The Assam Local Authorities Grants (Charged) (Amendment) Act, 1964

Registered No.A— 12 .
I he Assam Gazette
^7^4*1 4'TO
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.43. Shillong, Wednesday, August 5,196 4, 14th Srava na, 188 6 S.E.
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPA RTMENT
NO TIF ICAT ION 
The 4t h August 1964
No.LJL .15/64/5 .—Th e following Act of  th e Assam L egislativ e Assembly 
whi ch receiv ed the assent of  the G overnor is hereby  pub lish ed for gene ral 
information.
Short title,  
extent and  
commence*
(R ec eive d th e as se n t o f th e Go ver nor on  th e 3rd Aug us t 1964)  
ASSAM  AC T X V II OF 1964
TH E ASSAM LO CA L AUTH ORI TI ES  GR AN TS (CH AR GE D) 
(AM ENDM ENT) ACT, 1964
[Pu blishe d in the  Assam Gaze tte E xtraor din ary , dated the  5th Augu st 1964]
An
Act
to amend the Assam Local Authorities Grants (Charged) Act, 1959
Preamb le Whereas it is exp edi ent  t o ame nd the  Assam Loca l Assam  Act 
Aut horities Gi ants (Ch arge d) Act, 1959, her einafte r No ,XX III 
called the  prin cipal Act, in the  manne r her ein after o f  9 9 ‘  
appearing ;
It is hereby  ena cted in the  Fifteenth Yea r o f the 
Repub lic of Ind ia as follows :—
1. (1) This Act may be called the Assam Local 
Authorities Grant s (Ch arged) (Am endment)
Act, 1964.

278 TH E ASSAM  GA ZE TT E, EX TR AO RD IN AR Y,  AU G. 5, 1964
(2) It shall hav e the like extent as the pri nci­
pal Ac t.
(3) It shall be deem ed to have  come into  force 
on the 1st day of A pri l, 1964.
c
,-S
Incorp ora- 2. Afte r section 2 o f the p rin cip al Act, the  following 
tion  of se c- shall be inserted as sections 2A and 2B, namely :— 
tio ns 2A an d
2B in Assam  
Act
N o.X X II I 
of  I9 59.
“ Payment of 
local rate to 
GaO n or An­
chalik Pan­
chayat.
2A. No twithstanding anythin g in section 2, the  Ass am  Act 
local rate collected from rur al area s shall be No.XXIV 
dis trib uted to the  G aon Panchayarts as eSta- o f  I9 a 9 - 
blished under the  Assam Panchayat A ct, 1959 
at  tw enty-five naye paise ps i cap ita o f popu­
lation :
Provide d th at loca l rate collected from  any  area  As sam Ac t 
where Gaon Pan cha yat  has no t been estab lished, shall No .XXI V o f 
be paid  to the Ancha lik Panch aya t as established under 19 59 . 
the  Assam Panchayat Ac t, 1959 at  th e sam e r ate .
Creati on  2B. Th e excess of local rates collected over the 
of  Fu nd  for am ount disbursed to the Gaon or Anchalik Panch a- 
ciat gra nts !” a s  t ^i e  c a s e  m a Y  ^e, under  section 2A, if any , 
shall be credite d to a fund  to be establish ed for the 
purp ose in the  manner as pres crib ed under  the 
rules. Such fund  shall be utilised for making up  
the  deficit in collection of local rate in any pa rti­
cular year, if necessary, and for g iving special grants 
to the Gaon o r Anchalik Pan cha yat  or Mo hkum a Pari- 
shad, as the case may  b e, whenever sufficient surplus 
accum ulates in the  fu nd, in the  m ann er as p rescrib ed.”
Amend- 3. In  section 4 of the p rincip al Act, for the word and  
tae nt of sec-g g U r e  “ se ct io n 2 ”  occ urri ng betw een the  words 
As ^tm 4 Act “ un de r” an d “ shall” , the  word, figure and lette r 
N o.X X III “ sections 2, 2A and 2B”  shall be subst ituted , 
of  1959.
Incorpo - 4. Afte r section 4  of the principa l Act, thd 
tFon4A* ^"follo wi ng  shall be inse rted  as section 4A, na mel y: —
Assam Act
N 0. X X III
of  1959,
“ Po we r 4A. (l) Th e State  Governme nt may  ma ke rules 
tule? ak C c a r i y*n g o u t  the  pu rposes o f the  Act.

—  i A THE ASSAM GA ZE TT E, EX TR AO RD INAR Y, AU G. 5, 1964 279
(2) Every rule mad e under the  section shall 
be laid as soon as may  be afte r it is m ade , before 
th e Assam Legislative Assembly while it is in 
session foi' a tot al period of fourteen days which 
may be comprised in one session or in 
two successive sessions ; and  if, before the expiry of 
the  session in which it is so laid or the  session 
imm ediately following, the Assam Legislative Assem­
bly agre e in mak ing any modifications in the  rule  
or th e Assam Legislative Assembly agree that the rule 
should  not be ma de, the  rule shall thereafter  have 
effect only in such m odified form  or be of no  effect, 
as the  case may be;  so, how ever , th at  any  such 
modification or ann ulm ent  shall be witho ut prej udice 
to  the vali dity  of an yth ing  previously done under  
th at  rule.”
B. SARM AH ,
Secy, to th e Govt, of Assa m, Law De pth
< H I LEONG.—Printed and published by the Superintendent, Assam Government Press 
(Ex-Gazette) 85—125 7— -5-8-64

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