The Assam Women (Reservation of Vacancies in Services and Posts) (Amendment) Act, 2010

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Registered No. - 768/97
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THE ASSAM GAZETTE
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PUBLISHED BY THE AUTHORITY
275  W R ,  7 ( K W ,  2010, 16 W i,  1932 (* ft )
No. 275 Dispur,  Tue sda y, 7 th S eptember, 20 10, 16th B hadra , 1932 (S.E.)
GO VE RN MEN T OF AS SA M
OR DE RS  BY  TH E GO VE RN OR  
LEGIS LATIV E DE PART ME NT ::  LEG ISLATI VE BR AN CH
NOTIFICATION
Th e 7th Se ptember, 2 010
No. LGL. 17/2005/40.—The  following Act of  the Assam  Legislative Assembly which received 
the assent o f the G overn or is her eby  published for general information .
AS SA M AC T NO. XXVIII OF 2010
(Rece ive d the  assent  o f the  Gov ern or on 31 st Aug ust, 2 010 )
THE ASSAM WOMEN (RESERVATION OF VACANCIES IN SERVICES AND POSTS)  
(AMENDMENT) ACT, 2010
t

2238_______ TH E AS SA M GA ZE TT E. EX TR AO RD INA RY , SE PT EM BE R 7. 2010 __ ,
AN
ACT
to amend the Assam Women (Reservation of  Vacancies in Services and 
Posts) Act, 2005.
W  hereas it is expedient to amend the Assam Women (Reservation of  Vacancies Assam Act
in Services and Posts) Act, 2005, herein after referred to as the principal Act, in No. XXIX
the manner hereina fter appearing; of  2005
It is hereby enacted in the Sixty-first Year o f the Republic o f India as follows
Short title, 
extent and 
commencement
1. (1) This Act may be called the Assam Women 
(Reservation of Vacancies in Services and 
Posts) (Amendment) Act, 2010.
(2) It shall have the like extent as the principal At  t.
(3) It shall come into force at once.
Substitution o f 
section 5
2. In the principal Act, in section 5, for the existing 
provisions, the following shall be substituted, namely
‘  Power to exempt 
and increase or 
decrease o f 
percentage o f 
reserv ation
5. If  the State Government is of the opinion that in view 
of  the specialised qualification or experience required 
in re spect o f certain specialised services and posts, it 
is not expedient to reserve such services and posts lor 
Women, or that there is requirement to increase or 
decrease the percentage of  reserva tion for Women in 
respect of  such services and posts, the Shite 
Government may, by notification in the Official 
Gazette, exempt from res ervatio n o f such services and 
posts and may also increase or decrease the 
percentage of  reservation, for Women under this Act, 
relating to such services and posts from the purview 
of this Act.”
MOHD. A. HAQ UE,
Secretary to the Government of Assam , 
Legislative Department, D ispur.
S IO  i / ! A V T A 7 Q ri l 9  4 Cl I Z 4 M n \ i Z  *414
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of  Ptg. & Sty., Assam, Guwahati-21 
(Ex-Gazette) No. 549-500-600-7-9-2010

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