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THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 10, 1983 857
Short tit le ,
exten t an d
comm en ce
m en t.
• The 10th Octob er 1983
No. LGL. 161/81/104.—The following Act of the Assam Legislative
Asse mbly which received the asse nt of the Gov erno r is hereb y
pub lish ed for gen eral information.
ASSAM ACT NO. XI OF 198 3.
(Received the assent of the Governor on 8th October, 1983)
TH E AS SA M TR IB AL DE VE LO PM EN T AU TH OR ITY
ACT, 1983
An
Act
to pro vid e for the setting up of a Tribal De velop me nt
Au tho rity to acc ele rat e develop me nt in the Plain s Trib al
Are as of the S tat e o f Assam .
Preamb le. W he reas it is ex pe di en t to pr ov id e fo r th e
se ttin g up of a T ri ba l Dev elop m en t A uth ori ty to
ac ce le ra te de ve lo pm en t in th e Pl ai ns T ri bal A re as
of th e Sta te of Assam .
It is he re by en ac ted in th e T hir ty -f ourt h
Yea r of th e Rep ub lic o f In di a as fol low s :—
1. (i) Th is Ac t m ay be ca lle d th e As sam T riba l
Dev elop m en t A uth or ity A ct, 1983.
(ii) It sh al l com e in to force on su ch da te
as th e Sta te G ov er nm en t may, by no ti
fic ati on in th e official Gaz et te ap po int.7f .
(iii) Th e Act sh al l ap pl y to su ch ar ea or
.ar ea s as th e Sta te G ov er nm en t m ay by
no tif ication in th e official Gaz et te
from t im e to t im e spe cify.
2. In th is Ac t un less th ere is an yt hi ng re pug
nan t in t he su bje ct or c o n te x t:—
(a) "A uth ori ty ” m ea ns th e T ri ba l Dev elop
m en t A uth ori ty o f A ssam.
(b) "G ov er nm en t” m ea ns th e Sta te G ov er n
m en t of Assam .
(c) "G ov er no r” m ea ns th e G ov er no r of
As sam .
I
De fin ition.
853 fH E AS SA M GAZE TTE, EXTRAORDINA RY, OCT., 10, 1983
(d ) "Rule s” mean the rules made under this
Act.
(e) 'M LA ’ and 'MP ’ mean the member of the
Leg islative Ass embly of the State of
Assam and the member of Lok Sabh a or
Ra jya S abha respectively .
The setti ng
up of the
Aut ho rit y
an d its co m
posit ion.
CH APTER II
3. (1) The Gove rnment shall set up a
Tribal Deve lopm ent Au thority for the
Plains Tribal Are as of Assam imme
dia tely afte r the coming into force of
this Act. • ‘- - A t ' ;
(2 ) The Au thori ty will be a corporate body
with a perp etual successio n and com
mon seal.
(3 ) The Autho rity , unless sooner dissolved,
. shall continue for five years from the
date appointed for its first meetings :
Provide d that the said period may be ext en
ded by the Governo r by notification in the Official
Gaz ette for a period not exce edin g one yea r at a
time.
4. The Authority . shall consist of the
foll owi ng :—
(1) (a) The Chairman of the Au tho rity shall
be the Chief Minister, Assam.
(b) The Vice-Chairma n shall be the
Minister in-ch arge of the We lfar e of
r Plains Tribes and Bac kwa rd Classes
Department.
(c) A ll Plains Tri bal M.L.As. and M.Ps.
of the State repr esen ting the area in
’ whi ch the Act is a pplicable.
fli E ASSAM GA ZETTE, EXTRAORDIN ARY, OCT. 10, 1983 859
(d ) 8 (eight) memb ers to be elect ed as
provi ded in sub- secti on (2 ) of this
Secti on str ict ly by the limi ted vote rs
belon ging to the Plai ns Tri bal Com
munit ies of the Gaon Pan cha yat
areas, or a part of the Gaon Pan cha
ya t fal lin g with in the areas to whi ch
this Ac t is applied.
(e ) An officer not bel ow the ran k of a
Divi sion al Commi ssioner nominate d
by the Gov ernm ent shal l be the
Me mb er- Sec ret ary of the Aut hor ity.
(f) 5 (five) Ex-offi cio memb ers nominate d
by the Gov ernm ent from among the
officers of the Dev elop men tal Dep art
ments.
(g) Not more than two repre sent ative s
shal l be nomina ted by the Cen tral
Gover nment .
(2 ) As soon as possible afte r the coming into
force of the Act, the Gove rnm ent
sha ll arra nge to hold the election s for the
member s to be elect ed as provi ded under
clause (d ) above. The memb ers of the
Gaon Pan cha yat or a part of the Gaon
Pan cha yat fal lin g in the area to whi ch
the Ac t is applied sha ll form the E lec
tora l Coll ege for the purposes . The pro
cedur e for the electi on shal l be as laid
down by the Rules.
5. The tenu re of the Vic e-C hai rma n shal l be
for a period of five years . The term s of th e m em
bers who are M L. As or M.Ps sha ll be coterm inus
wit h the ir memb ership of t he Le gis lat ive Ass emb
ly or Par liam ent as the case ma y be. The norma l
terms of the membe rs electe d under Secti on 4(1)
(d ) shall be for a period of five years.
860 THE ASSAM GAZETTE, EXTRAO RD INA RY , OCT. 10, 1983
6 . Notw ithst andi ng any thin g contained
herein befo re the Governo r may from time to
time reconstit ute the Autho rity .
Salary and
allowances
of Vice-
Chairman ,
7. The Vice-C hairman (if nominated from
members other than Minister) shall receive TA/
DA as per rules and sitting fees as may be laid
down by the Government.
8 . The non-official members of the Autho rity
sha ll rece ive such TA/ DA as per rules and sitting
fees as the G overnm ent ma y decide :
Prov ided that the Gov ernmen t may, while
decid ing the sittin g fees pay able to MPs. and
ML As., take into account the provisions of Art i
cle 102 and 192 of the Const itution of India and
also those of Par liam ent (Prev ention of Disquali
fication) Act. 1959 and such Acts of the State of
Assa m in respect of preventio n and disqu alifica
tions of the members of the State Legislatu re.
R e s ig n a tio n . 9. A ny of the members of the Au tho rity may
resig n his office by addressing a letter to the
Chairman.
i^ m be rf °f 10.,(1) The Governm ent shall hav e the righ t
to remo ve the Vice-Cha irman (if nominated from
the members other than the Minister) or any
other member of the Au tho rity befo re the expir y
of his term on any one or more of the follo wing
gro un ds:— , __
(a) On his refu sal to serve in the Authority.........
(b) If he is incap able of holding the office,
due to disease or infirm ity.
(c) On absence Srom 5 (five) succ essive mee t
ings of the Au tho rity with out suffi
cient reason.
(d) If he has misused his office.
THE ASSAM GAZETTE, EXTRAORDINARY, OCT, 10, 1983 86 1
(e) If hi s re te ntion in th e A uth ori ty is oth er
wi se co ns idered un de si ra bl e or ag ains t
\ th e in te re st of th e A ut ho rity ,
■ - w
(2) Th e or de r und er su b- se ct io n (i) ab ove
sh al l no t be pa ssed until th e V ic e- Cha irm an or
m em be r co nc er ne d ha s be en gi ve n an opp ort un i
ty to sh ow ca use as to w hy th e or de r sh ou ld no t
be p ass ed.
(3) A pe rs on rem ov ed from ' th e office under
su b- se ct io n (i) sh al l be di sq ua lif ied from ho ld ing
an y office un de r th e auth ori ty fo r 5 ye ar s, com
m en cing from t he da te of su ch remov al.
va ^lciX -611 11- T h e G ov er nm en t sh al l ha ve th e po wer
to fill up th e va ca nc ies in ac co rd an ce w it h th e
pr ov isio ns of th e Act , in case of t he office of Vice-
C ha irm an or a M em be r fa lls va ca nt du e to
re sign atio n, re m ov al, de at h or an y ot he r cause
be fo re th e ex pir y of te rm of su ch V ic e- Cha irm an
or m em be rs . Th e te rm of su ch V ic e- Cha irm an or
m em be rs sh al l be co te rm in us w ith th e ex pir y
of th e te rm of th e ot he r re gula r m em be rs of th e
A ut ho rity .
A ut hor hyhc 12 Th e A uth ori ty m ay ha ve su ch sta ff as
m ay be de cid ed by th e A uth ori ty w it h th e ap
pr ov al o f th e Gov er nm en t.
CH AP TE R II I
Pro ce du re fo r th e m ee ting of th e A ut hori ty
tite^uthol H) Th e A uth ori ty sh al l m ee t at le as t onc e
rity. in th re e m on th s pr ov id ed th at a m ee tin g of th e
A uth ori ty m ay be ca lle d by th e C ha irm an at
sh ort er in te rv al s if he co ns id ers it ne ce ssar y.
(2) Th e Cha irm an or in his ab senc e th e
V ic e- Cha irm an sh al l pi es id e ov er th e m ee ting of
th e A ut ho ri ty . In th e ab senc e of th e Cha irm an
an d th e V ic e- Cha irm an th e m em be rs pr es en t
sh al l elec t an y m em be r to pr es id e ov er th e
meetin g.
s
862 THE ASSAM GAZETTE. EXTRA ORDIi'IARY, OCT. 10, 19 83
Special invi
tee s.
Quorum.
{3) The notice for the meeting of the Autho
ri ty sha ll be issued by the Member Secre tar y
and nor ma lly 10 days’ notice will be necessary
unless the requ irem ent is waived by the Chair
man.
14 The Chairman may invite such person
to attend the meet ing as he may consider neces
sar y but such invi tees shall have no voti ng power.
15. (i) One -third of the total voti ng mem
bers of the Au thori ty shall form a quorum for a
meeting. ,,.
(ii) In case the minimum numb er of the
voting members form ing a quoru m are
not prese nt in a meetin g, the meeting
shall be postponed and recon vened afte r
giving 7 day s’ notice. No quoru m shall
be nece ssar y to transact any business of
the recon vened meeting .
Function s of 16. (1) The Au thority shall have the follow -
E h e A u th o - -n g f U n c tions :—
(a) To prep are short-te rm and long-term
plans for all round socio-economic dev e
lopment of the areas to which this Ac t
Is applied.
(b) To form ulat e schemes for the deve lop
ment of the area in the context and
wit hin the frame -wo rk of the State
Plans.
(c) To recommend such other measures as
nia y be considered nece ssar y for acce le
rating the developme nt of the area.
(d) To rev iew the schemes for the deve lop
ment of the area and their progress from
time to time.
3
THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 10 , 19 83 86 3
(e) To call for the reports relating to the
implemen tation of the developm ent pro
grammes in the area and to suggest
measures for co-ordination and sup ervi
sion o f th e Schemes.
(2 ) The Au thori ty may wit h the approva l of
the Gov ernm ent set up such agency at
Sub -Divisiona l or block level as it may conside r
nec essary for the effec tive disch arge of its fun c
tions.
CHA PTE R IV
Fu nd of the Auth orit y
17. The Au thority shall have its own fund
calle d "Th e Triba l Deve lopm ent Au thority Fun d”
into which all the sums rece ived from the
Governm ent for the developm ent of the area
will be credited. The fund shall be non-lapsable,
18. The Governm ent ma y fram e rules
for maintenanc e of the fund and for regulat ing
the accou nting proce dure to be foll owed by the
Autho rity .
19. The Acco unts of the Au thority will be
sub ject to Aud it by such agencies as the
Gov ernm ent ma y prescribe from time to time.
B u d g e t. 20 . The Au thority shall adopt its budget be
fore the commencement of the financial yea r and
the budget will be operated wit h the approval
of the Government.
b o w o w .T 21. The Au thori ty shall have the power to
take loans from the Governm ent on such
term s and conditions as ma y be agreed upon.
Submission
o f Annual
Repor t.
22. Within 3 months of the ex piry of each
financial yea r, the Au tho rity shall submit a re
port to the Governm ent indic ating the activities,
I
864 TH E ASSAM GAZETTE., EX TR AO RD IN AR Y, OC . 10, 1983
reve nue and expend itur e of the Au tho rity during
the course of the financial yea r.
^b m it'ty/ e - 23 . The Au thori ty shall subm it reports and
p o n s , e tc . furn ish such figures and data as may be requ ired
by the Government.
CHA PTER V
M isc ell an eo us
s t °a^ er G o v - 24 . The Gove rnment shall have the
e m in e n t t o power to issue from time to time such directive s
ti v eS
e direc " to the Au thori ty as it ma y conside r necessary
and the Au thori ty shall carry them out.
A u th o r it y °f 25. The members, the staff and office bearers
and st af f to of the Au thori ty shall be deemed to be publi c
s C T vPa n ts .1 , c serva nts within the mean ing of Secti on 21 of
the Indian Pan el C'ode.
o fi n v li id a " 26. No Ac t or proce edings of the Au tho rity
tion of Act shall be inva lida ted by reasons of any vac ancy
£gs
Procee d" in the Autho rity , any defe ct in the composition
the reo f or any irr eg ularity in the proce dure of
rhe Autho rity .
Protection
for acts done. 27. No suit shall lie against any pub lic ser
van t for anythin g done by him in good faith
under the Act .
Power to
make rules. 28 . The Gove rnment shall have the
pow er to make rules to giv e effect to the pro vi
sions of the Ac t as it ma y consider ne ce ss ar y:
Pro vided that such rules shall be laid as soon
as m ay be, after they are made, befo re the Assam
Leg islative Ass embly wh ile it is in session for a
tota l period of four teen days wh ich ma y be com
prised in one session or in two successive sessions,
and it befo re the ex piry of the session in which
it is so laid, or in session imm edia tely follo wing.
T il t ASSAM GAZETTE, EXTRAORDINARY, OCT. *0, 1983 865
th e As sam Le gi slativ e As sembly ag re ed in m ak
ing an y mo dif ica tio n in th e ru le or th e Assam
Le gi slativ e As sembly ag ree th at no ru le s shou ld
be ma de, th e ru le s sh al l th er ea ft er , ha ve effe ct
on ly in su ch m odifie d f or m o r be of no effect, as t he
eas e m ay b e : Pr ov id ed th at an y such modifica
tio n or an nu lm en t sh al l be w itho ut pr ej ud ic e to
th e va lidi ty of an yt hi ng pr ev io us ly do ne un de r
th e ru les.
M «a l 29 (H The Assam Tribal
qr en t A uth ori ty Ordinan ce , 1983 is her eof ti iT
by repe aled .
r \
(2 ) Notwithstanding such repeal
anything done or any action taken under
the ordinance go repealed shall be deem
ed to have been done or taken under the
corresponding provisions of th is Act,
rx e, sarma,
Secy, to the Govt, of Assam,
Jud icia l & Legislative Depth
OA W HA ¥t, «P fin ted and pttfelhtWd by the Sup dte i/c.„ Govtg Pr in ting
P re ss (8 *»0«aett e) N o « 2 S 7 — l,000 + 9cO — lO -1 0 » 1 9 8 3 .