The Meghalaya Legislative Assembly (Fixation Of Quorum) Act, Act No.7 of 1989

 
The 13th September, 1989 
No. LL(B) 116/89/13- The following Act of the Meghalaya Legislative Assembly which 
received the assent of the Governor/President is hereby published for general information. 
MEGHALAYA ACT NO. 7 OF 1989 
THE MEGHALAYA LEGISLATIVE ASSEMBLY (FIXATION OF QUORUM) 
ACT, 1989 
            (As passed by the Meghalaya Legislative Assembly on 5th September, 1989) 
(Received the assent of the Governor on the 12th September, 1989 
(Published in the Gazette of Meghalaya, Extra-ordinary issue, dated 13th September, 1989) 
An 
Act 
To provide for fixation of quorum for meetings of the Meghalaya Legislative Assembly 
Be it enacted by the Legislature of the State of Meghalaya in the Fortieth Year of the 
Republic of India as follows:- 
Short title and 
Commencement  
 
 
Fixation of quorum 
for meetings of the 
Meghalaya 
Legislative Assembly  
 
 
1 
 
 
 
2 
(1) This Act may be called the Meghalaya Legislative 
Assembly (Fixation of Quorum) Act, 1989 
(2) It shall come into force at once. 
 
With effect from the commencement of this Act the quorum 
to constitute a meeting of the Meghalaya Legislative 
Assembly shall be one -tenth of the total number of the 
member thereof. 
 
 
 
 
                                                                                         E. W. MAIROM 
Deputy Secretary to the Govt. Of Meghalaya,  
                                                                      Law (B) Department. 
 

‹ Prev All Meghalaya acts Next ›