Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Gramdan (Amendment) Act, 1978 19 of 1978 [20 December 1978] CONTENTS 1. Short title, extent and commencement 2. Insertion of new Section 27A Assam Gramdan (Amendment) Act, 1978 19 of 1978 [20 December 1978] PREAMBLE An Act to amend the Assam Gramdan Act, 1961. Whereas it is expedient to amend the Assam Gramdan Act, 1961(Assam Act I of 1962), hereinafter called the principal Act, in the manner hereinafter appearing: It is hereby enacted in the Twenty ninth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Gramdan (Amendment) Act, 1978. (2) It shall have like extent as the principal Act. (3) It shall come into force on such data as may be specified by the State Government in a notification published in the official Gazette. 2. Insertion of new Section 27A :- In the principal Act, after Section 27, the following shall be inserted as new Section 27A, namely:-- "27A. "Bhoodan Board to function as Gramdan Board"-- (1) The State Government may, at any time, by a notification published in the official Gazette, declare that the Bhoodan Board established and functioning under the Assam Bhoodan Act, 1965(Assam Act XXIII of 1966), shall also function with effect from such date as may be specified in the notification as a Gramdan Board for exercising the powers and discharging the functions hereinafter specified in sub-section (3) of this Section. (2) The State Government also may at any time, by a notification published in the official Gazette, declare that the Bhoodan Board functioning as a Gramdan Board under the proceeding sub-section shall cease to function as such Gramdan Board with effect from such date as may be specified in the notification. (3) The powers and functions of the Gramdan Board functioning under sub-section (1) above shall be the following, namely:-- (i) to issue such directions and guidance to the Gram Sabhas in exercising powers and discharging functions under this Act, (ii) to do such other acts as may be necessary and expedient for the purpose and furtherance of the subjects of this Act. (4) Notwithstanding anything contained in this Act the Gram Sabhas shall, in exercising the powers and discharging the functions under this Act, give due considerations to the directions and guidance issued from time to time by the Gramdan Board under this Act. (5) The State Government may, by rules farmed under this Act, provide for matters relating to the exercise and discharge of powers and functions of the Gramdan Board under this Act."