Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Funds (Accounts And Audit) (Amendment) Act, 1969 [14 May 1969] CONTENTS 1. Short title, extent and funds commencement 2. Amendment of Section 4 of Assam Act 11 of 1930 3. Insertion of New section 4A in Assam Act-II of 1930 Assam Local Funds (Accounts And Audit) (Amendment) Act, 1969 [14 May 1969] PREAMBLE An Act To amend the Assam Local Funds (Accounts and Audit) Act, 1930 Whereas it is expedient to amend the Assam Act Assam Local Funds (Accounts and Audit) II of 1930. Act, 1930(II of 1930) hereinafter called the Principal Act, in the manner hereinafter appearing; It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short title, extent and funds commencement :- (1) This Act may be called the Assam Local (Accounts and Audit) (Amendment) Act, 1969. (2) It shall have the like extent as the Principal Act. (3) It shall come into force at once. 2. Amendment of Section 4 of Assam Act 11 of 1930 :- In section 4 of the Principal Act, for sub-section (2), the following shall be substituted, namely:- "(2) The examiner of Local Accounts may appoint auditors of Local Accounts." 3. Insertion of New section 4A in Assam Act-II of 1930 :- After section 4 of the Principal Act, the following shall be inserted as section 4A, namely:- 4A. "Validation of appointments, and actions taken be certain authorities.-- (1) No appointment of any person to be an auditor made at any time between the period from the 30th May, 1963 to the date Of coming into force of the Assam Local Funds (Accounts and Audit) (Amendment) Act, 1969 otherwise than in accordance with the provision of Sub-Section (2) of section 4 of this Act by the Examiner of Local Accounts shall be deemed to be illegal or void or ever to have become illegal or void by reason only of the fact that such appointment was not made in accordance with the said provision. (2) No action taken by any person at any time between the period from the 30th May, 1963 to the date of coming into force of the Assam Local Funds (Accounts and Audit) (Amendment) Act, 1969 appointed as an auditor otherwise than in accordance with the provision of sub-section (2) of section 4 of this Act by the Examiner of Local Accounts shall be deemed to be illegal or invalid by reason only of the fact that such appointment was not made in accordance with the said provision." I n every such case, the authority granting permission forthwith forward a copy of the application and of the order passed thereon to the chairman or other principal executive officer of the local authority concerned.