Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Self-Government (Amendment) Act, 1954 23 of 1964 [08 September 1954] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 1 3. Amendment of section 14 4. Amendment of section 20 5. Amendment of section 25 6. Amendment of section 31 7. Amendment of section 41 8. Amendment of section 84 9. Amendment of section 85 10. Amendment of section 86 11. Amendment of section 89 12. Amendment of section 91 13. Amendment of section 94 Assam Local Self-Government (Amendment) Act, 1954 23 of 1964 [08 September 1954] PREAMBLE An Act to amend the Assam Local Self-Government Act, 1953 Whereas it is expedient to amend the Assam Local Self-Government Act, 1953 (Assam Act XXV of 1953), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the fifth year of our Republic as follows. 1. Short title, extent and commencement :- (1) This Act may be called the Assam Local Self-Government (Amendment) Act, 1954. (2) It shall come into force at once. 2. Amendment of section 1 :- In section 1 of the principal Act-- (a) In sub-section (2) the words "or the Assam Rural Panchayat Act, 1948" shall be deleted. (b) In sub-section (4) the words "or the Assam Rural Panchayat Act, 1948" shall be deleted. 3. Amendment of section 14 :- In sub-section (1) of section 14 of the principal Act the word "Deputy" shall be deleted. 4. Amendment of section 20 :- In sub-section (4) of section 20 of the principal Act the words "and the Commissioner" shall be added after the words "Deputy Commissioner" at the end of the first sentence. 5. Amendment of section 25 :- In sub-section (2) of section 25 of the principal Act substitute the full-stop at the end by a comma and add the words "which he shall transmit to the Commissioner". 6. Amendment of section 31 :- In section 31 of the principal Act-- (a) In sub-section (1) the words "and the Commissioner" shall be added after the words "Deputy Commissioner". (b) The following shall be added as sub-section (2) and the existing sub-sections (2), (3) and (4) shall be re-numbered as (3), (4) and (5) respectively:-- "(2) As soon as the estimates, reports and statements referred to in clauses (a), (b) and (c) of sub-section (i) are received from the Boards the Deputy Commissioner shall scrutinise them and shall forward the same to the Commissioner with such remarks and suggestions as he thinks fit to record." (c) In sub-section (3) so re-numbered for the words "where the Deputy Commissioner is not Chairman of the Board, he" the words "The Commissioner" shall be substituted. (d) In sub-section (4) so re-numbered the word "Deputy" shall be omitted wherever it occurs and for the words "sub-section (2)" the words "sub-section (3)" shall be substituted. 7. Amendment of section 41 :- In the first paragraph of sub-section (1) of sect-on 41 of the principal Act a comma and the words "subject to the control of the Commissioner" shall be inserted between the words "may" and "turn". 8. Amendment of section 84 :- In sub-section (1) of section 84 of the principal Act the words "the Commissioner and" shall be inserted between the words "the State Government" and "the Deputy Commissioner". 9. Amendment of section 85 :- In section 85 of the principal Act between the words "permit" and "the" the words "the Commissioner" shall be added. 10. Amendment of section 86 :- In section 86 of the principal Act the words "Commissioner, the" shall be inserted between the words "The" and "Deputy Commissioner". 11. Amendment of section 89 :- In section 89 of the principal Act, a comma and the words "the Commissioner" shall be inserted between the words "the State Government" and "or". 12. Amendment of section 91 :- In section 91 of the principal Act-- (a) In sub-section (1) the words "through the Commissioner" shall be added between the words "State Government" and "a copy". (b) In the marginal notes the words "Commissioner and" shall be added after the word "by" (c) After sub-section (2) the following two new sub-sections shall be added as sub-sections (3) and (4), namely:-- "(3) Where the Commissioner makes an order of the nature referred to in section 89, he shall forthwith submit to the State Government a copy of the order, with a statement of his reasons for making it, and with any explanation which the Local Board concerned may wish to offer. (4) The State Government may confirm, modify or rescind any order submitted under sub-section (3)". 13. Amendment of section 94 :- In section 94 of the principal Act-- (a) In sub-section (4) (ii) the words "five rupees" and "one rupee" shall be substituted by the words "one hundred rupees" and "five rupees" respectively.