Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Lokayukta And Upa-Lokayuktas (Amendment) Act, 1987 14 of 1987 [10 June 1987] CONTENTS 1. Short title, extent and commencement 2. Amendment of title and other provisions of Assam Act No. XX of 1986 3. Amendment of Section 22 Assam Lokayukta And Upa-Lokayuktas (Amendment) Act, 1987 14 of 1987 [10 June 1987] PREAMBLE An Act to amend the Assam Lokayukta and Up-Lokayuktas Act, 1985. Whereas it is expedient to amend the Assam Lokayukta and Up- Lokayuktas Act, 1985, hereinafter referred to as the principal Act. It is hereby enacted in the Thirty-eighth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Lokayukta and Upa- Lokayuktas (Amendment) Act, 1987. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on the 31st day of December, 1986. 2. Amendment of title and other provisions of Assam Act No. XX of 1986 :- In the principal Act, for the word "Up-Lokayukta" in the title and wherever it occurs, the word "Upa-Lokayukta" shall be substituted. 3. Amendment of Section 22 :- In the principal Act, for Section 22, the following section shall be substituted, namely:-- "22. For the removal of doubts, it is hereby declared that nothing in the Act shall be construed to authorise the Lokayukta and Upa- Lokayuktas to investigate into any allegation against-- (a) (i) the Chief Justice or any Judge of the High Court; (ii) Officers and staff of the High Court; (iii) Members of the Assam Judicial Service as defined in clause (b) of Article 236 of the Constitution; (b) the Chairman or any Member of the Assam Public Service Commission; (c) the Speaker and the Deputy Speaker of the Assam Legislative Assembly and the staff of the State Legislature.