Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Nagara Raj (Amendment) Act, 2010 13 of 2010 [28 April 2010] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 6 3. Substitution of section 7 Assam Nagara Raj (Amendment) Act, 2010 13 of 2010 [28 April 2010] PREAMBLE An Act further to amend the Assam Nagara Raj Act, 2007. Whereas it is expedient further to amend the Assam Nagara Raj Act, 2007 (Assam Act No. XXVI of 2007), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-first Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Nagara Raj (Amendment) Act, 2010. (2) It shall have the like extent as the principal Act. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf. 2. Amendment of section 6 :- In the principal Act, in section 6,- (i) in sub-section (1), the words "within a period of four weeks from the date of announcement of results of the elections to the Corporation or Municipality" shall be deleted; (ii) in sub-section (2), for the existing provision, the following shall be substituted, namely:- "(2) Nomination papers for the office of Area Sabha Representative shall be available with Corporation or Municipal Offices and at other public places where the public can easily procure the same."; (iii) in sub-section (3), the words "within the period stipulated in sub-section (1)" shall be deleted; (iv) in sub-section (4), the words "within a period of four weeks from the last date for filling of nominations for the post of Area Sabha Representative, in the manner prescribed in the rules framed in this behalf by the State Government" shall be deleted; 3. Substitution of section 7 :- In the principal Act, for the existing section 7, the following shall be substituted, namely:- 7. "Procedure for nomination of Area Sabha Representative. T h e procedure for calling for nomination for the Office of Area Sabha Representative, filling of nomination by the candidate and form of nomination required for the purpose shall be such as may be prescribed in this behalf."