Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayat (Amendment) Act, 2001 16 of 2001 [17 October 2001] CONTENTS 1. Short title, extent and commencement 2. Insertion of new section 70A 3. Amendment of section 140 Assam Panchayat (Amendment) Act, 2001 16 of 2001 [17 October 2001] PREAMBLE An Act further to amend the Assam Panchayat Act, 1994. Whereas it is expedient further to amend the Assam Panchayat Act, 1994 (Assam Act XVIII of 1994), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-second Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Panchayat (Amendment) Act, 2001. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Insertion of new section 70A :- In the principal Act, after section 70, the following new section 70A shall be inserted, namely:- 70A. "Reservation for the offices of the President and the Vice President of the Zilla Parishad (1) Such number of offices of the President and the Vice President of the Zilla Parishad shall be reserved, for the persons belonging to the Scheduled Castes and the Scheduled Tribes and the number of such offices bearing as nearly as may be the same proportion to the total number of offices in the State as the population of the Scheduled Castes or the Scheduled Tribes in the State bears to the total population of the State, in such manner as may be prescribed. (2) Not less than one-third of the total number of offices reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be. ( 3 ) Not less than one-third (including the number of offices reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of offices of the President and the Vice President of the Zilla Parishad in the State shall be reserved for women and such offices may be allotted by rotation to different Zilla Parishads, in such manner as may be prescribed." 3. Amendment of section 140 :- In the principal Act, in section 140, in sub-section (1), after the existing provision, the following proviso shall be inserted, namely:- "Provided that no appointment under this sub-section shall be made by the Chief Executive officer without the prior approval of the State Government."