Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayat (Amendment) Act, 2011 07 of 2011 [08 March 2011] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 9 3. Amendment of section 10 4. Amendment of section 34 5. Amendment of section 38 6. Amendment of section 66 7. Amendment of section 67 8. Amendment of section 70A Assam Panchayat (Amendment) Act, 2011 07 of 2011 [08 March 2011] 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 No. XVIII of 1994), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-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, 2011. (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 and different dates may be appointed for different provisions of the Act. 2. Amendment of section 9 :- In the principal Act, in section 9, in sub-sections (2), (3) and in the second proviso of sub-section (4), for the words "Not less than one- third", the words "Fifty percent" respectively, shall be substituted. 3. Amendment of section 10 :- In the principal Act, in section 10, in sub-section (2), in clause (b), for the words "not less than one-third", the words "fifty percent" and for the words "and of those which are not reserved for women", the words "for women belonging to Scheduled Castes and Scheduled Tribes" shall be substituted. 4. Amendment of section 34 :- In the principal Act, in section 34, in sub-sections (2) and (3), for the words "Not less than one third", the words "Fifty percent" respectively, shall be substituted. 5. Amendment of section 38 :- In the principal Act, in section 38, in sub-section (1),-(i) in clause (b), for the words "not less than one-third", the words "fifty percent" and for the words "and those which are non-reserved for women", the words "for women belonging to Scheduled Castes and Scheduled Tribes;" shall be substituted; (ii) after clause (b), the following new clause (c) shall be inserted, namely:- "(c) fifty percent of the total number of the offices of the President and the Vice President of the Anchalik Panchayats in a district including the offices reserved for the women of Scheduled Castes and Scheduled Tribes, for women." 6. Amendment of section 66 :- In the principal Act, in section 66, in sub-section (2), for the words "Not less then one-third", the words "Fifty percent" shall be substituted. 7. Amendment of section 67 :- In the principal Act, in section 67, in sub-section (1), for the words "Not less than one-third", the words "Fifty percent" shall be substituted. 8. Amendment of section 70A :- In the principal Act, in section 70A, in sub-sections (2) and (3), for the words "Not less than one-third", the words "Fifty percent" respectively, shall be substituted.