Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayat (No. Ii) (Amendment) Act, 2002 04 of 2002 [01 May 2002] CONTENTS 1. Short title extent and commencement 2. Amendment of section 3 3. Renumbering of section 3A and commission of marginal note Assam Panchayat (No. Ii) (Amendment) Act, 2002 04 of 2002 [01 May 2002] 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 appealing: It is hereby enacted in the Fifty-third 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, 2002. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 3 :- In the principal Act, in section 3,- (i) in sub-section (2), (a) in clause (c), for the word "two-third", appearing in the first line, the words "fourth-fifth shall be substituted, (b) clause (f) shall be omitted; " (ii) for the existing sub-section (5), the following shall be substituted, namely:- "(5) The President of the Zilla Parishad shall be the Ex-Officio Chairman of District Planning Committee." 3. Renumbering of section 3A and commission of marginal note :- In the principal Act, section 3A(1) (2) and (3) shall be renumbered a s sub-section (6), (7) and (8) of section 3 and the following marginal note of section 3A, so renumbered, shall be omitted, namely:- "Duties and function of the District Planning Committee."