Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Panchayati Raj (Amendment) Act, 1992 15 of 1992 [21 January 1993] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 3 of Assam Act XVII of 1986 3. Amendment of section 10 of Assam Act XVII of 1986 4. Amendment of section 20 of Assam Act XVII of 1986 5. Amendment of section 29 of Assam Act XVII of 1986 6. Amendment of section 70 of Assam Act XVII of 1986 7. Amendment of section 81 of Assam Act XVII of 1986 8. Repeal and saving Assam Panchayati Raj (Amendment) Act, 1992 15 of 1992 [21 January 1993] PREAMBLE An Act further to amend the Assam Panchayati Raj Act, 1986. Whereas it is expedient further to amend the Assam Panchayati Raj Act, 1986 (Assam Act XVII OF 1986), hereinafter referred to as the principal Act, in the manner hereinafter appealing: It is hereby enacted in the Forty-third Year of the Republic of India as follows :- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Panchayati Raj (Amendment) Act, 1992. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 3 of Assam Act XVII of 1986 :- I n the principal Act, in section 3, in sub-section (2), after clause (e), the following clause shall be inserted, namely :- "(f) To supervise and monitor all schemes and programmes under the Mahkuma Parishad and Anchalik Panchayat in so far as the said schemes and programmes pertain to the subdivision concerned : Provided that the office of the Chairman of the Sub-divisional Planning and Development Council will function from the concerned Mahkuma Parishad Office and that Secretary of the Mahkuma Parishad shall be the Office Secretary of the Subdivisional Planning and Development Council." 3. Amendment of section 10 of Assam Act XVII of 1986 :- I n the principal Act, in section 10, after sub-section (6), the following provisos shall be inserted namely :- "Provided that the minimum educational qualification for appointment as Secretary shall be a degree from any recognised University or other qualification equivalent to a degree; Provided further that the above proviso shall not be applicable in the case of existing employees of Gaon Panchayats." 4. Amendment of section 20 of Assam Act XVII of 1986 :- In the principal Act, in section 20, for sub-section (1), the following shall be substituted, namely :- "(1) When the Mahkuma Parishad has been constituted under section 18, the Deputy Commissioner or Sub-Divisional Officer, as the case may be, shall call a meeting of Mahkuma Parishad for the election of the President and the Vice-President from amongst members directly elected as members to the Anchalik Panchayat under subsection 1(b) of section 13, as amended, within its jurisdiction in the manner prescribed." 5. Amendment of section 29 of Assam Act XVII of 1986 :- In the principal Act, in section 29, for sub-section (1), the following shall be substituted, namely :- "(1) The Mahkuma Parishad or the Anchalik Panchayat or the Gaon Panchayats or the Block Development Officers may have such staff as may be prescribed by State Government and appointed by the State Government from time to time." 6. Amendment of section 70 of Assam Act XVII of 1986 :- In the principal Act, in section 70, in sub-section (2), for the words, "Director of Panchayat and Community Development", wherever they occur, the words, "State Government" shall be substituted. 7. Amendment of section 81 of Assam Act XVII of 1986 :- I n the principal Act, in section 81, for the words, "Director of Panchayat and Rural Development", the words, "State Government" shall be substituted. 8. Repeal and saving :- (1) The Assam Panchayati Raj (Amendment) Ordinance, 1992 is hereby repealed (II of 1992). (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.