Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1952 08 of 1952 [15 October 1952] CONTENTS 1. Short title, extent and commencement 2. Insertion of new items in the Schedule to the Principal Act Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1952 08 of 1952 [15 October 1952] PREAMBLE An Act further to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950 Whereas it is expedient to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950, hereinafter called the "Principal Act," in the manner hereinafter appearing; It is hereby enacted as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1952. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Insertion of new items in the Schedule to the Principal Act :- I n the Schedule to the principal Act, after item 6, the following items shall be inserted, namely:-- "7. The office of Chairman, Vice-Chairman or members of any Committee, Board or authority appointed by the Government of India or the Government of any State specified in the First Schedule to the constitution of India. 8 . Any office under the Government which is not a whole time office remunerated either by salary or fees. 9. The office of the Chief Executive Member and the other Executive Members of a District Council in an Autonomous District and of the members nominated to such a District Council by the Governor." [Price 1 anna or Id.]