Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1957 18 of 1957 [27 November 1957] CONTENTS 1. Short title, extent and commencement 2. Amendment to the Schedule in the Principal Act Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1957 18 of 1957 [27 November 1957] PREAMBLE An Act further to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950. Whereas it is expedient further to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950 (Assam Act XIII of 1950), hereinafter called the "Principal Act", in the manner hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1957. (2) It shall have the like extent as the Principal Act. (3) It shall come into force at once. 2. Amendment to the Schedule in the Principal Act :- I n the Schedule to the Principal Act after item 10, the following shall be inserted, namely:-- "11. Any Office held in the Auxiliary Air Force or Air Defence Reserve".