Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1970 08 of 1970 [17 July 1970] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 2 of Assam Act XIII of 1950 Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1970 08 of 1970 [17 July 1970] PREAMBLE An Act further to amend the Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1950 Whereas it is expedient further 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 in the Twenty-first 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, 1970. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on 24th March, 1970. 2. Amendment of section 2 of Assam Act XIII of 1950 :- In section 2 of the principal Act,-- (1) after the word "hereto" occurring at the end, the punctuation " (.)" shall be deleted and the words "in so far as it is an office of profit under the State Government" followed by the punctuation " (.)" shall be added; (2) in the Schedule, after item number 6, the following shall be inserted as item number 6A, namely :-- "6A. Any office held by a Minister, Minister of State, Deputy Minister or Parliamentary Secretary for the State of Assam.