[52
OF 2021] [29th
January 2022] AN ACT further to amend the
Sonowal Kachari Autonomous Council Act, 2005. Preamble Whereas it is expedient
further to amend the Sonowal Kachari Autonomous Council Act, 2005 hereinafter
referred to as the principal Act, in the manner hereinafter appearing ; It is hereby enacted in the
Seventy-second Year of the Republic of India, as follows :- (1)
This Act may be called the Sonowal Kachari
Autonomous Council (Amendment) Act, 2021. (2)
It shall have the like extent as the
principal Act. (3)
It shall come into force at once. "(1)
The General Council shall consist of 36
(thirty six) members out of which 32 (thirty two) shall be elected members and
4 (four) members shall be nominated by the Government of Assam to give representation
of those group/communities of the council area which are not otherwise
represented in it. Out of 32 (thirty two) seats, 25(twenty five) seats shall be
reserved for Scheduled Tribes and 6(six) seats shall be reserved for women and
l(one)seat shall be reserved for general community." "15.
The quorum necessary for transaction of
business at a meeting of the General Council shall be 18 (eighteen) members and
the decision of the General Council shall be by a single majority of votes of
the members present." "(2)
There shall be 32 (thirty two)
constituencies covering the Council Area for electing members to the General
Council. Each constituency shall be a single member constituency and
territorial."Sonowal
Kachari Autonomous Council (Amendment) Act, 2021
In the principal Act in section 6, for sub-section (1), the following shall be
substituted, namely :-
In the principal Act, for section 15, the following shall be substituted,
namely :-
In the principal Act, in section 48, for sub-section (2),the following shall be
substituted, namely :-