The Khasi Hills Autonomous District (Nomination And Election Of The Syiem, Deputy Syiem And Electors Of Hima Maharam) (Amendment) Act, 2019

[26th September 2023]

AN ACT to further amend the Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy Syiem and Electors of Hima Maharam) Act, 2006.

It is hereby enacted by the Khasi Hills Autonomous District Council in the Sixty Ninth year of the Republic of India as follows:-

Section - 1. Short title, Extent and Commencement

(1)     This Act may be called the Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy Syiem and Electors of Hima Maharam) (Amendment) Act, 2019.

(2)     It shall extend to the whole of Hima Maharam.

(3)     It shall come into force as the Executive Committee, Khasi Hills Autonomous District Council may by notification in the Official Gazette, appoint.

Section - 2.

In the Principal Act, in Section 2, after clause j, the following proviso shall be inserted, namely:-

"Provided that in Raid Sawsymper, the Myntri shall also be known as Rangbah Shnong (Headman)."

Section - 3.

In the Principal Act, in Section 8, after sub-section 3, the following proviso shall be inserted, namely:-

"Provided that in Raid Sawsymper, where a vacancy in the post of Myntri or Headman occurs, it shall be reported to the Syiem and his Dorbar with the recommendation from the Dorbar Raid and the meeting for the election shall be presided over by the Syiem or by any person authorised by him, in the presence of the representative of the Dorbar Raid who will jointly declare the election result. Further, the term of Office of a Myntri or Rangbah Shnong (Headman) is fixed for a period of three years from the date of issue of the Sanad."