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ASSAM WOMEN (RESERVATION OF VACANCIES IN SERVICES AND POSTS) (AMENDMENT) ACT, 2010
ASSAM ACT NO. XXVIII OF 2010
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH
NOTIFICATION
The 7th September, 2010
No.LGL.17/2005/40.-The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XXVIII OF 2010
(Received the assent of the Governor on 31st August, 2010)
THE ASSAM WOMEN (RESERVATION OF VACANCIES IN SERVICES AND POSTS) (AMENDMENT) ACT, 2010
An Act to amend the Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005.
Whereas it is expedient to amend the Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005, herein after referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixty-first Year of the Republic of India as follows:-
Short title, extent and commencement
1.(1) This Act may be called the Assam Women (Reservation of Vacancies in Services and Posts) (Amendment) Act, 2010.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Substitution of section 5.
2. In the principal Act, in section 5, for the existing provisions, the following shall be substituted, namely:-
“Power to exempt and increase or decrease of percentage of reservation
5. If the State Government is of the opinion that in view of the specialized qualification or experience required in respect of certain specialized services and posts, it is not expedient to reserve such services and posts for Women, or that there is requirement to increase or decrease the percentage of reservation for Women, in respect of such services and posts, the State Government may, by notification in the Official Gazette, exempt from reservation of such services and posts and may also increase or decrease the percentage of reservation, for Women under this Act, relating to such services and posts from the purview of this Act.”
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