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THE TIWA AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
THE TIWA AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
ASSAM ACT NO. XXIII OF 2005
(Received the assent of the Governor on 8th May, 2005)
THE TIWA AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
An Act further to amend the Tiwa Autonomous Council Act, 1995.
Whereas it is expedient further to amend the Tiwa Autonomous Council Act, 1995, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Tiwa Autonomous Council (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come in to force at once.
Amendment of the preamble.
2. In the principal Act, for he existing Preamble, the following shall be substituted, namely:-
“Preamble. --- Whereas it is expedient to provide for the establishment of a Tiwa Autonomous Council within the State of Assam with maximum autonomy within the framework of the Constitution, comprising of the Satellite Areas and Core Areas, for Social, economic, educational, ethnic and cultural advancement of the Tiwa and other Schedule Tribes communities residing therein.”
Amendment of Section 2.
3. In the principal Act, in section 2, for the existing clause (q) and (u), the following shall be substituted, namely:-
“(q) “Satellite Areas” means t he area or areas consisting of non-contiguous cluster of villages predominantly inhabited by Scheduled Tribes population having 50% and above as a whole in the cluster and not necessarily in the individual villages;
(u) “Core Areas” means the compact and contiguous areas predominantly inhabited by Scheduled Tribes population having 50% and above as a whole in the area and not necessarily in the individual villages;”.
Amendment of section 4.
4. In the principal Act, in section 4, in sub-section (1), the word “Tribal” shall be substituted by the word “Scheduled Tribes”.
Amendment of section 6.
5. In the principal Act, in section 6, in sub-section (1), -
(i) for the words “Tribals belonging to Tiwa”, the words “Scheduled Tribes” shall be substituted;
(ii) for figure, brackets and word “20 (twenty)”, the figure, brackets and word “25 (twenty five)” shall be substituted.
Amendment of section 18.
6. In the principal Act, in section 18, in entry 24, after the word “Revenue”, the following proviso shall be inserted, namely:-
“Provided that no allotment or settlement of land shall be made in the Council Area without the recommendation of the Executive Council.”
Amendment of section 63.
7. In the principal Act, in section 63, after sub-section (3), the following new sub-section (4) shall be inserted, namely:-
“(4) The General Council may prepare in each financial year a supplementary estimate providing for any modification of its budget for the year and may submit to the Government for approval.”
