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THE RABHA HASONG AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
THE RABHA HASONG AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
ASSAM ACT NO. XXIV OF 2005
(Received the assent of the Governor on 8th May, 2005)
THE RABHA HASONG AUTONOMOUS COUNCIL (AMENDMENT) ACT, 2005
An Act further to amend the Rabha Hasong Autonomous Council Act, 1995.
Whereas it is expedient further to amend the Rabha Hasong 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 Rabha Hasong Autonomous Council (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of the preamble
2. In the principal Act, for the existing Preamble, the following shall be substituted, namely:-
“Preamble.
Whereas it is expedient to provide for the establishment of a Rabha Hasong Autonomous Council within the State of Assam with maximum autonomy within the frame work of the Constitution, comprising of the Satellite Areas and Core Areas, for social, economic, educational, ethnic and cultural advancement of the Rabha and other Scheduled Tribes Communities residing therein.”
Amendment of section 2.
3. In the principal Act, in section 2, -
(i) for the existing clause (q), the following shall be substituted, namely:-
“(q) “Satellite Areas” means the 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;”
(ii) after clause (d), the following new clause (dd) shall be inserted, namely:-
“(dd) “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 “Rabha” shall be substituted by the word “Scheduled Tribes”.
In the principal Act, in section 6,
Amendment of section 6.
5. (i) for sub-section (1), the following shall be substituted, namely: -
“(1) The General Council shall consist of 40(forty) members of which 36(thirty six) shall be directly elected and 4(four) shall be nominated by the Government with the concurrence of the Rabha Hasong Autonomous Council from amongst the groups of communities residing in the Council Area and not otherwise represented in the General Council. Out of the 40(forty) seats, 25 (Twenty five) seats shall be reserved for Schedule Tribes Community and 6(six) seats shall be reserved for women of any community.”;
(ii) for sub-section (4), the following shall be substituted, namely:-
“(4) The elected members of the General Council shall, at the first meeting to be convened by an officer authorized by the Government, after the election for the purpose of constitution of the Executive Council, elect from amongst themselves by a secret ballot one of the members to be the Chairman of the meeting to conduct the proceeding where he shall also cast his vote and elect from amongst themselves in the manner prescribed:-
(i) one member to be the Chairman;
(ii) one member to be the Deputy Chairman;
(iii) one Chief Executive Councillor of the Executive Council;
(iv) one Deputy Chief Executive Councillor of the Executive Council;
(v) as many Executive Councillors as may be decided by the General Council, but not exceeding one-third of the total numbers of members of the General Council.”
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 as supplementary estimate providing for any modification of its budget for the year and may submit to the Government for approval.”
