Section 1282 in The North-Eastern Council Act, 1971
1282.
The North-Eastern Council Act, 1970 had provided for the establishment of a Council to be called the North-Eastern Council to identify plan schemes of the States in the north-eastern areas as were of common importance to those areas review the implementation of such schemes and recommend measures for effecting co-ordination. The Act also envisaged a co-ordination committee of the Council to review measures taken by the States represented on the Council for the maintenance of security and public order and recommend further measures necessary in this regards. Consequent on the proposed reorganisation of the north-eastern states areas of five States and two union territories, it is considered necessary to restructure the arrangements contemplated in that Act. It is proposed that, apart from the development plans of individual States and Union territories, for securing the balanced development of these areas, there should be a separate regional plan for all the north-eastern areas. It is also proposed that the Council which will formulate the regional plan and keep a close watch on the implementation of the plan should be a small compact body and should also attend to the functions envisaged for the co-ordination committee in the 1970 Act. The Bill seeks to achieve these objects and to repel the Act of 1970. - Gazette of India, 22-12-1971, Pt. II, Section 2, Ext., p. 1253.[30th December, 1971]An Act to provide for the setting up of a Council for the north-eastern areas of India to be called the North-Eastern Council and for matters connected therewith.BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:--
