ANNEXURE
I
CLAUSE 5- FOREIGNERS ISSUE:-
(i)
The Citizenship Act, 1955, Citizenship Rules, 1956 and the Foreigners
Tribunals) Order, 1964, were amended.
(ii)
Special Registration Officers have been appointed for registration of
persons detected as foreigners who entered
(iii)
A total of 3153 including 1280 additional posts, sanctioned under
Prevention of Infiltration of Foreigners (PIF) scheme to assist State
Government and Border Security Force (BSF) in detection and deportation of
foreigners/illegal migrants and act as a second line of defence.
(iv)
Thirty-two Foreigners Tribunals have been constituted in the State of
CLAUSE 6 & 7 –
SAFEGUARDS AND ECONOMIC DEVELOPMENT:
(i)
A Cultural Centre called the Srimanta Sankaradeva Kalashetra Complex has been established.
(ii)
Sri Jyoti Chitraban (Film) Studio at Guwahati has been modernized. Additional Rs. 10 crore has been sanctioned
for further expansion/modernization
of the Institute in the financial year 2006-07.
(iii)
The Government of
(iv)
Numaligarh Refinery was set
up at a cost of nearly Rs. 2,500 crores.
(v)
Two Central Universities,
one at Tejpur, and the other at Silchar, have been set up.
(vi)
An IIT has been set up at
Guwahati.
(vii)
Kathlguri Power Project (60 MW) has been commissioned.
(viii)
Work for implementation of
CLAUSE 8 TO 14 – OTHER ISSUES:
(i)
The power to issue citizenship certificates now
vests only with the Central Government.
(ii)
As on 30.6.2009 out of 3286.87 KM fencing
sanctioned along Indo-Bangladesh border, 2655 KM of border fence has been
completed. In
(iii)
Ex-gratia payment was made to the next of kin of
persons killed in the course of the agitation.
(iv)
Disciplinary cases against employees in connection
with the agitation were reviewed.
(v)
In the matter of recruitment, orders were issued
by the Central Government for relaxation in upper age limit upto a maximum of
six years in the case of candidates who had ordinarily resided in the State of
(vi)
NSA detenues detained in connection with agitation
were released.
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