The Arunachal Pradesh MUNICIPALITY Disclosure Act 2009

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THE ARUNACHAL PRADESH MUNICIPALI1Y DISCLOSURE ACT. 2009 
(ACT NO. 5 OF 2009) 
(Received the assent of the Governor on 5th April, 2009 and published 
in the Arunachal Pradesh E.O. Gazette No. 52, Vol. XVI dated 
2::nd April , 2009) 
AN 
ACT 
to provide for transparency and accountability in the functioning of 
Municipalities in the State of Arunachal Pradesh. 
BE it enacted by the Legislature of the State of Arunachal Pradesh in 
the Sixtieth Year of the Republic of the India as follows:- 
1. ( 1) This Act may be called the Arunachal Pradesh Short title, extent 
Municipality Disclosure Act, 2009; 
(2) It shall extend to such Municipalities, as may be 
notified by the State Government of Amnachal 
Pradesh from time to .ime ; 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official 
Gazette, appoint and different dates may be ap­ 
pointed for different area in the State. 
2. In this Act, unless the context otherwise requires,- 
(i) "Assets" means all immovable assets in 
the Municipality; 
(ii) "Municipality" means an institution of 
self-Government constituted under 
Article 243,Q ofihe Constitution ofindia; 
3. Every Municipality shall maintain and publish all its 
records duly catalogued and indexed, in a manner and 
form which enables the Municipality under this Act to 
disclose the required informations as specified in Part A 
and Part B of Appendix tc the Act at quarterly intervals; 
4. Manner of Disclosure shall include:- 
(i) "Assets" means all immovable assets in 
the Municipality; 
and commence­ 
ment. 
Definitions. 
Obligation of 
Municipality. 
Manner of dis­ 
closure. 

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(ii) Newspaper in regional, Hindi and English 
language : 
(iii) Internet ; 
(iv) Notice boards of the Municipality ; 
(v) Ward Offices ; 
( vi) Any other mode, as may be prescribed, by the 
State Government under this Act, or Rules 
made thereunder or notification issued from 
time to time. 
APPKNDIX 
PART-A 
1. Particulars of the Municipality ; 
2. A statement of the boards, councils, committees and 
other bodies consisting of two or more persons consti­ 
tuted as its part or the purpose of its advice, and as to 
whether meetings of those boards, councils, commit­ 
tees and other bodies are open to the public or the 
minutes of such meetings are accessible for public ; 
3. A Directory of its officers and employees; 
4. The particulars of officers who grant concession, 
permission or authorization for each activity; 
PART-B 
1. Audited financial statement of balance sheet, receipts 
and expenditures, and cash flow on a quarterly, basis, 
within two months of end of each quarter; and statuto­ 
rily audited financial statement for the full financial year 
; within three months of the end of the financial year; 
2. The service levels being provided for each of the services 
being undertaken by the Municipality ; 
3. Particulars of all plans, proposed expenditures, actual 
expenditures on major services provided or activities 
performed and reports on disbursements made ; 

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4. Details of subsidy programmes on major services 
provided or activities performed by the Municipality, 
and manner criteria of identification of beneficiaries for 
such programmes ; 
5. Particulars of the Master Plan, City Development or any 
other plan concerning the development of the Municipal 
area; 
6. The particulars ofmajorworks as may be defined in the 
Rules to be made under this Act, together with 
information on the value of works, time of completion 
and details of contract ; 
7. The details of the Municipal fund i.e., income generated 
in the previous year by the following:- 
(a) Taxes, duties, cess and surcharge, rent from the 
properties, fees from licenses and permission ; 
(b) Taxes, duties, cess and surcharge, rent from 
the properties. fees from licenses and 
permission that remain uncollected and the 
reasons thereof : 
(c) Share of taxes levied by the State Government 
and transferred to Municipality and the grants 
released to the Municipality ; 
(d) Grants released by the State Government for 
implementation of the schemes, projects and 
plans assigned or entrnsted to the Municipality 
the nature and extent of utilization; 
(e) Money raised through donation or 
contribution from public or non Government 
agencies ; 
8. Annual budget allocated to each ward other information 
as may be prescribed by the State Government under 
Part A or Part B. 
A.B. Shukla, IAS, 
Secretary to the 
Government of Arunachal Pradesh, 
Itanagar. 

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