LexThe Assam Municipality Disclosure Act, 2007
Assam · state statute
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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 391 Dispur, Monday, 17th December, 2007, 26th Agrahayana, 1929 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH
NOTIFICATION
The 15th December, 2007
No. LGL.147/2007/11. --The following Act of the Assam Legislative Assembly which
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XXVII OF 2007
(Received the assent of the Governor on 12th December , 2007)
ASSAM MUNICIPALITY DISCLOSURE ACT, 2007
2500 THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 17, 2007
AN
ACT
to provide for transparency and accountability in the functioning of the Municipal
Corporation or Municipalities of Assam.
Whereas it is expedient to provide for transparency and accountabilit y in the
functioning of the Municipal Corporation or Municipalities of Assam .
It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows :-
Short title, extent
and commencement
Definitions
1.
2.
Obligation of Municipal 3.
Corporation and
Municipality
Manner of disclosure 4.
Power to make rules 5.
( 1) This Act may be called the Assam Municipality
Disclosure Act, 2007.
(2)1t extends to such Municipal Corporation and other
Municipalities of Assam as may be notified by the State
Government in the Official Gazette from time to time.
(3)1t shall come into force on such date as the State
Government, may, by notification in the Official Gazette,
appoint in his behalf
In this Act, unless there is anything repugnant in the subjec~ or
context,- ·
(a) "Municipal Corporation or Municipality" means an institution of
Self Government constituted under Article 243-Q of the
Constitution of India;
(b) "State Government" means the Government of Assam;
(c)"Prescnbed" means prescribed by rules made under this Act.
Every Municipal Corporation or Municipality shall maintain and
publish all its records duly catalogued and indexed, in a manner
and form which enables the Municipal Corporation or
Municipality under this Act to disclose the required information as
specified in Part-A and Part-B of Appendix to this Act at quarterly
intervals.
The disclosure under section 3 shall be made through ,-
(a) newspaper in regional, Hindi and English language;
(b) Internet;
(c} notice boards of the Municipal Corporation or Municipality;
(d) ward offices;
(e) any other mode as may be prescribed , by the State
Government under the rules or specified by notification issued
from time to time.
(1) The State Government may make rules for carrying out
the purposes of this Act.
(2) All rules made by the State Government under this Act shall,
as soon as may be after they are made, be laid before the
State Legislature, while it is in session. for a total period of
not less than fourteen days which may be comprised in one
session or two or more successive sessions, and shall,
\
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THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 17, 2007 2501
PART-A
1.
2.
3.
4.
PART-B
1.
2.
3.
4.
5.
6.
7.
unless some later date is appointed , take effect from the
date of their publication in the Official Gazette subject to
such modifications or annulments as the Legislature may,
during the said period agree to make, so however, that any
such modification or annulment shall be without prejudice to
the validity of anything previously done thereunder.
APPENDIX
Particulars of the Municipal Corporation or Municipality;
A statement of the Boards, Councils, Committees and other
Bodies consisting of two or more persons, constituted as its
part or for the purpose of its advice , and as to whether
meetings of those Boards, Councils , Committees and other
Bodies are open to the public or the minutes of such
meetings are accessi ble for public;
A directory of its officers and employees ;
The particulars of officers who grant concession, permits or
authorization for each activity.
Audited financial statements of Balance Sheet, Receipts and
Cash Flow on a quarterly basis, within two months of end of
each quarter ; and statutorily audited financial statement for
the full financial year, within three months of the end of the
financial year;
The service levels being provided for each of the services
being undertaken by the Municipal Corporation or
Municipality;
Particulars of all plans, proposed expenditures, actual
expenditures on major services provided or activities
performed and report on disbursements made;
Details on subsidy program me on major services provided or
activities performed by the Municipal Corporation or
Municipality, and manner and criteria of identification af
beneficiaries for such programmes ;
Particulars of the Master Plan, City Development Plan or any
other plan concerning the development of the municipal area;
The particulars of major works as may be prescribed in the
rules to be made under this Act, together with information on
the value of works, time of completion, and details of contract ;
The details of Municipal Corporation or Municipal funds 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 reason thereof;
(c) share of taxes levied by the State Government and
transferred to the Municipal Corporation or
Municipality and the grants released to the Municipal
Corporation or Municipality;
2502 THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 17, 2007
(d) grants released by the State _ Governmen~ for
implementation of the schemes, proiects as a~srgned
or entrusted to the Municipal Corporation or
Municipality, the nature and extent of utilization;
(e} money rai r~ ed through donation or contribution from
public or non-Governmental agencies ;
8. annual budget a!loo-ited to eacl: ward ; and
9. such other information as may be prescribed .
MOHD. A. HAQUE,
Secretary to the Government of Assam,
Legislative Department.
GUWAHATI-Printedand Publishe d by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, (Ex
Gazette) No. 781-500-600-17-12-2007 .