LexThe BIHAR MUNICIPAL (AMENDMENT) ACT, 2009
Bihar · state statute
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(Bihar Act 8, 2009)
THE BIHAR MUNICIPAL (AMENDMENT) ACT, 2009
AN
ACT
TO AMEND THE BIHAR MUNICIPAL ACT , 2007 (BIHAR ACT 11, 2007)
B E, it enacted by the Legislature of the State of Bih ar in the sixtieth year of the
Republic of India as follows:-
1. Short title, extent and commencement :-(1) This Act may be called the Bihar
Municipal (Amendment) Act, 2009.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
2. Amendment of Section 12 of the Bihar Act 11, 2007—
(i) In the second paragraph of section 12 (2) ( a) of the said Act, the words
''after two consecutives general elections" shall be inserted after "in the
prescribed manner."
(ii) In second sentence of third paragraph of section 12 (2)( a) of the Act,
the words "after two consecutive general elections "shall be inserted
after the words" during subsequent elections."
(iii) In section 12(2)( d) of the Act, the words "after two consecutive
general election."Shall be inserted after the words " in such manner as
may be prescribed by it."
(iv) The explanation mentioned after section 12(2)( d) of the Act "For the
removal of doubts it is herby, declared that the pr inciple of rotation for
the purpose of reservation of officers for the sch eduled cast and
scheduled Tribes under this sub-section shall comme nce from the first
election held after the commencement of the Bihar
Municipal(Amendment) Act, 1995 and Patna Municipal
Corporation(Amendment) Act, 1995 shall be substituted as under—
"For the removal of doubts it is, hereby, declar ed that the
principle of rotation for the purpose of reservatio n of offices for the
Scheduled Caste, Scheduled Tribes, Backward classes , Women of
Backward classes and Women of unreserved category u nder this sub-
section shall commence from the first election held after the
commencement of the Bihar Municipal Act, 2007."
3. Amendment of Section 29 of the Bihar Act 11, 2007—
(i) In the second paragraph of section 29(1)( a) of the Act, the words ''after
two consecutives general elections" shall be insert ed after the words
"in the prescribed manner."
(ii ) In second sentence of third paragraph of section 29(1)( a) of the Act,
the words "after two consecutive general elections" shall be inserted
after the words "during subsequent elections."
(iii ) In section 29(1)( d) of the Act, the words "after two consecutive
general election." shall be inserted after the wor ds "in such manner as
may be prescribed."
(iv ) The explanation mentioned after section 29(1)( d) of the Act "For the
removal of doubts it is herby, declared that the pr inciple of rotation for
the purpose of reservation of officers for the sch eduled cast and
scheduled Tribes under this sub-section shall comme nce from the first
election held after the commencement of the Bihar M unicipal
(Amendment) Act, 1995 and Patna Municipal(Amendment ) Act, 1995
shall be substituted as under:-
"For the removal of doubts it is, hereby, decla red that the
principle of rotation for the purpose of reservatio n of offices for the
Scheduled Caste, Scheduled Tribes, Backward classes , Women of
Backward classes and Women of unreserved category u nder this sub-
section shall commence from the first election held after the
commencement of the Bihar Municipal Act, 2007."
4. Amendment in section-75 of the Bihar Act, 11,2007 —After section-75 of the
Bihar Municipal Act, the following Proviso shall be added—
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 3 /uni093F/uni0938/uni0924/g224 /uni092C/uni0930 2009
" Provided further that the department may change t he aforesaid expenditure
limits by notification issued from time to time."
5. Amendment in section-79 of the Bihar Act, 11,2007 —After section-79 (2) a
proviso shall be added as follows—
Provided further that the State Government shall be competent to issue
appropriate direction to urban local self-bodies fo r undertaking any
scheme or project or any other work including ident ifying any agency
for overall development of the urban area within th e jurisdiction of such
urban bodies irrespective of the source of the fund in respect of any item
included in the twelfth schedule to the Constitution of India.
Proviso to Sub-section (2) of Section-79 shall be deemed to be included in Bihar
Municipal Act, 2007 (Bihar Act No. 11 of 2007) with effect from the
date of its enforcement and any action taken by the State Government
shall be deemed to have been taken in exercise of power conferred under
above proviso.
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 467-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in