The Local Government In Delhi (Disqualification For Membership)(Small Family) Act, 1996

2‘GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
1;
DEPARTMENT OF LAWIJUSTICE & LEGISLATIVE AFFAIRS
5—SHAM NATH MARG:DELHI
No.F.l3(5)/98—LAD/’m(, Dated the 22.4.1998
To
The Dy.Secretary(GAD/Coord.),
Govt.of National Capital Territory of Delhi,
5—Sham Nath Marg,
Delhi.
Sub: Gazette Notification of ‘The Local Govt.in Delhi
(Disqualification for Membership) (Small Family)Act,
1996.
**~k*
Sir,
I am directed to forward herewith two copies of the
above Notification (English and Hindi Version ) for
notification in Delhi Gazette (Part—IV) Extraordinary. It is
requested that at least 10 copies of the same may be sent to
9$’ this Department as soon as it is received from the Press. 1
Q“
.q45.u
*M \R Yogrs faithfully,
(L «pg; Y
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Ox
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,
3F:;( ( R.T.L.b Souza )
Q,
:
“ztbuw' Under Secretary(L.A.)
}”
,
UflEncl: as above
/ I
a
g? <fi9fly No.F.13(S)/98-LAD//C/ Qfi?
Dated the 22.4.1998
:4 I
,
u
g Copy forwarded for information and necessary action with the
Jéj7 l,
above notification to"—
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1. Secretary to Lt.Governor.
2. Secretary to Chief Minister, Govt.of N.C.T.of Delhi, Old
Sectt.,Delhi.
\////§i///
Secretary,(L.A.),Delhi Legislative Assembly.
4.
Secretary(U.
D. ). Govt. of N. C. T. of Delhi.
<:;;7</’;::§g:~
( R.T.L.D, ouza )
Under Secretary(L.A.)

(TO BE PUBLISHED IN PART IV OF DELHI GAZETTE EXTRAORDINARY)
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
No.F.13(5)/98—LAD//{Ué‘
Dated 22.4.1998
The following Act of the Legislative Assembly received
the assent of the President on 13.4.1998 and is hereby
published for general information.
The Local Government in Delhi (Disqualification for
Membership) (Small family) Rd; , 1996.
(Delhi Act No.5 of 1998 )
( As passed by the Legislative Assembly of the National Capital
Territory of Delhi ).
'An
94“ Act
lo pvovide [or lhe disquailllcailon lor membership is an eilitte oi a local govemmenl ln)li1e
Nallonal Capilal 'l euiimy 0| Delhi.
.
Be ii enacted by lhe Legislalive Assembly oi lhe Naiionai Cnplial Tenllory oi Delhi in llle
roulyrSevenih Year oi lhe Republic oi India as lollows z~ _
Shorl title, 1. (i) This Acl may be called ihe local guvemmenl in Delhi (Disqualifica-
exlenl and lion Ior Membership) (Small Family) Acl, 1996.
commence—
.
nlenl (2) 'ihe Acl exlends lo ihe local govermnenl in lhe Union iemlory oi
ihe anlonai Capiial ienilovy oi Delhi.
(8) ll shall come inlo iovce al once.
Dellnllions 2. in ihis Acl, unless ihe coniexl oihevwlse quulves :—
(a) "local governmenl" means a Panchayal (al village. lnlennediale
or (iislrlcl level), a Municipaiily (including a Nagar Panchayai.
(i)

Dlsquallllca-
Itorr tor Mem-
bershlp to
en otllce under
a local govern-
tnent
Power to re-
move dllllcul-
tlee
.1.
a Munlclpnl Councll, u Munlclpal Corporation). an Improvementtrust. a dlstrlcl board. a rnlnlng settlement authortty or other local
nuthorltles tor the purpose ol local sellrgovernnlent or vlllageadrnlnlslrallon :
(b) "member“ means a person who holds an olllce In a local govern-
ment, whlch ls lllled by elecllon or nomlnatlon by the Government
0! the Natlonal Capltal Terrllory ol Deltrl ;
A person shall be dlsqualtlled lor belng chosen as, and lor belng, a
member at local government lunotlonlng In the Unlon Terrllory ol the
Natlonal Capltal lerrllory ot Delhl It he has more than two chlldren :
Provlded that the blrth wlthln ten months hour the date at commencement
ol lhls Act ol an addltlona! child shall not be laken Inlo consldarallon lor
the purposes ol this section :
Provlrled turlher that a person havlng more than two chlldron (oxcludlno
the chlld. It any, born wllhln ten months trorn tho dnlo ol oornrnencornont
ol lhls Act) shall not be dlsqualllled under this secllon, so long as the
number ol chlldren he had on the date ol such commencement does not
Increase.
Explanation :—JFor the purposes ol thls sectlon. the addtllon ot
ohlldren lrolrr a pregnancy wlthln ten months horn the date ol
coming Into lorce at this Act shall be treated as edditlon ot one
chltd only‘ \
(t) It any dilllculty arises In glvlng olleot to the provlslons ol lhls Act al
any tllne, the Govt, ol National Capital 'lerrilory ol Delhl may, by
order as oocnslon requlres. do anything which appears to It to be
necessary or expedlent tor the purpose ot retnovlng the dllltcully.
(2) Every order made under snb-secllqn (t) shall be lalrt below the
Legislatlve Assembly ot the Hallonal Capital 'lerrllory ol Delhl.
m
20
25
(mm. .D' SOUZA ),
1
Under Secretary(Lvo),
Govt.‘of N.C.T.of Delhi.

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