The Gujarat Local Authorities Census Expenses Contribution Act, 1950

1950 : Bom. XXIII]  Gujarat Local Authorities Census Expenses Contribution Act, 1950 
 
 
 
 
GOVERNMENT OF GUJARAT 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT 
BOMBAY ACT NO. XXIII OF 1950 
The Gujarat Local Authorities Census 
Expenses Contribution Act, 1950 
(As modified upto the 31st October, 2012) 
 
 
[1950 : Bom. XXIII   Gujarat Local Authorities Census Expenses Contribution Act, 1950 
 
 
THE GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES 
CONTRIBUTION ACT, 1950. 
.................................... 
CONTENTS 
PREAMBLE PAGE NO. 
SECTIONS. 
1. Short title and extent. 
2. Definitions. 
3. Contribution by local authorities. 
4. Obligation of local authority to give assistance. 
5. Power to enforce orders. 
6. Rules. 
 
 
 
 
 
 
1950 : Bom. XXIII]  Gujarat Local Authorities Census Expenses Contribution Act, 1950 
 
BOMBAY ACT No. XXIII OF 1950.1 
[THE GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES CONTRIBUTION ACT, 1950.]* 
[10th May, 1950] 
Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent 
Subjects) Order, 1956. 
Amended by Bom. 68 of 1959. 
An Act to provide for contribution by local authorities to census expenses. 
WHEREAS it is expedient to make provision for contribution by local authorities of a 
portion of the expenses incurrent in connection with the taking of  any census of the 
State of Bombay and for certain other purposes hereinafter appearing ; It is hereby 
enacted as follows :– 
1. (1) This Act may be called the 1a[Gujarat] Local Authorities Census Expenses 
contribution Act, 1950. 
 2[(2) It extends to the whole of the State of Bombay.] 
2. In this Act, unless there is anything repugnant in the subject or context,- 
 (1) “Census Act” means the Census Act, 1948 ; 
 (2) “census” means a census taken in accordance with the provisions of  the 
Census Act ; 
 (3) “prescribed” means prescribed by rules made under this act. 
3. (1) Notwithstanding anything contained in any enactment in regard to the 
funds of any local authority, the State Government may direct that such 
portion of any expenses as may be prescribed, incurred for anything 
done in accordance with the Census Act or the rules made thereunder, 
may be charged to the funds of any local authority constituted for and 
on behalf of the area within which such expenses were incurred. 
Short title and 
extent. 
Definitions. 
Contribution by 
local authorities. 
[1950 : Bom. XXIII   Gujarat Local Authorities Census Expenses Contribution Act, 1950 
 
 (2) The sum directed to be charged under sub -section (1) shall be 
computed at paid in the prescribed manner. 
4. Every local authority shall be bound to give such assistance in connection with 
census as it may be called upon to give by an order made under section 6 of the 
Census Act. 
5. If the State Government after receiving a report from the District Magistrate or 
the Superintendent of Census Operations is  satisfied that a local authority has 
failed to make payment of the expenses or costs as required by or under section 
3 this Act or section 16 of the Census Act or has made default in performing any 
duty imposed upon if by or under this Act or the census A ct, the State 
Government may make such order or take such steps as it may consider 
expedient for the payment of such expenses or costs or the performance of 
such duty, as case may be. 
6. (1) The State Government may, by notification in the Official Gazette, the 
rules to carry out the purposes of this Act. 
 (2) In particular, and without prejudice to the generality of the foregoing 
power, such rules may provide for all or any of the following matters, 
namely :- 
  (a) the portion of the expenses incurr ed in connection with the 
taking of a census which may be charged under this Act to the 
funds of any local authorities; 
  (b) the manner in which the sums charged under this Act shall be 
computed and paid ; 
  (c) the manner in which and the extent to which  any duty in 
connection with the taking of a census shall be performed by a 
local authority. 
 3[(3) All rules made by the State Government under this section shall be laid 
before each House of the State Legislature as soon as may be after they 
are made, an d shall be subject to such modifications as the State 
Legislature may make be during the session in which they are so laid or 
the session immediately following.] 
Obligation of local 
authority to give 
assistance. 
Power to enforce 
orders. 
Rules. 
1950 : Bom. XXIII]  Gujarat Local Authorities Census Expenses Contribution Act, 1950 
 
---------------- 
1. For Statement of Objects and Reasons, see Bombay Government Gazette , 1950, Part V, pp. 
201-202. 
1a. The word “Gujarat” was substituted for the word “Bombay” by Guj. 15 of 2011, s. 3. 
2. Sub-section (2) was substituted for the original by Bom. 68 of 1959, s. 3. 
* The Act was extended to, and, shall in virtue of such extension be in force in the rest of the 
State of Bombay (vide Bom. 68 of 1959, s. 2). 
3. Sub-section (3) was inserted by Bom. 68 of 1959, s. 4. 
 
 

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