The Haryana Municipality Public Disclosure Act, 2008 (33 of 2008)

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THE  HARYANA  MUNICIPALITY  PUBLIC  DISCLOSURE
ACT, 2008
(Haryana Act No. 33 of 2008)
Table of contents
SECTIONS:
1. Short title and extent.
2. Definitions.
3. Duties of municipality.
4. Manner of disclosure.
5. Powers to provide for performance of duties in case of default.
6. Power to make rules.
7. Power to remove difficulties.
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MUNICIPALITY  PUBLIC  DISCLOSURE
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1THE  HARYANA  MUNICIPALITY  PUBLIC  DISCLOSURE
ACT,  2008
(Haryana  Act  No. 33 of  2008)
[Received the assent of the Governor of Haryana on
the 23rd September, 2008, and first published for general information
in the Haryana Government Gazette (Extraordinary), Legislative
Supplement Part I of the 10th October, 2008.]
  1  2        3 4
Year No. Short Title Whether repealed or otherwise
affected by legislation
2008 33 The Haryana
Municipality Public
Disclosure/g3/g36/g70/g87/g15/g3/g21/g19/g19/g27
AN
ACT
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Be it enacted by the Legislature of the State of Haryana in the
Fifty-ninth Year of the Republic of India as follows :—
1. (1) This Act may be called the Haryana Municipality Public
Disclosure Act, 2008.
(2) It extends to whole of the State of  Haryana.
2. In this Act, unless the context otherwise requires,—
(a) “municipality” means an institution of self-government
constituted under the Haryana Municipal Act, 1973
(Haryana Act No. 24 of 1973);
(b) “prescribed” means prescribed by rules made under this
Act;
(c) “State Government” means the Government of the State of
Haryana  in the Administrative Department.
3. Every municipality shall maintain and publish such records duly
catalogued and indexed, in such manner and form, as may be prescribed.
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated
the 31st August, 2008, Page 4001.
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4. The records duly catalogued and indexed under section 3 shall
be disclosed in such manner, as may be prescribed.
5. (1) When the State Government is satisfied that a municipality
has made default in performing any duty imposed upon it by this Act, or
by any order or rule under this Act, it may, by an order in writing, fix a
period for the performance of that duty; and, should it not be performed
within the period so fixed, it may appoint some person to perform it within
such time as it may fix, and may direct that the expense thereof shall be
paid by the municipality.
(2) Should the expense be not so paid, the State Government
may make an order directing the person having the custody of the balance
of the municipal fund to pay the expense, or so much thereof as may from
time to time be possible, from that balance in priority to all other charges
against the same.
6. (1) The Government may, by notification in the Official Gazette,
make rules for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may
be, after it is made, before the House of the State Legislature while it is in
session.
7. If any difficulty arises in giving effect to the provisions of this
Act, the State Government may, by order published in the Official Gazette,
make such provisions or give such directions, not inconsistent with the
provisions of this Act, as appear to it to be necessary or expedient for
removing the difficulty.
——————
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