The JAMMU AND KASHMIR MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010

MUNICIPALITIES PUBLIC
DISCLOSURE ACT, 2010
(Act No. XXIV of 2010)
284 MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010
MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010 285
THE JAMMU AND KASHMIR MUNICIPALITIES
PUBLIC DISCLOSURE ACT, 2010
(Act No. XXIV of 2010)
CONTENTS
SECTION.
1. Short title and commencement.
2. Application of the Act.
3. Definitions.
4. Obligation of municipality.
5. Manner of disclosure.
6. Power to make rules.
SCHEDULE
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286 MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010
THE JAMMU AND KASHMIR MUNICIPALITIES
PUBLIC DISCLOSURE ACT, 2010
(Act No. XXIV of 2010)
[Received the assent of the Governor on 23rd October , 2010 and published
in Government Gazette dated 25th October, 2010.]
An Act to provide for transparency and accountability in the functioning of
municipalities in the 1[Union territory of Jammu and Kashmir].
Be it enacted by the Jammu and Kashmir State Legislature in the Sixty-first
Year of Republic of India as follows :––
1. Short title and commencement. ––(1) This Act may be called the Jammu
and Kashmir Municipalities Public Disclosure Act, 2010.
2[(2) It shall come into force on such date as may be notified by the
Government in the 3[Government Gazette].]
2. Application of the Act.–– This Act shall apply to all municipalities
constituted under the Jammu and Kashmir Municipal Corporation Act, 2000 and
the Jammu and Kashmir Municipal Act, 2000, as the case may be.
3. Definitions.–– In this Act, unless the context otherwise requires : ––
(a) ‘municipality’ means a Municipal Corporation, a Municipal Committee
or a Municipal Council constituted under the Jammu and Kashmir
Municipal Corporation Act, 2000 or the Jammu and Kashmir Municipal
Act, 2000, as the case may be ;
(b) ‘Schedule’ means schedule appended with this Act.
4. Obligation of municipality.–– Every municipality shall maintain and publish
at quarterly intervals all its records duly catalogued and indexed in a manner and
form which enables the municipality to disclose the information specified in Part–
A and Part–B of Schedule to this Act.
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
2. Enforced vide SRO-40 dated 2nd February, 2011, w.e.f. 1st February, 2011.
3. Now Official Gazette.
288 MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010
5. Manner of disclosure.–– The manner of disclosure of information required
under section 4 shall include the publication of such information through––
(a) newspapers ;
(b) internet ; or
(c) any other mode, as may be specified from time to time by the
Government.
6. Power to make rules.–– The Government may, by notification in the
1[Government Gazette], make rules for carrying out the provisions of this Act.
SCHEDULE
Part –A
1. Particulars of the Municipality ;
2. A statement of the councils/committees and other bodies consisting
of two or more persons constituted for the purpose of its advice, and
as to whether meetings of those councils/committees and other bodies
are open to the public or the minutes of such meetings are accessible
to public ;
3. A directory of its officers and employees ;
4. The particulars of officers who grant concessions, permits or
authorization for each activity.
Part–B
1. Audited financial statements of balance sheets, receipts and
expenditures, and cash flow on a quarterly basis, within two months of
the end of each quarter and statutorily audited financial statements
for the full financial year, within three months of the end of the financial
year ;
2. The service level being provided for each of the services being
undertaken by the municipality ;
1. Now Official Gazette.
MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010 289
3. Particulars of all plans, proposed expenditures, actual expenditures on
major services provided or activities performed and reports on
disbursements made ;
4. Details of subsidies and programmes on major services provided or
activities performed by the municipality and manner and criteria of
identification of beneficiaries for such programmes ;
5. Particulars of the Master Plan, City Development Plan or any other
plan concerning the development of the municipal area ;
6. Particulars of major works as may be defined in the rules to be made
under the Act, together with information on the value of works, time of
completion and details of contract ;
7. The details of the 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 permissions ;
(b) taxes, duties, cess and surcharge, rent from the properties, fees
from licences and permission that remain uncollected and the
reasons thereof ;
(c) share of taxes levied by the Government and transferred to
municipality and the grants released to the municipality ;
(d) grants released by the Government for implementation of the
schemes, projects and plans assigned or entrusted to the
municipality and the nature and extent of utilization ;
(e) money raised through donation or contribution from public or
non-governmental agencies ;
8.  Any other information required to be made public by the rules made
under this Act.
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