The Manipur (Hill Areas) District Councils (Third Amendment) Act, 2008

MANIPUR
EXTRAORD INARY
PUBLISHED BYAUTHORITY
N0. 276(A) Imphal, Monday, October 27, 2008 (Kaflika 5,1930)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
DEPARTMEET
NOTIFlCATION
Imphal, the 27"“ October, 2008
No.2]56/2008—LegfL: The-follovaing Act of the Legislature, Manipur which received
figsscnttt
of the Governor-oi Mampur on 27-10-2008 is hereby published in the official
aze 6:
THE MANIPUR (HILL AREAS) DISTRICT COUNCILS {THIRD AMENDMENT)
.
V
ACT, 2008
'
‘
(Manipur Act No. 7 of 2003)
b
An
Act
further to amend the Munipur (Hill Area's) District (2
1971).
’
ouncils Act, 1971 (Act No.76 of
WHEREAS, the Parliament enacted the Manipur (Hill Areas) District
Councils Act, 1.971 for the establishment of District Councils in the Hill Areas in the
then Union Territory of Manipnr;
Act, 1971 has
AND l«'C’HEREAS, the Manipur (Hill Areas) District Councils
ions under the
continued to be in force in lhe State of Manipur with necessary adapjat
Manipur (Adaptation of Laws) Order, 1972.;
AND WHEREAS, the Manipur Legislative Assembly enacted the Manipur
(Hill Areas) District Councils (First Amendment) Act, 1975 to amend section '23 of
the Manipur (Hill Areas) District Councils Act, 1971;
AND WHEREAS, tne Manipur Legislative Assembly enacted the Manipur
Hill Areas Autonomous District Councils Act, 2000 (Manipur Act No.11 of 2000)
which provided for repeal of the Manipur (Hill Areas) District Councils Act, 197l;
,
.
AND WHEREAS, tho-.Manipur Hill Area's Autonomous District Council Act,
2(300, however. was not brought into force;
‘
Asssmbly enacted the ManipdrAND WHEREAS, the Manipur Legislative
ich repealed the
(Hill Areas) District Councils (Second Amendment) Act; 2006 Wh
Manipur Hill Areas Autonomous District Council Act, 2000;
AND WHEREAS. the Manipur Hill Areas Autonomous District Councils Bill,
2008 was introduced in the Manipur Legislative Assembly during thc Third Session
of the Ninth chlslativc Assembly'of Manipur but was‘withdrawn;
AND WHEREAS, it is expedient to continuc- the enforcement of the Manipur
(Hill Areas) Dish-12c! Councils Act, 1971 with necessary amendments;

-2-
AND WHEREAS, it is expedient to consolidateirationalise the law for
establishment of the District Councils in the Hill Areas in the State of Manipur;
Be it enacted by the Legislature 0f Manipur in the Fifty-ninth Year of the
Republic of India as folle:
‘ ’
1. Short title and commencement; (1) This Act may be called the Manipur (Hill
I
Areas) District Councils (Third Amendment) Act, 2003.
(2) The Manipur (Hill Areas) District Councils Ad, 1971 shall continue to be in
force with the amendments.
(3) It shall be deemed to have come into force with effect from 11”I May, 2008.
’lGeneral Amendments- In the Manipur (Hill Areas) District Councils Act, 1931
(hereinafter to as the principal Act} after the words, “Deputy Commissioner”
wherever they occur, the following words, “or Additional Deputy Commissioner,
Kangpokpiin the case of Sadat Hill Areas” shall be inserted.
3.
Amendment of section 2 .— In seciion 2 of the principal Act :
(l) for clause (f), the following new clause (f) shall be substituted, namely,
‘(f)“Hill Areas’means the areas specified in the First Schedule to the
Manipur Legislative Assembly (Hill Areas
Committee)
Order,
1972;
’
(2) for clause (g), the following new clause (g) shall be substituted, namely:
‘(g) “Hill Areas Committee” means the Hill Areas Committee
constituted under the Manipur legislative Assembly (Hill Areas
Committee) Order, 1972;.
’
‘
4. Amendment of section 4.—— In subsection (2) of section 4 of the principal Act, for
the words “eighteen”, the words “twenty four" shall be substituted.
5. Amendment of section ll.~ For section 11 of the principal Act, the following new
section it shall be substituted, namely:
_
“'11, Election of Members of District Council:— '(1) The superintendence,
direction'and control or the preparation of electoral rolls for and the conduct of
all elections to the District Councils under this Act and the rules made
thereunder shall be vested in a State Election Commission consisting of a
State Election Commissioner to be appointed by the Governor:
»
Provided that a casual vacancy shall be filled up as soon as after the
occurrence of the vacancy:

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