The Manipur Municipalities (Third Amendment) Act, 2005

 
EXTRA ORDINARY
. No. 144(C) Imphal. Monday, August 8.12005 (Bhadra 7. 1927)
" " ' _ GOVERNMEN‘f op MANIFUR
. SECRETARIAT : LAW &' LEGISLATIVE AFFAIRS DEPARTMENT
; NOTIFICATION-
1mm. me 29th AW, 2005.
: . No 2138;2005-lxg/L—Tho followiLg Act of the Legislature of'MaIiipnt
which 'tedeivéd assmt of the Governor of Manipnr on 26—8-2005-' is Each;
publishedin the Official Gazette. '
mx mmxpva muwxcxrumoamnn' AMENDMENT) ‘ACI', mos
‘ «Manipur Act No. 15 20!“. 2005) ' .
AN
ACT.3
furthgrat_o amend"th_e Mamppr Mummpahnes Act, 1994 (No 43 of 1994)
' v" v "'n! -‘- -‘.x-.‘J
BBitenacted,by the14:31th“9f3533‘?”ipthoFifty-Iixxh Year pf the
iepublic ofIndia, as follows:—
1: 1, Short titleand commew-(ibmwmybo called tho Manipux
Municipalities (Third Amendment) Act, 2005.
(2) It shall come intufarm: on:- wchodaw as the StateGovernment:may.
by notification. in. the oficial W9; upp'pint-rn :72.- - . -.. .. .
4- “2:1'un'andmcnt of section Sl‘i—Q) Affa-claiiiie(Iv) of snb-soction(2)01”
section‘3‘! of the Manipur'MuflqpahtfsAct. I994 (hhremafter refundto u.66:
principal Act), the following new 9131188160 shafi b‘e udde‘d,‘ namely:-- ' ’
“(9) 'no such meeting convéned' undur‘wbésecflo'n (2) shall be adjourned
"‘- fnrm rdison excopt'on the g’round of mmflalzmmcs afi‘octingthe meeting”.
2
(2) After sub- attion (2), the following new sub-sczcion (Ea) shall be added,
namcly,—— I
“(23) Notwithsmnding anything contained in this Act. what: Liz: Chairpsrs-ar.
orthc Vice-Chairperson or a Councillor is one of the signatorirs :0 I‘m:
rcquisition fm- such mcczing, the Chairperson orthc Vicc~Chairpcrson or 11::
Councillor, as the case may bc,sha11 not preside over such meeting and in
such cvcnmality;1ho Deputy Commissioner of the concerned district, in case
of a Council or the Sub-Divisiongl Ofiicur nominated by the State; Government
for, thc purpose, in case of a Nagat Panchayat, shall preside over such
meeting.”
3. Insertion cf new section 31A:-—- After sectiOn 31 of the principal Act, the
following ncw section 31A shall be inserted. fiamclyi—
“31A. Restn’cti‘on on motion of ho—confidence :— If the motion of no-confi.
dance against the Chairperson or the Vice-Chairperson, u the case may ha.
is defeated, no fresh motion of no-confidancc against the Chairpctsou or tha
Vicofibairpcrson or both, a the case my b0. shall be brought before tho
Céuncil or the Nagar Panchayat, as the can may be, within a. period offing:
763}: {tom the date of such defeat of the. motion.” ‘
4. Amendment of Station 205- In section 205 of the principal Act,——
(3) in the marginal heading, botwoen the word:“to” and “dissolve"
thc words “suspend or" skull be inseam; '
(ii) botween the words “and" and “dissolve”, tho words “suspend
or" shall be inserted;
(iii) in thc first proviso, between the ivords “its” and- “dissolution".
the word “suspension or” shall bc inserted;
(iv) In the secoxtd proviso, fog the words “dissolved” and "dissolution",
the words “suspended or dissolved” and “susPonsion or dissolution" respec-
tively shaIl be substituted;
(v) after third pgoviso, the following new proviso shall be added,
numclyr- ’
“Provided also tint an order of suspansion of th ‘Council or Nagu
Panchayat so ixsued. as the case may be. shall, unless tevokod or exmndcd,
mac to 0.2319,??? Wthq expiruioq of I pgdod Qf sixmonths from the date of
the suspousion order but no such 01119: of suspension, in any? cue, shall
remain its force for more than one 363:.” \
5. Amendment of section 2067—111. section 206 of the principal Act,
(1) (i) between the words “on and “distolution” in tho'puw
heading,tha words “suspension or" shall be inserted.;
3
(ii) between the words “of” and “dissolution”, wherever they occur
therein, the words “suspension or" shall be inserted.
(2) for 'clause (a), the following clause shall be substituted, namely—
“(a) a)! Councillor: of the Nagar Panchayat or the Council shall,
asfrom the date of order——
(i) in case of suspension, cease to funcfion their oflices a:
such Councillors during the period of the suspension of the
Nagar Panchayat or‘ the Council, as the case may be, 01
(ii) in case of dissolution, venue their ofiees as such
Cou ncfilotsf’
A. SUKUMAR SINGH.
Secretary (Law). Govt. of Manipur.
_4.
him at the Directorate of mg. a Styw Govt. or Mumiaos-cm-meos.

‹ Prev All Manipur acts Next ›