The Manipur Municipality Disclosure Act, 2008

GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
D E P A R T M E N T
NOTIFICATION
Imphal, the 27‘“ October, 2008
No.2/54/20‘08-Leg/L: The following Act of the Legislature, Manipur which received
assent of the Governor of Manipur on 27-10-2008 is hereby published in the official
Gazette:
THE MANIPUR MUNICIPALITY DISCLOSURE ACT, 2008
(Manipur Act No. 6 of 2008)
An
Act
to provide for' transparency 'and accountability in the functioning of
municipalities. _ V
_ Be it enacted by the Legislature of Manipur in the Fifty ninth Year
of the Republic of India as follows:
1. Short title, extent and commencement:- (1) This Act may be called the
Manipur Municipality Disclosure Act, 2008.
(2) It extends to such Municipalities as may be notified by the State
Government.
(3) It shall come into force on such date as the State Government
may, by notification in the official Gazette, appoint.
2. Definitions :- In this Act unless there is anything repugnant in the
subject or context:- I
(a) “Assets” means all immovable assets vest in the municipalities;
(b) “Municipality” means an institution of self—govemment
constituted under section 3(1) of the Manipur Municipalities
Act, 1994 (No. 26 of 1994);
(0) “State Government” means the State Government of Manipur.
3. Obligation ‘of Municipality :- Every Municipality shall maintain and
publish all its records duly catalogued and indexed, in a manner and form
which enables the Municipality under this Act to disclose the required
information as specified in 'Part-A and Part-B of the Schedule appended
to this Act at quarterly intervals,
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4. Manner of disclosure:- Manner of disclosure shall include -
(a) Newspaper in Manipuri and English language or Website;
' (b) Notice boards of the Municipality;
(c) Ward offices;
((1) Any other mode, as may be prescribed, by the State
Government undef this Act, rules or notification issued from
_ time to time. _' I
5. Power to make rules:- (1) The State Govemmentk may, by notification
in the official Gazette, make rules to carry out the provisions of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be
afier it is made before the Legislature of Manipur, while it is in session,
for a total period of thirty days which may comprise in one session or in
two more successive sessions, and if, before the expiry of the session
immediately following the session or the successive sessions aforesaid,
the House agrees in making any modification in the rule or the House
agrees that the rule should not be made, the rule shall thereafter have
effect only in such modified form or beef no effect as the case may be,
so however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule.
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SCHEDULE
PART — A
Particulars of the Municipality.
A statement of the councils, committees and other bodies
consisting of two or more person constituted as its part or the
purpose of its advice, and minutes of the meetings of those
councils, committees and other bodies.
A directory of its officers and employees.
The particulars of officers who grant concession, permits or
authorization for each activity.
PART — B
Audited financial statements of balance sheet, receipts and
expenditures, and cash flow on annual basis, within two months
and statutorily audited financial statements for the full financial
year, within three months of the end of the financial year.
The service levels being provided for each of the services being
undertaken by the Municipality.
Particulars of all plans, proposed expenditures, actual
expenditures on major services provided or activities performed
and reports on disbursements made.
Details of subsidy programmes on major services provided or
activities performed by the Municipality, and manner and
criteria of identification ofbeneficiaries for such programmes.
Particulars of the Master plan, city development plan, vision
documents or any other plan concerning the development of the
Municipal area.
The particulars of major works as may be defined in the Rules
to be made under this Act, together with information on the
value of works, time of completion, and details of contract.
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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 permission;
(b) Taxes, duties, cess and surcharge, rent from the
properties, fees from licenses and permission that remain
uncollected and the reasons thereof;
(c) Share of taxes levied by the State Government and I
transferred to Municipality and the grants released to the
Municipality;
(d) Grants released by the State Government for
implementatiOn of the schemes, projects and plans
assigned or entrusted to the Municipality, the nature and
extent of utilization;
(e) Money raised through donation or contribution from
public or non governmental agencies.
QrKVQ-r. to. mm:
(A. Sukumar Singh)
Secretary (Law), Govt. of Manipur
8. Annual budget allocated to each Ward.
Copy to:
The Secretary (MAHUD), Government of Manipur.
. The Secretary, Manipur Legislative Assembly, Imphal.
3. The Director, Printing & Stationery, Manipur for favour of publication in the
‘Manipur Gazette Extra Ordinary dated 27-10-2008. He is requested kindly to
send 10 (ten) copies of the publication to the Law & Legislative Affairs
L4/Depanment, Government of Manipur.
. Guard File.
Nu—d

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