The Manipur Municipalities (Amendment) Act, 1996

 
11pm RAORDINARY
PUBLISHED BY AUTHORITY
No. . 345(A) 1111911111. Tuesday, November 12, 1996,A (,Kartika 21, 1918)
' . GOVERNMENT 0E MANIPUR _
SECRETARIAT LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOT IFICATION
Implial, the 12th November, 1996 .
No. 2/26/96-Leg/L—T11e following Act of the LegisIature, Manipur
which received- assent of 1111: Govérhox of Manipur on 9-11-96 is hereby?
Dubfished in the Manipur Gazette.
' _ L. IBOMCHA SINGH
secretary to the Govem'meht of Manipur.
.. THE MAN1PUR MUNICIPAL1T1ES (AMENDMENT) ACT, 1996
‘ (Manipur Act No. 8 of 1996)
AN
ACT
:0 amend the Manipur Municipalities Act, 1994 (No. 43 bf 1994‘)
’ “BE it cfiacted by the LegiSlature of Mampur 111 the Forty Seventh Year of
the Republic of India as folloWs :
, 1. Short title and commencement —(1) This Act may be calledthe Manipur
Municipalities (Amendment) Act 1996. -
» (2) Section 4 shall be degmcd to have come info fence on the twenty.
fauxth day of May, 1994 and the 1emaining provisions of the Act shall come
into force en the date of its publication in 1he Official Gazette.§
2 Amendment of Section 10.-—In Sub—scction (4) of Section 10 of the
Manipur Municipalities Act, 1994 (hereinafter referred to as the Act),
between the words “meeting” and “elect”, the words “but within th1rty
days from the date 01’ the first meeting referred to in sub--section (1)” shall be
inserted.
3. Amendment of Section 11.—In Section 11 of the Act,—
(a) In sub-sectiofi (1), for the words ‘Executive Oflicer”, the words
“V1ce-Lha1gpersonwho. aha}! deliver it within seven daysfrom them
" 0111111176311);to 1119,Exaggiye Officer, of: tmtzhe Exeénmfi flfii‘ce‘r if 1111:
651:0 of the Vice-Chaimerson is vacant” shallbe substitUtcd; .
2 t
(b) in sub—section (2), for the W61ds “Who shail forward it to the Executive .
Officer”, the words “who shah deliver it Within 361' en days Item the date
of its receipt to the Executive Officer, 61 t0 the Executive Ofiicer if the
Ofiice of the Chairperson is vacant” shall be substituted.
4. Amendment Eof Section 20- Sub-section (2) of Section 20 of the Act.
shall be deleted. _7
5. Substitution 6f Sectien 25.—F61 36611611 25 of the Aet, thefollowing
6111111116 sgbstitttted namely V 7 1-, . ,,_,1,
v “25. The Councillors shallelect the V1ce-Chalrperson either in the
meeting referred to 111 sub-Section (1) cf 5661161124or in a subschent
meeting but within thirty days fromthe date 61‘ the first meetmg referred
to 111 subzsectiojn (1) 6f Sect’tcnz.” . .. , .
6. Amchdment of Section" 283,—;111 ; section 28 of the'ACt,+=
(a) in sub-scctmn (1); for the fivotds: ‘."whq Shall forthwith deliver the '
letter to the Executive Cflicer”, thewcrds ““110 shah deliver 1t Within
seven days £16m the date61'. its ricei-ptto theExeéutivel Ofiicer or
tothe Executive Oflieet 1fthe Office of the Vice-Chairpersonisvacant”......
(b); in suh-seetion __(2),_ for the words “wh6 shell fo1thwithd6liver the
llétterk to -th1r‘ Executive Ofiicer”, the words “who shall deliver it
1 within seven days from the date of its receipt to the Executive Oflicer
or to the Executive Ofl‘icer if the Oflice of the Chairperson is vacant”
shall be substituted.
7. Amendment of :Scction 31-'—In Section 31 of the Actg—v
11(3)F61 sub-s'ecti6n (1), th6 f6116Wi11g 511311 be substitfited11a111e1y,-—a
“(1) Every Chairp61son or V1ce-Cha11person shall be deemed to have vaca-
ted his Oflice forthwith if the reséliztion expressing want of confidence in him
is passed by a majority of thet-total number of councillors Constituting the
founcil or the Nagar Panchayat at ameeting specially convened for the
purpesQ. 1 . . 1 . . ,1 .
(b) In clahse (1) 6f suh-s6cti611(2)__,£61 the words“onefifit”the words
"one-third” Shailbe substituted J , .
8. Amend1hent of- Section 91 .——In Section91; of theAct,1‘61 thetig11tes
' "9’6”, the fightes “94” shall be substituted ‘
9; Amendment 61‘ SectLon‘ 193.—In subsectien (1) of Sectioh 193 of the
Act for the Words' "a Cou11",' the 6616s “110 Cou1t"shall be
substituted. ,- ' ~
., .
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