The Manipur Panchayati (Second Amendment) Act, 1997

Mampur; -’ $319229
. EXTREORDNARY
?UBLISFED BY A_UTHQRHY
fumizwm)’ 212222112222; Wednesday, Septembzr 10, 2997 2322222122219 '1929)
" ' " ' " ' GOVERNMENT OF MANIPUR
SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIHCATION
Imphai, the 10th September, 1997
No. 2/21/97--Le1yg/L. —-—The foilowing Act of the Legislature, Manipur which
_ received assent of -the Governor 223 Manimr on 6-9- 97 is hereby pubiish-ed in the
2Ma:2ip_ur Gazette.
 
 
L. 3302‘» {FHA SiNGH
Secretary to the Govt. of Manipar.
THE MANIPUR PANCHAYATI R225 {féiITTOND AME?\IDs\/2FN 2'“) AC'E‘, {9’97
(Maniyur AC2 N22. 4 of 1997)
.5222 -
fact
,furtherto amend the Manipur Fanchayuzg :{aj Act, 2994.
BE it enacted by the Legislature 222' 2.212222222222222 the F022;. eighth Year of the
. ___Republ_ic of india as foiiows :
1. Short title and commence22am. —(2) This 2Lct may be calico cfz-Izmipwr
Panchayati Raj (Second Amendment,- 131.01, 29)7.
W
(2) It shallbe deemed to hav come 1. :12 fowe 022 the 381'1 232:2}! (23.11111), 2199‘.
2. Substitution of section 81—21422: sc0510n 2:32 02" the Mampur i--’anchayati
Raj Act, 1994,2hefol1owjng shall be subsfitumd, namely,—
“82 Powers 61‘" Government to recur: 2222220 Gram Panchayat and Zilia
Parishad in case 02 alteration of 2212.21 —(1; When on account 01" 2222: 1829022 that
the rerritoriai 11212223 02' an arm of Gram "nachoyat or 2123a P1212932322d me aimed
or on the separation of the limits (11'1221 me2 of a district 111e Goxernnmnt shall
by notification1n the official-Gazette. mum 2 tme the (ham Punchayat and the 22213
Parishad into such number of 62313.: i’ancin :22 and 2.223 Parisnad c nstmwncies
under the prOVisions of this A2_t
(2) ,Thc sitting members ofthe Gr2122 §:-.22c323at and 22219. Parishad consii-
tuéncies in the State ofManipur $328.23..22tw1ths'1ndi“<’ the alteratiwn in the
extentofthe constiiuencies by V2rfue at 1:120 notification under sub-section (1)
continue to be members of 23215612112127.212211222yutor 2232a Paxishau’ 31113 be deemed
19 MEJSDH respectixely elected 19 1122: $3'(3 G: am “212c11 22"t 0r Z122: 2szrishad
mitucncies as so a1:e,rcd_.. ‘
2
(3) The sitting Adhyaksha and Up-Adhyaksha of a Zilla Parishad shall
continue to hold their respective ofl‘ices for the remaining period of the term of
the reconstituted Zilla Parishad under sub-section (1).
(4) Subject to the provisions contained in section 54, the sitting members
of a reconstituted Zilla Parishad shall elect two members from among themselves
to be Adhyaksha and Up-Adhyaksha thereof, in case there is no sitting Adhyaksha
or Up~Adhyaksha iii a reconstituted Zilla Parishad, and for such election the
Deputy Commissioner of the district shali convene a meeting of the sitting
members of the reconstituted Zilla Parishad on a date specified by him, as soon
as may be, after the notification in sub-sectiou (1).
(5) When a'Gram Panchayat or Zilla Parishnd has been reconstituted
under this section so much of the Gram Panchayat or Zan Parishad fund and
other property vesting in the Gram Panchayat or Ziha Parishad immediately
before, reconstitution shall VIM in and such pomon 0f the debts, and obligations
shall be transferred t0, the Gram szchayai 0r Zilla Parishad reconstituted
under this scctiOn as the Goxernment may direct by an OIdGI made in writing.
(6) The rights and liabihties of the Gram Panchzwat or ZiHa Paréshad
immediately before the reconstitution, in rewcct m” (>th and criminslpmcee-
dings, contracts, agreements and other matters of things arising in anti relating
to any part of the are; subject to the authority uf 1hr: Gmm. I‘zmchay‘sz Ct;
Zilla Parishad reconstitutcd shall vest in such Gram Pmchayat 0r Ziiiia qu‘iahtd.
(7; Any appointment, notificatir-n, notice, tax. order, scheme, iiconcc,
permission, rule, regulation or form made, iss~.~::-J‘ i1'llpCSCI’ 0!: granted 2::y1he
Gram Panchayat 01 Eight Parishaafi tahiCh has been IL‘L‘viuéSiiil‘u‘L‘d in rcupcct
of any part of the arcs: suhject t-‘s the authority of‘ the Gram PIHIQ‘V'},'Z‘LE 0r
Ziha Pazishad which ha: been reconstituted shail be doomed to have been made,
issued, imposed or gisantenx by such Gram Pzznchayat or ZNIa Parishad uhiess
and until it is suspends by any apgointzncnt, notification, nutice, form,
ordex, scheme, licence, permission, mic am! regulation made, jawed, i
or granted by such Gram Panchayat 0r Zilla Pzzx‘ishad.
 
.3. osed
Explanation: In this section, “shtirg meu’xber”, “sitaing Adhyakshu or
Up—Adhyaksha” in relation to 11 Gram Panchayat o'.‘ ZjHa
Parishad, as the case may he, moms a person who
immediately before the reconstitution of such Gram
Panchayat or Zillzx Parishad under suh-scction (1M5 elected
' member of that Gram Panchayat or Zilla Parishad and
Adhyaksha or Up-Adhyaksha or that Zilla Parishad.”. "
 
 
' Printed at the Directorate of Ptg. & Sty., Govt. of Manipur/330-C/ 10-987»-

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