The Manipur Municipalities (Seventh Amendment) Act, 2014

    
     M, .h
EXTRAO RDTINARY
PUBLISHED BY AUTHORITY .
MANIPUR GAZETTE
 
No. 486 Imphal, Saturday, M'a'rch 29, 2014 (Chaitra‘8, 1936)
GOVERNMENT OF MANIPUR ' . .
SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the 27th March, 2014
No. 2/10/20] 4-Leg/L : The following Act of the Legislature, Manipur which received assent‘of
the Governor ofManipur on 25—03—2014 is hereby published in the official Gazette.
THE MANIPU'R MUNICIPALITIE‘S (SEVENTH AMENDMEN'T) ACT, 201 4
V (Man ipur Act No‘ 4' Of‘ZO 1 4)
An ’
' Act
/ furfl‘xerto amend the Manlpur Municipalities Act, 19.94 (No. 43 of 1994).
Be it enacted by the Leglsiamre of Marilpur in the Sixty—fifth Year of the Republic
of India as foflows:
1 - Short title and commencement:
(1) This Act .may be called the Manipur 'Municipalities (Seventh Amendment) Act
2014. . .
V (2). It shalt come Into fence on such date as the. State Governmeht may, by
notification in the offieia'l Gazette; appoint.
2... Amendment of section 4.1:
(1) :Sub—section (2') of section 41 cf the Manipur Municipanties Act, 199.4 she"
be sUbstituted, namely:
(2) A Hagar Pandu'ayat or Council, as the case may be, shall appoint an
Executive Officer with the concurrence of the State Government on the. '
recommendation :of me Manipur Public service. Commission and the State
Government: may, If .any particu!ar Hagar Panchayat or Council,_ as the
case may be, dces not: mam;w sud; appdintrnent, appoint any person as
such officer on the recommendation of the Manipur Public Service
Commission in respect of that Hagar Panchayat or Council. ,as the case
may be: . ,
Provided final: for the appointfigent of Executive Officer of a Nagar
Panchayat or Coun'dt, as flue case may'be, requisition fan the Manipur
Pfibfic- Service Commission s'hafl-‘be made by the State Government.
c.
(2) After sub—sectien (3) of section 41 of the Manipur Municipalities Act,1994,
the following provisos shall be inserted, namely: , ,
Provided that a Council shall appoint an Assistant Executive Officer
with the conwrrence cf the- State Government on: the recommendatien.
of the Manipur Puhtic Sewice Commissien and the State Government
may, if any particuia’r Council dues not make such appointment, appoint
any person as such officer on the recommendation of the Manipur Public
Service Cummission in respect of that Council:
ProVIded furUE'Ier flua‘t fer the appqihtment 01" Assistant EXeCufive .,
Officer of a Council, requisition to the” Manipur Pubhc Service Commassion '
shall be made by the State Government.
TH. KAMINI KUMAR SINGH,
Joint Secretary (Law),
Govemment 0f Manipur.
I \
 
Printed at the Directorate of Printing & Stationery, Govt. of ManipuI/305-C/29-3—2014.

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