The Meghalaya Municipal Disclosure Act, 2010 (Act No. 2 of 2011)

The 4th January , 2011.
No.LL(B)55/2010/12. —The Meghalaya Municipal Disclosure Act, 2010 (Act No. 2 of
2011)  is hereby published for general information.
MEGHALAYA  ACT NO. 2 OF 2011.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on 30th December, 2010.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 4th January, 2011.
THE .MEGHAlAYA MUNICIPAL DISCLOSURE ACT, 2010 
An 
Act 
to provide for transparency and accountability in the functioning of municipalities. 
Be it enacted by the Legislature of the State of Meghalaya in the Sixty-first Year 
of the Republic oflndia as follows: ­
Short 
title, extent and 
commencement. 
DeJfn1.tions. 
Obltgation of 
Municipality. 
Mannero! 
Disclosure. 
1. (1) This Act may be called the Meghalaya Disclosure Act, 2010. 
(2) It extends to Municipalities as may be notified by the State 
Government from time to time. 
(3) It shall be deemed to have come into force from 30th June, 
2010. 
2. In this context, unless there is anything repugnant in the 
subject or context: ­
(a) 	«Act» mean the Meghalaya Municipal Disclosure Act, 
2010; 
(b) 	«Assets» means all immovable assets in the 
municipality; 
(c) 	 "Municipality» means an institution of self­
government constituted under Article 243-Q of the 
Constitution of India read with Section 10 of the 
Meghalaya Municipal Act (Assam Act 1957 as 
adapted and amended by Meghalaya); and 
(d) 	"State Government- means the Gov.ernment of the 
State of Meghalaya. 
3. Every municipality shall maintain and publish all its records 
duly catalogUed and indexed, in a manner and such form which 
enables the municipality under this Act to disclose the required 
information as specified in Part-A and Part-B of Appendix to this 
Act at quarterly intervais. 
4. Manner of Disclosure shall include: ­
(a) newspaper in regional or Hindi and English language; 
fb) internet; 
(e) notice Boards of the municipality; 
(d) ward Offices; 
(e) 	any other mode, as may be prescribed, by the State 
Government under this Act, rules and include 
notification issued from time to time. 
L. M. SANGMA,
Secretary to the Govt. of Meghalaya,
Law Department.

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