The Mizoram (Village Council) (Amendment) Act, 1996

NOTIFICATION
No.H.12018/28/92-LJD, the 26th November, 1996. The following Act of the Mizoram Legislative As-
sembly, which received the assent of the Governor of Mizoram is hereby published for general informa-
tion.
The Mizoram Act No.10 of 1996
The Mizoram (Village Council) (Amendment) Act, 1996
Received the assent of the Governor of Mizoram on the 5th November, 1996.
AN
ACT
to further amend the Lushai Hills Dictrict (Village Councils) Act, 1953
Whereas it is expedient in public interest to further amend the Lushai Hills District (Village Coun-
cils) Act, 1953. (Act No V of 1953 ) (hereinafter referred to as the Principal Act).
Be it nacted by the Legislative Assembly of Mizoram in the Forty- Seventh year of Republic of
India as under.
1. (1) This Act may be called the Mizoram ( Village Councils (Amendment) Act,
1996.
(2) It shall have the like extent as the Principal Act.
(2) It shall have the like extent as fhe principal Act,
2. (1) In the principal Act, for sub-section (2) of section 3 the following sub-section
shall be substituted, namely:-
Vol XXV Aizawl, Tuesday 26.11.1996 Agrahayana 5. S.E. 1918 Issue No. 411
Regd. No. NE 907
Amendment of
section 3
Short title ex-
tent, and com-
mencement
(2) Number of members of  Village Council: A Village Council shall be com-
posed of members according to the number of houses it contains as specified below :-
(a) For village not exceeding 100 houses there shall be 3 members;
(b) For village with more than 100 houses, but not exceeding 200 houses, there
shall be 4 members;
(c) For village with more than 200 houses, but not exceeding 400 houses, there
shall be 5 members;
(d) For village with more than 400 houses, but not exceeding 700 houses, there
shall be 6 members;
(e) For village with more than 700 houses, but not exceeding 1000 houses,
there shall be 7 members;
(f) For village with more than 1000 houses, but not exceeding 1500 houses,
there shall be 8 members;
(g) For village with more than 1500 houses, there shall be 9 members.
3. In of section 7 of the principal Act, the new sub-section inserted by clause (b) of
section 5 of the Lushai Hills District (Village Councils) (Amendment) Act, 1986, as
sub-section (9) of section 7 shall be renumbered as sub-section (10) as under:
“(10) The Government may remove the President or the Vice President of a
Village Council if in his opinion the President or as the case may be, the Vice President
has lost support of the majority of members  but refuses to tender resignation or it too
inefficient or too corrupt to carry on the Village administration or is acting in a manner
prejudicial to the interest of the State.
4. In sub-section (3) of section 8 of the brincipal Act for the figures and word,
namely, “Rs. 25” in between the readings “not exeeding” and “per Hnatlang day” the
word and figure namely “Rs. 50” shall be substituted.
5. In sub-section (3) of section 9 of the principal Act, for the word and figure,
namely, “Rs. 10” in between the readings “not exeeding”  and “per Hnatlang day” the
word and figure namely,“Rs. 25” shall be substituted.
6. In the principal Act, in section 15, for the punctuation mark, “full-stop (.)” after
the last word namely, “collection” the punctuation mark colon (:) shall be substituted
and after it the following new proviso shall be added, namely:
Amendment of
section 15
Amendment of
section 9
Amendment of
section 8
Amendment of
section 7
Ex-411/96 - 2 -
“Provided that a Village Council may appoint a Treasurer from amongst the mem-
bers who shall keep developmental grants and other fund exclusive of a collection
authorised by law, and maintain the accounts thereof which will be liable to inspection
by the Village Council in sitting and by an official authorised to do so by a Government.
7. Notwithstanding anything contained in section 2 of this Act, a member of Village
Council in office immediately before the commencement of this Act, whether elected
or nominated, shall continue in office during the life of the Village Council concerned
unless he is otherwise disqualified or terminated or the Village Council is dissolved
sooner under relevant provisions of the principal Act.
P .Chakraborty,
Secretary,
Law & Judicial Deptt.,
Govt. of Mizoram.
Saving
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-800
Ex-411/96- 3 -

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