The SINLUNG HILLS COUNCIL (AMENDMENT) ACT, 2023

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICATION
No. H. 12018/246/2018-LJD/(GAD), the 21st March, 2023. The following Act is hereby published
for general information.
“The Sinlung Hill Council (Amendment) Act, 2023”
(Act No. 6 of 2023)
(Received the assent of the Governor of Mizoram on 27.02.2023)
THE SINLUNG HILLS COUNCIL (AMENDMENT) ACT, 2023
AN
ACT
to amend the Sinlung Hills Council Act, 2018
(Act No. 6 of 2023)
It is enacted by the General Council of the Sinlung Hills Council with the approval of the
Government of Mizoram in the Seventy-Fourth Year of the Republic of India as follows:-
1. Short title and commencement:
(1) This Act may be called the Sinlung Hills Council (Amendment) Act, 2023.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. Amendment of section 5:
(1) In sub-section (1) of section 5 of the Sinlung Hills Council Act, 2018 (hereinafter referred to
as the Principal Act), after the word “elected”, the words “from the territorial constituencies
of the Sinlung Hills Council” shall be inserted and the word in the last line “in consultation
with the Council” shall be omitted and the proviso “provided that the members to be nominated
by the Government shall be as recommended by the Chief Executive Member from amongst
the persons having requisite qualifications for being a member of the Council” shall be
inserted.
(2) In sub-section (2) of section 5 of the Principal Act, in the second sentence, for the words
“Chairman and Deputy Chairman”, the words ‘Pro-tem Chairman” shall be substituted.
VOL - LII      Aizawl,    Tuesday  21.3.2023,     Phalguna  30,      S.E.  1944,     Issue  No. 155
- 2 -Ex-155/2023
3. Amendment of section 9:
In sub-section (3) of section 9 of the Principal Act, for the words “members”, the words “Chairman,
Deputy Chairman and Members of the Council” shall be substituted.
4. Amendment of section 16:
After sub-section (9) of section of 16 of the Principal Act, the following sub-section shall be
inserted, namely:
“(10) Subject to the previous approval of the Government, the Council may make rules regulating
the conditions of service of officers and staff appointed to the Secretariat of the Council.
Provided that where such rules have not been made by the Council, the conditions of
service of such officers and staff of the Council shall be regulated by orders to be issued by
the Government, and in the absence of such orders, by the relevant rules applicable to
officers and staff of the State Government, subject to such restrictions or modifications as
the Government may direct in the case of a particular appointment or class or classes of
appointment.”
5. Amendment of section 34:
Section 34 of the Principal Act shall be substituted by the following, namely:
“ 34. Election of Members,-
The superintendence, direction and control of the preparation of the electoral rolls and, for
the conduct of election to the Sinlung Hills Council shall vest in the State Election Commission”.
6. Amendment of section 35:
Section 35 of the Principal Act, shall be substituted by the following, namely:
“35. Qualifications for membership of General Council -
A person shall be qualified to be elected to the General Council if he/she is
(a) a citizen of India;
(b) not less than 25 years of age on the date of filing of Nomination papers;
(c) a member of any of the Scheduled Tribe for the State of Mizoram and is a permanent
resident of the Sinlung Hills Council; and
(d) is entitled to vote at the election of the Members of the Sinlung Hills Council.”
7. Amendment of section 36:
(1) In sub-section (1) of section 36 of the Principal Act, before and for the words “A person”;
the following words shall be inserted, namely -
“Subject to the provisions of the rules made under sub-section (2) of this section, a person”
(2) In sub-section (1) of section 36 of the Principal Act, clause (b), shall be substituted by the
following, namely -
“(b) is less than 25 years of age on the date of filing of Nomination papers; or”
(3) In sub-section (1) of section 36 of the Principal Act, in clause (c), for the words “Village
Council within the State”; the words “Sinlung Hills Council” shall be substituted
(4) In sub-section (1) of section 36 of the Principal Act, in proviso; after the words “Executive
Member”, the words “or Chairman or Deputy Chairman or Member” shall be inserted.
Secretary,
Law and Judicial Deptt.,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200

‹ Prev All Mizoram acts Next ›