The Lushai Hills District (Village Councils) (Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973     Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XLI     Aizawl,      Tuesday  12.1.2012         Pausa   22,        S.E.  1933,       Issue No. 4
NOTIFICA TION
No. H. 12018/28/2012-LJD, the 10 th January, 2012. The following Act is hereby published for general
information.
The Lushai Hills District (Village Councils) (Amendment) Act, 2011
(Act No. 2 of 2012)
{Received the assent of the Governor of Mizoram on the 19th December, 2011}
Zahmingthanga Ralte,
Deputy Secretary to the Govt. of Mizoram.
THE LUSHAI HILLS DISTRICT (VILLAGE COUNCILS) (AMENDMENT) ACT, 2011
ACT No. 2 OF 2012
AN
ACT
further to amend the Lushai Hills District (Village Councils) Act, 1953
Whereas it is expedient further to amend the Lushai Hills District (Village Councils) Act, 1953
(Act No. 5 of 1953) which is herein referred to as the Principal Act.
It is enacted by the Legislative Assembly of Mizoram in the Sixty Second Year of the Republic of
India as follows :-
1. Short title, extent 1) This Act may be called the Lushai Hills District (Village Councils)
and commencement (Amendment) Act, 2011.
2) It shall have the like extent as the Principal Act.
3) It shall come into force at once.
- 2 -Ex-4/2012
THE LUSAI2. Amendment of In clauses (i) (ii) (iii) and (iv) of Sub-Section (2) of Section 3 of
Section 3 the Principal Act, the following clauses shall be substituted namely :-
“(i) For village not exceeding 200 households, there shall be 3 (three)
elected members.
(ii) For village with more than 200 households but not exceeding 500
households, there shall be 5 (five) elected members.
(iii) For village more than 500 households but not exceeding 1000
households there shall be 7 (seven) elected members.
(iv) For village with more than 1000 households and above there shall
be 9 (nine) elected members”.
3. Amendment of In Section 15 of the Principal Act,
Section 15
(a) the first paragraph under the sub-heading ‘Village Council Fund’
shall be numbered as sub-section (1) as follows :-
“15(1) Village Council Fund - There shall be formed for every
Village Council a fund to be called “Village Council Fund”. Any col-
lection authorised by law other than District revenue and taxes made in
a village for the good of the people shall be paid into the said Fund.
The President shall be the treasurer of the fund and the list of the col-
lection shall be kept by the Secretary. This account shall be opened for
inspection by any subscriber to the collection”.
(b) After sub-section (1), a new sub-section (2) shall be added
which shall be followed by the existing proviso, as follows :-
“(2) Power to collect Property Tax  - The Village Councils are
empowered to collect property tax within their respective jurisdictions
on such items, and at such rates, as may be determined by the State
Government from time to time.
Provided that Village Council may appoint a Treasurer from
amongst the members 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 its sitting and by an official authorised to do so by the Government”.
P. Singthanga,
Secretary,
L & J Deptt., LAD,
Government of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/500

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