The Mizoram Municipalities (Fourth Amendment) Act, 2015

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973  Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLIV     Aizawl,   T uesday 17.1 1.2015     Kartika 26,    S.E. 1937,   Issue      No. 608
NOTIFICATION
No.H.12018/120/2003-LJD, the 16th November , 2015. The following Act is hereby published for
general information.
The Mizoram Municipalities (Fourth Amendment) Act, 2015
(Act No. 14 of 2015)
R. Thanga,
Secretary to the Govt. of Mizoram.
1. Short Title,
extent and
commencement
2. Amendment of
Section 2.
3. Amendment of
Section 11
4. Amendment  of
Selection 12
: (1) This Act shall be called The Mizoram Municipalities
(Fourth  Amendment) Act, 2015.
2) It shall have the like extent as the Principal Act.
3) It shall come into force on such date as the State
Government may, by notification in the official Gazette,
appoint.
: 1) In Section 2 of the Mizoram Municipalities Act,
2007(hereinafter referred to as the Principal Act), after
sub-section (11), a new sub-section (11-A) shall be
inserted, namely:-
“(11-A) “Chief Executive Officer” shall mean the Chief
Executive Officer of a municipality who is the
administrative head of a Municipality. In respect of a
Municipal Corporation, the expression “Chief Executive
Officer” shall mean Municipal Commissioner of a
Municipal Corporation.
(2) “Sub-section (25) of Section 2 of the Principal Act shall
stand deleted.
: Section 11 of the Principal Act shall be substituted by the
following, namely:-
“ 11. Municipal authorities:
The Municipal authorities charged with the responsibility of
carrying out the provisions of this Act for each municipal area
shall be-
(a) The Board of Councillors
(b) The Chairman, and
(c) The Chief Executive Officer .
: Sub-section (3) of Section 12 of the Principal Act shall be
substituted by the following, namely :-
“(3) All executive actions of the Municipality shall be expressed
to be taken in the name of the Municipality.”
THE MIZORAM MUNICIPALITIES (FOURTH AMENDMENT) ACT, 2015
A Bill to amend the Mizoram Municipalities Act, 2007 (Act No.6. 0f 2007)
It is enacted by the Mizoram Legislative Assembly in the Sixty Sixth year of the Republic of India as
follows:-
Ex-608/2015 2
It is enacted by the Mizoram Legislative Assembly in the Sixty Sixth year of the Republic of India
as follows :-
AN
ACT
Ex-608/20153
: Section 14 of the Principal Act shall stand deleted.
: Section 15 of the Principal Act shall be substituted as follows,
namely :
“15. Chairman:
(1)The Chairman shall be the executive head of the Municipality,
and the municipal administration shall be under his control.
(2)The Chairman shall preside over the meetings of the Board
of Councillors.
(3)Any policy decisions relating to transaction of business of the
Municipality shall be carried out with prior approval of the
Chairman.
Provided that the Chairman shall not act in opposition to or
in contravention of any decision of the Board of Councillors.”
: In the Principal Act, after Section 15, a new section 15-A shall
be inserted, namely:-
“ 15-A Chief Executive Officer:
Save as otherwise provided in this Act, and subject to
supervision and control of the Municipality and the Chairman,
the executive power for the purpose of carrying out the
provisions of this Act, shall vest in the Chief Executive Officer.
The Chief Executive Officer may
1) exercise all the powers and perform all the duties
specifically conferred or imposed upon him by this Act or
by any other law for the time being in force ;
2) prescribe the duties of and exercise supervision and
control over the acts and proceedings of all officers and
staffs of a Municipality, and subject to any rules that may be
made in this behalf, dispose of all questions relating to the
service of the said officers and other employees and their
pay, privileges, allowances and other conditions of service ;
5. Deletion of
Section 14.
6. Amendment of
Section 15.
7. Insertion of
Section 15-A.

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