The Nagaland Municipality Disclosure Act, 2011

The Nagaland Municipality Disclosure 
Act, 2011 (Act No. 7 of 2011) 
Received the assent of the Governor ofNagaland on 06/06/2011 and published 
in the Nagaland Gazette extraordinary dated 291061201 1. 
An 
-Act- 
To provide for transparency and accountability in the functioning of 
Municipahties. 
Be it enacted by the Legislature of the State ofNagaland in the 6Pd year of the 
republic of India as follows: 
Short title, Extend and Commencement. 
1. (1) ThisAct may be called theNagalandMunicipality Disclosure Act of201 1. 
(2) It extends to the whole ofthe State ofNagaland having elected Municipalities. 
(3) It shall come into force on an appointed date to be notified by the State 
Government. 
Defmition 
2. In th~s Act unless there is anything repugnant in the subject context: 
i Assets mean all movable assets vested in the Municivalities: , , 
(i) Municipality means an institution of Self -Government constituted under 
Section 8 and Section 20 of the Nagaland Municipal Act, 2001. 
Obligation of Municipality 
3. Every Municipality shall maintain and publish all its records duly catalogued and 
indexed, in amanner and form whichenables the Municipality under this Act to 
disclose the required information as specified in Part-A and Part-B ofAppendix 
of his Act at quarterly intervals. 
4. Manner of Disclosure shall include:- 
Manner of Disclosure 
(a) Newspaper inLoca.1 dialects and English language; 
@) Website; 
(c) Notice boards of the Municipality; 
(d) Ward Offices; 
(e) Any other mode, as may be prescribed, by the State Government under this 
Act, RulesorNotifications issued from time to time. 
APPENDIX 
1. Particulars of the Municipality; 
1. A statement of the Councils, Committees and other Bodies consisting of two or 
more person constituted as its part of the purpose of its advice, and minutes of the 
meetings of those councils, Committees and other Bodies; 
2. A directory of its officers and employees; 
3. The particulars of officers who grant concessions, permits or authorizations for 
each activity; 
1. Audited financial statements of Balance Sheet, Receipts and expenditures, and 
cash flow on a quarterly basis, within two months of end of each quarter; and 
statutorily audited financial statements for the full financial year, with 3 (three) 
months of the end of the fmancial year; 
2. The service levels being provided for each of the services being undertaken by the 
Municipahty; 
3. Particulars of all plans, proposed expenditures, actual expenditures on major 
services provided or activities performed and reports on disbursements made; 
4. Details of the subsidy programmes on the major services provided or activities 
performed by the Municipality, and manner and criteria of the identification of 
beneficiaries for suchprogrammers; 
5. Particulars of the Master Plan, City Development Plan, Vision Documents or any 
other plan concerning the development of the Municipal area; 
6. The particulars of major works as may be defined in the Rules to be made under 
this Act, together with information on the value ofworks, time of completion, and - 
details of contract; 
7. The details of the Municipal funds i.e., income generated in the previous year by 
the following:- 
(a) Taxes, duties, cess and surcharge, rent hm the properties, fees fiom the licences 
and permission; 
(b) Taxes, duties, cess and surcharge, rent from the properties, fees from the licenses 
and permission that remain uncollected and the reasons thereof; 
(c) Share of taxes levied by the State Government and transferred to Municipality 
and the Grants released to the Municipality; 
(d) Grants released by the State Government for the implementation ofthe Schemes, 
Projects and Plans assigned or entrusted to Municipality, the nature and extent of 
dzdion; 
(e) Money raised through donation or contribution hmpublic or Non-Governmental 
agencies. 
8. Annual budget allocated to each Ward. 
Such other information as may be prescribed by the State 
Government under Part-A or Part -B 

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