The Municipal Elections Rules for Municipal Corporations

List of rules etc
Municipal Corporation
' ‘
.-_j-".:i.1'e;"'-.':'.’ WQYZ-F?
@
in practice in Municipal Election Office.
[Sr. No. Name & Rules
_ . _
_
PaslegO.
1 Delimitation of Wards of Municipal Corporation. order’ 1993-
2 Delimitation of Wards of Municipal Corporation (First Amendment ) 7
Order, 2014. " . _
3 Determination ofNumber of Elected Members ofMun101pai Q9
Corporations, Order, 2008.
’ . .
4 Formula for fixing the total number of Seats
in Councxllors in 10
Municipal Corporation.
5 Reservation for the offices of Mayors of Corporations Rules, 1996. 11-16
6 Reservation for the Offices ofMayors of Corporations (first 17-22
Amendment) Rules, 1999.
7 Reservation for the Offices of Mayors of Corporations (First 23-28
Amendment) Rules, 2007.
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8 Reservation for the Offices of Mayors of Corporations (First 29-32
Amendment) Rules, 2012.
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9 Punjab Municipal Corporations Mayor, Senior Deputy Mayor and 33-37
‘Deputy Mayor
.
Election Rules, 1991.
10 Punjab Municipal Corporations Mayor, .Senior Deputy Mayor and 38
Deputy Mayor
,
Election (First Amendment) Rules, 2001 ._
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Municipalities Rules.
Sr. No. Name & Rules page No.
1 Delimitation of Wards of Municipalities Rules, 1972. 39.44
2 Determination of the number of Elected Members and Reservation of 45-53
Offices of Presidents ofMunicipalities Rules, 1994.
3 Determination of the number of Elected Members and Reservation of 54-57
Offices of Pre51dents of Municipalities ( First Amendment) Rules,
1999.
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4 Determination of the number of Elected Members and Reservation of 58-62
Offices of Presidents of Municipalities (First Amendment) Rules,
2006.
- - . . , .
A
5 Punjab Mumc1pal (Pre51dent and Vice-PreSident) Election Rules, 1994. ( 63-66 )6 Determination of the number of Elected Member and Reservation of 6731/
Offices of Presidents ofMunicipalities (First Amendment) Rules,
2008.
7 Delimitation of :Wards of Municipalities Rules (First Amendment) 72
Rules, 2014.
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_
8
Determination of numbers of Elected Members and Reservation of 73-75
20651135
ofPresidents of Municipalities (First Amendment) Rules,
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DEPARTMENT
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not. GAS.RI.45/z>{..k.42/76/828/95w Ingmfiérsesaion :5:. .gév‘er'gzt'nmgnt
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Punjqb€§§pk§tmant a: ngfi?.agwerfimemt.
Not;ification NcoéoS.R.28/
p A.42/76/Sm34/95. dated/5th June, 1995, and in
axezciA.A
of thd
pfnwexrts conferred by section 8 ofL-.‘8 Punja.231:1 rat-micipal CoApc: atian
acfiula7é (_Punjab fiat Roamz.gf 1976}. and aIi ofiher-pmwa
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enablian
1.1.1.272 1.21- thi‘a-.:3$efi"aif. the (Marver'vs 11112115.jr-Ab 10 3531153333131 to 2:283:21 that
2.311.101.1139 cram-.129 data-2221:1222 the <1—‘ 11.1.3..:;;-._:Lcm of wards in Municipal.
Cmrpcraticna, namalyx~
0 P33 ER
-”.‘3. .\.' Show: .~££:l.$£la& and {JammafiCaé‘ 2"111225' :1: $22: 1222'. 121:: .2...2.1.251
110iW~imitation of1imxda ofiAmw‘gflpal CarpQAAtinn.$rdflxn:EU$K
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C¢3 “Board" meAnA thA DazimiAAALAAIBAAAA coma'Litd‘.bLi undax
cl @436! 3;
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which. a .ctsmicill.cr ', 4:2:- be: or 23szme vs:-lust-.2133
(a‘. “Member” means 21 member 21:: the 7303.22.13"
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u ‘l "PapalaALml" 1211.152: the pcjgml 212.1021: 21.8» Anzac-e:11.11121:2:2 10613.2“?
through thA atafii amputcd by Ana nirector b“ gai“
tram daor to dear in :11 City; a::45.
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,.~anbe: 3. namely:-
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(iv)
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Vtiii).
(2)
Or)
cf the
:tbp.Cquis§i9ner
(v)i'
(viln
vst!
(411-4- )
llorz of the Corpor
thsD
ua"d 5c: each MuniCifiél CQrPOPEtion COPBisting °£,th§’£°¥%qying
Deputy Commisai_one: of .the D-iatrict in which the
Municipal corporat_ion is situated or any other. office:
nun‘inated by him in this behalfi:
51‘3”“ X,
.
W
'tho Mayor 0: in his dbaenCe. the Sénidr'DepUty’Mkyér or
the Deputy MayorofltheCorporaticn
lie the case' m-ay- be :
."in*§béance ofboth;
gceadornfid.
member(5).oé,{ne
.reptsaenting“the'
~Baputy Director Urban Coca!
x"' =X‘»"" ‘XU
Punjab Legislative Assembly
conce;ned Municipal Corporation
“Whérry”or-§arglyfl,fls
. h
Bodies7 ,
of the Municipal Corpo-atinu concerned:
the Additional/Joint Cawnissioner or/Aasistant Camuissioner
one mambe; n.dninated
The Board-gball assC.Ciate
a3:isting
in the pegfprmaan 95 its
~the CCrporattbn':
.cé the Municipal Perooration concerneomy
by. the Governmentby noti*JCation.
and
with ita§1£.£or the,purpqa§gof
.
”functionqupthoafigthenxfiué
proviCed that nothing contained nereinberore Shall apply
to a Corporat.ion which h.as been d‘aaolved
.
substituteaviée Punjab Goveffifiéni-
7o/S.8/Amd.(4)/2°°4
dated 218t.0ctdber 2004.
.
anion having due regard4to the Eggtaaantatiéfi
various political .partiss and groups in the~Ccmpoci¥iom of
order No. C. S. R5%3‘,.AT 62/
itted vide Punjab Government Order‘Yo. G 8.R.
“5 3  /?.
A;42/
.
7:/s. B/Amd. (4)/2004 dated let.October 2004.
Inserted Vida Punjab Govgrgment Order No.
75/3.8/Amd.(1)/2000.dated 12thfiauiy,2boog
Inserted.Vide Punjab Goverhmer 4.
_
.
Order No.
76/8.8/Amdn(2)/2001 dated 3.4220019
¢;S.R;64/p.A.42/
G.SgR542/P4A;42/

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Epns
of the EO&
rd,f lt.shall be, the du;y
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‘A2-E Evide
the city into suoh number of warQa as
.
m§¥.bq
necessary, having regard to the number
0:
f I ;
Eegéed Councillors determined by tHe GQVepnmen
h
“”E COrpor.ation Ender sEb-section (3) QE section
“{tbe Act and the number of seats reserved for
.
;
SCheQuled Cu3t35,PaCde:d
“- 17' 3358Q1337 are altered Ex: therE 15 increase: intne
Euiagion
of the Cipy or there is abnormal variation
inEqpuiation
or voting figures at sEme of the wards
qg‘ghq City which "equirea/re-ghjuetment.
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:zon.8. 5. -quee§u:e to be followed bythe BoarQ and powers of
The Director vocal Gfivernment Punjab
aball
be
X (I
t.he agaixmancg theBoard Inhis absence Chairman may be elthed,Mlstx.
amongst ragap95 members peasant in Ehe meetingo
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(z) Chemeeting
0: the 30Ld shall be convened’ by the
.
i"ectcragtgb“giving atleast three** days noti cc of the data.
came and FIQQQEQf the meetingofall the members of the
(QQ' TyeQuorum necessary for thg transaction of buéifiees
a¢z up
meetipg9f .theacard shall be 554:.
(E) All qgestions which came before any fleeting of the
l
=Qecided by a MQJO ityof the
thes
of the
Eagdfi
and voting. The Chairman of the
meeting ehalll
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QQ vde Punjab Government Order NO
75/5.a/qmqr(4)/2004 dated 21st.octqcer 2004
shenb9\ihutuqwide Punjab Government Noti
G.3.R,53/p.a§42/
r
ficafion N09 G8.237/
dated the 22nd-March. 2002c
contd. 9‘04“.
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he tmporary absence of a member, or
an associate meg}?fir Q;
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oi the existence of a vacancy in the Board, and no acv or
/ p:.oceeding of the Board shal‘ be inValid' or called in.
//V question on the ground merely of etaWporary
absence of 5;
xnanber or associate member or/exiatence of such vacancy»
.(6) Xn associate member sha-i not.have the right to idea
or to Iigg my decision
of the Board.'
action 8.. 5. Principles
for delimitat.ion of wards of a City.-~Tbc
Sellowing principles shall be observed by
the Board in,mbs
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31.5“":
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‘ilizflfr-x'1r
delimitétion'of'wards of a City namely 1-
(a) All wards shall as :ar as practicab‘e,be geografihioally
“compact areas, and indelbniting them. dueregard dhlll
V§§ hadtQthebhys cal featuresliKefagiiitgea.o£
communication and prIic convenience 3
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(by Wards in which seats are reserved for theScheduled
'-‘Cafites. shall be lQCated _aa fa; a5practicab‘e,(fig?-
fi:those areas where the proportion of their pepuhation
"£¢ the total popu‘ation of the City, is the>largnst’
ahdJsgch seats shallbe allotted by rotatiofifitew T53
~:
gigfierent wards in the City;
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511
-
3(C)Aaaat3 numbers reserv_ed for wcnan ( incluéing dfififier of
seats reserved :0: wanen if anybe‘ong_ugto ;H._1.;u
Scheduled.Castea) bythe GQVernment Shel“ beseptm"
reserveqfor women. apd such seats sha‘lbeallogged
byrotation to dir‘erent wardsin theCorporation :
\11NL (a) TwoseatsresérvediforBa ckwardC1888855bythfiv'vl~-Government, shall bekept reserved forBackwar--&fi€
classesand such aeats~5hali be alloteadbytm Hen
rotation
to
different Wards-1n thecorPOratioawf
(6') Ead‘ Copporat" O
”3:"! \r‘"'1
n Shu.l be divided into wards
15;
such manner tha the popuiation of each ward
is the samethroughout:. ths*nh«v a?
Corporation. with a. va:
OI?'Dél' OW I the; nvurECG,
far as pract1Cab1e
iationupto:ten pBrcéniabove
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“*4*Hnum.
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Sectioh
.3 ectit‘m
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8.7
landgahgll get the
same published in the official
*(£)In everyMunicipal Corporation.
the
Delimit.ation Board, while draiting the
sch.gne for delimitation_ of w-ards. shall allot
numbers
to all w.ard8 havingdue regard
to
3 the principle
of contiguity.
*'
Provided
that the principle of rotntion shall not-
be applicable-where the delbnitation 0.5 wards of.
5 Municipal Corporation hasbeen
done under the
provisions of sub-clause (ii) of
clause 4 of the
order.
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prlanetion
;- In this rule, the expressiOn'” populat§on
”~
means the population ascertained locally through flu.
staff deputed by ‘the Direetor by going from door to
deer in
the Municipal Corporation.
7.Soheme
for de‘imitatiOn of wards to be
sent to
Government.- The Board sha11,as soon ea may be. after it
has prepared
the scheme for the del nnitation of Wards
oi.
the City. “end
the same to the Government for
coneiderat-ioa.
8. Publication
of s chemo for delimitationof warda.- (1) The
Government shall ,-
(a) publish.in the offiicial Gazette the scheme fior the
delimitation of the warda received b1 it‘undar
.clauae 7 for inviting obiections orauogeatione from.
theaffected persons of theCity;
(o) speoify a date on or after which the scheme alongw
with-objections or enggeations, if any. shall be
ooneiderefi by it x and
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(c) consider all objections and suggeetione which mey
', have been received by it before the specified dete.
'
(2) The government after
consiéering the objections and.
~
aeggeetions under sub-clause (I), shall make.its final order-
Gazette;
f Inserted. .vide Punjab Government Order No. 8.5,R.64/
p. A 42/76/5. a/Amd.( i)./2000 dated 12th Juiy.2ooo.
tiInserted VidaPunjab Gorernment order No. C. sR.36/P. A
76/5. B/Amd. (3) 2002
42/
dated the 13th September,2002.
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*" Previded that before the start ofi the election
process, the state Government may, for good_and
sufficient reasons, to be recorded in writing,
review the order made in the form oi finalv
notification after inviting objectioneaad suggeetipns
in writing from the public through the public notices
in two leading newspapers having circulation in the
locality in respect of all or any of the wardakg‘
After considering such objectiona§nd.suggestions.
the State Government may supersede the previous 0;'dexl
in the form of -
‘inel notifiCetion directly or §?€$E
obtaining the ep.‘'nion of the Board
"
7
‘
9v CorreCtione of printing mistakes in the order
made by the. Government." The Government may. from time to
tune. by order in the official Gazette, correct any mistake
in any of the orders made by it. or any.arror occuring
therein due to an inadvertent.alip or cm‘ssiong
N.KARORA,
Principe: secretary to Government of Punjab.
Department of Local Government.
V
Inserted vide Punjab Government Order Noe G.J.R°C4/P‘A.42/
76/8..8/-.\md.(1)/2000 dated 12th July,2ooo.
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.
GOVERNMENT OF PUNJAB
DEPARTMENT or LOCAL GOVERNMENT
iMUNiCiPAi. ELECTIONS OFFlCE)
Notification
The 13th August, 2014
No.5/16/20141/MEO/DA/4O74 .-ln exercise of the powers conferred by
Section 8 of Punjab Municipal Corporation Act, ;976 ( Punjab Act No.42 of
1976) and all other powers enabling him in this behalf, the Governor of Punjab
is pleased further to amend the rDelimitation of Wards of Municipal
Corporation Order, 1995, namely :~
ORDER
‘ '
2 ,
y.
g. This Order may be called the Delimitation of Wards of Municipal
Corporation (First Amendment) Order, 2014.
2. In the Delimitation of Wards Of Municipal Corporation Order, 1995, in
sub-rule (1)(viii) of Rule 3, for the words "one member" , the words "two
membersfshall be substituted.
Dated Chandigarh, the ASHOK KUMAR GUPTA
12-08-2014 Secretary to Government of Punjab
Department of Local Government
Endst.No.5/16/2014/MEO/DA/407S Dated Chandigarh, the 13-08-2016;
A COPY. with a spare. copy, is forwarded (along with CD) to the
Controller, Printing & Stationery Department, Punjab, SAS. Nagar, for
publication of this notification in the Punjab Government Gazette _(
Ordinary).
Extra
2. Twenty Five (25) spare copies Of this notification may please be
supplied to the Director Local Government Punjab (Municipal Elections Office),
S.C.O. No. 129-130, 3rd Floor, Sector 17c Chandigarh for official use.
4 \2
Special Secufary, Local G50 ernment
,<
Go to:-
PS/CM
OSD/LG M.
P§/SL§...
PA/DLG ‘
.1: gChcdulcd Castes and BaCKWJTd L‘msscs‘ 2.3 {TOVIUCU HI )UU'IUIC \l I mm \a; JUN-HI “on u. o--."
\‘t

IExtract from the Punjab Govt Gan. (Extra), dated the 20th April, ZOlZI
GOVEK‘WYIENT OF PUNJAB
DEPARTMENT OF LOCAL GOVERNMENT
(MUNICIPAL ELECTIONS OFFICE)
Order
"the 2pm April. 2012
Ho. 5/7/2ll02/Mi;O/EA/‘708.—-ln exercise ot‘ the powers conferred by Section 5(3) of Punjab Municipal
Corporation Act. l976 (Punjab Act No. ~l2 of 197(3). and all other powers enabling himin this behalfy'th'c {governor
of Punjab is pleased to make the following Order to determine the number of the elected members of Municipal
Corporations in the State of Punjab. namely;
'
l. Short title and commencement.——(l) Thisorder may be called theL'Determination of
number of
Elected members of Municipal Corp-nations. Order‘ 2008;
,
iii) It shall ccmc: into force at once.
2. Definition
'
in this Order, unless the ontcxt otherwise requires 1——
tu) :‘Act' means The Ptnjab Municipal Corporation Act. 1976;
(b) 'Corporation' means the Municipal Corporation ;
(c) : “State Government means the Government of the State of Punjab in the
Depannlerfil
of Local
Government.
3. The Corporation COHSllltllt‘d under Section 4 ot‘theAct shall consiSt ot’such number olelected members
as may be determined subject to the plOVIsiOtts Oisuoseclion (3) otSection 5 ol’the Act, from time to tj‘me. by the
Stew Government by an Order in writing on tht: basis ot’the population.
4. (l) In every Corporation. out ot‘ the total number oleleCIed members determined'under rule 3, the
State Government shall by notification reserve such number ot‘seats for the Scheduled Castes 2:. may be determined
'0} i1. subject to the conditions laid in 'he Section 6 ofthe Act.
(3) Two seats shall be reservi: l'0t the Backward Classes as laid down in subclause (b) ofSection sub-
section (l) of Section 6 ofthe Act.
(3) Not less than one third of the lt'llJI number ol‘seats reserved under sub-rule (i). shall be reserved for
"Vt-mt =n belonging to Scheduled ("nstett
l-l) N0l less than'cnc third (including the number olseats reserved for women belonging to Scheduled
Castes) ofthe total number cil'scats to be lillcd by direct CItrileOl‘t in every Corporation, shall be reserved for women
and sucn seats may be allotted by rotation to different constituencies to be known as wzuds in the Corporation as
specified in Schedule-l :
Provided that every third ward ot‘t‘nc toml number ofseats allotted to a Corporation. shall be allotted to the
“C???”
Priwlrh‘rl rtmitt‘, .t.
ullultlll‘; titty tttIl'tl \rard ol the total number of seats to women, the wards
reserved for Scheduled Castes and Backward Classes, as provided in sub-rule (I) and (2) shall not be counted.

2
S. The scan. reserved for Women belonging to Scheduled'Cutes as provided in
sub—rule (‘3) shall be
11lo'te" r-x- rotation from amortht the seats reserved for Scheduled Castes under sub-rule (l) keeping tn View the
V
e. . ..
.,
’
prox-is'zons of sub-rule (4): /
Provided thathe principle: of rotation shall not he applicable where delimitation ofwardsof Co on
'
as been done under the provisions ofclause (ii) of rule 4 ofthe Delimitation of Wards of Municipal Corporattttm’
Order l99S.
SCHEDULE~l
Number ot' seats Seats reserved for Seat number. reserved for Remarks
determined for the women women (including number
.‘iunleloa' Corporation of seats, reserved for women,
__ _ _ __ __
if any, belonging to the
.‘~‘.-.ntr‘.*.;:n Mitxitmm Minimum Maximum' Scheduled Castes)
l 2 3 4
SO l00
~
17 to 3d To be notified by the First ;
State Government before election :
every general election
’
17 to 33 Ditto Second
elcCtiOn
l7 to 33 Ditto Third
election
~_ I
SURESH KUMAR. lAS.
Principal Secretary to Government, l’un ab. .
Department of Local Government.
‘
‘
I
#535 CSrm—GU‘W. Press, U.T., CM

(I!
1 GOVERNMENT OF ?UNJHB
DEPARTMENT OF DOCAL GOVLRLVVN”
The Directcr
.
Laoal Government, Pungeb.
Memo. No NEO—96/DA 4103
Dated Chandigarh,the;1913_§§%3emoer,1996.
?
/ .
Formula for fixing the toéga Number of CounCLLLors
in Municipal Corporation.
.
‘
***+***%
0 «75‘
I
In view of fhe provision of seéfion 5(55 of Punjab
cipel Corporation Act, 1976, it has been-decided the? a €ormuLa
fixing the number of Counaillore to be elected from Municipal
:_orations in the State will be as under:-
,;;;2g;_ggzngrggggg_with the nonulation: No.moi__IecteiJ;_19;L;?:;Exceeding 4 00 000 at the last preoE\ding census 50 Q
Exceedimg 4 00 000 but not Exceeding-6,007OOO' 55
?
Exce=dlng 6,00,030 but not exceeding 8,00,000 60
73>:c.=':;ing 8,00,000' but not exo‘eeding‘O 00 000 65
Excesfiing!0.00,000 but not Exceeiing12,0Q,OOO 7o
Excesiing12,00,000 but not exceej ing5,00 000 75
Eter: N5 ng15, 00 000 -but nit exceedingEB,O0,000 EC
Excteiing18.00.ooo but not exceaéiné2 ,00 000 as
ixneejing21,00,J'UD but nut excceiLng24 DO 000 9”
7x2£eiing24,oo,ooo~but not exceeding 27,00,000 9
Txce-:_ng27 00, 030 2‘i'above.., 1W
~é-
E9;..IQ,WED—96/DA/4204~4114 Date
'r‘s'n
5
O
-42; issues in
sup5réssion'ofl
Iemo No.1127/MEO—7 B/Dfi/D—5/‘
"t'i 30.3;1978 and 46m0.No.MFO— 9j/DA/‘O79 d8ed 20.3.‘99L11 '3 m
(.71: . z‘i. J’RORM)
.ment DEparIment.
r1
,rfinnlgawh the:30th8€nt.,1996.
”T’WZ
“—*
. Commissioner? of PetiaLa an; Jelandhar Divisions ;
.
Deputy Commissioner, AmritsersJalandhar sad Ludhiana
~
Deputy Director(Region®_)
Ludhiana and Amritsar 2
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N. _K. ARQRA, \
.IP1inQipa1 Secretaryt-
cpartmcri’t of Loca
o Gove1nment~ of Punjab,
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21760 LR(P)-—Govt. Press. :1,
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PUNJAB GOVT GAZ. (EXTRAW) JULY 20,2007 239
(ASADHA 29 1929 SAKA)
-
GOVERNMENT OF PUNJAB
DEPARTMENT OF LOCAL GOVERNMENT
(MUNICIPAL ELECTION WING)
Notification
-The 19111 July, 2007
No. G s. R 21/P.A. 42/1975156/Amd (2
2)/2GG7.
—1n exercise of the
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behalf theGovernorofPunjab1s
pleaseé'md
to make the following rules furtherto
amend the Reservation for the Offices Gt MayOIS of Corpo1ations Rules, 1996,
namely—.
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RULES
.
7
[1. (1) These rules may be called the Reservation for the Offices of§_—._——\
Mayors of Corporations (First Amendment) Rules. 2007.
(2) They shall come into force on and with effect from the date of
their
publication
in the Official Gazette.
2. In the Reservation for the Offices of Mayors of CorporationsRules. 1996 (hereinafter referred to as},the said rules), in rule 2, for sub-rule
1
-
(1) the fol]louing su‘orule shall be substituted namely:
—
“(1) Out of the hundred Offices of MaVo1s of the Corporations
'
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m'm"_tallino Vacant in elections conducted from time to time the
Offices occurring at serial numbers 10, 36, 54, 77 and 93
shall be reserVed for .the members of the Scheduled Castes,
and the Othees occurring at seiial numbers 17 43 64 85
'
and 96 shall be
reserved
tor women including women belonging
to the SCheduled Castes. Similarly, the Offices occuning at
serial 111111117615 24 'anG 81shall be teserved for the members
of the Backwald ClESSes." .

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PUNJAB GOVT GAZ. (EXTRA), JULY 201 2007 25:0
(ASADHA 29, 1929 SAKA)
3. In the said rules, for the existing Schedule, the following Schedule
shall be substituted. namely 1-1—4
“SCHEDULE
[See rule 2(2)]
‘Reservation of offices of Mayors in Corporations
Serial Name oftlie Number of Offices of Mayors reserved for
\COOQONUIJXUJN
No. Corporation eleCtions Scheduled Castes, Women and
Backward Classes
1 2
_
3 ’1
1 Amritsar lst election
Jalandhar lst election
Ludhiana lst [election
I
Patiala lst election
‘
. Bathinda lst election .
Amritsar
'
2nd election
Jalandhar 2nd election
Ludhiana 2nd election
Eatiala 2nd election
10 Bathinda
'
2ndelection A: point No. 10,,Bathinda has
been reserved for Scheduled
.
Castes
l l Amritsar 3rd election
12 Jalandhar 3rd election
13 Ludhiana 3rd election
14 Pati'ala 3rd election.
15 Bathinda
,
3rd election
16 Amritsar 4th election
17 Jelandhai' 4th election At point No. 17‘ Jalandhar has
been reserved for Women
«rug.
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2 'Patiala
20 Bathinda
2i Amritsar
22 Jalandhar
23
_
Ludhiana
'24
'
Patiala
25 Bathinda
26. Amritsar
27
Jalandhar
28
_
Ludhiana
29 '4 Patiala
'
1
so
,
‘Bathinda'
31
'Amritsa'i-I
32 Jalandhar
33 Ludhiana
34 Patiala
35 Bathinda
36
'
'
Amritsar
3’7
‘
Jalandhat
'38 Ludhiana
39
'
Patiala‘
4o Batliind'a-
__\___
PUNJAB
GOVTCAZ.'(EXTRA.I)I,1JULY20, 2007 A
e
241ASADHAI29, 1.929‘SAKA)
.
,
l
‘
l
2
,
3
‘
'4
-
'_
’
l8
Ludhiana 4th election
.'
'
4th election
4th election
5th election
5th election
5th election
5th election A! point No. 24, Patiala has
'
been reserved f0 BackwardClasses
'
5th election
6th election
6th election
6th election
6th
election
6th election
7th election
7th election
7th election
7th.election
'
7th election
8th election At point No.36, Amritsar has
.
,
’
been reserved for ScheduledCastes
.
8th election
8th election
8th election
8th election41 Amritsar
.
9th election
.
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PUNJAB GOVT GAZ. (EXTRA) JULY 20‘ 2007 242
(ASADHA 29, l929 SAKA)
l 2 3 4 \
42 Jalandhar
43 Ludhiana
44 Patiala
45 Bathinda
46 Amritsar
47 J alandhar
48 Ludhiana
.49- Patiala
50 Bathinda
51 Amritsar
52 Jalandhar
53 Ludhiana
54 Patiala
53 Bathinda
56 Amritsar
57 Jalandhar
58 Ludhiana
59 Patiala
60 Bathinda
6l Amritsar
62 Jalandhar
63 Ludhiana
64 Patiala
65 Bathinda
9th election
9th election
9th election
9th election
lOlh election
lOlh election
lOtli election
10th election
lOth election
l lthrelection
lltn election
l lth election
lltli election
11th election
l2th election
12th election
12th election
12th election
llth elecnon
13th election
13th election
13th election
l3thelection
13th election
At point No. 43, Ludhiana has
been reserved for Women
At point No. 54, Patiala has
been reserved for Scheduled
Castes
At point No. 64, Patiala has
been reserved for Women
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PUNJAB GOVT GAZ. (EXTRA), JULY 20, 2007 243(ASADHA 29, 1929 SAKA)
\\\
l 2
-
3
4
66 Amritsar 14th election
67 'Jalandhar l4th eleCtion
68 Ludhiana 14th election
69 Patiala
-
l4th election70 Bathinda 14th election
71 Amritsar
_
l5th election At point No. 7], Amritsar hasbeen reserved for Backward
_
Classes72' Jalandhar
_
I
15th election
73 Ludhiana
“
15th election74 Patiala
'
15th election.75
' Bathinda
'
15th election76
Amritsar
.
16th election77
Jalandhar 16th election At point No. 77, Jalandhar hasbeen reserved for ScheduledCastes78 Ludhiana 16th election79 Panab
loniekcnon80 Bathinda 16th election
81 Amritsar
"
17th election
82" Jalandhar 17th election
83 Ludhiana
.
l7th election
84 Patiala l 7th election
.
‘
85 Bathinda l7th election tAt point No. 85, Bathinda has
'
been reserved for Women86 Amritsar
_
18th election
87 Jalandliat'
'
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’
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91
92
93
94
95
96
97
9s
99
100
95 / 3
PUNJAB GOVT GAZ. (EX
'
{ASADHA 29,l
'
2
3
4 ’
89 Patiala
Bazhinda
Amritsar
Jalandhar
Ludhiana
Patiala
Bathinda
Amritsar
Jalandhar
Ludhiana
Patialav
Bathinda
TRA.), JULY 20. 2007 2441929 SAKA)
lSthvelecIlon
18th election
19111 election
19th election
19111 election
19111 election
19th election
20th election
20th election
20th election
20th election
At point No. 93, Ludhiana hasbeen 'reserved for Scheduled
Castes
At point No. 96, Amritsar hasbeen reserved for Women
20th election“.
LRlPl—va. Pram: (1.77. C/1</.
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[Extract from the Punjab Govt Gaz. (Extra), dated the lst June, 2012]
GOVERNMENT OF PUNJAB
DEPARTMENT OF LOCAL GOVERNMENT
(MUNICIPAL ELECTIONS WING)
Notification
The is; June, 2012
.
No. 5/6/2012/MEO/DA/2173.——ln exercise of the powers conferred by Section 6-A of the Punia
,
tunicipal Corporation Act, l976 (Punjab Act No. 42 of 1976) and all other powers enabling him in this behal .
,.
\C U0
I \I aycrs of Corporations Rules, 1996, namely :—
.:'-.ie:‘idment‘)
vernor of Punjab is pleased to make the following rules further to amend the Reservation for the Offices
RULES
1. (1) These rules may be called the Reservation for the Offices of Mayors of Corporations (First
Lures, 2012.
-
‘
(2') They shall come into force on and WI[h effect from the date of their publication in the Official
V::—v:svrn
,u..;.-.t.~..
.m in!ilowing Schedule shall be substituted, namely :—
2. ln the Reservation for the Offices of Mayors of Corporations Rules, 1996, for the existing Schedule,
"SCHEDULE
[See rule 2(2)]
Reservation of Offices of Mayors in Municipal Corporations
4
Offices of Mayors reserved for
Scheduled Castes, Women and Backward Classes
General
General
General
General
General
General
General
General
General
Reserved for Scheduled Castes
General
General
General
General
General
General ‘.
“"
,
or
“firm.

2
_Rester
Offices of Mayors reserved
for?-
.
“Point No.
Scheduled Castes, Women and Backward Classes17
Reserved for Women
'
18
General
l9 General
20
General
21 General
22
General
23
General
1.24
Reserved fOr Backward Classes25
General
26
General
27
General
28
General
29
General
30
General31
General
32
General
33
General
34
General
35
General
36
Reserved for Scheduled Castes
General
General
General
.
General
7:
General
General
Reserved for Women
General
General
General
General
General
49
r
‘
General
E l

r‘ 2
~
1 3
4*
.4
,
l
'
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Poim No. Scheduled Castes, Women and Backward Classes
< C-
Ceilleral
3 l Gelleral
5 2 Geineral
5“ éelneral
"
.
54 Regserved for Scheduled Castes
5 5
66‘1“ch
5 6
@eperal
S 7
CilieE‘neral
5 8 éeaneral
S 9 Geberal
6O Geheral
6 1 General
62 Ge‘peral
63
(Ereri‘Ieral
64
[geiserved
for Women
6 <
Cielmeral
6 O
Cerileral
6 7 Gelderal
6 8 Gexiueral
69 Gexderal
7 O
Ger¥1eral
-
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l
'
l
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'
2 Qerfieral
73
Cleriwral
7 4 Gerileral
75
dede‘ral
7 6 Ciefiueral
77 liesaerved for Scheduled Castes
"'8 General
79
»
(general
‘
80 G:erleral
8i lieserved for Backward Classes
82 Ider eral
l
l

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Roster Offices of Mayors reserved for
,
A
Point No. Scheduled Castes, Women and Backward Classes
83 General
34. General
85 Reserved for Women
86 General
g
‘
87 General j;
88 General
89 General
90 General
.
91 General
92 General
93 Reserved for Scheduled Castes
94 General
I
955 General
96 Reserved for Women
9'7 General
dig General
4‘9 General
13?) General
mgfihtm
14.?9 CS(P)——Govt. Press, Ur, Cha’.
After the expiry of 100 points, the reservation will start afresh, Director, Local Gmemmen: 5315:?
n a separate register for the purpose.
"
SURESH KUMAR
PrincipaléSecretary to Government or 1 L2 ‘33
.
Department of Local Government.
news-mum:-
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GQVoum.h oz‘ PUNJAB
DEPARTME NT OP LOCAL GOWRNI~.ENT
HOUSING AND tresAu
DEVELORWEUT‘E
E
Thefj9th
September, 199].
fix ‘1» 0 {u (f ’—l~ O .3
i
No. c.
.s.R.§so /p A 42/76/35. as and 50/91.- In
exercise of
thepow%rs to.1ferred by seCticn 38 read with'section 60 of the Punjab Hunici
ml,Co:poration Act, 1976(Punjab Act No.42 of 1976), the
President of
India is pleased«M4to make the
£.ollowing .rules to regul.ate the election of Mayormzior DeputyMayoro and
I3"eputy Mayor
na-«w
of the Municipal
Corporations, nemn L
E
I
n...
W‘s“:
MT
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RULES
1. short title; f
9These-rules finay be called the
Punjab municipal Corporations
Mayor.l Senior DeputyMayor and. Deputy Mayor Election Rules,1991 “.41“
v.
2.
Definitions; .\
In these rules
3:1
\-
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v?~fiv‘W-Imms;—>a unless the
oontext otherwiseFequire
(e) "A ‘7'means the, DLmjabMunicipalCorporation
(b) 'elnction' means ohe etoctlon of. Mayor ,g
-
L
peputySenior DepdL/lIMYO'
.
andAdayor of a
Ifiuwioioel Corporation.
a. Ma1.ner of Election.
(1)
'
A'meetinc of the memberes of a Municipal
’
corporation shall be convened by the
Div1512nal Commissioner to elect a Mayor,Sebior Depu.t y Mayor and Deputy Mayorand the election shall be held by way of
ballet fcr which purpose Special ballot
papers bearing the Officia.l mark allotted
-by§the Divisnonal Commissionershall be used;
contd...2..
~—
.-....-—....
...

(2)
Election to
In the case
i)
of elect
'J. “I (r J [D(
0, (D H (D dD!1.:
(ii) HI (1 :J‘ {3 '1 (D,A.
0 {11 D
m
a D. (E)’4.
< o (T (n
£1 {)1
(iii) 1 HI
candidat
the pers
shall de
drawn
SUCH man
-5
Candidat
deemed t5)
and he she
(II ~Elections to the off
Deputy Mayor
(1)
election
ducted
O
(T (D
so {DJ
there
any candidates
addition of
-es.‘
iceS-cf
and the candidate
16m
hr‘
being illiterate
apaable of
or
caSting his
on the bal
presiding over
[140' 7A
the meeting
, as the case may
r on behalf of such
with his wishes.
ing over the meeting
~section(l) shall keep
ile recording the Wishes
keep a brief record
Without indicating the
Jote has been cast.
ion office of the Mayor,~
is one candidate he shall beto been elected;
are more than one
candidate,
ob
the
largest hunter of
to haVe been elected;
V_V'
NFL”) tains the
ll 2; declared
is an equality of votes-between
h election and that the
ould entit.le any of those
elected as
then=
over the meeting
tween them by lot to be
_the
presence of the candidates in
he may
determine, and the
Lwhom thelot falls, shall be
lave received an
additional vote
be dec
at sue
a V0 te w
Mayor,
on
1‘
cide be
her as
8:370
lared to have been elected.
enior Deputy Mayor and
cardidates desire to contest
or both the offices of senior
‘ayor. then a‘Joint
te shall be con-
obtaining the largest
and Deputy
by'way cf-single
;:
votes she
‘
Q/‘Anjd:
contd...3..

u I
E
I
I
1
\
.1‘
b8 J-
(11
)/9
(2)
.Itanne: in which the
Election to
In_the case
(i)
(ii)
(iii)
.3lections to the offi ces of 5
Deputy Mayo.r
<1).
"EutedvidE'm
1. dated 27 .9.l991.
;, if any member being illiterate
‘incapable of casting his'Jes’ or 'No’ on the ballot
presiding over the meeti.ACJshall record 'YeS' or 'No', as the case maybe; on the ballot paper on behalf of suchmemL r, in accordance With his Wishes.
The person presiding over the meetingconvened uhder su
b~section(l) shall keep
'le recording the wisheso: the member and sh
utmos: secrecy 1"“
all keep a brief recordof each such ins ”a.ce without
indicating the
vote has been cast.
the Office of Hayor:~
of election to the office of the Mayor,
—
is ohJ.y one candidate he shall bedeclared to have been elected}
5 there are more than one
candidate, thecandidate who 0
‘.
.-
ains the largest hunger of
bt
votes Shall be
declared to have been elected;and
'
if there is ah aqua lity of v
any candidates
addition of
otes betWeen -"=at such election and that the ’/
a vote would entit.le any of thosecandidates to be
elected as Mayor, thenthe person
presiding .0
shall decide betson the
drawn in the presence of
over the meeting
m by lot to be
such manner as
he.ma y
determine, and thecandidate ohwhom the :lot falls, shall bedeemedtohave received an-additional voteand he shall be declared to have been elected.
enior Deputy Mayor and
In case all the candidates desire to contest
tion for both the
offices of Senior
EC
Deputv Maayo r and Deputylviayor, then a Jointelection by way of single voe shall be con—ducted and the candidate obtaining the largestn umbez 0:votes shall be deemed to have beenNO P SP
5474 A
obs/sysama'cT/M“
'
contd...3.
..
.
m..."

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v.y~--«Aav~.—~.~»-.V.y. ,
.;.,~...;.~‘. -—.~-—--... .
.uu—uy
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._
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electedas Senj.o Deputy. Mayor and the candi-
date
obtaining.the second largest number of
votes shall ‘bedeemedto have been elected
as
Deputy Mayor .
(2) I.n case some or. the
candidates are notdesirous to
contest joint election fornot the offices
Mayor in' terms of
sub—rule(l).elections for each of thefiices, shall be conducted.
IL’
(3} While conductin elections under sub-rules
9
.
t
c
manner
prescribed in rule
4 shall be followed."
-
after election:-(' All ballot papers used for Voting referred
to in sub~rule (1) of rule 3 and in rule 5snail,
immediately after the
,'
-
counting
of Votes has been completed, be enclosed in
a stout
enxelop and 8c
.issioner shall.preserve
until the expiry
of
election and
ect to any direction toby the Government. or a
-r., a
person. appointed tohold_an'i enquiry into an election, cause itto be destrOVedW4“
f
rC)
of one veer from‘thedateshall then '.
;Csubfi
5’(D O O 3 (r r; m 1‘< 3 O; (D 3'
its contents.
;;_-;,;-_'.
_
,
Ef Punjab,LocalGovernment.

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