The Municipal Elections Rules for Municipal Councils

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 of Number of Elected Members of Mun101pai 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 of Mayors of Corporations (first 17-22
Amendment) Rules, 1999.
7 Reservation for the Offices of Mayors of Corporations (First 23-28
Amendment) Rules, 2007.
'
.
8 Reservation for the Offices of Mayors of Corporations (First 29-32
Amendment) Rules, 2012.
-
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 ._
'
'
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 of Municipalities Rules, 1994.
3 Determination of the number of Elected Members and Reservation of 54-57
Offices of Pre51dents of Municipalities ( First Amendment) Rules,
1999.
'
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 of Municipalities (First Amendment) Rules,
2008.
7 Delimitation of :Wards of Municipalities Rules (First Amendment) 72
Rules, 2014.
'
_
8
Determination of numbers of Elected Members and Reservation of 73-75
20651135
of Presidents of Municipalities (First Amendment) Rules,
-

w.»- ~41 «» ,
urn-r .
x
.any -cu:ldidnl_lés"ll-g- V019 "Would
'
“humi-
,
.
l}:v;-{;!;ge‘st“nu:.F!3\f‘c(1,;c
.

l L
‘A
—\
~-.v It
"‘Y
’ l‘wrt-w‘mr'... ‘-
an”;
.
.;-:‘ ~<.',:.- :72.‘:«_;‘::':;' I, 3
-
~‘ 2 =‘-‘~
-'.,‘ ”P‘w 79*
‘
QA},
"
. __ ~
‘
I ‘
'
'
PUNJAB GOVT GAZ. (EX'IRARAJ, APRIL 30, 2001 661
V
'
_
;7(CH R 30 1923 SARA)
,
@J.
6
/. _
'} KR
,
'
_
Govmlwmm 0p pumw
'
DEPARTMENT OB Lac: L,
GOVERNMENT
~
Em UNICIPAL ELECTIONS OFFICE)
.
;-.,: ‘
2'4
.
.2 Notificatlon
'
.,
‘-1 .'f‘r'nc 19m April, 2002
"
.’ _'.
'1 '
'
[3.11
'
No, 0.33. +8/P;/L 42/75/59.
3’5
and 60/ ,Amd,’3)/2001.__1ncxcxcisc oflhc
pnwcrifconfcrrcd by cciion 38 read Wit. Sclction 60
or 15: F’lnjab Municip.\l Corporation AC!‘ 1976 (Punjab A
0(1976), md all orhcr powm
cnxblinghim inzhis behalf- Ihc
"f unjnbis pleased to :11ka Inc
follow’ng mics runhc;
CI No.42
‘
5Governor
tomendlhc
ounja Municipal quporalion: Mnyor, Senior
*Dtputy Mayor and
puty Mayor Blcczim: Pulcs 1991 namcly
RULES
.
1 These rules mxyb¢ c111 cdxbc Punjab
Mummgxll CozPOmuonxv
Mawr Senior Deputy
Mnym
‘n ml DepLuy Ma or action (First-Amund§nznt)Ru1cx2001 y
'
2. Intbc Punjab Municipal Cromoratiozu MaayorSenior Dcpuxy
g
Mayor ..nd Deputy Mayor Elccliun Ruks 199] (hcrcinaflcr xcfcrrcd
~
3
tons UL: mid rules) forrulc 3 the
following rulcsshall be
substituted,
’
namely 1‘
'“3, (DA mx'ing of I'nc mcmbcrsor nMunicr‘paI Corporation
-
Mum" o!
_
'
sbnli be convcocd bv the
Divisional Commnssioncr KO clcdbn.
.IT’ LC.
c u a
Mayor, Scmor Dcpury Mayor and
‘
my
_'
.
'
.
jum-Mayer, apdlbc clcction shalllbc held by;tbowoflieappda
‘"(2) Tharpcrtoapresiding over the Deed
'
Winder .
9'93 .'“tub-rub: (1) than kclcp a briefrp'qordlm' WNW". ::
“Mug6 In tbcsaldrulcs rvlcéshallbc dimmed
MPSH'CHHABRA -
Principal Scorcu‘rv to
chcrmcnt of Punjab;Dcpmlm: m of Y
OcalGGovuhmcm
o“
.91
0.14.43.3acwawm- .....,..-.\- -‘ ‘ ‘ ”

,V‘
I .1 '1
I‘}
’
I
1:. Wade upto-date by including the amendments nada1v1da
notiigcation5v -1o;1) GSR/PAS/ll/s. 240 Ama (2)/95 datgd 15.9
1995.
”I“: ,
'V ;23 Purjab GovarnmonI Notification NO.GSR.38/P.A 3/11/ i240
-
3/1.1/S.240/Amd <5)/;7, dated 25. 9/1997was not
NO.IGSR-43/ 'fi.-:'1;‘(:lL?A3/1/5.
1 GOVERNMENT OF pUNJAB ni' J
240/Nnd(5 )l97. Deparhnent of hccal Government
at26/9/1997.
'~
1511,99 _: 1 «1 NOTIFICATION 1r
'”""
'
The 38th septembar,1972I!
-
No GSR
ez/pA/3/11/5.240
&
258/72-w1thrgferance to Punjab
Government Notification No. GSR-SB/PA.3/11/§V!40/72 dated the
e,1nJ
let 1p:1J.1972 and in exercise of the powers éonfoxrod by
i “It?!
SeCCion 240 one 258 of the Punjab mun1c1paI Act.1911 and all
\1ofiner powers eIabling h1m in this behalf. the1. Governor of
II_M'. *1}fo
,H1unjab 1a
paeae.od to make the
fiollowigg/fgleafipamely
:-1
‘ J
A.
Shfir‘
Title ~11., (1) These rules may. be631193 Delimitation
an Cmmmen-
,
~
Cement. “5 Wards of
Municipalit1eRules,l972.
Definitions 2.:
‘
.In these rulea. ule§§ GAG gpntext otherwise
I
J (2) They shall came 1ntc force_a§
undo.
I areéuirga
3~
. '1.
1,
-
‘1‘ l
'3"
"
(hr-“1.":v
i'
r.
(a) 'Act‘ means the Punjab Hun1c1pnl Act.1911 3
,1.212,’.’-'
(b) associate members‘MOEBINmefira associated
under sub-rule (2) ofi'rdfin3 1.:
11x3
(C) ‘Board‘ means a Dolimihgtion Board consti—
tuted under rule 13 figgI;I1uf
: 91;
(d) 'Director means tn;birOCtOrpLoeaz Govern-
(9) 'Government' meansthéxa vernment o: the
-
3State of
Dounjab; inLG
I
Department I
Divisional ofsJ.cer(Civil)ofthn‘encorned
Sub—D1V1sion. I
~
:Cont.../pzun'
{
tificafilon No.
=1 * rted subst1tuted vide Q‘unjab Governme t"No
i» E§§°3a/pI3/ii/s ZAO/Amd. {3)/96 Gated 24/5 1996.
, I.
”1”.“ li

0.. 2 .04
mhnié.£...h.,
;~;':nsti*ution
'
3. “(1) For the purpose of Carrying out the provi-
Of BCard A" MN)?" ”IVE-V1'V\_V
'
*
sion of these. rules the Government shall
consti-
tute a Delimitation Boqrd for3each.Mun*cipali~y
consi. stirq of the Followinghhmbera. namely :m
"(1) The Deputy :‘ommisione; ee‘ the
..r-—
District in which"
~~ r:\m‘f’
the Municipal "cuncil/Nagar‘rFaVAgLflu‘...“
,_
v
“yet is 33. tuate-
-d or any ot.her officer
nomi§atedby his in this
behalf ,
'
4
';T‘({ |_:'[ '(x‘k
.
‘.‘
4' f(i}(a) member of the punjab .Leqis-ative assembly
representilv' the concernedmuhi'b‘ip'ality ;
(ii) Sub— Divisional MagistrateVL x9-{VLV
'
5
(iii) The Deputy Director, Local Government of the
region concerned
-
9
'(iv) The president or
Administratqr-
V
I""1\"_
.-.
Council or wage: Penchayat cohcerhed i.
(v) Executive officer of theMpnicipal
Council
or Naget Panchayat concerns \g"
,theV-hunicipei
ezdafi
(Vi) One membezt' nominated by thekavernment by
/
V
-
notification.
a
; _
"3(2) TheBoird shall associate with
itaeVlfoox:the purpoae
.
,L uuh.aye
. ~L“
'
Fetheh fiVe
,
mi1%}1ty hasinf;VdueV- regard apresentatiox‘.‘
~>~§iaxi°95 :liti-allpar.ies end Groups in t fjcpmgosition
of
gthe;flunicipality
The names Vof the
associate {afiyera shall be
Sponsored to the Directo; by the. e).
ectutiVe oV‘fif-Vicef of the conce:
ned Municipalityn consu.lta:.ion with the concerned Deputy
Commissioner. Thi: provixLon Pia‘l howeVer.hot Vapp].y in the Case
of a flissolved MLliCiQali:y.' ~l':.'
V:‘f‘?:::9n°
4.,
_. It: she 11. be the duty ofthe BDaLV'd 1-112“.
Escard
'. (i)V to divide the MunicipalitVyginto:
In
?
* substiteted vice punjah GOVernment NotificakiNo. GSRI§A3 /11/’
CM
'
C .
P
“mmtth35124°Ame. /(2)/95 dated 15 9 19:5.
.
,-;3333 V
egg **
sebstitut.ed viCe Punjab Government Notifica i‘nno.65R/pA3/11;~jfi
.
'
Suzdo/Amd. /(3) 96 dated 24.5. l996
.
fi’” VInsertec‘Ks'ubthitued
vide Governmen“. Notification No.GSR/QB/pA/
3/ll/s 2 O/Amd /97 dated1,3. 6. 199.7. VHV.{TV
.
”-2
'
1..-...
_. -_..i.
.
a4?
4
.

11/ a
determined by the Stateeover;fi
_
‘
Zuufifli W“.
of the Scheduled Pastes,é""
(ii) to readjust Ithe wards as and 'I..
.t.K‘-c_..'. '-\
..
'.,’.{
.
ltered orwthere13 increase
MunLc1pality are‘'a
in
Poleation of
the'MuniCipality;?r
there13 abnormal
11n1 11:2
variLation in poptlation/orgotigq‘figures
of some
of he Wards of the.
municipalithWhich
requires
such re— ~adjustment. 1'1,.1‘
l
mberé shall have a r ..ght
None of t.1e
associate me
?:ocedu:e
d
5. (1)
and powers
cf the' to vote 1: sign any decision ofthe‘Soard.
_ “fl
‘
1‘ (2) The meetings of ,the Board1shall be convened by
the Dire<toz after g:Ving the noticdtof atleast
ten days
of the date,time and
place of' the mae\1ng t6 all to its
.Qi-’fl3
-
1
"members;
{JIB The u rum necessar forathe tr sac ion Of the
f ( )
1
q 0
....e..~
Yd "f"“"“'"“
if} $ “...”,
-.._.
! business at a eeting of the Board|ahall be f6gr
*
.
,
./ |
-- HM-wuu,’
,
W'qu'“
-n'u' '
{4
~
“
‘
questions which comes before any meeting of
shall be decided by.
a
majority of thethes6fthe members
I
I
11::
jibe.soaro'
.
‘_
.
”3:117:11
-p:esent:and voting. fl‘he Chairman of the meetingin Case of an equa
I
’
'
Lu"3,755.".
‘
..
of Votes{ shali have
a second forcasting vote. '?jj
(51 The Board shall have power
to act. not with
‘
s1anding the temporary abseDCe of 3,mlembe:,can
associatc
or of the existence of a Vacancy in the Board,a
no aCt or
proceeding
of the Board_shfi11 be invalid or.
'
{"1-
H,"
,
,
called in question on
the ground‘mfifielyof temporary at
1
member ,
absence of a
exiStan.Cé of su<.h a vacanCy.,I b-
_
..w.
* SubstitutedvfdePunjab Government Notification No.¢
/97 dated 13th June, 1997. 1
28/p A 3/11/8. 2 o Amd.
contdo. op/Q...'l
‘
“noma-
'<."'1Ir
'
“mem1-1
“""W<F"mm
~

‘i <~
amams-Lmrw
' ‘A
wan-“uni , . -
.imflfl‘fflmtum
-
7
'gwlrs‘vfm'al: , ,.
»
:‘ffitifi
g \fiflja
‘
o n 4 a a a
A;
(6) The 'ub—Divisicma1.0f£ic.r shall be'the Chairman
oi the Boa;d, Tn his absence, the
membergnpresent uhall
elect one member whi shall preside ové;:'¢hé meeting
'
V
3
of the Board as its Chairman.
. .
%
- :6‘
iThe following principles shall ba"ob3erved by the
? inCiples
r Delim- Board in the Delimitation of Wards of a Municipality.
tion oi
r l
.
It
rds of
ame y "
'_ ,
nicipae *(a) All the wards shall as far as practicable, be;
ty.namely:
'
'
v'r- :
geographically compact a:ea,and 1d delimiting
them, due regard shall be administratiVe units,
it any,fiacilities of communication and public
concwniencc.“l‘l
'
“TWA—AV
V“
NH‘LII-II.
*(b) Bath Municipality shall be divided into wards in
such manner'that the population of-eadh ward,as
“far is practicable, is the same'throughout the
'
I
Municipality,thh a Variation upto ten percent}
above or below the average populaticn figures ;
2
1 H
*(c) Ward: in which seats are reserved‘for‘the sched-vw,
A
W.
J
“Marcia”
..
A
uled Castes.shnll be located, as far as practicab—
le, in thoso areas wiere the pnoportion cf their
pOpUlation to the to:al population of the Munici-
pali_y is the laroest and the such seats shall be
“2.1“
.
allc te<i by :ntation to different wards in the
v
Muni.ipality ;
--*.
3
i.
*(d) Seat numbers reitrved for women
(ineluding number
of s\ats reserVed for women,if Iany,belonging to”
schejuled castes) by Government, shall . kept
‘WWWflfiwmwmmW~w&~
~m- a.-mum.
reserVed for women and <uch sea;5'Shall be alloted
35!?M”$1@‘3" '-‘i'
'
by zotation to different. wards .Ln: the Municipali‘y
* Substituteé'viae punjab Government Notification No.
CSR/PAB/ll/s. 240 Amd. /(2 )/95 datec LS. .1995
.
#* subs-titLted Vida
Pu.njab Government :th fication No.
GSR-28/23\3/ll/SW.240Amd. /(3)97 datei',
24/s/i996.
contfl€eT§VSJi.v
1 .
l
.
I
\
2i;fi

*‘(f)
Explanation-
Scheme
for de- h
limitav the scheme for
tio. of
Wards to send the same
be sent
:0 State
Gevarnmcnt
“3.311 ca- 8.
tion of
scheme for
de imitation
of wards.
(a)
(b)
(C)
r
'0' ~> l0.
Cne seat reserved
for BaCkward Classes by
Government, shall be kept reserved for Back-
wa:d Classes which shal l baliocated where
their population in thé Municipality is the
largest and such seats shell
be allotted by
rotation to different wards in the Municipal—
ity : and
In every Municipal'ity,
',.-‘l\',.
the Delimitation Board;
‘15:
while drafting .the Schemanforrnelimltation
of wards.shall allot numbers to all wards
having due regard to the principle
of Contig-
uity.
In thia rule, the eXpreéélon-“populationw
mean
the population as gsoor tatin locally through
the staff deputed by thé Direétor by going
from door to door in
the. Municipality.
7. The Boari shell, as soon as may be, after has prepgred
the delimitation of ward: oftheMunicigelity,
The sta\e Government shall
—
publish in the Official
the delimitation of wards receiVed by it
under rule 1, for elic.iting objections
or.
suggestions
from the effacted persons of the
Municipality
;
specify
a date on or a
to the S-Rfie Government for consideration.
I
I
.
.‘ I“
Gazettefthe .scneme for
its: which the scheme
alongwith objections or
.suggestionsyii
any.
will be considered by it'
coneider all objections andsuggestions
which
x9
may Have been received by it before
the date
80 E3p€Cl1:‘. ed 7 and
*
Substituted vide Punjab Gave
~~i /(2)/95 dated 15 3 Y995
*‘Substitutcdvvido punjab Governmeht NotifiCatiOn NO'GGSR'43/PA3/11fi
fiO/Nnd (5>/97 dated 26/9/92.
.
rnment’NotifiCationNo.68R/PA3/ll/s.?30
CODCd. o .P/5-..
\i "wnfirxmnm
'
'M-r
‘
nun”,
'
"""N'Nmm‘
'
‘
“WWW-HM:
WWI—In
"
7""‘mamm
:

-Wuamme._u
e;
V
i
.
r
1min.“
we
in.“
.
publiCa--
tion-of
finale
Order of
state'r~
Govern-
ment;¥
Correctif'é)lo
Of printing
mistakes
f
M"
4'5?“
'
(d) thereufter,by order determine the delimitati o.
of wards of the Municipality
The
State Government shall issueits order
made in *'5ha
(
in the -0££icial Cazet‘.e ,upon such orders
Ifiorce of law.
-
‘V
I
rovided that before the atertlof the action pro
.
'1}:
* u-
tha
(n U)
State Government may. for goodand sufficient :
seams, to be recorded in writinq,.review the order medae.
(D
in the form of final notification after invit ng Obie”
ctLJns or cugqeetions inI wiitingfrom the public
-
urEt k; kaar.
_:.
.J-ugl the public notice inI ItJo newspapers having circu-r:'i
at on in the locality inrespectfiofvall or any or te
Waxds,
Ho
After
considerihg such ohjedtions _or suggest
the state Government may supersede the previous 0:52:
‘I/ I_'\\vv..mane in the form Of final. notification directly 0:
of .er obtaining the opinion of ’the Board
.
yr’-
V‘n—x...pay
The State Covertncnt may, from time to time, by
notificationWin the offici.al Gazette, correct ar.yin order Printing mistake 1 any of the orders made by its or
$35: by er.to: occuring there in due to an inaQVertant slip
a e
‘
tGOVernmeht. or onmuseion.
“
zf‘
'
'
‘.I*Inoertéd Vida Punjab Government
1.! l
B
IBoflAHAJANSecretarY to Government o“Du"19o'
‘
Local CoVerhmént Deoartment
ghost.No.ADE-72/DA,/lfi730~784
)
1 A copy is forwarded to
.-
I1. All the conmissioners in the State ;
I2. All the Deputy Commissionere in the state 4
I3. All the Su.3-DiVisional OffiberaCC) in the state ;
‘
a, All the E:ucutive oericers/Adminiatratorsx.secretarie:s/presioehta of the Municipal councilin the State
2.
‘ The receipt of thie notification may please beacknowledged.
'
L
RAoHBIR DASS
Assistant Secretary.
.
for Secretaryto‘Governmen. cf Punjab.Local Government‘Deparonent.
Notification No.05Re43/PA.3/Il[s;2to/Amd. (5)/97 dated 26.9. 1997.
II
a .r
em lpa.
Irr-
Dated
the 23rd/26t‘n Sept.,‘.§72.
J;

'"""-~~-‘-..L..
I
A.
L .
,:.-,,..L
\ «,1,
I
Mm ILLL ofhcus ofPrgsLdontsof ., .
Q‘szgng
.
RNLESI'
..' (L.I_
I '
IIIcaeLulesLLiayb6 LaHr‘dI; .I‘ 5mm Hue “mp
imheLs LLILLd;ROSCFVLHIDH LILII‘L0mg o‘dfiqugcmunl.
I
.
‘O
Dennltions.
(LL) ’Act’nLcéLns tth PLLLLIjLLb MunLCLpalAct 1911;
,
(b) State GoycILLLLLLLcLLIL' meansLIL IIGoncrnLnent‘IIleLc Satp
of
Punjab in the Department Qf‘I(LORIi’G
,
r'Lf q
I LC)“SLILL-IdLILIc mIeILLLLs LIL ScImdulc appended:
I
‘ ‘
DctchL‘n-«LLLOLFII'ILIe N-aLLaLPaLILchLLIynL
01 thc MunLchal C
It
-
92)
ofI section ~4‘ef.LIL: A't :shdll on °If dumb.“ 0‘
i clccnd mm»
be“.
.
L“7)ILL cvmy MuLLLCLpLLILLy oLLL 0f. the toialnumber. ofElchtIed Reservauon or
f LL'LL‘II'I cLs' Idc'IterLLLLnch ldeLrirLL'lc 3, theState GOVCK’DITIGDI. shall by noLi- W.“
L
LICLLL:1QLL, L‘é‘scr‘ve such LLLLLLLILELLI of seats {or the Schedhled
CaIiteIsI
as may
‘L IL, '; chLLLLiLLed by it, sILLILIjeLt to 'L'hq condition; laid d‘pwni CIaLLsc
I'I(a)’
IILII.tLL-sec.lplL (1)0{schi'onI
8 of
tIlIc'I Act,3
I
.
II
a) IQLILIc SC 21L 31ml 1 be LLsLLLcd LLI-Ir(I'LL:Bckward'clasws gs‘ ILLIL‘LIIIdowLL
L3H(b) oI SIUb- sect
ioLLI (II of Section? of$59
A99,
L-ux..'_'~..'*:...

a.-
1:20“
21‘
.6
~56
9111111113. GOVT QAZ
—~.
(3)Nc11Icsa tIIIm
011¢:..II11rd,.'-~o'I‘;~I,I1c-,t<.1‘£aI.nl
111111c1
st1b111Ic (I)
sI11II be rescrwSchcdulI: ,ngWI
(4) N11: IsisrrtI01
women‘ deQ‘1g\‘SQIS IQ bef1IIecI
_
..
10-1wonIm111d '0!
-
s 1
.
111c11'c1'cS to bc' know
fivW/V/X’ '11;
1111011»:
..
Q
1:111:11
'
hahon
% (1 )'
'
1
,
1
~
.
--
1
[Wigwam
o
paIitIcs111 1110' Igtceas Iaid-'do'“ ‘1‘n% Sec1011 8-‘A'o
J
1.rsIdetHs by xotation11
aIpImbcucaI01der
35.1'11QIc11tc
‘
V an I W
HI
I’1('cs1deI1l54I scriéI numb“.gastes
OQfIces
of‘
'
'
1'orwo11'1e1 111cIuQI1Ig190m;oI Promde
L.\‘p/drIarIoll-TI1Q'Q'xp'r'1(«SSIOII seco‘nd Faction [‘01,
(EKTRA) NORTK 26.I96AKA)
men
beIo11g111I fieEIRInurfib sluII:Q8(3) In the Mu11101pa11t165Spsidencsa t‘sorI'a'I
m.-.—
......
ecified-h
In ScheduleI
2I1aIIb¢reaervcdffl
_
.Int 9 and 4,7 shall. baffesqrved'11sSwied
’
-
"
,, ,v. ifbfihfie
nthe gehernI e
.d urahon of- [W
Pxesxdeutsof IIJe MU IIcI—the ActshaII'be
131‘?!
III
..
.sp‘cmhq
(ICI‘
as may
11.17, 1994.
llmb'er of seats reservedon
belonging lo the
r'ofseats rcsérvcd
Ih
) of the t_ otalhnumber01mupauty sh a‘IIDercsor‘yea
_ 7, [.0
d1ff‘crcn11x'1‘11515-
SchchIes
I] IV,
, V a‘tId 2V1 oI‘I1ce-for the: SchéQuch
_
5112111 I):
1.67906
C 16$":ch é'fIcgsacgswdQI Maggi;
1V,0:1‘171' ,cs: DIPH—for the Schedhléd
p111poscs1]} 511b-
the
Iect101'1-I‘1eld éerI thee)’
;_,/
1:ng gI I1111111':1'—
I»
ctcd

. ,_ .
I‘M-812%~‘iu‘L4—Izlf'itrl‘d
..
'
-
..—~-.J:u
M;
7-qmmg,._..‘-..._.—.
PUNJAB (.EIO‘H (3A2. (BXTRA.‘), NOV. 17, 1994(KR'I‘
‘_..-%..
‘Nn— .__._
K.26.1916 SAKA)
ii,
657
SCHEDULE I
(See rule 3)
Critcriu for determining the number v.3
clectpd memblcrls‘jn
Municipal Councils and Nag-4r Panchayats on the ham 0'! populagzon
us‘
ascetta’ined at the last preceding census of which the"figures have been' published.
_-\_~ . _
K—‘u—w.-- _ _.
Population
~~
_».-_\
“..___‘._.__.-...
Not UXCeCdiJIg 5.000
Jixcwding 5.000
I
wcmln; £0,000
1
\(‘x‘giilmg 30,000
L \L‘vc-ng 30,000
'.';\\,‘,“}\“ll.\", -11Hl H
l
\cnmllng EXUIJU
l
\CQBJing 60,001)
I
lgxugeding 70.000
ggm‘; mm M
weeding 90,000
i
H‘scilmg LUUJN'JH
JiM'ccdin}; LJSJH'N)
I
reaming [.90 000
'NuCctMng ';,7.:x“)0u
t.‘,~ 3“..IH;' ':,‘1«i‘€‘wi
s’
Xaxcdm; 3.50000
5‘ "
(ling _‘\.‘;i:.).(:l')l’
Nix-3.10115 ,1 SHAH)
”Viv-Fr“ J ILH)
liwc; 1mg 3.001)!)0
"*“Wuw-m..m.fi-.,..,....‘.u,.
»-
.fi“
_.._
_.~___
_~._._‘\
relevant
. _
_“.*_.-\~‘——‘_~Munimr 01‘ elected members
bu! no!
cxvscdiug 10,000
but not exceeding 20,000
but not exceeding 30,000
but not exceeding 40,000
but :LJL
mucotling 50.000
but not
exceeding 60,000
but not
cxcscdlug 70,000
but not
exceeding 80.0.00
but It»!
exacedl‘ng 90.000
but mt cXU‘ 0'03 1,00,000
bu not
cxt:oodl11g1,25,000
but I'lut
exceeding 1,50,000
but not
cxconrding J,75,00()
but am
cxcccdmg 100.000
[ml m)!
“(feuding 2,5000“
but not'
excmding 3.00.000
bu: Hm
ouccdmg 3,50,000
but um
uxcocdmg 400,000
01' :1 u
-;X;;;<:Jil1g :7.0(),0()0
\ ._
x...
29

658 PUNJAB GQV-TEGAZ. (BXTRAJ, NOV. [7, 1994.(KRTK. 26‘ 1916‘S‘AKA)
_M\\m~__.~__-.‘~w_fi_m.u. .
SCHEDULE 1!
f[See ruIc4(4)‘]
--.
_\“.~_.»__.__‘..
Nuuylz'cr of same Semi 1‘95chch 5:..1 numbcr rcsulvul RCHHRI'LS
determined r‘qr For ‘vaMCn for women ,(including
thA; Municipallry
number of sééls i'caerVrzed
,
foi‘ \VtflfibH, if my, be-Miui- Maxi- Mini- Maxi- longimgto the Schodplcd
mum mum mum mum Castes).,
,._————~—--—~‘§.\\\~\M-k- —
‘-—
l 2
3
4
___
\\.\—l‘x~‘\~_w
_
9 49 3 to [7 l. 4, 7. 10, I3, 16, 19,22. 17113125. 28. 31, 34. 37, 40, 43. election46 and 49
.310 [6 7 4 V J 1. 17. ”U
_. .. \. J . i-
.. .
Hmmul
-
23, 20, .29, 32. 35.. 33, 41. c'cicfiv'wL44» and 47
’
31'; IO 3, </. 9. ’3. I5. 3. 21.24. Third27. 3), 33. 33, 39, 42. .gcmun
.....
‘.~
_.__-._‘_‘_~_
_._._....__.._ ._-_ - _ _ _
SC}-fthLI—I m
(3'00 rvufu S)
(humuliim OI.“ nTHC'c of Picsiduulw ..|
Nluuicipzil Cofihciln. (...'[u*¢:+Ecru/l» Name of Muniv/‘p'u/ Council
No.
I .
/\. b'o’har
2. .U-‘l'j-li‘lii
3‘ Ba'fala
4. Bllxhlthidu
5. Fur‘idknt
h. Ferdm'pm'
7. Fuzilka

a
k; S'crl'u/ Name (if
Municipal Caz/nail4&04
fl.
I
I
PUNJAB GIIJVI (A
I (ILRI‘K 26,
.I—__.
8,
Gobindgurh I
'
I
Gurdaspur
IIIHIJIIII'DIH‘
Jngx'aon
12.
Kapuxthala I
:3
KIIUIIH'A
.
I
'4.
Kolkapum
:
I‘vtuICI'koIIII
Ié.
MaImH I
i7. Munsu.
I
I:8. Mesa 1
19. Muktsnr
{I20. Nabha
"
I3!
Naugal
‘.'.‘.P21tIaIn
I
43,
Pathankor I2
‘
Phugwara I
I:5,
Rfijpurfl
I3‘. S, A. S. Nilgilz' :AIIJ'IIIIII)"/7.
Sungrnr
I
SCIS~IEDULE TV
(S'ee rule 5)Reservation (If
IIfII'ccsClass II
.I/NIIIF.’
nszmfoIpal. C' balm/1
Ahmcdgurh
ngn
IIIIucbIIszndI
Hudhladsi
,r
I
I/
-:II. .
_.
I’m‘J _;.- r-_ <
I
I
,-1
,__~
,Mmfi‘».~.‘.~
z
(I:><I‘.RA I.
1916.3
I.
,
.......—~~\u -.
01' Presidents In
A'Iunfcipal Councils,

660 PUNJAB
VTGAJJHXTRA ,N‘OV [7 199.1(KRK 26 (9n9AKi)!
.... ........
‘h-~._—- -—...-... _....___....
Serial Name ofMuniclpa! CouncilNo.
‘ ~
3
D‘osuya
6 Dharlwal
7 Dim”
8. Dina Nagar
9 Doraha
10. Garh Shanker
1 1. Glddcrbaha
12. Goniana
13. Guruharshai
14. Jain:
-
15. Jalalabad
16. Jandfala
l7. Kharar
18. Kurall
l9. Morlnda
20. Mukcrlan
21.
Mour‘
22. Nakodai
23. NRW'an'Shahar
24. NtirmahaJ
25.
'
PEEP" 35’5-
‘
"‘
2'6. Ph'm‘aiir
"
'
"
27. Ralk’o:
28. Raman
29‘ Rampura Phool
30. Ropar
31. Snmana

'
\L
‘
Serial? Alum; of Municipal Count/lN0.
,.
‘
p
32. Semiram-
33.
~S‘ir_1.1_lml j
34.
Sl.11¢nm’)§u' Ludhi
35. sunnm
36.
,
Tulwundvl Bin}
37. T‘urn‘ "Fa-run
38. Urniizr ’I‘audn
I
339. :‘V'Zi’x'a:
SCHEDULE V
(SW mm: 5)Resorwmon of (Sfflmss of Presidents in
Municipal CSerial Name 0/? Municipal CouncilNo.
>
1.
Adflmpur
2
Alwwlfiur 3
3. Ammfi
4
Afiauibur fiahlb5
Denim"
:
5. 13km
i7
.Bussi Ljfilthéna8.
_
Bhud-iu'
9. Bhawi gawk10.
Dan; ”514153 Nanak11. quh bias!
12.
Dhamflum
1 3.
Dharm‘hm
l4.
Patchgurh Chm-Ian,1».
(Iiérhdlwalu'
/
1V5nammwmu-eu- m. .--.. .,.... x
,_.
., ...
.
17. '1'9é4 661
'
dunc'ils,‘ CIassflILL
...-~~....
-~.-—._~..-—.‘...-
W‘T-fi '7‘-
.,..--nw
m”
,..
,
._~.
.4..."
-w-

.4“...
nag-N...
...x
662
1“.U_NJABGOVI.Q'AZ-(EXIRAJ. NOV. 17. 1994(max. ’26,’ 1916'~SAKA)
Name ‘0] Municipal C'oum'i/
16. Hariuua
l7.
Kni‘térpur
I8. Korf'attn
{9. Lchmgnga
20. Longowal
21. Mfifliha
22. Paya)
23. Qudfun
‘
24. Rahon
EL- .._BEI1}9.8_S.-.._..
.26.
_
Shnaur ‘ I t
27. 831138.:
1;.
L
a
4:1."
Kw...“
,_
2?.1:2?ShamLCthd.“Huilufl'h-H' -
, "
Jh;' J“
29. SUjaanfl'.
30. Shu’ Hargobindpur
31. Tappa
SCHEDULE VI
(See rule 5)Réserva't'ion of offices 01"131‘m'c’uts inSerial
0.
1 -
Nnala
2
Baawkalan
3 Eight: Purana
4. Baihclhaur
3
Name of Nagm' Panc/zaya!
Barman
6.
B‘éfg‘divh‘l'
7 3mm
8. Bhikbiwlnd
Nngir 11.1 (’JIJIL“

(EXTRA.)NOV 17 1994
I
KR’I‘K25 l916SARA)
"V E"'th‘gz‘zir”‘I’am‘hayat
24.
,_‘Mullanpu"Dal‘<l}gn
tMunndk
I
‘28;
-
Sahncwul
'=29 Shdhwt
_
"
’
K; R
LAKHANPA;
Dcparcmcntof Local Government
:mfizc-uflz-w
,
ware
Sucrutary to Government Punjab
.
.
~...;.m-n.
...u.
..
«3-1-24
“
raw—“nu”.
2...
.
2;
.
-
......“
-

.
‘
pvarnxnunt..
'
L
1S 240/Amd /99, dated the 10th Februar'
t‘hg poWers
.
’
bysqcrlon 240é
I
:of'tho huifiblel:
EmcemfPres‘idénts 'o'r Mum-.9cmbéars a’n‘d Ros
.
.
wendment)Rules.
{as maybeSpodfwd bykflhe
, vcrnm-am {on} i-m tQ ‘lQo,whlct,shallbLécdin{he offILlal’bazattcbctlw; "
19119 and all other
”may-:i—rmm


‘Hw
n1;


'1
l
1
l
3 Scrial‘No.
‘
'
Name Of
—\
PUNJAB.QOVTGALCEXTRA. ,‘A-PRIL 25,___2;006
-
1'75
_
(VYSK. 551928 SAKA)
GOVERNMENTOFPUNJAB
-
'
DEPARTMENT OF LOCAL GOVERNMENT
5
(MUNICI‘PAL.EI.}ECTIONS OFFICE)‘l
'
Notii‘iegtiqn
'
\.
The'Zlgtir‘fipijlpZOOGNo. G.S.R
,_
,.
0}O6.—-,With reference to the
‘ Goverr'imen't of.Punjab,;_
,
‘
-'I; rh_,_~Ggyemment, Notification No. GSR34’_
V
1.
‘
r, 2005, and in exercise of
the pow'ers'conferred by se'czionz 0 of‘rhezpunjab Municipal Act, 1911 (Punjab
AczNo. 3 0:19 11). :mciall other
poWere.‘enabiipg him in this behalf, :ofPunjab-is pleased tofmake the followifngmlc’s further to tune
. _
of the number ofElected Members aiid Reservation of Offices of Presidents;:o’fMunicipalities Rules, 1994, namely :-—i
Rim-Es
.
‘
1 .1
.
p
.
__.,.1‘(1) Theseg'ules‘may be‘cetflled theDetennination of the number ofEieCte'dMemb’ers and} Reservation off OfficeS'of :Presidents ofMunicipalities
_
'(2)'Tliey slliéllwcomeginto- force 'on and with effect from the date of
their piiblication in th5 Official Gazette:
.
-
'2. In the Determination?oflth'eimumber of Elected Members ,and
Reservation o'i‘Office; ofPresidents ethumicipalities Rules, l994,_for Schedules
III, IV, V and VI, theifollowing schedfilee shall be substituted, namely z~
“SCHIjiDUIJE 1'11
..(Seef rule 5)
R'eservationlei-QffieeS'Q'fifPeiéz‘S‘iftletitsl'in Class-I Municipal Couiieilé
1
»
‘
Mmfii’élba-IZCounci
1
141551351»2
Bai‘pala3
Ba‘t'a'la
r
4
Faiiicflket5
Fengepur6
'Fazfiika7
qubindgarh8.
V
1»—
Gugtlaspur.5 9
’
_
1
:
Iieiéhiéiipiirf
v—g-uvww
-.-
r
M‘
..
.
....
-—.-»—..
.....-...
—.-

I}
i
;i_
'i
iPUNJAB GOVT GAZ. (EXTRA), APRIL'ZS, 2006 ',. -176
>
(VYSK. 5, 1928 SARA)Serial No.
Name ofMummpal Council
__
10
'
Jagraon11
‘
Kapunhaia
._
12
Khanna13
‘
'
Kotkegvpura14
Malerkoti’a
,
15
Males:16
Manse
'
17
Moga18
Muktsarl9
Nabha20
‘Nangai21
Pathamkot22
Phagwara23
quqE24
s
A.Sf§¢agar(hfohah)
*.
25
821an
SCHEDULE IV
(See rule 5)Reservation ofOffices of; residents in C12ss.-H Municipal Couricils ;~
Serial No.
Name ofMuniCipal Council
Ahmad-garb
Dina Nagy
.
1
2
Banga}3
Bhuchb Mandi
V
4
Budhhda.5
Dasuyé.
.
6
_’.~
Dhariwzi]
’
"
7““
-
Dhuri8
9
Dorahe
Garhshanktr
I
11
Gidderbaha
M
."‘nfl_!'
"
'
vnr‘m'
41
:‘r'flm
u'm'

PUNJAB GOVT ’GAZ (EXTRA), (3.1311113; 2006 3 177
(VYESK. 5, 1928 SAKA)
Serial No. Nani: ofMunicipal Council
12
7
Goniana
13 Guru Har Saha‘l
14 Jaitu
15
'
Jalalabad
16 Jandiala
17 Kharar
18 Kura‘xi‘
19 Morindzl
20 Mukerian
21 Maur
. 2 lVakodar‘
23
Nawzmg Shahar
24
Nurmahal
25, Patti
'
26 I’atran
27
Phjuaur;
‘28 Raikot
29
2
Raman:
30
'
,
Ramputé'l’hool
31
I Ropar _j
32 Sérfiané
33
Samrala
34 Sirhind Fatehgarh Sahib
35
SultanpurLodhi
36 Sumam
37
Talwanéi Bhai
38,
'
Tam Tagan
39 Urmur feudal
40. Zita
!

Rcservati
Councils :—
i
Serial No.
“maggot/IAMN"O
.
Iv
mu.
Nlutth000-
L» O
..« y.-.“ -
“\*~~.\_.._
PUNJAB GOVT GAZ. (EXTRA), APRIL 25 2006 178(VYSK. 1928 SARA)
EDULE v ,
On of Offices of Presidents in Class—III Municipal
Name ofMunic
SCH
(See 11116 5)
ipal Council
Adampu:
Alawaipur
Amloh
'
Anamdpur Sahib
Baiachaur
Banur
‘
Barcta
.-
Bassi Paiiiana
Bhadaur
Bhawanigarh
Dcra Babe Nanak
Dara Bassi
Dhanaula
Dhararnko:
Facchgarh C‘nurian
Gar‘ndifiala
Hariana':
Kartazpur
Kot Faun
Lchragaga
Longowal
Aviajitha
Payai
Qadia’n
Rahqn
'
Ramdasls
Sangat
I
Sham hurasx
_
-afi
,
13,- ~—(me, an .
«yaw—u..-
.-
-..._—._.

PUNJAB GOV
(WSK. 5, 1928 SAKA)
T GAZ. (EXTRA), APRIL 25, 2006 179'
Reservation of Offices of Presidents in Nagar P
\SCHEDULE VI
(See rule 5)
anchayats :—
.
r‘ V
V
\ScnalNo. Name 0: Nagar Pancnayat1
Ajnala
...\ooo\10\V-4>“'No
HHD—‘Ir—lb—‘H (nun—LtpwH
NHo—au—n O\ooo\1
NNNNNNaubquoH
NNNOOON
beJ NO
7772 LRfl’J—Gow. Press, U.
W
..
‘i‘brrI
Zi {ahp ur.
'
_ *
HM
Badani Kalan
Bagha Purana
Bariwala
Begowal
BnflKhi
Bhogpur
BhulaLh
Cheema
Dhjlwan
Dirba
Ghagga
Ghanaur
Goraya
—
‘Handiyaya
.Khammo
ICmnaLm'
Khem Karan
Lohian
Machhiwara
A'Iahflpu:
Makhu
'Maloud
Mullanpur Dakha
Afunak
Raja Sansi
Rafi/a
Sahne‘yva]
Sardulgarh
Shahkot
v
fl'5?
(mgPrincipai Secretary to Government ofPunjab,
'
Dcpanmcm ofLoca} Government
77, Old.
“m

1 "
a!
i,
V
_
‘
.-.:l) lig'nicipal (President and Vice-President) Election Rules, 1994, Rule 1
‘ 651
"f/Purzjab M’urzicz’pal (President-and Vice—President)Election Rules, 1994
Published vide Punjab Government Legislative Supp/imam Part [I] dated 17-11-94
1. Short title and commencement.
-
(1)Th'ese rules may be called the Punjab Mu-rnic1pal (President and Vice-President) Election Rules, l994.
(2) They shall come into force at once.
2. Definitions.
-
in these rules, unless the context otherwise require,
‘-
(a) ‘Act’ means the Punjab Municipal Act, 1911;
(b) ‘Election’means Election ofa President and Vice-President ofa Munici-‘pallty; .
.
(c) ‘Deputy-Commissioner’ means Deputy Commissioner oftheconcemed
'
district:
~
(d) ‘Government’ means the Government ofthe State of Punjab in the De-partment of Local Government; and
(e) ‘Gazetted Officer" means a
Government servant belonging to any All In-dia Spemalist or State Service or any other Government servant holding
4 a post which may have been declared by the competent authority to be aGazettcd post.
‘
3. Manner ofelection.
-
[(l) The Deputy Commissioner or any other officer au-thorised by him in this behalf(here—in-after referred to as the Convener) shall, within
,
a period of [fourteen] days‘ofthe publication ofthe notification ofthe election ofmembers ofa newly constituted Municipality, fix, by giving not less than forty-eighthours notice to be served at the ordinary place o'fresidence ofall the elected members,
a date for convening the firSt meeting ofthe elected members of such Municipalityby stating in the notice that at such meeting, the oath of allegiance will be adminis-tered to the members present and also stating that the President and Vice-Pre idemor Vice-Presidents as the casgmw
[Provided that all subsqus tofill casual vacancies ofthe officesof President and Vice—President ofVice~Presidents as the case maybe,shall be convened'by the Convenerl‘
'
(2) If due to any reason, theelected member is unable or
refused to take oath ofal~'legiance as required by sub—rule (1) within the stipulated period, then he vvill beallowed to take such oath of allegiance in the subsequent meeting unless, he 18 de-barred from taking the same by the
Government for any ”reason. In case any: sbich
l. Substituted for "ninety" vide-Punjab Govt. Notification No.
G.SiR.lO/P.A.3/lllS.240/Amd.(S)/2003,dated 28.2.2003.
.
_
2. Added vide Punjab Govt. Notification NO.
GER,iDIPAJHl/S.240,/.1\md.(5)/2003, dated 28.2.2003.
‘
__
Mimi—M
Asun—n—zu
'n-
.:
,
.
n.
“-—

"P:.“.-1m:zmwe.:,'~:/‘rv'~tc t s
a...” ,"_'Z"'rjv'.'»rw:v ..
r~~~,~--
.
.
_
....., A”, ,... ,
,
.
., ._.__- _
,giPurzjab Municipal (President and Vice-President) Election Rules, 1994, Rule 4,
.
l
/é‘rn"bcr does not take the oath ofallegiance as aforesaid, then
/onstituency
to which that member represents, shall be held]
1,.
i
t
t 5.
l
|
.
4
p fresh election to the
2[4. Voting by show of hands. -.(1) The voting for the offi ces of President, SeniorVice-President any Vice- President, as the case may be, shall be by show of hands.
7
cncdundcr rule 3, shall keep a brief
.
r_‘
""L"""..".":.
1.
,
_
(2) The person presiding ovlerlthe meeting convrecord in writing]
.
.u..-u/COMMENTARY
"No confidence motion".
-
Passing of"i\’o confidence motion" is almost akin to e1free-bearer
-
Such resolution cannot be passed by mereballot
-
It is specifically provided in the election rules thsecrecy shall be ensured -Resolution passed by raise ofhcannot be sustained.’
ecting an ofvraise of hands
-
Voting shall be by secretat the voting shall be by ballot and utmost
'
and despite strong objections
-
Resolution
Manner of voting by ballot.
-
identity ofvoter
-
Rule requiring election by ballot by writin
.
‘yes‘and ‘no’ on the ballot paper specially used for such voting
-
Original proceedings ofelectioh
in Punjabi script mentioned that the voters were allowed to writ in Punjabi ‘haan’or ‘naah’havinf
same meaning when translated in English
-
Votes containing .‘haan’or ‘naah’ in place of‘yes’ 'r
‘no’ are to be treated valid and cannot be rejected
-
However, the votes containing both ‘yes‘ and‘no’or ‘haan’and ‘naah’wouldcertainly disclose the identity ofa voter and‘indicates that such a
-
ditional mark including ‘tick'mark’not permissible under the rule or
instructions, must be onthe in-structions ofthe candidate to ensure identity ofthe voter and to ensure that he casted his vote infavour ofthat particular candidate
-
Both, the rules and the Act require secrecy ofvotes
-
All such
,
votes containing marks or remarks not permitted by rule have to be rejected and the candidate se-curing more valid votes asper the rules have to be declared elected
~
Where the rule prescribe'aspecmc manner oi voungm its plain reading and meaning, no other interpretation can be given to
I
the same to include or exclude something in it. ‘
' '
.
—..._._.-_...__
.
~
won.-
.
.._-..‘n.—mm"l~mtrw......
A reading ofrule 4(1) oi‘the 1994 Rules make unambiguously clear that the voter has to write‘ycs’or ‘no’and he is not supposedto write ‘yes’and ‘no’. it would not in any manner be in accord-
ance with the requirement oi‘the rule. The voter has to write either ‘yes’or ‘no’and is not required
e requires the
to write both which would not be secret voting in accordance with the rule. The rulvoting by ballot and the manner in which the ballot is to be marked. ln'B.S. Min/1a: v. Indian Sta-tistical Imilrute,AIR I984 SC363, it has been held thm ”ifan act is required to be done in the man-
ner prescribed, that can only be in accordance with the procedure prescribed otherwise it will notbe accepted to have been time at 2111."
Applying the principle laid down by the Supreme Court, no other meaning than the one ex-
"
respect ofthe manner ofvoting in the election to the office
of Presrdent ofthe Municipal Councilf ..A
Manner ofVoting
-
Secret or open ballot. it was observed by the Supreme court oflndia thatthe Rules are clear, unambiguous and do not leave any room for doubt. inasmuch as there was acontest, the convener ought to hav e proceeded for voting through ballot papers observing utmostsecrecy. There could not have been an open voring which, though demanded, should have beenfirmly ruled out. Sub-rule (2) ofRule 4 reposes confidence in the convener, i.e. the person presrd-ing over the meeting to assist any member who is illiterate or otherwise incapable to cast his voteby writing ‘Yes’ or ‘No’on the ballot paper on behali‘ofsuch member. it is unfortunate that themembers wanted the voting to be conducred in a manner inconsistent with the Rules. The con-vener should have over-ruled any such demand and should have proceeded to hold the election in
.
«#7..
......
..
the manner cbntempmted by the Rules. The convener was also not justified in adjouming the
‘
'
.
ll. Substituted vide Punjab Govt. Notification .‘u'o. GSi-‘t. 52/99.. 3/11/"S.240/Amd.(3)/99 dated July 8, 1999.
c7
2. Substituted Vide Punjab Govt. Notification No. GSR. 71/1-TA. 3/1 1/S.240/Amd.(4)l2001 dated l7th
t]
May, 2001.
'
;
3. Rajinder Pal Kaur State of Punjab, 2002 1‘) RCRlCivi!) 91(P&H).4. Sudcsh K,umar Aggarwal v. State of Punjab, 2501(3) RRR (Civil) 454(P&H)(DB),
“-..n.‘
.'__...
.

‘ g _ 5-»xl>-e~ . -w«»
I.
.
.
i J-
1?" ,-
-
l
'
Fl
Ail?) .Iifunicéaal (President and
Vice-President) Election Rules, 1994,1er[9 5 653 i
47?\\‘\‘
'
1}"
.
A
..
_
.
'
u
t
{dieting on the around ot"'seeking guidance from-the higher otticers and tne Government .
There 2
Aids: hardly any occasion for such seeking guidance ant.
ad_;ouming the meeting.
'4
y
a:
The Supreme Courtalso rejected the contenion that the High Court'wasjustitied in directing the
meeting to proceed from the point \vherefrom i: was
admin-nod and directing the 8 members who
had staged a walk over to be excluded from the meetings as by their conduct they had shown that
they were not
participating in the meeting. It was observed iurther that where the two candidates
were du-y nominated candidates and the stage for voting was set. Even ifa few memb
'
one ofthe candidates had left the place oi’meeting. nothing prevented them from coming back and
ioining in the voting. lf'only the. convener had commenced the voting and the members, who had
earlier staged a
walk-over, had returned and expressed their desire tojoin in voting, they could not
have been prevented from doing so. The High Court wasjusti fled in directing the meeting to be re-
sumed from the point at which it was adjourned but was notliustit‘ied in directing the
mernbers, who
ad walked out, from being excluded from participation at such reconvened meetin 2.
5. Conduct ofelection.
.-
(l When the office ofthe President orthe Vice- President
15 to be filled,
-
(a) if only one candidate for the office is proposed, he shall be declared to
have been elected;
(b) ifthere is more than one
candidate, the“candidate who obtains t
number of votes shall be declared to-have been elected; and(c) iftwo or more
candidates obtain an equal number ofvotes, the person pre:
Siding over the meeting shall at once decide between the candidates b
drawrng a lot in the presence ofthe members attending the meeting.
pality and both such
oftices are to be filled,
~
(2.) When there are two offices ofVice-President ofa Munici
(a) voting shall take place at the same election for both the offices ofthe Vic -
reSidents o-fa
Iviunicipality and each’mcmber ofthe
Municipality Shall
record one
vote‘only;
'
(b) the two candidates who obtain the l
A
argest number of votes shall be
deemed to be elected :
PrOVlded that ifowing tothe fact that two or more candidates have obtained
an equal number ofvotes, it is impossible to decide which ofthe twocan-
idates have obtained the largest number ofvotes, the matter shall be‘de—
cided by a lot in the manner specified in clause (c) ofsub-rule (1); and
(c) the candidate obtaining the largest number of votes shall be'deemed to
‘
have been declared by the Municipality to be the Senior Vice- President
and the
candidate‘obtaining the second largest numberofvotes shall be
deemed to be thejunior Vice-president, provided that if both the candi~~
dates elected have obtained an equal number ofvotes the matter shall he
decided by a lot in the manner specified in ciause
(cj'ofsub—rtile(1).’\/ Ntri'ias
Voting by show of hands
-
Declaration of result
~
Change of recorded vote
~
Not permissi-
ble.According to Blackwell’s Law otFMeetings
-
9th Edition, page 60. In common law'voting at all
meetings is by a show ofhands. Voting by show oi‘hands means counting the persons present who
are entitled to vote and who choose to vote by holding up (raising) their hands. Any person having
legal right to be present‘at the meeting may: at the conclusion ofthe voting, demand a poll and
'
i. Gurdeep Singh v. State ofPtinjab, 2000(2) RCRtjCivil) 7l5(SC).
he
largest
'
-L...
l!
wva:
-
..-..§,
i
i
|
L
....~-
.

“sup—um, ,
.A ~
,
.......~., v .W
Ku-
/
,
“,l' Punjab [Municipal (President and
Vice-President) Election
MMW—
4 g
\ fiai rpe,rs'bn is the proper person to grant or refuse a poll which is in the nature ofan appeal by onefifth:
parties dissatisfied with the decision ofthe Chlairperson upon the show ofhands. In mod
'
par iamentary usage a motion is carried by acclamation or by show ofhands. The Chairman ort. e
‘
V
Presiding Officer asks those present to indicate their votes or choice by holding up their ban 5.
Once the Presiding Officer records the votes and, after counting the votes, declares the result, itis
conclusive and it'can- be challenged only by a demand for poll. Ifthe demand is not made, tie
hairman’s declaration will stand (see :
Shackleton On The Law And Practice OfMeetings
-
"lh
ditio'n, pages 60-62). Once a motion has been voted upon it becomes
'
'
"
.
The result ofa vote once announced is final (see : The Rules ofDebate in The Pa
'
by D.W.S. Lidderdale, page 145). In the present case, Apex Court w
'
expressed by the High Court that it was not permissible forthe Presiding Officer to change the
vote
ofSher Singh once it has been recorded in favour ofthe ori
'tioner under Punjab
Municzppl
(President and
Vice-President) Election Rules, 1994.
‘
..
l[6. Filling of casual vacancies.
-
When thereare ttv offices of Vice-
ofa
Municipality and one such office falls vacant, the V'office shall-be deemed to be the Senior Vice—Presidentpired term and an election ofthe vacant office ofthe Ju
held in the manner presCribed in rules'4 and 5
Preside at
for the period of his un-ex-nior Vice-President shall be
It Rule 6 omitted and rule 7 re—numbercd as rule 6 by3."l
i/S.240/Amd.(4)/200l dated li‘th May, 200l.
Punjab Govt Notification No. G.S.R, 7l/P.A.
\
-H
s... “.3”-
ice- President remaining. ‘11
'
M...—
..
...———...__
NO!

..
._....4_.'..1._.
.
111N1A3Ci
VT 6A2 (E‘AATRA.)'APR11.10 2008 2:1
’ ‘
(HAWRA'11J9009AKA)
»
.
.- ”\lClPAL FLLCTlON OFFlCh)
ii
I
I.
\oltficatlon
1'11:
901 April. 2903
'
A (1.8sz
'
Govcfiunem. of Punja
CLSJL l5/F1k5‘lé-li9ill/S
31:11:15: of the pewters
1911 (P1111131) Act
:49:
behalf the 5G
10 amend the951:3le
“
of Offices idf‘l’resi'len.
.3/1911/8240 Amcl.(4)0008_—.—W11.h refexefiee to'Ithe
Department or“ Local Government, Notification No.
_40/Amd/2008 dated me
-
1111 PM
obferred by secuon 240of the Punjab Mumeipal Act.
of 1911). and 1111 othennpowm enabling 111111111 ithis
Fun-jab is pl:1;:
'
1011 of the n1m1berof'Elec1ed Membersand Reservatwn
0fMuniclplliries Rules. 1994.1nmcly--—l
2'
‘
RULES-1:
4
.
Q
1 . These r 11: my 1).: called the Determinafion ofthe number ofElectcd
Members and 11:51 1011 101' Offices
01'- Presidents of Municipalities (First
Amendmc 11) Rules 2‘
1
8.
rclcrred 1031'sthe sa. " es) in rule 4-for-sub—rules (4) and (5-).the
{01101111119-sub-fmles shall be $0 1 ruled,r13111e1y:
-_.-
-
i -: 111311 1131; third (including the number of seats rmwed
'
~11be ougingl to the Scheduled Castes) 01111:qu number' ~‘~.
'
My 3 , to be filled by directelection111 every Municipality, shall
”lib: rt
sixvc'd for women 1 nd such seats maybe allottedby rotation
. .10 d1 m'1:rer11 constituencies tobe knowu 11.1 ward; i_n_ the
.1.an pality as soecified1n Schedule II:
‘
’rowded thateven/111110 ward .ofthc total number 0fseats
3110! 1 1 10 a Mumcxpahtyshallbealletted to the women:
'
'Illheto 111 number of seat; to women. the wards reserved for
Sched led Cams and l’Ackwérd Classes. as pr0vided'1n sub-rule
(1111.111 (2)5113” 1101 be counled.
{*0de
further 11131, while allomng. every third 11/316 of '-
"111311311111; 1011111111113 1111:: further

-
mmuwmmnmm¥mw*
"
'v
"
PUNJAB GOVT GAZ. (EXTRA )- APRIL 10,(CHAITRA 21 1930 SAKA)T
(-5) The seats reserved for wonTen belon3in3 to.elT4-fu'l {Castes asI"
'
‘ prov ided'in sub-rule (‘3'). shaTl be allotted byrot'agT
»‘ TIE-omamongstthe seats rese'wd for Scchduled Castes und4'_sub-riile (l)
I
keepingin vie v the proxisipns ofsubrule(4):
T
'
'
.6078,“
4
23°
Provided that the principle ofrotation shall ol be applicablewhen Delimitation of Wards of a
MunicipalityNas been done
,
'
-
under the provisions ofcla-u'sc (ii) ofrulc 4 oflhea limitation ofWards ol‘Municipality Rules.1972"
g :4
3 Tn The said rules, for Schedulc-IT
the
followin3sTml Jubsututed
‘
I
.
namely:
-
_
“SCHEDULE ll
[See mic
4(TA)]
Number of suis Seats reserved
,
'
=
seatnumbcrreserv’ldv RemainsdeterminedTo: the forwomcn
‘
.
5'
forwomen (includi’g
'
3
Municipalin
.
4
number
ofscatsg‘g
reserved for wome
T,
_
'
if any. belonging l6
'
the Scheduled.
Casté).Mininum Maximum Minirnm Maximini
l
.
2 I, '3
T
”1'
4
9
. 49 3 to I?
4
'10 be notifiedfby IT: *5th
_
“
_
.
State Government. ,ore: cleeiion
,
4 '
every general elect:
“g;
,'
T
-
T
.
V
VI ,3 to T6. ., .
Dino
,
Senond
i .51, .
T
5
I
.
v -
,7
,
_:,-el‘ec_uon
1 ~'-
I
.
.
7' V.
,
3 ‘to 16
'
Dino
.
mm
Principal Secretaryto Govcmm
T
Department of LocalGov
'
l
T

- _ 1 a
- ‘
, . v
__ . _
>
-..’flmmmaway...
7
i
i m
‘
Ii“
"“
*
.—- <
"
,
-
.
7'
,
‘
‘flMgr- ofnurfiber ofEleczed members ci- Reservazzon ....Ru1e5»19-94, Rule 1 643'
l//\
‘
., .
termination 0 the number of Elected members, and;' giserVation 0f gffices ofPreszdents of Mumczpalztzes
..
7
-
'
Rules, 1994
.
'
Published Vida Punjab Govt; Legislative Suppli'ment PartHI dated 17-11394
1. Short title and Commencement.
~—
(1) These rulesmay be called the Determilnation of the numberof El'ected'members and Reservation of Offices ofPre51dentsof MuniCipalities Rules, '1994;
‘
(2)
.
Theyzsshall come into. force at once.
a,
or: DefinitiOns.
-
In these rules, unless the context otherwise requires,
—
(a):lz‘.ACt" means the Punjab'Municipal Act, 1911;
.
.
_
'
_
'
A
I
'
_
(b) "State .Goy'emment’means the Government ofthe State of Punjab in the;
~
Department of Local-Government; and
.
'
‘
(c) ‘Schedule’ means the; Schedule appended to these rules.~
.
Determination of
_
number of elected members.
-
Th
Municipal C0unc1l con. Stituted under sub-section (2) ofseetion 4 ofthe Act shall 9.0114sist of such number of elected members as may be determined from time'to time bythe State Government by an order in writing on the basis ofthe population and the (Erikteria specified inSchedule-"I. .
-
'-
e Nagar Panchay at orthe
4.3 Reservation of_seat_s."- (1) In every brlunicipality, out ofthc total number-of
'
el cted membersdetennined under rule 3: the State'Gov'ernme'nt. shall'by- notificaa _‘~don, reserve such-number'of seats for the Scheduled Castesas may bendeterrni'nejdbyit, subject to the conditions "laid down in clause (a) ofsub— section (l).:ofseciti'or_i‘8 'ofthe‘Act.
,
'
-
'
~
’
.
'
,
"
(2.) Cline-“seatimall be re'servedfor the Backward classes as laid down in-Icl'a-use (b) .-sub-section ("1)Iof'Section-8,of‘the Act.
'
"
. ;
'
--
'
(3) Not less‘thanl'one'thirdof the total num berio‘f seats reser

Excerpt shown. Open the full act in Lexace.

‹ Prev All Punjab acts Next ›