The Tripura Municipality Disclosure Act,2007

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The Trlpura Act No.14 of 2007.
I
I
The Tripura Municipality Disclosure
Act, 2007.

GOVERNMENT OF TRIPURA
LAW DEPARTMENT
PUBLISHED IN THE
EXTRAORDINARY ISSUE OF TRIPURA GAZETTE
Agarta/a, Friday, October 12, 2007 A. D. Asvina 20, 1929 S. E.
No.F.8(4)-Law/Leg-1I2007. Dated, Agartala, the 12th October, 2007.
The following Act of the Tripura Legislative Assembly received the assent of the Governor
on 11-10-2007 and is hereby published for general information.
P. B. Nath
Additional Secretary, Law,
Government of Tripura.

The Tri of 2007.
AN
ACT
to provide for transparency and accountability in the tunctioni
Be it enacted by the Tripura Legislative Assembly in the F
India as follows:
Short title,
Extent and
Commencement
1. 1) ca!Iec ~ e Tripura
et, 2007.
2) It exte
may
Gove
alities as
• eState
me;
3)
Definition 2. ess ere is anything
e subject or context:
1) Assets
asse s e
eans all immovable
in the municipality;
2) Municipality means an institution of
self-go emment constituted under
Article 243-0 of the Constitution of
India;
Obligation of
Municipality
3. Every municipality shall maintain and
publish all its records duly catalogued and
indexed, in a manner and form which
enables the municipality under this Act to
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disclose the required information as
specified in Part-A and Part-8 of Appendix
to this Act at quarterly intervals;
Manner of
Disclosure
4. Manner of Disclosure shall include:-
(a) Newspaper;
(b) Intemet ;
(c) Any other mode, as may be prescribed, by
the State Government under this Act by
rules or notification issued from time to time.
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r
APPENDIX
Part--A
1. Particulars of the Municipality;
2. A Statement of the boards, councils,committees and other bodies consisting
of two or more person constituted as its part of the purpose of its advice, and
as to whether meetings of those boards, councils, committees and other
bodies are open to the public or the minutes of such meetings are accessible
for public ;
3. A directory of its officers and employees;
4. The particulars of officers who grant concession, permits or authorization for
each activity ;
Part--B
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, within
three months of the end of the financial year;
2. The service level being provided for each of the services being undertaken
by the municipality;
3. Particulars of all plans, proposed expenditures, actual expenditures on
major services provided or activities performed and reports on disbursements
made;
4. Details of subsidy programmes on major services provided or activities
performed by the municipality and manner and criteria of identification of
beneficiaries for such programmes;
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5. Particulars of the Master Plan, City Development Plan or any other p a
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 of works, 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 from the properties fees from
licenses and permission;
(b) Taxes, duties, cess and surcharge, rent from the properties fees from
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 implementation of the
schemes, projects and plans assigned or entrusted to the municipality
the nature and extent of utilisation;
P. B. Nath
Additional Secretary, Law,
Government of Tripura.
(e) Money raised through donation or contribution from public or non
governmental agencies;
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Printed by
The Manager, Tripura Government Press,
Agartala.
TGPA--15-1 0-2007 --200.

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