The Siliguri Municipal Corporation Act, 1990
West Bengal · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF WEST BENGAL LAW DEPARTMENT Legislative West Bengal Act XXX of 1990 THE SILIGURI MUNICIPAL CORPORATION ACT, 1990. [Passed by the West Bengal Legislature.] [Assent of the President of India was first published in the Calcutta Gazette, Extraordinary, of the 15th September, 1993.] [15th September, 1993.] An Act to provide for better administration of the municipal affairs of Siliguri by the establishment of a Municipal Corporation. WHEREAS it is, expedient to provide for better administration of the municipal affairs of Siliguri by the establishment of a Municipal Corporation; It is hereby enacted in the Forty-first Year of the Republic of India, by the Legislature of West Bengal, as follows:— PART I CHAPTER I Preliminary 1. (1) This Act may be called the Siliguri Municipal Corporation Short title Act, 1990. and commence- (2) It shall come into force on such date as the State Government may, ment. by notification, appoint. 2. In this Act, unless the context otherwise requires,— Definitions. (1) "Assessment Book" means the Municipal Assessment Book and includes any book sulisidiary thereto; (2) "budget-grant" means the total sum entered on the expenditure side of a budget estimate under a major head and adopted by the Corporation and includes any sum by which such budget-grant may be increased or reduced by transfer from one or the other head in accordance with the provisions of this Act and the regulations made thereunder; (3) "building" means a house, out-house, stable, latrine, urinal, shed, part wall (other than a boundary wall) or any other structure, whether of masonry, bricks, mud, metal or other material, but does not include any portable shelter; 251 The Siliguri Municipal Corporation Act, 1990. [West Ben. Act (Part 1.—Chapter 1.—Preliminary.—Section 2.) (4) "bustee" means an area containing land not less than seven hundred square metres in area occupied by or for the purposes of any collection of huts or other structures used or intended to be used for human habitation; (5) "bye-law" means a bye-law made by the Corporation under this Act; (6) "cart" means any cart, hackney or wheeled vehicle with or without spring which is not a carriage, and includes a hand cart, a cycle van and a push van, but does not include any wheeled vehicle which is propelled by mechanical power or its trailer; (7) "carriage" means any wheeled vehicle with springs or other appliances acting as springs, which is ordinarily used for the conveyance of human beings, and includes a jin-rickshaw, a cycle-rickshaw, a bicycle and a tricycle, but does not include a perambulator or other form of vehicle designed for the conveyance of small children; • (8) "casual vacancy" means a vacancy occurring otherwise than by efflux of time in the office of a Councillor or an Alderman or in any other elective office; (9) "Corporation" means the Siliguri Municipal Corporation established under this Act; (10) "dairy" includes any farm, cattle-shed, cow-house, milk- store, milk shop or other place— (a) from which milk is supplied on or for sale, or (b) in which milk is kept for purposes of sale or used for manufacture or preparation for sale of— (i) butter, or (ii) ghee, or (iii) cheese, or (iv) curds, or (v) dried, sterilized, condensed or toned milk, but does not include— (a) a shop or other place in which milk is sold for consumption on the premises only, or (b) a shop or other place from which milk is sold or supplied in hermetically closed and unopened receptacles in the same original condition in which it was first received in such shop or other place; 252 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.1 (Part L—Chapter 1.—Preliminary.----Section 2.) (11) "dairyman" includes any occupier of a dairy, any cow- keeper who trades in milk, or any wholesale or retail seller of milk; (12) "dangerous disease" means— (a) cholera, plague, chicken-pox, tuberculosis, leprosy, enteric fever, cerebrospinal meningitis and diphtheria, and (b) any other epidemic, endemic or infectious disease which the Chief Executive Officer may, by notification, declare to be a dangerous disease for the purposes of this Act; (13) "Depot" means a place where articles are stored, whether for sale or for any other purpose but not for domestic consumption or use, in quantities exceeding two thousand kilograms; (14) "domestic building" includes a dwelling house and any other masonry building which is neither a building of the warehouse class nor a public building as defined in this section, nor a place exclusively used for private worship; (15) "dowelling house" means a masonry building, constructed, used or adopted to be used wholly or principally for human habitation; (16) "drain" includes a sewer, a house drain, a drain of any other description, a tunnel, a culvert, a ditch, a channel and any other device for carrying off sewage, offensive matter, polluted Water, waste-water, rain water or sub-oil water; (17) "edible oil" means cocoanut oil, cotton seed oil, ground nut oil, olive oil and til (sesame) oil, in their pure state, linseed oil, mahua oil, mustard oil, rapeseed oil, poppy seed oil, sunflower oil, tara mira oil, niger seed oil, soyabean oil, maize oil, palm oil, palm karnel oil, and water-melon seed oil, in their pure state, imported sealed oil labelled as such, any vegetable oil, prepared by hardening process such as hydrogenation and labelled as such and bearing in the label in English and Bengali the names of the oils entering into its composition and any other oil which the State Government may, by notification, declare to be an edible oil for the purposes of this Act; 253 The Siliguri Municipal Corporation Act, 1990. [West Ben. Act (Part I.-Chapter I.-Preliminary.—Section 2.) (18) "edible fat" means any fat prepared in the manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this Act; (19) "entertainment" includes any exhibition, performance, amusement, game or sport to which persons are ordinarily admitted on payment; (20) "factory" means a factory as defined in the Factories Act, 1948; (21) "filth" includes offensive matter and sewage; (22) "goods" includes animals; (23) "habitable room" means a room constructed or adapted for human habitation; (24) "house drain" means any drain of one or more premises used for the drainage of such premises; (25) "house-gully" or "service passage" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as or carrying a drain or affording access to a latrine, urinal, cesspool or other receptacle of filth or other polluted matter, by municipal employees or other persons employed in the cleansing thereof for the removal of such matter therefrom; (26) "hut" means any building which is constructed principally of wood, bamboo, mud, leaves, pressed cloth or thatch, and includes any structure of whatever material it may be made, which the Corporation may declare to be a hut for the purposes of this Act; (27) "infectious disease" or "communicable disease" means any disease which may be transmitted from one person to another and declared as such by the State Government by notification; (28) "inhabited room" means a room in which some person passes the night or which is used as a living room, and includes a room with respect to which there is a reasonable presumption (until the contrary is shown) that some person passes the night there or that it is used as a living room; (29) "land" includes the benefits arising out of land, things attached to the earth or permanently fastened to anything attached to the earth and rights created by law over any street; 63 of 1948. 254 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part 1.—Chapter 1.—Preliminary.---Section 2.) (30) "licensed architect", "licensed draughtsman", "licensed engineer", "licensed plumber", "licensed surveyor" or "licensed town planner" means respectively a person licensed under the provisions of this Act as an architect, draughtsman, engineer, plumber, surveyor or town planner; (31) "market" includes any place where persons assemble for the sale of, or for the purpose of exposing for sale, meat, fish, fruits, vegetables, animals intended for human food or any other articles of human food, whatsoever, with or without the consent of the owner of such place notwithstanding that there may be no common regulation for the concourse of buyers and sellers and whether or not any control is exercised over the business of or the persons frequenting, the market by the owners of the place or by any other person declared and licensed by the Corporation as a market; (32) "member", in relation to the Corporation, means a Councillor or an Alderman thereof; (33) "milk" includes cream, skimmed milk, separated milk and . condensed, sterilized, desiccated or toned milk; (34) "municipal authority" means any of the municipal authorities specified in section 3; (35) "municipal drain" means a drain vested in the Corporation; (36) "municipal market" means a market vested in or managed by the Corporation; (37) "municipal slaughter house" means a slaughter house vested in or managed by the Corporation; (38) "municipal water works" means a water works vested in the Corporation; (39) "notification" means a notification published in the Official Gazette; (40) "nuisance" includes any act, omission, place, animal or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing, or disturbances to rest or sleep, or which is or may be dangerous to life or injurious to health or property; 255 The Siliguri Municipal Corporation Act, 1990. [West Ben. Act (Part 1.—Chapter 1.—Preliminary.—Section 2.) (41) "Occupier" includes— (a) any person who, for the time being, is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable; (b) an owner in occupation of, or otherwise using, his land or building; (c) a rent-free tenant of any land or building; (d) a licensee in occupation of any land or building; and (e) any person who is liable to pay to the owner damages for the use and occupation of any land or building; (42) "offensive matter" includes animal carcasses, kitchen or stable refuse, dung, dirt and putrid or putrefying substance other than sewage; (43) "Official Gazette" means the Official Gazette of the State Government; (44) "owner" includes a person who, for the time being, is receiving or is entitled to receive the rent of any land or building, whether on his own account or on account of himself and others or as an agent, trustee, guardian or receiver for any other person, or who should so receive the rent or be entitled to receive it, if the land or building or part thereof were let to a tenant, and also includes— (a) the custodian of evacuee property in respect of evacuee property vested in him under the Administration of 31 of 1950. Evacuee Property Act, 1950; (b) the General Manager of a railway and the head of the Government department, in respect of properties under their respective control; (45) "premises" means any land or building or part of a building, and includes— (a) the garden, ground and out-houses, if any, appertaining to a building or part of a building; and (b) any fittings affixed to a building or part of a building for the more beneficial enjoyment thereof; (46) "prescribed" means prescribed by rules made under this Act; (47) "private street" means any street, which is not a public street, and includes any passage securing access to two or more places belonging to the same or different owners; 256 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part 1.—Chapter 1.—Preliminary.—Section 2.) (48) "private market" means a maket which is not a municipal market; (49) "private slughter house" means a slaughter house which is not a municipal slaughter house; (50) "public building" means a masonry building constructed, used or adopted to be used— (a) as a place of public worship or as a school, college or other place of instruction (not being a dwelling-house so used) or as a hospital, workshouse, public theatre, public cinema, public hall, public concert room, public ballroom, public lecture-room, public library or public exhibition room or as a public place of assembly, or (b) for any other public purpose, or (c) as a hotel, lodging house, home, refuge or shelter, where the building exceeds in cubical extent seven thousand cubic metres or has sleeping accommodation for more than one hundred persons; (51) "public place" means any place which is open to the use and enjoyment of the public, whether it is actually used or enjoyed by the public or not; (52) "public securities" means any securities of the Central Government or State Government or any securities guaranteed by the Central Government or a State Government or any securities issued under this Act or any debentures issued by the Bombay, Calcutta or Madras Municipal Corporation; (53) "public street" means any street, or the soil below the surface of any street, which under the provisions of this Act becomes, or is declared to be, a public street; (54) "railway administration" has the meaning assigned to it in 9 of 1890. the Indian Railways Act, 1890; (55) "rate-payer" means a person liable to pay any rent, tax-fee or licence-fee under this Act; (56) "rateable value" means the value of any land or building fixed in accordance with the provisions of this Act and the bye-laws made thereunder for the purpose of assessment to property taxes; (57) "regulation" means a regulation made by the Corporation under this Act; 257 The Siliguri Municipal Corporation Act, 1990. [West Ben. Act (Part I.-Chapter I.-Preliminary.--Section 2.) (58) "reside" when used with reference to any person, means— (a) a person deemed to reside in any dwelling house which or some portion of which he sometimes, although not uninterruptedly, uses as a sleeping apartment, and (b) a person not to be deemed to cease to reside in any such dwelling house merely because he is absent from it or has elsewhere another dwelling house in which he resides, if there is the liberty of returning to it at any time and no abandonment of the intention of returning to it (59) "rubbish" includes ashes, broken bricks, broken glass, dust, malba, mortar and refuse of any kind which is not filth; (60) "rule" means a rule made by the State Government under this Act; (61) "service privy" means a fixed privy which is cleansed by hand, but does not include a movable commode; (62) "service urinal" means a fixed urinal which is cleansed by hand; (63) "sewage" means night-soil and other contents of latrines, urinals, cesspools or drains and polluted water from sinks, bathrooms, stables, cattle-sheds and other like places, and includes trade effluents and discharges from manufactories of all kinds; (64) "shed" means a slight or temporary structure for shed or shelter; (65) "Siliguri" means the area described in Schedule .1; (66) "slaughter house" means any place ordinarily used for the slaughter of animals for the purpose of selling the flesh thereof for human consumption; (67) "street" includes any way, road, land, square, court, allay, gully, passage, whether a thoroughfare or not and whether built upon or not, over which the public have a right of way and also the roadway or footway over any bridge or causeway; (68) "trade effluent" means any liquid, either with or without particle of matter in suspension therein which is wholly or in part produced in the course of any trade or industry carried on at trade premises, and, in relation to any trade premises, means any such liquid as aforesaid which is so produced in the course of any trade or industry carried on at those premises, but does not include domestic sewage; 258 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part 11.—Constitution and Government.—Chapter 11.—The Municipal Authorities.—Sections 3, 4.) (69) "trade premises" means any premises used or intended to be used for carrying on any trade or industry; (70) "trade refuse" means the refuse of any trade or industry; (71) "vehicle" includes a carriage, cart, van, dray, truck, hand- cart, bicycle, tricycle, cycle-rickshaw, auto-rickshaw, motor vehicle and any other wheeled conveyance which is used or is capable of being used on a street; (72) "ward" means a municipal ward provided by order made under this Act for the purpose of election of Councillors; (73) "water course" includes any river, stream or channel, whether natural or artificial; (74) "water works" includes all lakes, tanks, streams, cisterns, springs, pumps, wells, reservoirs, aqueducts, water trucks, sluices, mains, pipes, culverts, hydrants, stand-pipes and conduits and things used or intended to be used for the purpose of supplying water; (75) "workshop" means any premises (including the precincts thereof), other than a factory, wherein any industrial process is carried on; (76) "year" means a year commencing on the 1st day of April. PART II CONSTITUTION AND GOVERNMENT CHAPTER II The Municipal Authorities 3. The following shall be the municipal authorities for the purposes of carrying out the provisions of this Act, namely:— (a) the Corporation, (b) the Mayor-in-Council, and (c) the Mayor. 4. (1) With effect from such date as the State Government may, by notification, appoint, there shall be a Corporation charged with the municipal government of Siliguri to be known as the Siliguri Municipal Corporation. (2) The Corporation shall be a body corporate with perpetual succession and a common seal, and may by its name sue and be sued. The municipal authorities. The Corporation. 259 The Siliguri Municipal Corporation Act, 1990. Constitution of the Corporation. [West Ben. Act (Part IL—Constitution and Government.—Chapter 11.—The Municipal Authorities.—Section 5.) (3) Subject to the provisions of this Act, the Corporation shall be entitled to acquire, hold and dispose of any property. 5. (1) The Corporation shall consist of the following members, namely:— (a) not more than fifty and not less than thirty-five elected Councillors as may be determined by the State Government, and (b) three Aldermen to be elected by the Councillors referred to in clause (a). (2) The Councillors referred in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose, each ward shall constitute a constituency: Provided that— (a) two seats shall be reserved for the Scheduled Castes, (b) one seat shall be reserved for the Scheduled Tribes, and (c) five seats shall be reserved for the women. For the purpose of reservation of seat— (a) for the Scheduled Castes, the ward having the highest and the ward having the next highest number of population of the Scheduled Castes shall each constitute a constituency, and (b) for the Scheduled Tribes, the ward having the highest number of population of the Scheduled Tribes shall constitute a constituency. Explanation.—For the purposes of this sub-section and sub- section (4), the expression "population" shall mean the population as ascertained at the last preceding census of which the relevant figures have been published. (4) If any ward has the highest number of population of both the Scheduled Castes and the Scheduled Tribes, such ward shall constitute a constituency for the purpose of reservation of seat for the Scheduled Tribes, and the ward having the next highest number of population of the Scheduled Castes shall constitute a constituency for the purpose of reservation of seat for the Scheduled Castes. (5) For the purpose of reservation of seats for the women, any ward, other than the ward constituting a constituency for the purpose of reservation of seat for the Scheduled Castes or the Scheduled Tribes, shall constitute a constituency: Provided that the total number of seats reserved for the women under clause (c) of the proviso to sub-section (2) shall be reckoned seriatim, starting from ward number one, and -by rotation. (3) 260 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part II.—Constitution and Government.—Chapter II.—The Municipal Authorities.—Sections 6, 7.) (6) The three Aldermen referred in clause (b) of sub-section (1) shall be elected in such manner as may be prescribed. 6. The elected members of the Corporation shall elect from amongst themselves— (a) at the first meeting of the Corporation after a general election,— (i) one member to be the Mayor, and (ii) one member to be the Chairman, and (b) so often as a vacancy in the office of the Mayor or the Chairman, as the case may be, occurs by reason of death, resignation, removal or otherwise and within one month of the occurrences of such vacancy, one member to be the Mayor or the Chairman, as the case may be, who shall assume office forthwith after taking such oath of secrecy as may be prescribed. 7. (1) A Mayor or a Chairman, as the case may be, (a) shall cease to hold office as such forthwith if he ceases to be a member of the Corporation; (b) may, at any time, by giving notice in writing to the Corporation, resign his office and such resignation shall take effect from such date as may be specified in the notice or, if no such date is specified, from the date of its receipt by the Corporation; (c) may be removed from office by a resolution carried by a majority of the total number of elected members of the Corporation at a special meeting of the Corporation called for this purpose upon a requisition made in writing by not less than one-third of the elected members of the Corporation: Provided that no such resolution shall be moved before the expiry of six months from the date of assumption of office by a Mayor or a Chairman, as the case may be: Provided further that if such resolution is not carried by a majority of the total number of elected members of the Corporation, no further resolution for the removal of the Mayor or the Chairman, as the case may be, shall be moved before the expiry of a period of six months from the date on which the former resolution was moved. Election of Mayor and Chairman. Terms of office of Mayor and Chairman. 261 The Siliguri Municipal Corporation Act, 1990. Constitution of Mayor-in- Council. Terms of office of members of Mayor-in- Council. [West Ben. Act (Part IL—Constitution and Government.—Chapter IL—The Municipal Authorities.—Sections 8, 9.) (2) Notwithstanding the provisions of sub-section (1), except when an order of supersession has been made under the provisions of this Act, the Mayor or the Chairman, as the case may be, whose office becomes vacant by reason of the provisions of sub-section (1), shall continue to hold office as such until his successor, elected under the provisions of this Chapter, enters upon his office. 8. (1) There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and such number of other elected members of the Corporation, not exceeding five, as the State Government may from time to time determine. (2) The Deputy Mayor and other elected members referred to in sub-section (1) shall be nominated by the Mayor as soon as possible after he assumes office. (3) Any casual vacancy in the office of the Deputy Mayor or other member referred to in sub-section (1) by reason of death, resignation, removal or otherwise shall be filled up by the Mayor: Provided that no act or proceedings of the Mayor-in-Council shall be called in question or shall become invalid merely by reason of any vacancy in the office of the Deputy Mayor or other members referred to in sub-section (1). (4) The manner of transaction of business of the Mayor-in-Council shall be such as may be determined by the Corporation by regulations. (5) The Mayor-in-Council shall be collectively responsible to the Corporation. 9. A member of the Mayor-in-Council other than the Mayor shall hold office from the date of his nomination to the Mayor-in-Council until— (a) he ceases to be a member of the Corporation, or (b) he resigns his office by writing under this hand addressed to the Mayor in which case the resignation shall take effect from the date of its acceptance, or (c) he is removed from office by a written order of the Mayor, or (d) the Mayor ceases to hold office, or (e) a newly elected Mayor in the event of the death of a Mayor enters upon his office. 262 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part IL—Constitution and Government.—Chapter 11.—The Municipal Authorities.—Section 10.) 10. (1) The Corporation shall, at its first meeting in each year or as soon as may be at any meeting subsequent thereto, constitute a Municipal Accounts Committee. (2) The Municipal Accounts Committee shall consist of— (a) such number of persons, not being less than three and more than five, as the Corporation may determine, to be elected by the members of the Corporation from amongst them- selves in accordance with the system of proportional representation by means of the single transferable vote by secret ballot, the members of the Mayor-in-Council not being eligible for election; and (b) such number of persons, not being more than two and not being members or officers or other employees of the Corporation, having knowledge and experience in financial matters, as may be nominated by the Mayor-in-Council. (3) The members of the Municipal Accounts Committee shall elect from amongst themselves one member to be its Chairman. (4) Subject to the other provisions of this Act, the members of the Municipal Accounts Committee shall hold office till a new Committee is constituted. (5) Subject to the provisions of this Act and the rules and the regulations made thereunder, it shall be the duty of the Municipal Accounts Committee— (a) to examine the accounts of the Corporation showing the appropriation of sums granted by the Corporation for its expenditure and the annual financial accounts of the Corporation; (b) to examine and scrutinise the report on the accounts of the Corporation by the auditors appointed under the provisions of this Act and to satisfy itself that the moneys shown in the accounts as having been disbursed were available for, and applicable to, the services or purposes to which they have been applied and that the expenditure was incurred in accordance with the authority governing the same; (c) to submit a report to the Corporation every year and from time to time on such examination and scrutiny; (d) to consider the report of the auditor in cases where the Corporation requires him to conduct a special audit of any receipt or expenditure of the Corporation or to examine the accounts of stores and stocks of the Corporation; and (e) to discharge such other functions as may be prescribed. Municipal Accounts Committee. 263 The Siliguri Municipal Corporation Act, 1990. Borough Committee. [West Ben. Act (Part IL—Constitution and Government.—Chapter 11.—The Municipal Authorities.—Section 11.) (6) The Municipal Accounts Committee may call for any book or document relating to the accounts of the Corporation under examination and may send for such officers of the Corporation as it may consider necessary for explaining any matter in connection with such examination. (7) The manner of transaction of business of the Municipal Accounts Committee shall be such as may be determined by the Corporation by regulations: Provided that the persons nominated under clause (b) of sub-section (2) shall have no right of voting at the meeting of the Municipal Accounts Committee. 11. (1) The Corporation shall, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards into five boroughs so that each borough consists of not less than seven contiguous wards and constitute a Borough Committee for each Borough. (2) Each Borough Committee shall consist of the Councillors, other than the members of the Mayor-in-Council, elected from the wards constituting the borough. (3) A member of the Borough Committee representing a constituent ward shall hold office till he ceases to be the Councillor representing such ward. (4) The members of each Borough Committee shall elect from amongst themselves one member to be its Chairman. (5) The Chairman may at any time resign his office by giving notice in writing to the Mayor and the resignation shall take effect from the date of its acceptance by the Mayor. (6) A Borough Committee shall, subject to the general supervision and control of the Mayor-in-Council, discharge within the local limits of the Borough the functions of the Corporation relating to collection and removal of garbage, house connections for water supply and sewerage, removal of accumulated water on streets and public places due to rain or any other causes, health immunisation services, improvement of bustee and such other functions as the Corporation may require it to discharge or as may be specified by regulations, and the officers and employees of the Corporation working within the local limits of the borough shall carry out the directions of the Borough Committee in this behalf. (7) The manner of transaction of business of the Borough Committee shall be such as may be determined by the Corporation by regulations. 264 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.1 (Part 11.—Constitution and Government.—Chapter 11.—The Municipal Authorities.—Sections 12, 13.—Chapter 111.—A. Officers and other employees of the Corporation.—Section 14.) 12. The Mayor, the Chairman, the Deputy Mayor, the members of the Mayor-in-Council and the members of the Committee constituted in accordance with the provisions of this Chapter shall be given such remuneration and facilities as may be prescribed. 13. (1) The Corporation may, if so decided at a meeting, constitute special committees for discharge of any specific function or making enquiry and report on any specific matter with such powers, functions or duties as may be provided in a resolution in this behalf. (2) Such Committee shall consist of such members of the Corporation and such other persons, not exceeding one-third of such members, as the Corporation may decide. (3) The Committee shall formulate its own procedure for conduct of business, subject to the approval of the Corporation. Remunera- tion and facilities of Mayor; Chairman, Deputy Mayor, members of the Mayor- in-Council and members of Committee. Appoint. ment of special committees. CHAPTER III A. Officers and other employees of the Corporation 14. (1) The Corporation shall have the following officers, namely:— Officers of the (a) the Chief Executive Officer, Corporation. (b) the Chief Engineer, (c) the Health Officer, (d) the Finance Officer, (e) the Assessor, (f) the Collector of Taxes, and (g) the Secretary. (2) The Chief Executive Officer and the Finance Officer shall be appointed— (a) by the State Government in consultation with the Mayor- in-Council, by notification, from amongst persons who are or have been in the service of the Government, or 265 The Siliguri Municipal Corporation Act, 1990. [West Ben. Act (Part 11.—Constitution and Goyernment.—Chapter III.—A. Officers and other employees of the Corporation. Section 15.) (b) if so directed by the State Government, by the Mayor-in- Council in consultation with the State Public Service Commission: Provided that the appointment of such officers shall be on such terms and conditions and for such period, not exceeding five years in the first instance, as the State Government may determine: Provided further that the State Government may, in consultation with the Mayor-in-Council extend the period from time to time, so, however, that the total period of extension does not exceed five years. (3) The other officers referred to in sub-section (1) shall be appointed by the Mayor-in-Council in consultation with the State Public Service Commission. (4) The method of, and the qualifications required for, recruitment, and the terms and conditions of service including discipline, control and conduct, of the officers appointed by the Mayor-in-Council shall be such as may be prescribed. (5) Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, at any time in the case of any officer appointed under sub-section (2) as the Chief Executive Officer or the Finance Officer, terminate his appointment as such: Provided that if, in the case of any such officer, the Mayor-in-Council so decides, the State Government shall terminate the appointment of such officer. Salary and other conditions of service of Chief Executive Officer and other officers appointed by the State Government. 15. (1) The Chief Executive Officer and the Finance Officer shall be paid out of the Municipal Fund such salaries and allowances as may, from time to time, be determined by the State Government. (2) If any of the officers referred to in sub-section (1) is in the service of Government, the Corporation shall make such contribution towards his passages, leave allowances, pension and provident fund as may be required by or under the conditions of his service under Government or the terms and conditions of his service under the Corporation, as the case may be, to be paid by or for him. (3) If any of the officers referred to in sub-section (1) is not an officer in the service of Government, his leave allowances, retirement benefits and contribution to provident fund shall be such as may be prescribed: Provided that— (a) the amount of leave and leave allowances or retirement benefits shall in no case, except with the special sanction of the State Government, exceed the amount admissible to Government servants of equivalent rank, and 266 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part 11.--Constitution and Government.—Chapter 111.—A. Officers and other employees of the Corporation.—Sections 16-18.) (b) the conditions of grants of such leave and the conditions or retirement shall in no case, except with the special sanction of the State Government, be more favourable than those for the time being applicable to such Government servants. 16. (1) The posts of officers and employees of the Corporation, other than those referred to in sub-section (1) of section 14, shall constitute the establishment of the Corporation. (2) The Corporation shall, by regulation, classify the posts of officers and employees constituting the establishment of the Corporation into such categories as it may consider necessary and shall maintain a schedule of posts indicating the designation, grade and number of sanctioned posts within such category. (3) The Mayor-in-Council shall consider any proposal for revision in the schedule of posts and place the same with its recommendation, if any, before the Corporation for approval before the presentation of the budget estimate to the Corporation by the Mayor: Provided that no upward revision of the size of the establishment of the Corporation shall be made without the prior sanction of the State Government if the number of posts to be created in a year is more than one per cent. of the total number of posts comprised in the establishment: Provided further that no posts carrying a monthly salary of more than two thousand rupees or a salary rising by periodical increments to more than two thousand rupees shall be created without the sanction of the State Government. Establish- ment of the Corporation. 17. (1) The method of, and the qualifications required for, recruitment Appoint- to posts of different categories constituting the establishment of the rent. Corporation shall be such as may be prescribed. (2) Subject to the provisions of this Act, appointment to all the posts of officers and employees constituting the establishment of the Corporation shall be made by the Chief Executive Officer with the approval of the Mayor-in-Council. 18. The Corporation may, by regulation, provide for the terms and conditions of service including discipline, control and conduct of officers and other employees constituting the establishment of the Corporation. Terms and conditions of service of officers and employees. 267 The Siliguri Municipal Corporation Act, 1990. '[West Ben. Act Constitution of Municipal Service Commis- sion. Payment of salaries and allowances of the Chairman and other members, officers and employees of the Municipal Service Commis- sion. Selection of personnel. (Part IL—Constitution and Government.—Chapter B. Municipal Service Commission.—Sections 19-21.) B. Municipal Service Commission 19. (1) The Corporation may constitute a Municipal Service Commission to be known as the Siliguri Municipal Service Commission consisting of— (a) a Chairman and (b) two other members. (2) The Chairman and one of the other members shall be nominated by the Mayor-in-Council and one member shall be nominated by the State Government. (3) The Municipal Service Commission shall perform such duties and in such manner as may be prescribed. (4) The State Government shall also prescribe by rules— (a) the terms of office, salaries, allowances (if any) and conditions of service, (including those for appointment of a casual or part-time nature) of the Chairman and other members of the Municipal Service Commission, (b) the number of officers and other employees of the Municipal Service Commission and their salaries and allowances, and (c) the terms and conditions of service including appointments of casual or part-time nature as well as discipline, control and conduct of officers and other employees of the Municipal Service Commission. 20. The salaries and allowances, if any, of the Chairman and other members of the Municipal Service Commission and the officers, and other employees thereof shall be paid from the Municipal Fund. 21. (1) Notwithstanding the provisions of section 19 or section 20, the Municipal Service Commission (hereinafter referred to in this section as the said Commission) constituted under sub-section (1) of section 26 of the Calcutta Municipal Corporation Act, 1980 (hereinafter referred to in this section as the said Act), shall, by virtue of sub-section (5A) of section 26 of the said Act, select such personnel for the Corporation as may be determined by the State Government by notification under sub-section (5A) of section 26 of the said Act, and it shall be binding West Ben. Act LIX of 1980. 268 The Siliguri Municipal Corporation Act, 1990. KXX of 1990.] (Part II.—Constitution and Government—Chapter 111.— C. Powers and functions of the Municipal Authorities and the Officers of the Corporation.—Sections 22-24.) on the Corporation to appoint the personnel selected by the said Commission. (2) Any amount of contribution payable by the Corporation under sub-section (2) of section 27 of the said Act shall, in accordance with the provisions of sub-section (2) of section 27 of the said Act, be credited by the Corporation to the Municipal Fund of the Calcutta Municipal Corporation. C. Powers and functions of the Municipal Authorities and the Officers of the Corporation 22. (1) Subject to the provisions of this Act and the rules and the regulations made thereunder, the executive power of the Corporation shall be exercised by the Mayor-in-Council. (2) All executive actions of the Mayor-in-Council shall be expressed to be taken in the name of the Corporation. 23. (1) The Mayor shall exercise such powers and discharge such functions as are conferred on him by or under this Act. (2) The Mayor shall preside over a meeting of the Mayor-in-Council which shall meet at such place and at such time as the Mayor may direct. (3) The matters to be discussed at a meeting of the Mayor-in-Council shall be prepared under the direction of the Mayor and shall be circulated to the members of the Mayor-in-Council in such manner as the Mayor may determine. (4) The Mayor shall allot among the members of the Mayor-in- Council such business of the Corporation and in such manner as he thinks fit. (5) The Mayor may, if he is of opinion that immediate execution of any work (which ordinarily requires the approval of the Corporation or the Mayor-in-Council) is necessary, direct the execution of such work: Provided that the Mayor shall report forthwith to the Corporation or the Mayor-in-Council, as the case may be, the action taken under this sub-section and the reasons therefor. 24. (1) In the event of the occurrence of any vacancy in the office of the Mayor by reason of his death, the Deputy Mayor shall act as Mayor until the date on which a new Mayor elected in accordance with the provisions of this Act to fill such vacancy enters upon his office. (2) When the Mayor is unable to discharge the functions of the Mayor owing to absence, illness or any other cause, the Deputy Mayor shall discharge his functions until the date on which the Mayor resumes his duties. Powers and functions of the Mayor- in-Council. Powers and functions of the Mayor. The Deputy Mayor to act as Mayor or to discharge the functions of Mayor during casual vacancy in the office of Mayor or during the absence of Mayor. 269 The Siliguri Municipal Corporation Act, 1990. Powers and functions of the Chief Executive Officer. Powers and functions of the Secretary. [West Ben. Ac (Part IL—Constitution and Government.—Chapter C. Powers and functions of the Municipal Authorities and the Officers of the Corporation.—Sections 25, 26.) (3) Subject to the other provisions of this Act, the Deputy Mayor shall, while acting as, or discharging the functions of, the Mayor under this section, have all the powers of the Mayor. 25. The Chief Executive Officer shall be the principal Executive Officer of the Corporation and shall, subject to the supervision and control of the Mayor,— (a) exercise the powers and_ perform the functions specifically conferred or imposed on him by or under this Act or by any other law for the time being in force; (b) assign the duties, and exercise supervision and control over the acts and proceedings, of all officers and employees of the Corporation; (c) be responsible for the custody of all records other than the papers and documents connected with the proceedings of the Corporation and the Mayor-in-Council and the Municipal Accounts Committee, and shall preserve the same in such manner and for such period as may be determined by regulations; (d) be responsible for the preparation of the annual report on the working of the Corporation and such report shall be prepared as soon as may be after the first day of April each year and not later than such date as may be fixed by the State Government and shall be placed before the Corporation for consideration before the same is forwarded to the State Government. 26. (1) The Secretary shall be the Secretary to the Corporation and the Municipal Accounts Committee and of other Committees, if any, and shall exercise such powers and discharge such functions as are conferred on him by or under this Act or as may be assigned to him by the Chief Executive Officer. (2) The Secretary shall be responsible for the custody of all papers and documents connected with the proceedings of the Corporation and the Municipal Accounts Committee and of other Committees, if any, and shall preserve the same in such manner and for such period as may be determined by regulations. 270 The Siliguri Municipal Corporation Act, 1990. XXX of 1990.] (Part 11.—Constitution and Government.—Chapter C. Powers and functions of the Municipal Authorities and the Officers of the Corporation.—Sections 27-29.) 27. The financial powers of the Corporation, the Mayor-in-Council Financial and the Chief Executive Officer shall be such as may be prescribed. powers of the Corporation, Mayor-in- Council and Chief Executive Officer. 28. (1) The Corporation may by resolution delegate, subject to such
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