Punjab Municipal Corporation Law (Extension to Chandigarh) Amendment Act, 20001
| [Act 50 of 2000] | [11th December, 2000] |
An Act to amend the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
1 Received the assent of the President on 11-12-2000 and published in the Gazette of India, Extra., Part II, Section 1.
Prefatory Note-Statement of Objects and Reasons.-The Municipal Corporation of Chandigarh was set up under the Punjab Municipal Corporation Law (Extension to Chandigarh) Ordinance, 1994 which was replaced by the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994 (hereinafter referred to as the said Act). As the Punjab Municipal Corporation Act, 1976 does not provide for the representation of the Member of the House of the People in the Municipal Corporation, no provision was made in the said Act for the representation of the Member of the House of the People representing the Union territory of Chandigarh in the Municipal Corporation of Chandigarh.
2. Article 243-R of the Constitution, inter alia, provides that the Legislature of a State may by law provide for the representation in the municipality of a Member of Parliament. It was stressed by the Members of Parliament in the meetings of the Department related Parliamentary Standing Committee on Home Affairs that the representation of the Member of Parliament may be provided in the Municipal Corporation of Chandigarh in terms of Article 243-R of the Constitution by suitably amending the said Act.
3. In view of the above, the Punjab Municipal Corporation Law (Extension to Chandigarh) Amendment Bill, 2000 seeks to amend the said Act by providing for the representation of the Member of the House of the People representing the Union territory of Chandigarh in the Municipal Corporation of Chandigarh, with a right to vote.
4. The Bill seeks to achieve the aforesaid object.
1. Short title.-This Act may be called the Punjab Municipal Corporation Law (Extension to Chandigarh) Amendment Act, 2000.
2. Amendment of Act 45 of 1994.-In the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994, in Part II of the Schedule, in Section 4, in sub-section (3),-
(a) in clause (ii), for the words "municipal administration.", the words "municipal administration; and" shall be substituted;
(b) after clause (ii), the following clause shall be inserted, namely:-
"(iii) the member of the House of the People representing the constituency which comprises wholly or partly, the municipal area, with the right to vote.".