Preamble
Andhra Pradesh Municipal Laws (Amendment) Act, 20001
| [Andhra Pradesh Act No. 13 of 2000] | [27th April, 2000] |
An Act further to amend the Andhra Pradesh Municipalities Act, 1965 and the Hyderabad Municipal Corporations Act, 1955
Be it enacted by the Legislative Assembly of the state of Andhra Pradesh in the Fifty-first Year of the Republic of India as follows:
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
Article 334 of the Constitution of India provided foe reservation of scats to the Scheduled Castes, Scheduled Tribes and Anglo Indian Community in the House of People and in the Legislative Assemblies of the States upto 25th January, 2000 and under article 243T of the Constitution, the reservation of seats for the scheduled Castes and Scheduled Tribes in Municipal Institutions shall cease to have effect on the expiration of the period specified in article 334. Section 9 of the Andhra Pradesh Municipalities Act, 1965 and Section 56-A of the Hyderabad Municipal Corporation Act, 1955 accordingly provided for such reservations to cease after 25th January, 2000.
2. The Constitution of India has been amended by the Constitution (79th Amendment) Act, 1999 for extending the reservations for a further period of ten years. To bring the reservations for Scheduled Castes and Scheduled Tribes in the Municipal Institutions in the State, in conformity with the provisions of the Constitutions, as amended from tine to time, it has been decided to amend section 9 of the Andhra Pradesh Municipalities Act, 1965 and Section 56A of the Hyderabad Municipal Corporation Act, 1955 to continue the reservations so long as they are provided by article 334 of the Constitution.
3. As the Legislative Assembly of the State was not then in session having been prorogued and it was considered necessary to give effect to the above decision immediately, the Andhra Pradesh Municipal Laws (Amendment) Ordinance, 2000 was promulgated by the Governor on the 23rd January, 2000.
4. This Bill seeks to replace the said Ordinance.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 2000.
(2) It shall be deemed to have come into force on the 24th January, 2000.
Section 2. Amendment of section 9
2. Amendment of section 9.- In the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965), in section 9, for the expression, "shall cease to have effect after the 25th January, 2000.", the expression "shall cease to have effect on the expiration of the period specified in article 334 of the Constitution of India", shall be substituted.
Section 3. Amendment of section 56A
3. Amendment of section 56A.- In the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956), in, section 56A, for the expression "shall cease to have effect after the 25th January, 2000.", the expression "shall cease to have effect on the expiration of the period specified in article 334 of the Constitution of India", shall be substituted.
Section 4. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations and also to the A.P. Municipal Corporations Act, 1994
4. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations and also to the A.P. Municipal Corporations Act, 1994.- The Amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 3, shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal corporations and also to other Corporations constituted under the Andhra Pradesh Municipal Corporations Act, 1994 (Act 25 of 1994).
Section 5. Repeal of Ordinance 1 of 2000
5. Repeal of Ordinance 1 of 2000.- The Andhra Pradesh Municipal Laws (Amendment) Ordinance, 2000 is hereby repealed.