Preamble
Andhra Pradesh Municipal Laws (Second Amendment) Act, 20001
| [Andhra Pradesh Act No. 14 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
In order to provide reservation for women in the category of co-opted members of Municipalities and Municipal Corporations, Government have decided to amend section 5(2)(v) of Andhra Pradesh Municipalities Act, 1965 and section 5(1B) of the Hyderabad Municipal Corporations Act, 1955 suitably.
This Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws (Second Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 5
2. Amendment of section 5.- In the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965) in section 5, in sub-section (2), for clause (v), the following clause shall be substituted, namely:-
"(v) Persons having special knowledge or experience in Municipal Administration co-opted by the Municipal Council whose number shall be one in the case of a Nagar Panchayat two in the case of a Municipality having population of less than three lakhs and three in the case of a Municipality having a population of three lakhs or more:
Provided that in the case of a Municipality which has more than one co-opted member, one member shall be a woman:
Provided further that the member co-opted under this clause shall have the right to speak in and otherwise to take part in the meetings of Nagar Panchayat or the Municipality, as the case may be, but shall not have the right to vote.".
Section 3. Amendment of section 5
3. Amendment of section 5.- In the Hyderabad Municipal Corporations Act, 1955 (Act II of 1965), in section 5, in sub-section (1B), for the opening para, the following shall be substituted, namely:-
"(1B) In addition to the members referred to in sub-sections (1) and (1A) five persons of whom two shall be women having special knowledge or experience in Municipal Administration co-opted by the Corporation shall be ex-officio members.".
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).