Andhra Pradesh Municipalities (Amendment) Act, 20011
| [Andhra Pradesh Act No. 10 of 2001] | [10th April, 2001] |
An Act Further to Amend the Andhra Pradesh Municipalities Act, 1965
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh, in the Fifty-second Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 10th April, 2001 and the said assent is hereby, first published on the 11th April, 2001 in the Andhra Pradesh Gazette for general information:-
STATEMENT OF OBJECTS AND REASONS
Under sub-section (2) of Section 46 of Andhra Pradesh Municipalities Act, 1965, the motion of no-confidence in Vice-Chairperson can be moved by members including Ex-officio members of the Council and by such members not less than one half of the sanctioned strength of the Council. Since the Chairperson is directly elected, he is not included in the sanctioned strength of the Council. However, by virtue of sub-section (7) of Section 23 of Andhra Pradesh Municipalities Act, 1965, Chairperson by virtue of his office, be a member of Municipal Council and shall have all the rights and privileges of an elected member and shall be entitled to vote at all the meetings of the Council including the meetings convened to pass motion of no confidence in the Vice-Chair-person. But the wording of Section, 46(2) gives rise to an ambiguity whether Chairperson can be a signatory in such, no confidence motion. In order to avoid any ambiguity in the matter and to include the Chairperson in the sanctioned strength of the Council Government have decided to amend the section 46 of the Andhra Pradesh Municipalities Act, 1965 suitably.
2. This Bill seeks to give effect to the above decision.
1. Short title extent and commencement.- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 2001.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.
2. Amendment of Section 46.- In the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965), throughout the section 46 for the words "members including the ex-officio members", wherever they occur the words "members, chairperson and the ex-officio members", shall be substituted.