West bengal act 023 of 2000 : Calcutta Municipal Corporation (Amendment) Act, 2000

Preamble

Calcutta Municipal Corporation (Amendment) Act, 20001

[West Bengal Act No. 23 of 2000][25th August, 2000]
[Passed by the West Bengal Legislature][25th August, 2000]

An Act to amend the Calcutta Municipal Corporation Act, 1980.

Whereas it is expedient to amend the Calcutta Municipal Corporation Act, 1980, for the purposes and in the manner hereinafter appearing;

It is hereby enacted in the Fifty-first Year of the Republic of India, by the Legislature of West Bengal, as follows:-

1 [Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 25th August, 2000]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Calcutta Municipal Corporation (Amendment) Act, 2000.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2. Amendment of section 2 of West Ben. Act LIX of 1980

2. Amendment of section 2 of West Ben. Act LIX of 1980.- In section 2 of the Calcutta Municipal Corporation Act, 1980 the re in after referred to as the principal Act), after clause (61), the following clause shall be inserted:-

‘(61A) "office-bearer" means the Mayor, the Chairman, the Deputy Mayor, or a member of the Mayor-in-Council;’.

Section 3. Amendment of section 61A

3. Amendment of section 61A.- In section 61A of the principal Act,-

(1) in sub-section (1),-

(a) in clause (a), after sub-clause (i), the following sub-clause shall be inserted:-

"(ia) joined another recognised political party, or";

(b) in clause (b),-

(i) for the words "he is an elected Councillor set up by a recognised political party", the words "he is an elected Councillor not set up by a recognised political party" shall be substituted, and

(ii) in the second proviso, for the words, figures, letter and brackets "referred to in sub-clause (ii) of clause (a)", the words, figures, letters and brackets "referred to in sub-clause (ia), or sub-clause (ii), of clause (a)" shall be substituted;

(2) in clause (a) of sub-section (7), after sub-clause (i), the following sub-clause shall be inserted:-

"(ia) joined another recognised political party, or".

SECTIONS