| [Chhattisgarh Act No. 11 of 2005] | [25th August, 2005] |
An Act further to amend the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961)
Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth year of Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the "Chhattisgarh Municipalities (Amendment) Act, 2005".
(2) It shall come into force from the date of its publication in the Official Gazette.
2. Amendment of Section 72-B.- For sub-Section (1), (2), (3), (4) and (5) of Section 72-B of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) the following shall be substituted namely:-
"(1) The Mohalla Committees shall be constitutive within six-months from the date of fist meeting of the Council after the election of each Municipal Council and Nagar Panchayt.
(2) The number of Mohalla Committees and determination of their territorial area number of Members and functions, powers and the Conduct of business shall be determined in such manner as may be prescribed by the State Government.