| [Haryana Act No. 27 of 2004] |
An Act further to amend the Haryana Municipal Corporation Act, 1994
Be it enacted by the Legislature of the State of Haryana in the Fifty-fifth Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Haryana Municipal Corporation (Second Amendment) Act, 2004.
2. Amendment of section 6 of Haryana Act 16 of 1994.- For sub-section (2) of section 6 of the Haryana Municipal Corporation Act, 1994 (hereinafter called the principal Act), the following sub-section shall be substituted, namely:-
"(2) For the purpose of election of members, the Municipal area shall be divided into wards in such manner, as may be prescribed.".
3. Amendment of section 9 of Haryana Act of 16 of 1994.- After sub-section (2) of section 9 of the principal Act, the following sub-sections shall be added, namely:-
"(3) In case of reconstitution of the Corporation on account of the expiry of its duration of five years, such date shall not be earlier than 120 days before the expiry of duration.
(4) In case of reconstitution of the Corporation on account of dissolution of the Corporation, where the remainder of the period for which the dissolved Corporation would have continued is six months or more than six months, such date shall not be later than two months after the date of dissolution of the Corporation.
(5) In case of filling up of casual vacancy, as specified in section 13, where the remainder of the period for which the casual vacancy to be filled up is six months or more than six months, such date shall not be later than two months after the date of occurrence of such vacancy.
(6) Such election shall be conducted in the manner as may be prescribed.".
4. Amendment of section 14 of Haryana Act 16 of 1994.- For sub-section (1) of section 14 of the principal Act, the following sub-section shall be substituted, namely:-
"(1) After the declaration of general election results, the names of elected members shall be published in the Official Gazette by the State Election Commission not earlier than one week, before the expiry of the duration of the existing Corporation:
Provided that notification regarding bye-election results shall he published in the Official Gazette by the State Election Commission forthwith.".