Himachal Pradesh Municipal (Amendment) Act, 1982*
| [Himachal Pradesh Act No. 9 of 1982]1 | [24th July, 1982] |
An Act further to amend the Himachal Pradesh Municipal Act, 1968 (Act No. 19 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-third Year of the Republic of India, as follows:-
1. For Statement of Objects and Reasons see R.H.P. Extra., dated 30-6-1982, P. 598).
* Received the assent of the Governor of Himachal Pradesh on the 24th July, 1982 and was published in R.H.P. Extra., dated the 31st July, 1982, page 758
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Municipal (Amendment) Act, 1982.
(2) It shall Come into force at once.
2. Substitution of section 53.- For the existing section 53 of the Himachal Pradesh Municipal Act, 1968 (19 of 1968) the following section 53 shall be substituted namely:-
"53. (1) In places where there is a Government treasury or sub-treasury or a nationalized bank or a co-operative bank of a bank to which the Government treasury business has been made over, the municipal fund shall be kept in any such treasury, sub-treasury nationalised bank, co-operative bank or bank.
(2) In places where there is no such treasury or sub-treasury or nationalised bank or co-operative bank or bank, the municipal fund may, with the previous sanction of the Deputy Commissioner, be deposited with any banker, or person acting as a banker, and who his given such security for the safe custody and repayment on demand of the fund so deposited as the Deputy Commissioner may in each case think sufficient.
Explanation:-In this section the expression co-operative bank shall meant a co-operative bank which hold a licence for carrying on banking business issued by the Reserve Bank of India under section 22 of the Banking Regulation Act, 1949 (10 of 1949).