Preamble
Himachal Pradesh Municipal (Amendment) Act, 1995*
| [Himachal Pradesh Act No. 11 of 1995]1 | [21st November, 1995] |
An Act to amend the Himachal Pradesh Municipal Act, 1994 (Act No. 13 of 1994).
Be it enacted by the legislative Assembly of, Himanchal Pradesh the Forty-sixth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Municipal (Amendment) Act, 1995.
(2) It shall and shall be deemed to have come into force on the 1st day of August, 1995.
Section 2. Insertion of section 17-A and 17-B
2. Insertion of section 17-A and 17-B.- After section IV of the Himachal Pradesh Municipal Act, 1994 (13 of 1994) (hereinafter called the Principal Act), the following sections 17-A and 17-B shall be inserted, namely:-
"17-A. Account of election expenses and maximum there of- (1) Every candidate at an election shall, either by himself or by his election agent, keep a separate, and correct account of all expenditure in connection with the election incurred or authorized by him or by election agent between the date on which he has been nominated and the date of declaration of the result there of both dates inclusive.
(2) The account shall contain such particulars, as may be prescribed by the State Government in consultation with the State Election Commission.
(3) The total of the said expenditure shall not exceed such amount as may be prescribed by the State Government in consultation with the State Election Commission.
17-B. Lodging of account.- Every contesting candidate at an election shall, within thirty days from the date of election of the returned candidate or, if there are more than one returned candidates at the election and the dates of their election are different, the later of those two dates, lodge with the officer, as maybe appointed by the State Election Commission, and account of his election expenses which shall be a true copy of the account kept by him or his election agent under section 17-A."
Section 3. Amendment of section 301
3. Amendment of section 301.- In section 301 of the principal Act, After sub-section (6), the following sub-section (6-A) shall be added, namely:-
"(6-A) The incurring, or authorising, of expenditure in contravention of section 17-A."
Section 4. Repeal of Ordinance No. 2 of 1995
4. Repeal of Ordinance No. 2 of 1995.- (1) The Himachal Pradesh Municipal (Amendment) Ordinance, 1995, is hereby repeated.
(2) Notwithstanding the repeal of the Himachal Pradesh Municipal (Amendment) Ordinance, 1995, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.