Himachal Pradesh Municipal Corporation (Amendment) Act, 1995*
| [Himachal Pradesh Act No. 12 of 1995]1 | [21st November, 1995] |
An Act to amend the Himachal Pradesh Municipal Corporation Act, 1994 (Act No. 12 of 1994).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-sixth Year of the Republic of India as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidha in Sabha. For Statement of Objects and Reasons see R.H.P. Extra, dated 27-9-1995, p. 3899 & 3902.
* Received the assent of the Governor, Himachal Pradesh, on the 21st November, 1995 and was published in Hindi & English in R.H.P. Extra., dated 22-11-1995, p. 4643-4644 and 4645-4646
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Municipal Corporation (Amendment) Act, 1995.
(2) It shall and shall be deemed to have come into force on the 1st day of August, 1995.
2. Insertion of sections 13-A and 13-B.- After section 13 of the Himachal Pradesh Municipal Corporation Act, 1994 (12 of 1994) (herein after called the principal Act), the following sections 13-A and 13-B shall be inserted, namely:-
"13-A. Account of election expenses and maximum thereof.- (1) Every candidate at an election shall, cither by himself or by his election agent, keep a separate and correct account of all expenditure in connection with the election incurred or authorised by him or by his election agent between the date on which he has been nominate a and the date of declaration of the result thereof, both dates inclusive.
(2) The account shall contain such particulars is 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.
13-B. Lodging of account.- Every contesting candidate at an election shall, within thirty days from the date of election of the returned candidates or, if there ait 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 may be appointed by the State Election Commission, an account of his election expenses which shall be a in copy of the account kept by him or by his election agent under section 13-A."
3. Amendment of section 21.- In section 21 of the principal Act, after section (5), the following sub-section (5-A) shall be added, namely:-
"(5-A) the incurring, or authorising, of expenditure in contravention of section 13-A."
4. Repeal of Ordinance No. 1 of 1995.- (1) The Himachal Pradesh Municipal Corporation (Amendment) Ordinance, 1995, is hereby repealed.
(2) Notwithstanding the repeal of the Himachal Pradesh Municipal Corporation (Amendment) Ordinance, 1995, anything done or any action take a under the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.