Karnataka Municipal Corporations (Second Amendment) Act, 2002*
| [Karnataka Act No. 5 of 2003] | [25th March, 2003] |
An act further to amend the Karnataka Municipal Corporations Act, 1976.
Whereas it is expedient further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purpose hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty-third year of the Republic of India, as follows:-
* Received the assent of the Governor on the 25th day of March, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 27th day of March, 2003
STATEMENT OF OBJECTS AND REASONS
Section 7 of the Karnataka Municipal Corporations Act, 1976, provides for nomination of not more than five persons who have special knowledge in the area of municipal administration, health, town planning, education etc., as councilors of City Municipal Corporations.
Having regard to the area, size and greater civic responsibilities of the Bangalore City Municipal Corporation, it needs a separate dispensation. Therefore, it is considered necessary to provide for nomination of ten persons as councilors under section 7 to the Bangalore City Municipal Corporation and to retain the existing provision in respect of other City Municipal Corporations in the State.
Hence the Bill.
(L.C. Bill No. 11 of 2002)
(Entry 5 of List-II of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Karnataka Municipal Corporations (Second Amendment) Act, 2002.
(2) It shall come into force at once.
2. Amendment of Section 7.- In Section 7 of the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977), in sub-section (1), in clause (b), for the words "not more than five persons" the words "not more than ten persons in the case of Bangalore City Corporation and not more than five persons in the case of other City Corporations" shall be substituted.