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Manipur act 005 of 1996 : Manipur Panchayati Raj (Amendment) Act, 1996

Manipur EXTRAORDE',L?Y PUBLISHED BYAlTTI-iORlTY No. 277

Imphal,

Friday, September

20. 1996

(Bhadr::.

29, 1918)

GOVER.i.?:ViENT OFt·iA..:.'{IPUR SECRETARIAT: LAW &LEGISLATI'iE

AFFAIRS

DEPARThlE:"'IT NOi1..r.CATlON Imphal, the20th

September, 1996 No. 2/23/96-Leg/L. --Tac

following Actof

the

Legisbu.re, Manipur

which received assent of the

Governor of

Manipur on19-9-1996 is

hereby published inthe

Manipur Gazette. L. IBOtlCHA

SINGH,

Secrct::i.ry totheGo;-:rnmentof

\·frmipur.

THE MANIPUR

PA>,Cl:L\ YATlR,I...J (AtvlEND?,1E.NT) ACT, 19%

(

?··./ianipur /.\;:t No. 5 of 1996) to amend

the Muni

pur Panchayati

Raj

/\.er, jS:9-J (No. 2Uof1994) BE itenacted

by

the

Legislature

of

Afonipur inthe Fo,,yse1·emh yearof the

republic of

India as

follow.;:·

1. Short

title and -comn1enc?rnent., -

(i) This Act maybecalled the

M:1nipur P:inchgyati R,,j (Amendment) Act,1996.

(ii) Itshall iY:deemedto comeinto force witheffect from the 17th

d::y

of Scplcn1.ber, 1996. 2... _/\

..

mcndment ofSection 3... l\,c Act), -

(a)

sub-section(l)

shall be rc-numbcr-::d J.:;(1-.-\) ar.J thefolL1\vir.g new ?ub-scctioi:s

"(l-B) TheState Govcrnmen, shall.

b/

r,c,t,fi:::,ion "' :he o(Ti..:;;;l

Gazcuc. cs,,·,bfohd a Gram Sabha

for a

viilag_c_.. c)r

,i

group of ,ti

Joining

v('.i::gcs tu\·,ng: populaticn of nu: le,.,

E:.??D

..

??I:2S,}i1,??-?,???·:·.???----??:··?;;?-th?,n-?rt,h,:?;:·;?:z1?-?u?E?'t"i::;·?·;;]; (;;;i:i1-?si?'n§Lt1cinSJ large,:

than

tVIO thousandJS maybencc.:ss?y on cunsit'..:r:,ciun

of

the loc:ll

s1:1.rnt10ll, (1-B) and

(l-C)

shall beinserted, narnclv. -

1

( l/\uotificauon under this section shal;

specify thenameof theCram S8.b1L?

by

\vhich it >:h:dl he known and shall define

the limits of

theareawithin

its

jurisdiction

":

?b)

After sub-section

(2), the

following newsub-section (3)

shall beinserted,

n:imdy,- ''(3) Every

memberof theGram

Sabha unless

disqualified

underthisAc,or anyother lawIor the time

being

in

force,

be

qualified tovote atthe election of

the members ofaGr;lITI

Panchay:u and Pradhan of

the Gram

Sabha and alsoatthe election of thedirectlv elected

members or' ,he:

Zilla Parishad

constituency in theareaof

which theGram Sabha b:s';_

3. Amendment ofSection 7.- After sub-section

(2)

of Section 7of

the

Act,

the

following proviso

shall

be inserted.

namely.-

"Provided thatno

quorum

shallbenecessaryfora

meeting adjourned forwantofquorum.for the second

time."

4.

Amendment

of Section

17.- In Section

17 ofthe

Act, for the

figure

''350'

', the

figure '_'600''

shall besubstituted.

5.

AmegdmentofSection 18.- In sub-section (1) of Section

18 ofthe

Act.-

(a) Forclause (1), the

following

shall besubstituted,

nam,:-!y,- ''

(i)

Divide the area of

the Gram Sabha

into territorial constituencies'

'. (b)

Clause

(ii)

shall bedeleted.

6. Amendment ofSection22.- In section 22of the

Act,- (a)

sub-clause

(ii) of

clause

(b) ofsub-section (l)

shallbedeleted.

(b) in sub-section

(2), the words "

or

an Administrator"

shall bedeleted;

(c) insub-section

(3),

for the words "cc:l.'.i..::", the word "continue"

shall besubstituted andthe

words

"

or an Administrator"

and c , or

Administrator, asthecase

maybe"shall bedeleted;

(d) insub-section (4), thewords "orAdministrator", "orthe Administrator" and "orthe

Administrator, asthecase

maybe"shall bedeleted:

(e)

after sub-section (4), the

following

sub-section (5) shall beinserted, n::1mdy.-

.

"(5) Notwithstanding anything

contained in the Act,if theState Government is ::.:llisficd

that thefirst electionstoGram Panchavats

afterthecommcncemcm or this Act

c:mnc,tbcheld, the State

Government may appoint Administrative

Committees toexercise the

powers

andto perform theduties andfunctions ofzheGram

Panchayais fora

period notexceeding six months.' ·

7. Amendment

of Section 25.- In Section 25 of the

Act,-

3

(a) forclause

(i), the

following

shall be

substituted,

namely,-

"(i) suchnumberofofficesofPradhan ofGram

Panchayai in thedistrictforScheduled Castes and Scheduled

Tribes

and the number of officessoreserved shall

bearasnearlyasmav ix: the same

proportion tothe total number cf

offices in the districtasthe population of th?

Scheduled

Castes or Scheduled

Tribesinthedistrict

bearstoL.11e total

population of the

district.";

(b) inclause

(ii), thewords "and

Up-Pradhan, asthecase maybe",

shall bedeleted,

8. Amendment of Section 30.- For

sub-section

(1) of

Section 30of the

Ac1, the

following

shall besubstituted,

namely-

"(I) (a) Every

Pradhan

shall bedeemed tohavevacated forthwith if theresolution

expressing want of

confidence

in him

is

passed

by a

majority

ofnotless than two-third

of

the members

of the Gram Sabha

present

and

voting atthe

meeting specially

convened for the

purpose. The

requisitions forsucha

special

meeting

shallbe

signed by notless Lhanhalfof the total

number of memb rs

o 1.J1eGram Sabha

thenonthe roll andshallbedeliveredtothe

prescribed

authority.

• e

prescribed

authority

s all,

within seven

days

from

the date of

receipt

of

requisitions, convene

a

special

meeting

of the Gram Sabha.

The

meeting

shall

be held

by issuing

ten clear

days

notice. The

meeting

shall

be

presided over

by

the

prescribed

authority oranofficial nominated

by him for the

purpose .•

(b) Every Up-Pradhan

shall bedeemedtohavevacatedhisoffice forthwith if a resolution

expressing wantofconfidence inhim is

passed by a

majority ofnotless two-third of themembers of theGram

Panchayat present and

voting, ata

meeting specially

convened for the

purpose. The

requisitions ofsucha

special

meeting

shall be

signed by notlessth211halfof the total numbers

of

members of theGram

Panchayat thenontheroll andshall bedeliveredto

the&re"scribid) ?thorii)rhe

prescribed

authority

shall,

within sevendays from thedateof

receipt of L1'fc

requisition,

convene a

special

meeting of theGram

Panchayat, The

meeting shall beheld

by issuing

seven

days

clear notice. The

meeting

shall be

presided over by an official nominated

by him for the

purpose.

(c) Nomotion ofnoconfidence

under

clause (a) or (b)

shall be moved

against thePradhan QJ the

Up-Pradhan

in

the initialtwo

years of

their

respective

terms. If the:motion

ofooconfidence is once

rejected, nofresh motion ofnoconfi

shall be brought w1t.fon a

period ofone

year from thedateof such

rejection

of themotion.".

9. Substitution

of Section

35.- For Section 35, the

following

shallbesubstituted,

namely, - ."35. TheGram

Panchayat

shall

perform

such functions

whichmay lie

within their competence and

jurisdiction tobe

specified

by L'1cGovernment, in

respect

of iremsenumerated in theEleventh Schedule

of

the Constitution

ofIndia.

TI1e functions

specified

by the Government shall be

published in theofficial Gazette.".

4

10. Amendment of

Section 3§ ... In Clause

(2)

of

sub-section

(2)

of Section

3.S. of the

Act,

for the sentence 11

The Pradhan shall be the

ex-officio member

and

Chairman of the

Social Justice

Committee",

the sentence "The

Up-Pradhan

shall be

the

ex-officio member and

Chairman of the

Social Justice Committee"

shall be substituted. Li. Amendment

of

Section 49.- For the second

proviso

to Section

49,

the

following

shall be

substituted,

namely,-

"Provided

further that all the

members of Zilla Parishad whether

elected or not from territorial

constituencies in the Zilla

Parishad area shall

have the

right

to

vote. in the meeting .of theZilla

Parishad

except inthe

electionof

Adhyaksha

and

Up-Adhyaksha,

in the case of which

only

the elected members shall have the

right

to vote."

12.

Amendment of

Section 50 .... In

Section 50 of the

Act,-

(a) insub-section

(1), forthe

figure

"15,0CD", the

figure

"18,000"

shall be

substituted:

(b) forclauses

(a) and

(b) ofsub-section

(2), the

following

shallbe

substituted,

nan1cly,-

"(a)

dividetheareaofZilla Parishad intoterritorial

constituencies;

(b) each

constituency

shall elect one member

by

direct

election LOthe

Zilla Parishad".

13. Amendment cf Section 52.- In sub-section

(1)

of Section 52 of the

Act,

for

the

words "scats shall bear

",

the words

"seats so-reserved shall bear"

shall be substituted. For clause

(a)

and

(b)

of

sub-section

(2)

of Section 54 of the

Act,

the

fellowing shall be

substituted,

namely,-

"(a) such

numberoforncesof the

Adhvaksha ofZilla Parishad inthestatefor persons belongingto the Scheduled Castes and Scheduled Tribesand U1c

number ofofficesso reserved shall bear as

nearly

as

may be, thesame

proportion

:c,, the

total number of offices of Adhyaksha intheZilla Parishadasthe

population oftheScheduled

Castes orScheduled Tribes in the Zilla Parishad areas in the State bears to the

total

population

of theZilla Parishad areasin the

State;

(b) notless than

one-third ofthetotal numberofofficesofthe

Adhyaksna forwomen:".

15. Amendment of Section 57.· In sub-section

(4)

of

Section

57 of the

Act,

for thewords

"one-fifth", u.cwords "one-half' shall be substituted.

For Section 61 of the

Act,

the

following

shall be

substituted,

namely .-

"61. The Zilla Parishad shall

cerform such

functions with such cowers and

authority as may be

specified

therein

by

foe State Government in the

official Gaz;tte in

respect

of items enumerated in the

Eleventh Schedule of the

Constitution of India,".

1'"' A _.,

t R ,;;:

6·?, . Amenumen

.v!- Section ;:::,.- In sub-section

(4)

of

Section 65 of the

Act,

the

word

"not" shall be deleted.

18.

Ame?ent

of

Seetion 76.- After sub-section

(2)

of

Section 76 of

the

Act.

the

following

new sub-section

(2-a) shall be inserted

namely,-

"(2-a) TheChief

Executive Officer shallalsobetheex-officio

Secretary oftheZilla Parishad.".

19. Amendment o!

Section

%.- For sub-section

(5)

of Section So of the

Act, the

following

shall be

substituted,

namely,-

"(5) The

Adhyaksha oftheZilla Parishad shallbe the

Chairman of theDistrict

Planning Committee.".

20.

Amendment

of Section lC<:.- In

Section

l.00 of the

Act,

after the words "of the Gram

Panchayat",

the words "or Zilla Parishad" shall be

inserted. Printed attheDirectorate

of

Printing &

Stationery

:

Manipur. .BO-C