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;-:rnment^of

\·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 maybe}called ^the

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

(ii) ^Itshall ^iY:deemed^{to 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 the}folL1\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 thousand^{JS maybe}ncc.: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

the^areawithin

its

jurisdiction

":

?b)

After sub-section

(2), ^the

following ^newsub-section ⁽³⁾

shall ^beinserted,

n:imdy,- ''(3) Every

member^{of theGram}

Sabha unless

disqualified

under^{thisAc,or any}other ^lawIor the time

being

in

force,

be

qualified ^{tovote at}the election of

the members of^aGr;lITI

Panchay:u and Pradhan of

the Gram

Sabha and also^atthe election of ^thedirectlv elected

members or' ^,he:

Zilla Parishad

constituency ^{in thearea}of

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

shall^benecessary^fora

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.

Amegdment^ofSection 18.- In sub-section (1) of Section

18 of^the

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 ^ofSection^22.- In section ²²of ^the

Act,- (a)

sub-clause

(ii) ^of

clause

(b) ^ofsub-section ^(l)

shall^bedeleted.

(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

may^be"shall ^bedeleted;

(d) ⁱⁿsub-section ^{(4), the}words ^"orAdministrator", ^"orthe Administrator" ^{and "orthe}

Administrator, as^thecase

may^be"shall ^bedeleted:

(e)

after sub-section ^{(4), the}

following

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

.

"(5) Notwithstanding anything

contained ^{in the Act,if the}State Government is ::.:llisficd

that ^thefirst elections^toGram Panchavats

after^thecommcncemcm or this ^Act

c:mnc,t^bcheld, the State

Government may appoint Administrative

Committees ^toexercise the

powers

and^to perform ^theduties ^andfunctions ofzhe^Gram

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) ^suchnumber^ofoffices^ofPradhan ^ofGram

Panchayai ^{in the}district^forScheduled Castes and Scheduled

Tribes

and the number of offices^soreserved shall

bear^asnearly^asmav ix: the same

proportion ^tothe total number cf

offices in the district^asthe population of th?

Scheduled

Castes or Scheduled

Tribes^inthedistrict

bears^toL.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 the}resolution

expressing want of

confidence

in him

is

passed

by ^a

majority

of^notless 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

shall^be

signed ^{by notless Lhanhalfof the} total

number of memb rs

o 1.J1eGram Sabha

then^onthe roll ^andshall^bedelivered^tothe

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 ^bedeemed^tohavevacated^hisoffice forthwith if a resolution

expressing ^wantofconfidence ^{inhim is}

passed ^{by a}

majority ^ofnotless two-third ^{of the}members of ^theGram

Panchayat present ^and

voting, ^ata

meeting specially

convened ^{for the}

purpose. The

requisitions ^ofsucha

special

meeting

shall ^be

signed ^{by notless}th211^halfof the total numbers

of

members of ^theGram

Panchayat ^thenontheroll ^andshall ^bedelivered^to

the&re"scribid) ?thorii)rhe

prescribed

authority

shall,

within seven^{days 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 initial^two

years of

their

respective

terms. If ^the:motion

of^ooconfidence is once

rejected, ^nofresh motion of^noconfi

shall be brought w1t.fon a

period ^ofone

year from the^dateof ^such

rejection

of ^themotion.".

9. Substitution

of Section

35.- For Section 35, ^the

following

shall^besubstituted,

namely, ^- ."35. ^TheGram

Panchayat

shall

perform

such functions

which^may 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 the}official 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 the}Zilla

Parishad

except ^inthe

election^of

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

shall^be

substituted,

nan1cly,-

"(a)

divide^theareaofZilla Parishad ^intoterritorial

constituencies;

(b) ^each

constituency

shall elect one member

by

direct

election LO^the

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

number^ofornces^{of the}

Adhvaksha ^ofZilla Parishad ^inthestate^for persons belongingto the Scheduled Castes and Scheduled Tribes^{and U1c}

number ^ofoffices^so reserved shall bear as

nearly

as

may be, ^thesame

proportion

:c,, the

total number of offices of Adhyaksha ^intheZilla Parishad^asthe

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 number^ofoffices^ofthe

Adhyaksna ^forwomen:".

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

(4)

of

Section

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 shall^alsobetheex-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 shall^{be the}

Chairman ^{of the}District

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 at^theDirectorate

of

Printing ^&

Stationery

:

Manipur. ^.BO-C