The 4th January , 2011.
No.LL(B)55/2010/12.—The Meghalaya Municipal Disclosure Act, 2010 (Act No. 2 of
2011) is hereby published for general information.
MEGHALAYA ACT NO. 2 OF 2011.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on 30th December, 2010.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 4th January, 2011.
THE .MEGHAlAYA MUNICIPAL DISCLOSURE ACT, 2010
An
Act
to provide for transparency and accountability in the functioning of municipalities.
Be it enacted by the Legislature of the State of Meghalaya in the Sixty-first Year
of the Republic oflndia as follows:
Short
title, extent and
commencement.
DeJfn1.tions.
Obltgation of
Municipality.
Mannero!
Disclosure.
1. (1) This Act may be called the Meghalaya Disclosure Act, 2010.
(2) It extends to Municipalities as may be notified by the State
Government from time to time.
(3) It shall be deemed to have come into force from 30th June,
2010.
2. In this context, unless there is anything repugnant in the
subject or context:
(a) «Act» mean the Meghalaya Municipal Disclosure Act,
2010;
(b) «Assets» means all immovable assets in the
municipality;
(c) "Municipality» means an institution of self
government constituted under Article 243-Q of the
Constitution of India read with Section 10 of the
Meghalaya Municipal Act (Assam Act 1957 as
adapted and amended by Meghalaya); and
(d) "State Government- means the Gov.ernment of the
State of Meghalaya.
3. Every municipality shall maintain and publish all its records
duly catalogUed and indexed, in a manner and such form which
enables the municipality under this Act to disclose the required
information as specified in Part-A and Part-B of Appendix to this
Act at quarterly intervais.
4. Manner of Disclosure shall include:
(a) newspaper in regional or Hindi and English language;
fb) internet;
(e) notice Boards of the municipality;
(d) ward Offices;
(e) any other mode, as may be prescribed, by the State
Government under this Act, rules and include
notification issued from time to time.
THE MEGHALAYA MUNICIPAL DISCLOSURE ACT, 2010
An
AC t
to provide for transparency and accountability in the functioning of municipalities.
Be it enacted by the Legislature of the State of Meghalaya in the Sixty-first Year
of the Republic of India as follows: -
Short
title, extent and
commencement.
Definitions.
Obligation of
Municipality.
Manner of
Disclosure.
1. (1) This Act may be called the Meghalaya Disclosure Act, 2010.
(2) It extends to Municipalities as may be notified by the State
Government from time to time.
(3) It shall be deemed to have come into force from 30m June,
2010.
2. In this context, unless there is anything repugnant in the
subject or context: -
(a) “Act” mean the Meghalaya Municipal Disclosure Act,
2010;
(b) “Assets” means all immovable assets in the
municipality;
(c) “Municipality” means an institution of self-
govemment constituted under Article 243—Q of the
Constitution of India read with Section 10 of the
Meghalaya Municipal Act (Assam Act 1957 as
adapted and amended by Meghalaya); and
(d) “State Government” means the Government of the
State of Meghalaya.
3. Every municipality shall maintain and publish all its records
duly catalogued and indexed, in a manner and such form which
enables the municipality under this Act to disclose the required
information as specified in Part-A and Part—B of Appendix to this
Act at quarterly intervals.
4. Manner of Disclosure shallinclude: -
(a) newspaper in regional or Hindi and English language;
(b) internet;
(0) notice Boards of the municipality;
(d) ward Ofiices;
(e) any other mode, as may be prescribed, by the State
Government under this Act, rules and include
notification issued from time to time.
L. M. SANGMA,
Secretary to the Govt. of Meghalaya,
Law Department.
5. (1) the State Government may, by notification in the Official
Power to make Gazette, make rules to carry out the purposes of this Act.
rules.
(2) Every rule made under this Act by the State Government
shall, as soon as may be after it is made, he laid before the State
Legislature of Meghalaya.
Power to remove
difficulties.
Repeal and
savings.
6. (1) If any difficulty arises in giving effect to the provisions of this
Act, the State Government may, by order published in the Official
Gazette, make such provision not inconsistent with the provisions
of this Act as appeared to it to be necessary or expedient for, the
purpose of removing the‘ difficulty:
Provided that no such order shall be made after the expiry of a
period of two years from the date of the commencement of this
Act. '
(2) Every order made under this section shall, as soon as after
it is made, be laid before the State Legislature.
7. (1) The Meghalaya Disclosure Ordinance, 2010 (Ordinance No.4
of 2010) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action
taken under the provisions of the Ordinance so repealed shall be
deemed to have been done or taken .under the provisions of this
Act.