Gujarat act 023 of 1950 : The Gujarat Local Authorities Census Expenses Contribution Act, 1950

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1950 : Bom. XXIII] Gujarat Local Authorities Census Expenses Contribution Act, 1950

GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

BOMBAY ACT NO. XXIII OF 1950

The Gujarat Local Authorities Census Expenses Contribution Act, 1950

(As modified upto the 31st October, 2012)

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[1950 : Bom. XXIII Gujarat Local Authorities Census Expenses Contribution Act, 1950

THE GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES

CONTRIBUTION ACT, 1950.

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CONTENTS

PREAMBLE PAGE NO.

SECTIONS.

1. Short title and extent.

2. Definitions.

3. Contribution by local authorities.

4. Obligation of local authority to give assistance.

5. Power to enforce orders.

6. Rules.

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1950 : Bom. XXIII] Gujarat Local Authorities Census Expenses Contribution Act, 1950

BOMBAY ACT No. XXIII OF 1950.1 [THE GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES CONTRIBUTION ACT, 1950.]* [10th May, 1950]

Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.

Amended by Bom. 68 of 1959.

An Act to provide for contribution by local authorities to census expenses.

WHEREAS it is expedient to make provision for contribution by local authorities of a portion of the expenses incurrent in connection with the taking of any census of the State of Bombay and for certain other purposes hereinafter appearing ; It is hereby enacted as follows :-

1. (1) This Act may be called the1a[Gujarat] Local Authorities Census Expenses contribution Act, 1950.

2[(2) It extends to the whole of the State of Bombay.]

2 . In this Act, unless there is anything repugnant in the subject or context,- (1) "Census Act" means the Census Act, 1948 ; (2) "census" means a census taken in accordance with the provisions of the Census Act ; (3) "prescribed" means prescribed by rules made under this act. 3. (1) Notwithstanding anything contained in any enactment in regard to the funds of any local authority, the State Government may direct that such portion of any expenses as may be prescribed, incurred for anything done in accordance with the Census Act or the rules made thereunder, may be charged to the funds of any local authority constituted for and on behalf of the area within which such expenses were incurred. Short title and extent. Definitions. Contribution by local authorities.

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[1950 : Bom. XXIII Gujarat Local Authorities Census Expenses Contribution Act, 1950

(2) The sum directed to be charged under sub-section (1) shall be computed at paid in the prescribed manner.

4. Every local authority shall be bound to give such assistance in connection with census as it may be called upon to give by an order made under section 6 of the Census Act.

5. If the State Government after receiving a report from the District Magistrate or the Superintendent of Census Operations is satisfied that a local authority has failed to make payment of the expenses or costs as required by or under section

3 this Act or section 16 of the Census Act or has made default in performing any duty imposed upon if by or under this Act or the census Act, the State Government may make such order or take such steps as it may consider expedient for the payment of such expenses or costs or the performance of such duty, as case may be. 6. (1) The State Government may, by notification in the Official Gazette, the rules to carry out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :- (a) the portion of the expenses incurred in connection with the taking of a census which may be charged under this Act to the funds of any local authorities; (b) the manner in which the sums charged under this Act shall be computed and paid ; (c) the manner in which and the extent to which any duty in connection with the taking of a census shall be performed by a local authority. 3[(3) All rules made by the State Government under this section shall be laid before each House of the State Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make be during the session in which they are so laid or the session immediately following.] Obligation of local authority to give assistance. Power to enforce orders. Rules.

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1950 : Bom. XXIII] Gujarat Local Authorities Census Expenses Contribution Act, 1950

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1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V, pp. 201-202.

1a. The word "Gujarat" was substituted for the word "Bombay" by Guj. 15 of 2011, s. 3.

2. Sub-section (2) was substituted for the original by Bom. 68 of 1959, s. 3. * The Act was extended to, and, shall in virtue of such extension be in force in the rest of the State of Bombay (vide Bom. 68 of 1959, s. 2).

3. Sub-section (3) was inserted by Bom. 68 of 1959, s. 4.

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SECTIONS