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Short title and commencement.

No. 1127 (2) /XVII-V-1-19-1978 Dated Lucknow, April 25, 1978

NOTIFICATION

MISCELLANEOUS

IN pursuance of the provisions of clause (3) of Article 348 of the Constitu- tion of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Nagar Swayatta Shasan Vidhi (Dwitiya Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sanlchya 10 of 1978) as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 24, 1978.

rHE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1978

[U. P. Ac NO. 10 OF 1978] (As passisd by the Uttar Pradesh Legislature)

AN ACT

further to amend the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, the UP. Municipalities Act, 1916, the Uttar Pradesh Water Supply and Sewerage Act, 1975 and the Uttar Pradesh Alias Evani Yikas Par/shad Adhiniyam, 1965.

It is HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows :—

CHAP TER I

Preliminary

1. (1) This Act may be called the Uttar Pradesh Urban Local Self-Govern ment Laws (Second Amendment) Act, 1978.

Amendment section 8-A U.P. Act II 1959.

Amendment section 107.

(2) This section and sections 3 and 5, and that part of section 4 which insert clause (b) in section 108-A of the Uttar Pradesh Nagar Mahapalika Adhiniyain 1959 shall come into force atonce while the rest of this Act shall be deemed te have come into force on December 1, 1977.

CHAPTER II

Amendment of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959

of 2. In section 8-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 195 of hereinafter in this Chapter referred to as the principal Act, in sub-section (n:ifi of clause (a), the words "the Vishistha Sadasyas" shall be omitted.

of 3. In section 107 of the principal Act,—

(4 in sub-section (2), for the words "rupees two hundred", the "three hundred and one rupees" shall be substituted;

(ii) in sub-section (5), for the words "rupees fifty", the words hundred and eighty rupees" shall be substituted.

eat sew wtattw we, 25 urfia, 1 97 s '4 WWII E5: _ ‘ WWI farm aft; 12—( 1) EH? sew a-mt WWW WET-1’ fafa (fia’hr n‘n‘taa’) em, 1977 ‘30 5 wane meant ffitfaa firm war a I were: Short title and CO mmencemem . Amendment of section 8-A of U.P. Act II of 1959. Afnendment of section 107. (2) fififimé—afiasfifim (1) fifth! armrest em myfn‘rf‘sra ““1 mum e‘r, a)? n17. art t? efmfiafi fee? wfafimr 2? watt? Harri ism” err mum—g} 38 l 9 7 7 arfirfircrrr gm arm #n‘rfaa muffin nfafa'crtr‘f e mm Wendi it mt)? are am? In “fare? weft we, nfir a; fistfm a‘w‘r were we tr: ne‘er 2n 1 mar 31, _ 15m err: i3 mi, «Iva ! No. 1127(2) /XVII-V—l—19-1978 Dated Lucknow, April 25, 1978 NOTIFICATION MISCELLANEOUS IN pursuance of the provisions of clause (3) of Article 348 of the Constitu- tion of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Nagar Swayatta Shasan Vidhi (Dwitiya Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 10 of 1978) as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 24, 1978. I‘ HE UITAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1978 [U. P. Aer NO. 10 OF 1978] (As passed by the Uttar Pradesh Legislature) AN ACT further to amend the Utlar Pradeslz Nagar Mahapalika Adhiniyam, 1959, the U.P-‘ Municipalities Art, 1916, the Uttar Pradeslv Water Supply and Sewerage Act,’ 1975 and the ' Uttar Pradesh Avas Evam Vikas Paris/lad Adl1iniyam, 1965. It IS HEREBY enacted in the Twenty~ninth Year of the Republic of India as' follows :—— . CHAPTER I Preliminary 1. (1) .This Act may be called the Uttar Pradesh Urban Local Self-Govern- ment Laws (Second Amendment) Act, 1978. (2) This section and sections 3 and 5, and that part of section 4 which inset clause (b)in Section 108-A of the Uttar Pradesh Nagar Mahapalika Adhiniya 1959 shall come into force atonce While the rest of this Act shall be deemed I have come into force on December 1, 1977. CHAPTER II AMendment 0f the Uttar Pradesh Nagar Malzapalika Ad/Iiniydm, 1959 2. In section 8-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 195 hereinafter in this Chapter referred to as the principal Act, in sub—section (1 clause (a), the words “the Vishistha Sadasyas" Shall be omitted. , 3. In section 107 of the principal Act,— (i)' in Suh-section (2),,farthe words “rupees two hundred”, the “three hundred and one rupees” shall be substituted; (ii) in sub-Section (5),far the Words “rupees fifty‘”, the words hundred and eighty rupees” shall be substituted.

3-A-C *IT at t 1. mg, 2 5 OR, 1978 .5

4. After section 108 of the principal Act, the following section shall be Iasetrdonof new inserted, namely :—

"108-A. Notwithstanding anything in sections 107 and 108,—

AM:ointment of • (a) the appointment of a teacher in any college, affiliated to teachers of insti- any University as defined in the Uttar Pradesh State Univer- tnt d ioa

by s maintain- sities Act, 1973 and maintained by a Nagar Mahapalika, shall e Mahapali-

fats. be made in accordance with the provisions of that Act, and

(b) the appointment of a teacher or Head of an institution re- cognised in accordance with the Intermediate Education Act, 1921, and maintained by a Nagar Mahapalika shall be made in accordance with the provisions of that Act."

5. In section 110 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:—

"(1) No officer or servant of the Mahapalika shall be dismissed or removed or otherwise punished by an authority subordinate to that by which he was appointed :

Provided that in the case of an officer or servant whose appointment is required to be made in consultation with the State Public Service Com- mission under section 107, it shall be necessary for the authority concerned to consult the Commission in the manner prescribed, before passing an order for the dismissal, removal Or reduction in rank of any such officer or servant."

6. For section 175 of the principal Act, the following section shall be substituted, namely

"175. The imposition of a ta; und..r chaise (b ) of sub-section (I) of section 173 shall be subject to the restriction that the lax shall not be imposed—.

on any land exclusively for agricultural purposes, unless the water is supplied by the Mahapalika for such purposes or

on a plot of land or building the! annual alt 1.0..enof does not exceed rupees three hundred and sixty and inhich no water is supplied by the Mahapalika; or

on any plot or building, no part of which is within the radius prescribed for the city, from the nearest stand-pipe or other water-works whereat water is made available to the public by the Mahapalika.

Explanatioy—For the purposes of this section—.

(a) 'building' shall include the compound, if any, thereof, and, where there are several buildings in a common compound, all such buildings and the common compound;

(b) 'a plot of land' means any piece of land held by a single occupier, or held in common by several co-occupiers, whereof no one portion is entirely separated from any other portion by the land of another occupier or of other occupiers or by public property.'"

7. In section 177 of the principal Act, for clause (e), the 'following clause .gshall be sisbstituted, nathely

salenon dent of Imn.

ate) any building or land the annual value of which i s rupees three hundred and sixty or less, provided that the owner thereof does not &xi] any other building or land in the same city ; and"

CHAPTER III Amendment of the U. P. Municipalities Act, 1916

.8. In Section 73 of the U. P. Municipalities Act, 1916, hereinafter in this N-Aapter, referred to as the principal Act, in sub-section (2), the foHowing proviso shattibe inserted, namely

"Provided that the appointment of a teacher or Head of an institution shall be governed by the provisions of the Uttar Pradesh State Univer- sities Act, 1973, or the Intermediate Education Act, 1921, as tke case may be?.

sbiltion 108-A.

Amendment of section 110.

Substitution of 'section 175.

Amendment of section 73 of if.P. Act II eI1916.

' ll mfiumm, 25 «in, 1973 4. After section 108 of 'the principal Act, the following section shall be inserted, namely 2... “108-A. Notwithstanding anything in sections 107 and 108,— Appnintrnefltqf' (a) the appointment of a teacher in any college, afliliated to mmfigfi‘; any University as defined in the Uttar Pradesh State Univer- ed'iy Mahapnli- sities Act, 1973 and maintained by aNagar Mahapalika, shall has. be made in accordance with the provisions of that Act, and (b) the appointment of a teacher or Head of an institution re- cognised in accordance with the Intermediate Education Act, 1921, and maintained by a Nagar Mahapalika shall be made in accordance with the provisions of that Act.” - 5. In section 110 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely;— “(1) No oflicer or servant of the Mahapalika shall be dismiSSed or removed or otherwise punished by an authority subordinate to that by which he was appointed : Provided that in the case of an officer or servant whose appomtment is required to be made in consultation with the State Public Service Com- mission under sectiOn 107, it shall be necessary for the authority concerned to consult the Commission in the manner prescribed, before passing an order for the diSmissal, removal or reduction in rank of any such officer or servant.” 6. For section 175 of the principal Act, the following section shall be substituted, namely :— “175. The imposition of a ta: und..r‘clause (b ) of sub-section (1) of section 173 shall be subject to the res1riction that the tax shall not be Imposed—- (i) on any land exclusively for agricultural purposes, unless the water is supplied by the Mahapah'ka for such purposes: or (ii) on a plot of land or building the! annual value ulzcuot’ does not exceed rupees three hundred and Sixty l and to'uhith no water ls SUPplled by the Mahapahka; or (iii) on any plot or building, no part of which is within the radius prescribed for the city, from the nearest stand-pipe or other water-works whereat waleris made available to the public by the Mahapalika. Explanation—For the purposes of this section—— (a) ‘building’ shall include the compound, if any, thereof, and, where there are several buildings in a common compound, all such buildings and the common compound; (b) ‘a plot of land’ means any piece of land held by a single oceupier, or held in common by Several co-oceupicrs, whereof no one portion is entirely separated from any other portion by the land of another occupier or of other occupiers or by public property." . 7- In section 177 of the principal Act, for clause (2) the followi‘n clause lsha" be subsumed, nar’nely ;_ ’ l g , ("(9) any building or land the annual value of which is rupees three hundred and sixty or less, provided that the owner thereof does not own any other building or land in the same city ; and” ' .5 V CHAPTER III " ‘ ‘ AMendm'enl of the U. P. MuniCipalilieS Act, 191‘ Clan-8‘ 15 action 73 of the U. p_ Municipalities Act, 1916, hereinafter in this > shallp‘er’ referred to as the principal Act, in sub-section (2), the following proviso [be inserted, namely :‘— ' “Provided that the appointment of ateacher or Head of an institution Shall be governed by the provisions of the Uttar Pradesh State Univer- ‘ifies Act, 1973, or the Intermediate Education Act, 1921, as the Case may be." Insertionof new seoiontes-A. , Amendment of SeCtiOn 110. Substitution of [section 175. Amendmmt of Section 177. Amendment of section'n ofU.P. Act II ofl9l6-

6 RRT RkET %mum( RRF, 2 5 stitTR, 1978

Repeal and savings.

Amendment of section 62 of U. P. Act 1 of 1966.

Amendment of section 55 of 10• In section 55 on of the Uttar Pradesh Water Supply and Sewerage Act, U. R. Act no. 43 of 1975.

1075 in clause (b), for sub-clauses (0 and (ii), the following sub-clauses shall be substituted, namely

"(0 of which no part is situate within the radius prescribed from the nearest stand-post or other water-works at which water is made available to the public by the Jal Sansthan ; or

(ii) the annual value of which does not exceed rupees three hundred and sixty, and to which no water is supplied by the Jal Sansthan."

, CHAPTER V

. SObstitution of section 129.

Amendment of the Uttar Pradesh Avas EVRI71 Vikas Par/shad A dhiniyarn, 1965

In section 62 of the Uttar Pradesh Avas Evam Vikas Parishad Adhi- niyam, 1965, in sub-section (5), for the words "shall to the extent of any repug- nancy with the provisions of this section cease to have effect", the words "shall not apply in relation to any local area in which this Act is in force" shall be substituted and be deemed always to have been substituted.

CHAPTER VI Miscellaneous

(1) The Uttar Pradesh Urban Local Self-Government Laws (Second v Amendment) Ordinance, 1977 is hereby repealed. aa

(2) Notwithstanding such repeal, anything done or any action taken under ° any of the Acts mentioned in Chapters II, III and IV as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the aforesaid Acts, as amended by this Aot, as if this Act were in force at all material times.

9. For section 129 of the principal Act, the following section shall be substituted, namely :—

"129. The imposition of a tax under clause (x) of sub-section (i) of section 128 shall be subject to the restriction that the tax shall not be imposed—

® on land exclusively used for agricultural purposes unless water, is supplied by the board for such purpose; or

on a plot of land or building the annual value whereof, does not exceed rupees three hundred and sixty, and to which no water a9

; is supplied by the board; or

on any plot or building no part of which is within the radius prescribed for the municipality from the nearest stand-pipe or other Board. waterworks whereat water is made available to the public by the

Explanation —For the purposes of this section_

'building' shall include the compound, if any, thereof, and where there are several buildings in a common compound, all such buildings and the common compound;

'a plot of land' means any piece of land held by a single occupier, or held in common by several co-occupiers whereof no one portion is entirely separated from other portion by the

property." land of another occupier or of other co-occupier or by public

CHAPTER IV

Amendment of the Uttar Pradesh Water Supply and Sewerage Act, 1975

By order, R. C. DEO SHARMA,

Sachiv. Ift0 710e10 clk0--70 00 35 6TO fqtrio)--25-4-78---700 ( ilwo)

7%,? 1‘ ,6 an? near armamr net, 25 aria, . . , r , i ' “ SubstitutiOn of '9. For section 129 ““10“ 129' mbsrituted, namely :— "‘129- The imposition of a tax under clause (x) of sub-section (1) of section 128 shall be subject to the restriction that the tax shall not \ be imposed— ‘ 1978 T d of the principal Act, the following section shall be . (i) on land exclusively used for agricultural purposes unlessiymter‘ ls supplied by the board for such purpose; or . (ii) on a plot of land or blu'lding the annual value whereof, does v not exceed rupees three hundred and sixty, and to which no Water ‘9 IS supplied by the board; or (iii)'ron any plot or building no part of which is within the radius prescribed for the municipality from the nearest stand-pipe or other waterworks whereat water is made available to the public by the Board. Explanation—For the purposes of this section~ (a) ‘building’ shall include the held by a single mom by Several co~occupiers whereof her portion by the —occup1er or by public property.” CHAPTER IV Amendment of the Uttar Pradeslz Water Supply'and Sewerage Act, 1975 Amendment of . , 10. In section 55 of the UttartPrades’h Water Supply and Sewerage Act, U $016350 2; 1975 in Clan“ (b): for sub'CIaUSeS (1') and (ll), the following sub-clauses shall be of.1§75. a ' substitured, namely ;_ (i) of which no part is situateywlthin the radius prescribed from the nearest stand-post or other water-w orks at which water is made available ‘ to the public by the Jal Sansthan ; or " ' ' (ii) the annual value of'which does not exceed _ rupees three hundred and sixty, and to which n 0 water is SUPplied by the Jal Sansthan.” 35,-.) . “ CHAPTERV ’ x \- Amendment of the Utrar Pra'desh Amendment of Ava: 15mm Vikas 'Parz'shad A dhiniyam, 1965 11.‘ In section 62 of the Uttar Pradesh Avas Evam Vikas Parishad Adhi- ‘ $3“;pr 521 Eff niyam, 1965, in sub-section (5), for the words “shall to the extent of any repug- 1 19‘“: ‘7 naney with the provisions of this section cease . . to have elfect”, the words “shall not apply in relation to any local area in Whlc . h this Act is in force” shall be substituted and be deemed always to have been substituted. CHAPTER VI . Miscellaneous Repeal and 12. -(-l) The Uttar Pradesh Urban Local S savings. elf—Government Laws (second Amendment) Ordinance, 1977 is hereby repealed. ‘ all f , '(2). Notwithstanding such rep ° . eal, anything done or any action taken under any of the Acts mentioned in Chapters II, III and IV as amended by the in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the aforesaid Acts, as amended by this Act, as if this Act were In force at all material times. By order, R. c. DBO SHARMA‘. Sachiv. fieéfioéov'fiionqo lilo 35 (arofiaro)——25—4—78——7oo (hero):