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14 '111T17, 2279174T, 1978

No. 4978/X'VII-V-1--123-76

Dated Lacknow, November 22, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the Governor is pleased to order the publication of the following English translation of the Uttir-ii. Pradesh Nagar Swayatta Shasan Vid hi (Sa nshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhini- yam Sankhya 41 of 1976) as passed by the Uttar Pradesh Legislature and assented to by the Governor on November 19, 1976:

THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWSji: (AMENDMENT) ACT, 1976

(U. P. ACT NO. 41 OF 1976)

(As passed by the Uttar Pradesh Legislature)

ACT

further to amend the U. P. Nagar Mahapaliha Adhiniyam, 1959, the U. P.?, Municipalities Act, 1916, the U. P. Town Areas Act, 1914, the U. Urban Planning and Development Act, 1973, the U. P. (Regulation of Building Operation) Act, 1958 and the U. P. Metes Act, 1938.

IT IS HEREBY enacted in the Twenty-seventh Year of theiRspublic of India as follows :—

CHAPTER I

PRELIMINARY

Short title and 1. (1) This Act may be called the Utitar Pradesh Urban Local Self-;'. commencement. Government Laws (Amendment) Act, 1976.

(2) This section and Chapter VIII shall come into force at once7,,, sections 6 and 21 shall be deemed to have come into force on June 21, 1976.': the remaining provisions of Chapters II to VI shall be deemed to have come:,' into force on September 15, 1976 and Chapter VII shall be deemed to have come into force on October 4, 1976. _

CHAPTER II

AMENDMENT OF THE UTTAR PRADESH NAGAR MAHAPALIKA ADHLNIYAM, 1959

Amendment of 2. In section 2 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, secti" 2 af t.

U. P. hereinafter, in this Chapter referred to as the principal Act, after dause (17),41 Act II o 1959. the following clause shall be inserted, namely

"(17-A) 'Director' means the Director of Local Bodies, Uttar Pradesh, .../ appointed by the State Government under section 5-A."

Amendment of 3. In section 5 of the principal Act, after clause (b) , the following clause section 5. shall be inserted, namely

"(bb) the Nagar Pramukh

Insertion of 4. After section 5 of the principal Act, the following section shall be inserted! lieW section 5.4' namely :—

"5-A. (1) The State Government shall appoint an officer to be Director .of Local Director of Local Bodies, Uttar Pradesh. Bodies.

To? sn‘trr manor Ira-«r, 2233131, 1976 No. 4978/XVII—Vv 1-l23-76 Dated Lucknow, November 22, 1976 IN pursuance of the provisions of clause (3) of Article 348 of the Constitutionoflndia' the Governor is pleased to order the publication of the following English translation of the Utt Pradesh Nagar Swayatta Slmsan Vidhi (Sa nshodhan) Adhiniyam, .1976 (Uttar Pradesh Adhini- Yam Sankhya 41 of 1976) as passed by the Uttar Pradesh Legislature and assented to by the Governor on November 19, 1976: THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAW (AMENDMENT) ACT, 1976 (U. P ACT NO. 41 OF 1976) (As passed by the Utter Pmdeslz Legislature) AN 'ACT further to amend the U. P. Nagar Mahapaliha Adhiniyam, 1959, the U. P Municipalities Act, 1916, the U. P. Town Areas Act, 1914, the U. -»P Urban Planning and Development Act, 1973, the U. P. (Regulatio of Building Operation) Act, 1958 and the U. P. Melas Act, 1938. IT is HEREBY enacted in the Twenty-seventh Year of thgélggpublic of India as follows :— ‘ V ’ CHAPTER 1 PRELIMINARY Short title and l. (1) This Act may be called the Uttar Pradesh Urban Local Se commencement. Government Laws (Amendment) Act, 1976. (2) This section and Chapter VIII shall come into force at once,» sections 6 and 21 shall be deemed to have come into force on j‘une 21. 1976,__ ‘ the remaining provisions of Chapters 11 to V1 shall be deemed to have come into force on September 15, 1976 and Chapter VII shall be deemed. to have come into force on October 4, 1976. CHAPTER 11 , AMENDMENT OF Tn}; UTTAR PRADESH NAGAR MAHAPALIKA 'ADHIMYAM, 1959 Amendment 0! 2. In section 2 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959‘" 2310;113:335 hereinafter, in this Chapter referred to as the principal Act, after clause (17). the following clause shall be inserted, namely :— ' " (l7~A) ‘Director' means the Director of Local Bodies. Uttar Pradesh appointed by the State Govemment under section 5-A.” Amendment of 3. In section 5 of the principal Act, after clause _(b)‘, the following Claus seem?“ 5- shall be inserted, namely :- - “ ((717) the Nagar Pramukh;". 1115M?“ 0! 4. After section 5 of the principal Act, the following section shall be We?“ new section S-A. namely :_ “5-A. (I) The State Government shall appoint an oﬂicer to be Director 'of Local Director of Local Bodies, Uttar Pradesh. Bodies. .

dr' 51qT:T 71711-7111 rfqz, 22 9'qr07, 1976

(2) In addition to the functions expressly assigned to him by or under this Act, the Director shall exercise such powers of the State Government in relation to the affairs of the Mahapalika (not being powers under sections 538 and 539) , as the State Government may, by notification in the Gazette, and subject to such conditions and restrictions (including the condition of review by itself) as may be specified in such notification, delegate to him."

5. In section 6 of the principal Act,— in sub-section (1), after clause (b), the following clause shall be

inserted, namely :— "(c) Paden Sadasyas comprising all members of the House of

People and the State Legislative Assembly whose constituencies include the whole or pad' of the city."

after sub-section (2) , the following sub-section shall be inserted, namely :—

"(8) If none of the Sabhasads or Vishishta Sadasyas under this section is a woman, the State Government may, by a like notification, nominate one woman as a Sabhasad, and thereupon, the strength of the Mahapalika shall stand varied to that extent."

6. In section 8-A of the principal Act, in sub-section (2) , in the proviso thereto, for the words "two years", the words "three years" shall be substituted.

7. After section 11 of the principal Act, the following section shall be inserted, namely :—

"11-A. (I) The Nagar Pramulth shall be elected on the basis of adult Election of Nagar suffrage by electors in the City.

Pramual. An out-going Nagar Pramukh shall except as provided by section 16

read with -section 15-A, be eligible for re-election. The provisions of this Act and the rules framed

relation to the election (including disputes relating to electoral offences) of a Sabhasad shall mutatis mutandis tion to the election of the Nagar Pramukh.

If in a general election, a person is elected both as Nagar Pra• tunkil and as a Sabhasad or being a Sabhasad or a Vishishta Sadasva is elected Nagar Pramukh in any bye-election, he shall cease to be a Sabhasad or a Vishishta Sadasya, as the case may be, from the date of his election as Nagar Pramukh."

8. In section 12 of the principal Act,— in the marginal heading; the words "Nagar Prarnukh

shall be omitted ;

for sub-section (1), the following sub-section shall be substituted, namely :—

"(1) The Upa Nagar Pramukh shall be elected as soon as may be after the election of Sabhasad has been completed." ;

sub-section (2) shall be omitted ; in sub-section (3) , the words "Nagar Pramukh and" shall be

omitted; and

(e) in sub-section (5) the words "Nagar Pramukh and" shall be omitted.

9. In section 13 of the prin be omitted.

10. In section 14 of the principal Act, for the words and figures "under Amendment of section 12" the words, letters and figures "in section 11-A or section 12, as section 14. the case may be". shall be substituted.

11. In section 15 of the principal Act, foi sub-section (1) , the following sAenctiejonndmIse..ni or

: sub-section shall be substituted, namely.—

(1) Except as otherwise provided in this Act, the term of of a Nagar Pramukh or Li pa Nagar Pramukh shall be co-termintts the term of the Mahapalika."

Amendment of section 6.

Amendment of section 8-A.

Insertion of new section 11-A.

there tinder in elections, and apply in rela-

Amendment of and" section 12.

pal Act, the words "Nagar Pramukh" shall Amendment of section 1.3. •

WWQWWWWGE, 22 33W,1976 (2) In addition to the functions expressly assigned to him by or under this Act, the Director shall exercise such powers of the State _ Government in relation to the affairs of the Mahapalika (not being powers under sections 538 and 539), as the State Government may, by notiﬁcation in the Gazette, and subject to such conditions and restrictions (including , the condition of review by itself) as may be specified in such notiﬁcation, delegate to him." 5. In section 6 of the principal Act,“ Amendment of section 6. (i) in sub-section (l), after clause ((1), the following clause shall be inserted, namely :— “ (c) Padim Sodasyos comprising all members of the House of People and the State legislative Assembly whose constituencies include the whole or part of the city." (ii) after sub-section (2). the following subsection shall be inserted, namely :— "(3) If none of the Sabhasads or Vishishta Sadasyas under this section is a woman, the State Government may, by a like notiﬁcation, nominate one woman as a Sabhasad, and thereupon, the strength of the Mahapalika shall stand varied to that extent.“ . 6. In section 8-A of the principal Act, in sub-section (2), in the proviso Amendment of t thereto, for the words “two years”, the words “three years” shall be substituted. seetion 8-A. .1 7‘ After section 11 of the principal Act, the following section shall be Insertion of new inserted, namely :— 59cm“ 11-A- “11.A. (l) The Nagar Praniukh shall be elected on the basis of adult Election of Nagar suffrage by electors in the City Pr‘dmukh. ’ w“. ,k- ' (2) An out—going Nagar Pramukh shall except as provided by section 16 read with'section lb-A, be eligible for re—election. (3) The provisions of this Act and the rules framed thereunder in relation to the election (including disputes relating to elections. and electoral offences) of a Sabhasad shall mutatis mutzmdis apply in rela~ tion to the election of the Nagar Pramukh. (4) If in a general election, a person is elected both as Nagar Pm. mukh and as a Sabhasad or being a Snbhamd or a Vishishta Sadawa is elected Nagar Pranmkh in any bye-election, he shall cease to be a Sabhasad or a Vishishta Sadasya, as the case may be, from the date of his election as Nagar Pramukh." ‘ S. In section 12 of the principal Act,— Amendment of (a) in the marginal heading, the words “Nagar Pramukh and" “cm“ ’2' shall be omitted; (b) for sub-section (1), the following sub-section shall be substituted, namely 1— ’ . “(1) The Upa Nagar Pramukh shall be elected as soon as may be after the election of Sabbamd has been completed”; (c) sub—section (2) shall be omitted ; (d) in sub-section (3), the words “Nagar Pramu‘ah and" shall be ' omitted; and (e) in sub-section (5) the words “Nagar Pramukh and” shall be omitted. I: 9. In section 13 of the principal Act, the words “Nagar Pramukh” shall Amendment of i be omitted Seclmu 13. - _ _ 10. In section 14 of the principal Act, for the words and ﬁgures ”under Amendment of ‘: section 12” the words, letters and ﬁgures “in section ll-A or section 12, as 56cm“ 14- }. the case may he”. shall be substituted. II. In section 15 of the principal Act, in) sub-section (1), the following Amendment of ' h-section shall be substituted, namely :— 539W“ 15‘ 1"‘(l) Except as otherwise provided in this Act, the term of oil/"t of a Nagar Pramukh or Upa Nagnr Pramukh shall be co-terminus wizh the term of the Mahaoalika.” > '

16 sift Mratigur uqld 22 9"q's47, 1976 —

Insertion of new 12. After section 15 of the principal Act, the following section shall be:I section 15•A • inserted, hamel.jr

"15-A. the provisions of section 16 shall apply to a truition exc

Motion of no pressing no-confidence in the Nagar Pramukh with the' confidence against following modifications, namely :— Nagar Pramukh.

sub-section (7) shall be deemed to be omitted; and

any references to the Upa Nagar Pramukh and the Nagai:, Pramukh shall be construed as references to the Nagar Pramukh.; and the District Judge respectively."

Amendment section 39.

Amendment section 51,

Amendment section 92.

13. In section 16 of the Principal Act,— in sub-section (2) , for the words "twelve months", the words )-

"two years" shall be substituted ;

in sub-section (3), for the word "one-half", the word "two- thirds" shall be subitituted ;

in sub-section (15), for the words "a majority of more than halr„., the words "a majority of two-thirds" shall be substituted; and

in sub-section (16) for the words "twelve months", the words "two; years" shall be substituted.

of 14. In section 39 of the principal Act, in sub-section (2) the following• ':, proviso thereto shall be inserted, namely

"Provided that any such amendment made in the electoral roll of the ward after the notification calling upon the ward to elect a Sabhasad or Sabhasads is issued, shall be ignored for the purposes of that election."

of 15. In section 51 of the principal Act, in sub-section (1), in clause (a),

for the words "Gpa Nagar Pramukh", the words "Nagar Pramukh" shall be y substituted.

oe 16. In section 92 of the principal Act, in sub-section (1), the following

proviso thereto shall be inserted, namely :—

"Provided that where the Nagar Pramukh is of opinion that the deci- sion on any matter, including the budget estimates and proposals of taxation, by the Mahapalika or by any Committee thereof by a majority of the members present and voting at the meeting is against the interests of the Mahapalika, he may refer the same with his comments to the, Director, who may, with the previous approval of the State Government, take such decision thereon (which may be in supersession or partial.L., modification of the decision of the Mahapalika or the Committee, as the case may be) as he thinks fit, and his decision shall have effect as if it 1: were the decision of the Mahapalika or of such Committee :

Amendment of section 16.

Provided further that the Director may pending his final decision give such interim directions as he thinks fit and such directions shall have effect as if they were decisions of the Mahapalika or such Committee, as the case may be."

Amendment of 17. In section 117 of the principal Act, in sub-section (5) , for the words.

section 117. "subject, wherever it is hereinafter expressly so directed to the sanction of the Mahapalika", the words "subject to the general control and direction of the Nagar Pramukh, and wherever it is hereinafter expressly so directed, to the sanction of the Mahapalika" shall be substituted.

18. After section 140 of the principal Act, the following section shall be inserted, namely :—

"I40-A. No expenditure from the Mahapalika fund shall be incurrat Restriction on /without die prior sanction in writing of the Diittor

expgsditure from for the purpose of defraying the costs of aïY Mahapalika fund over ntigition.

certain Proceedings instituted or commenced in any court of law by or on behalf of any Nagar Mahapalika or the NagaHi

Pramukh or any authority thereof in respect of any order made or rum porting to have been made by the State Government under section 133.1 . section 84 section 534, section 535, section 537. section 538 or section 539,"

Insertion of new section 140-A.

16 minimums-tram, 22 etarsal-t, 197s Insertion of new 12. After section 15 of the principal Act, the following section shall b‘ mm“ 15"" inserted, namely :—'— “15A. The provisions of section l6 shall apply to a mention ex , Mom“; of no pressing no-conﬁdence in the Nagar Pramukh with th ' conﬁdence against following modiﬁcatidns, namely :— Nagar Pramukh. (a) sub-section (7) shall be deemed to be omitted; and (b) any references to the Upa Nagar Pramukh and the Naga: Pramukh shall be construed as references to the Nagar Pramuk and the District Judge respectively." settingnitgent of 13. In section 16 of the Principal Act,— 1 . ' i n (a) in subsection (2), for the words “twelve months”, therwords,l ”two years” shall be substituted; L (1)) in sub-section (3), for the word “one-half", the word. thirds” shall be substituted ; (c) in sub-section (15), for the words “a majority of more than half” the words “a majority of two-thirds” shall be substituted; and d) in sub-section (16) for the words “twelve months", the words "two years” shall be substituted. Amendment of 14. In section 39 of the principal Act, in sub-section (2) the following-,- seam“ 39' proviso thereto Shall be inserted, namely :— ' ' “Provided that any such amendment made in the electoral roll of the ward after the notiﬁcation calling upon the ward to elect a Sabhmud or ‘ Sabhamds is issued, shall be ignored for the purposes of that election." w Amendment of 15. In section 51-of the principal Act, in subsection (1), in clause (a) section 51‘ ' for the words “Upa Nagar Pramukh”, the words “Nagar Pramukh" shall be substituted. 16. In section 92 of the principal Act, in subsection (1), the following . Amendment of . - section 92, provrso thereto shall. be inserted, namely :— “Provided that where the Nagar Pramukh is of opinion that the deci- sion on any matter, including the budget estimates and proposals of taxation, by the Mahapalika or by any Committee thereof by a majority of the members present and voting at the meeting is against the interests of the Mahapalika, he may refer the same with his comments to the Director, who may, with the previous approval of the State Government! take such decision thereon (which may be in supersession or partial“ modiﬁcation of the decision of the Mahapalika or the Committee, as the case may he) as he thinks ﬁt, and his decision shall have effect as if it were the decision of the Mahapalika or of such Committee t Provided further that the Director may pending his ﬁnal decision give such interim directions as he thinks ﬁt and such directions shall have effect as i[ they were decisions of the Mahapalika or such Committee, as the case may be." 17. In section 117 of the principal Act, in sub-section (5), for the words, "subject, wherever it is hereinafter expressly so directed to the sanction of tilt? Mahapalika", the words ”subject to the general control and direction of the Nagar Pramukh, and wherever it is hereinafter expressly so directed, to the sanction of the Mahapalika" shall be substituted. Amendment of section 117. 18. After section 140 of the principal Act, the following section shall be / Insertion of new A section 140—A, Inserted, namely :— "l40-A. No expenditure from the Mahapalika fund shall be incurred Restrictionf on ,without the prior sanction in writing of the Dir'ét 326231552: fig?! for the purpose of defraying the costs of any over certain proceedings instituted or commenced so any court of 13W litigation. by or on behalf of any Nagar Mahapalika or the N353 Pramukh or any authority thereof in respect of any order made or p“ porting to have been made by the State Government under section 3 section 84 section 534, section 535, section 537, section 538 or section 539

cri“fiV19:1711,1T71 kid, 22 9-qvi-T, 197 6

CHAPTER III

AMENDMENT OF THE U. P. MUNICIPALITIES ACT, 1916

19. In section 2 of the U. P. Municipalities Act, 1916, hereinafter in thin Amendment of Chapter referred to as the principal Act, after clause (5) , the following clause section 2 of U.P shall be inserted, namely :— Act H of 1916

"(5-a) 'Director' means the Director of Local Bodies, Uttar Pradesh appointed under section 31-B."

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

"9. Except as otherwise provided by section 10, a Board shall consist of:—

The President;

The elected members who shall not be less than 10 and not more than 40, as the State Government may by notification in the official Gazette specify ;

The ex officio members comprising all members of the House of People and the State Legislative Assembly whose constituencies include the whole or part of the limits of the Municipality :

Provided that if none of the members elected under clause (b), is a woman, the State Government may by alike notification nominate one woman as a member of the Board and thereupon, the normal composition of the Board shall stand varied to that extent."

Amendment of section (I) thereof, and section 10-AA.

in sub-section (1) as so re-numbered, after clause (c), the following proviso shall be inserted namely :—

"Provided that where the Administrator appointed under this sub- section is the District Magistrate, he may, subject to any general or special order of the State Government, delegate all or any of his powers, func- tions and duties under this Act to any officer subordinate to him (here- inafter referred to as the officer-incharge) , and thereafter the salary and allowances of the officer-in-charge shall be paid in accordance with clause (b)."

after sub-section (1) as so re-numbered, the following sub-sections shall be inserted, namely

"(2) Where the number of members of the Board for the time being is reduced to less than one-half of the total number of members of the Board by reason of casual vacancies having occurred for any reason whatsoever, then the Board shall be deemed to be dissolved with effect from the date on which the number of members of the Board for the time being is so reduced or the date of commencement of this section: whichever is later.

(3) Where a Board is deemed to be dissolved under sub-section (2) the District Magistrate shall with effect from the date of such dissolution be deemed in law to be its Administrator and thereupon, the conse- quences mentioned in clauses (a) to (c) of sub-section (1) shall ensue."

In section II of the principal Act, after clause (c), the following proviso shall be inserted, namely:—

"Provided that where the Administrator appointed under this section is the District Magistrate, he may, subject to any general or special order of the State Government, delegate all or any of his powers, func- tions and duties under this Act to any officer subordinate to him (hereinafter referred to as the officer-in-charge) and thereafter, the salary and allowances of the officer-in-charge, shall be paid in accordance with clause (b)."

In section 12-B of the principal Act, in sub-section (3), the following Amendment of 'proviso thereto shall be inserted, namely :-- section I2-B.

"Provided that any such amendment made in the electoral roll of the ward after the notification calling upon the ward to elect a member or members is issued, shall be ignored for the purposes of that election."

21. Section 10-AA of the principal Act, shall be re-numbered as sub•

Amendra en of section 1E,

mae‘aamarmm. 22 Fara—s, 1976 CHAPTER III AMENDMENT or THE U. P. MUNICIPALITIES ACT, 1916 19. In section 2 of the U. P. Municipalities Act, 1916, hereinafter in this Chapter referred to as the principal Act, after clause (5), the followina clause ’«shall be inserted, namely :— ' D " (5:12) 'Director' means the Director of Local Bodies, Uttar Pradesh appomted under section 31-B." \. 20. For section 9 of the principal Act, the following section shall be substztuted, namely :— ’ f"9. Except as otherwise provided by section 10, a Board shall consist D 2-— (a) The President ; (b) The elected members who shall not be less than‘ 10 and not more than 40, as the State Government may by notiﬁcation in the ofﬁcial Gazette specify; , (1:) The ex oﬂicio members comprising all members of the House of People and the State Legislative Assembly whose constituencies r include the whole or part of the limits of the Municipality: Provided that if none of the members elected under clause -(b)', is a woman, the State Government may by a like notiﬁcation nominate one woman as a member of the Board and thereupon, the normal composition of the Board shall stand varied to that extent.” ‘m’ 21. Section 10~AA of the principal Act, shall be re-mtmbered as sub- ‘ section (1) thereof, and (i) in sub-section (1) as so renumbered, after clause (5), the following ' proviso shall be inserted namely 1—— "Provided that where the Administrator appointed under this sub- section is the District Magistrate, he may, subject to any general or special order of the State Government, delegate all or any of his powers, func- tions and duties under this Act to any ofﬁcer subordinate to him (here- inafter referred to as the olﬁccr-incbarze) , and thereafter the salary and allowances of the oi-ﬁcer-in-charge shall be paid in accordance with clause (12) .” , (ii)' after sub-section (1) as so re-numbered. the following subsections shall be inserted, namely :— “(2) Where the number of members of the Board for the time being is reduced to less than one-half of the total number of members of the ' Board by reason of casual vacancies having occurred for any reason whatsoever, then the Board shall be deemed to be dissolved with effect from the date on which the number of members of the Board for the time beingIr is so reduced or the date of commencement of this section, whichever is later. , (5) Where a Board is‘deemed to be dissolved under sub—section (2)' the District Magistrate shall with effect from the date of such dissolution be deemed in law to be its Administrator and thereupon, the conse- quences mentioned in clauscs(a) to (c) of subsection (1) shall ensue." 22. In section 11 of the principal Act, after clause (6)) the following proviso shall be inserted, namely :— '. “Provided that where the Administrator appointed under this section v is the District Magistrate, he may, subject to any general or Special 1‘ order of the State Government, delegate all or any of his powers, func- tions and duties under this Act to any ofﬁcer subordinate to him ' (hereinafter referred to as the oﬂicer-in-charge) and thereafter, the salary and allowances of the oﬁicer-in—charge, shall be paid in accordance with , . . , clause ((2) ." ‘ , 25. In section 12-13 of the principal Act, in subsection (3) , the following {proviso thereto shall be inserted, namely :— ‘ "Provided that any such amendment made in the electoral roll of the _ward after the notiﬁcation calling upon the ward to elect a member or members is issued, shall be ignored for the purposes of that election." g7 17 Amendment of section 2 of UP Act II 01' 1916 Amendment of section 9. Alllendllllent of section I'D-AA. Amendmch of section ll, Amendment of section 12-8.

18 Csakl- WiTtittuf IT7Z, 22 'i4lt, 1976

of 24. In section 31, of the principal Act, for clause (b), the following . :lause shall .be substituted,. namely :— _ •

"It) Such person or 'persons as the State Government may appoint in.:: that behalf shall, so long as the supersession of' the Board lasts, exercise and perform, so far as may be, the powers and duties of the Board • and-, shall be deemed to be the Board for all purposes, and the person•sci ., appointed, shall be called the Administrator, and accordingly, the pro, .. visions of section 10-AA, shall mutatis mutandis •apply ; and"

Amendment of 25. In section 31-A of the principal Act, for clause (c), the following:: section 31-A, clause shall be substituted, namely :—

"(c) Such person or persons as the State Government may appoint in that behalf shall so long as the Board is not reconstituted exercise • and perform, so far as may be, the powers and uties of the Board and' shall be deemed to be the Board for all purposes, and the person so appointed shall be called the Administrator, 'and accordingly. the pro-: visions of section 10-AA, ehall inutatis mutandis apply."

Insertion of new 26. After section 31-A of the principal.Act, the following section shall be • section 31-B.

. . . "31-B. .(l) The State Government shall appoint an officer to be the

Director of Local Bodies: Director of Local . Bodies, Uttar Pradesh. (2) In 'addition to the function, expressly assigned to him by or under.,

this Act. the Director shall exercise such powers-of the State Government: in relation to the affairs of a Board (not being powers under section 30) as the State Government may, by notification in the Gazette, and subject to such conditions and restrictions (including the conditions of review • by itself) as may be specified in such notification, delegate to him."

. • • • 27. In section 40 of the principal Act,—

'(a) in sub-section (I), for clause (h) the following clause shall be substituted, namely :—

"(h) that he has been guilty of any other misconduct whether as , member or as Vice-President or President or as Vice-President exerci- sing the powers of President whether committed before or after the commencement of the Uttar Pradesh Urban Local Self-Government- Laws (Amendment) Act, 1976." ;

.(b) for sub-section (3) the. following sub-section shall be substituted; namely :—

"(3) The State Government may remove from the Board a member. who, in its opinion, while being a member during the current or the last preceding term of the Board, acting, as President or a Vice- . President, or Chairman of a Committee, or member, ,.. or in any other capacity whatsoever, has, whether before or after the commencement of the Uttar Pradesh Urban Local Self-...4 Government Laws (Amendment) Act. 1976. so flagrantly abused his,,; position, or so wilfully contravened any of the provisions of this ,.... Act or any rule, regulation or bye-law, or caused such lot or 1 damage to the fund or property of the Board, as to render him-, unfit to continue as a member."

Substitution a 28. For section 43 of the principal Act, the following section shall be., section 43. substituted, namely :—

"43. (1) The President shall be elected on the basis of adult suffrage , Election of by electors in the Municipality.

President. (2) An out-going President shall be eligible for re-election. '(8)- The provisions of this Act and the rules framed thereunder in .

relltion to the election (including disputes relating to elections, and •: electoral offences) of a member shall mantis mutandis apply in relation • to the election of the President.

.(4). If in a general election a person is elected both as member and.: -President of the Board, or being member of the Board is elected-, President in any bye-election he shall, except as provided in section 49,:, cease to be a member from the date of his election as President."

Amendment section 31.

" Amendment of section 40.

18 ' m'ﬁammm, 22 W,1_976 Amendment 0f 24. in section 31 of the principal Act, for clause (b) the following ““1“ 31' :lause shall be substituted, namely: —- , "l'b) Such person or persons as the State Government may appoint in_I that behalf sl1a11,so long as the superséssion of the Board lasts, exercise and perform, so far as may be, the powers and duties of the Board and‘t shall be deemed to be the Board for all purposes, and the person so‘I appointed shall be called the Administrator, and accordingly, the pro.- visions of section 10- AA, shall mutatis mutandis apply; and" Amendment of 25. In section 31- A of the principal Act, for clause (6). the following ““10“ 31'A- clause shall be substituted, namely: — "(c) Such person or persons as the State Government may appoint ‘ in that behalf shall so long as the Boa1d is not reconstituted exercise and perform, so far as may be, the powers and duties of the Board and ..-. shall be deemed to be the Board for all purposes, and the person so ' appointed shall be called the Administrator, and accordingly. the pro visions of section lO-AA, shall mutatis mutandis apply." Insertion of new 26. 'After section 31- A of the principal Act, the following section shall be - 5”““31‘3- irsert'ed, namely: -. - - ~ 1 z “31- B. (l) The State Government shall a ppoint an oﬁicer to be the ' Director of Local Bodies Director of Local Bodies, Uttar Pradesh. - I. (2) In addition to the function expressly assigned to him by or under. this Act. the Director shall exercise such powers 0of the _State Government- in relation to the affairs of a Board (not being powers under section 30) as (he State Government may, by notiﬁcation in the Gazette, and subject to such conditions and restrictions (including the conditions of review - by itself) as maybe speciﬁed in such notiﬁcation, delegate to him.” ‘ Amendment 0! 27.1n section 40 of the principal Act,— section 40' (a) in sub- section (1), for clause (11) the following clause shall be . substituted, namely: — "(11) that he has been guilty of any other misconduct whether as'_ member or as Vice-President or Piesident or as Vice- President exerci- '- sing the powers of President whether committed before or after the. ' commencement of the Uttar Pradesh Urban Local Self- Government _I; Laws (Amendment) Act, 1976. "; '1(b) for sub section (5) the following sub- section shall be substituted namely: — " (3) The State Government may remove from the Board a member who, 1n its opinion, while being a member during the current or theI last preceding term of the Board, acting, as President or a Vice- . President, or Chairman of a Committee, or member. or in any other capacity whatsoever, has, whether before’ A or after the commencement of the Uttar Pradesh Urban Local Self-I h Government Laws (Amendment) Act. 1976 so ﬂagrantly abused his _ position, or so wilfully contiavened any of the provisions of this- Aot or any 1111c, regulation or bye— law, or caused such 10$ 01’ 1 damage to the fund or property of the Board as to render him‘ unﬁt to continue as a member. . Substitution of ’ 28. For section 43 of the principal Act the following section shall be SW10“ 43. substituted, namely: — "a. "48 (1) The President shall be elected on the basis of adult suffrage. “Eaton of by electors in the Municipality .'~ 11 - . (2) An out gomg President shall be eligible for re- election. (3) The provisions of this Act and the rules framed thereunder 1n _ relition to the election (including disputes relating to elections, and“; electoral offences) of a member shall mutatis mutandis apply in relatioﬂ‘ to the election of the President - " (4) If in a general election a person is elected both as member and President of the Boarc1,or being member of the Board is elected": President in any bye— election he shall, except as provided in section 45 . cease to be a member from the date of his election as President."

VI 979TaTT„q it4d, 22 .9q.4-"<, 1 9 7 6

19 595:.

For section 44-A of the principal Act, the following section shall Substitution of section 44-A. be substituted, namely :—

"44-A. If a casual vacancy occurs in the office .of President owing to Bye election of death or resignation or any other cause,— the President

president. shall be elected, as soon as may be thereafter, -but not later than three months from the date of occurrence of the said vacancy!

in the manner provided in section 43 ": Provided that in the case of a casual vacancy, whether occurring before

or after the commencement of the Uttar Pradesh Urban Local Self- Government Laws (Amendment) Act, 1976, in the office of the President elected by members of the 'Board it shall be filled by election by members of the Board in accordance with the system of proportional representation by means of the single transferable vote, and voting at such election shall be by secret ballot."

For section 46 of the principal Act, the following section shall be Substitution of

, substituted, namely section 46.

:— "46. (I) Except as otherwise provided in this Act, the term of office

of a President shall be co-terminus with the term of the Board. (2) The term of office of a President elected in a casual vacancy shall

be the remainder of the term of office of his predecessor."

In section 48 of the principal Act, in sub-section (2), in clause (b) Amendment of

section for sub-clauses (vii) and (viii). the following sub-clauses shall be

substituted, 48.

namely "(vii) during the current or the last preceding term of the Board, acting, as President or Vice-President, or as Chairman of a Committee, or as member, or in any other capacity whatsoever, whether before or after the commencement of the Uttar Pradesh Urban Local Self-Govern- ment Laws (Amendment) Act, 1976, so flagrantly abused his position, or so wilfully contravened any of the provisions of this Act or any rule, regulation or bye-law, or caused such loss or damage to fund or property of the Board, as to render him unfit to continue to be President; or

(viii) been guilty of any other misconduct whether committed before or after the commencement •of the Uttar Pradesh Urban Local Self- Government Laws (Amendment) Act, 1976, whether as President or as Vice-President exercising the powers of President, or as Vice-President

or as member In section 54 of the principal Act,—

Amendment of ssction 54.

for sub-section (2), the following sub-section shall be substituted,

namely "(2) Except as otherwise provided in this Act, the term of effice

of a Vice-President of any description shall be co-terminus with the term of the Board."

(ii) 'after sub-section (3), the following sub-section shall be inserted,

namely :— "(4) The election of a Vice-President under sub-sections (1), (2)

and (3) shall be completed within three months from the date of the due constitution of the Board as notified under section 56 or from the date of occurrence of the vacancy, as the case may be."

:— section 54-A. Amendment of

the following sub-sections shall be substituted, namely

In section 54-A of the principal Act, for sub-sections (1) and (2),

"(1) Where a person on being elected President fails or refuses to function or is otherwise not able to function, or a casual vacancy occurs in the office of the President within the meaning of section 44-A, and no Vice-President has been elected in accordance with this Act, or there is no Vice-President otherwise able to function, the powers and functions of the President shall, until a President or Vice-President is able to func- tion, be exercised and performed by the District Magistrate or by a gazetted officer not below the rank of a Deputy Collector appointed by the District Magistrate in this behalf, and such officer shall be called the Administrator, and accordingly, the provisions of section 10-AA, shall mutatis mutandis apply.

semis ammo ass, 22 eater, 1976 19 29. For section 44-A oi the principal Act, the following section shall be substituted, namely :— “44-A. If a casual vacancy occurs in the ofﬁce of President owing to Eye ClCCiiDn of death or resignation or any other cause," the President Premeﬂh shall be elected, as soon as may be thereafter, «but not later than three months from the date of occurrence of the said vacancy, in the manner provided in section 433 I i Provided that in the case of a casual vacancy, whether occurring before or after the commencement of the Uttar Pradesh Urban Local Seli- , Government Laws (Amendment) Act, 1976, in the oﬂice of the President ‘ elected by members of the 'Board it shall be ﬁlled by election by A members of the Board in accordance with the system' of proportional representation by means of the single transferable vote, and voting at such election shall be by secret ballot.” - 30. F01 section 46 of the principal Act, the following section shall be f. substituted, namely :— i “46. (1) Except as otherwise provided in this Act, the term of ofﬁce of a President shall be co-terminus with the term of the Board. ' (2) The term of olhce of a President elected-in a casual vacancy shall be the remainder of the term of ofﬁce of his predecessor." 31. In section 48 of the principal Act, in sub-section (2), in clause (b) forsub-clauses (vii) and (viii), the following sub~clauses shall'be substituted, namely :— “(vii) during the current or the last preceding term of the Board, acting, as President or Vice-President, or as Chairman of a Committee, or as member, or in any other capacity whatsoever, whether before or after the commencement of the Uttar Pradesh Urban Local Self-Govern- ment Laws (Amendment) Act, 1976, so ﬂagrantly abused his position, or so wilfully contravened any of the provisions of this Act or any rule, regulation or bye-law, or caused such loss or damage to fund or property of the Board, as to render him unﬁt to continue to be President; or (viii) been guilty of any other misconduct whether committed before or after the commencement of the Uttar Pradesh Urban Local kil- Government Laws (Amendment) Act, 1976, whether as President or as Vice-President exercising the powers of President, or as Vice-President or as member ;” 32. In section 54 of the principal Act,— (i) 'for sub—section (2) , the following sub-section shall be substituted, namely :— "(2) Except as otherwise provided in this Act, the term of office of a Vice-President of any description shall be co»terminus with the term of the Board." (ii) after sub-section (3), the following subsection shall be inserted, namely :— ” (4) The election of. a Vice-President under sub-sections (l) , (2) and (3) shall be completed within three months from the date of the due constitution oi the Board as notiﬁed under section 56 or from the date of occurrence of the vacancy, as the case may be." 33. In section 54-A of the principal Act, for sub-sections (l) and (2), the following sub-sections shall be substituted, namely :— “ (1) Where a person on being elected President fails or refuses to function or is otherwise not able to function, or a casual vacancy occurs in the ofﬁce of the President Within the meaning of section 44-A, and no Vice-President has been elected in accordance with this Act, or there is no Vice-President otherwise able to function, the powers and functions of the President shall, until a President or Vice-President is able to func- tion, be exercised and performed by the District Magistrate or by a gazetted oﬂicer not below the rank of a Deputy Collector appointed by the District Magistrate in this behalf, and such ofﬁcer shall be called the Administrator, and accordingly, the provisions of section 10-AA, shall mutatis mutandis apply. ‘ Substitution of section 44-A. Substitution of sectiOn 46. Amendment of section 48. Amendment of s tction 54. Amendment of section 54-A.

20 U9'1' CR:DT RFIT477' 07-e, 22 qar47, 197 6

(2) Subject to - the provisions of sub-section (4) of section 54, the-,- meeting for the election of the Vice-President shall be held at the office I' of the Board and on the date and time appointed by-the District •Magisz. trate. The notice of the meeting and the date and time appointed.:: therefor shall be sent to every member of the Board at his place-art residence seven clear days before the date fixed for the meeting. A 2 copy of such notice shall also be published in such manner as the. ; District Magistrate may direct, and upon such publication„ every member. • shall be deemed to have received the notice."

Substitutios section 81.

of 34. For section 81 of the principal Act, the following section shall be::f substituted and be deemed always to have been substituted, namely :—

"81. (I) The President, the Vice-President, and every member, .% officer and servant of the Board shall be liable to surcharge for the loss, waste and misapplication of any money or property of the Board, if such loss, waste or misapplication is a direct consequence of his neglect or 'nth. conduct while acting as such President, Vice-President, member, officer or: servant :

Provided that such liability shall cease to exist after the expiry of ten years from -the occurrence of such loss, waste or misapplication or after the expiry of five years from the date on which such President, Vice. President, member, officer or servant ceases to hold his office, whichever is later. •

The amount of surcharge so imposed shall be recoverable as if it

The procedure of surcharge and the manner of the recovery of the amount involved in loss, waste or misapplication shall be such as may be

were an arrear of land revenue and the Collector on being satisfied that the sum is due shall proceed to recover it as such an arrear.

prescribed.

Amcndmsnt o f section 87-%,

(4) Where no surcharge proceedings are taken, die Board, with the Th • previous sanction of, or on being directed by, the Prescribed Authority, - may institute a suit for compensation against such person."

35. In section 87-A of the principal Act,—

(a) for sub-section (2), the following sub-section shall be substituted, namely :—

" (2) Written notice of intention to make a motion of no-confi— dence in its President signed by such number of members of the., ; Board as constitute no less than two-thirds of die total number of ;' members of the Board together with a copy of the motion which it is proposed to make shall be delivered in person together by any two ; of the members signing the notice to the District Magistrate."

_ (b) for sub-section (12), the following sub-section shall be substi- tuted, namely :—

" (12) The motion shall be deemed to have been carried only when it has been passed by a majority of two-thirds of the total number of members of the Board."

for sub-section (13), the following sub-section shall be substitu-ted, namely :—

(13) If the motion is not carried by a majority as aforesaid, or- if the meeting cannot be held for want of quorum which shall not be less than two-thirds of the total number of members of the Board, for the time being, no notice of any subsequent motion of no-confi- dence in the same President shall be received until after the expiry of a period of two years from the date of the meeting."

for sub-section (14), the following sub-seation shall be substituted, namely :—

" (14) No notice of a motion of no-confidence under this section shall be received within two years of the assumption of office by a: President."

_ 20 sataéaammmmrzmz aam,197e ‘ - (2) Subject t0'the provisions of sub-section (4) of section 54, the‘;-'.; meeting for the election of the Vice-President shall be held at thefoﬂice V of the Board and on the date and time appointed by -thé District 'Magisi, -£ trate. The notice of the meeting and the date and time appointed, therefor shall be sent to every member of the Board at his place‘of residence seven clear days before the date ﬁxed for the meeting. A‘ copy of such notice shall also be published in such manner as the- District Magistrate may direct, and upon such publication,, every member _- shall be deemed to have received the notice." Substitution of 5'4. For section 81 of the principal Act, the following section shall be :3. ““10”" substituted and be deemed always to have been substituted, namely :— ' a “81. (1) The President, the Vice-President, and every member, I; officer and servant of the Board shall be liable to surcharge for the loss, L, - waste and misapplication of any money or property of the Board, if such l loss, waste or misapplication is a direct consequence of his neglect or mis- conduct while acting as such President, Vice-President. member, oﬂicer or; servant: I Provided that such liability shall cease to exist after the expiry of ten ' " years fromthe occurrence of such loss, waste or misapplication or after the expiry of ﬁve years from the date on which such President, Vice President, member, ofﬁcer or servant ceases to hold his ofﬁce, whichever is later. (2) The amount of surcharge so imposed shall be recoverable as if it ,. were an arrear of land revenue and the Collector on being satisﬁed that .. the sum is due shall proceed to recover it as such an anear. (3) The procedure of surcharge and the manner of the recovery of the _ amount involved in loss, waste or misapplication shall be such as may be prescribed. _ 3 .4 . (4) Where no surcharge proceedings are taken, the Board, with the | . _ previous sanction of, or on being directed by, the Prescribed Authority.‘ ,1 ' ' . may institute a suit for compensation against such person." ' ‘ Amendmsnt of 35. In section'87-A of the principal Act,— scc‘b“ 874‘ (a) [or subsection (2), the following sub-section shall be substituted, namely :— “ (2) Written notice of intention to make a motion of no—conﬁ- deuce in its President signed by such number of members of the— Board as constitute no less than two-thirds of the total number of members of the Board together with a copy of the motion which it' is proposed to make shall be delivered in person together by any two of the members signing the notice to the District Magistrate." _ (b) for sub-section (12), the following sub-section'shall be subsli¥ tuted, namely :— ' " (12) The motion shall be deemed to have been carried only when it has been passed by a majority of two-thirds of the total number' of members of the Board." (a) for sub-section (13), the following sub-section shall be substitu- _. zed, namely :— - l ‘- ".(13) If the motion is not c’arried by a majority as aforesaid, or. .. if the meeting cannot be held for want of quorum which shall n0t‘ g, ., be less than two-thirds of the total number of members of the Board. for the time being, ”no notice of any subsequent motion of nMonﬁ- , dence in the-same President shall be received until after the expiry of a period of two years from the date of the meeting" (:1) [or sub-section (14), the following sub-section shall be substituted, V namely :— > "(14) No notice of a motion of no-conﬁdence under this section shall-be received within two years of the assumption of ofﬁce by ‘ President.” . .. ‘ ., ‘ _ _ . ,

39-7 Sti VITIVITT 1TqZ, 22 7iTrdi, 1976 21

36. In section 92. of the principal Act, in sub-section (1), the following provisos shall be inserted at the end, namely

"Provided that where the President [not being a President elected by members of the Board under section 43 as it stood before the commence- ment of the Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1976, or under the proviso to section 44-A] is of opinion that the decision on any question (including the budget estimates and proposals of taxation) by the Board by a majority of votes of the members present and voting is against the interests of the Board, he may refer the same with his comments to the Director, who may, with the previous approval of the State Government, take such decisidn thereon (which may be in supersession or partial modification of the decision of the Board) as he thinks fit, and his decision shall have effect as if it were a decision of the Board:

Provided further that the Director may, pending his final decision, give such interim directions as he thinks fit, and such directions shall have effect as if they were decisions of the Board."

37. After section 120 of the principal Act, the following section shall be Insertion of new

inserted, namely :— I

section 120-A, I -

"120-A. No expenditure from the municipal fund shall be incurred Restriction on expenditure from without the prior sanction in writing of the Directot municipal fund for the purposes of defraying the costs of any over certain proceedings instituted or commenced in any court of law i Ligation.

by or on behalf of a Board or its President in respect of any order made or purporting to have been made by the

State Government under section 30, section 34, section 40 or section 48."

In section 333 of the principal Act, after the proviso thereto, the follow Amendment of ing proviso shall be inserted, namely :— section 333.

"Provided further that the provisions of section 10-AA shall nintatis ?nutandis apply to such officer as they apply to an Administrator."

In section 338 of the principal Act, in sub-section (2), the following Amendment of proviso thereto shall be inserted, namely :— section 338.

"Provided that if none of the members elected under this sub-section is a woman, the State Government may by notification nominate one woman as a member of the notified area committee and thereupon, the compo- sition of the committee shall stand varied to that extent."

CHAPTER IV

AMENDMENT OF THE U. P. TOWN AREAS ACT, 1914

In section 5 of the U. P. Town Areas Act, 1914, hereinafter in this Chapter, referred to as the principal Act, in sub-section (2), the following

:proviso thereto shall be inserted, namely :—

"Provided that if none of the members elected under clause (5) is a woman, the State Government may by a like notification nominate one woman as a member of the committee, and thereupon the normal com- position of the committee shall stand varied to that extent."

In section 8-A of the principal Act, for sub-section (3), the following .sub-section shall- be substituted, namely

"(3) When a vacancy occurs by reason of the death, removal or resig- nation of a Chairman, or where the election has been set aside in pur- suance of an election petition presented under this Act, the Chairman shall be elected within three months from the date of occurrence of such vacancy .:.

Provided that if the term of office of that Chairman would, in the ordinary course of events, have determined within one year of occurrence of the vacancy, the State Government may direct that the vacancy be left unfilled until the next election under sub-section (2)."

Amendment of section 5 of V.P. Act II of 1914.

Amendment of section 8-A.

Amendment of section 92.

\N Ger sré‘sr warm were, 2 2 Water, 1 9 7 e 21 . 2‘76. In section 92__ of the principal Act, in sub~sectio , provisos shall be inserttd at the end,’namely 1—- ' n (1), the following Amendment of ' , section 92. “Provided that where the President [not being a President elected by members of the Board under section 45 as it stood before the commence? ment of the Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1976, or under the proviso to section 44-A] is of opinion that the decision on any question (including the budget estimates and proposals of taxation) by the Board by a majority of votes of the members present and voting is against the interests of the Board, he may refer the same with his comments to the Director, who may, with the previous approval of the State Government, take such decision thereon (which may be in supersessio'n or partial modiﬁcation of the decision of the Board) as he thinks ﬁt, and his decision shall have eﬂect as if it were a decision of the Board: Provided further that the Director may, pending his ﬁnal decision, give such interim directions as he thinks ﬁt, and such directions shall have effect as if they were decisions of the Board." . 37. After section 120 of the principal Act, the following section shall be lnsenicn of new 1 inserted, namely:— , .l» i -.; section 120A. “120-A. No expenditure from the municipal fund shall be incurred RBSfI‘iCFiOﬁ 0“ without the prior sanction in writing of the Director 2:535:23!” {52? for the purposes of defraying the costs of any over certain proceedings instituted or commenced in any court of law litigation. by or on behalf of a Board or its President in respect of \ any order made or purporting to have been made by the ' State Government under section 30, section 34, section 40 or section 48.", 38. In section 335 of the principal Act, after the proviso thereto, the follow Amendment of iing proviso shall. be inserted, namely :— section 333. "Provided further that the provisions of section lO—AA shall mutatia mutandis apply to such ofﬁcer as they apply to an Administrator." 39. In section 538 of the principal Act, in sub-section (2), the following - Amendment of :provrso thereto shall be inserted, namely :— section 338. "Provided that if none of the members elected under this sub-section in a woman, the State Government may by notiﬁcation nominate one woman I, as a member of the notiﬁed area committee and thereupon, the compo- sition of the committee shall stand varied to that extent." CHAPTER IV AMENDMENT or THE U. P. TOWN Arms-AC1”, 1914 40. In section 5 of the U. P. Town Areas Act, 1914, hereinafter in thin Amendment of Chapter, referred to as the principal Act, in sub-section (2), the following “mo“ 5 °7 ;. . . , U.P. Act II of - )rovrso thereto shall be inserted, namely :- ‘914. "Provided that if none of the members elected under clause (17) is I woman, the State Government may by a like notiﬁcation nominate one woman as a member of the committee, and thereupon the normal com- position of the committee shall stand varied to that extent." 41. In section 8-A of the principal Act, for subsection (5) , the following _ Amendment of subsection shall‘ be substituted, namely :— lection s-A. “(3) When a vacancy occurs by reason of the death, removal or resig- nation of a Chairman, or where the election has been set aside in pur- suance of an election petition presented under this Act, the Chairman shall be elected within three months from the date of occurrence of such vacancy .: ' Provided that if the term of oﬂice of that Chairman would, in the ordinary course of events. have determined within one year of occurrence of the vacancy, the State Government may direct that the vacancy be left unﬁlled until the next election under sub-section ~(2):"

' (3) ; A Master Plan shall be revised at the end of every ten years,,,

and may be revised earlier if the State Government so think fit."

of 49. In section 6 of the principal Act, Jr the word "directions", word "regulations" shall be substituted.

- "5-A. (1) If in the opinion of the State Government any regulatd e .4 Master Plan for area requires to be developed according to a Master the reguItted Plan it may cause such a Plan to be prepared either', area. through the Controlling Authority or through such other agency as it may think fit.

inade•

in that behalf.

• (2) Every such plan shall conform to any rules or regulations

Amendment section 4.

Amendment section 5.

Insertion of ne section 5-A.

Amendment section 6.

22 7597 sraiT qiffaTIK171 1M-7., 22 ;Tq'TWT, 1976

Insertion of new section 23-A.

Amenchm nt of section 41 of Presidents Act 11 of 1973 as re- enacted and amended ltry U.P. Act 30 of 1974.

After section 23 of the principal Act, the following section shall We• .; inserted, namely :—

"23.-A. No expenditure from the town fund shall be incurred with; out the prior sanction in writing of the District MagistrateL for the purpose of defraying the costs of any proceedings:;,, instituted or commenced in any court of law by or on:1 behalf of a Town Area Committee in respect of any order;

made or purporting to have been made by the State Government under', section 7-A or section 36."

CHAPTER V

AMENDMENT OF UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT ACT, 197

In section 41 of the Uttar Pradesh Urban Planning and Development Act, 1973, in sub-section (3), for the words "Authority, the Chairman or the: Vice-Chairman", the words "Authority or the Chairman" shall be substituted.- -

CHAPTER VI

AmEnnmENT 'or THE UTTAR ,PRADESH (REGULATION OF BUILDING OPERATIONS Act' 1958

In section 2 of the Uttar Pradesh (Regulation of Building Operations). Act, 1958, hereinafter in this Chapter referred •to as the principal Act,— ,•

(i) for clause (b), the following clause shall be substituted, namely:7

Restriction on ex- penditure from town fund over certain litigation.

Amendment of section 2 of U.P. Act 34 of 1958

Amendment of section 3.

"(b) 'building' has the same meaning as in the Uttar Pradesh Nagar Mahapalika Adhiniyain, 1959 ;".

(ii) in clause (f), for the word "regulation", the word "rules71,;-- shall be substituted;

45. In section 3 of the principal Act; in sub-section (2), for the words, letters 'and figures "sections 178 to 186 of the U. P; Municipalities Act, 1916";•. -.: the words and figures "sections 178, 179, 180, 180-A, 181, 182, 183, 184, 135*'',- 186, 203, 204, 205, 206, 207, 208, 209, 210 and 222 of the United Provincei, Municipalities Act, 1916" shall be substituted.

of 46. In section 4 of the principal Act, in sub-section (2), in clause, the words "Secretary, Local Self-Government or" shall be omitted.

In section 5 of the principal Act, for the words "the Controlling Authority may, by notification in the' official Gazette, issue, in relation to ally! I regulated area, such directions, ,not 'inconsistent • with any general directionsif? that may be issued by the State Government in this respect, as may be constf. dered necessary regarding one or more of the following matters", the words,

"The State Government may, by notification in the Gazette, issue in relatiOT:.' to any regulated area such regulations, not inconsistent with this Act or the rules, as it may consider necessary regarding any one or more of the followdy, ing matters" shall be substituted.

After section 5 of the principal Act, the following section :shall 1),..e::;

inserted, namely:—

_2‘2 ear nan amateur nae, 2 2 new, 19 7 6 1115mm" °f new 42. After section 23 of the principal Act, the following section shall be section 23-A. _ inserted, namely :— “23~Ai 'No expenditure from the town fund shall be incurred wi Rasirliction on ex- out the prior sanction in writing of the District Magistrm penditure tron] . . ' - town fund over for the pin pose of defraymg the costs of any proceeding; certain litigation. instituted or commenced in any court of law by or On- , behalf of a Town Area Committee in respect of any order, made or purporting to have been made by the State Government under. ‘ section 7~A or section 36.” CHAPTER V AMENDMENT or UTTAR PRADESH URBAN PtANNING AND DEVELOPMENT ACT, 1973 expendnplnl of 43. In section 41 of the-Uttar Pradesh Urban Planning and Development I ‘c [on Of Act, 1973, in sub-section (3), for the words ”Authority, the Chairman or the] PresidenuActll i . ,, m . , a . ,, - ., of 1973 as re. Vice-Chairman , the words nuthority or the chairman shall be substztuted; ; enacted and » - amended try U.P. Act 30 of 1974. CHAPTER VI ' AMENDMENT "or THE UTIAR _PRA1$ESH (REGULATION or: BUILDING OPERATToNS) ‘ ' ‘ ' ACT, 1958 , Amendment 0f 44. In section 2 of the Uttar Pradesh (Regulation of Building Operations)" mm“ 2 °f U‘P" Act, 1958, hereinafter in this Cha ter referred to as the rinci a1 Act,— Act 34 of 1953 . . P P P - V .(i), foaclause. (b), the following clause shallbe substituted, namely: “(12) ‘building’ has the same meaning as in the Uttar Prades Nagar Mahapalika Aclhiniyam, 1959;”_ ' (ii) in clause (f), for the word “regulation”, the word "rule shall be substituted. , - - ' Amendment of 45. In section 3 of the principal Act; in subsection (2), for the words' ' “0‘10“3- ’letters'and ﬁgures ”sections 178 to 186 of the U. P. Municipalities Act, 1916 V the words and ﬁgures “sections 178, 179, 180, lSO—A, 181, 182, 183, 184, 18 186, 203, 204, 205, 206, 207, 208, 209, 210 and 222 of the United Pwvince e Municipalities Act, 1916” shall be substituted. Amendment 0Q 46. In section 4 of the principal Act, in sub-section (2). in clause ((1 seem“ 4' the words ”Secretary, Local Self-Government or" shall be omitted. '7' 47. In section 5 of the principal Act, for the words “the Controlling- Authority may, by notiﬁcation in the'oiﬁcial Gazette, issue, in relation to ”7&5 regulated area, such directionsynot Jinconsistent'with any general directiom‘jig that may be issued by the State Government in this respect, as may be «2011514; . dered necessary regarding one or more of the following matters", the wofd "The State Government may, by notiﬁcation in the Gazette, issue in relatlf? to any regulated area such regulations, not inconsistent with this Act or W1t the rules, as it may consider necessary regarding any one or more of the follow ing matters" shall be substituted. Amendment section 5. ‘ _ l ‘ I ; Insertion of new 48. After-section 5 of :the principal Act, the following section shall be 5mm 5"" inserted, namely:— “5-A. (1) If in the opinion of the 'State Government any regulate, Master 14me area requires to be developed according to a MflStf‘I the regulated Plan it may cause such a Plan to be prepared Cit—he? afeﬂ- ' through the Controlling Authority or through 5“ other agency as it may think ﬁt. ' (2) Every such plan shall conform, to any rules or regulations mad in that behalf. (3); A Master Plan- shall be revised at the end of every ten Yea-T? and may be revised earlier if the State Government so think ﬁt."n the word “directions". so‘ztlll‘fndﬁmem 0" 49. "In section 6 ol the principal Act, . for 1 n ' word “regulations” shall be substituted.

t511-7 A u 401c, 22 97r47, 1976 23

50. In section 7 of the principal Act,— • Amendment of

(i) for sub-section (2) , the following sub-sections shall be substituted, section 7.

namely :— " (2) On receipt of such application the prescribed Mithorify,

after making such inquiry as it considers necessary, shall by order in writing either grant the permission subject to such conditions, if any, as may be specified in the order or refuse to grant such permission.

(2-A) The, only grounds on which permission may be refused are the following, namely :—

that the work or the use; Of the site for the work or any of the particulars comprised in the site-plan, ground-plait elevations, sections or specifications would contravene •the pro- visions of any law or any. order, rule or regulation made Under this Act or any other law ; • . . .

that the application for such permission does not con. tam the prescribed particulars or is not made or signed in the

.. prescribed. manner; .

(c) that any information or document required by the prescribed authority under. the rules or regulations has not been duly furnished ;

(d) that the pioposed Iiuildsng would be rn encroachment upon any public prethises defined in' the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 ;

that the .site of 'such building does not abut on a

street, and. there 'is no access to such building from any such street by a passage or pathway not less than twelve feet wide

. appertai

. ning to such site ; that the site for the work forms part of the area, the

lay-out plan of which has not been sanctioned ; that the use of the proposed building or the plan is

not in conformity with the Master Plan.

Where the application does not contain the prescribed particulars or is not made or signed in the prescribed mariner, the prescribed authority may, instead of rejecting it, return it to the

applicant for making it in conformity with the rele-

vant rules and regulations. In particular: and without prejudice to the generality of

the provisions contained in sub-section (2) , the prescribed autho- rity may, while granting under section 6 the permission to deve- lop an area of land as a colony, impose all Or any of the following

conditions, namely :— (a) that the applicant shall arrange for the development

of such area and the provision of amenities therein, in accord- ance with the prescribed standards through the local autho- rity concerned or through such other agency as May be speci- fied and enter into an agreement with or furnish adequate security to such Authority or other agency in that behalf, or undertake to carry out such deifeloprnent and to provide such amenities himself and execute a bond in that behalf in favour of the Governor, with or without sureties, to the satisfact;on if the

prescribed authority ;

(b) that the applicant shall transfer to the State Government

or to the local authority concerned the land earmarked for roads, public parks and other public utility services either free of cost or on such terms and conditions as may be specified.

The provisions of sections 445, 446, 447 and 449 of the Code

of Criminal Procedure, 1973, shall mutatis mutandis apply in relation

to any bond executed by an applicant under sub-section (2-C). with the substitution of references to a Magistrate or Magistrate of the First Class by reference to the prescribed authority, and of references to the Sessions Judge by references to the Controlling Authority.";

WW§WWEFIV.W; 22 Frazer, 1976 50. In section 7 of the principal Act,- (i) for sub-section (2), the following sub-sections shall be substituted, namely :— “ (2) Qn receipt of such application the prescribed authority. after making such inquiry as' it considers necessary, shall by order if any,‘ as may be speciﬁed in the order or refuse to grant such permission. (2-A)” The. only grounds on which. permission may be refused are the following, namely :— (a) that the work or the use, 'of the site for the work or any of the particulars comprised in the site~plan, ground-plan; elevations, sections or speciﬁcations would contravene the pro- visions ofany law or any. order, rule or regulation made under this Act or any other law ; - . (b) that the application for such permission does not con» tain the prescribed particulars or is not made or signed in the .- prescribed. mariner,- ' ' - - ,- ' (c) that any information .or document required by’ the prescribed authority. under the rules or regulations has not been duly furnished 1' ' ' ' " ' ' (d) ‘ that' the ‘opose 15 building would be 75m encroachment upon any public premises'as ' deﬁned in' the Uttar' Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 ; (e) that the sine of-such building does not abut on a street, and. therel‘is no access to such building from any such street by a passage or pathway not less than twelve feet wide appertain‘ing'to Such site ; ' ' ' (f) that the site for the work forms part of the area, the lay-out plan [of which has not been sanctioned ; (g) that the use of the proposed building or the plan is not in conformity with the Master Plan. (Z-B) Where the application does not contain the prescribed, particulars .or is not made or signed in the prescribed manner, the prescribed authority may, instead of rejecting it, return it to the applicant for making it in conformity with the rele- vant rules and regulations. 7 (2-C) In particular nd without prejudice to the generality of the provisions contai d in sub-section (2), the prescribed autho- rity may, while granting under section 6 the permission to cleve- lop an area of land as a colony, impose all (it any of the following conditions, namely :— (a) that the applicant shall arrange for the development of such area and the provision of amenities therein, in accord- ance with the prescribed standards through the local autho rity concerned or through such other agency as may be speci- ﬁed and enter into an agreement with or furnish adequate security to such Authority or other agency in that behalf, or undertake to carry out such deveIOpment and to provide such amenities himself and execute a bond in that behalf in favour of the Governor, with or without sureties, to the satisfaction of the prescribed authority ; , (b) that the applicant shall transfer to the State Government or to the local authority concerned the land earmarked for roads. public parks and other public utility services either free of cost or on such terms and conditions as may be speciﬁed. (2-D) The provisions of sections 445, 446, 447 and 449 of the Code of Criminal Procedure, 1973, shall mntatis mutandis apply in relation to any bond executed by an applicant under sub—section (2-C), with the substitution of references to a Magistrate or Magistrate of the First Class by reference to the prescribed authority, and of references to the Sessions Judge by references to the Controlling Authority."; in writing either grant the permission subject to such conditions, ' 23»- Amendment of section 7. $37

79-7 sio. qffillituf ‘7I , 22 9%1 t., 1 9 7 6 2

Amendment section 8,

°minion of section 8-B.

Amendment of section 9.

in sub-section (4)-, in the proviso thereto, for the word "dire°. , .ions", the word "regulations" shall be substituted.

of 51. In section 8 of the principal Act, in clause (c), for the words "any

direction issued under this Act", the words "any regulation made under Act" shall be substituted.

Section 8-B of the principal Act shall be omitted.

In section 9 of the principal Act, in sub-section (1),—

(i) for the words "any directions under this Act", the words "any regulations made under this Act", shall be substituted; and

(ii) after the words "permission has been granted", the words "or in violation of any action taken under sub-section (2) of section 10 to stop the erection or re-erection of any building or the execution of any work" shall be inserted.

Amendment section 10.

Omission section 14.

Substitution section 15-A.

of 54. Section 10 of the principal Act shall be re-numbered as sub-section (1)

thereof, and—

() in sub-section (1) as so re-numbered—

(a) for the words "any directions issued under this Act", the words "any regulation made under this Act" shall be substituted;

(5) for the words "in addition to any prosecution that may be instituted under this Act", the words "without prejudice to the provisions of section 9" shall be substituted;

(c) after the word "itself", the words "through the local authority concerned or through such other agency as it thinks fit" shall be inserted;

"(ii) after sub-section (1)- as so re-numbered, the following sub-section shall be inserted, namely :—

"(2) If the prescribed authority is satisfied that the erection or re- erection of any building or the execution of any such work as is referred to in section 6 has been unlawfully commenced or is being unlawfully carried on it may by written notice require the person , directing or carrying on such erection or re-erection or execution, to : stop the same forthwith and on his failure to do so, cause the carry-- ing on of such erection or re-erection or execution to be stopped and, - - use or employ such reasonable force as may be necessary therefor."

55. Section 12 of the principal Act shall be re-numbered as sub-section (1)' thereof, and after sub-section (1) as so re-numbered the following sub-section shall be inserted, namely :—

" (2) The prescribed authority may, and if required by the Controlling Authority shall, compound any offence punishable under this Act, either , before or after the institution of the prosecution, on such terms (which 9 may include payment of a sum of money by way of composition for the . offence) as it or the Controlling Authority, as the case may be, thinks fit." ‘,

of 56. Section 14 of the principal Act shall be omitted,

57. For section I5-A of the principal Act, the following section shall be subitituted, namely :—

"15-A. (1) The State Government may, at any time either of its own' Revisional motion or on an application made to it in this behalf, call, : i4

flowers of the for the record of any case disposed of by the Controlling State Government, Authority for the purpose of satisfying itself as to the:

legality or propriety of any order passed under this Act and may pass such orders in relation thereto as it may think fit:

Provided that the State Government shall not pass an order prejudicia, , 2.e to any person without affording such person a reasonable opportunitY of being heard.

Amendment of section 12.

24 mﬁnammm, 22 aw,.197s (ii)‘ in sub-section '(4)'. in the proviso thereto, for the word "direc. 2,; ions". the word "regulations" shall be substituted. Amendment of section 8’ ' Si. in section 8 of the principal Act, in clause (6), for the words “ ' direction issued under this Ac Act" shall be substituted. Omislion of any ‘ t". the words “any regulation made under this section 8-3. 52. Section 8-B of the principal Act shall be omitted. Sm???“ of 53. In section 9 of the principal Act, in subsection (1),— (i) for the words "any directions under this Act", the words "any regulations made under this Act", shall be substituted; and ‘ (ii) after the words "permission has been granted”. the words "or in ,1 violation of any action taken under sub-section (2) of section 10 to stop the erection or re-erection of any building or the execution ofvany work" shall be inserted. 52$???“ °f 54. Section 10 of the principal Act shall be re-numbered as sub-section (1) , .- thereof, and- (i) in sub-section (1) as so re-numbered— (a) for the words "any directions issued under this Act”, the I words "any regulation made under this Act" shall be substituted; (b) for the words “in addition to any prosecution that may be _ instituted under this Act", the words "without prejudice to the :A- provisions of section 9" shall be substituted; (c) after the word "itself", the words “through the local authority concerned or through such other agency as it thinks ﬁt" shall be ‘ inserted; '(ii) after sub-section '(1)' as so renumbered, the following sub-section shall be inserted, namely :— “ (2) If the prescribed authority is satisﬁed that the erection or re- erection of any building or the execution of any such work as is referred to in section 6 has been unlawfully commenced or is beingr unlawfully carried on it may by written notice require the person directing or carrying on such erection or re-erection or execution, to , stop the same forthwith and on his failure to do so, cause the carry- ing on of such erection or re-erection or execution to be stopped and, use or employ such reasonable force as may be necessary therefor," 533:3?“ of 55. Section 12 of the principal Act shall be re-numbered as sub—section '(1) thereof, and after subsection (1) as so re-numbered the following sub-section; shall be inserted, namely :— " (2) The prescribed authority may, and if required by the Controlling Authority shall, compound any offence punishable under this Act, either h before or after the institution of the prosecution, on such terms (which '- may include payment of a sum of money by way of composition for theu’ offence) as it or the Controlling Authority, as the case may be, thinks ﬁt", Omission of section 14' 56. Section 14 of the principal Act shall be omitted. _ 56502225311??? of 57 For section 15-A of the principal Act, the following section shall be substztuted, namely :— “15—A. (l) The State Government may, at any time either of its own Revisional motion or on an application made to it in this behalf, call mowers of the for the record of any case disposed of by the Controlling State GnVernmenf. Authority for the purpose of satisfying itself as to the legality or propriety of any order passed under this Act and may [£155 such orders in relation thereto as it may think ﬁt: Provided that the State Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunitY , of being heard. ,

•

gtsie refl. 1TT6, 22 , 1976 25

(2) The State Government may, by notification in the Gazette, delegate the powers conferred upon it by sub-section (1) to any officer or authority who shall not be inferior to the Chairman of the Controlling Authority."

58. After section 16 of the principal Act, the following section shall be Isaecsieirotniaiii6.oAf. new

inserted and be deemed always to have been inserted, namely :—

"16-A. (1) _ All fees realised under this Act and all sums realised Graining of fees under sub-section (2) of section 12, in relation to the

etc. in the funds performance of the functions of the prescribed authority of loCal authority- or the Controlling Authority within the limits of a City

(as defined in the Uttar Pradesh Nagar Mahapalika Adtkiniyant, 1969) shall be credited to the fund of the Nagar Mahapalika concerned.

The State Government may by notification in the Gazette extend the provisions of sub-section (1) to any Municipality as defined in the United Provinces Municipalities Act, 1916, with effect from such date as it may direct, and thereupon the references 3n tnat sub-section to a City shall in relation to that Municipality, • be construed as includi 'La

references to that municipality. The State Government may by notification in the Gazette

direct that the provisions of sub-section (1) shall cease to apply to any City and thereupon the provisions of sub-section ' (1) shall cease to apply to such City and likewise may rescind any notification under sub-section (2) and thereupon the provisions of Sub-section (1) shall cease to apply to the municipality concerned.

Every Nagar Mahapalika or Municipal Board to which the pro- visions of sub-section (1) for the time being apply shall, when so re- quested by the prescribed authority or the Controlling Authority, make available to it such staff as may be necessary for the performance of the functions of that authority within the limits of the City or the muni- cipality, as the case may be."

59. In section 17 of the principal Act, for the words "any other law", the words any other law in force at the commencement of this Act" shall be substituted and be deemed always to have been

substituted.

60. In section 19 of the principal Act,— Anteadrneni of

section 19.

.(i) in sub-section (1) , for the word •'regulations'', the word "rules' .

shall be substituted; (ii) in sub-section (2) , in the opening paragraph, for the word

"regulations", the word "rules" shall be substituted.

61. After section 19 of the principal Act, the following section shall be i„ertion

new section 2o0f, inserted, namely—

"20. All regulations Made under this Act shall, as soon as may be,

Laying of Testi- after they are made, be laid before each House of the

lawns before State Legislature, while it is in session, for a total period Legislature, of thirty days, which may be comprised in its one ses- sion or in two or more successive sessions, and shall,, unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so how- ever, that any such modifications or annulment shall be without pre. judice to the validity of anything previously done thereunder."

62. All regulations made by the State Government under section 19 of the principal Att and all directions issued by die State Government under section 14 of the principal Act and in force immediately before the commence- ment of this Act shall continue to be in force so far as consistent with the provisions of that Act as hemby amended, and have effect as rules and regu- lations made respettively under section 19 or section 5 of the principal Act, as amended by this Act until added to, amended or rescinded by the State Goyernment,

lonendineniof scivion 17.

riareito] y 17,e0. Vls ions.

maénamm were, 22 when (2) The State Government may. by notiﬁcation in the Gazette, delegate the powers conferred upon it by sub-section (1) to any oihcer‘ or authority who shall not be inferior to the Chairman of the Controlling Authority." 58. Aﬂm section 16 oi the principal Act, the following section shall be inserted and be deemed always to have been inserted, namely :- ' “16-A. (1)» All fees realised under this Act and all sums realised ' Credizing of fees under sub-section (2) of section 12, in relation to the etc. in' the funds performance of the functions of the prescribed authority 0‘ W331 ammmy- or the Controlling Authority within the limits of a City (as deﬁned in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959f shall be credited to the lund of the Nagar Mahapalika concerned. (2) The State Government may by notiﬁcation in the Gazette extend the provisions of sub-section (1) to any Municipality as deﬁned in the United Provinces Municipalities Act, 1916, with eifect from such date as it may direct, and thereupon the references in that sub-section to a City shall in relation to that Municipality, - be construed as including references to that municipality (3) The State Government may by notiﬁcation in the Gazette direct that the provisions of sub-section (1) shall cease to apply to any City and thereupon the provisions of sub-section ”(1) shall cease to apply to such City and likewise may rescind any notiﬁcation under iv sub-section (2) and thereupon the provisions of sub-section (1) shall cease to apply to the municipality concerned. (4) Every Nagar Mahapalika or Municipal Board to which the pro- visions oi subsection (l) for the time being apply shall, when so re— uested by the prescribed authority or the Controlling Authority, matte available to it such staff as may be necessary for the performance of the functions ofthat authority within the limits of the City or the muni. cipaiity, as the case may he." 59. In section 17 of the principal Act, for the words "any other law”, the words “any other law in force at the commencement of this Act" shall be substituted and be deemed always to have been substituted. 60. In section 19 of the principal Act.- '(i) in sub-section (1), for the word "‘regulations". the word "rules" shall be substituted; . (ii) in sub-section (2), in the opening paragraph, for the word "regulations", the word "rules" shall be substituted. principal Act, the following section shall be mietted, namely :—— M, “20. All regulations made under this Act shall. as soon as may be, after they are made, be laid before each House at the 61. After section 19 of the Laying of tegu— _ . _ . ‘ . y _ Ianqns before State Legislature, while it IS in session, for a total period ”whim“- oi thirty days, which may be comprised in its one ses- sion .or in two or more successive sessions, and shall, unless some later date is appointed, take eﬁect from the date of their publication in the Gazette subject to such modiﬁcations or annulments as the two Houses of the Legislature may, during the said period, agree to make, so how- ever, that any such modiﬁcations or annulment shall be without pre- judice to the validity of anything previously done thereunder." 62. All regulations made by the State Government under section 19 at the principal Au and all directions issued by the State Government under section 14 of the principal Act and in force immediately before the commence- ment of this Act shall continue to be in force so far as consistent with the provisions .of that Act as hereby amended. and have effect as rules and regu— lations made respectively under section 19 or section 5 of the principal Act, as amended by this Act until added to, amended or rescinded by the State Government. Insertion of new section 16-A. Amendment of section 19. insertion of new section 9.0. mini 3‘ our

St 39Z WITEPP-T.‘, Wq?., 22 9'4R, 1 9 7 6

section 2 of of

U. P. 4 ct no. 63. In section 2 of the U. P. Melas Act, 1938, hereinafter in this Chapter

ceferred to as the principal Act, the proviso shall be omitted. XVI of 1938.

Insertion of proviso to sec- tion 4.

64. In section 4 of the principal shall he inserted, namely :-

"Provided that in relation to Meta held at Allahabad and Magistrate under this ACE shall Mela :

Act, in clause (ii), the following proviso

the Kumbha Mela and Ardha Kumbha at Hardwar die Towers of the District

vest in the Officer Incharge of each such

Provided further that such Officer Incharge may .delegate any of the said powers or any other power as Officer Incharge under this Act, not being the power under section 5, to an Additional Officer Incharge or Deputy Officer Incharge appointed by the State Government for such Kumbha Mela or Ardha Kumbha Mela."

In section 11 of the principal Act, for the words and figures "Rs.100" and "Rs.25", the words "one thousand rupees", and "one hundred rupees" shall respectively be substituted.

After section 15 of the principal Act, the following section shall be inserted, namely :—

"16. The State Government may by a notification confer upon the .no. 2 f Application of Officer Incharge of the Mela any of the powers conferred

Pr59 for cer o

tain by sections 296, 298, 299 and 300 of the Uttar Pradesh purposes to Niels Nagar Mahapalika Adhiniyam, 1959, and upon issue of area. such notification the provisions of these sections shall apply to the Mela Area as if the Mela Area were part of •a 'City' and die Officer Incharge were 'Mukhya Nagar Adhikari' as defined in the said Adhiniyam, and as if a contravention of the provisions of any orders of the Officer Incharge under section 8 were contravention of the provisions of the said Adhiniyam." •

CHAPTER VU; MISCELLANEOUS

(1) The Uttar Pradesh Urban Local Self-Govenament Laws (Amend- nance No.18 and mcnt) Ordinance, 1976, the Uttar Pradesh Urban Local Self-Government Laws of19210,it (Second Amendment) Ordinance, 1976, and the Uttar Pradesh Melas (Amend- giej,10:131 went) Ordinance, 1976, are hereby repealed.

of 1916; . (2) Notwithstanding such repeal anything done or any action taken under 7

the principal Acts as amended by the aforesaid Ordinances, shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act.

satin i\91VI 9TEI 11 410,

Is i

9/ 0 Vf 0 50 to— qo alo a m WO (1491 0)-- 1 9 7 6-7 5 0 (no) l

CHAPTER VII AMENDMENT OF THE U. P. MELAS ACT, 1998

Amendment ct section 11.

Insertion of new section 16.

Repeal saveig.

2'6 WWWWW,22FTW,IS7G MM ‘h‘. CHAPTER VII AMENDMENT or rm: U. P. MEL/ts Acr, 1938 seéﬁ‘fgdmezm g},- 63. In section 2 of the U. R 'Melas Act, 1938, hereinafter in this Chapter U. P. m no. referred to as the principal Act, the proviso shall be omitted. XVI of I938. . IDSCFUW 0’ 64. In section 4 of the principal Act, in clause (ii), the following proviso 33:?" '° 5"“ shall be inserted, namely :- "Provided that in relation [0 the liumbha Mela and Ardha Kumbha Mela held at Allahabad and at Hardwar the powers of the District Magistrate under this Act shall vest in the Ofﬁcer Incharge of each such Mela: » Provided further that such Oﬂicer Incharge may delegate any of the said powers or any other power as Ofﬁcer Incharge under this Act, not- i being the power under section 5, to an Additional Ofﬁcer Incharge or p ' Deputy thcer Incharge appointed by the State Government for such Kumbha Mela or Ardha Kumbha Mela." Atncndmcnt if 65. In section 11 of the principal Act, fov the words and ﬁgures “RsJOO” “CHOU 11- and "Rs.25". the words “one thousand rupees", and "one hundred rupees” shall respectively be substituted. . Insertion of new 66. After section 15 of the principal Act, the following section shall section 15- be inserted, namely :— “16. The State Government may by a notiﬁcation confer upon the Application of Oﬂicer Incharge of the Mela any of the powers conferred 9;; "gr-“$35; by sections 296, 298, '299 and 900 of the Uttar Pradesh [purposes to Mela Nagar Mahapalika Adhiniyam, 1959. and upon issue of area. such notiﬁcation the provisions of these sections shall apply to the Mela Area as if the Mela Area were part of a ‘City’ and the Ofﬁcer Incharge were 'Mukhya Nagar Adhikari' as deﬁned in the said Adhiniyam, and as if a contravention of the provisions of any orders of the Oﬁicer Incharge under section 8 were contravention of the provisions of the said Adhiniyam." CHAPTER VH1 MISCELLANEOUS Repeal and 67. (l) The Uttar Pradesh Urban Local Sel£~Govemment Laws (Amend- saVIng- ment) Ordinance, 1976, the Uttar Pradesh Urban Local Self-Government Laws (Second Amendment) Ordinance, 1976, and the Uttar Pradesh Melas (Amend- ment) Ordinance, 1976, are hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Acts as amended by the aforesaid Ordinances, shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act. SITFIT a, show an: m, alias: l w‘toqaoqow‘to—qor’to 37s ero (Farrah-«1976450 (ﬁsh)! U.Pf0rdL mince N018 of 1976 NO:. 28 of 1976 and NO. 31’ or 1916.- . _‘ 412:7

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Uttar Pradesh act 41 of 1976 : The UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWSji: (AMENDMENT) ACT, 1976

SECTIONS X

SECTIONS