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No. 2796(2)/XV11-V-1--75-1977
Date 41 Lue k now, September 30, 1977
11,4 pursuance of the provisions of clause (3) of Article 348 of the Constitution of Jndia,
the Governor is pleased to order the publication of the following English translation of the
Uttar Pradesh Nagar Malta oalika (Sanshodhan) Adhiniyam, (Uttar Pradesh Adhiniyam Sankhya
P of 1977), as passed by the Uttar Pradesh Legislature and assented to by the Governor on Septem-
ber 30, 1977:
Short tale.
Amendment
section 6.
It
Amendment of
section 2 of U.P.
Act II of 1959.
THE UTTAR PRADESH NAGAR MAHAPALIKA
(AMENDMENT) ACT, 1977 .
(U. P. ACT NO. 12 of 1977)
[As pa.ssed by the Uttar Pradesh Legislature]
ACT
further to amend the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959.
IT IS HEREBY enacted in the Twenty-eighth Year of the Republic of India as
follows :-
This Act may he called the Uttar Pradesh Nagar Mahapalika (Amend-
ment) Act, 1977.
lit section 2 of the U. P. Nagar Mahapalika Adhiniyam, 1959, herein-
after referred to as the principal Act, in clause (38) for the words "a Vishishta
Sadasya or a Sabhasad", the words "Sadasya or a Paden Sadasya or a nominated
member" shall be substituted.
Of 3. In section 6 of the principal Act—
(a) in sub-section (1) —
(i) for clause (a), the following
namely—
" (a) Sabhasads whose number
Government may, by notification
clause shall be substituted,
shall be such as the State
in the official Gazette fix, but
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No. 2796(2)/XVII-V-1~—75-1977
Daretllilcknow, September 30, 1977
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution ofIndia,
the Governor is pleased to order thfi publication of the following English translation of the
Uttar Pradesh Nagar Malia palika (Sanshodhan) Adhiniyam, (Uttar Pradesh Adhiniyam Sankhya
l2 011977), aspassed by the Uttarl’radesh Legislature and assentedto by the Governor on Septem-
ber 30, 1977:
THE UTTAR PRADESI-I NAGAR MAHAPALIKA
(AMENDMENT) ACT, 1977
(U. P. Ac‘r NO. 12 of 1977)
As 1' arsed b the Uttar Pradesh Legislature
P y c
'AN
ACT
further to amend the [/1101 Puzzles/z Nagar Mahapalika Adhiniynm, 1959.
IT IS HEREBY enacted in the Twentv- eighth Year of the Republic of India as
follows: —-
Short mm 1. This Act may he called the Uttar Pradesh Nagar Mahapalika (Amend-
ment) Act, 1977.
Amandment of 2. III section 2 of the U. P. Nagar Mahapalika Adhiniyam, 1959 herein-
Seclionz of U? after r'efened to as the principal Act in clause (38) for the words‘ a Vishishta
A“ II 0" 19’9' Sadasya 01 a Swabhasad' , the words “Sadasya or a Paden Sadasya or a nominated
member’ shall be substituted.
Amendment of 3. In section 6 of the principal Act—
section 6. (a) in subsection (1)-—
(i) for clause (a), the following clause shall be substitutezl,
namely— i
”(a) Sabhasads whose number shall be such as the State
Government may, by notification in the official Gazette fix, but
Amendment of
section 9.
Amendment of
section II.
Amendment of
section 11-A.
Amendment of
section 13.
Omission of
sections 20, 21
and 22.
Substitution of
section 23.
73.1, (711.E5Rur Iniz, 3o fo-ffTarr, 19 7 7
not exceeding one hundred, which number shall be in addi-
tion to the members nominated under sub-sections (3) and
(4) ;";
(ii) clause (b) shall •be omitted;
for sub-section (2), the following sub-section shall be
substituted, namely—
(2) The Sabhasads shall be elected at ward elections." ;
in sub-section (3), the words "or Vishishta Sadasya" shall
be omitted;
in sub-section (4), the words "or Vishishta Sadasya" shall
be omitted.
4. In section 9 of the principal Act, the words "Vishishta Sadasyas" shall
be omitted.
5. In section 11 of the principal Act, in sub-section (1),—
in clause (c), the words "or Vishishta Sadasya" shall be omitted;
in clause (d), the words "Vishishta Sadasya or" shall be omitted.
6. In section 11-A of the principal Act, in sub-section (4), the words "or
Vishistha Sadasya", where they first occur, and the words "or a Vishishta
Sadasya, as the case may be," shall be omitted.
7. In section la of the principal Act, the words "Vishishta Sadasyas and''
shall be omitted.
8.. Sections 20, 21 and 22 of the principal Act shall be omitted.
9. For section 23 of the principal Act, the following section shall be
substituted, namely—
"28.
Certain provi-
sions applicable
to Sabhasads to
apply to nomina-
ted members.
The provisions of sections 24, 25, 26, 28, 29, 30-A, 81,
82, 83, 85, 87, 533, 539, 565, 570 and 572 as they
appry to Sahluisads shall, »tutatis mutandis, apply to
members nominated under sub-sections (3) and (4) of
section 6."
Amendment of
section 25 . 10. In section 25 of the principal Act—
in sub-section (1) the words "a Vishishta Sadasya or" shall be
omitted;
sub-section (2) shall be omitted;
sub-section (3) shall be omitted;
in sub-section (4), the words "a Vishishta Sadasya or" wherever
occurring shall be omitted;
in sub-section (5), in clause (H), the words ."or Vishishta Sadasya"
shall be omitted;
for sub-section (7), the following sub-section shall be
substituted,
namely—
"(7) Any person who, after being elected as Sabhasad, becomes
disqualified under this section shall not remain a Sabhasad and his
seat shall become vacant with effect from the date of incurring
such disqualification."
11. In section 26 of the principal Act, the words "or Vishishta Sadasya",
Wherever occurring, shall be omitted.
12. 'In pection 30-A of the principal Act, the words "and Vishishta
Sadasyas" shall be omitted.
13. In section 45 of the principal Act, the words "the Vishishta Sadasyas"
shall be omitted.
Amendment of'
section 26.
Amendment of
section 30-A.
Amendment of
section 45.
lh3111 be omitted.
an? Sign Zi'ETTURUT wine, 3 0 firms. 19 7 7
not exceeding one hundred, which number shall be in addi-
tion to the members nominated untler sub-sections (3) and
(4) :"i
(ii) clause (17) shall be omitted;
(b) [or sub-section (2), the following sub-section shall be
substituted, namely——
“(2) The Sabhasads shall be elected at ward elections";
(c) in sub-section (3) , the words “or Vishislita Sadasya" shall
be omitted;
(d) in sub-section (4) , the words "or Vishishta Sttclasya” shall
be omitted.
4. In section 9 of the principal Act, the words ”Vishishtn Sadasyas" shall
be omitted.
5. In section ll of the principal Act, in sub-section (l),—
(a) in clause (c), the words "or Vishishta Sadasya" shall be omitted;
(b) in clause ((1), the words “Vishishta Sadasya or" shall be omitted.
6. In section ll-A of the principal Act, in sub-section (4), the words "or
a Vishistlm Satlasya”, where they first occur, and the words "or a Vishishta
Sedasya, as-the case may he," shall be omitted.
7. In section 13 of the principal Act, the words "Vishishtzt Sndasyas and“
shall be omitted.
8.. Sections 20, 21 and 22 of the principal Act shall be omitted.
9. For section 23 of the principal Act, the following section shall be
substituted, namely—
"23. The provisions of sections 24, 25, 26, 28, 29, 30-A, 81.
'Ccnain provi- 82, 83, 85, 87, 538, 539, 565, 570 and 572 as they
5‘0“ applicable apply to Sabhzisads shall, ntutatis mutnndis, apply to
l I s a S i . .
31135.;32‘13nfina". members nominated under sub-sections (3) and (4) of
ted members. section 6." ‘
10. In section 25 of the principal Act—
(a) in sub-section (1) the words "‘a Vishishta Sadasya or" shall be
omitted ;
(b) sub-section (2) shall be omitted ,-
(c) sub-section (3) shall be omitted;
(d) in sub-section (Al), the words "a Vishishta Sadasya or” wherever
occurring shall be omitted; I:
(e) in sub-section (5), in clause (ii), the words “'or Vishishta Sadasya”
shall be omitted; . ,
(f) for sub-section (7), the following subsection shall be substituted,
namely——
”(7) Any person who, after being elected as Sabhasad, becomes
disqualified under this section shall not remain a. Sabhasad and his
seat shall become vacant with effect from the (late of incurring
such disqualification."
ll. In section 26 of the principal Act, the words "or Vishishta Sadasya".
Wherever occurring, shall be omitted.
12. 'In section 3-0-A of the principal Act, the words “and Vishishta
Sadasyas" shall be omitted.
13. In section 45 of the principal Act, the words “the Vishishta Sadasyas”
Amendent
section 9.
Amendment
section It.
Amend merit
section 11-A.
Amendment
section 13.
Omission
sections 20,
and 22.
Substitution
section 23.
Amendment
sectiOn '25 .
Amendment
section 26.
Amendment
secti0n 30-A.
of
of
of
of
of
2l
of
of
of
of
Amendment of
section 45.
6 cr3/4'vr fftTI<ui mire, 3o 1.9. 4-Ci 1971
14. In section 46 of the principal Act—
in the opening paragraph the words "Vishishta Sadasyas and"
shall be omitted;
in clause (/) the words "or Vishishta Sadasyas" shall be omitted;
in clause (s), the words "and Vishishta Sadasyas" and "Vishishta
Sadasyas and" shall be omitted.
15. In section 47 of the principal Act—
in sub-section (1) the words "or Vishishta Sadasyas" shall be
omitted;
in sub-section (2), the words "or Vishishta Sadasya" shall be
omitted.
16. In section 50 of the principal Act, the words "Vishishta Sadasya",
wherever occurring shall be omitted.
17. In section 51 of the principal Act, in sub-section
the words "and Vishishta Sadasyas" shall be omitted.
18. In section 54 of the principal Act, in sub-section (1), in clause (b),
the words "and Vishishta Sadasyas" shall be omitted.
19. In section 62 of the principal Act,—
for sub-section (1), the following sub-section shall be substituted,
namely—
'(1) The election of any person as Sabhasad may be questioned
by any unsuccessful candidate at the election or by any person whose
nomination paper was rejected at the election or by any elector
of the ward concerned." ;
in sub-section (3), the words "Vishishta Sadasya or" shall be
omitted;
for sub-section (4) , the following sub-section shall be substituted,
namely—
"(4) The petition shall be presented to the District judge
ocercising jurisdiction in the City within 30 days of the declaration
of result of the election."
20. In section 65 of the principal Act, in the proviso to sub-section (1),
the words "Vishishta Sadasya or" shall be omitted.
21. In section 81 of the principal Act: the words "Vishishta Sadasya"
shall be omitted. .
22. In section 83 of the principal Act, in sub-section (1), the words and
comma "Vishishta Sadasya," wherever occurring shall be omitted.
23. In section 35 of the principal Act—
(a) in sub-section (1) —
in the opening paragraph, the words "or a Vishishta Sadasya"
shall be omitted;
in the form appended thereto, the words "Vishishta Sadasya"
shall be omitted;
(b) in sub-section (1-A) —
in the first sentence, for the words "Sabhasads and Vishishta
Sadasyas" the words "and Sabhasads" shall be substituted; and
in the second sentence, the words "and Vishishta Sadasyas"
shall be omitted;
(c) in sub-section (2), the words "or elected a Vishishta Sadasya"
shall be omitted;
,(d), in sub-section .(3) the words "Vishishta Sadasya" shall be omitted.
Amendment of
section 46.
Amendment of
section 47.
Amendment of
section 50.
Amendment of
section 51.
Amendment of
section 54.
Amendment of
section 62.
11
, I
Amendment of
section 65.
Amendment of
section 81.
Amendment of
section 83.
Amendment of
section 85.
(1) , in clause (b),
e an”: 333T WIT‘JRUT ware, so footer, 19 7 7'
Amendment of 14. In section 46 of the principal Act—
sectiou 46. . , _ Y
(a) in the opening paragraph the words “Vishishta Sadasyas and'
shall be omitted;
(11) in clause (i) the words ”or Vishishta Sadasyas" shall be omitted;
(e) in clause (3), the words "and Vishishta Sadasyas" and "Vishishta
Sadasyas and" shall be omitted.
Amendmeiit of 15. In section 47 of the principal Act—
section 47. _ _ . .
(a) 1n sub~sect10n (l) the words “or Vishishta Sadasyas” shall be
omitted;
(17) in sub-section (2), the words "or Vishishta Sadasya” shall be
omitted.
Amendment of 16. In section 50 of the principal Act, the words “Vishishta Sadasya".
section 50. wherever occurring shall be omitted.
17. In section 51 of the principal Act, in sub-section (1), in clause (b),
t ‘ . . .
Amending“ ot the words “and Vishishta Sadasyas” shall be omitted.
' section 51.
Amendment _of 18. In section 54 of the principal Act, in sub-section (1), in clause (5).
section 54. the words "and Vishishta Sadasyas” shall be omitted. »
Amendment of 19. In section 62 of the principal Act,—
sectio 62. . ,
n (a) for sub-section (1), the following sub-section shall be substituted.
namely—
"(1) The election of any person as Sabhasad may be questioned
by any unsuccessful candidate at the election or by any person whose
nomination paper was rejected at the election or by any elector
of the ward concerned.”;
(b) in sub-section (3), the words “Vishishta Sadasya or" shall be
omitted;
(c) for sub-section (4), the following subsection shall be substituted,
namely—
“(4) The petition shall be presented to the District Judge
exercising jurisdiction in the City within 30 days of the declaration
of result of the election,"
20. In section 65 of the principal Act, in the proviso to sub-section (1),
s£&?%?fm M the words “Vishishta Sadasya or” shall be omitted.
Amendment of 21. In section 81 of the principal Act; the words "Vishishta Sadasya"
section 81. shall be omitted. «.1 . . at ‘al in!
Amendment of 212. In section 83 of the principal Act, in subsection (1), the words and
section 83. comma ”Vishishta Sadasya,” wherever occurring shall be omitted.
Amendment of 2%. In section 85 of the principal Act«
seam“ 85' (a) in subsection (1)—
(i) in the opening paragraph. the words “or‘a Vishishta Sadasya"
shall be omitted;
(ii) in the form appended thereto, the words ”Vishishta Sadasya"
shall be omitted; '
(b) in sub-section (LA)—
(i) in the first sentence, for the words “Sabhasads and Vishishta‘
Sadasyas" the words “and Sabhasads” shall be substituted; and
(ii) in the second sentence, the words ”and Vishishta Sadasyas"
shall be omitted;
(c) in sub-section (2), the words “or elected a Vishishta Sadasya"
shall be omitted;
_(d)‘ in sub-section >(3) the words “Vishishta Sadasya" shall be omitted-
"Vishishta Sadasya" Amendment
section 570.
of
the words "Vishishta Amendment of
sectio6 572.
3.18T, sfl119177 IT7-6, 3 0 itin+-4T, 1 9 7 7
24. In section 87 of the principal Act, in sub-section (2), in clause (a) , Amendment of section 87.
words "Vishishta Sadasya" shall be omitted.
Amend
25. In section 98 of the principal Act, the words "or a Vishishta Sadasya" s
ment of
ection 98.
shall be omitted.
26. In section 104 of the principal Act, in sub-section (2) , the words sectioenndltmen.
t of
or a Vishishta Sadasya" shall be omitted.
27. In section 133 of the principal Act,— section 133.
Arnendmedt of
in sub-section (2) , the words "or a Vishishta Sadasya" shall be
omitted ; and
in sub-section
omitted.
28. In section 538 of the principal Act, in sub-section (3), in clause (a),
Amendment of
section 538.
the words "and Vishishta Sadasyas'' shall be omitted.
29. In section 539 of the principal Act, in sub-section (2), in clause (a), Amendment of
the words "and Vishishta Sadasyas", wherever they occur, shall be omitted.
section 539.
30. In section 565 of the principal Act, in sub-section (1) , the words Amendment of
"or Vishishta Sadasya" shall be omitted.
34. In section 570 of the principal Act, the words
and the comma occurring thereafter shall be omitted.
In section 572 of the principal Act, in clause (a) ,
Sadasya" shall be omitted.
Notwithstanding anything contained in the principal Act, or in the Transitory
delimitation orders already issued under section 32 of the principal Act, but Pravision•
without prejudice to the powers of the State Government under section 3.3
of that Act, all such delimitation orders shall continue to remain in operation
with the modification that for each ward there shall be two seats of Sabhasads
instead of one as mentioned in such orders :
Provided that the State Government may by notified order redistribute
the total number of seats reserved for members of Scheduled Castes among
different wards, and it shall not be necessary to publish any draft proposals
in this regard for objections before making such notified order.
9;fT77
-thmrva itq
f44 Rfn
the
the words "or a Vishishta Sadasya" shall be
section 565.
ter 0111:f Oa Off Ot 0 14 3 A. ; 0 (NM.
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24. In section 87 of the principal Act, in sub-section (2), in clause (a), Antendmem of
the words “Vishishta Sadasya” shall be omitted. seam“ 87~
25. In section 98 of the principal Act, the words ”or a Vishishta Sadasya" Séggligngeut of
shall be omitted. “ -
26. In section 10-1- of the principal Act, in sub-section (2), the words Amendment of
“or a Vishishta Sadasya" shall be omitted. Section 104.
27. In section 133 of the principal ActJ— Amendment of
section 133.
(a) in sub-section (2), the words “or a Vishishta Sadasya" shall be
omitted; and
(b) in sub-section (3:), the words "or a Vishishta Sadasya" shall be
omitted.
28. In section 538 of the principal Act, in sub-section (3), in clause ((1), Amendment of
the words “and Vishishta Sadasyas” shall be omitted. seatxon 538»
29. In section 589 of the principal Act, in subsection (2), in clause (a), Amendment of
the words “and Vishishta Sadasyas”, wherever they occur, shall be omitted. section 539.
30. In section 565 of the principal Act, in sub-section (1), the words Amendment of
"or Vishishta Sadasya” shall be omitted, section 565.
31. In section 570 of the principal Act, the words “Vishishta Sadasya” Amendment of
and the comma occurring thereafter shall be omitted. 5mm“ 570'
32. In section 572 of the principal Act, in clause (a), the words “Vishishta Amandmeut of
Sadasya” shall be omitted. section _572.
33. Notwithstanding anything contained in the principal Act, or in the Transitory
delimitation orders already issued under section 32 of the principal Act, but Provlmn-
without prejudice to the powers of the State Government under section 33
of that Act, all such delimitation orders shall continue to remain in operation
with the modification that for each ward there shall be two seats of Sabhasads
instead of one as mentioned in such orders:
Provided that the State Government may by notified order redistribute
the total number of seats reserved for members of Scheduled Castes among
different wards, and it shall not be necessary to publish any draft proposals
in this regard ior objections before making such notified order.
aria? a
fiwgfiz ear and,
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‘fio‘zaoimouqo'fio 1mm (famo)—- 30—9 ‘77——(2118)—-1977—-730 (fio‘o) I
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