Uttar Pradesh act 35 of 1978 : The UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (THIRD AMENDMENT) ACT, 1978

Date: 29 Dec 1978

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

4 May 2017

PDF

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3356/XVII-V-1-116-1978 Dated Lucknow, December 30, 1978

IN pursuance of the provisions of clause (3) of Article 348 of the Consti- tution of India, the Governor is pleased to order the publication of the follow- ing English translation of the Uttar Pradesh Nagar Swayatta Shasan Vidhi (Tritiya Sanshodhan) Adhiniyam, 1978. (Uttar Pradesh Adhiniyam Sankhya

,35 of 1978) as passed by the Uttar Pradesh Legislature and assented to by the Governor on December 30, 1978 :

THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (THIRD AMENDMENT) ACT, 1978

[U. P. ACT • NO. 35 or 1978] (4s passed by the Uttar Pradesh Legislature)

AN fis ACT

further to amend the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, the U. P. . . Municipalities Act, 1916 and the U. P. Town Areas Act, 1914

-*iris HEREBY enacted in the Twenty-ninth Year of the Republic of India as tftillows :

CHAP TER I Preliminary

I. (1) This Act may be called the Uttar Pradesh Urban Local Self- 'Poverarnent Laws (Third Amendment) Act, 1978.

, (2) It shall be deemed to have come into force on October 12, 1978.

Short title and commencement,

CHAPTER II Amendment of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959

ri • ,2. In section 1I-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, hereinafter in this Chapter referred to as the principal Act — Amendment of

section 11-A of in sub-section (1), the words "on the basis of adult sufferage" shall U.P. Act no.2 of be omitted; 1959.

in sub-section (3), for the words "rules framed" the words "rules and orders made" shall be substituted.

3. For section 36 of the principal Act, the following section shall be .subtituted, namely :— Substitution of

"36. Subject to the provisions of sections 37 and 38, every person section 36. Qualifications of who has attained the age of 18 years on the first day elect ors. of January of the year in which the electoral roll is

prepared or revised and who is ordinarily resident in the area ,of the ward shall be entitled to be registered in the electoral roll for the ward.

Explanation—(i) A person shall not be deemed to be ordinarily resident in the area of a ward on the ground only that he owns, or is in possession of, a dwelling house therein.

A person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein.

A member of Parliament or of the Legislature of the State shall not, during the term of his office, cease to be ordinarily mai-

' dent in the area of a ward merely by reason of his absence from that :area in connection with the duties as such member.

(iv). Any other factors that may be prescribed shall be taken into consideration for deciding as to what persons may or may not be

-deemed to be ordinarily residents of a particular area at any relevant 'time.

gar Slévrsm’l’ﬂT’CVT zrare. 30 few —I\, 1978 (2) Qdfmriaﬁe‘rgqe‘temhﬁi‘m’eq arm {mama‘sﬁfﬁ nwmz‘wﬁwn‘rza‘rt sis-Fenian ﬁnalize niarﬁmﬁsra‘raﬁsﬁi quﬁlﬁ’l’é‘l era ﬂier-ﬁne cm Iran Wanna in} 11H attains? if ﬁlial? aware? EFT mm 5a m In , ending“? writ arm ”I mil sq nfnﬁrzm % emu mi! entire year in ﬁn '«3 l 1 mi '57, trier He’s: in anti, nine : No. 3356/XVII-V-1—116-197S Dated Lucknow,_December 30, 1978 ' . in pursuance of the provisions of clause (3) of Article 348 of the Consti- u'ition of India, the Governor is pleased to order the publication of the follow- ing English translation of the Utmr Pradesh Nagar Swayatta Sliasan Vidhi '.(Triti)ia Sanshodhan) Adliiniyam, 1978‘ (Uttar Pradesh Adhiniyam Sankhya :35 of 1978) as passed by the Uttar Pradesh Legislature and assented to by 'ilie Governor on December 50, 1978 : rim UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (THIRD AMENDMENT) ACT, 1978 [U. P. ACT‘NO. 35 or 1978] (45 passed by the Uttar Pradesh Legislature) ‘ '- AN ﬁ’ ACT - 'Jurther to amend the Ullar Prades/I Nagar Malmpali‘ka Adiiiniymn, 1959, the U. P. Municipalities AC], 1916 and the U. P. Tau-71 Areas Act, 1914 tir is HEREBY enacted in the Twenty-ninth Year of the Republic of India as :‘1' CHAPTER I Preliminary . . i 1. (1) This Act may be called the Uttar Pradesh Urban Local Self- ‘Government Laws (Third Amendment) Act, 1978. (2) It shall be deemed to have come into force on October 12, 1978. ~ CHAPTER 11 f Amendment 01‘ the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 .r: '- :2. In section ll-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, hereinafter in this Chapter referred to as the principal Ac‘t,— Amendment of . . - ‘ . se t' ll-A f (a) in sub-section (1), the words ‘ on the basis of adult suﬂ‘erage“ shall ufplﬁctnoi gt be omitted; 1959. (b) in sub-section (3), for the words "rules framed" the words “rules and orders made” shall be substituted. . 3. For section 36 of the principal Act, the following section shall be ‘iubrtituted, namely :— Substitution of “36. Subject to the. provisions of sections 37 and 38, every person “9'50“ 36- Qualiﬁcations of who has attained the age of 18 years on the ﬁrst day electors. of January of the year in which the electoral roll is prepared or revised and who is ordinarily resident in the area :of the ward shall be entitltd to be registered in the electoral roll for the ward. Explanation—(i) A person shall not be deemed to be ordinarily _ resident in thearea of award on theground onlythat he owns,oris . in possession of, a dwelling house therein. (ii) Aperson absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily - resident therein. (iii) A member of Parliament or of the Legislature of the State - Shall not, during the term of his oﬁice, cease to be ordinarily resi- " dent in the area. of a ward merely by reason of his absence from that 2‘ area in connection with the duties as such member. (iv), Any other factors that may be prescribed shall be taken into uCOnsideration for deciding as to what persons may or may not be deemed to be ordinarily residents of a particular area at any relevant 'time. - Short title and Commencement. i=3

10 • 7597 r/T WITETTivi IMF, 3 0 f0077, 1978

(v) If in any case a question arises as to where a person is ordinarif

reference to all the facts of the case."

Y resident at any relevant time, the question shall be detennined, with

Amendment of section 37.

. 4. In section 37 of the principal Act, for sub-section (I), the follo wing sub-section shall be substituted, namely:—

"(I) A person shall be disqualified for registration in an electoral roll, if he-

1(i) is not a citizen of India ; or

is of unsound mind and stands so declared by a competent court ; or

is for the time being disqualified from voting under the pro- 1 visions of any law relating to corrupt practices and other offences in

connection with elections." ‘4.

Amendment of 5. In section 38 of the principal Act, offer sub-section (2), the following section 38. A sub-section shall be inserted, namely:—

"(3) No person shall be entitled to be registered in the electoral 4, roll for any ward, if his name is entered in any electoral roll pertaining to

11 any other city, or to any Municipality, Notified Area, Town Area, Can- tonment or Gaon Sabha unless he shows that his name has been struck:4g off such electoral roll.".

Substitution of sections 39 and 40.

Amendment of section 41..

6. For sections 39 and 40 of the principal Act, the following sections shall be substituted, namely

"39. (I) The Nirvachak Registrikaran Adhikari (Electoral Registra- preparation and tion Officer) shall prepare and publish the electoral

publication of roll in the manner prescribed, and upon its publication electoral rolls. it shall, subject to any alteration, addition or modifica- tion made under or in atcordance with this.Act, be the electoral roll for the ward prepared in accordance with this Act.

Where the Nnvachak Registrikaran Adhikari is satisfied, after making such inquiry as he may think fit, whether on an application made to him or on his own motion, that any entry in the electoral roll should be corrected or deleted or that the name of any person entitled to lie registered should be added in the electoral roll, he shall subject to the provisions of this Act and rules and orders made thereunder and such general or special directions, if any, as may be given in this behalf by the Nirvachan Sanchalak (Stbaniya Nikaya), delete or correct or add the entry, as the case may be :

Provided that no such deletion, correction or addition shall be made after the last date for making nomination for an election in the ward and before the completion of that election :E

Provided further that no deletion or correction affecting the interest of any person adversely shall be made without giving him reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.

An appeal shall lie within such time and in such manner as maybe prescribed, to the District Magistrate, against any order of the Nirvachak Registrikaran Adhikari in regard to inclusion, deletion:set correction of a name in the electoral roil.

40. The Nirvachan Sanchalak (Sthaniya Nikaya) may, if he thinks Revision of it necessary so to do for the purposes of a generalpt

electoral rolls, bye-election, direct a special revision of the electoral roll for any ward in such manner as he may think fit :

Provided that subject to the other provisions of this Act, the elccio0 roll for the ward, as in force at the time of issue of any such ditto? shall continue to be in force until the completion of the special revisit" so directed."

7. In section 41 of The principal Act, in clause (i) the word "annuaraks be omitted.

, to / Wtaémamanwameﬁofnemng . (v) Itin any case a question arises as to wherea resrdent at any relevant time, the question shall b reference to all the facts of the case.” person is ordinarily e determined, with ' Arnendlment 0‘ ' 4'. In section 37 0f the principal A01. for sub-section (1), the following ‘ section 37. sub—section shall be substituted, namely:— ~ “‘1‘0) A person shall be disqualiﬁed for registration in an electoral roll ': l e— ’ [(i) is not a citizen of India ; or (ii) is of unsound mind and stands so declared by a competa'; 3 court ; or ' (iii) is for thetimc being disqualiﬁed from voting under the pro. 1 visions of any law relating to corrupt practices and other offences in * connection with electrons.” , Amendment of 5. In section 38 of the principal Act, after sub-section (2), the following i; section 38. sub-section shall be inserted, namely:— 33 “(3) No person shall be entitled to be registered in the electoral "1 roll for any ward, if his name is entered in any electoral roll pertaining to g ”any other city, or to any Municipality, Notiﬁed Area, Town Area, Can-'1 tonment or Gaon Sabha unless he shows that his name has been struck. oﬂ‘ such electoral roll."_ . . substitution of 6. For sections 39 and 40 of the principal Act, the following sections shall“ ragtime 39 and be substituted, namely :— ' “39, (1) The Nii‘vachak Registrikaran Adhikari (Electoral Registrar Preparation and tion Oﬁicer) shall prepare and publish the electoral '5 publication or roll in the manner prescribed, and upon its publication‘ elecioTalrolla it shall, subject to any alteration, addition or modiﬁcaz tion made under or in ac‘cordance with this.Act, be the electoral roll for '- the ward prepared in accordance with this Act. ’ (2) Where the ' Nirvachak Registrikaran Adhikari is satisﬁed, are} making such inquiry as he may think ﬁr, whether on an application made general or special directions, if any, as may be given in this behalf by the Nirvachan Sanchalak (Sthaniya Nikaya), delete or correct or add the entry, as the case may be, : "‘ Provided that no such deletion, correction‘or addition shall be ‘mtit‘lc after the last date for making nomination for an election in the ward and before the completion of that election :‘E 1, “ Provided further that no deletion or correction aﬁectmg the interest of any person adversely shall be made without giving him reasonable. opportunity of being heard in respect of the action proposed to be taken ‘ in relation to him. . . . (3) An appeal shall lie within such time and in such manner as may” prescribed, to the District Magistrate, against any order of ,1th Nirvachak Registrikaran Adhikari in regard to inclusion, deletion’or correction of a name in the electoral roll. 40. The Nirvachan Sanchalak (Sthaniya Nikaya) may, if be thin.“ Revision of it necessary so to do for the purposes of a general”?!I - Electoral rolls- bye-election, direct a special revision of the elccwm roll for any ward in such manner as he may think ﬁt : ,' , Provided that subject to the other provisions of this "Act, the eleclg”l roll for the ward, as in force at the time of issue of any such dtrECE‘QPBi shall continue to be in force until the completion of the special few“ ' so directed.” » Amendment of 7. In section 41 of the principal Act, in clause (1') the word "annuams‘m - section 41-. be omitted. (

Amendment of section 46.

Amendment of sectien 48.

-‘59.7 5r4-61 ;RH T176"-C, 3 0 irtifirti , 1 9 78 11

S. In section 46 of the principal Act, in clause (s)for the words "elections of Nagar Pramukh and Upa Nagar Prat-ankh" the words "election of Upa- Nagar Pramukh" shall be sub-tainted. 9. In section 48 of the principal Act,—

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

"(1) The provisions of sections 125, 126, 127, I27-A, 128, 129, 130, 132, 134, 134-A, 135 and 136 of Chapter III of Part VII of the

Representation of the People Act, 1951 shall have effect as if— the reference therein to an election were a reference to an

election held under this Act ; for the word 'constituency' the word 'ward' had been

substituted; (bb) in section 127-A in sub-section (2) in clause (b), in sub- clause (i), for the words 'the Chief Electoral Officer' the words

'the Nirvachan Sanchalak (Sthaniya Nikaya)' had been substituted ;

(c) in sections 134 and 136 for the words `by or under this Act' the words `by or under the Uttar Pradesh Nagar 'Maha- palika Adhiniyam, 1959' had been substituted." ;

(b) in sub-section (2), after the figures "134" the word, figures and letter "or 134-A" shall be inserted ;

(c) in sub-section (3), after the figures '134" the words, figures and letter "or under section I34-A" shall be inserted.

10. For section 49 of the principal Act, the following section shall be substituted, namely :—

"49. No civil court shall have jurisdiction— to entertain or adjudicate upon the question whether any

Bar on jurisdic- person is or is not entitled to be registered in an electoral tion of Civil roll for a .ward ; or Court.

to question the legality of any action taken by or under the authority of the Nirvacha k Registzikaran Adhikari, or of any decision given by an appellate authority under sub-section (3) of section 39 or any authority apppointed under this Act for the revision of any such roll; or

(c) to question the legality of any action taken or of any decision given by the Nirvachan Adhikari (Returning Officer) or by any other person appointed under this Act in connection with an election."

In section 61 of the principal Act, in sub-section (1) and in the marginal heading, the words "Nagar Pramukh or" shall be omitted.

In section 177 of the principal Act, in clause (e), after the words "in the same city" the words "and provided further that in the case of a building situated within thirty metres from the main or branch sewer line of the Maha- palika it has a latrine with arrangements for flushing" shall be inserted, on and 'from such date as the State Government may, by notification, appoint in this ;behalf.

In section 472 of the principal Act, in sub-section (1), the following proviso shall be inserted at the end, namely:—

"Provided that any such appeal pending at any stage before the Judg -

e may be transferred by the District Judge for hearing and disposal, to any Additional Judge of the Court of Small Causes or Civil Judge or Addi- tional Civil Judge having jurisdiction in the city."

CHAPTER 11.1

Substitution of section 49.

Amendment of section 61.

Amendment of section 1/7.

Ame ndir est of section 472.

Amendment of the U. P. Municipalities Act, 1916 14. For settion 9-A of the U. P. Municipalities Act, 1916, hereinafter is

this Chapter referred to as the principal Act, the following section shall be subs-tituted, namely :—

"9-A. (1) Out of the total number of elected members of the Board fixed

Reservation for under section 9 such number shall be reserved for the Scheduled Castes.

Scheduled Castes as shall bear, as nearly as may be, the same proportion to such total number as the

population of Scheduled Castes in the municipality bears to the total

Substitution of section LA of

16.P. Act 2 of 1956.

earnest atrium-r m, sofew, 1978 t ’ S. In section 46 of the principal Act, in clause (”for the words “elections ' nl Nagar Pramukh and Upa Nagar Prarnukh” the words "election of Upa— Nagar Pramukh” shall be subs/imied. 9. In section 48 of the principal Act,— ' (a) for sub-section (l), the following sub—section shall be substituted, ’ * namely :— “(1) The provisions of sections 125, 126, 127, 127-A. 128, 129, 130, 13], 132, 134, 134-A, I35 and 136 of Chapter III of Part VII of the Representation of the People Act, 195] shall have effect as if— (a) the reference therein to an election were a reference to an election held under this Act ; (b) for the-word ‘constituency’ the word ‘ward’ had been substituted ; (bb) in section 127-A in sub-section (2) in clause (b), in sub- clause (i), for the words ‘the Chief Electoral Oﬂicer’ the words ‘the Nirvachan Sanchalak (Sthaniya Nikaya)’ had been substituted ; » , (c) in sections 134 and 136 for the words ‘by or under this Act’ the words ‘by or under the Uttar Pradesh Nagar'Maha- palika Adhiuiyam, 1959‘ had been substituted.” ; (b) in sub-section (2), after the ﬁgures ”134” the word, ﬁgures and letter "or 134-A" shall be inserted; , . (c) in sub-section (3). after the ﬁgures “134” the words, ﬁgures and : letter “or under section 134-A” shall be inserted. 10. For section 49 of the principal Act, the following section shall be - substituted, namely :— “49. No civil court shall have jurisdiction— (a) to entertain or adjudicate upon the question whether any Bar on iunsqiﬁi person is oris not entitled to be registered in an electoral 383:: Of CM r011 foraward ; or - (b) to question the legality of any action taken by or under the authority of the Nirvacha k Registiikaran Adhikari, or of any decision given by an appellate authority under sub-section (3) of _ section 39 or any authority apppointed under this Act for the revision L of any such roll ; or ' (c) to question the legality of any action taken or of any decision given by the Nirvachan Adhikari (Returning Oﬂicer). or by any other person appointed under this Act in connection with an election.” ‘ 11. In section 61 ofthe principal Act,in sub-section (1) and in the marginal «heading, the words “Nagar Pramukh or” shall be omitted. 12. In section 177 of the principal Act, in clause (e), after the word: “in the same city” the words “and provided further that in the case of a buildin ‘ situated within thirty metres from the main or branch sewer line of the Maha- jpalika it has a latrine with arrangements for ﬂushing” shall be inserted, on and ‘gom such date as the State Government may, by notiﬁcation, appoint in this f ehalf. 13. In section 472 of the principal Act, in sub-section (1), the following _ proviso shall be inserted at the end, namely;— "Provided that any such appeal pending at any stage before the Judge may be transferred by the District Judge for hearing and disposal, to any Additional Judge of the Court of Small Causes or Civil Judge or Addi- tional Civil Judge having jurisdiction in the city.” Cm PTBR 1H Amendment of the U. P. Municipalities Act, 1916 . 14. For section 9-A of the U. P. Municipalities Act, 1916, hereinafter in 9115 Chapter referred to as the principal Act, the following section shall be subs- ' muted, namely :— . “9-A. (1) Out of the total number of elected members of the Board ﬁxed Reservation {of under section 9 such number shall be reserved for the Scheduled Castes, Scheduled Castes as shall, bear, as nearly as may be, the same proportion to such total number as the population of Scheduled Castes in the municipality bears to the total _11 Amendment of sectien 46. Amendment of seﬂien 48. Substitution of section 49. Amendment of nation 611 Amendment of section 117, Ame Ed‘- ut of se ction 472. Substituﬁea of section D-A of KLP. Act 2 091986.

3"WT 3(.717 49.1'17177 Tur?, 30 fe.R97, 1 978

population of the municipality as ascertained at the last preceding census of which the relevant figures have been published :

Substitution sections 12-A 12-H.

Provided that nothing in this section shall prevent members of the Scheduled Castes from standing for election to the non-reserved seats.

(2) The reservation for Scheduled Castes provided under sub-section (i)i.e; shall continue to have effect only up to the date up to which reservationi4. for such castes exists under the Constitution of India :

Provided that nothing in this sect:on shall arect the representatioiCi to any reserved sear on the expiry of the date afforesaid until a fresh elec:: tion becomes due under the provisions of this Act to fill such seat."

of 15. For sections I2-A to 12-H of the principal 'Act,' the following Sections J' to shall be substituted, namely:—

"12-A. Except as provided in section 10, the members of a Board .„-

Ejection of shall be elected by the electors of the municipality fit')

members. accordance with the provisions of this Act. . . 12-B. (1) There shall be an electoral roll for every ward which Electoral roll for be prepared in accordance with the provisions of thislit ,

every ward . Act, under the supervision of the Director of Elections- (Local Bodies) by an Electoral Registration Officer who shall be such'ili; officer of the State Government as the State Government may designaitI'7; or nominate in this behalf.

(2) The Electoral Registration Officer shall prepare and publish suCh„):lii: electoral roll in the manner presttribed, and upon its publication it shall, subject to any alteration,. addition or modification made under

A or in accordance with this Act, be the electoral roll for the ward prepared in accordance with this Act:

12-C. Subject to the provisions of sections 12-D and 12-E every pec Qualification for son who has attained the age of 18 years on the first-

electors, day of JanuarY of the year in which the electoral rOlV is prepared or revised, and who is ordinarily resident in the area of thO r ward shall be entitled to be registered in the electoral roll for the

Explanation--0) A person shall not be deemed to be ordinarily:.: resident in the area of a ward on the ground only that he owns, is in possession of, a dwelling house therein. •

00 A person absenting himself temporarily from his place of ordiL:ftl nary residence shall not by reason thereof cease to be ordinarilyll

resident therein. •

A member of Parliament or of the Legislature of the StateT, shall not, during the term of his office cease to be ordinarily resideat in the area of a ward merely by reason of his absence from that itea:iy

Any other factors that may be prescribed shall be take.a; in connection with the duties as such Member.

into consideration for deciding as to what persons may or may nktif be deemed to be ordinarily residents of a particular area at ariVI

relevant time. If in any case a question arises as to where a person is ordinarily

resident at any relevant time; the question shall be determined with:Si reference to all the facts of the case.

12-D. (I) A person shall be disqualified for registration in an electoral

Disqualifications roll, if he:— for registration in an etcetera I roll.

(i) is not a citizen of India ; or 60 is of unsound mind and stands so declared by a c9I,I1!

petent court ; or (iii) is for the time being disqualified from voting unclql

the provisions of any law relating to corrupt firO:I,:t tices and other offences in connection with electi94k 5

Substitution of sections 12.A to 12-H. an? treat anterior n33, 3 0 {328131, 1 97 8 population of the n‘iunicipalitu as ascertained a’r the 11“: rec ‘ . . .J . .l . . .3 ed census of which the relevant ﬁgures have been published : p tug ‘ Provided that nothing in this section shall prevent members of {if Scheduled Castes from standing for election to the non—reserved seats. (2) The reservation for Scheduled Castes provided under sub-section (1: shall continue to have effect only up to the date up to which reservation for such castes exxsts under the Constitution of India : Provided that nothing in this sectcn shall at'ect the tepresentatio' to any reserved seat on the expiry of the date afforesaid until a fresh elec tron oecomes due under the provisions of this Act to ﬁll such seati" ' 15. For sections lZ-A to 12-H of the principal Act I the followin sectio shall be substituted, namely :~ 7 g “lZ-A. Except as provided in section 10, the members of a Board Election of shall be elected by the electors of the municipality in members. _ accordance with the provisions ofthis Act. 12—B. (1) There shall be an electoral roll for every ward which sha‘l Electoral roll for be prepared in accordance with the provisions oft 1 every ‘Va’d‘ Act, under the supervision of the Director of Election (Local Bodies) by an Electoral Registration Oﬂicer who shall be such ofﬁcer of the State Government as the State Government may designa’r or nominate in this behalf. (2) The Electoral Registration Ofﬁcer shall prepare and publish suc electoral roll in the manner preseribed,and upon its publication shall, subject to any alteration, addition or modiﬁcation made nude or in accordance with this Act, be the electoral roll for the ward prepared in accordance with this Act. . 12-C. Subject to the provisions of sections 12<D and lZ-E every p Qualiﬁcationfot son who has attained the age of 18 years on the ﬁrs elec‘o’s- day of January of the year in which the electoral ml is prepared or revised. and who is ordinarily resident in the area of t ward shall be entitled to be registered in the electoral roll for the war Explanation—{D A person shall not be deemed to be ordinarll resident in the area of a ward on the ground only that he owns, Q is in possession of, a dwelling house therein. (ii) A person absenting himself temporarily from his place of ordi nary residence shall not by reason thereof cease to be ordinarily resident therein. ‘ - (iii) A member of Parliament or 0 shall not, during the term of his oﬁice cease in the area of a ward merely by reason of his absence in connection with the duties as such member. (iv) Any other factors that may be prescribed shall be ta _ into consideration for deciding as to what persons may or may M be deemed to be ordinarily residents of a particular area at an relevant time. ‘ (v) If in any casea question arises as to where a. person is ordinaril r‘ residentat anyrelevant time, the question shall be determined Wlﬂl‘r reference to all the facts of the case. 12-D. (l) A person shall be disqualiﬁed for registration in an electO Disqualiﬁcatious 1'0“: if 1161'— ‘ for registration in an electoral roll. (i) is not a citizen of India ; or . (ii) is of unsound mind and stands so declared by a of? potent court ; or (iii) is for the time being disqualiﬁed from voting up the provisions of any law relating to corrupt pra? ’ tices and other cﬁences in connection with election

‘drrt stht 599111177 Ira, 30 RiTr47, 1978 13-

(2) The name of any person whtibecomes disqualified under sub- „section (1) after registration shall forthwith be struck off the electoral roll' in which it is inc'uded :

Provided that the name of any person struck off the electoral roll by - reason of any such disqualification shall forthwith be reinstated in that roll, if such disqualification is, during the period such roll is in force,- removed under any law authorising such removal.

12-E. (1) No person shall be entitled to be registered in the elec- Registration to toral roll for more than one ward or more thaw

. be in one Ward once in the electoral roll for the same ward. only:

(2) No person shall be entitled to be registered in the electoral roll' for any ward, if his name is entered in any electoral roll pertaining to any city, other Municipality, Notified Area, Town Area, Cantonment or Gaon Sabha, unless he shows that his name has been •struck off such, electoral roll.

12-F. (I) Where the Electoral Registration Officer is satisfied, after -Correction of making such inquiry as he may think fit, whether on, elect

oral rolls, an aPplication made to him or on his own motion, that any entry in the electoral roll should be corrected or deleted or that the name of arty person entitled to be registered should be added in the electoral roll, he shall subject to the provisions of this Act and rules and.

T.orders made thereunder and such general or special directions, if any, as may be given in this behalf by the Director of Elections (Local Bodies), delete or correct or add the entry, as the case may be :

Provided that no such deletion, con ection or addition shall be made , after the last date for making nomination for an election in the ward and'. before the completion of that election :

Provided further that no deletion or correction affecting the interest of any person adversely shall be made without giving him reasonable Opportunity of being heard in respect of the action proposed to be taken in relation to him.

(2) An appeal shall lie within such time and in such manner as may be , prescribed, to the District Magistrate, against any order Of the Electoral -Registration Officer in regard to inclusion, deletion or correction of a name in the electoral roll.

12-0. The Director of Elections (Local Bodies) may, if he thinks it Revision of necessary so to do for the purposes of a general or bye- electoral rolls,

election, direct a special revision of the electoral rolr for any ward in such manner as he may think fit :

Provided that subject to the other provisions of this Act, the electoral roll for the ward, as in force at the time of issue of any such direction

.shall continue to be in force until the completion of the special revision, so directed.

12-H. The State Government may, by order, make provisions in Order re-electo- respect of the following matters concerning the eke-rai r-ons, toral rolls, namely—

(a) the date on which the electoral rolls first prepared and subse- quently prepared under this Act shall come into force and their period of operation ;

the correction of any existing entry in the electoral rolls on the--- application of the elector concerned ;

the correction of clerical or printing errors in the electoral rolls;: the inclusion in the electoral rolls of the name of any person—. (i) whose name is included in the Assembly rolls for the area

relatable to the ward but is not included in the electoral roll or the wai d or whose name has been wrongly included in the ele- toral roll of some other ward ; or -

,(ii) ,whose name is not so included in the Assembly rolls and who is otherwise qualified to be registered in the electoral roll or the ward;'-

. ' Wﬁi‘frimmﬁ'z,30ﬁ'ﬁtﬂ, 1978 13* (2) The name of any person whoﬁbecomes disqualiﬁed under sub- ' : tsection_(l)lafter registration shall forthwith be struck oﬁ‘ the electoral rolli ' in which it is incTuded : .v Provided that the name of any person struck off the electoral roll by' “15.650" ofanysuch disqualiﬁcation shall forthwith be reinstated In that" . roll, if such disqualiﬁcation is, during the period such roll is in force,. removed under any law authorising such removal. 12-E. (t) No person shall be entitled to be registered in the elec-r Registration to toral roll for more than one ward or more than:- , he] i." 0'19 Ward once in the electoral roll for the same ward. on y. (2) No person shall be entitled .to be registeredvin the electoral roll“ ' for any ward, if his name is entered in any electoral roll pertaining to " any city, other Municipalit , Notiﬁed Area, Town Area, Cantonment or' Gaon Sabha, unless he shows that his name has been struck oﬁ“ such“ 3 ,electoral roll. 12-F. (I) Where the Electoral Registration Oﬂﬁcer is satisﬁed, after "Correction of making such inquiry as he may think ﬁt, whether on: eleClOTal rolls- an application made to him or on his own motion, that any entry in the electoral roll should be corrected or deleted or that the name of any person entitled to -be registered should be added in the electoral roll, he shall subject to the provisions of this Act and rules and! orders made thereunder and such general or special directions, if any, as . gray be given in this behalf by the Director of Elections (Local Bodies),. v delete or correct or add the entry, as the case may be : Provided that no such deletion, correction or addition shall be made v after the last date for making nomination for an electiOn in the ward and": * :before the completion of that election : ‘ Provided further that no deletion or correction affecting the interest ot‘ any person adversely shall be made without giving him reasonable action proposed to be taken . z ..(2) An appeal shall lie within such timelan 'x_ t, prescribed, to the District Magistrate, :‘iRegistrationoﬁicerin regard to inclu name in the electoral roll. lZ-G. The Director of Elections Revision of necessary so to do to ' ~Ielectoralrolls. d in such manner as may be- again'st any order of the Electoral sion, deletion or correction of a” (Local Bodies) may, ifhe thinks it I the purposes of a general or bye- election, direct a special revision of the electoral rollt‘i ' ifor any ward in such manner as he may think ﬁt : lZ-H. The State Government may, by order, Order re-electo- respect of the following matters ’31 r0115- toral rolls,namely—- (a) the date on whirh the electoral rolls ﬁrst prepared and subse— quently prepared under this Act shall come into force and their period of operation ; (b) the correction of any existing entry in the electoral rolls on the application of the elector concerned ; V (a) the correction of clerical or printing errors in the electoral rolls;: (d) the inclusion in the electoral rolls of the name of anyperson— ‘_ (i) whose nameisincluded in the Assembly rolls for the area relatable to the ward butis not included in the electoral roll of” the ward or whose name has been wrongly included in the ele~ toral roll of some other ward ; or ‘ ..(ii) ,whose name is not so included who is otherwise qualiﬁed to be regist the ward ; " make provisions in concerning the elecr p; in the Assembly rolls and ered in the electoral roll of‘ ¥_—____

Tiff likST UMW-KW 71-aR, 3 11 Ert:717, 1978

(e) revision of the electoral rolls ;

Substitution of Enaction 134.

Amendment of -section 23.

Amendment of notion 25.

Amendment of tendon 43.

Amendment of extion 43-AA.

(ee) fees payable on applications for inclusion of exclusion cin names ;

(j) custody and preservation of the electoral rolls ; and (g) generally for all matters relating to the preparation and publi

cation of the electoral rolls."

16. For section 13-1 of the principal Act, the following section shall :be ' substituted, namely :—

"134 (1) The provisions of sections 125, 126, 127, 127-A, 128, 129

Electoral ,.

130, 131, 132, 134, 134-A, 135 and 136 of Chapter in. °Minces.of Part VII of the Representation of the People

Act, 1951, shall 'have effect as if (a) the reference therein to an election were a reference to an dee-.

tion held under this Act ; (b).for the word "constituency" the word "ward" had been'

substituted ; (bb) in section 127-A in sub-section (2) in clause (b) in sub-claWP:

(i), for the words "the Chief Electoral Officer" the words "the Direc-:. tor of Elections (Local Bodies)" had been substituted ;

(e) in section 130, for the words "one hundred metres" the words. "twenty-five metres" had been substituted ;

(d) in sections 134 and 136 for the words "by or under this Act' the words "by or under the U.P. Municipalities Act, 1916" had been

substituted. 1. If the Director of Elections (Local Bodies), has reason to believe..

that any offence punishable under section 129 or section 134 or section: I34-A or under clause (a) of sub-section (2) of section 136 of the •iaid Chapter has been committed in reference to any election to a board,-it.: shall be the duty of the Director of Elections (Local Bodies) to cause snail; inquiries to be made and such prosecutions to be instituted as the eft.: cumstances of the case may appear to him to require. tit

No court shall take cognizance of any offence punishable under: section 129 or under section 134 or under section 134-A or under clause': (a) or sub-section (2) of section 136 unless there is a complaint made bY order of or under authority from the Director of Elections (Local Bodies)),

17. In section 23 of the principal Act, in sub-section (2), in clause U);fc the proviso, the following proviso shall be substituted, namely :—

"Provided that in computing the period of limitation the provision of sub-section (2) of section 12 of the Limitation Act, 1963 shall apply:",,

18. In section 25 of the principal Act, for sub-section (1), the following I

sub-section shall be substituted, namely:— "(1) If the Election Tribunal, after making such inquiry as it doeins ,

necessary, finds in respect of any person whose election is called in quest.. tion by a petition, that his election was valid, it shall dismiss the petition.," as against such person and may award costs at its discretion and may alsq pass such order for return or forfeiture of the security or part thereof as :• he may deem fit."

19. In section 43 of the principal Act,— in sub-section (1), the words "on the basis of adult suffrage" s14::

be omitted; in sub-section (3), for the words "rules framed" the words

arule,s

and orders made" shall be substituted.

20. In section 43-AA of the principal Act, for sub-section (1), the folloWiny:

sub-s6ction shall be substituted, namely :— "(1) A person shall not be qualified to be chosen as President

board unless he :— is an elector for any ward in the municipality concerned; a-44,1-

has attained the age of thirty years on the date of hisnbmm tion as a candidate for election to the office of President.

114 ear use xterm we, 3.0 rages—g, 1978 (a) revision of the electoral rolls ; . - J; . (ee) fees payable on applications for inclusion or exclusion-03f names; - ~ ' ‘ (f) custody and preservation of the electoral, rolls ; and (g) generally for all matters relating to the re aration and cation of the electoral rolls.” P p ’ publ-lu . '1 _ Substitution of 16. For section 13-1 of the princi al'Act, the follouin sectio - i M10” ”"- substituted, namely :— p . 7g » V 11 shall 'b'e r; “l3-J; (l) The provisions of sections 125, 126, 127, 127-A, 128, 129 I Electoral 130, 131, 132, 134, 134~A, 135 and 136 of Chapter Hi . offences. \ of Part VII of the Representation of the Peeple Act, 1951,5hall have effect as if— ,v ' (a) the reference therein to an election were a reference to. an Glee-.- tion held under this Act ; . (b) for the word “constituency” the word “ward” had been." substituted ; . (bb) in section 127-A in sub-section (2) in clause (12) in sub-clause“, (1), for the words “the Chief Electoral Ofﬁcer" the words “the Dirac-.5. tor of Electrons (Local Bodies)" had been substituted ; at (o) in section 130, farthe words “one hundred metres” the words". “twenty-ﬁve metres” had been substituted ; ' (d) in sections 134 and 136/or the words “by or under this Act . i the words “ by or under the U.P. Municipalities Act, 1916” had been substituted. ‘ I (2) It the Director of Elections (Local Bodies), has reason to believ that any offence punishable under section 129 or section 134 or sectionfn 134-A or under clause (a) of sub-section (2) of section 136 of the said7‘i Chapter has been committed in reference to any election to a board,-it shall be the duty of the Director of Elections (Local Bodies) to cause suc inquiries to be made and such prosecutions to .be instituted as the ci‘ cumstances of the case may appear to him to require. ' ‘ (3) No court shall take cognizance of any offence punishable unde section 129 or under section 134 or under section 134-A or under clans (a) or sub-section (2) of section 136 unless there is a complaint made b order of or under authority from the Director of Elections (Local Bodies) Amendment of 17. In section 23 of the principal Aot,-in sub—section (2), in clause 0)] ““50" 23- the proviso, the following proviso shall be substituted, namely z-— . “Provided that in computing the period of limitation the provision of subsection (2) of section 12 of the Limitation Act, 1963 shall apply_.’_’. Argentimont of 18. In section 25 of the principal Act, for subsection (1), the following. "w” 25' sub-secti on shall be substituted, namely :— -: _’ “(1) If the Election Tribunal, after making such_inquiry as it deems} necessary, ﬁnds in respect of any person whose election 15 called 111 ques- tion by a petition, that his election was valid, it shalldisrnrss the petition-3 as against such person and may award costs at its discretion and may 3159 . pass such order for return or forfeiture of the security or part thereof a ' he may deem ﬁt.” Amendment of 19. In section 43 of the principal Act,— «cﬂon 43‘ (a) in sub-section (1), the words “on the basis of adult suffrage" S be omitted; “_ (b) in sub-section (3),far the words “rules framed” the words .1: and orders made“ shall be substituted. _ 20. In section 43-AA of the principal Act, for sub-section (1), the fol lo' Amendment of M0“ “ft-AA. sub-section shall be substituted, namely :— “(1) A person shall not be qualiﬁed to be chosen as board unless he 2—— : J (a) is an elector for any ward in the municipality concerned. 311 (b) has attained the age of thirtyyears on the date of his" tion as a candidate for election to the'ot‘ﬁce of Presrdent. President 011”. " nom

omt33f on or sec- tions 43-E, 43-C and 45.

Substitution of section 5-A of U. P. Act 2 of 1914.

31•K rf-ITTIVT gni 3 0 titTgA'K, 1 978 15

Sections 43-B, 43-C anc1,45 of the principal Act, shall be omitted.

CHAPTER IV

Amendment of the U. P. Town Areas Act, 1914

For section 5-A of the:U. P. To ,vn Areas Act, 1914, hereinafter in this Chapter referred to as the principal Act, the following section shall be substituted,

itamelY - "5-A.(1) Out of the total number of elected members fixed under section

Reservation for 5 such number shall be reserved for the Scheduled Castes

Scheduled castes. as shall bear, as nearly as may be, the same proportion to such total number as the population of Scheduled

Castes in the town area bears to the total population of the town area as ascertained at the last preceding census of which the relevant figures have been published :

Provided that nothing in this section shall prevent members of the Scheduled Castes from standing for election to the non-reserved seats.

(2) The reservation for Scheduled Castes provided under sub-section (1) shall continue to have effect only up to the date up to which reservation for such Castes exists under the Constitution of India:

Provided that nothing in this section shall affect the representation to any reserved seat on the expiry of the date aforesaid until a fresh election becomes due under the provisions of this Act to fill such seat."

For section 6-A of the principal Act, the following section shall be

„substituted, namely :— "6-A. The members of a Committee shall be elected by the electors

Election of of the town area in accordance with the provisions

members. of this Act."

CHAPTER V

Miscellaneous

Notwithstanding anything contained in section 8-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 or any other law for the time being in force, the elections for reconstitution of all Mahapalikas, the powers, functions

, and duties where of stand vested in the administrators on the date of commence- sment of this Act, shall be held in accordance with the provisions of that adhini- yam as amended by this Act, by March 31, 1979.

25. (1) The Uttar Pradesh Urban Local Self-Government Laws (Amend- ment) Ordinance, 1978, is hereby repealed.

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

By order,

R. C. DEO SHARMA, Sachiv.

Substitution of section

Transitory pro- vision.

Repeal and Sayings.

14fl-0)-30-1.2-78-(3336)-1978-650 (SIT0) I Vit0-70 41•13 339 E60

“a” ix“ ‘ set weir armor use, 30 teeter, 1 9 7s ' 15 ‘ 4 21. Sections 43<B, 43—0 andl’45 of the principal Act, shall be omitted. ominionof see- . he :5”, M CHAPTER IV Amendment of the U. P. Town Areas Act, 1914 '1 22. For section 5A of thajU. P. To .vn Areas Act, 1914, hereinafter in this Substitution of , Chapter referred to as the principal Act, the following section shall be substituted, 9'0“” 5'A 07 . . U. P. Act 2 or namely .— ______ . ﬂ . _- __ , 1914. “5-A.(1) Out of the total number of elected members ﬁxed under section Reservation for 5 such number Shlll be reserved for the Scheduled Castes Scheduled Castes as shall bear, as nearly as may be, the same proportion to such total number as the population of Scheduled Castes in the town area bears to the total population of the town area as ascertained at the last preceding census of which the relevant ﬁgures have been published : Provided that nothing in this section shall prevent members of the Scheduled Castes from standing for election to the non—reserved seats. .4. (2) The reservation for Scheduled Castes provided und Er sub-section (1) shall continue to have effect only up to the date up to which reservation for such Castes exists under the Constitution of India: Provided that nothing in this section shall affect the representation to any reserved seat on the expiry of the date aforesaid until a fresh election becomes due under the prOViSlOnS of this Act to ﬁll such seat.” . 23. For section 6-A of the principal Act, the following section shallubed Substitution of ,,;ubstitutea', namely :—- section 6-A. , I “6-A. The members of a Committee shall be elected by the electors of the town area in accordance with the provisions lectio of . Kimber: of this Act.” CHAPTER V ‘ Miscellaneous f 24- NO‘WithStandiﬂg anything contained in section 8-A of the Uttar TFMSMW PW‘ ‘Pradesh Nagar Mahapalika Adhiniyam, 1959 or any other law for the time being Vision- ”in force, the elections for reconstitution of all Mahapalikas, the powers, functions I'and duties where of stand vested in the administrators on the date of commence- -«ment of this Act, shall be held in accordance with the provisions of that adhini- yam as amended by this Act, by March 31, 1979. 25. (1) The Uttar Pradesh Urban Local Self-Government Laws (Amend- 5575;?! “d -' ment) Ordinance, 1978, is hereby repealed. A (2) Notwithstanding such repeal any thing done or any action taken under V pal Acts mentioned in Chapters 11, III and IV, as amended by .1 of the rinei fixi‘zOrdinagce referred to in sub-section (1), shall be eemed to have been done “V or taken under the corresponding provisions of such principal Acts_ as amended . by this Act as if the provisions of this Act, were in force at all material times. By order, R. C. DEO SHARMA", Sachiv. illitohon‘to 339 Hi0 (fararo)—3o—1z—7s—(3336)—1973—550 (free) I

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Uttar Pradesh act 35 of 1978 : The UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (THIRD AMENDMENT) ACT, 1978

SECTIONS