MANIPUR
EXTRAORD
INARY
PUBLISHED BYAUTHORITY
N0.
276(A) Imphal,
Monday,
October
27,
2008
(Kaflika
5,1930)
GOVERNMENT OFMANIPUR
SECRETARIAT: LAW &
LEGISLATIVE AFFAIRS
DEPARTMEET
NOTIFlCATION Imphal, the
27""
October, 2008 No.2]56/2008—LegfL:
The-follovaing Actof the
Legislature, Manipur which received figsscnttt
of the Governor-oi
Mampur on27-10-2008
is
hereby published
in
the official aze 6:
THE MANIPUR
(HILL AREAS)
DISTRICT COUNCILS
{THIRD
AMENDMENT)
.
V
ACT, 2008
'
'
(Manipur Act No.7of
2003)
b
An
Act
further toamend the
Munipur
(Hill Area's)
District (2
1971).
'
ouncils Act, 1971
(Act
No.76 of WHEREAS, theParliament
enacted the
Manipur
(Hill Areas) District
Councils
Act,
1.971 fortheestablishment of District Councils intheHill
Areas in the
then Union
Territory
of
Manipnr; Act, 1971has AND l«'C'HEREAS, the
Manipur (Hill
Areas)
District Councils ions under
the continued tobein
forceinlheStateof
Manipur withnecessary
adapjat Manipur
(Adaptation of
Laws)
Order, 1972.;
AND WHEREAS,
the
Manipur Legislative
Assembly enacted the
Manipur (Hill Areas)
District
Councils
(First Amendment) Act, 1975 toamend section '23 of
the
Manipur (Hill
Areas)
District Councils
Act, 1971; AND WHEREAS, tne Manipur Legislative
Assembly
enacted the
Manipur Hill
Areas
Autonomous District Councils Act,
2000
(Manipur Act
No.11 of
2000)
which
provided
for
repeal
of the
Manipur (Hill
Areas) District Councils
Act,
197l;
,
.
AND
WHEREAS,
tho-.Manipur Hill Area's
Autonomous District
Council
Act,
2(300,
however. wasnot
brought into
force; '
Asssmbly
enacted the
ManipdrAND WHEREAS, the
Manipur Legislative ich
repealed the (Hill
Areas)
District
Councils
(Second
Amendment) Act; 2006 Wh Manipur
Hill
Areas Autonomous District Council
Act, 2000; AND WHEREAS. the
Manipur Hill
Areas Autonomous District
Councils Bill, 2008 was
introduced
in the
Manipur Legislative Assembly during thc Third
Session of the Ninth
chlslativc
Assembly'of Manipur
but was'withdrawn; AND WHEREAS, itis
expedient to
continuc- theenforcement
-2-
AND
WHEREAS,
it is
expedient toconsolidateirationalise thelawfor establishment
of theDistrict Councils
in theHill AreasintheState of
Manipur; Be it enacted
by
the
Legislature
0f
Manipur inthe
Fifty-ninth
Yearofthe Republic ofIndiaasfolle:
' '
1.
Short title and commencement; (1)
This Act
may be
called
the
Manipur (Hill
I
Areas)
District Councils
(Third Amendment) Act,
2003.
(2) The
Manipur (Hill
Areas)
District Councils
Ad, 1971shall continuetobein force withthe
amendments.
(3) It
shallbe
deemed tohave comeintoforcewith
effect from11"IMay,
2008.
'lGeneral Amendments- Inthe
Manipur (Hill Areas)
District Councils
Act,
1931
(hereinafter to as the
principalAct}
after the
words,
"Deputy
Commissioner"
wherever
they
occur,the
following
words,
"or Additional
Deputy
Commissioner, KangpokpiinthecaseofSadatHillAreas" shall beinserted.
3.
Amendment
of section 2 .— In
seciion
2 of the
principal
Act :
(l) forclause
(f), the
following new
clause
(f)
shall be
substituted,
namely, '(f)"Hill
Areas'meansthe
areas
specified in theFirst Scheduletothe Manipur Legislative
Assembly (Hill
Areas
Committee) Order,
1972;
'
(2) for
clause (g), the
following new
clause (g)
shallbe
substituted,
namely:
'(g)
"Hill Areas Committee"
meansthe HillAreas
Committee constituted under the
Manipur legislative
Assembly
(Hill
Areas Committee) Order, 1972;. ' '
4.
Amendment
of section 4.—— In subsection
(2)
of section
4 of the
principal
Act,
for the words
"eighteen", thewords
"twenty
four" shall
be
substituted.
5.
Amendment
of section
ll.~
For section 11 of
the
principal
Act,
the
following new section itshallbe
substituted,
namely:_
"'11,
ElectionofMembersofDistrict Council:—
'(1) The
superintendence, direction'and
controlorthe
preparation ofelectoral
rollsfor and the
conduct of all elections tothe
District
Councils
under this Act andtherules made thereunder shall be
vested
inaState Election Commission
consisting
of a State Election
Commissioner to
be
appointed
by
the Governor:
»
Provided thatacasual vacancy shallbefilled up assoonasafter the occurrence of
the vacancy: