EXTRA ORDINARY
. No. 144(C) Imphal. Monday, August 8.12005 (Bhadra 7.
1927)
" " ' _ GOVERNMEN'f op MANIFUR
. SECRETARIAT : LAW &' LEGISLATIVE AFFAIRS DEPARTMENT ; NOTIFICATION-
1mm. me 29th AW, 2005.
: . No 2138;2005-lxg/L—Tho followiLg Act of the Legislature of'M aIiipnt
which 'tedeivéd assmt of the Governor of Manipnr o n 26—8-2005-' is Each;
publishedin the Official Gazette.
'
mx mmxpva muwxcxrumoamnn' AMENDMENT) 'A
CI', mos
' «Manipur Act No. 15 20!". 2005) ' .
AN
ACT.3
furthgrat_o amend"th_eMamppr Mummpahnes Ac t, 1994 (No 43 of 1994)
' v" v "'n! -'-
-'.x-.'J
BBitenacted,bythe14:31th"9f3533'?"
ipthoFifty-Iixxh Year pf the
iepublicofIndia, as follows:— 1: 1, Short titleand commew-(ibmwm ybo called tho Manipux
Municipalities (Third Amendment) Act,
2005.
(2) It shall come intufarm: on:- wchodaw as the StateGovernment:may.
by notification. in. the oficial W9; upp'pint-rn :72.- - . -.. .. .
4- "2:1'un'andmcnt of section Sl'i—Q) Affa-cl aiiiie(Iv) of snb-soction(2)01"
section'3'! ofthe Manipur'MuflqpahtfsAct
. I994(hhremafter refundto u.66:
principal Act), the following new 9131188160 s hafi b'e udde'd,' namely:-- ' '
"(9) 'no such meeting convéned' undur'wbése cflo'n (2) shall be adjourned
"'- fnrm rdison excopt'on the g'round o f mmflalzmmcs afi'octingthe meetin g".
1
2
(2) After sub- attion (2), the following new sub-sczcion (Ea) shall be added, namcly,—— I
"(23) Notwithsmnding anything contained in this Act. what: Liz: Chairpsrs-ar. orthc Vice-Chairperson or a Councillor is one of the signatorirs :0 I'm:
rcquisition fm- such mcczing, the Chairperson orthc Vicc~Chairpcrson or 11::
Councillor, as the case may bc,sha11 not preside over such meeting and in such cvcnmality;1ho Deputy Commissioner of the concerned district, in case of a Council or the Sub-Divisiongl Ofiicur nominated by the State; Government for, thc purpose, in case of a Nagat Panchayat, shall preside over such meeting."
3. Insertion cf new section 31A:-—- After sectiOn 31 of the principal Act, the following ncw section 31A shall be inserted. fiamclyi—
"31A. Restn'cti'on on motion of ho—confidence :— If the motion of no-confi. dance against the Chairperson or the Vice-Chairperson, u the case may ha. is defeated, no fresh motion of no-confidancc against the Chairpctsou or tha Vicofibairpcrson or both, a the case my b0. shall be brought before tho Céuncil or the Nagar Panchayat, as the can may be, within a. period offing:
763}: {tom the date of such defeat of the. motion." '
4. Amendment of Station 205- In section 205 of the principal Act,——
(3) in the marginal heading, botwoen the word:"to" and "dissolve"
thc words "suspend or" skull be inseam; '
(ii) botween the words "and" and "dissolve", tho words "suspend or" shall be inserted;
(iii) in thc first proviso, between the ivords "its" and- "dissolution".
the word "suspension or" shall bc inserted;
(iv) In the secoxtd proviso, fog the words "dissolved" and "dissolution", the words "suspended or dissolved" and "susPonsion or dissolution" respec- tively shaIl be substituted;
(v) after third pgoviso, the following new proviso shall be added, numclyr- '
"Provided also tint an order of suspansion of th 'Council or Nagu Panchayat so ixsued. as the case may be. shall, unless tevokod or exmndcd, mac to 0.2319,??? Wthq expiruioq of I pgdod Qf sixmonths from the date of the suspousion order but no such 01119: of suspension, in a ny? cue, shall
remain its force for more than one 363:." \
5. Amendment of section 2067—111. section 206 of the principal Act,
(1) (i) between the words "on and "distolution" in tho'puw heading,tha words "suspension or" shall be inserted.;
3
(ii) between the words "of" and "dissolution", wherever they occur therein, the words "suspension or" shall be inserted.
(2) for 'clause (a), the following clause shall be substituted, namely—
"(a) a)! Councillor: of the Nagar Panchayat or the Council shall, asfrom the date of order——
(i) in case of suspension, cease to funcfion their oflices a:
such Councillors during the period of the suspension of the Nagar Panchayat or' the Council, as the case may be, 01
(ii) in case of dissolution, venue their ofiees as such Councfilotsf'
A. SUKUMAR SINGH.
Secretary (Law). Govt. of Manipur. _4.
him at the Directorate of mg. a Styw Govt. or Mumiaos-cm-meos.