MANIPU E
Dl!;PARTMENT Manipur
which received assent nF-r; ..nu
published
the Official Gazette
.
MANlPUR
MUNlrlPALITlES
(TENTH Al\U;NDMENT)
ACT, 1016
6 OF
2016)
AN
I
amend the Man:
pur
MU1wcru(Jttinn 1994. Shm-tdU.ud
ca?l!MttL
A??dltlQt of
?-1. •
it enacted
by
.the
Legislature
of
Manipur
the
Sixty-seventh Year ofthe
RepublicofIndia QS follows:-
1.
'( i)
.Thjtl
Act
tnay
be caned the
Manipur Municipalities
(Tenth
16.
shall <"'.Oriteinto foree onsuchdate?.theGovemrnient may, by
.noti:fieation inthe
OfflerfalQau:ttc,
appoint.
2
..
'In
.
section of the
Manipur·
Municipalities
Act,
1994
(h?reinaftcrreem:cl to a:sthe
Ptlncipgl Act),-
(a) ineiame
(9). forthe
wol'd! "Municipal
Councilor
Napr P8n(;hi.yt.r, tho
worchJ
··MunfoipaJ
QouncU.orNt4Pf Panchayat
MW1k1ipd
shall be
(b) in.
clause
(34)?
fol'·thewords·?
?agar
Panchayat orthe .Municipal qouncii"". th?
words
"the: NagvPanchayat or th?
Mw,icipal .Cow1CUortbe
PY1unicipal Corporation"
shall be
substituted.
1 au,r;tioa
of new Claaptcr UIA. I •e11?1Uio1i
9(
MHici.pal (\t!1>°"'lMlll!l.
M ...
_..,.1 lldmilld,1,rndo111.
2
;}.
After
Chapter
llI
of
tt,e Prmcipa]
Act. thefol
lowing· new Chapter lllAshall be
insert?, namely:•
"CHAPTER IIIA.
MUNICIPAL
CORPORATION
12A. A
Municipal Corporation
shall
bea
body corporate by
its name, having a
perpetual
succession
anda
common with power to
acquire,
hold and
dispose
of
property
andto \
and
shall sueandbesued
in itsname:
I2B.
Except
as otherwise
provided inthis
Act, the
municipa:i administration ofa
Municipal Corporation shaUvest in the Municipal·Corporat.ion.
(1) Every Municipal Corporation
shall number of Councilloraas
maybefixed
by ·theState from to time
by
notification.
(2) as
provided insub-section
(3), ;1i! the be fi
llr.e
by pc,.·>
,1 ,:. , •.,_..,..,-.• &wiry
MtWdpal Co?ri!l11 hli unaM.•Y°*"
•••
O.,uty in the
municipal
area.
(3)
1?
State
Oovemmen:t may appoint a
person having special knowledge I or
experience in
municipal
acrnini-:trotionfor ret11ret1ien:tati,on in
the
Munk:ipal Ccrporario«. Provided iooh person
shallnothavt::th>!
rigi1t tr,votein the
meetings
of the
Muni?ipal
Cerporarion llD,
For
every
Municipal
Corporation,
there
shall
bea Chairperson andaVice?rperson whoshallbe
known respectively as
Mayor and
Deputy
Mayt)r forthe
M1.mk;ipal Eltc.u.111 Mayov .. llE..
(I)
Save as otherwise
provided in
thia
Act,. the
CoonciUors at the first
meeting
O·f
the
Munioipa.l
Corporation
to be
called at the
inatanco ofthe
?puty
Commissioner
after a
pneral
.election shall elect oneofthem tobethe
Mayor
in
acton:.umoe with rules made in
this behalf. electicn
shall take
p?e
within
day11 date of
notification of
the result
under section
22;
and in thecase of
vacancy
inthe
office.•
of
th,
Mayor on8',C;OUflt of any
reason other than
expiry
of thetennof
office of the
Mayor, within·?
one
days
fiom
the
date of
the?
of the vacancy.
(3) TheState Government
shall.
appoint a
person to
preside over
..
3
the
meeting
convened for
the purpose of the
business mentioned in sub-section
(I).
12F. 'rhe Councillol'$ shal.1,
electa
Deputy Mayor
either
in the meeting
referred to·.in.
sub-section (I) of
section 12E.orin·a subsequent n1.eeting but
witbin
thirty days· from the dateof the ficst
meeting
in
sub-section
(l)
of.section
t2E. :llG. WhellaCouncillor
.who
holds
the.
office of
Mayor orthe
I
Deputy Mayor
ceases,forany
reason
whatsoever,.tobea -Counclllor
shall.
afthe
same·dme,,cea?.tohold
office of the Mayor. uthecase
?y be. (0 Mayor rnay his
office
by
wridngaletterof reslgnatfon fothe
Deputy Mayor.whoshall deliverit within seven days from the · dateofits
receipt to·the·
Municipal Commis.sioner ..ortothe
Municipal Commission.er
.if ilie
officeof the
Deputy Mayor isvacant
(2) The
Deputy
.Mayoror.a Counciltor.may••resignhis·office by writing aletterof
resignation.• addressedtothe
Mayor, who
shall deliver itwithin seven
days fromthedateofits
receipt tothe Municipal
Commissioneror?· tothe
Municipal
Commissioner if the office of
the
Mayor isvaoant. {3} The
resignation
under sub-section
( l) orsut,..section
(2)
shall take
effect fromthed.Ateon
which. itls
accepted by
.the
State Oovem,m,:nt. (4)The Municipal
Commissioner
shall forthwith intimatethe fact of
resignation
received under sub-section
(
t) ·
or sut,..section
(2)
to the
Municipel Corporation
and
the
St.a,te
Oovemment.
(S) On
receipt oftheintimation .under sub--section
(4), theState Oovemment shall
notify
in
the. Official
.
the factofthe resignation and.
occurrenceofcuual
vacancy consequent
thereon. 12-1
•.. No
Councillor
.of
.a. Municipal Corporation whohasbeen removed·trombis.offi? undersub ..
6¢Ction(l)orunder clause.(b), (c), (d) or (e) ofsub-section
(2) of
section.29 shall be
eligible for election or
re ..clectionu aCouncillorfor
such
period. as may be prescribed.
llJ.
{l)
The State
OovemmenCmay remove
by .a notificttion in the Official
Gr.tette, from
office, the
Mayor orthe
Deputy
Mayor, in
pursuance
ofaresolution
passed
by •majority
of.
the
total number of theCouncillors
and
supportod
by notless thantwo- third of
the Councillors
present
and
voting ata
meeting specially convened for the
purpose
under sub-section
(2).
Eleedo•of Depwty
Mayor. Ma,-rorthe l>ep•ty
MaY11r eMM:11 to hold offlt* u ••C!h. R•it•••&o• &y M•yer,
Dtputy Mayer•ad Cmu1d1Jn. £ffect of rernovtllofa"' Ctu,11:U.r. NCMillll.,_«
....... ,
Mayor er Dcp1ty
Mayor.
Notwithstandirtg?nything
contained in
this
Act, where the the
Mayor
or a
one
the '"''"'"'.''"'"'
to ti'ie
requisition
for
Mayor or Mayor or the
Councillor .as the ?
m,ay be,
ahall preside over
Stlch
meeting
and
in
eventtta.lity,
the
DeputyCommissioner of the concerned
district sbaU
preside over such meeting.
i
regard.
vac&nt
en
tV"i'dii!I. .... the
election a Deputy Mayor, The removal
of
the
Mayor
or the sec:tum
(J
)
shall be
from the date in Deputy
no
confidence
against th?
Mayor
or the
DeputyMayor or
both, as the case
may be, s.baU ·
be
brought
before the
Municipil Corporation. within a
period
of one
year from the
dat<,
of such defeat of
the
motion. ?r,Klioao& 11:i. tiun of ae-
4
Gr•nt oflea'Vt of t!>lUl!t«! U Maytr qrthe Deputy Mayor, rna
y. frorn time
to tirn e, to the
Mayor orthe
f>eput.y
Mayor as absence on leave
of.
,the
Mayor,
the
Deputy in.
th!?:!? ¢fa
Deputy
Mayor su.ch them toact as ,..,,? ..--- ...
the
UL.
il) grant such it rnav deem
.
I
{2)
If t.J.bsent owing tQperiod exceeding
three months theMunicipal Corporation,. he shall
cease to be Mayor orthe
Deputy
Mayor, as the case
may be, and hisofflce stud Ibecome
vacant.
(4) TheDeputy
Mayar.Ol'the
Counernor shaH, during and in respect of the
period inwbi.ohhe is
actingas, or dis.charging the funedon of
Mayor orthe·
Deputy
Mayor? as·th(!··case may'be, exercise the
pov.,ers oo.nferred and
perform theduties
irnposed on
a
Ms,yor
or
a Deput)1 Mayor
by
or under this Act orby any other law for
the time being
in
force. lll'\'l. ItshaU bethe function
of the
Mayor - Pcmer ai,d fll11tden or
(a) to
preside,
unless
prevented by
reasonable cause overall Ms:,or. ;
meetings of
Mtlnieipal Corporation and
subject to the provisfoJ'Iof the
bye-law for ·
the time
being
in
(orce,
to regulate theconduct ofbusiness atsuch
meeting; {b) towatch· overthefinancial· and executive administration of the Muilicipal Corporation
.u,d
perform
such exec11tive function as
may beallotted tohim
by or under this A'CUmd rules or
bye laws.framed
there under; to exe.Nise
supervi$or)'
and executive control ovet; actsand
.
an offioen andqf .thetJunkip9.I Cotpo111ition,as
executive
functionsand Municipal Corporation; to direct,.
in QaSe of or stc,oo,a1e any workordoing
of any act which
requires the
sanction
of the Muni
and theimmediate. execution or doing of
whichis, inhis
opinion f,or tit, service or safety ofthe
public. and the
e.xpenses incurred in the execution ofsuch wort ordoing of such actsha.U be
paid from Municipal
Fund:
1
l ---------·----------
5
under to the
Municipal that.-- act
I
order
the
Municipal of any particular
work or the
doing
of shalt report. forthwith and
the reasons
"'"'""''"''*''''""
at
its next,,_,.."""'"
(J
function of
the unlesa
prevented
by cause, to
preside over
meea111ZS of
the
Municipal and he
shat!, \1\-'henso
..... ,, ... .,,. .• ..,,.
exercise the same as is vested
In the
Mavor
. .
this t.,.
th•U:!
...
,-,,· ft
by the
Municipal aHowance as
may be Commi$Sfoner for the Officer of the The ·
Municipal Commissioner shall be
"Nap 1>111ihayat orthe
Municipal Council, as
ca$C
rnay be.
shalt
apply
mum.tis mt1tandis
in the case of the
Municipal
Cotp0ration. 11 Municipal Corporation may Corporation such
remuneration prescribed:
Provided that section
sbaJi without
prejudke.e to paid outofthe
Municipal Fund, l2P.
(I)
There
·
shall
be::
no, prescri bed, of
Mayor, Ot:pt1t>1 M*)'Mrutd
CowlUilion ti a M"11w:i?f
Corp<1r::.ti.,.;. (ft\\?_
J>r6YISUIQ
,-c:ai.q ..
Napr f"...-.b)'I aad MuiapaJ
.:-.-- .... -·'
........
c.,...
......
I
6
I PrincipalAc?ttufollowing
Amt11dmnt ,r Sectim 190B Amtadmnt of S.t:tioa 201. Amudment tf Seetlon IOOC. lroersou and the membe-rs
of
the Board
other than cX,-o[ficio of yt..ai:sor until heattains. the the
terms llnd cond1tfot1s of
11 1HfVV,mc1,t1L shaUbe
suct1a.?
maybe (ii)
.?rn:;1111..1?,r (li) As.iembJy - (b)
sub?lleetion (l) so.1ubstituted, the
following ne_w sub?section (1A)
shall beinserted,"'"'"'"""' ''(l A) No
appointment ofaChairperson or a member of theBoard sh.aU beinvalid
merely by
reasonofanyvacancyof any Member in Committee
referredtoinsub?section
( l
)." 6. In sub-section (2)
of section
208 of
the
Principal
Act. wherever the words •ta
Nagm
Panchayat oraCouncil" occur. the
words ''a
Na.gar Panchayat or aCounciloraMunicipal Corporation" shall be substituted. ¥ ofthe Act? (a) sub-section
(I)
shall besubstitutedbythefollowing namely:- '* ) Thoandmembersof the Board
otherthauex-offieio Oowrnor ontherecommendation KUMAR SINGH, Addl.
Secretary (Law), Oove.rmnent ofMani pur. l Printed attheDirectorateof
Printing& Stationery,Governmentofl\-tanipur/305·Cll6.-03-20 li
7