Manipur act 006 of 2016 : The Manipur Municipalities (Tenth Amendment) Act, 2016

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

Republic^ofIndia QS follows:-

1.

'( i)

.Thjtl

Act

tnay

be caned the

Manipur Municipalities

(Tenth

16.

shall <"'.Oriteinto foree on^suchdate?.^theGovemrnient may, by

.noti:fieation ^inthe

OfflerfalQau:ttc,

appoint.

2

..

'In

.

section of the

Manipur^·

Municipalities

Act,

1994

(h?reinaftcr^reem:cl to a:s^the

Ptlncipgl Act),-

(a) ⁱⁿeiame

(9). ^forthe

wol'd! "Municipal

Council^or

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 .Cow1CU^ortbe

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

be^a

body corporate by

its name, having ^a

perpetual

succession

and^a

common with power ^to

acquire,

hold and

dispose

of

property

and^to \

and

shall sue^andbesued

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 Councillora^as

may^befixed

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-:trotion^for ret11ret1ien:tati,on in

the

Munk:ipal Ccrporario«. Provided iooh person

shall^nothavt::^th>!

rigi1t ^tr,votein the

meetings

of the

Muni?ipal

Cerporarion llD,

For

every

Municipal

Corporation,

there

shall

be^a Chairperson ^andaVice?rperson ^whoshall^be

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 of^the

?puty

Commissioner

after ^a

pneral

.election shall elect one^ofthem to^bethe

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 the^case of

vacancy

in^the

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,

elect^a

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. Whell^aCouncillor

.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

wridng^aletter^of reslgnatfon ^fothe

Deputy Mayor.^whoshall deliver^it within seven days ^{from the · date}of^its

receipt ^to·the·

Municipal Commis.sioner ..^ortothe

Municipal Commission.er

.if ilie

office^of the

Deputy Mayor ^isvacant

(2) ^The

Deputy

.Mayoror.a Counciltor.may••resign^his·office ^by writing ^aletter^of

resignation.• addressed^tothe

Mayor, ^who

shall deliver ^itwithin seven

days ^{fromthedateofits}

receipt ^tothe Municipal

Commissioner^{or?· tothe}

Municipal

Commissioner ^if the office ^of

the

Mayor ^isvaoant. {3} ^The

resignation

under sub-section

( l) ^orsut,..section

(2)

shall take

effect ^fromthed.Ate^on

which. ^itls

accepted by

.the

State Oovem,m,:nt. (4)The Municipal

Commissioner

shall forthwith intimate^{the 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.

occurrence^ofcuual

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) of}sub-section

(2) ^of

section.29 shall ^be

eligible ^for election or

re ^..clection^{u a}Councillor^for

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

of^aresolution

passed

by ^•majority

of.

the

total number of ^theCouncillors

and

supportod

by ^notless than^two- 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.oh^{he is}

acting^as, 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 or}by 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'I^{of 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

functions^and Municipal Corporation; to direct,.

in QaSe of or stc,oo,a1e any work^ordoing

of any ^act which

requires the

sanction

of the Muni

and ^theimmediate. execution ^or doing ^of

which^{is, inhis}

opinion f,or tit, service ^or safety ^ofthe

public. ^{and the}

e.xpenses incurred ^{in the} execution ^{ofsuch wort or}doing ^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 or^the

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

7