2'GOVERNMENT OF NATIONAL CAPITAL
TERRITORY OF
DELHI
1;
DEPARTMENT OF
LAWIJUSTICE
&
LEGISLATIVE AFFAIRS
5—SHAM NATH
MARG:DELHI
No.F.l3(5)/98—LAD/'m(,
Datedthe
22.4.1998
To
The
Dy.Secretary(GAD/Coord.), Govt.of
National
Capital
Territory
of
Delhi, 5—Sham Nath
Marg, Delhi. Sub: Gazette
Notification of 'The Local Govt.in
Delhi (Disqualification for
Membership)
(Small
Family)Act,
1996.
**~k* Sir, I am
directed to
forward
herewith two
copies
of
the above
Notification
(English
and
Hindi Version
)
for notification in Delhi Gazette
(Part—IV) Extraordinary.
It is requested thatat
least10
copies ofthesame
maybesent
to
9
$' this
Department
as soon as it is received from the
Press.
1
Q"
.q45 .u
*M
\R
Yogrs
faithfully, (L «pg;
Y
% / Ox ~"V' , ,
3F:;(
( R.T.L.b Souza )
Q,
:
"ztbuw'
Under
Secretary(L.A.) }" ,
UflEncl: asabove / I
a
g?
No.F.13(S)/98-LAD//C/
Qfi?
Datedthe22.4.1998 :4 I
, u g Copy
forwardedfor
informationandnecessary actionwiththe Jéj7 l,
above notification to"—
vn'l
l'
1.
Secretary
to
Lt.Governor.
2.
Secretary
to Chief
Minister,
Govt.of N.C.T.of
Delhi,
Old Sectt.,Delhi. \////§i///
Secretary,(L.A.),Delhi Legislative Assembly.
4.
Secretary(U.
D.
).
Govt. of N. C. T. of
Delhi. <:;; 7ouza
)
Under
Secretary(L.A.)
(TO BE
PUBLISHEDIN
PART IV
OF DELHI
GAZETTE
EXTRAORDINARY)
GOVERNMENT OF
NATIONAL CAPITAL TERRITORY OF DELHI
No.F.13(5)/98—LAD//{Ué'
Dated
22.4.1998
The
following
Act of the
Legislative
Assembly
received the assent of
the
President on
13.4.1998 and is
hereby published for
general
information. The Local Government in
Delhi
(Disqualification
for Membership)
(Small
family) Rd; ,1996. (Delhi ActNo.5of1998
)
( As
passed by the
Legislative Assembly oftheNational
Capital Territory ofDelhi
).
'An 94"
Act lo
pvovide
[or lhe
disquailllcailon
lor
membership
isan eilitte oia local
govemmenl
ln)li1e Nallonal
Capilal 'l
euiimy 0|Delhi.
.
Be ii enacted
by
lhe
Legislalive Assembly
oi lhe Naiionai
Cnplial Tenllory oi Delhi
in llle roulyrSevenih Yearoilhe
Republic oiIndia aslollows z~ _
Shorl
title, 1.
(i) This
Aclmaybe called ihelocal
guvemmenl inDelhi
(Disqualifica- exlenl and
lion Ior
Membership) (Small
Family)
Acl,
1996.
commence—
.
nlenl
(2) 'ihe Aclexlends loihelocal
govermnenl in lhe Union
iemlory
oi ihe anlonai
Capiial ienilovy oiDelhi.
(8) llshall comeinloiovce alonce. Dellnllions 2. inihis
Acl,
unlessiheconiexl oihevwlse
quulves :— (a)
"local
governmenl"
means a
Panchayal
(al village. lnlennediale or (iislrlcl
level),
a
Municipaiily (including
a
Nagar Panchayai. (i)
2
Dlsquallllca- Itorr tor
Mem- bershlp to en
otllce under a local govern- tnent
Power to re- move dllllcul- tlee
.1.
a
Munlclpnl Councll,
u
Munlclpal Corporation).
an
Improvement trust. a
dlstrlcl
board.
a
rnlnlng
settlement
authortty
or
other
local nuthorltles tor the
purpose
ol
local
sellrgovernnlent
or
vlllage adrnlnlslrallon :
(b)
"member" meansa
person who
holds an
olllce In a
local govern- ment,
whlchlslllled
by
elecllon or
nomlnatlon
by
the
Government 0! the Natlonal
Capltal
Terrllory
ol
Deltrl ; A person shall be
dlsqualtlled
lor
belng
chosen as, and lor
belng,
a member at
local
government
lunotlonlng
In
the Unlon
Terrllory
ol the Natlonal
Capltal
lerrllory
ot Delhl It he has more than two
chlldren
:
Provlded that the
blrth wlthln ten months hour the date
at commencement ol lhls
Act ol an
addltlona! child shall not be laken Inlo consldarallon lor the purposes
ol this section :
Provlrled turlher that a
person havlng
more than two chlldron
(oxcludlno the
chlld.
It any, born
wllhln
ten months
trornthodnlool oornrnencornont ol lhls
Act)
shall not be
dlsqualllled
under this
secllon, so
long asthe number ol chlldren he had onthedate olsuchcommencement does not Increase.
Explanation
:—JForthe
purposes olthls
sectlon. theaddtllonot ohlldren
lrolrra
pregnancy
wlthlntenmonths hornthe date ol
coming Intolorceatthis Actshall betreated asedditlon ot one
chltd
only' \
(t) It
any dilllculty
arises In
glvlng
olleot tothe
provlslons ol lhls
Act al any tllne,
the Govt,olNational
Capital
'lerrilory ol Delhl may, by order asoocnslon
requlres. do
anything
which
appears toIttobe necessary or
expedlent
tor the
purpose
ot
retnovlng the
dllltcully.
(2)
Every
ordermadeunder
snb-secllqn
(t) shall be
lalrt
below the Legislatlve Assembly ottheHallonal
Capital
'lerrllory ol Delhl. m
20
25
(mm. .D'SOUZA
),
1
Under Secretary(Lvo), Govt.'of
N.C.T.of Delhi.
