Punjab act 003 of 1976 : The Municipal Elections Rules for Municipal Councils

' ' .-_j-".:i.1'e;"'-.':'.' WQYZ-F?

@

Office.

List of

rules ^etcin

practice ⁱⁿMunicipal Election

Municipal Corporation [Sr. ^{No.Name &}Rules^{___ .}

1993- PaslegO.

1 Delimitation

of Wards of

Municipal

Corporation. order' 7

2 Delimitation ^ofWards ^of

Municipal

Corporation

(First Amendment

)

Order,

2014.

"

.

_

3 Determination

ofNumber

of Elected

Members

of

Mun101pai

Q9

Corporations,

Order,

2008.

' .

.

4 Formula

for

fixing ^the

total

number of

Seats ⁱⁿCouncxllors ⁱⁿ

10

Municipal Corporation.

5 Reservation

for ^the

offices^of

Mayors

of

Corporations

Rules, 1996. 11-16

6 Reservation ^{for the}Offices of

Mayors

of

Corporations

(first

17-22 Amendment)

Rules,

1999.

7 Reservation ^fortheOffices^of

Mayors

of

Corporations

(First

23-28 '

Amendment)

Rules,

2007.

.

8 Reservation for

the

Offices

of

Mayors

of

Corporations (First

29-32 -

Amendment)

Rules,

2012.

9

Punjab Municipal

Corporations

Mayor,

Senior

Deputy

Mayor

and 33-37 'Deputy Mayor ^.

Election

Rules,

1991.

10

Punjab

Municipal Corporations

Mayor,

.Senior

Deputy Mayor

and 38 '

Deputy

Mayor

Election

(First Amendment)

Rules, ²⁰⁰¹._

,

' Municipalities

Rules. Sr.

No.
PaslegO.
1993-
1
7
Delimitation of Wards of Municipal Corporation (First Amendment ) Order, 2014. " . _ Determination ofNumber of Elected Members of Mun101pai Q9 2008.	2
3
10
Corporations, Order, ’ . . Formula for fixing the total number of Seats in Councxllors in Municipal Corporation.
4
11-16
	5
17-22	Reservation for the offices Mayors Corporations 6 Reservation for the Offices of Mayors of Corporations (first Amendment) Rules, 1999. Reservation for the Offices of Mayors of Corporations (First ' Amendment) Rules, 2007.
23-28
7
Reservation for the Offices of Mayors of Corporations (First Rules, 2012.	. 29-32 -
8
33-37
9

Punjab Municipal

Corporations

Mayor,

Senior

Deputy

Mayor

and 33-37 'Deputy Mayor ^.

Election

Rules,

1991.

10

Punjab

Municipal Corporations

Mayor,

.Senior

Deputy Mayor

and 38 '

Deputy

Mayor

Election

(First Amendment)

Rules, ²⁰⁰¹._

,

' Municipalities

Rules. Sr.

No.

Name & Rules

page No.

1

Delimitation of Wards of

Municipalities

Rules,

1972.

39.44

2

Determination

of

the

number

of

Elected Members and

Reservation of

45-53 Offices of Presidents of

Municipalities

Rules,

1994.

3

Determination of

the

number of

Elected

Members and

Reservation of 54-57 Offices of

Pre51dents of

Municipalities

(

First

Amendment) Rules, '

1999.

4

Determination of

the number of

Elected

Members

and

Reservation of

58-62 Offices of Presidents of

Municipalities (First

Amendment)

Rules,

2006.

- - . . A, 5 ^.Punjab

Mumc1pal

(Pre51dent

and

Vice-PreSident)

Election

Rules,

1994.

(

63-66

)

6

Determination of the number

of Elected

Member and Reservation of

6731/ Offices ^of

Presidents of

Municipalities (First

Amendment)

Rules,

2008.

7

Delimitation

of

:Wards

of

Municipalities

Sr. No.	Name & Rules
page No.
1	Delimitation of Wards of Rules, 1972.
39.44
2	Municipalities Determination of the number of Elected Members and Reservation of Offices of Presidents of Municipalities Rules, 1994. Determination of the number of Elected Members and Reservation of Offices of Pre51dents of Municipalities ( First Amendment) Rules, ' 1999.
45-53
3
54-57
4
Determination of the number of Elected Members and Reservation of Offices of Presidents of Municipalities (First Amendment) Rules, 2006. - - . . , . Punjab Mumc1pal (Pre51dent and Vice-PreSident) Election Rules, 1994. Determination of the number of Elected Member and Reservation of Offices of Presidents of Municipalities (First Amendment) Rules, 2008.
58-62
5
	63-66
6
6731/
7
72

Rules,

2014.

'

_

8

Determination

of

numbers of Elected Members and

Reservation of

73-75 of

Presidents of -

20651135

Municipalities (First

Amendment) Rules,

w.»- ~41 ^«»,

urn-r . x

.any

"ll-g- -cu:ldidnl_lésV019

"humi-

"Would '

,

.

l}:v;-{;!;ge'st"nu:

.F!3\f'c(1,;c

.

2

l

L

'A '

l'wrt-w'mr'... '- an";

.

.;-:'

~<.',:.-

:72.':«_;'::':;' I, 3 - —\

~' ~-.v 2 ^It='-'~

"'Y -'.,'

"P'w 79* '

"

Q

A},

.

__ ~ '

I ^'' '

PUNJAB GOVT GAZ.

(EX'IRA

6

J, APRIL

_

;7(CHR

30,

/. ^{30 1923 2001661 V_}SARA) ^' '

'}

,

KR

,

_

@J. Govmlwmm 0p

pumw

'

DEPARTMENT OB

Lac: L, ~

Em

GOVERNMENTUNICIPAL EL

2'4 ECTIONS

;-.,:

OFFICE)'

.

.2

Notificatlon

.,

.

f'r'nc ^'19m ^{" 1.' '-}April, 2002

.'

.

No,

_'0.33. ^'+8/P;/L

'1

' ' coxcxcisc

oflhc 42/75/59.

[3.11r

15:

F'lnjab

pnwcrifconfcrrcd ^and

60/

0(1976),

Municip.\l by 3'5cciion Corporation ³⁸rea,dAmd,'3)/2001.__1nmd

all

orhcr

AC!' ^Wit."f powm 1976 Sclction 60 unjnbis pleased

cnxblinghim

(Punjab A CI ounja

to

:11ka inzhis No.42 '

Municipal ^Inc

behalf-^Ihc puty

Mayor quporalion:^M follow'ng ^mics

runhc; Governor⁵ Blcczim: Pulcs

nyor, to

Senior

mendlhc

1991

namcly *Dtputy

Mayor and

RULES ^.

1

These Mawr

rules mxyb¢ Senior ^c111

cdxbc Deputy Punjab -Amund§nznt)Ru1cx2001^{Mnym 'nml}

DepLuy^MM^au y^ommgxl

CozPOmuonxvr

al ction

(First

2. ^'Intbc Mayor

Punjab..nd tons Deputy Municipal UL: Mayor Cromoratiozu mid Elccliun Ma

Ruks ayor rules) Seniornamely

forrulc1' 3 the 199] following (hcrcinaflcr Dcpuxy

rulcsshall

xcfcrrcdbe ~

"3, substituted, g

(DA ^{' 3}

'

mx'ing

of

I'nc

' _

sbnli be mcmbcrsor .IT'

convcocd^bvcthe nMunicr'paI _' ^.

LC u

.

a Corporation

- ' jum- Mayor, Scmor Divisional Mum" o!

.

Mayer,

Dcpury Commnssioncrapdlbc clcction Mayor ' KO

clcdbn. shallbc ^andheld

"(2)

Tharpcrtoa by; tbowoflieapp^mda^y'presiding ' tub-rub: ^{over the}(1) than

kclcp Deeda

brief

6 In rp'qor

9

ld '93

.'"Winder .

::

tbcsaldrulcs ^"MugWNW".rvlcéshallbc m'dimmed MPSH'CHHABRA -

Principal Scorcu'rv to

Dcpmlm: m

of ^Ychcrmcnt ^ofOcalG Govuhmcm Punjab; o"

.91

0.14.43.3acwawm- .....,..-.\- -' ' ' "

,V' I .1 '1 '

I'} ^I

1:.

Wade upto-date by

including

the

amendments

nada1v1da 5v

-1o;1) GSR/PAS/ll/s. ^{240 Ama}

(2)/95

datgd

15.9

1995.

notiigcation

"I": ^'V,

;23

Purjab

GovarnmonI

Notification NO.GSR.38/P.A

3/11/ -

3/1.1/S.240/Amd

<5)/;7, dated 25. 9/1997 was

not i240 NO.IGSR-43/

'fi.-:'1;'(:l L?^A3/1/5.

1

GOVERNMENT

OF

pUNJAB ni'

J

mhnié.£...h., ^0..2.04 '

;~;':nsti*ution ^{3."(1) Forthe}

purpose ^of

Carrying ^out the

provi- '

Of

BCard

A"

MN)?"

"IVE-V1'V\_V *

consti- sion of these.

rules

the Government

shall tute a Delimitation

Boqrd for3each.Mun*cipali~y ..r-—

consi.

stirq ^{of the}

Following hhmbera.

namely ^:m v

"(1) ^The

ee'

the

District

in,_

Deputy

:'ommisione; "

~~

\m'f' whichr:

AgLflu'..." ^the

Municipal

"cuncil/Nagar'rFaV ^{"yet is 33.}

tuate- -d or

any ot.her

officer

nomi§ated by his

in this' behalf ⁴, ';T'({ |_:'[ '(x'k ^{. '.'} 4'

f(i}(a) member

of the punjab .Leqis -ative assembly representilv' ^theconcerned muhi'b'ip'ality ^; '

5

(ii) ^Sub—Divisional

Magistrate^VLx9-{VLV

(iii) ^The

Deputy

Director, the

Local Government ^of .-.

-

region

concerned⁹ I""1\"_ '(iv) ^TheV

president ^or

Administratqr- ,theV-hunicipei Council ^or

wage:

Penchayat

cohcerhed

i. (v)

Executive

officer^of

the

Council Mpnicipal or

Naget Panchayat concerns \g" ezdafi (Vi) ^Onemembezt' nominated ^by

thekavernment ^by a

-

/

V

notification. The Boird

shall

associate with;

"3(2)

itaeVlfoox:^the

purpoae_^',L

.

uuh.aye

. ~L"

Fetheh

fiVe mi1%}1ty^{has, inf;}

VdueV- regard

apresentatiox'.' ~>~§iaxi°95 :liti-allpar.ies ^end

Groups^{in t}

fjcpmgosition ^of gthe;flunicipality ^Thenames be

Vof ^the

associate

{afiyera

shall Sponsored ^totheDirecto; ^{by the. e).}ectutiVe

oV'fif-Vicef ^{of the} conce:

ned

Municipalityⁿconsu.lta: .ion with the

concerned Deputy Commissioner. ^Thi:

provixLon

Pia'l

Vapp].y ^{in the Case}howeVer.hot of a flissolved

MLliCiQali:y.'

~l':.' _. It: she 11.

be the4., duty

ofthe

BDaLV'd 1-112".

VE:s'fc'?a:r::9n° ^{'. (i)V to}divide ^the

MunicipalitVyginto:d ^In *

substiteted

vice

punjah

GOVernment

Notificak P iNo. GSRI§A3 /11/'?

'

CM

Ame.

/(2)/95

dated 15

9 19

C :5.

. .

"mmtth35124° ^,-;3333 ^V egg ^{** viCe}

Punjab

Government Notifica sebstitut.ed i'n no.65R/pA3/11;~jfi' Suzdo/Amd. ^{/(3) 96}dated

24.5.

l996.

.

vide

Governmen".^No.

GSR/QB/pA/fi'"

3VIn

Notification

.

/lsl/esrtec2'KOs/'Aumbtdhit/u9e7d dated^{1,3. 6.}199.7.

VHV. {TV '

"-2 a4

.

1 ?

..-...

_. -_..i.

.

4

11/ ^a

"noma- '

determined ^by

the

State eover;fi ^_'

Zuufifli

W".

of ^theScheduled Pastes,é""

(ii) ^{to re}adjust

Ithe

wards as

and

'I.. .t.K'-c_..'. ^'-\

..

'.,'.{

.

in MunLc1pality ^are' increase

'a

lte red orwthere 13 there¹³

abnormal Poleation ^of

the'MuniCipa11lint1y;? 1 r 1:2

of some '<."'1Ir variLation ⁱⁿ

poptlation/or gotigq'figures of ^heWards of

requires

the.

municipalithWhich such ^re—~adjustment.

1.1''1, l

memberé

shall^{have ar}

..ghtd

5.

(1) ^Noneof ^t.1e?:ocedu:e

associate and

powers of cf the' ^tovote ^1:

sign

any decision

the'Soard. _ "fl ^' meetings ^of

,the Board1shall be by

1 '

(2) ^Theconvened ten

the Dire

the noticdtof atleast days

the ^{t6 toits}

of

the

date,time and

place

of'

mae\1ng

all .Qi-'fl3

1-

"members; the

{JI

forathe tr ion

Of if} sac -.._. f (B )

The q u0 rum necessa1 Y r

d "f""""'"" $ ....e..~

"...", *

! ^{at a}

eeting ^of

the

Board|ahall ^be

f6grbusiness

-n'u' ^'--

. HM-wuu,'

,

,

./ |

W'qu'"

of "mem1-1 '

"

questions which

comes

before

any meeting ^' {4 ^~

shall

decided ^aof ^thethes 6fthe

members jibe.soaro' ^be

by.

. ^.majority

II

'_

"3:117:11 of an ^11::

-p:esent:and

voting.

fl'he

Chairman ^of

the

meetingⁱⁿ Case ^equa '

Lu"

' '

3,755.".

..I

shali ^asecond forcasting '?jjof

Votes{

have vote. shall ^haveto not with

(51 ^TheBoard

power

act. associatc '

s1anding the temporary abseDCe

of

3, mlembe:,can existence of ^aVacancy in the

Board,a member ^,orof

the of

be

invalid ^or. no

aCt ^or

proceeding

the

Board_^'

s{"1h- fi1 H 1 ," ^,,

at called ⁱⁿ

question ^{on the}

ground'mfifiely^of

temporary1 absence ^{of a} ~

exiStan.Cé ^ofsu<.h _

a vac

anCy.,I

b-

..w. Notification ^No.¢ *

Substituted vfdePunjab Government 1997. ¹ dated 13th

June,

2 8/p ^A

3/11/8. ^{2 o Amd./97}

"""W

6

' i^{<~ '}amams-Lmrw ^'A

wan-"uni

7,

. -

.imflfl'fflm tum

-

'gwlrs'vfm'al:

,

» ,. :'ffitifi g \fiflja '

A;

o n 4 a a

a

(6) ^The'ub—Divisicma1.0f£ic.r shall be'the Chairman oi ^the

Boa;d, ^Tnhis

absence, ^the

membergnpresent

uhall '

elect one member ^whi

shall

preside ové;:'¢hé meeting

V

3 ^ofthe

Board ^asitsChairman.^{. .} % ^{- :6'}

iThe

following principles

shall

ba"ob3erved^{by the} ?

inCiples r

Delim-

Board

in the Delimitation of

Wards of a

Municipality. tion oi It r ame

l ^."

rds of y '_ , nicipae ^{*(a) All the}

wards shall ^{as far as}

practicable, ' be;

'

v'r- :

ty.namely:

geographically

compact a:ea,and 1d

delimiting them, ^due

regard

shall ^be

administratiVe

units, NH'LII-II. V"

"TWA—AV ^it

any,fiacilities of

communication

and

public '

."l'l

concwniencc *(b) ^Bath

Municipality

shall ^be

divided ^intowardsⁱⁿ such manner'that ^the

population

of-eadh

ward,as

"far ^is

practicable,

is^the

same'throughout

the '

I

A

..

Municipality,thh

a

Variation

upto

ten

percent}

J

above ^or

below ^the

average

populaticn

figures

;

2

"^WM^{.1 HAvw,}arcia" ^*(c)

Ward:ⁱⁿwhich seats ^are

reserved'for'the sched- uled

Castes.shnll ^be

located, ^as

far as

practicab— le, ⁱⁿthoso areas wiere ^the

pnoportion cf

their pOpUlation ^totheto:al

population ^of

the

Munici- pali_y ^{is the}

laroest^{and thesuch}

seats

shall ^be

.

allc ^te

by

:ntation ^todifferent wards ^{in the}

"2.1" --*. v

Muni.ipality

;

3

i. *(d) ^Seatnumbers reitrved ^forwomen

(ineluding

number of

s\ats

reserVed^for

women,if

Iany,belonging ^to" schejuled

castes)

by ^.Government,

shall kept 'WWWflfiwmwmmW~w&~ ^~m-a.-mum. reserVed for women^and

sea;5' Shall ^be

alloted '

35!?M"$1@'3"

'-'i'

by

zotation

to different. wards

.Ln:

the Municipali'y *

Substituteé'viae

punjab

Government Notification

No. CSR/PAB/ll/s. ^{240 Amd. /(2)/95}

datec

LS.

.1995 ^.

#*

subs-titLted

Vida

Pu.njab

Government

:th fication No.

GSR-28/23\3/ll/SW.240^Amd.

/(3)97

datei', 24/s/i996. contfl€eT§VSJi.v

1

.

l

I

. \ 2i;fi

7

\i

"wnfirxmnm r

'0' ~>

l0. Ckward

Classes byfor

Ba Cne seat

reserved for Back- shall ^be

kept reservedGovernment, where

Classes which shal

l baliocated wa:d

the

in thé Municipality is

their

population by

such seats ^beallotted largest and

shell wards ^{in the}Municipal— rotation ^todifferent and

ity ^:

',.-'l\',. Board; ^:

In every Municipal'ity, the Delimitation '15:

*'(f)

while drafting

.the Schemanforrnelimltation numbers ^toall

wards

allot 7""'mamm of wards.shall ^" of Contig-

regard ^tothedue principlehaving uity.

mean

thia rule, ^theeXpreéélon-"populationw Explanation- ^In

tatin

locally throughthe

population ^as

gsoor thé Direétor

by going the staff deputed

by in Municipality. from door ^to door

the.

WWI—In has

soon ^asmay be,

after

prepgred The Boari

shell, as

7.

Scheme

of the Municigelity, for ^de-h

for ^thedelimitation of

ward:

limitav ^thescheme Government for consideration.tio. of the the ^{same to}S-Rfie ^IWards

to send

I .

.'

I"

be ^sent :0 State —

Gevarnmcnt

Government

shall

for

8. The sta\e "3.311

ca-

the Official Gazettefthe

.scnemein tion of

(a) publish wards receiVed

by it

"WWW-HM:

'

'

scheme for the delimitation of

or.

de imitation

rule 1, ^for

elic.iting

objections of wards.

under

of ^the from the eff acted

persons suggestions Municipality ^{; the}schemeits: which a date

on or ^a

(b) specify ^any. alongwith

objections^or considered ^by

it.s'uggestionsyiiwill

be

which all objections

andconeider suggestions(C)

x9

the date by ^it

Have been received

before """N'Nmm' may ^'

and

80

E3p€Cl1:'.

ed ⁷ Punjab

Gavrenment'NotifiCation No.68R/PA3/ll/s.?30 *

Substituted

vide dated ^{15 3}

Y995

~~i

/(2)/95 NotifiCatiOn

NO'G SR'43/PA3/11fiGovernmeht

.

*'Substitutcdv^vidopunjab (5>/97

dated 26/9/92. fiO/Nnd CODCd. ^o

.P/5-.. nun", '

'M-r

'

r

.

i

V

f e;

M"

' 4'5?"

-Wuamme._u J;

(d)

thereufter,by order

determine the delimitati

o. of

wards of

the

Municipality

.

publiCa-- in."

tion-of The State

Government shall

issueits

order

made in *ha'5 we finale 1min."

Order ^of(state'r~

in

the

-0££icial Cazet'.e

,upon such Govern- orders ment;¥

Ifiorce ^of

law. ^-

'V

.

'1}:

I

* ^u- rovided

that

before the ate rtlof

the action pro

(n U) tha State

Government may.

for good and

sufficient

: (D

seams, ^to

be recorded in

writinq,.review the

order

meda e. in the form

of

final

notification after invit ng Obie"

ctLJns or

cugqeetions ^.inI

wiiting

from

the '- yr public

V'n—x..p.^ay -

urEt k;

kaar.

:.

'i .J-ugl

the

public notice ^_ at on

in the inI

ItJo

newspapers

having

circu-r: locality

in

respectfiofvall

or

any

or

te Waxds, After considerihg ^suchohjedtions ^_or

suggest ^Hothe

state

Government may mane supersede

the

previous

0:52:'I/ in

I_'\\vv.. the form Of

final.

notification

directly

0:

of .er

obtaining

the

opinion

of

'the Board Correctif'é)lo ^TheState

Covertncnt may, from Of

printing time to time,

by mistakes notificationWin^the

offici.al

Gazette,

correct ar .y in

order

Printing mistake 1

any of the

orders

made by

its or $35: ^by

er.to:a

e ^'occuring there^{in due}

to

an inaQVertant slip GOVernmeht. ^or

onmuseion. ^tzf' ^'

'" .! 1 l B IBoflAHAJAN SecretarY ^to

Government o"Du"19o') '

Local

CoVerhmént ghost.No.ADE-72/DA,/lfi730~784

Deoartment Dated the

23rd/26t'n Sept.,'.§72.A 1 copy

is

forwarded to ^.- I1. ^Allthe

conmissioners in the State ; I2. ^Allthe

Deputy

Commissionere

in

the state

4

I3. ^Allthe

Su.3-DiVisional '

in the

state

; a, ^All OffiberaCC) the

E:ucutive oer

icers/Adminiatratorsx .secretarie:s/presioehta in ofthe

the Municipal

council State

2.

' The

receipt

of

thie

notification acknowledged. ^{' may}

please ^be

L

RAoHBIR DASS for AssistantSecretary. ^.Secretary to'Governmen.

cf Punjab. Local

'.I*Inoertéd Government'Deparonent.Vida

Punjab Government /Amd. (5)/97

Notificationdated 26. 9. 1997. No.05Re43/PA.3/Il[s;2toa .r

II

em lpa. Irr-

A.

I

L .

,:.-,,..L \ «,1,

I

Mm

ILLL

ofhcus ofPrgsLdonts^{of .,.}

Q'szgng RN LESI'

.

..'

(L.I_ I ^'

IIIcae LulesLLiayb6

LaHr'd^{I; .I'5mm Hue "mp} imheLs

LLILLd;ROSCFVLHIDH LILII'L0mg

o'dfiqugcmunl.

.

I

'O Dennltions.

(LL)

'Act' nLcéLns tth

PLLLLIjLLb

MunLCLpal^Act

1911;^, (b)

State

GoycILLLLLLLcLLIL'

meansLIL

IIGoncrnLnent'IIleLc ^of Punjab ⁱⁿ

the

DepartmentQf'I (LORIi'G

r'LSf aqtp, I LC) "SLILL-IdLILIc mIeILLLLs ^LILScImdulc

appended:

I

' ' FII'ILIe

N-aLLaL PaLILchLLIynL^{01 thc}MunLchal ^CDctchL'n-«LLLOL It ^A't:shdll ^{on °If}

dumb." ^0'-

section

~4'ef.

92) ^ofI

LIL:i clccnd^mm»be".

"7)^ILLcvmy

MuLLLCLpLLILLy^oLLL0f.the

toial. number.

ofElchtIed Reservauon ^orL f

LL'LL'II'I cLs' Idc'IterLLLLnch

ldeLri rLL'lc

3,

the State

GOVCK'DITIGDI.

shall

by

noLi- W."

L

LICLLL:1QLL,

L'é'scr've

such

LLLLLLLILELLI

of seats {or

the Sc hedhled

as

may 'L IL, ^';

chLLLLiLLed ^{by it,}

sILLILIjeLt ^to

'L'hq condition; ^laid

d'pwCnaiIite^CIs^II aLLsc '

IILI,I3.tLL-sec.lplL

8

of I'I(a) (1)0{schi'onI

tIlIc'I

Act .

I

II

a) IQLILIc^SC21L31ml1be

LLsLLLcd^LLI(^-II^r'LL:Bckward'clasws ^gs'

ILLIL'LIII dowLL L3H (b) ^oISIUb-^sectofioLLI

(II

Section?

of $59

A99,

'"""-~~-'-..L..

L-ux..'_'~..'*:...

m.-.—

......

~56

9111111113. GOVT

QAZ

RTK (EKTRA)I96^NO26. AKA)

11.17, 1994.

—~.

(3)Nc11Icsa 111111c1

tIIIm Schcdsut1lIb:111Ic ^(I)

sI11II 011¢b:e..II11rd,.'-~o'I';~I,I1c-,t<.1'£aI.nlrescrw llmb'er WI

of ,ng

seatson reserved

(4) ^loN11: belonging ^the I01 Isisrrt

women' hah

on

\'SQIS deQ'IQ

1g Ih bef1IIecI

r'ofseats 10-1 wonIm

_

.. of

rcsérvcd

11

' M; ^..- ^.

,_ . 7-qmmg,._..'-..._.—. I' . M . - — 812 ~ % - ~ . 'i J u'L : 4 u —Izlf'itrl'd ii,

PUNJAB (.EIO'H

(3A2.

(BXTRA.'), NOV. (KR'I' ^17,1994K.26.1916 ⁶⁵⁷SAKA) '_..-%..

'Nn—

.__._

SCHEDULE I

(See rule

3)

Critcriu

for Municipal determining ^theCouncils and number ^v.3 us' Nag-4rascetta'ined at

the Panchayats clectpd

on memblcrls'jn last the

ham 0'! figures have

been' preceding census populagzonpublished.

of

which

the"

_-\_~ relevant.

_ K—'u—w.--__. fi" . _

Population

_".*_.-\~'——'_~ ~~

_».-_\ Munimr 01'

"..___'._.__.-... elected _.._

members _.~___ Not

UXCeCdiJIg

5.000

_~._._'\ ._ x... Jixcwding

5.000

bu! no! I cxvscdiug 10,000 wcmln; £0,000 but not

1 exceeding 20,000 \('x'giilmg 30,000 but not

L exceeding 30,000 \L'vc-ng 30,000 but not

'.';\\,',"}\"ll.\",

exceeding 40,000-11Hl H but :LJL

l mucotling 50.000 \cnmllng EXUIJU

but not

l exceeding 60,000 \CQBJing 60,001)

I

but not cxcscdlug 70,000 lgxugeding 70.000 but not

exceeding

80.0.00

ggm'; mm ^M but It»! exacedl'ng 90.000 weeding

90,000

but mt cXU' i 0'03 1,00,000 H'scilmg LUUJN'JH

29

bu not JiM'ccdin}; cxt:oodl11g1,25,000LJSJH'N) but I'lut

I exceedingreaming

1,50,000[.90

000

but not cxconrding 'NuCctMng

J,75,00() ';,7.:x")0u but am

t.',~

3"..IH;' cxcccdmg 100.000':,'1«i'€'wi [ml m)!

s'

Xaxcdm; "(feuding 2,5000"3.50000 but not'

5'

"

excmding (ling

3.00.000_'\.';i:.).(:l')l' bu: Hm

Nix-3.10115

ouccdmg,1 3,50,000SHAH) but um

"Viv-Fr" ^JuxcocdmgILH) 400,000 01' :1

u liwc; -;X;;;<:Jil1g 1mg

:7.0(),0()0 3.001)!)0

"*"Wuw-m..m.fi-.,..,....'.u,. ^»-

658

PUNJAB

GQV-TEGAZ.

(BXTRAJ, NOV.

.(KRTK. 26' ^{[7, 1994}1916'S'AKA) _M\\m~__.~__-.'~w_fi_m.u.

.

SCHEDULE 1! f

[See

--.

ruIc4(4)'] _\".~_.»__.__'.. Nuuylz'cr of same determined Semi 1'95chch r'qr

5:..1For

'vaMCn numbcrthA; for

rcsulvul Municipallry

RCHHRI'LSwomen

,

number ,(includingof

sééls foi' i'caerVrzedMiui-

Maxi- Mini- \VtflfibH,

if Maxi- my,

be-mum

mum longimgto themum

mum Schodplcd ., Castes) ,._—^l

———~—--—~'§.\\\~\M-k- 2 ^—'-—

___ 3

4

9

\ 4 \ 9

.\—3 to l'x~'\~_w[7

_ l.

4,

7.

10,

I3,

16,

25. 28. 19,22.31, 17113134.

37,

46 40,

43.and

49 election

.310 [6 7 4

_. .. V\. J J . i-

1. 17. .".U

.

-

23, 20,

.29, 32. Hmmul35.. 44» 33, 41.and

47 c'cicfiv'wL' 31'; IO

3,

'3. I5.

3.

27. 3), 21.24.33. 33, Third39,

42. .gcmun

.....

'.

~

_.__-._'_'_~_ _._._....__.._ ._-_ - _

_ _ SC}-fthLI—I m (3'00

rvufu S) (humuliim OI."

nTHC'c of

Picsiduulw ..|

Nluuicipzil Ecru/l» Cofihciln.Name

(...'[u*¢:+ of

Muniv/'p'u/ Council No.

I ^.

/\.

b'o'har

2.

.U-'l'j-li'lii 3'

Ba'fala

4.

Bllxhlthidu

5.

Fur'idknt h.

Ferdm'pm'

7.

Fuzilka

,r

I

/ ^I

I. .

-:I m'J _;.- ^_.r-_ <

I'

I

I

1 ^,- ,Mmfi'».~.'.~ ,__~

I

I

PUNJAB

GIIJVI (Az I (ILRI'K

(2I6:>, I.1916 .I—__.

.3

,

k;

S'crl'u/

I.

.......—~~\u -.

Name

4&04 (if Municipal

Caz/nail

8,

Gobindgurh '

I

fl. Gurdaspur ^I IIIHIJIIII'DIH' Jngx'aon

12.

Kapuxthala I

:3

KIIUIIH'A

.

I

'4. Kolkapum

:

I'vtuICI'koIIII Ié.

MaImH

I

7.

Munsu. ⁱ

I

:8. I

Mesa

1

19.

Muktsnr

20.

Nabha ^"

{I 3! I Naugal '.'.'.P21tIaIn

I

43,

Pathankor '

2 I

Phugwara I

:5,

Rfijpurfl ^I 3'. ^IS, A.

S.

Nilgilz'

"/7. :AIIJ'IIIIII) Sungrnr

I

SCIS~IEDULE TV (S'ee rule

5)

Reservation (If Class II IIfII'ccs 01'

Presidents In .I/NIIIF.' A'Iunfcipal nszmfoIpal.

Councils,C'

balm/1 Ahmcdgurh ngn

IIIIucbIIszndI a

Hudhladsi

14

660

PUNJAB

,N'OV

.... [7........ (KRK VT2G6 AJJHXTRA

199.1

'h-~._—- (9n9AK -—...-..._. i)!...__ .... Serial Name

ofMuniclpa! No. Council ' ~

3

D'osuya

6

Dharlwal

7

Dim"

8.

Dina Nagar

9

Doraha

10.

Garh Shanker

1 1.

Glddcrbaha

12.

Goniana

13.

Guruharshai

14.

Jain:

-

15.

Jalalabad

16.

Jandfala l7.

Kharar

18.

Kurall l9.

Morlnda

20.

Mukcrlan

21.

Mour'

22.

Nakodai

23.

NRW'an'Shahar

24.

NtirmahaJ '

25.

PEEP"

35'5- ^{' "'}

"

2'6.

Ph'm'aiir ^{' "}

27.

Ralk'o:

28.

Raman 29'

Rampura Phool

30.

Ropar

31.

Snmana

.

17. '1'9é4 ' 661

' \L ^' Serial?

N0. Alum; ofp

Municipal ' Count/l

,.

32.

Semiram-

33.

~S'ir_1.1_lml j

34.

Sl.11¢nm')§u'

Ludhi

35.

sunnm

36.

,

Tulwundvl Bin}

37.

T'urn'

"Fa-run

38.

Urniizr

I

'I'audn

339.

:'V'Zi'x'a:

SCHEDULE V

(SW mm:

Resorwmon ^5)of

(Sfflmss of

Presidents in Serial Municipal^CName dunc'ils,' No. 0/?

Municipal Council CIassflILL m"

>

1.

Adflmpur .,..--nw

2

Alwwlfiur ³

16

.4"...

662

1".U_NJA(BmGOaVxI..Q'AZ-(EXIRAJ.'26,' NOV. 17. 1994 1916'~SAKA) Name

'0]

Municipal C'oum'i/

16.

Hariuua l7.

Kni'térpur

I8.

Korf'attn {9.

Lchmgnga

20.

Longowal

21.

Mfifliha

22.

Paya)

23.

Qudfun '

...x

24.

Rahon nag-N... EL-_ .._BEI1}9.8_S.-.._..

.26.

Shnaur

' I t

27.

831138.:

2?.1:2?ShamLCthd."Huilufl'h-H' ^-,

"

Jh;'

29. ^J"SUjaanfl'.

30. Shu' Hargobindpur

31.

Tappa

SCHEDULE VI

(See rule

5)

Réserva't'ion of

offices

01"131'm'c'uts in Serial

Name Nngir 11.1 of

Nagm' ('JIJIL"0.

Panc/zaya! 1 -

Nnala

2

Baawkalan

3

Eight: Purana a

4.

L

Baihclhaur 1;.

3

4:1." Barman

6.

B'éfg'divh'l'

7

3mm

8.

Bhikbiwlnd ,_

Kw..."

I

(EX R T A.)NOV

KR'I'K ¹⁷

199425

l916 SARA)

"V

E"'th'gz'zir"'I'am'hayat ...u.

~...;.m-n.

.

.

"

«3-1-24

..

24.

,_'Mullanpu"Dal' -

I

tMunndk . 2;

.

2...

'28; ^-

Sahncwul '=29 Shdhwt

' raw—"nu"."

- _ ......"

K;^RLAKHANPA; Sucrutary ^to Dcparcmcnt Governmentof PunjabLocal

Government :mfizc-uflz-w ware

,

"may-:i—rmm

.

' '

S

pvarnxnunt.. ^L240/Amd /99, ¹dated

the

10th Februar' '

t'hg

poWers ^.

bysqcrlon 240é

19

20

'Hw n1;

21

22

PUNJAB.QOVTGALCEXTRA.

_ ,'A-PRIL ^-

(VYSK.

551928 25,___2;006 ^1'75SAKA) ' GOVERNMENTOFPUNJAB -

DEPARTMENT OF LOCAL

(MUNICI'PAL.EI.}ECTION^GS OVERNMENT5 'l ^'

OFFICE)

'

Notii'iegtiqn \.

No. The'Zlgtir'fipijlpZOOGG.S.R '

Goverr'imen't

,_ of.Punjab,;_ ^,.',

0}O6.—-,With reference^to-'I;

rh_,_~Ggyemment,

the Notification No. _ GSR34'the

V pow'ers'conferred

1. by

r, se'czionz

'

2005,

and0 in of'rhezpunjab

exercise AczNo.

of3

0:19

11).

:mciall

other Municipal Act,

1911

ofPunjab-is pleased

tofmake poWere.'enabiipg ^himin (Punjab

this

the

followifngmlc's

behalf,

:

of

the number further ofElected

to tune Members Municipalities

aiidRules,

Reservation

. _ of

1 994,

Offices^ofnamely

:-—i Presidents;:o'f Rim-Es ^'

M' __.,.1'(1) ^1.1

.

r

.

Theseg'ules'may ^p-.- EieCte'dMemb'ers

be'cetflled

.

and}

Reservation theDetennination^ofoff

OfficeS'of the of :Presidents numberof Municipalities

v—g-uvww _

'(2)'Tliey their slliéllwcomeginto- force piiblication ^'on

and in

th5

with Official

effect from the '2. Gazette:

date

. of In

the

- Reservation

Determination?oflth'eimumber of

Elected III, o'i'Office;IV,

V ofPresidentsand

VI, ethumicipalities Members

,and theifollowing

Rules, schedfilee

l994,_forshall be Schedules substituted, namely

z~

"SCHIjiDUIJE ^1'11 ..(Seef ^rule

5)

3 R'eservationlei-QffieeS'Q'fifPeiéz'S'iftletitsl'in

Class-I Scrial'No. ^''

Municipal Couiieilé

N¹

ame ^»

Of —\ ^'

Mmfii'élba-IZCounci

1

2 141551351» '1

l ³Bai'pala^r

1

4 Ba't'a'lal Faiiicflket

5

6 Fengepur 7 'Fazfiika qubindgarh -—.-»—..8. ^V

1»— ....

.

.5

9 Gugtlaspur

..

'

1

_

:

Iieiéhiéiipiirf —.-

.....-...

I} i

;i_ PUNJAB ^'iGOVT GAZ.

i (EXTRA), (VYSK. APRIL'ZS, 2006>

5, 1928^{',. -176}SARA) Serial No.

Name

ofMummpal Council 10 ^'

__

11 Jagraon '

12 Kapunhaia

13 Khanna '

'

._

14

Kotkegvpura

15 Malerkoti'a

16 Males:

."'nfl_!'

,

17 Manse

18 Moga ^' l9 Muktsar

20 Nabha 21 'Nangai

22 Pathamkot

23 Phagwara

24

quqE s

25

A.Sf§¢agar(hfohah) 821an

*.

SCHEDULE IV

(See rule

5)

Reservation ofOffices of;

residents in Serial No. C12ss.-H

Municipal Name Couricils^;~ 1 ofMuniCipal Council

.

2

Ahmad-garb

3

Banga} vnr'm''

"

V

4

Bhuchb Mandi

5 Budhhda.

6

Dasuyé.

"

.

_' .~ ^' 7""

Dhariwzi] -

8 Dhuri

9 Dina

Nagy I Dorahe

11

Garhshanktr

M

Gidderbaha :'r'flm

41

u'm'

PUNJAB GOVT

'GAZ (EXTRA),

(3.1311113;

2006 3 177

(VYESK. ^{5, 1928}

SAKA)

Serial No.

Nani: ofMunicipal

Council

12

7

Goniana

13 Guru Har

Saha'l

14 Jaitu '

15

Jalalabad

16

Jandiala

17

Kharar

18

Kura'xi'

19

Morindzl

20

Mukerian

21 Maur

. 2

lVakodar'

23

Nawzmg

Shahar

24

Nurmahal '

25, Patti

26

I'atran

27

Phjuaur; '28

Raikot

29

Raman:

2

'

30

,

Ramputé'l'hool

31

I

Ropar _j

32

Sérfiané

33

Samrala

34

Sirhind

Fatehgarh

Sahib

35

SultanpurLodhi

36

Sumam

37

Talwanéi ^Bhai '

38, Tam

Tagan

39

Urmur

feudal

40. Zita !

_ -afi

,

13,-

"\*~~.\_.._

~—(me,^an.

PUNJAB ^GOVTGAZ.

(EXTRA), APRIL 25

(VYSK.

20061928

178 SARA)

SCH EDULE v

,

(See

11116 5)

Rcservati On

of

Offices of Councils :— Presidentsⁱⁿ i

Class—III

Municipal Serial No. Name

ofMunic

ipal Council Adampu:

Alawaipur Amloh

'

Anamdpur Sahib

"maggot/IAMN"

Baiachaur.

Banur

«yaw—u..-'^.-BarctaBassi

PaiiianaO Bhadaur Bhawanigarh

Dcra Babe

Nanak Dara

Bassi Dhanaula Dhararnko:

Facchgarh C'nurian Gar'ndifiala

Hariana':

Kartazpur

Kot Faun

Lchragaga

Longowal

Aviajitha

Payai

Iv Qadia'n

mu. ^'Rahqn

-..._—._. Ramdasls ^.- Nlutth000-

Sangat ^I L» ShamO hurasx ..«

y.-." -

PUNJAB GOVT

GAZ.

(EXTRA), APRIL

25,

2006

(WSK. 5, 1928 179' SAKA) \ SCHEDULE VI

(See rule

5)

Reservation of

Offices of

Presidents in

.

Nagar

P

ScnalNo.

anchayats ^:—r'VName 0:

V Nagar

\

1 Pancnayat Ajnala

Badani Kalan Bagha Purana Bariwala

Begowal

...\ooo\10\V-4>"'N

BnflKhi Bhogpur^"mBhulaLho Cheema Dhjlwan

Dirba

Ghagga

HHD—'Ir—lb—'H(nun—LtpwH

Ghanaur Goraya^—Handiyaya '

Khammo ^.

ICmnaLm'

NHo—au—n O\ooo\1 ^KhemKaranLohian Machhiwara

A'Iahflpu:

Makhu

NNNNNauNbquoH

'Maloud Mullanpur DakhaAfunak Raja Sansi

NNNOOON

Rafi/aSahne'yva] Sardulgarh

beJ

NO

Shahkot Zi ^'{a hp

ur. HM ^v_*fl Principai ^'5?Secretary

to

Government

ofPunjab, (mg' Dcpanmcm ofLoca}

Government

7772

LRfl'J—Gow. Press, U.

77,

Old.

W ^..

'i'brrI

1 ^" a!

i,

V

' _ .-.:l)

lig'nicipal (President

and

Vice-President)

Election

Rules, 1994,

Rule 1 '

651

"f/Purzjab M'urzicz'pal (President-and Election Vice—President)Rules,

1994

Published vide

Punjab Government

Legislative

Supp/imam Part

[I]

dated 17-11-94

.:

'n-

1.

Short

title and

commencement.

- nic1pal (President (1)Th'ese rules^beand ^maycalled^theVice-President)

Election PunjabRules, Mu-r Asun—n—zu

l994.

(2)

They

shall come

into

force at once.

2.

Definitions.

-

in

these

rules,

unless the context

otherwise

require,

'- (a)

'Act' means

the^"-—Punjab

Municipal Act,

1911; Mimi—M

n..,

(b) ^__'Election'means

Election ofa

President and 'pallty; Vice-President^ofa.

Munici-

.

(c) '

'Deputy-Commissioner' means district: Deputy Commissioner

oftheconcemed ~

(d)

'Government' means

the

Government ofthe partment State of

Local of

in Government;

Punjab ^theDe-and (e)

'Gazetted Officer"

means a dia

Spemalist Government

servantor

State

to Service belonging

Allor In- a any other any

4

post which Governmentmay have

been

servant declared

by

the holdingGazettcd post. competent

authority

to

be a '

3.

Manner ofelection.

-

[(l)

The thorised Deputyby

him in Commissioner^orthis

behalf(here—in-after

any

other

officer au- a

period

of referred to as

the,

[fourteen] days'ofthe Convener) members publication

shall,

within ofa ofthe

notification newly

constituted

ofthe

election of hours notice to

be Municipality, fix,served by

notat

the giving

less than a

date for ordinary place

o'fresidence forty-eight ofall

convening ^the

firSt^the

elected meeting

ofthe by

elected members, stating ^inthemembersnotice

ofthat suchat

such tered to

the meeting,

the oath Municipality of

members

present allegiance

willand bealso

stating that adminis- or the Vice-Presidents

Presidentthe

andas Vice-Pre casgmw idem [Provided ^thatall

of subsqus tofill casual

vacancies President

and ofthe Vice—President offices shall be ^asthecaseconvened'by

the ofVice~Presid' ents maybe, Convenerl'

(2) ^{If dueto}

any reason, theelected member is

unable 'legiance ^orastorequired ^takeby

sub—rule

(1)

within refused oath

the

stipulated ofal~allowed to

take such period,

then he oath

of be allegiance

in the vvill barred from subsequent taking

the hesame meetingthe unless,

18 by

de- Government

for any

"reason.

In case

any:

sbich l.

Substituted for

"ninety"

vide-Punjab

Govt.

Notification dated ^No.28.2.2003.

G.SiR.lO/P.A.3/lllS.240/Amd.(S)/2003,

2. ^.Added vide

Punjab

Govt.

Notification NO.

GER,iDIPAJHl/S.240,/.1\md.(5)/2003,

_ dated

28.2.2003.

'

"P:.".-1m:zmwe.:,'~:/'rv'~tc ^ts

a..." ,"_'Z"'rjv'.'»rw:v ..

r~~~,~--

.

.

_

....., A",

,...

, ,

.

.,

._.__- _ ,giPurzjab Municipal

(President ⁱand

, ^.

Vice-President)

Election l Rules, 1994,

Rule 4

t t

5.

/é'rn"bcr ^{doesnot taketheoath l}ofallegiance ^as

aforesaid,

thento

which

p

fresh

| that member election to /onstituency

therepresents,

shall

_ be

. held]

, 4

1.1,.

2[4. Voting by

show of

hands.

-.(1)

The

voting

for the offi Vice-President

ces

of any Vice-

President,

Senioras

the President,case

may be,

sha ll be ""L"""..".":.by

show of

hands. r_'

7

(2) ^Theperson

presiding record

in ovlerlthe meeting ^convcncdundcr^rulewriting]

3,

shall

keep

a

brief

.

.u..-u / ^.COMMENTARY

"No

confidence motion".

-

of"i\'o free-bearer Passing confidence-

Such

motion"resolution ^isalmostcannot

be akin to

e1

ecting

an

ofv ballot ^-

It

is passed

by ^mere

raise^{of -}specifically

hands provided

in the shall election Voting

berules th at

the by secret secrecy shall be

' ensured

-Resolution voting

shall be be passed by ^and

cannot by

raise ofh and ballot

utmost sustained.' despite strong

objections ^~-

Resolution

.

Manner of

voting by

ballot.

- 'yes'and

ofvoter -

'no' identity Ruleon

the

ballot requiring

election in

paper ballot Punjabi

specially used byfor such by writin- .

won.- script mentioned that votingthe Originalvoters were same allowed

proceedings

to ofelectioh

meaning ^when

writ in

translated in Punjabi

'haan'or 'no' English -

Votes 'naah'havinf are

to

be treated valid containing

.'haan'or 'naah' in

place

of'yes' —..._._.-_...__and cannot

be 'no'or

'haan'and rejected 'r ^.

-

However, ^thevotes ditional mark 'naah'wouldcertainly containing

bothdisclose the 'yes' and including

identity ofa voter 'tick'mark'not

and'indicates^thatpermissible ^{such -}structions

a ofthe

under the candidate

rule or to ensure must

be favour

ofthat identity

ofthe instructions, onthe voter

and in- particular

to candidate

ensure

that he-

,

votes Both,

the casted rules hisand ^vote

in containing ^theActmarks or

remarks require^-not curing

permitted secrecy ofvotes rule All

such more

valid by have to votes be asper

the

rules

and have rejected theto

be candidate se- specmc manner

oi declared elected

~

Where the rule .._-..'n.—mm"l~mtrw......voungm

its the plain

reading ^andprescribe'a

.

same

to

include or

exclude meaning, ^no

other something

in

it. interpretation can

be

given'

to ' '

A

reading

ofrule I4(1)

oi'the 1994 Rules 'ycs'or ^make'no'and he is not unambiguously

clear that supposedto write the voter

has ance

with the 'yes'and to

'no'. it write requirement

would^{not in}oi'the rule. The ^any

manner ^bein to

write

voter

has accord- both ^towhich

writewould eithernot

be 'yes'or 'no'andsecret is not in voting by

ballot votingand accordance required

the with the in

rule.manner^Thewhich ^rulethe

ballot is to

be requires thetistical

Imilrute,AIR

marked.I984 ln'B.S. SC363,

it

has Min/1a:been

v. held Indian ner thm

Sta-

prescribed, ^that

"ifan^act

iscan

only

be in required ^{to be done}accordance ⁱⁿ

thebe

with the man-

accepted ^to

have been proceduretime 2111." prescribedat otherwise it

will not Applying ^the

principle ^laid

down

by

the

" Supreme

Court,

no

other

meaning

than the one of

Presrdent

respect ofthe ex-

manner

ofthe

Municipal ofvoting in the

Councilf

election^{to the}

office ..A Manner

ofVoting

-

Secret or the ^open ballot. it Rules ^was

observedare

clear,

by ^theunambiguous

and Supreme

court do oflndianot

leave

thatroom contest, the ^anyforconvener doubt. ought

to

hav inasmuch^as

theree was a proceeded

for secrecy. There could votingnot

have through

ballotbeen

papersan observing

utmost firmly

ruled ^open

voringout.

Sub-rule which,

though(2)

ofRule demanded,

should4 havereposes

confidence been ing ^{over theinthe}meeting

to

assist convener, ^i.e.theany member who

person

presrd-is by

illiterate^orwriting

'Yes'

otherwiseor

'No'on the

ballot incapable ^tocast

his vote paper

on members behali'ofsuchwanted

the member. it

is voting

to

be unfortunate

..

conducred that thein a vener

should

manner have inconsistent with the over-ruled Rules.any

such Thedemand

con- ...... the ^and

should havemanner

cbntempmted

proceeded

to

hold by

the

Rules. The the election inconvener was

also not '

justified

in

adjouming

the

«#7..

.

' l.

Substituted vide

Punjab

Govt.

. Notification .'u'o.

GSi-'t.

l

2. 52/99.. Substituted Vide dated Punjab

Govt. 3/11/"S.240/Amd.(3)/99Notification July 8,

1999.No.

GSR.

2001. 71/1-TA.^3/1May, ^'

1/S.240/Amd.(4)l2001

dated ^c7l7th

3.

Rajinder

Pal

Kaur State of

Punjab,

2002 t]1')

4.

Sudcsh RCRlCivi!)^;K,umar 91(P&H).Aggarwal

v.

State of

Punjab,

2501(3)

RRR

(Civil)

454(P&H)(DB),

.

.'__...

"-..n.'

29

.

I.

' g _

5-»xl>-e~ .

. -w«» i

J- 1?"

,-

-

l

Ail?)

.Iifunicéaal (President 47? ^{and 'A}1}"

.

\\' Vice- \ President) ' Election

Rules,

1994,1er[9

5

Fl l! {dieting ^{on the '}around ^..653 Aids: hardly ot"'seeking guidance _

i

.

any

occasion for from-thea:

such higher '

otticers y

seeking

and tne

u guidance

ant. Government . The

Supreme ad_;ouming

the There t

Courtalso meeting

rejected^the meeting.

2

to

proceed contenion from that had ^the

point the

High ^'4staged

a

walk \vherefrom

i:over

was Court'wasjustitied

into

be they ^wereexcluded directing ^the not from the admin-nod and directing

the 8 were participating

in the meetings

as

their members

who du-y nominated meeting. ^It by

was conduct

they

had one

ofthe candidates observed

and

the iurther that shown

that candidates had

stage^for where the two

- left voting ^wasset.candidates' ioining ^{in thethe}place ^Evenoi'meeting. ^ifa

few ^memb earlier voting. lf'only ^the.staged

a convener nothing had

prevented

them from have been walk-over, ^had commenced

coming

back returned theand^and and

prevented

from

expressed voting the sumed

from the doing their

members, who so.

The desire

had point at High Court tojoin ⁱⁿ

wva:

ad which^itwaswasjusti fledⁱⁿ voting, they could not walked out,

from adjourned but directing ^thebeing

was

to excluded from notliustit'ied in meeting

be re- participation at directing

thesuch

reconvened whomeetinmernbers,2.

5.

Conduct ofelection.

.-

15

to

be (l When filled,

the-

office

ofthe

President orthe

Vice-

(a) ^ifPresidentonly

one

candidate have for ^thebeen

office^iselected;

proposed,

he

shall be

declared (b)

toifthere is more

than one number of votes candidate,shall be the"candidate

' declared

who to-have obtains t he (c)

iftwo

beenor

more elected;

and largest Siding

candidates obtain an over

the

equal drawrng

meeting number a

lot shall

at once ofvotes,

thedecide

personin

the

pre: presence betweenofthe the (2.)

When

there candidates bare memberstwo oftices

offices attending

theare

to

be

filled,

~ ofVice-President

meeting.ofa

Munici

pality

and

(a) ^bothvoting

shall suchtake

place at

the reSidents ^sameo-fa election for Iviunicipality

bothand the record

officesone

each'mcmber

ofthe

Vic

- vote'only;

'

ofthe

(b) ^the

two Municipality Shallcandidates deemed ^whoAto

be obtain^theelected ^l:argest number of votes

shall PrOVlded

bethat

ifowing

tothe an fact equal

that number

two or idates ofvotes, more

it is candidates have have

obtained impossible^tothe decide obtainedcided largest

whichnumber ofthe by

a

lot in

the manner ofvotes, twocan-

the

specified in

matter (c)

the clause shall

be'de— candidate (c) '

obtaining

ofsub-rulethe (1);have

been

declared largest number and

by ^{the of}votes and shallthe to

be be'deemed to deemed ctoanbdeidate'obtaining Municipality the

the Seniorsecond Vice- thejunior largest Presidentdates

elected numberofvoteshave

shall decided obtaine Vdice-president, provided that if bean

equal bothnumber

the by

a candi~~ lot

in the manner ofvotes

the specified

matter in

ciause shall he \/

i Ntri'ias (cj'ofsub—rtile(1).' -L...ⁱ |

L

Voting by

show of

hands

-

.

ble.According

Declarationto^ofBlackwell's

result ^~Law

otFMeetings

Change

of ....~-meetings

is recorded ~ by

- a

show

9th

vote

Not are ofhands. Edition,

permissi- entitled to

vote Votingand by

show page 60. In common who

choose oi'hands means law'voting ^at

all legal right

to to

be

vote

counting

the present'at by persons the holding up present

who meeting (raising)

theirmay:

at

the hands.conclusion Anyofthe

person voting, having

' demand a

i. poll and Gurdeep Singh

v.

State

ofPtinjab, 2000(2)

RCRtjCivil) 7l5(SC). ..-..§,

.......~., v .W

"sup—um, ,

.A ~ , / ^Ku-

,

",l' Punjab [Municipal (President and 4 g Vice-President) Election \ fiai rpe,rs'bn

is

the Mproper person to parties

grant MW—

or

fifth:

dissatisfied refuse a

with the poll which^isdecision ⁱⁿthepar

iamentary usage ofthe Ch nature

ofan ' ^V

a

motion Presiding ^is appeal

Officer

carried lairperson upon the byshow one' asks by acclamation^orofhands. Once

those present by ^show

ofhands. In modthe ^toPresiding Officer indicate their

The records the

votes conclusive

votes or

choice Chairman ort. e and

it'can- be and,

after by

the holding up their

ban ^5. hairman's

counting declaration challenged onlywill by ^a

demand

votes,stand for declares the ditio'n, ^{(see :}poll. Ifthepages demand result, ^itis

60-62). Once Shackleton^OnaThe is

not The result

ofa motion has Law

made, ^tie vote been And

once voted Practice by D.W.S.

announced '

is upon it final becomes OfMeetings ^-Lidderdale, page (see

:

The '

" "lh expressed

by

the 145).

In the Rules

ofDebate in

' The

.

High Court

present that it

case, Pa

'

ofSher

Singh ^was Apex Court once

it ^not w

has permissible forthe (President

beenand recorded ⁱⁿ

favour ofthe Presidingori Officer to Vice-President) Election change

the Rules,

tioner1994. under

Punjab v '

ote '

l[6. MuniczpplFilling

of ^.. ofa

casual Municipality

vacancies. -

and Whenone

such thereareoffice

ttv shall-be

office falls offices of deemed

the Vice-to

be the vacant, V' Preside

ice- at pired

' term and Senior Presidentan held in election ofthe Vice—President for remaining. ^'11 the

themanner

vacant

office

ofthe

periodJu nior of

his presCribed in un-ex- rules'4 and 5 Vice-President shall

be M...— ...———...__

..

It

Rule 6

omitted

and rule 7 3."l re—numbercd i/S.240/Amd.(4)/200l

as

rule 6 dated byli'th Punjab Govt May, 200l. Notification No.

G.S.R,

7l/P.A. \

NO!

-H

s... ".3"-

31

VT 6A2

(E'A TRA.)

'APR11.10 2008 2:1 1

»

.' 11 '

N1A3(CHi AWRA'11J9009AKA) .- "\lClPAL

FLLCTlON

OFFlCh)

I

ii I. \oltficatlon '

1'11: ⁹⁰¹

April.²⁹⁰³ '

A (1.8sz

.3/1911/8240Amcl. (4)0008 _—.—W11.h refexefiee

to'Ithe Govcfiunem. ^of

Punja Department ^or"

Local Government,

Notification^No. -

CLSJL l5/F1k5'lé-li9ill/S

_40/Amd/2008

dated

me 1111 PM 31:11:15: ^{of the}

pewters

obferred ^by

secuon 240of ^the

Punjab Mumeipal

Act.

1911

(P1111131)

Act of :49:

1911).

and 1111 othennpowm

enabling 111111111 ithis '

behalf ^the5G

Fun-jab ^is

pl:1;: "111311311111;

1011111111113

1111::

further

"

10

amend the 951:3le ¹⁰¹¹of the n1m1berof'Elec1ed

Members and

Reserv2a' twn

' Rules.

1994.1nmcly^--—lof Offices idf'l'resi'len.

0f Municlplliries

RU

1: LES- ^4.

Q

1

These

r 11:

my

1).: called

the Determinafion

ofthe number ofElectcd. Members ^and11:51 ¹⁰¹¹

101'

Offices^of01'-

Presidents Municipalities (First Amendmc

11)

Rules 2'

8.1

rclcrred ¹⁰31'sthe sa.

" es) ⁱⁿrule⁴-for- sub—rules ^{(4) and}

(5-).^the

{01101111119- -

sub- ^-_.-fmles

shall

be^{$0 1}

ruled, r13111e1y:

i -:

111311

' 1131;

third

(including

the number of seats

rmwed ~11be

ougingl

to the

Scheduled Castes)

01111:qu

number' ~'~. '

My ³,^tobefilled

by

direct election¹¹¹

every Municipality,

shall

"lib: ^{rt for}

women ¹

nd ^suchseats

maybe

allotted rotation sixvc'd ^by .10 d1 m'1:rer11

constituencies ^tobeknowu ^11.1

ward; i_n_

the. .1.an pality ^assoecified¹ⁿSchedule ^II:

'rowded ^thateven/111110 ^ward

.ofthc

total

number 0fseats' 3110! ¹

1

10 ^a

Mumcxpahty shall^bealletted ^tothe

women:

'-

further

11131,

while

allomng.

every third

11/316

of '

'Illhe^to111

number^of

seat; ^to

women.^the

wards reserved ^for Sched {*^led0^Cd^ae^msandl'Ackwérd

Classes. ^as

pr0vided'1n

sub-rule

(1111.111

(2)5113" ^1101be

counled.

.

._....4_.'..1._.

..

"

'v

"

PUNJAB mmuwmmnmm¥mw*GOVT ^-GAZ.

(EXTRA

)-

APRIL 10, 4

23° (CHAITRA 21 1930 .6078,"

T

SAKA)

(-5) ^Theseats ' reserved

for I" wonTen

belon3in3^to

4-fu'lprov ided' ^as'in

sub-rule .elT {Castes('3').

shaTl be allottedthe byseats rot'agT

»'

TIE-omamongst rese'wd

for

Scchduled

I Castes und4' keeping^{in vie v}

the prox

isipns _^T

sub-riile ^(l)ofsub

'' rule

(4):

Provided that the when principle

ofrotation shall

ol ^be

applicable ' Delimitation of

Wards of a , ^-

under

the MunicipalityNas

been done provisions

ofcla-u'sc (ii) ofrulc 4 Wards

ol'Municipality oflhea limitation ^of

Rules.1972"

g ^:4

'

3

Tn The

saidI rules,

for

Schedulc- the namely:^-.

IT

followin3 sTml Jubsututed _

"SCHEDULE ll [See ^mic

4(TA)]

Number of suis

Seats reserved

'

=

,

determinedTo: the seatnumbcrforwomcn

5'3

.

reserv'ldv

Remains' Municipalin

forwomen

(includi'g ^'

.

4

number reserved

fo o r fs w c o a m ts e'

T, '

if g'g _ any.

belonging l6 the

Scheduled. Mininum

Maximum Minirnm Casté).Maximini l ^T

.

2

I, '3

"1'

4

9

. 49

4 3 to

I?

'10

" be

notifiedfby

IT:_

*5th 4 '

.

,

_

State

Government. ,ore:

cleeiion

T

every

generalT elect:

"g; ^,'-. i ^V.51, VI ,3 ^toIT6.. ., . 1 ^{~'- T}Dino5 ^,.

v -

Senond

, ^,7I ^,

.

3 ^.'to

16 ^'

7' _:,-el'ec_uon

V.

Dino

.

mm

T

Principal

Secretary to

Govcmm Department ^'of

Local Gov l

T

- _

1

a -

' , . v __ . _ >

7

'flmmm ^{iim-.. '}

"" away... *

Ii"

"

,

.—- -

. < '

Mgr-

ofnurfiber

ofEleczed

members^ci-

Reservazzon

....Ru1e5»19-94,

Rule^7'

1 ^,643' ^'fl l//\ ^'

., .

termination 0^the ;'

giserVation

number

of Elected

members,

and0f gffices

ofPreszdents of M 7 ^'

- umczpalztzes

..

'

Rules,

1994 ^.

Published Vida Punjab

Govt;

Legislative

Suppli'ment

PartHI

dated

17-11394

1.

Short

title

and Commencement.

~—

(1) These

rulesmay

be

called thenation

of

the numberof DetermilEl'ected'members

and

Reservation

of

Offices

ofPre51dents of

MuniCipalities Rules,

'1994;

'

(2) ^.

Theyzsshall

come

into. force

at

once. a,

or:

DefinitiOns. ^-

In

these

rules,

unless the

context

otherwise requires,

— (a):lz'.ACt" means ^the

Punjab'Municipal Act, I 1911;

.

'

_

'_ ' A. _

(b) "State

.Goy'emment'means

the

Government ofthe

State of ~

Department ^ofPunjab in

Local-Government; ^andthe;''

.

(c)

'Schedule'

means the;

Schedule appended

to

these

rules.~

.

Determination of

number _ of

elected

members.

-

The Municipal

C0unc1l Nagar

atcon Stituted Panchay orthe.

under

sub-section sist

of such (2)

ofseetion⁴

ofthe number

of^Act

shall elected members 9.0114as the

State ^may be

determined from Government

time'to^timeby ^an

orderⁱⁿ teria writing ^{on the} by

basis

ofthe specified inSchedule-"I.

population ^{and the}

(Erik. -

'-

4 .3

Reservation of_seat_s."- (1)

In el

every^out

ofthc '

cted brlunicipality,

total membersdetennined

number-of under

rule

3:

the don,

reserve State'Gov'ernme'nt.such-number'of for shall'by- notificaaseats

the^_'~Scheduled it,

subject ^to

the Castesas conditions

"laid may

down ⁱⁿ

clause bendeterrni'nejdby' ' the'Act. (a)

ofsub—

section-, ^'~

(l).:ofseciti'or_i'8 ' 'of

"

,

.

(2.)

Cline-"seatimall

be

re'servedfor

the Backward

classes

as

laid sub-section

down ("1)Iof'Section-8,of'the in-Icl'a-use ('b) .-' Act.

"

' .

;

--

(3)

Not

less'thanl'one'thirdof

the total

num

berio'f

seats shall ^bereserved

for reservedrunderi_sub-'lrule,(:1'), ^_womenfbelong'ing

to ^"the

Scheduled

castes.

'2

', 5i--'-.- 1v[(.4§'j1\"l'c>t less

thanjo'ne

third (including

the number of ldngin'g-to theiSChedulfecl-CaSES

seatsreserved

for.Women..bc-') of

the total

nUm'oer of election'in seats,_to ^be('1'me eye'ryAMunicipality,

shall

be filledbyresreved

for

women

and allottedbyfrotatio'n

such seats. toridi'fferent maybeconstituencies to

be

knowh as

wa'rds'in' palityas ^the. '

specified

Munici- in-Schedule-Il ^{: '} y

_

.Provided'that every

third ward

ofthe total

number

ofseats

allottedlto a'MU- nicip'ality, shall

beallotted

to

the women: ^{" ''.}

v ;

PtQVideCl

fiirther'thatwmle

allotting

every/third

Ward .of

the total

numh'cfipf 1,-Substitutedilby

Ponjl'abNotit-icationNoi6.315;. ⁴2_

I'P.A'.3/l9l1/Section.24O/z§md.(4)/3003'

Datsd'?_5?l-'$0Q8s

' '

.

""7""

..;':.

"-"-

:3".'3:/:i;g:-.'W-.I.rx~r*1.-.eg;,az~_

.~..-.-—

- m ,z'. ^{. __}_

1.": _ 'i

I, ——_ 'll'é

. ^.

'

."nax't'Ibn-'ofnunzber ^ofElected

members

&.Reservati0n ————

....I-Rz'z'1es

1499.44 .Rule.5

H

cats ^to

women,the \Vards ^for

Scheduled Castes^and

BaCkde' ^- Classes, ^as

proVidedI¹ⁿ

sub-rre1s1e1Ii^ea/e(Id) ^{and (2)}

shall ^{not be}

counted

.23

Ihe

seats

reserVed

fdr women

belonging ^to

Scheduled Castes^as

provided in —ru'.

e

(3),-

shall be alloted

by

rotation from amongst

the

seats reserVedfor

SCth- ed Castes

under

sub— ^rule

(1)

keepingⁱⁿ

View ^the

provisions

of Subrule

(4):

Provided that ^the

principle^of

rotation

shall^notbe

applicable

Where

Del1mi- tation ^ofWards. ofa

Municipality

has

been done under

the

roviSiOns

'of clause (ii) ^orrule4

OfItIhe

Del imitation ^of1972]

~

Wards of

. ^.

Munic1pality

IRulesI,-'

.

_

.

5.Reservatio11 ^ofoffices ^of

Pre31derits ^-(l)^The

reservation ^{in the}

offices ^of

he Presidents ofthe

Mun1c1palit1e¹ⁿs^theState as

laid

down in

section

8-A

of

the

10

shall be

effected

by

rotation

inalphabetiCal

order as

indicated 1n

III, I IIch 'andVI.' Schedules^",..

.

.

(2) ^Inthe

Municipalitiesspec1fied ⁱⁿ

[Schedule ]

offices

of

Presidents

at

seylal

1

Number1,'

shall^be

reserved for.^theScheduled Castes.

Offices

cfthe

Presidents. a]; se-

' .. rial

Number 2 shall

be reserved

for

women

including

women

belonging

to Sched led Castes.^and

offices ^ofPre51dents

at

serial number 3

shall c1aSs'es._ be

reserved for

Backward -

.

.

_

. 3

--. /"\ ^{(33 In the}Municipalities specifiedⁱⁿ

[Schedules^{1V,- V5116}

V112,

Offices

01145114"dents

at serial

numbers

1

and

2

shall

be reservedfor

the

Schedul ed

Castes

.

ofPresxdents Officesat

serial

numbers 3 and 4

shall be reserved

for worn en including belonging ^{to the}

Castes ^and

\Vor'nen-I-Scheduled

Ofiices

of

President

at

s'er

ial

Shall

be

.

served

for

the

Backward classes NIo'

I5

re-

1

.——I.—_ ^.

..

(4)111

the

second election

the

reservation^of

Cftices rule ofPresidents

referred ^to1

sub.- (23.111111

be given

in.

the

Municipalities

specified

in

Schedule

III

at

serial-numbers 4to 6_

In

the

Municipal ities

specified 111

Schedule-IV, referredto in sub- rule. (3),;

theresenation ofOfficesof

Pre51dents shall

be

giVen ^at-

serial

numbers

6to 10.. In the Munmtpalities

SpeCif'ed¹ⁿ

Schedules V

andVI

referred

t'o in sub- rule (:32),

the I reservation ofOffices' o'fPres'idents^at

serial

number-

4 and

5 Shell be reserved

for- ⁼the

.

Scheduled castes.

The

Offices

of

Présrden'ts

at

serial

number 6

and

7

shall there- '—

scrvedlfor women

including^thewomen ^'belonging ^totheScheduled

Castesand Ofiic'e'of

number

8 5

balls the^-Pre31dentIatI-ser1al

be

reserved

Iro'i'f [the

Backward Classes , -

eseiwatior specified in sub-rules (2)-"'(7:3

ad

)'shall ^.- 11's^tothe

last. serial

number ofthe^,

"1'1 rules(2)

(3)

and shall

Istart- afresh Iini-I: thesame order;id 1 . 11 t ' hetp'I

ICCdlIlU sub rules (4)I

"I1'::'{'K

.,Ii'lat10n iTheiexpressmn"second

election' ^forthepurposeofsub rule(4) shall

1 1 7931 -1 24

e._—general

election^held

after ^the or ^.mummpal completion of normal durationoffive

years a ^ty '-

1.

'Substituted.

Vide.

Punjab

9

Govt Notification ^NoCR 3201A. 3111/5240/Amd

(13/99

dated6thApril1999 :2, Substituted

Vi'de PurJab Cth Notification

No.

C. S.

R.'

32/.P: f1:

3/11/s

74O/Arnd

(13/99

dated 6111-.'-'}._l9..99.- Ap'n'I1,- -3

Substituted ^vtde

Punjab ^GovtNotification

No'C.^S

R

32fP.A 3I/i

:1/sI.I

240mm (13/99

dated 6111I-

Apni

~ -:.«ii:s:u-wuw»--+gng.-;\ x:-.p ^-,;"'1,- $ '

11,451

Ivy-2;

- ' Mai-H

IIflL'Q-imn

"(yufirsfin-srrgy'"

A ,uu' f

w

4,

"I'M'MMW -"

'h

J/gfnaimber

ofElected 11281710ch is;

1(cservuuurz....nmes ¹

2:4,

v

.3

V

- i

V

~. ^..

i.

.

SCHEDULE! (See ^rule3) iteria ^fordetermining

ti'ie number of

elected members

in

Municipal Councils

and gar. Paneh'ayats ^on

the basis

ofpopulati

on as

ascertained at

thel last of ^cen-us

which the

:eleVant precedingfigures

have

been

published Population \ 1 umber I Oi

elected

members Not

eXceedjn'g'S, 0'00"

'

ExceedmgSOOO bui

. not

,

L exceeding l 10,000 -

Exceeding

10- ^'000

buinot

e\ceedinD 0 000 '

._Exceed1ng20.0

0"

. I

butnoie/Lccedinvlio ,000 0'

i

'

Exceeding3.0 butiioi exceeding

40,000

I ,0I'00Ig...;,..^I Exceeding 400003 but not '

exceeding

50,000

.

ExceedmgSO 000

f.

but'notI

exceeding

60,000

EXCeIeding ⁶⁰0'00^butnot

exceeding

70,000

Exceeding70,000 I I but not

I

exceeding

80000

Exceeding 801000..

_

but not

exceeding

90,

000

' ' 'Exceeding-^{90,000_ butnot}

I

exceeding

1 00,000

.

Exceedingqi00

000

.

-but

noiexceeding 1,25,000' Exceedingigiooo" ^but

notexvceeding

1,50,000' Exceeding

1,50,000

bumot

exceeding. 1,75,000 Exgc'gdmg 1,75,0001,

but not

exceeding 2,00,000 Exceeding

2,00,000 butnotexce d

ing2;50

000

Ex'ceeiding2,5:0,000 I-

I

but '-

not exceeding" 3,00,000II l

Exceeding

3000,0001)",

but_n0t'exceeiding:3,'50,000 -

30306636560004. ^.r

Ibuinoter;ceeding_4,00,000 i

'

'Exceednigjg,o0,ooo ^'~_

butnotexceedings,00,ooo= 47f:

.

,.

E>£cécaiiig13oio 000

,- *49. 'Substituted

"vide

PLinja b

Goim

Not' ificaiion 1999 Nd

G.'S.R. 32/F.A - IApIrilf- 371173:

2'40/A'm'd- (0/99

0.2.1964me