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

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

"wnfirxmnm r

l0.

'0' ~>

Cne seat

reserved for

BaCkward

Classes by

Government, shall be

kept reserved for Back- wa:d

Classes which shal

l baliocated where

their

population

in thé Municipality ^is the

be allotted

by largest and

such seats

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

ity ^:

',.-'l\',. In every Municipal'ity, the Delimitation

Board;

:

'15:

*'(f) while drafting .the Schemanforrnelimltation of wards.shall

allot numbers ^toall wards

7""'mamm

"

having ^dueregard to the

principle

of Contig- uity. mean

In thia rule, the eXpreéélon-"populationw Explanation-

the

population ^as

gsoor

tatin locally through the staff deputed

by thé Direétor

by going from door ^to door in Municipality. the.

WWI—In

7. The Boari shell, ^assoon as may be,

after

has

prepgred Scheme the delimitation of

ward: of the Municigelity,for

de- h limitav ^thescheme for

Government for consideration.tio. of Wards ^tosend ^the

same ^tothe

S-Rfie ^I

I

.

.'

I"

be ^sent :0 State Gevarnmcnt

"3.311 ^ca-8. The sta\e Government

shall —

for

Gazettefthe

.scneme publish ⁱⁿ the Official tion of

(a) the delimitation of wards receiVed

by it

"WWW-HM:

'

scheme for '

or.

de imitation under rule 1, for elic.iting

objections of wards.

of ^the from the eff acted

persons suggestions Municipality ^; specify ^adate on or ^a

its: which

the scheme

(b) ^any. alongwith

objections^or will ^beconsidered

by it.s'uggestionsyii which

coneider ^allobjections and suggestions

(C) ^{x9 thedate} may ^Have

been received

by it

before """N'Nmm' '

80

E3p€Cl1:'.

ed ⁷ and rnment'NotifiCationNo.68R/PA3/ll/s.?30 *

Substituted

vide Punjab Gave

~~i

/(2)/95

dated

15 ³Y995

*'Substitutcdv^vidopunjab Governmeht NotifiCatiOn NO'G SR'43/PA3/11fi

.

fiO/Nnd

(5>/97 dated 26/9/92. CODCd. ^o

.P/5-.. nun", '

'M-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 ^.'- yr inI

wiiting

from

the

public

V'n—x..p. ay-

urEt k;

kaar. :. _ ' .J-ugl

the

publici notice

inI

ItJo

newspapers

having

circu at

-r: on

in the

locality

in

respectfiofvall

or

any

or

te Waxds, After considerihg ^suchohjedtions ^_or

suggest ^Hothe

state

Government may m supersede

the

previous

0:52:ane ^'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. ^t

"

zf' ^'

' .! 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 '

OffiberaCC)

in the

state

; a, ^Allthe

E:ucutive oer

icers/Adminiatratorsx .secretarie:s/presioehta in of

the Municipal

council the

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-

I

.L

,:.-,,..L «,1,\

I

., . of PrgsLdonts Q'szgngofhcus of Mm

ILLL

RN LESI'

.

..'

(L.I_ ' I

LaHr'd b6 .I' LulesLLiay 5mm I; "mp Hue IIIcae LILII'L o'dfiqugcmunl. LLILLd; 0mgROSCFVLHIDH imheLs

.

I

'O Dennltions. tth Act nLcéLns 1911;'Act' , PLLLLIjLLb(LL)

MunLCLpal ofState

LILmeans (b)

IIGoncrnLnent'IIleLcGoycILLLLLLLcLLIL'

Satpr'Lfin , (LORIPunjab i'G q the Qf'IDepartment ScImdulc

appended:"SLILL-IdLILIc LIL mIeILLLLs LC)I

I

''

01 C DctchL'n-«LLLOL MunLchalN-aLLaL thc PaLILchLLIynLFII'ILIe °If 0' - dumb." A't on :shdllsection It ~4'ef. ofI

LIL: clccnd mm» i 92) be".

or ofElchtIed Reservauon oLLL 0f. the

toial ILL cvmy. MuLLLCLpLLILLy number. L "7)

W."noLi-State the ldeLri shall3, byf

rLL'lc LL'LL'II'I Idc'IterLLLLnch GOVCK'DITIGDI.cLs' as the Scofsuch hedhledL {orseats

may L'é'scr've

LLLLLLLILELLILICLLL:1QLL, CIaLLsc laid

CaIiteIsIto

d'pwni';

it,

'L'hq condition;by chLLLLiLLed'L IL,

sILLILIjeLt

I'I(a)'

8

of IILII.tLL-sec.lplL (1)0{schi'onI Act . tIlIc'I,3

I

II

LLI-Ir1 be 31ml (I'LL:SC 21L B gs' dowLLLLsLLLcd

ckward'clasws IQLILIc

ILLIL'LIIIa) of SIUb- sect oI $59Section? (IIL3H

of(b)

ioLLI

A99,

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

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

......

~56

9111111113. GOVT

QAZ

(EKTRA) NO RTK 11.17,I96 1994. 26. AKA)

—~.

(3)Nc11Icsa

111111c1

tIIIm

(I)

011¢:..II11rd,.'-~o'I';~I,I1c-,t<.1'£aI.nlst1b111Ic llmb'er SchcdulI: be of rescrw seats sI11IIWI reserved ,ng on lo

the belonging(4) N11:

IsisrrtI01 on hahwomen'

deQ'1g Ih\'SQIS r'of IQ seats bef1IIecI _ 10-1

rcsérvcd.. of ) thewonIm t_ -

otalh

.

111d '0! s

011 number111c11'c1'cS to

bc' sh 1:20" mupauty a'II knowa.-

Dercsor'yea[.0_ 7, d1ff'crcn11x'1'11515- '11; fivW/V/X' '

Q ..

1:111:11 1111011»:

o 1

% ' )' (1 ~ [Wigwam

. paIitIcs 1111

1110'1.rsIdetHs , eas Igtc Iaid- by -- 'do'"

1 xotation '1'n% Pxesxdeutsof11 Sec

IIJe1011V

MU

IIcI—8-'A'oan

I'

the aIpImbcucaIW 01der

Act shaII'be J ctcdIII 35.1'11QIc11tc I] 131'?!IV, SchchIesHI

I'1('cs1deI1l54I scriéI numb". gastes '

V'

,

a'tIdof'

2V1

oI'I1ce- 1'orwo11'1e1 for21'

the:oI

111cIuQI1Ig190m;

SchéQuchen Promde _ OQfIcesI

I): 5112111 fieEIRI

beIo11g111nurfib C sluII

16$":ch :Q8(3)

é'fIcgsIn

the

acgswd

1.67906QIMu11101pa11t165sidencsa Sp Maggi;t'sorI'a'I In

ScheduleI

1V, ecified-h 0:1'171' ,cs:

DIPH—for

the 2I1aIIb¢reaervcdffl _ Schedhléd Int . and 9 4,7

shall. ' '11s

baffesqrved- Swied "

,,

,v.

ifbfihfie

.6

..

.sp'cmhq as

mayL.

(ICI'\'p/drIarIoll -TI1Q'Q'xp'r'1(«SSIOII

seco'nd

Faction ['01, the nthe

p111poscs 511b- gehernI e

1]} Iect101'1-I'1eldurahon of-

éerI the [W .d e)'

gI1:ng

I1 11111':1'— ;_,/ I»

11

,_ . 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-4r clectpdascetta'ined at

the Panchayats on memblcrls'jnlast the

ham 0'! figures have

been' preceding census

of populagzonpublished.

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,. ^»-

PUNJAB

GQV-TEGAZ.

(BXTRAJ, NOV. 1994 [7, .(KRTK. 26'

1916'S'AKA) _M\\m~__.~__-.'~w_fi_m.u.

.

SCHEDULE 1! f

[See

--.

ruIc4(4)'] _\".~_.»__.__'.. Nuuylz'cr of same

Semi 1'95chch determined 5:..1

numbcr r'qr For rcsulvul 'vaMCnthA; for

RCHHRI'LS women Municipallry , ,(includingnumber

of

sééls

i'caerVrzedfoi' Miui-

Maxi- if \VtflfibH, be-Mini- my,Maxi-mum

longimgto the mum mum

Schodplcdmum

Castes)., l ,._————~—--—~'§.\\\~\M-k- — '- — 2

3___

4

9

49 \\.\—l'x~'\~_w _ 3 to [7

l. 7. 4, 10,

I3,

16,

19,22. 17113125. 28.

31, 34.

37, 40,

43.

election46 and

49

.310 [6 7 4

V_. ..

\. J J . i-

1. "U 17. ..

.

-

Hmmul23, 20,

.29, 32.

35.. 33, 41.

c'cicfiv'wL44» ' and

47

31'; IO 3,

'3. I5.

3.

21.24.27. Third3), 33. 33, 39,

42. .gcmun

.....

'.

~

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

_ _ SC}-fthLI—I m (3'00

rvufu S) (humuliim OI."

nTHC'c of

Picsiduulw ..|

Nluuicipzil

Cofihciln. (...'[u*¢:+ Ecru/l»

Name 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

I

/ ^I

I. .

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

I'

I

I

1 ^,- ,Mmfi'».~.'.~ ,__~

I

I

PUNJAB

GIIJVI (Az I (ILRI'K

(I:>

I.26,

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

PUNJAB

....

........ (KRK VT2G6 AJ(9JHnX9TARKA

,N'OV i)!

[7 199.1'h-~._—--—...-..._. ...__ .... 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 No. 0/?

dunc'ils,'

Municipal Council CIassflILL^m" >

1.

Adflmpur .,..--nw

2

Alwwlfiur ³

16

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

0. of

Nagm' ('JIJIL"

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..."

(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

,

.

' '

S

pvarnxnunt.. ^L240/Amd /99, ¹dated

the

10th Februar' '

t'hg

poWers ^.

bysqcrlon 240é

19

21

- ,'A-PRIL_

1'75 25,___2;006(VYSK.

551928 SAKA)

GOVERNMENTOFPUNJAB' -

DEPARTMENT OF LOCAL

GOVERNMENT

5

(MUNICI'PAL.EI.}ECTIONS '

OFFICE)'l '

Notii'iegtiqn \.

The'Zlgtir'fipijlpZOOGNo. G.S.R ,_

'

Goverr'imen't

,.

'

,

0}O6.—-,With reference to of.Punjab,;_ the -'I;

rh_,_~Ggyemment, Notification No.

GSR34'_ V the

1.

r, ' pow'ers'conferred and 2005, in by exercise se'czionz 0 of AczNo. 3

of'rhezpunjab0:19

Municipal11). 1911other Act, :mciall (Punjabhim in poWere.'enabiipgofPunjab-is this pleased : tofmake behalf,theof

the

followifngmlc's further to number tune ofElected Members

. _ aiid Reservation of Municipalities Offices of Rules, 1994,

Presidents;:o'f:-—i namely '

M'Rim-Es

. .1 r1

.

p __.,.1'(1) -.-

. Theseg'ules'may be'cetflled

theDetennination EieCte'dMemb'ers of and}

Reservation

the of numberOfficeS'of off :Presidents of Municipalities

v—g-uvww _

'(2)'Tliey

slliéllwcomeginto- force 'on their and

with

effect piiblication from in the th5 date

. of Official

Gazette:'2. In - the Reservation

Determination?oflth'eimumber of

Elected o'i'Office; ofPresidents MembersIII, V

,andIV, and

ethumicipalitiesVI,

Rules,

l994,_for theifollowing Schedulesshall schedfilee be

substituted, z~ namely 1'11 "SCHIjiDUIJE rule ..(Seef 5)

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

'

Municipal Couiieilé Scrial'No. » 1 Name Of

'

Mmfii'élba-IZCounci—\

1

141551351»2 '1

Bai'pala3 r l

1

Ba't'a'la4l Faiiicflket

5

Fengepur6 'Fazfiika7

-—.-»—.. V qubindgarh8. ....1»—

.

.. .5

Gugtlaspur9 '

1

_

:

Iieiéhiéiipiirf —.-

.....-...

;i_ PUNJAB ^'iGOVT GAZ.

i (EXTRA),

APRIL'ZS, 2006 >

(VYSK. 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'

'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 !

,

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

Baiachaur.

Banur^'BarctaO/IAMN"

«yaw—u..-.- Bassi

PaiiianaBhadaur 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.-." -

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

i,

V

' .-.:l)_

lig'nicipal and (President Election Vice-President) Rules, Rule 1 1994, '

651

"f/Purzjab M'urzicz'pal (President-and

Vice—President)Election

Rules,

1994

Published vide

Punjab Government

Legislative

Supp/imam Part dated 17-11-94 [I]

.:

'n-

1.

Short

title and - commencement.

(1)Th'ese rules be

calledmay

the nic1pal

Asun—n—zu(President and

Punjab Mu-rElection Vice-President) l994. Rules,

(2) shall They come

into

force at once.

2.

- Definitions. in

these unless rules, the context '- otherwise

require,

"-—'Act' (a) means

the n. Punjab . Mimi—MMunicipal Act, , 1911;

__ (b) Election 'Election'means ofa

President and

Vice-President ofa

. 'pallty; Munici-

.

(c) '

'Deputy-Commissioner' means

Deputy Commissionerdistrict:

oftheconcemed ~

(d)

'Government' means

the

Government ofthe

State of

in thepartment

Punjab De- Local of and Government;

(e) means a 'Gazetted Officer" servant Governmentdia to

All belongingor In- Spemalist any State Service or

otherany

4

a Government servant whichpost

have

beenmay holdingdeclared the by competent Gazettcd to

be a authoritypost. '

3.

Manner - ofelection. The [(l) Deputy Commissioner or thorised him any

officerin au- by this

other behalf(here—in-after referred to as

thea

,

of period

Convener) within shall, [fourteen] days'ofthe publication ofthe

notificationmembers oftheofa

election of constituted newly

Municipality, fix, not byhours less giving thannotice to

be

served at

the

forty-eightordinary place

o'fresidence ofalla

the date for

electedthe

firSt

members, convening ofthe meeting elected members of

such in by the stating notice that at

Municipalitysuch

the oath meeting, oftered to

will allegiancethe

be members

adminis-and present also

stating that the

Presidentor and

Vice-Pre Vice-Presidents as

the

idem casgmw that [Provided all

subsqus vacancies tofill oftheof casual officesand President Vice—President theas case ofVice~Presidentsshall be '

maybe,the convened'by

Convenerl' If

due to (2) any reason, theelected member is

unable or

to

take oathas 'legiance

refusedrequired sub—rule

ofal~by within the (1)

stipulated then he period,allowed to betake such of

vvilloath in the allegiance

subsequentbarred he meeting 18 from

unless,the de-same taking the by for "reason.

Inany case Government any:

sbich l.

Substituted for

"ninety" Govt. vide-Punjab Notification No. dated

28.2.2003.

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

. 2.

Added vide

Govt. Punjab Notification NO. _

dated GER,iDIPAJHl/S.240,/.1\md.(5)/2003, 28.2.2003. '

. r~~~,~-- . _

....., A", ,

. ,... , .,

._.__- _ i ,giPurzjab (President and Municipal

.

Election Vice-President), t Rules, Rule 4l

1994,

t

5.

l does not

take the oath as /é'rn"bcr ofallegiance | then aforesaid, fresh

election toto thewhich that p _ member . , shall be represents, 4 held] /onstituency

1.1,.

2[4. show of Voting by hands. The -.(1) for the offi voting ces

of

Senior President,Vice- Vice-President any as

the

""L"""..".":.President, case

sha ll bemay be, show of by hands. r_'

7

The (2) person

presiding conv ovlerlthe meeting

cncdundcr rule

shall record 3, . in a

brief keep writing] .u..-u

. /

COMMENTARY

"No - confidence motion".

of"i\'o Passing confidence - motion" is free-bearer almost

akin to Such e1 resolution an

ofvcannot

be ectingpassed mere- - by raise of ballot It handsis shall be Voting specifically in provided the by secret election rules th at ' the shall be shall be votingsecrecy and byensured utmost -Resolution

ballotpassed raise ofh by and ~ cannot - be

despite strong sustained.'

objections

Resolution

.

Manner of - ballot. voting by - ofvoter identity Rule 'yes'and 'no' electionon requiringthe

ballotballot by by writinpaper used . for specially - won.-such in

voting

Original Punjabi

script mentioned that proceedingsthe voters were

ofelectiohallowed to

writ insame

'haan'or Punjabiwhen meaning translated - in

'naah'havinfVotes English'no' .'haan'or

—..._._.-_...__containingare

'naah'to

be intreated valid

placeand . 'r of'yes'cannot - be

rejected the'no'or

However, votes 'haan'and both containing 'yes' anddisclose 'naah'wouldcertainly the

ofa ditional voter identitymark

and'indicates - that such including 'tick'mark'not a permissible under the rule or structions

ofthe must

be candidate

instructions,to

ontheensure

in-ofthe identity voter

and favour to

ensure ofthat that he -

casted particular his candidate vote

,

inthe Both, rules and

the Actvotes

require - marks containing or

ofvotessecrecy Allremarks not

suchpermitted rule by have to

bemore curing valid and rejected thevotes

the candidateasper rules se- have to

be ~ declared electedspecmc

.._-..'n.—mm"l~mtrw......manner Whereoi

the rule

. its voungm

prescribe'aplain and readingthe no same

other meaning,to

include or

interpretation can

be exclude in givenit. '

to something ' '

A

Iofrule reading oi'the 4(1) 1994 Rules make

clear 'ycs'or 'no'and that unambiguouslyhe the is not

voter

has to

write supposedto write

'yes'and 'no'. itance

would not with in the manner

beany in requirement oi'the accord- rule. The voter

has to

writeto

either write

both

'yes'orwhich 'no'and iswould not not

be secret

requiredin voting accordance with the rule. ballot The voting and by rul e the manner

in

requireswhich

thethe

ballot is to

be

marked.tistical

ln'B.S. Min/1a: v. Imilrute,AIR I984

Indian Sta-it

has SC363, been held thm

"ifan act

isner

to

be requiredthat done incan prescribed, thebe man- in only accordance with the be

procedureto prescribed accepted have

otherwise it been willtime notat

2111."

the

laid Applying principle the by down Supreme" no Court, other

than the meaning one

ex- oftherespect manner of

in the Presrdent election ofvoting to

the ofthe Councilf Municipal office ..A Manner -

Secret or ofVoting ballot.open it was

observed the the

Rules byare court Supreme oflndia that clear, and

do unambiguous not

leave room

forany

doubt.the inasmuch as contest, thereconvener was a to

hav e ought for proceeded

voting ballot throughThere papers secrecy. could utmostnot

observinghave been an

open

voring which,

thoughruled shouldout. demanded, firmly have Sub-rule ofRule 4 (2)

beenreposes

confidence in theover i.e. the the

convener, ing to person assist

presrd- meeting memberany who is

illiterate or

otherwise to cast by his 'Yes' incapableor vote writing 'No'on the

ballot on paper

behali'ofsuch .. member. it

is members

unfortunatewanted

thatthe theto

be voting conducred in a

manner

inconsistent withvener the should Rules. The have con- ......over-ruled such any demand and

should havethe to proceeded holdmanner

the election inthe cbntempmted Rules. by The convener was

also not '

in justified the adjouming

«#7..

.

' l.

Substituted . vide

Govt. l Punjab Notification .'u'o.

GSi-'t. 52/99..2.

dated 3/11/"S.240/Amd.(3)/99Substituted Vide 1999. July 8,Govt. Punjab Notification No.

GSR. 71/1-TA. 3/1 c7 ' 2001. dated 1/S.240/Amd.(4)l2001 l7th May,

3. Pal

Kaur t]Rajinder State of

2002 Punjab, 1')

RCRlCivi!) ; 91(P&H).4.

Sudcsh

K,umar v.

State Aggarwal of

Punjab, RRR 2501(3) (Civil)

454(P&H)(DB),

.

.'__...

"-..n.'

29

I.

' g _

5-»xl>-e~ . -w«». i

J- 1?"

,-

-

l

Ail?)

.Iifunicéaal (President ' and

A 47?

.

Vice-President)1}"

Election Fl l! Rules, \\'\' 5 1994,1er[9 ' on 653the .. {dieting around _

i

. ot"'seeking guidance Aids: from-the ' hardly any

occasion higherfora: otticers y andsuch u tne seeking

Government t. ant. guidance

ThereThe the ad_;oumingSupreme Courtalso meeting.

2 rejected the contenionto

that meeting proceed '4 from the

High thepointhad ini: \vherefrom was Court'wasjustitieda staged walk over

theto directingbe

excluded

admin-nod the from

and 8 the directingwere they not

membersas meetings

whotheirin the participating by conductwere

It

had meeting. was

theydu-y nominated observed thatiurther

showncandidates thatandone the

where the ofthe - for two stage candidates was voting candidateshad set. left ' the Even

ifa placein memb the ioining few oi'meeting.voting. nothing prevented the. lf'only them earlier convener

fromhada staged commenced back comingthe and had walk-over, and returned have

votingand the been expressed prevented their

members, who from had desireso. doing in The

tojoinsumed wva:from the High Court

voting, they could point at not wasjusti fled which in it was ad

the walked

adjourned

directingbut was out, to from be meeting re- notliustit'ied in being excluded from the directingparticipation at

whosuch

mernbers,reconvened meetin 2.

5.

Conduct .- ofelection. (l When15

theto

be -

office

ofthe filled, President orthe

Vice-

Presidentif (a) one only candidate the for office is have been he proposed, shall elected; be

declared

to (b) ifthere is more

than one

candidate,number of ' the"candidatevotes

who shall be

obtains t he declared to-have

been (c) largestor

and elected;more iftwo obtain candidates an over

equal number Siding the the ofvotes,meeting at shall once

persona

decide pre: lot drawrng in

the

betweenpresence

theofthe

candidates b When members (2.) there are

two the attendingoffices oftices

meeting.are

to

be

ofVice-President~

ofa filled, Munici and pality both

such(a) shall take voting place at

the same

electionreSidents foro-fa

both the

officesand Iviunicipality ofthe - Vicone record

each'mcmber '

ofthe vote'only;

Municipality Shallthe (b) two candidates who

A

obtain the l deemed to

be

argest elected number:

of votes

shall

be PrOVlded that tothe ifowing fact thatan

two or equal more number

candidatesit is

have ofvotes,idates

impossible

obtainedto have

decide obtained the which ofthe largestcided number twocan-a by lot in

the the ofvotes,manner matter

shall specified in

be'de—clausethe (c) (c)

ofsub-rulecandidate '

(1);the obtaining andhave

largest number been of declared votes

shallthe byand

be'deemedthe to

to be Municipality the

Senior Vice-the candidate'obtaining second deemed to

Presidentbe

largestthejunior

numberofvotes shall dates

elected Vice-president, beprovided have that if obtained bothan

the equal candi~~ decided numbera by in the

the lot

ofvotesmanner matter specified

shallin

heciause i \/

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

L

Voting show by of . - hands

Declaration of ~ resultto ble.According of ....~-Blackwell's Law Change recorded ~-

vote is 9th Not meetings otFMeetingsa by show permissi- Edition,ofhands. 60.page Inare

common Voting show entitled byto

vote

oi'handsand at

all law'votingwho means choose to

thevote

countinglegal to right bybe persons present holding up whopresent'at the their (raising) hands. meeting at may: the

Any person conclusion ' havingofthe

voting, demand a

poll andi.

Gurdeep v. Singh State

ofPtinjab, 2000(2)

RCRtjCivil) 7l5(SC). ..-..§,

30

"sup—um, ,

.A ~ , Ku- /

,

Punjab",l' [Municipal (President and

4

Vice-President) Election g

M fiai is rpe,rs'bn\

the proper

MW—person to or grant

refuse a parties poll which dissatisfied is

in with the the nature decision ofanpar

ofthe fifth:V

Ch'

appeal iamentary a

byusage

lairpersonmotion is

onetheupon ' carried

showby Presiding Officer acclamation or ofhands.asks

Inthose show

modbypresent to Once ofhands.the The indicate their

Chairmanvotes Presiding Officer ort. e choicerecords the

or

byvotes conclusive and

after

holdingand, theirup it'can- be 5. banthe counting challenged votes,a only declares hairman's the by demand for declaration itiswill result,poll.stand Ifthe: (see demand is ditio'n, not Shackletonpages On

The tie Law 60-62). Once made,a

AndThe

motion has

Practiceresult

beenofa votedvote - ' once itupon

OfMeetingsannounced becomesis ' by final " D.W.S. "lh:

The (see Rules Lidderdale, '

. page

ofDebateIn in 145). the

Theexpressed Papresent the ' by case, High Court

Apex Courtthat w it was ofSher not Singh once

permissibleit

has

forthebeen recorded

in

Presiding Officer (President favour to and

ofthe ori

the change Vice-President) tioner Election ' under

voteRules, 1994.

Punjab ' Municzppl .. l[6. of Filling casual - ofa vacancies.

When

thereareand ttv Municipality one

such

offices of office office

Vice-falls shall-be Preside at the deemed vacant, V'to ice- be ' the

Presidentpired Seniorterm and an

'11 Vice—President remaining.election for the oftheheld in

periodvacant the his office

ofmanner

ofthe Ju un-ex-nior presCribed in

rules'4 and Vice-President5

shall

be M...— ...———...__

..

It

Rule 6

omitted

and rule 7 re—numbercd3."l as

rule 6

by

Punjab i/S.240/Amd.(4)/200l Govt dated li'th

Notification No. May, 200l.

G.S.R,

7l/P.A. \

NO!

-H

s... ".3"-

2:12008(E'A TRA.) »

.

' ' 111N1A3Ci(HAWRA'11J9009AKA) FLLCTlON

OFFlCh).- "\lClPAL

I

ii I. \oltficatlon '

901

April. 2903 1'11:

'

Itheto' 240.3/1911/8 refexefiee(4)0008 _—.—W11.hA (1.8sz

Amcl. No.Notificationor" Government,Localof Govcfiunem. DepartmentPunja -

1111me dated

PMCLSJL l5/F1k5'lé-li9ill/S

_40/Amd/2008 the240ofsecuon obferred MumeipalPunjabthe Act.of

by pewters31:11:15:

111111111 ithisof

enablingand 1111Act1911

othennpowm(P1111131)

1911).

' :49: 1111::is

further1011111111113the 5G pl: Fun-jabbehalf 1;: "111311311111;

"

Members n1m1berof'Elec1edof the1011 10 the 951:3le andamend ' Reservatwn2' --—l 1994.1nmclyidf'l'resi'len.Offices Rules.of

Municlplliries 0f

RU

4 LES- . 1:

Q

ofElectcdnumberofthethe Determinafion1).: called1 r 11:.

These

my of

(FirstOffices1011 11:51 Municipalitiesand Members

Presidents 101'

01'-

8. 2'RulesAmendmc

11) 1

the and rulein

(5-).4 (4)10 therclcrred -for-sa. 31's es)

sub—rules"

{01101111119- - -_.-

1 be $0 shallsub- ruled, r13111e1y:fmles of seats numberthethird i

rmwed(including-:

111311 1131;' 01111:qu ~'~.to the number'~11be

Castes)Scheduled ougingl '

111 direct shallfilledto be3 Municipality,My every by,

election rotationallotted1 seatswomen

bysuchrt

maybefor

nd"lib:

sixvc'd

11.1 thetobe knowud1 m'1:rer11

ward; i_n_.10

constituencies. II: Schedule1nas soecified .1.an pality totalward 0fseatsthat

.ofthc'rowded

number ' even/111110 women: theto be1 a 3110! 1

allettedMumcxpahty shall10 '-

ofthird

11/316while every 11131, allomng. further '

forwards reservedtheto 111 women. number ofto

seat; 'Illhe sub-ruleas and l' Classes.Cams led

pr0vided'1nSched

Ackwérd {*0de 1101 be (2)5113" (1111.111

counled.

.

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

..

'v

"

PUNJAB mmuwmmnmm¥mw*GOVT ^-GAZ.

(EXTRA

)-

APRIL 10,

(CHAITRA 21 1930 .6078,"

4

23°

T

SAKA)

(-5) ^Theseats ' reserved

for I" wonTen

belon3in3^to

.elT 4-fu'l ' prov ided' {Castes

asin

sub-rule

('3'). t shaTl be allotted

by

rot'agT ^»'he TIE-omseats amongst rese'wd

for

Scchduled

I Castes und4' keeping^{in vie v}

the _sub-riile

(l)prox

isipns ^Tofsub

'' rule

(4):

Provided that the when principle

ofrotation shall

ol ^be ' Delimitation

applicableof

Wards of a , ^-

under

the MunicipalityNas

been done provisions

ofcla-u'sc (ii) ofrulc 4 Wards oflhea

limitation ^ofol'Municipality Rules.1972"

g ^:4

'

3

Tn The

saidI rules,

for

Schedulc- IT

the.

namely: -

followin3 sTml Jubsututed _

"SCHEDULE ll [See ^mic

4(TA)]

Number of suis

Seats reserved

'

=

,

determinedTo: the seatnumbcr 3 forwomcn

5'

reserv'ldv

Remains.^' Municipalin

forwomen

(includi'g ^'

.

4

number reserved

fo o r fs w c o a m'

ts eT, '

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

7' _:,-el'ec_uon. 'to

16 ^'

V. Dino

.

mm

T

Principal

Secretary to

Govcmm Department ^'of

Local Gov l

T

1

-

' v, . __ . _ >

7

i

mi ' -.. 'flmmmaway...""

*

Ii"

"

,

.—- -

<. '

, 7' members ci- 'fl Reservazzon Mgr- Rule 1 643' ofEleczed ofnurfiber ....Ru1e5»19-94, ' l//\

., .

the termination 0

Elected number

of

members,

and;'

giserVation M .. ofPreszdents gffices0f of ' 7

umczpalztzes- '

. Rules,

1994

VidaPublished PartHI

dated Punjab Legislative Govt; Suppli'ment

17-11394

1. ~— Short

title

and Commencement.

These be

called (1) the rulesmay

Determilnation

the of numberof and of El'ected'members Offices Reservation ofPre51dents of

' MuniCipalities Rules,

'1994;

. (2) at Theyzsshall

into. come force once. a,

- or:

DefinitiOns. In unless these the — context

otherwise rules, requires, the (a):lz'.ACt" means

Punjab'Municipal Act,

1911;I

.

'

' _ _

A

. ' _

(b) the "State Government ofthe

State .Goy'emment'means of

in ~

Punjab

the; '

' of and Department Local-Government;

.

(c) means the; 'Schedule' to Schedule these appended

rules.~

.

Determination of

number of_ - elected

members. The

at Nagar

Panchay ortheC0unc1l Municipal con. Stituted under

sub-section ofseetion 4 (2) ofthe Act

shallsist

of such

9.0114of number elected members as

bemay determined fromthe

time'to time State byan

order in Government by on

the

basis writing ofthe and teria

population

the

(Erik specified . inSchedule-"I. -

'-

4.3

Reservation In of_seat_s."- (1) ' every out

ofthc total brlunicipality, number-ofel

cted

membersdetennined rule

the under 3:

State'Gov'ernme'nt.

shall'by- notificaareserve

_'~ don, such-number'of seats

for the

Scheduled

Castesas mayto it, the bendeterrni'nejdbysubject "laid in conditions clause '

down'

section (a) -

,

ofsub—' ~

(l).:ofseciti'or_i'8the'Act.

'of'

"

,

.

(2.) re'servedfor be

the Cline-"seatimall Backward as

laid classes

down

in-Icl'a-use (b)' .- ' sub-section

' " ("1)Iof'Section-8,of'the --.

; Act.

(3)

Not the total

num less'thanl'one'thirdof seats berio'f _ reservedrunderi_sub-'lrule,(:1'),

" be reserved shall for to

Scheduled '2 womenfbelong'ing the 5i--'-.-', castes. 1v[(.4§'j1\"l'c>t less

thanjo'ne the third number of (including seatsreserved

for.Women..bc-'ldngin'g-to theiSChedulfecl-CaSES the total ) of

nUm'oer of

be seats,_to ('1'me filledbyelection'in shall

be eye'ryAMunicipality, resreved

for and women such seats.

maybe allottedbyfrotatio'n ' toridi'fferent constituencies to

be

knowh as

wa'rds'in'

the.

Munici- ' palityas : specified

in-Schedule-Il y

_

.Provided'that third ward

oftheevery total

number

allottedlto ofseats a'MU- '

' " nicip'ality, to

the shall .

v women: beallotted ;

PtQVideCl Ward allotting .of fiirther'thatwmle every/third

the total

numh'cfipf 4 1,-Substitutedilby

Ponjl'abNotit-icationNoi6.315;. 2_

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

. .

'

———— members

&.Reservati0n Elected of 1499.44 .Rule.5 ....I-Rz'z'1es ."nax't'Ibn-'ofnunzber

H

- for the Castes and\Vardsto

Scheduled cats women,

BaCkde' e reseIia/ed and shall1n not countedas

be (I) (2) Classes, sub-r111 proVidedI to women Scheduled fdr Castes as seats in reserVed belonging

provided.23

Ihe rotation fromalloted shall reserVedfore be—ru'.

SCth- by amongst (3),- seats the in rule the sub— View of SubruleCastesed

keeping (1) (4): provisions under ofthe shall not be that rotationProvided

principle applicable

Where

Del1mi- of ofatation Wards. been done under

roviSiOns has

the 'of Municipality or rule 4

of clause Del (ii) of imitation ~

OfItIhe IRulesI,-' Wards

.

Munic1pality.

. 1972] _

.

- of of offices

Pre31derits The

the

of in 5.Reservatio11 offices(l) reservation

he ofthe 1n

the State Presidents as in

A8- the

10laid section downMun1c1palit1es of beshall rotation order as 1n by I effected indicated III, inalphabetiCal

IIchSchedules "

,

.. 'andVI.'

.

.

in In the(2) offices 1 ofMunicipalities at [Schedulespec1fied

] Presidents seylal shall be

reserved the Scheduled Number1,' Castes. for. ' cfthe Offices Presidents. se- .. a];

rial 2

be shall for

women reserved Number to Schedwomen led including

belongingand of Pre51dents Castes. 3

shall

for number offices Backward at

reserved -

serial

.

bec1aSs'es._

.

_

. 3

--. In in the (33

5116 Municipalities specified V Offices[Schedules 1V,-

V112, 01145114" /"\ dents 1

and serialat shall

benumbers reservedfor

the 2 ed . Schedul Castes

OfficesofPresxdents 3 and at shall serial be 4 ed numbers for en reserv

worn

including \Vor'nen-I-to

the

and belonging Scheduled Castes of at

ial Ofiices Shall President be s'er

NIo' re- I5classes 1

.

Backward served

for

. the .——I.—_

..

second reservation of

Cftices (4)111 the the election to 1

sub.- referred ofPresidentsrule

be

in. (23.111111 given

the at IIIin specified

Schedule serial- Municipalitiesnumbers 6 _

In

ities 4to 111 the in Municipal rule. specified

Schedule-IV, referredto sub- theresenation ofOfficesof

Pre51dents shall at (3),; be 6to -

giVen serial

numbers 10.. the 1n In Schedules V

andVI t' SpeCif'ed o in sub- Munmtpalities referred the I rule (:32), = at

serial reservation number- o'fPres'idents ofOffices' 5 4 Shell be for- reserved and

the

.

of The

Offices at

serial

number 6 7 castes. there- Présrden'ts shall Scheduled and '—

' the women women

theto

Scheduled including scrvedlfor belonging andCastes

the - Ofiic'e'of 8 5

Backward balls Classes number , Iro'i'f [the be Pre31dentIatI-ser1al

reserved -

.- eseiwatior in sub-rules

ad specified (2)-"'(7:3 )'shall the

number ofthe to , 11's

last. serial

"1'1 afresh thesame rules(2)

(3)

Istart- and order;Iini-I: shall (4)I111'

sub id. rules ICCdlIlU thetp'I iThei for the

shall ofsubelection'expressmn"second"I1'::'{'K purpose

rule(4) .,Ii'lat10n held election the after of normal e._—general 117931-124 years durationoffive

.

completionor

ty mummpal a '- 9 'Substituted C No

6th3111/5240/Amd

dated.

1. Punjab (13/99

April Notification

3201A.Govt Vide. R1999 :2, Notification C. R.' 74O/Arnd Substituted 32/.P: dated PurJab Cth f1:

(13/99No. Vi'de S.

6111

Ap'n'I1,-3/11/s-.'-'}._l9..99.- S Substituted

vtde Govt Notification

No'-3 C.R dated 240mm Punjab (13/99

Apni 32fP.A

6111I- :1/sI.I 3I/i

$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 us of

which the

:eleVant preceding ^cen-figures

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\ceedinD⁰000 '

._Exceed1ng20.0

0"

. I

butnoie/Lccedinvlio ,000 0'

i

'

Exceeding3.0

I ,0I'00Ig...;,..

butiioi exceeding

40,000I

Exceeding 400003 but not '

exceeding

50,000

.

ExceedmgSO 000

I

f.

but'not

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 IApIrilf- 1999 Nd G.'S.R. 32/F.A -

371173:

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

0.2.1964me