Jammu and Kashmir act 024 of 2010 : The JAMMU AND KASHMIR MUNICIPALITIES PUBLIC DISCLOSURE ACT, 2010

Section 1.Short title and commencement.

(1) This Act may be called the Jammu and Kashmir Municipalities Public Disclosure Act, 2010.

¹[(2) It shall come into force on such date as may be notified by the Government in the ²[Government Gazette].]

1. Enforced vide SRO-40 dated 2nd February, 2011, w.e.f. 1st February, 2011.
2. Now Official Gazette.

Section 2.Application of the Act.

This Act shall apply to all municipalities constituted under the Jammu and Kashmir Municipal Corporation Act, 2000 and the Jammu and Kashmir Municipal Act, 2000, as the case may be.

Section 3.Definitions.

In this Act, unless the context otherwise requires : ––

(a) ‘municipality’ means a Municipal Corporation, a Municipal Committee or a Municipal Council constituted under the Jammu and Kashmir Municipal Corporation Act, 2000 or the Jammu and Kashmir Municipal Act, 2000, as the case may be ;

(b) ‘Schedule’ means schedule appended with this Act.

Section 4.Obligation of municipality.

Every municipality shall maintain and publish at quarterly intervals all its records duly catalogued and indexed in a manner and form which enables the municipality to disclose the information specified in Part– A and Part–B of Schedule to this Act.

Section 5.Manner of disclosure.

The manner of disclosure of information required under section 4 shall include the publication of such information through––

(a) newspapers ;

(b) internet ; or

Section 6.Power to make rules.

The Government may, by notification in the ¹[Government Gazette], make rules for carrying out the provisions of this Act.