Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017

PUNJAB
India

Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017

Rule PUNJAB-RESERVATION-FOR-THE-OFFICES-OF-MAYORS-OF-MUNICIPAL-CORPORATIONS-RULES-2017 of 2017

Published on 17 October 2017
Commenced on 17 October 2017
[This is the version of this document from 17 October 2017.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017Published vide Notification No. G.S.R.51/P.A. 42/1976/S.6-A/2017, dated 17.10.2017Government of PunjabDepartment of Local GovernmentNo. G.S.R.51/P.A. 42/1976/S.6-A/2017. - In exercise of the powers conferred by section 6-A of the Punjab Municipal Corporation Act, 1976 (Punjab Act No. 42 of 1976), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules to regulate the reservation for the offices of Mayors of Municipal Corporations in the State of Punjab, namely :-

1. Short title and commencement.

(1)These rules may be called the Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017.

(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Act" means the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976);

(b)"Director" means the Director, Local Government, Punjab;

(c)"Register" means a register maintained by the Director indicating the roster points as per the Schedule;

(d)"Schedule" means a Schedule appended to these rules;

(e)"section" means a section of the Act; and

(f)"specified date" in relation to an election for a Corporation for the purposes of these rules, means,-

(i)in the case of expiry of duration of a Corporation as provided under sub-section (1) of section 7, the date of such expiry;

(ii)in the case of dissolution of a Corporation, the date of the expiry of six months from the date of such dissolution as provided in clause (b) to sub-section (3) of section 7; and

(iii)in the case of a newly constituted Corporation, the date of the expiry of six months of its being notified as a Corporation, as provided under sub-section (4) of section 7.

(2)The expressions used but not defined in these rules, shall have the same meanings as assigned to these expressions in the Act or shall be construed in the same sense as they are construed in the Act.

3. Reservation for the Offices of Mayors.

(1)For the implementation of reservation in the offices of Mayors of Corporations a Schedule indicating the running roster points for reservation for the members of Scheduled Castes, Backward Classes and Women including the women belonging to Scheduled Castes is appended to these rules.

(2)The offices of Mayors of Corporations shall be reserved by rotation with reference to the specified dates as under: -

(i)the offices occurring at roster point numbers, 10, 36, 54, 77 and 93 to the members of Scheduled Castes;

(ii)the offices occurring at roster point numbers 17, 43, 64, 85 and 96 to women, including women belonging to the Scheduled Castes; and

(iii)the offices occurring at roster point numbers 24 and 81 to the members of the Backward Classes.

(3)The Register shall be authenticated by the Director.

(4)The names of Corporations in the order of the specified dates against the roster points mentioned in the Schedule shall be clearly indicated in the register.Provided that where the specified date is the same in respect of more than one Corporation, the names of Corporations shall be entered in the Register in alphabetic order of English against the roster points in accordance with the Schedule.

(5)On the exhaustion of hundred roster points as indicated in the Schedule, the roster points shall be rotated in the order these are specified in the said Schedule.

4. Repeal and savings.

- The reservations for the offices of Mayors of Corporations Rules, 1996 are hereby repealed:Provided that any order made or action taken under the rules so repealed, shall be deemed to have been made or taken under the corresponding provisions of these rules:Provided further that such repeal shall not affect the previous operation of the rules so repealed.

Schedule

[See rules 2(1) (d) and rule 3]Register Showing Offices of Mayors Reserved for Scheduled Castes, Women and Backward Classes

Roster Point Number	Offices of Mayors Reserved for Scheduled Castes, Women andBackward Classes	Due date of election	Name of the Corporation
1	Open
2	Open
3	Open
4	Open
5	Open
6	Open
7	Open
8	Open
9	Open
10	Scheduled Castes
11	Open
12	Open
13	Open
14	Open
15	Open
16	Open
17	Women
18	Open
19	Open
20	Open
21	Open
22	Open
23	Open
24	Backward Classes
25	Open
26	Open
27	Open
28	Open
29	Open
30	Open
31	Open
32	Open
33	Open
34	Open
35	Open
36	Scheduled Castes
37	Open
38	Open
39	Open
40	Open
41	Open
42	Open
43	Women
44	Open
45	Open
46	Open
47	Open
48	Open
49	Open
50	Open
51	Open
52	Open
53	Open
54	Scheduled Castes
55	Open
56	Open
57	Open
58	Open
59	Open
60	Open
61	Open
62	Open
63	Open
64	Women
65	Open
66	Open
67	Open
68	Open
69	Open
70	Open
71	Open
72	Open
73	Open
74	Open
75	Open
76	Open
77	Scheduled Castes
78	Open
79	Open
80	Open
81	Backward Classes
82	Open
83	Open
84	Open
85	Women
86	Open
87	Open
88	Open
89	Open
90	Open
91	Open
92	Open
93	Scheduled Castes
94	Open
95	Open
96	Women
97	Open
98	Open
99	Open
100	Open

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