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State of Maharashtra - Section

Section 10 in The Maharashtra Local Authority Members Disqualification Rules, 1987

10. [ Penalty for breach of the rules. [Rule 10 was Inserted by G. N. of 16.3.1990.]

- A councillor in relation to a municipal party and a Zilla Parishad party or a member in relation to a Panchayat Samiti party who commits any breach of any of the provisions of these rules shall, on conviction, be punished with a fine, which may extend to one thousand rupees and in the case of continuing breach with a fine, which may extend to fifty rupees for every day, during which the breach of the provisions of the rules continues after conviction for the first breach.]Form I(See rule 3(1)(a)][Name of the Municipal Council/ Corporation/ Zilla Parishad/ Panchayat Samiti] [These words were substituted for the words 'Name of the Municipal Council/Corporation/Zilla Parishad/ Panchayat Samiti' by G. N. of 16.3.1990.]Name of the corresponding political party or aghadi or front .........................
Serial No. Name of the member (in block letters) Father's/ Husband's name Permanent address Name of the constituency from which elected
1 2 3 4 5
         
SignatureLeader of the party.Form II[See rule 3(5)]ToThe Commissioner ......................The Collector ................................Sir
At the sitting of the| Municipal CorporationMunicipal CouncilZilla ParishadPanchayat Samiti| held on (date) during voting on (Subject matter) ............................
Councillor   Councillor
[Shri .................] [Strike out inappropriate words/portion.]   [Shri ....................] [Strike out inappropriate words/portion.]
Member   Member
Member of .................   (Name of the Member)
(Name of the political party oraghadior front) and memberof...........[(Name of Municipal/ Zilla Parishad/ PanchayatSamiti party)] [Substituted for the brackets and words 'Name of Municipal party/ Zilla Parishad/ Panchayat Samiti)' by G. N. of 16.3.1990.]   Member of ............... (Name of the political party) andleader of/sole member of..........[(Name of Municipal/ ZillaParishad/ Panchayat Samiti party)] [Substituted for the brackets and words 'Name of Municipal party/ Zilla Parishad/ Panchayat Samiti)' by G. N. of 16.3.1990.]
had voted/abstained from voting contrary to the direction issued by [......................] [Here mention the name of the person/ authority/ party, as the case may be, who had issued the direction.] ([person/ authority/ party] [Strike out inappropriate words/ portion.]) without obtaining the prior permission of the leader of the said party or of the person authorised by it in this behalf and the said [voting/ abstention] [Strike out inappropriate words/ portion.] [was condoned/was not condoned] [Strike out inappropriate words/ portion.] by [him/ it] [Strike out inappropriate words/ portion.].