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State of Madhya Pradesh - Section

Section 11 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

11. Mohalla Samiti.

- (i) For each Mohalla Sabha notified by the Collector, there shall be a Mohalla Samiti. A Mohalla Samiti shall consist of a minimum of 7 and a maximum of 15 members. Not less than 50 percent of the total members of a Mohalla Samiti shall be from the Scheduled Castes, the Scheduled Tribes or Other Backward Classes. Not less than one third of the total number of members shall be reserved for women. The number of members of the Mohalla Samiti shall be as follows, namely :-
  Number of women members
No. of families settled in a Mohalla Total number of members Minimum number of members from reserved category General Category Reserved Category
50 but less than 200 7 4 1 2
200 but less than 300 9 5 1 2
300 but less than 500 11 6 2 2
500 but less than 750 13 7 2 3
750 but less than 1000 15 8 2 3
(ii)The election of the members of a Mohalla Samiti shall be held in accordance with the procedure laid down in the schedule appended to these rules. Every person who is a resident of a Mohalla and who is not less than 18 years of age shall be entitled to contest the election of a member of the Mohalla Samiti.
(iii)The Project Officer of the District Urban Development Agency and the Project Officer of the Poverty Alleviation Cell of the Urban Local Body concerned or an officer nominated by them shall be ex-officio member of the Mohalla Samiti. The elected ward member of the Urban Local Body of the ward in which the Mohalla Sabha lies shall be the patron of the Mohalla Samiti.
(iv)The notification of the Constitution of Mohalla Samiti shall be issued, as the case may be, at the District Headquarters by the Collector and at other places by the Sub-Divisional Officer, Revenue. The notification shall be published in the Madhya Pradesh Gazette and copies of it shall be displayed, as the case may be, on the Notice Board of the Collectorate, the office of Sub-Divisional Officer, Revenue and the office of the Urban Local Body.
(v)The Patron of the Mohalla Samiti shall be a permanent invitee at the meetings of the Mohalla Samiti but he shall not have the right to vote.
(vi)The members of the Mohalla Samiti shall elect from amongst themselves a President, a Vice-President, a Secretary and a Treasurer in accordance with the procedure land down in the schedule appended to these rules.
(vii)The term of the Mohalla Samiti shall normally be five years :
Provided that the Collector may extend the term by a maximum period up to six months or till the completion of the election of the successor Mohalla Samiti, whichever is earlier.
(viii)The members of the first Mohalla Samiti shall be nominated by the Minister in charge of the District and the term of such nominated Committee shall be till the ensuing general elections of the urban local body.