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State of Chattisgarh - Act

The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

CHHATTISGARH
India

The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

Rule THE-CHHATTISGARH-MUNICIPALITIES-THE-CONDUCT-OF-BUSINESS-OF-THE-MAYOR-IN-COUNCIL-PRESIDENT-IN-COUNCIL-AND-THE-POWERS-AND-FUNCTIONS-OF-THE-AUTHORITIES-RULES-1998 of 1998

Published on 22 September 1998
Commenced on 22 September 1998
[This is the version of this document from 22 September 1998.]
[Note: The original publication document is not available and this content could not be verified.]

The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998Published vide Notification No. 59-18-3-98, dated 22-9-1998, C.G. Rajpatra Part 2, dated 27-11-1998In exercise of the powers conferred by Sections 37 and 73 read with Section 433 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and Sections 70 and 110 read with Sections 355 and 356 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), the State Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules shall be called the Chhattisgarh Municipalities (The Conduct of Business of the Mayor-in-Council/President-in-Council and the Powers and Functions of the Authorities) Rules, 1998.

(2)These rules shall come into force from the date of their publication in the "Chhattisgarh Rajpatra."

2. Definitions.

- In these rules, unless the context otherwise requires :-(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 and the Chhattisgarh Municipalities Act, 1961 as the case may be;(b)"Municipality" means any Municipal Corporation constituted under Section 7 of the Chhattisgarh Municipal Corporation Act, 1956 or any Municipal Council or Nagar Panchayat constituted under Section 5 of the Chhattisgarh Municipalities Act, 1961, as the case may be;(c)"Chief Executive Officer" means Municipal Commissioner in case of Municipal Corporation and Chief Municipal Officer in case of Municipal Council or Nagar Panchayat;(d)"Mayor-in-Council" means the Mayor-in-Council constituted under Section 37 of the Chhattisgarh Municipal Corporation Act, 1956;(e)"President-in-Council" means the President-in-Council, constituted under Section 70 of the Chhattisgarh Municipalities Act, 1961;(f)"Member-in-Charge" means such member of the Mayor-in-Council or the President-in-Council, as the case may be, who has been made incharge of any department or departments of the Municipality by the Mayor or President, as the case may be,(g)"Department" means-

(1)In case of Municipal Corporation-

(i)Housing, Environment and Public Works Department;

(ii)Water Works Department;

(iii)Health and Medical Department;

(iv)Market Department;

(v)Education Department;

(vi)Women and Child Welfare Department;

(vii)Food and Civil Supplies Department;

(viii)Rehabilitation and Employment Department;

(ix)Revenue Department;

(x)Law and General Administration Department;

(2)In case of Municipal Council-

(i)Housing, Environment and Public Works Department;

(ii)Water Works Department;

(iii)Health and Medical Department;

(iv)Revenue and Market Department;

(v)Food, Civil Supplies; Rehabilitation and Employment Department;

(vi)Education, Women and Child Welfare Department;

(vii)Law and General Administration Department.

(3)In case of Nagar Panchayat-

(i)Housing, Environment. Public Works and Water Works Department;

(ii)Food, Civil Supplies, Health and Medical Department;

(iii)Revenue and Market Department;

(iv)Education, Women and Child Welfare Department;

(v)Rehabilitation, Employment, Law and General Administration Department.

Explanation.-The sub-office or sections which shall remain within the departments, described in this clause and what functions shall be performed therein shall be determined by the Council with the approval of State Government.

(h)"President" means the President of the Municipal Council or Nagar Panchayat;

(i)"Authority" means the authority described in Rule 3;

(j)"Council" means the Corporation in case of Municipal Corporation and Council in case of Municipal Council or Nagar Panchayat;

(k)"Secretary" means the officer posted as Secretary by the Chief Executive Officer;

(l)The words used in these rules but not defined shall carry the same meaning which have been assigned to them in the Act.

3. Constitution of Mayor-in-Council.

(1)In every Municipal Corporation the Mayor-in-Council shall consist of Mayor and ten members.

(2)All the ten members, as described in sub-rule (1) shall be taken by the Mayor from the elected Councillors of the Corporation in which at least two members from women category, at least two members from Other Backward Classes, and at least one member from Scheduled Caste or Scheduled Tribe category shall be necessary to include. [x x x] [Omitted by Notification No. 36-XVIII-2-99, dated 2-7-1999.] All these members may remain as members of the Mayor-in-Council during the pleasure of the Mayor.

4. Constitution of President-in-Council.

(1)In every Municipal Councils and in every Nagar Panchayats, the President-in-Council shall consist of President and seven members in case of Municipal Council and President and five members in case of Nagar Panchayat.

(2)All the seven members in the Municipal Council and all the five members in Nagar Panchayat, as described in sub-rule (1), shall be taken by the President from the elected Councillors of the Council, in which at least one member from women category, at least one member from Other Backward Classes and at least one member from Scheduled Caste or Scheduled Tribe category, each in case of Municipal Council and Nagar Panchayat shall be necessary to include. [x x x] [Omitted by Notification No. 36-XVIII-2-99, dated 2-7-1999.] All these members may remain as members of the President-in-Council during the pleasure of the President.

5. Financial Powers.

(1)The Financial Powers shall be vested in the various authorities as under-

(i)[ In case of the Municipal Corporation :-] [Substituted by Notification No. 24-F-1-65-05-XVIII-3, dated 14-7-2005.]

S.No.	Authority	Population
Three lacs or more	Less than three lacs
(1)	(2)	(3)	(4)
1	Municipal Commissioner	Upto rupees ten lac.	Upto rupees two lacs.
2	Mayor	Exceeding rupees ten lacs but not exceeding rupees twentyfive lacs.	Exceeding rupees two lacs but not exceeding rupees ten lacs.
3	Mayor-in- Council	Exceeding rupees twenty five lacs but not exceeding rupeesone crore.	Exceeding rupees ten lacs but not exceeding rupees twentyfive lacs.
4	Corporation	Exceeding rupees one crore.	Exceeding rupees twenty five lacs.]

Provided that in case of externally aided projects or deposit works, the State Government may, by order authorise the Commissioner or the Mayor-in-Council to exercise such enhanced financial powers, as it may deem fit :][Provided further that the Mayor-in-Council shall have lull financial powers in the cases of projects relating to the Centrally Sponsored Jawaharlal Nehru National Urban Revewal Mission.] [Inserted by Notification No. 18-F-1-65-05-XVIII-3, dated 4-10-2006.]

(ii)[ In case of Municipal Council and Nagar Panchayat-] [Substituted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]

S.No.	Authority	Municipal Council	Nagar Panchayat
(1)	(2)	(3)	(4)
1	Chief Municipal Officer	Upto rupees fifty thousand.	Upto rupees twenty thousand-.
2	President-in-Council	Upto rupees five lacs.	Upto rupees two lacs.
3	Council	Upto rupees one crore.	Upto rupees twenty five lacs.]

(2)[ x x x] [Omitted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002.]

(3)[ In the case where the expenses involved are more than the financial powers vested in the Council under clause (ii) of sub-rule (1), the prior sanction of the Director shall be obtained for the expenses upto rupees two crore. The prior sanction of the State Government shall be necessary' in all the cases involving of more than rupees two crore.] [Substituted by Notification No. 48-2334-05-XVIII-3, dated 15-12-2005.]

(4)The financial powers vested in the Mayor-in-Council and the President-in-Council under sub-rule (1) or any of the powers vested in Rule 9 or 10 may be exercised by the Mayor or President or the member-in-charge as the case may be, subject to the control of Mayor-in-Council or the President-in-Council, as the case may be, and subject to such conditions and limitations as may be determined by the Mayor-in-Council or the President-in-Council, as the case may be.

(5)The financial powers described in sub rule (1) shall be exercised only subject to the following conditions :-

(i)There should be budget provisions in the sanctioned budget and the amount available in the relevant budget head for the work concerned.

(ii)[ In case of Municipal Corporation the services of some qualified consultant may be taken for assistance in the technical and other matters subject to the qualification and procedure specified by the State Government in this behalf. In case of Municipal Council and Nagar Panchayat the technical sanction shall be obtained in the manner prescribed in these rules.] [[Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002 Prior to substitution Rule 5 (5) (ii)

read as under :'(ii) In the technical cases, there should be the technical sanction obtained in the manner prescribed in these rules.']]

(iii)Such works which are of the policy nature or relevant to the whole city, irrespective of the amount of expenses likely to be incurred therein, the prior approval of the Council shall have to be obtained.

(iv)The prior approval of the Corporation or the Council, as the case may be, shall have to be obtained for giving any grant or reward to any institution or person (excepting the employees).

(v)[ In the proposal of construction work in any ward, the recommendation/concurrence of the concerned ward councillor (if the office of the Councillor in the concerned ward is not vacant) Mayor/Commissioner/Local member of Legislative Assembly/Local member of Parliament, shall be necessary.] [Substituted by Notification No. 2-XVIII-3-2001, dated 3-1-2001.]

(vi)[ In case of Municipal Council and Nagar Panchayat the tender shall be invited for construction work or purchase of material in accordance with the provisions of the Work Manual of the Public Works Department and recommendation of the Tender Committee, constituted under these rules, shall be obtained on the tenders so received.] [Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002.]

(vii)Where the amount of expenditure involved exceeds rupees one thousand and does not exceed rupees ten thousand, it shall be necessary to call atleast three quotations and it shall be necessary for the sanctioning authority to ensure that the rate which is being sanctioned, is not more than the prevailing market rate :

Provided that, prior to giving sanction, it shall be necessary for that sanctioning authority to ensure that the provision for the concerned expenditure exists in the budget;Provided further that the rate so sanctioned as per the quotation so called, shall be limited to the concerned work and shall not be used for any other work.

(viii)[ In case of Municipal Corporation the works which are sanctioned by the Municipal Commissioner. Mayor, Mayor-in-Council within the limit of their jurisdiction and if the amount expenses on the work so sanctioned exceeds ten times of their original jurisdiction (For example when the Municipal Commissioner has sanctioned the works upto rupees ten lacs) then this information be given immediately to his senior authority. Similarly, the same procedure shall be followed by the Mayor and Mayor-in-Council. In case of Municipal Council and Nagar Panchayat each authority shall give information to the authority senior to him within fifteen days of the expenditure, exceeding fifty per cent or more, of the maximum financial power vested in him.] [Substituted by Notification No. 20-F-5 8-2001-XVIII-3. dated 11-10-2002.]

(ix)In case of the exercise of financial powers by the Mayor-in-Council or the President-in-Council, as the case may be, information in all relevant cases shall be submitted in the next meeting of the Council.

5A. [ Thirty per cent purchase from the businessman belonging to Scheduled Castes/Scheduled Tribes. [Inserted by Notification No. 35-F-1-54-03-XVIII-3, dated 9-7-2003.]

- Out of the total purchase of various articles to be made by a Municipality thirty per cent of such purchase, in accordance with the procedure laid down in the Chhattisgarh Store Purchase Rules, shall be made from the businessman/dealers/sellers/ institution belonging to Scheduled Castes/Scheduled Tribes.]

6. Tender Committee.

- [(1) In ease of Municipal Council and Nagar Panchayat the Tender Committee shall be as under:-

(i)	Chief Municipal Officer	Chairman
(ii)	Executive Engineer, if available, otherwise AssistantEngineer and if the Assistant Engineer is also not available thenSub-Engineer.	Member
(iii)	The Head of the Department of such department to which thework relates.	Member-Secretary.]

[Substituted by Notification No 20-F-5-8-2001 -XVIII-3, dated 11-10-2002.]

(2)If the sanctioning authority does not agree to the recommendation of the Tender Committee then he by recording in writing the reasons thereof in detail shall have to obtain the orders of the authority senior to him. In the case of Council such orders shall be obtained from the State Government.

(3)[ x x x] [Omitted by Notification No. F-4-368-2001-XVIII-1, dated 26-2-2003.]

7. Mode of executing contracts.

(1)Every contract entered into by the Commissioner in case of a Municipal Corporation and the Chief Municipal Officer in case of a Municipal Council or Nagar Panchayat, as the case may be, on behalf of the Corporation or the Council, as the case may be, shall be entered in such form as would bind the Commissioner or the Chief Municipal Officer, as the case may be, if such contract was on their own behalf.

(2)Every contract for the execution of any work or the supply of any materials or goods which involves an expenditure exceeding ten thousand rupees shall be in writing and shall be sealed with the common seal of the Corporation or the Council, as the case may be :Provided that if the contract relates to such work which has already been performed to the satisfaction of the Commissioner or the Chief Municipal Officer, as the case may be, or relates to the supply of such material or goods which has already been supplied to the satisfaction of the Commissioner or the Chief Municipal Officer, as the case may be, or the written execution of which has been dispensed with by the Corporation or the Council, as the case may be, either generally or in special class of cases, the Commissioner or the Chief Municipal Officer, as the case may be, may dispense with the execution of a written instrument:[Provided further that in case of Municipal Corporation in such cases in which an expenditure exceeding ten thousand is involved, before extering into an agreement it shall he necessary to invite tender by giving alleast seven days time.] [Inserted by Notification No. 27-F-5-8-2001-XVIII-3, dated 17-12-2002.]

(3)The Commissioner or the Chief Municipal Officers, as the case may be, may require sufficient security for the performance of any contract :Provided that the amount of such security shall not be less than five per cent of the estimated cost of work or the estimated value of the material of the goods.

8. [ Technical and Administrative Sanction. [[Substituted by Notification No 20-F-5-8 2001-XVIII-3, dated 11-10-2002. Prior to substitution Rule 8 read as under : -

'8. Technical and Administrative Sanction.-In case of Municipal Corporation the senior most Technical Officer posted therein shall approve the estimate of every construction work or repair work and the administrative sanction shall be given by the authority to the extent of the financial powers vested in it. In case of Municipal Council and Nagar Panchayat the action shall be taken in accordance with the manner prescribed in the Chhattisgarh Municipalities (Accounts) Rules, 1971 framed under the Chhattisgarh Municipalities Act, 1961 :Provided that, -

(i)In the matters of more than one crore rupees in case of Municipal Corporation having population of three lacs or about and more than fifty lac rupees in case of Municipal Corporation having population of less than three lacs, the technical sanction shall be obtained from the State Government.

(ii)in the matter of more than rupees fifty lacs in case of Municipal Council having population of more than fifty thousand, and more than rupees thirty lacs in case of Municipal Council having population of less than fifty thousand, and more than rupees fifteen lacs in the case of Nagar Panchayat. the technical sanction shall be obtained from the Director of Urban Administration.']]

- In case of Municipal Council and Nagar Panchayat the action shall be taken in accordance with the manner prescribed in the Chhattisgarh Municipalities (Accounts) Rules, 1971 framed under the Chhattisgarh Municipalities Act, 1961.][Proviso .... omitted.] [Omitted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]

9. Other powers and functions of the Mayor-in-Council.

- The Mayor-in-Council in addition to the powers vested in it under the Chhattisgarh Municipal Corporation Act, 1956 or the rules or bye-laws made thereunder, shall exercise the powers vested in the Corporation in the following sections of the said Act :-Sections 57 (1), 61, 62, 71 (1), 137 (1), 138, 142 (1), 176 and 189-A.

10. Other powers and functions of the President-in-Council.

- The President-in-Council, in addition to the duties vested in it under the Chhattisgarh Municipalities Act, 1961 or the rules or bye-laws made thereunder shall exercise the powers vested in the Council in the following sections of the said Act :-Sections 93 (1), 94 (1), (2), 121 (1), 126, 160, 168 (7), 228, 235, 237, 238, 243, 244, 245, 247, 248, 249, 253 (1), (3), 255 (1), 261, 262 (1), (3), 263, 265, 267, 272, 273, 274, 281.

10A. [ Alternative arrangement on non-compliance of instructions contained in Rules 3 and 4. [Inserted by Notification No. 7-XVIII-3-2000, dated 29-4-2000.]

- Notwithstanding anything contained in these rules if the Mayor-in-Council or the President-in-Council, as the case may be, is not constituted in accordance with the provisions of Rule 3 or Rule 4, as the ease may be, then in the circumstance all the cases relating to the powers and functions of the Mayor-in-Council or the President-in-Council, as the case may be, vested in these rules or in the Act, shall be decided by the Corporation, in place of Mayor-in-Council and Council in place of President-in-Council.]

11. Conduct of business.

(1)Every such case which is beyond the jurisdiction of the Chief Executive Officer shall be submitted to the Member-in-charge of the department concerned. If the case comes within the jurisdiction of the Member-in-charge, the decision shall be taken by the Member-in-charge, otherwise it shall be submitted alongwith his comments, if any, to the Mayor or the President as the case may be.

(2)On the receipt of the case under sub-rule (1) the Mayor or the President, as the case may be, if the case comes within his jurisdiction, shall take decision on it, otherwise it shall be submitted alongwith his comments, if any, in the meeting of the Mayor-in-Council or the President-in-Council, as the case may be, and if the case is such which is beyond the jurisdiction of the Mayor-in-Council or the President-in-Council, as the case may be, it shall be submitted in the meeting of the Council alongwith the opinion of the Mayor-in-Council or the President-in-Council, as the case may be.

(3)In this rule, every case shall be submitted alongwith a self-explanatory precis duly signed by the Head of the Department concerned.

12. Execution of Resolution, Order.

(1)It shall be necessary for the President (Speaker) in case of the Municipal Corporation, and in case of the Municipal Council and Nagar Panchayat its President, to send the copy of resolution to the Chief Executive Officer within seven days from the date of adoption of such resolution by the Council.

(2)The powers regarding the execution of any resolution or order shall be vested in the Chief Executive Officer.

(3)If in the opinion of the Chief Executive Officer, any resolution, order is against the law or against the public interest or against the interest of the Municipality, the same shall be sent to the authority concerned for re-consideration indicating the reasons due to which such resolution, order is against the law or against the public interest or against the interest of the Municipality.

(4)It on the receipt of the case under sub-rule (3) the authority concerned, even alter reconsideration, keeps his earlier resolution or order as it is, such case shall be submitted to the Council by the Chief Executive Officer.

(5)If under sub-rule (4), the Council takes decision on the case to keep the resolution or order as it is, such case shall be sent by the Chief Executive Officer to the State Government in case of Municipal Corporation, and to Director, Urban Administration and Development in case of Municipal Council and Nagar Panchayat. The order of the State Government or the Director. Urban Administration and Development, as the case may be, shall be final and accordingly, the Chief Executive Officer shall take action in the case.

(6)[ It shall be necessary for the Chief Executive Officer to take action as required by sub-rules (3), (4) and (5) within seven days from the date of receipt of resolution.] [Inserted by Notification No. 9-XVIII-3-?000, dated 11-5-2000.]

13. Time limit for the disposal of the case.

- [1- ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ;k egkikSj ;k v/;{k ;k izHkkjh lnL; }kjk izR;sd izdj.k dk fujkdj.k izdj.k ds izkIr gksus dh frfFk ls nl fnu ds Hkhrj fd;k tkosxkA ;fn fdlh izdj.k dk bl vof/k esa fujkdj.k ugha fd;k tkrk gS rc mlds fuEufyf[kr ifj.kke gksaxs%&(d);fn izdj.k ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds {ks=kf/kdkj dk gS rc eq[; dk;Zikfydk vf/kdkjh }kjk ,sls izdj.k ij] ftl :i esa izLrko ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds le{k izLrqr fd;k x;k Fkk] mlh :i esa ;g eku fy;k tkosxk fd ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly }kjk ,slk izLrko vuqeksfnr dj fn;k x;k gS vkSj rn~uqlkj izdj.k ij vkxkeh dkjZokbZ dh tk,sxhA([k) ;fn izdj.k ;FkkfLFkfr egkikSj ;k v/;{k ;k izHkkjh lnL; ds {ks=kf/kdkj dk gS rc eq[; dk;Zikfydk vf/kdkjh }kjk ;FkkfLFkfr egkikSj ;k v/;{k ;k izHkkjh lnL; ls izdj.k okfil ysdj lh/ks vius izLrko ds lkFk ;fn izdj.k ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds {ks=kf/kdkj esa vkrk gS rc ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly dks vkSj ;fn ;FkkfLFkfr fuxe ;k ifj"kn ds {ks=kf/kdkj esa vkrk gS rc ,slk izdj.k vius izLrko lfgr ;FkkfLFkfr fuxe ;k ifj"kn dh cSBd esa izLrqr djsxkA]

(2)If under sub-rule (1) the case is pending before the Council for a period of more than thirty days, the Chief Executive Officer shall propose to the President (Speaker) in case of Municipal Corporation, and to President in case of Municipal Council and Nagar Panchayat, for convening special meeting of the Council, and, if the aforesaid authorities as the case may be, do not permit to convene the special meeting of the Council, the Chief Executive Officer, under intimation to the State Government, shall have power to convene the meeting of the Council in which the orders shall be passed by the Council on such pending case.

14. Head of the department.

- The Chief Executive Officer shall nominate any of his subordinate officers as Head of the department for each department of the Municipality :Provided that the Chief Executive Officer may nominate any of his subordinate Officers as Head of the department, for more than one department.

15. Meeting of the Mayor-in-Council or President-in-Council.

(1)The meeting of the Mayor-in-Council or the President-in-Council as the case may be, may be convened, as and when necessary :Provided that the meeting shall be held in such a way that any case be not kept pending for more than ten days.

(2)At every meeting, the Chief Executive Officer or any Officer nominated by him, shall necessarily be present, who may express his view as seems necessary, but shall not be entitled to vote.

(3)The meeting shall be held in the Municipal building and the date and lime of the meeting shall be fixed by the Mayor or the President, as the case may be.

(4)The notice of every meeting specifying the place, dale and lime shall be dispatched by the Secretary to every member at least three days before the date of the meeting :Provided that in the emergent circumstances, the meeting may be called on one-day's notice.

(5)As soon as any case is received for consideration, it shall be entered in a register by the Secretary and all such cases shall be submitted in the meeting. If any case remains undisposed in the meeting, it shall normally be considered first in the next meeting.

16. Minutes Book.

(1)The minutes of the proceedings of meeting shall be recorded in a book in Hindi, which shall be confirmed at the same meeting or the next meeting. The minutes of the proceedings shall include-

(a)The names of the members present.

(b)The decision on every case.

(c)The signature of the Chairman of the meeting and Secretary.

(2)The Minute Book shall be open for inspection to any Councillor during office time without payment of fees.

16.

&d- f'kfFkyhdj. [Inserted by Notification No 08-2001-XVIII-3, dated 1-3-2001.][[Substituted by Notification. No. 42-F-7-1-03-XVIII-3, dated 12-9-2003. Prior to amendment Rule 13 (1) was as follows :-'(1) Every case which is received to the Mayor-in-Council or President-in-Council, Mayor or President or Incharge Member, as the case may be, shall be disposed of within ten days. If it is not disposed of within this period, the Chief Executive Officer shall have power to submit directly to the Council by taking back the case from the Mayor or Mayor-in-Council or Member-in-charge in case of Municipal Corporation, and President or President-in-Council or Member-in-Charge in case of Municipal Council and Nagar Panchayat.']]k %& bu fu;eksa ds fdlh Hkh micU/k dks jkT; ljdkj fo'ks"k izdj.k ds :i esa f'kfFky dj ldsxhA ]

16.

&[k- jk"V~h; xanh cLrh fodkl dk;Zdze dk fdz;kUo; [Inserted by Notification No 178-XVIII-2-2002, dated 11-6-2002.]u %& bu fu;eksa dh dksbZ Hkh ckr ^^jk"V~h; xanh cLrh fodkl dk;Zdze ds vUrxZr fd;s tkus okys fuekZ.k dk;ksZa ds laca/k esa ykxw ugha gksxhA ,slh lHkh fuekZ.k dk;ksZa dks Lohd`r djus ds vf/kdkj uxj ikfyd fuxeksa dh fLFkfr esa uxj ikfydk fuxe vk;qDr rFkk uxjikfydk ifj"kn~ dh fLFkfr esa eq[; uxjikfydk vf/kdkjh dks jgsaxs %ijUrq dk;ksZa dh iz'kkldh; Lohd`fr ftyk 'kgjh fodkl vfHkdj.k ds v/;{k gksus ds ukrs dysDVj }kjk nh tk;sxh rFkk fuekZ.k dk;ksZa dh rduhdh Lohd`fr ds laca/k esa dysDVj }kjk ;FkkfLFkfr yksd fuekZ.k foHkkx vFkok yksd LokLF; ;kaf=dh foHkkx ds dk;Zikyu ;a=k vFkok uxjikfydk ds led{k rduhdh vf/kdkjh tks Hkh miyC/k gks] ls izkIr dj nh tk;sxhA]

17. Repeal.

- Immediately before the commencement of these rules :-

(1)The Chhattisgarh Municipalities (Powers of the Standing Committee and the Procedure for the Conduct of its Business) Rules, 1997;

(2)The Chhattisgarh Municipal Corporation (Conduct of Business of the Standing Committee) Rules, 1997;

(3)The Chhattisgarh Municipalities (Duties, Powers and Procedure for Conduct of Business of the Departmental Committees) Rules, 1997;

(4)The Chhattisgarh Municipal Corporation (Financial Power of the Authorities and Contract) Rules, 1994;

(5)The Chhattisgarh Municipalities (Financial Powers of the Authorities and the Limit for Inviting Tenders) Rules, 1994.and all rules, bye-laws or orders, corresponding to these rules, if any, shall stand repealed from the date of commencement of these rules :Provided that any action taken or anything done under the rules, bye-laws or orders so repealed shall, so far as they are not inconsistent with the provisions of these rules, be deemed to have been taken or done under the corresponding provisions of these rules.

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