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State of Andhra Pradesh - Act

Vijayawada Municipal Corporation Act 1981

ANDHRA PRADESH
India

Vijayawada Municipal Corporation Act 1981

Act 23 of 1981

  • Published on 13 April 2005
  • Commenced on 13 April 2005
  • [This is the version of this document from 13 April 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Vijayawada Municipal Corporation Act 1981(Act No. 23 of 1981)Last Updated 25th September, 2019[Dated 1st December, 1981]An act to provide for the establishment of a Municipal Corporation for the City of Vijayawada.Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty second Year of Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Vijayawada Municipal Corporation Act, 1981.
(2)It shall be deemed to have come into force on the 6th June, 1981.

2. Definitions.

(1)In this Act, unless the context otherwise requires:-
(a)"Corporation" means the Municipal Corporation of Vijayawada deemed to have been constituted under Section 3;
(b)"Council" means the Municipal Council of Vijayawada;
(c)"Government" means the State Government;
(d)"Municipality" means the Vijayawada Municipality;
(e)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clause (24) and (25) of Article 366 of the Constitution of India.
(2)All words and expressions used in this Act and not defined but defined in the Hyderabad Municipal Corporations Act, 1955, (Act II of 1956) shall have the meanings respectively assigned to them in that Act.

3. Establishment of a Municipal Corporation for the city of Vijayawada.

(1)with effect on and from the commencement of this Act, the local area included in the Vijayawada Municipality shall constitute the city of Vijayawada for purposes of this Act and on and from such commencement, a Municipal Corporation shall be deemed to have been established for the said city by the name of Vijayawada Municipal Corporation.Provided that the Government may, from time to time, after consultation with the Corporation, by notification in the Andhra Pradesh Gazette, alter the limits of the city constituted under this sub-section so as to include therein or to exclude therefrom, the areas specified in the notification;Provided further that the power to issue a notification under this subsection shall be subject to previous publication.
(2)The Corporation shall, by the said name, be a body corporate, having perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contracts and may by its corporate name, sue and be sued.
(3)The Vijayawada Municipality functioning immediately before the commencement of this Act shall be deemed to have been abolished from such commencement.

4. Municipal Authorities.

- The Municipal authorities charged with carrying out the provisions of this Act shall be:
(a)a Corporation;
(b)a Standing Committee;
(c)a Commissioner.

5. Constitution of Corporation.

- [(1) Subject to the provisions of sub-section (2) the Corporation shall consist of such number of elected members as may be notified from time to time by the Government in the Andhra Pradesh Gazette, in accordance with such principles as may be prescribed.] [Substituted by Act No. 14 of 2005, dated 13.4.2005.]
(2)[ ***] [Omitted by Act 5 of 2008, dated 16.4.2008.][(2-A) In addition to the members referred to in sub-sections (1) and (1-A) three persons having special knowledge or experience in Municipal Administration of whom one shall be women, be co-opted as members of the Corporation in the prescribed manner by the members of the Corporation from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age;Provided that the members co-opted under this sub-section shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote.(2-B) Two persons belonging to the minorities of whom one shall be woman co-opted as members of the Corporation in the prescribed manner by the members of the Corporation specified in sub-sections (1) and (1-A) from among the persons who are registered voters in the Corporation and who are not less than twenty-one years of age:Provided that the members co-opted under this sub-section shall have the right to speak in and otherwise to take part in the meetings of the Corporation but shall not have right to vote.]
(3)[ In the Corporation out of the total strength of elected Members, the Government shall, subject to the rules as may be prescribed, by notification, reserve,-
(a)such number of seats to the Scheduled Castes and Scheduled Tribes as may be determined by them, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the Corporation, as the population of the Scheduled Castes, as the case may be, the Scheduled Tribes in the Corporation bears to the total population of the Corporation; and such seats may be allotted by rotation by different wards in the Corporation;
(b)one-third of the seats for the members belonging to the Backward Classes; and such seats may be allotted by rotation to different wards in the Corporation;
(c)not less than one-third of the total number of seats reserved under clauses (a) and (b) for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;
(d)not less than one-third (including the number of seats reserved, for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes) of the total number of seats to be filled by direct election to the Corporation shall be reserved for women and such seats may be allotted by rotation to different Wards in the Corporation.
Explanation. - In this section,--
(i)the expression ‘Scheduled Castes’ and ‘Scheduled Tribes’ shall have the same meanings respectively assigned to them in clause (24) and clause (25) of Article 366 o the Constitution of India.
(ii)the expression ‘Backward Classes’ means any socially and educationally Backward Classes of citizens recognized by the Government for the purpose of clause (4) of Article 15 of the Constitution of India. [without reference to the classification but including the creamy layer amongst such Backward classes of citizens.]]

6.

[Omitted]

7. Application of the provisions of the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956) to the Corporation.

(1)Save as otherwise expressly provided therein, all the provisions of the Hyderabad Municipal Corporations Act, 1955 (hereinafter in this section called "the said Act") including the provisions relating to the levy and collection of any tax or fee are hereby extended to and shall apply mutatis mutandis to the Corporation and the said Act shall, in relation to the Corporation be read and construed as if the provisions of the Act had formed part of this Act.
(2)For the purpose of facilitating the application of the provisions of the Hyderabad Municipal Corporation Act, 1955 to the Corporation, the Government may, by notification, make such adaptations and modifications of the said Act and the Rules and bye-laws made thereunder whether by way of repealing, amending or suspending any provision thereof, as may be necessary or expedient and thereupon the said Act and the rules made thereunder, shall apply to the Corporation subject to the adaptations and modifications so made.
(3)Notwithstanding that no provision or insufficient provision has been made under sub-section (2) for the adaptation of the provisions of the said Act, or the rules made thereunder, any Court, Tribunal or authority required or empowered to enforce these provisions may, for the purpose of facilitating their application to the Corporation, construe these provisions in such manner, without affecting the substance, as may be necessary or proper regard to the matter before the Court, Tribunal or authority.

8.

[Omitted]

9. Appointment of Special Officer.

(1)There shall be appointed by the State Government, by a notification in the Andhra Pradesh Gazette, a Special Officer to exercise the powers, perform the duties and discharge the functions of:
(a)the Corporation,
(b)the Standing Committee; and
(c)the Commissioner,
(2)The Government shall cause elections to be held to the Corporation so that the newly elected Councillors may come into office on such date as may be specified by the Government in this behalf by a notification in the Andhra Pradesh Gazette:Provided that the Government may, from time to time advance or postpone the date specified under this sub-section and specify instead another date;Provided further that the term of office of the Special Officer shall expire on the date of election of the Mayor.
(3)The Special Officer shall exercise the powers, perform the duties and discharge the functions of the Corporation until the elected Councillors come into office, of the Standing Committee until a Standing Committee is appointed by the Corporation and of the Commissioner, until a Commissioner is appointed by the State Government as the case may be, and any such officer may, if the Government so direct, receive remuneration for his services from the municipal fund.
(4)Until a new Special Officer is appointed by the Government under sub-section (1), the Special Officer of the municipality functioning immediately before the commencement of this Act shall be deemed to be the Special Officer of the Corporation and he shall exercise the same powers and perform the same duties and discharge the same functions as those exercised, performed and discharged by the Special Officer appointed under sub-section (1).

10.

[Omitted]

11. Power to make rules.

(1)The State Government may, by notification in the Andhra Pradesh Gazette, make rules to carry out all or any the purposes of this Act.
(2)Every rule made under this Act, shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified in the Andhra Pradesh Gazette, have effect only in such modified form or shall stand annulled, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.[Substituted by Act No. 14 of 2005, dated 13.4.2005.]