Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State of Madhya Pradesh - Act

Publication of Byelaws Rules

MADHYA PRADESH
India

Publication of Byelaws Rules

Rule PUBLICATION-OF-BYELAWS-RULES of 1962

  • Published on 27 August 1962
  • Commenced on 27 August 1962
  • [This is the version of this document from 27 August 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
Publication of Byelaws RulesPublished vide Notification No. 108-U-18, dated 27-8-1962, M.P Gazette, Part 2, dated 7-9-1962 at page 437

1. Definition.

- In these rules-"Act" means the Madhya Pradesh Municipalities Act, 1961.

2. Manner of Publication of the bye-laws.

- [A notice of the intention of Council to make bye-laws under the Act and of inviting objections and suggestions in respect thereof together with a draft of bye-laws proposed to be made by the Council shall be published in any Hindi daily news paper having in the opinion of the Council, widest circulation in the Municipality.] [Substituted vide Notification No. 552-4918-XVIII-4-1, dated 28-12-1970]
(2)The Council shall also publish the notice and the draft of byelaws-
(a)by pasting copies thereof on the notice board at the Municipal office;
(b)by affixing copies thereof at conspicuous places with the municipality; and
(c)by circulating their copies within the Municipality in print in Hindi and English languages.
(3)Proclamation shall also be made by beat of drum throughout the Municipality notifying the intention of the Council and calling the attention of the inhabitants to the notice and the draft of byelaws and to the date by which objections and suggestions in respect of the byelaws must be submitted, in writing, to the Council.
(4)A period of thirty days shall be fixed for inviting objections and suggestions in respect of the draft byelaws.
(5)Any objections or suggestions with regard to the said byelaws received from any inhabitants within the specified period shall be considered by the Council and it shall forward them, with or without such modifications as may be deemed necessary for confirmation to the State Government :Provided that if the byelaws are so modified as to affect their substance they shall be republished in the manner laid down in these rules before forwarding them to the State Government for confirmation.
(6)When any byelaws made by a Council is submitted for confirmation to the State Government, a copy of the notice published and every objection and suggestion received with respect to the draft shall be submitted to the State Government along with the said byelaws for its consideration.
(7)The State Government may either refuse to confirm the byelaws submitted or may return them to the Municipality for further consideration or may confirm the said byelaws with or without modification.
(8)The byelaws when finally confirmed by the State Government shall be published in the "Madhya Pradesh Gazette".

3. Adoption of Model Byelaws.

- The procedure prescribed in the preceding rules shall also be applicable in the case the Municipal Council proposes to adopt any of the model byelaws made by the State Government under Section 359 of the Act, for the guidance of Municipal Councils.

4. Rules shall be general.

- These rules shall be general for all Municipalities.