Section 10(2) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
(2)The Administrator shall, when so requested by the Election Commission, make available to that Commission such staff which the Administrator considers necessary for the discharge of the functions conferred on the Commission by sub-section (1).”.Section 12.―In clause (a), for “twenty-five years”, substitute “twenty-one years”.Section 13,―(i)in sub-section (1), after clause (1), insert―“(m) if he is so disqualified by or under any law for the time being in force for the purposes of elections to the House of the People:Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age of twenty-one years;(n)if he is so disqualified by or under any law made by Parliament.”;(ii)in sub-section (2), after clause (c), insert―“(d) a person shall not be disqualified for being nominated as a member of the Corporation on the ground that he holds office of profit for the purposes of election to the House of the People under any law for the time being in force.”.After section 13, insert―“13A. Decisions on questions as to disqualification of members.―(1) If any question arises as to whether a member has become subject to any disqualifications mentioned in section 13, the question shall be referred for the decision of the Administrator and his decision shall be final.”.Section 15,―(i)omit sub-section (2);(ii)in sub-section (3), for “Director”, substitute “Administrator”.Section 16,―(i)in sub-section (1), for “Director”, substitute “Administrator”;(ii)in the proviso to sub-section (1), for “four”, substitute “six”;(iii)in sub-section (2),―(a)in the opening portion, for “Scheduled Castes”, substitute “Scheduled Castes, backward classes or for the women, as the case may be,”;(b)after the words “Scheduled Castes” occurring at the end, add “backward classes or be a woman”.Section 17,―(a)omit “or co-opted” and “or co-option”;(b)for “Director”, substitute “Election Commision”.Section 35.―In sub-section (1), omit “other than an associated councillor”.After section 35, insert―“35A. Vacation of seats in case of multiple membership.―No councillor shall be a member both of the Corporation and Parliament and if a person is so chosen, then at the expiration of fourteen days from the date of the publication in the Gazette of India, or as the case may be, in the Official Gazette whichever is later, that he has been so chosen, that person’s seat in Parliament shall become vacant unless he has previously resigned his seat in the Corporation.”.Section 36.―For sub-section (1), substitute―“(1) If a councillor becomes subject to any of the disqualifications mentioned in section 13, his seat shall thereupon become vacant.
