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State of Tamilnadu- Act

The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Public Disclosure) Rules, 2009

TAMILNADU
India

The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Public Disclosure) Rules, 2009

Rule THE-TAMIL-NADU-TOWN-PANCHAYATS-THIRD-GRADE-MUNICIPALITIES-MUNICIPALITIES-AND-MUNICIPAL-CORPORATIONS-PUBLIC-DISCLOSURE-RULES-2009 of 2009

  • Published on 9 June 2006
  • Commenced on 9 June 2006
  • [This is the version of this document from 9 June 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Public Disclosure) Rules, 2009Published vide Notification G.O.(Ms) No. 95, Municipal Administration and Water Supply (Election), dated 9th June, 2006S.R.O. A-15(a)/2009. - In exercise of the powers conferred by Section 347 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), Section 303 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), Section 431 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) and Section 430 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), read with Section 8 of the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), Section 8 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), Section 8 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), Section 8 of the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), Section 8 of the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), Section 8 of the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) and Section 8 of the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), the Governor of Tamil Nadu hereby makes the following Rules:-

1. Short title and commencement.

(1)These Rules may be called the Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Public Disclosure) Rules, 2009.
(2)They shall come into force on the first day of September, 2009.

2. Application.

- These Rules shall apply to all Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations in the State.

3. Definitions.

- In these Rules, unless context, otherwise requires,-
(a)"Act" means, the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) and the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008);
(b)"municipality" means the town panchayats, third grade municipalities, municipalities and municipal corporations in the State.

4. Maintenance of records and publication of information.

- Every municipality shall maintain all its records duly catalogued, indexed and disclose the information as specified in Appendix-I, Appendix-II to these Rules, at such intervals as specified therein, in the manner specified in Rule 5.Explanation. - Wherever the information is specified to be disclosed once in six months, it shall be on the first day of the months of January and July of every year and in respect of once in a year, it shall be on the first day of the month of October.

5. Manner of disclosure.

- The information required to be disclosed under Rule 4 shall be published in such forms appended to these Rules in any one or more manner specified as follows:-
(a)Website of the municipality;
(b)Notice Boards of the municipal office, wards committee offices, and ward offices, if any; and
(c)Any other mode as may be directed by the Government, by order.
Appendix-1
S. No. Details of information Periodicity of disclosure
(1) (2) (3)
1. Particulars of the Municipality Once in a year
  (a) Formation of the Municipality  
  (b) Brief history  
  (c) Significant events/ persons  
  (d) Characteristics and importance of the townincluding tourist attractions  
2. (a) Directory of its Chairperson,Vice-chairperson, Councillors, officers and employees withspecific particulars of officers by designation who grantconcessions, permits, licences or No Objection Certificates orauthorisations. Once in a year or whenever changes are made
  (b) Party position in the council  
3. The minutes of the meetings of the council Within a month of the meeting
4. Citizen's Charter Once in a year
5. Details of Land owned by or vested with themunicipality--- Once in a year
6. The service level being provided for each of thefollowing services undertaken by the Municipality--- Once in six months
  (i) Water supply;  
  (ii) Sewerage;  
  (iii) Street lights;  
  (iv) Solid Waste management.  
7. Details of subsidy programmes on major services.Achievement Once in a year
  (i) Swama Jayanthi Shahari Rozgar Yojana  
  (ii) Jawaharlal Nehru National Urban RenewalMission  
  (iii) Solid Waste Management  
  (iv) Water supply  
8. Procedure for availing various services,obtaining licences from the municipality including the fees, ifany, to be remitted, (e.g.) Once in a year
  (i) Water supply connection  
  (ii) Sewerage connection  
  (iii) Assessment of tax  
  (iv) Payment of tax, fees  
  (v) All licences including trade, buildinglicences  
  (vi) Lay out approval  
  (vii) Repairs to various services provided bythe municipality  
  (viii) Solid and liquid waste removal  
  (ix) Water supply for special occasions  
  (x) Reservation for Travellers' Bungalow,Kalyana mantapam and other similar services Animal Control - toavoid nuisance created by  
  (xi) stray animals like dogs, pigs, etc.Registration of Births and deaths  
  (xii) Crematorium, Burial and burning ground  
  (xiii) Services  
  (xiv) Others  
9. For any specific grievance relating to themunicipal services, details of officers and staff who can beapproached and their jurisdiction together with the names andcontact details of controlling officers who can be approached incase of default or undue delay. Once in six months
10. The particulars of all works includingprocurement together with information on the value of works,time of completion, and details of contract etc. Once in six months
11. Such other information as may be directed by theGovernment. Whenever necessary
Appendix-II
S.No. Details of information Periodicity of disclosure
(1) (2) (3)
1. Annual budget Once in a year, within a month of approval ofbudget by the council.
2. Audited financial statements Once in a year, within a month of the receipt ofthe audit report
3. Particulars of the Master Plan, City DevelopmentPlan or any other plan concerning the development of themunicipal area including City Corporate/ Business Plan/ CityDevelopment Plan in respect of Municipal Corporations : Once in a year
  For other cities Whenever updated
4. Publication of amendments to the Municipal Acts,Rules, bye-laws, regulations and notifications of public interest Once in a year during the financial year or as and whennecessary
5. Disclosure of such other information as may bedirected by the Government As may be directed by the Government.
Form 1Particulars of Municipality(See Rule 5 and Serial Number 2 of Appendix I)Part-1 Directory
(A)Details of Elected Chairperson, Vice-Chairperson and Councillors or Members
Serial Number Name Position and ward Contact Number
Residence Mobile
         
(B)Details of Officers
S. No. Name of the officer Designation Contact Number Residence/ Office Mobile E-mail Web Entrusted Responsibility
             
Part-II Political Party/ Vacancy Position
(A)Political Party Position in the Council
S. No. Political party or Independents Number of Councillors Members
(1) (2) (3)
     
(B)Vacancy in the Position of Councillor
Total Strength of Council Number in position Number of seats of Councillors or members vacant
(1) (2) (3)
     
Form-2Details of Land Owned by/ Vested with Municipality(See Rule 5 and Serial Number 5 of Appendix I)
(A)Total Extent of Land Owned by Municipality and its Current Status
S. No. Ward Number Survey Number Extent Usage
(1) (2) (3) (4) (5)
         
(B)Total Extent Of Land, Vested with the Municipality and its Current Status
S. No. Ward Number Survey Number Extent Usage
(1) (2) (3) (4) (5)
         
Form-3Minutes of the Council Meetings(See Rule 5 and Serial Number 3 of Appendix I)
Date of meeting of the Council Serial Number and subject in the Agenda Decision of the Council
(1) (2) (3)
     
Form-4Details of Municipal Services Provided(See Rule 5 and Serial Number 6 of Appendix I)
S. No. Details of Municipal Services including Licences/permits in respect of Officer Responsible Contact Numbers
1 Property Tax Assessment    
2 Profession Tax Assessment    
3 New House Service Connection - Water/ Sewerage    
4 Repairs to House Service Connection-Water/Sewerage    
5 Septic Tank clearing    
6 Water Supply Service Problem    
7 Sewerage Service --- problem    
8 Road --- complaints    
9 Sanitation - Rubbish Removal Complaints    
10 Building Licence    
11 Trade Licence    
12 Birth Certificate    
13 Death Certificate    
14 Street lights services --- complaints    
15 Maternity services --- complaints    
16 Drainage services --- complaints    
Form-5Level of Municipal Services Provided(See Rule 5 and Serial Number 6 of Appendix I)Part-I Water Supply
Total requirement as per norm and populationMillion Litres per day Total quantity supplied Million Litres per day Frequency of supply/ once in 2 days/ once in 3day, etc. Supply Hours (Approximate) Water treatment method
(1) (2) (3) (4) (5)
         
Present per capital supply (Litres Per capitalDaily) Rate of Water charges (Domestic) Rate of Water Charges (Non-Domestic) Whether Bylaws have been approved and Gazetted Percentage of coverage of population throughprotected supply
(6) (7) (8) (9) (10)
         
Part-II Sewerage
Percentage of municipal area covered with underGround Drainage System Per Capital Generation of Waste Water Number of House Service Connections Monthly rate of Sewerage Charges (Domestic) Monthly rate of Sewerage Charges (Non-Domestic) If any Under Ground Drainage System Scheme isongoing briefly indicate its status
(1) (2) (3) (4) (5) (6)
           
If there is no Under Ground Drainage System,Number of Septic Tanks Quantity of Sewerage pumped Quantity treated Method of treatment Source where treated water is disposed Organisational arrangement available to redresspeople's grievances
(7) (8) (9) (10) (11) (12)
           
Part-III Street Lights
Total Number of Street Lights and the Types ofLights Number of additional Street Lights installedduring the last 6 months Annual Electricity consumption charges for thelast year Organizational arrangements in the Municipalityfor redressal of public grievances
No. Cost
(1) (2)(a) 2(b) (3) (4)
         
Part-IV Solid Waste Management
Total Solid waste generated per day in the town Total Solid waste cleared per day Number of compost yards available and extent Number and type of vehicle used Lorry/ Tractor/Compactor
(1) (2) (3) (4)
       
Carrying capacity of all vehicles per trip Average Number of Trips per day Whether privatization has been attempted and ifso in how many wards
(5) (6) (7)
     
Form-6Details of Subsidy Programmes on Major Services(See Rule 5 and Serial Number 7 of Appendix I)Part-I Central Government Sponsored
S. No. Name of the Programme Number of beneficiaries Total amount of subsidy in the year (Rs.) Amount of subsidy per beneficiary (Rs.)
(1) (2) (3) (4) (5)
         
Part-II State Sponsored
S. No. Name of the Programme Total outlay Annual outlay Funding Source
(1) (2) (3) (4) (5)
         
Details of programme Nature of Beneficiaries Total amount of subsidy Amount of subsidy per beneficiary
(6) (7) (8) (9)