The Rajasthan Municipalities (Authentication of Documents) Rules, 1974
Published vide Notification No. F. 3(2)(14) LSG/74/581-45413 GSR 226(15), dated 28-9-1974, published in Rajasthan Gazette, Part 4-C, dated 28-11-1974 at page 24 (39-40)
RJ700
In exercise of the powers conferred by sub-section (1) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) read with section 68 thereof the State Government hereby makes the following rules, namely :-
- Short title & commencement.- (1) These Rules may be called the Rajasthan Municipalities (Authentication of Documents) Rules, 1974.
(2) These Rules shall came into effect after one month from the date of their publication in the Official Gazette.
- Definitions.- (1) In these rules unless the context otherwise requires,-
(a) "Act" means the Rajasthan Municipalities Act, 1959 (Act 38 of 1959).
(b) "Rules" means the rule made in exercise of the powers conferred under this Act and includes an order made and issued by the State Government under the previsions of the Act or any rule or otherwise.
(c) "Executive Officer" includes Commissioner of a Municipal Council.
(d) "Board" includes the Municipal Council.
(e) "Member" includes the Councillor of a Municipal Council.
(f) "Committee" means a Committee appointed under section 73 of the Act.
(2) Words and expressions used and not defined in these Rules shall have the same meaning as has been assigned to them in the Act.
- Powers of the Executive Officer to authenticate, licences, permissions and orders for and on behalf of the Board.- (1) The Executive Officer shall authenticate a licence, permission or order passed by the Board or any of its Committees within 7 days from the date of decision.
(2) Where the Executive Officer is of the opinion that any order, licence or permission ordered to be issued by the Board or any of its committees is inconsistent with the Provisions of the Act and the Rules made thereunder or is determined to the interest of the Board he shall put up a note of dissent in writing and duly signed by the detailing out the inconsistency at the time of the deliberations of the matter in the meeting of the Board or its Committee and report the matter to the Collector of the District and the State Government within 3 days bringing out the facts of the case and the proper legal position.
[(3) All correspondence addressed to or meant for the Board shall be sent in the name of the Executive Officer and all correspondence issued or made on behalf of the Board shall be issued under the seal and signature of the Executive Officer.]
