Rajasthan Municipalities (Constitution of Committees) Rules, 1996

Rajasthan Municipalities (Constitution of Committees) Rules, 1996

Published vide Notification No. F. 8 ( ) (Rules)/LSG/96/1877 dated 23-5-1996, published in Rajasthan Rajpatra, Part 4-C(1), Extra-ordinary, dated 28-5-1996, page 37(1)

RJ707

In exercise of the powers conferred by sub-section (1) of Section 297 read with section 73 and 78 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government makes the following rules, namely :-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Municipalities (Constitution of Committees) Rules, 1996.

(2) These rules shall come into force on the date of their publication in the Official Gazette.

2. Definitions.- In these rules, unless the context otherwise requires,-

(1) "Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959),

(2) "Board" means the municipal board constituted under the provisions of the Act,

(3) "Chairman" means the chairman of the municipal board and includes President of Council and Mayor of Corporation,

(4) "Committee" means the committee constituted by the board or council or corporation under Section 73 and under these rules,

(5) "Council" means the municipal council constituted under the provisions of the Act,

(6) "Corporation" means the municipal corporation constituted under the provisions of the Act,

(7) "Executive Officer" means Executive Officer of the Board and includes the Commissioner of council or Corporation, and

(8) "Member" means the member of the board and includes the councillor of the council or corporation.

3. Constitution of Committees.- (1) Every board shall constitute the following committees :-

(a) Executive Officer,

(b) Finance Committee,

(c) Sanitation and Health Committee, and

(d) Building and Works Committee.

(2) Such other committees as may be deemed proper may be constituted but their number shall not exceed 5 in case of board, 10 in case of council and 15 in case of corporation.

(3) The committees mentioned in sub-rule (1) and (2) of these rules and sub section (1) and (3) of section 73 of the Act shall exercise, discharge and perform such powers, duties and functions as are delegated to them by rules made under clause (a) of section 88 of the Act. (4) The committees shall be constituted by resolution passed by the majority of the total number of members of the Board or councillors of the council or corporation :

[Provided that Executive Committee shall be constituted by resolution passed by the majority of the present number of Members of the Board/Council/Corporation:]

[Provided further that the Chairman of the Board shall be included in the Executive Committee.]

[4. X X X]

5. Numbers of members in committee.- Each committee shall consist of such member of members not exceeding seven as the board, council or corporation may decide.
6. Repeal and savings.- The Rajasthan Municipalities (Constitution of Committees by Boards) Rules, 1974 shall stand repealed and all orders issued and action taken under the repealed Rules, shall be deemed to have been taken or issued under these rules.