The Rajasthan Municipalities (Transfer of Charge) Rules, 1963
Published vide Notification No. Tax/ Rules/ F(12) DLB/62, dated 20-8-1963, Published in Rajasthan Gazette, Part 4-C, dated 24-10-1963
RJ745
| LEGISLATIVE HISTORY 6 |
In exercise of the powers conferred by clause (a) of sub-section (2) of section 297 read with section 69 (A) of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the following Rules namely:-
- Short title.- These Rules may be called the Rajasthan Municipalities (Transfer of Charge) Rules, 1963.
- Commencement.- These Rides shall come into force after one month from the date of their publication in the Official Gazette.
- Definitions.- In these Rules, unless the context otherwise re-quires:-
(i) 'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).
(ii) 'Board' includes Municipal Council.
(iii) 'Executive Officer' includes a Secretary of a Board and the Commissioner of a Municipal Council.
(iv) 'Section' means a section of the Act.
- Manner of transferring charges.- (1) Whenever charge is required to be handed over under section 69(A) a list of all articles not entered in any book or register, and of all books, registers and documents and statement of cash and other valuable securities in hand shall be prepared in a register called the charge register to be maintained by [each]Municipal Board.
(2) The person making over and taking over the charge shall both put their signatures and date at the bottom of the list in token of having respectively made over and received the articles, books, registers, documents cash and valuable securities mentioned in the list.
(3) The person making over and taking over charge shall also sign each stock register and cash register in verification of the correctness of the balance entries therein made immediately before the date and time on which the charge is transferred.
(4) Any person taking over such charge may, before putting his signatures as aforesaid, physically verify the correctness of such entries.
(5) The authority prescribed within the meaning of sub-section (2) and (4) of section 69(A) shall be Sub-Divisional Officer having jurisdiction.
- Manner if invoking assistance of the police or Magistrate.- (1) On failure to hand over the charge of office by any person [X X X]after a direction made under sub-section (2) of S. 69(A), a request in writing by the Executive Officer may be made to the police or the Magistrate under sub-section (4) of Section 69(A) and for enforcing the provisions of section 69(A) and for the charge being [made] over.
(2) When a request is received under sub-rule (2), police officer or the Magistrate, as the case may be, shall proceed to the spot and shall further act in accordance with law.
Note. - The figure '2' marked for rule 2 is wrong because it is sub-rule (2) of rule 1 as is evident from the marginal note of rule 1. Thus, after correction, the rules 3 to 5 should be renumbered as 2 to 4.
