Rajasthan Municipalities (Channel of Correspondence) Rules, 1964 1. Short title and commencement. 2. Channel of Correspondence with the State Government.
The Rajasthan Municipalities (Channel of Correspondence) Rules, 1964
Published vide Notification No. Tax/Rules/F. (11) DLB/62, dated 14-2-1964, published in Rajasthan Rajpatra, Part 4-C, dated 13-8-1964
RJ703
In exercise of the powers conferred by clause (a) of sub-section (2) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the following rules, namely :-
- Short title and commencement.- (i) These rules may be called the Rajasthan Municipalities (Channel of Correspondence) Rules, 1964.
(ii) These rules shall come into force after one month from the date of their publication in the Rajasthan Gazette.
- Channel of Correspondence with the State Government.- (1) Correspondence by or with the Municipal Councils and the Municipal Boards shall be done through its President or Chairman, as the case may be, in the manner specified below :-
(a) All correspondence shall, as far as possible, be done in Hindi.
(b) All Municipal Councils and Municipal Boards with a population exceeding 50,000 shall correspond with the Director of Local Bodies-cum-Dy. Secretary to the Government in Local Self Govt. Department.
(c) All Municipal Boards situated at District Head Quarters (excluding the municipal boards of the towns with a population exceeds in 50,000) shall correspond with the Collector of the District and through him with the Director, Local Bodies-cum-Dy. Secretary to the Government in Local Self Govt. Department.
(d) All other municipalities shall correspond with the Sub-Divisional Officer concerned, who shall route the papers through the Collector to the Director of local bodies-cum-Dy. Secretary to the Government in Local Self Govt. Department.
(e) No municipality shall correspond directly with the State Government.
