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THE MANIPUR MUNICIPALITY DISCLOSURE ACT, 2008
THE MANIPUR MUNICIPALITY DISCLOSURE ACT, 2008
(Manipur Act No. 6 of 2008)
An Act to provide for transparency and accountability in the functioning of municipalities.
Be is enacted by the Legislature of Manipur in the Fifty ninth Year of the Republic of India as follows:
Short title, extent and commencement:-
1. (1) This Act may be called the Manipur Municipality Disclosure Act, 2008.
(2) It extends to such Municipalities as may be notified by the State Government.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Definitions:-
2. In this Act unless there is anything repugnant in the subject or context:-
(a) “Assets” means all immovable assets vest in the municipalities;
(b) “Municipality” means an institution of self-government constituted under section 3(1) of the Manipur Municipalities Act, 1994 (No. 26 of 1994);
(c) “State Government” means the State Government of Manipur.
Obligation of Municipality:-
3. Every Municipality shall maintain and publish all its records duly catalogued and indexed, in a manner and from which enable the Municipality under this Act to disclose the required information as specified in Part-A and Part-B of the Schedule appended to this Act at quarterly intervals.
Manner of disclosure:-
4. Manner of disclosure shall include-
(a) Newspaper in Manipuri and English language or Website;
(b) Notice boards of the Municipality;
(c) Wards offices;
(d) Any other made, as may be prescribed, by the State Government under this Act, rules or notification issued from time to time.
Power to make rules:-
5. (1) The State Government may, by notification in the official Gazette, make rules to carry out the provisions of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after it is made before the Legislature of Manipur, while it is in session, for a total period of thirty days which may comprise in one session or in two more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
SCHEDULE
PART –A
1. Particulars of the Municipality.
2. A statement of the councils, committees and other bodies consisting of two or more person constituted as its part or the purpose of its advice, and minutes of the meetings of those councils, committees and other bodies.
3. A director of its officers and employees.
4. The particulars of officers who grant concession, permits or authorization for each activity.
PART –B
1. Audited financial statements of balance sheet, receipts and expenditures, and cash flow on annual basis, within two months and statutorily audited financial statements for the full financial year, within three months of the end of the financial year.
2. The service levels being provided for each of the services being undertaken by the Municipality.
3. Particulars of all plans, proposed expenditures, actual expenditures on major services provided or activities performed and reports on disbursements made.
4. Details of subsidy programmes on major services provided or activities performed by the Municipality, and manner and criteria of identification of beneficiaries for such programmes.
5. Particulars of the Master plan, city development plan, vision documents or any other plan concerning the development of the Municipal area.
6. The particulars of major works as may be defined in the Rules to be made under this Act, together with information on the value of works, time of completion, and details of contract.
7. The details of the municipals funds i.e., income generated in the previous year by the following-
(a) Taxes, duties, cess and surcharge, rent from the properties, fees from licenses and permission;
(b) Taxes, duties, cess and surcharge, rent from the properties, fees from licenses and permission that remain uncollected and the reasons thereof;
(c) Share of taxes levied by the State Government and transferred to Municipality and the grants released to the Municipality;
(d) Grants released by the State Government for implementation of the schemes, projects and plans assigned or entrusted to the Municipality, the nature and extend of utilization;
(e) Money raised through donation or contribution from public or non governmental agencies.
8. Annual budget allocated to each ward.
