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THE MANIPUR PANCHAYATI RAJ (FOURTH AMENDMENT) ACT, 2005
THE MANIPUR PANCHAYATI RAJ (FOURTH AMENDMENT) ACT, 2005
[Act No. 16 of 2005]
PREAMBLE
AN ACT further to amend the Manipur Panchayati Raj Act, 1994
BE it enacted by the Legislature of Manipur in the Fifty-sixth year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Manipur Panchayati Raj (Fourth Amendment) Act, 2005.
(2) It shall come into force from the date of its publication in the official Gazette.
Section 2 - Amendment of Section 5
In section 5 of the Manipur Panchayati Raj Act, 1994 (hereinafter referred to as Principal Act) for the word “six”, the word “three” shall be substituted.
Section 3 - Amendment of Section 7
In sub-section (1) of the section 7 of the Principal Act, for the words “one tenth”, the words, “one fifth” shall be substituted.
Section 4 - Amendment of Section 29
For sub-section (2) of the section 29 of the Principal Act, the following shall be substituted, namely-
“(2) Every resignation under sub-section (1) shall have immediate effect.”
Section 5 - Amendment of Section 30
In sub-section (1) of the section 30 of the Principal Act,
(i) after clause (b), the following new clause (bb) shall be inserted, namely-“(bb) Withdrawal of no-confidence motion against the Pradhan or Up-Pradhan or both as the case may be, shall not be allowed”;
(ii) In clause (c), for the words “rejected”, “rejection” and “one year”, the words “defeated”, “defeat” and “six months” shall be substituted.
Section 6 - Amendment of Section 56
In clause (c) of sub-section (2) of the section 56 of the Principal Act, the words “for a period exceeding thirty days” shall be deleted.
Section 7 - Amendment of Section 57
(a) In section 57 of the Principal Act,
(i) for sub-section (2), the following shall be substituted, namely-
“(2) Every resignation under sub-section (1) shall have immediate effect”;
(ii) after sub-section (4), the following provisos shall be added, namely-
“Provided that if the Adhyaksha fails to convene the said meeting within the stipulated time, the members shall request the Deputy Commissioner for the purpose, who shall, within five days from the date on which he receives the request, direct the Chief Executive Officer of the Zilla Parishad to convene the meeting within seven days.:
Provided further that withdrawal of no-confidence motion against the Adhyaksha or Up-Adhyaksha or both, as the case may be, shall not be allowed”;
(iii) the existing clause (b) of sub-section (4) shall be renumbered as subsection (5) and in the sub-section so renumbered, for the words “one year”, the words “six months” shall be substituted.
