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The City of Nagpur Corporation (Amendment) Act, 1958
Bombay Act No. 79 of 1958
mh653
(2) The Corporation shall place at the disposal of the Mayor annually such sum not exceeding Rs. 3,000 by way of sumptuary allowance as it may determine.
(3) Notwithstanding anything contained in sections 15 and 19, the receipt by a Councillor of any honorarium, fee or allowance as aforesaid shall not disqualify any person for being elected, selected or appointed as, or for being, a Councillor.
7. Amendment of section 58 of C. P. and Berar II of 1950. - In section 58 of the principal Act, after clause (r), the following clause shall be inserted namely :-"(ra) with the previous sanction of the State Government, any public reception ceremony or entertainment in the City;"
8. Substitution of sections 63 and 64 of C. P. and Berar II of 1950. - For sections 63 and 64 of the principal Act, the following shall be substituted, namely :- "63. Procedure for making contracts on behalf of Corporation. - With respect to the making of contracts under or for any purpose of this Act, including contracts relating to the acquisition and disposal of immovable property or any interest therein, the following provisions shall have effect, namely :-(a) every such contract shall be made on behalf of the Corporation by the Commissioner;
(b) no such contract, for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of the Corporation or some other municipal authority, shall be made by him until or unless such approval or sanction has first been duly obtained;
(c) no contract, which will involve an expenditure exceeding five thousand rupees or such higher amount as the Corporation may. with the approval of the State Government, from time to time fix, shall be made by the Commissioner, unless the same is previously approved by the Standing Committee;
(d) every contract made by the Commissioner involving expenditure exceeding one thousand rupees but not exceeding five thousand rupees or such higher amount as may be fixed under clause (c) shall be reported by him, within fifteen days after the same has been made, to the Standing Committee;
(e) the foregoing provisions of this section shall, as far as may be, apply to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.
64. Mode of exceeding contracts. - (1) The mode of executing contracts under this Act shall be prescribed by the by-laws made under this Act.(2) No contract which is not made in accordance with the provision of this Act and the rules and by-laws made thereunder shall be binding on the Corporation."
9. Deletion of section 347 of C. P. and Berar II of 1950. - In Part VIII of the principal Act, the sub-heading "Contracts" and section 347 shall be deleted.Schedule
(See section 3)
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Act |
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Amendments |
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The City of Nagpur Corporation Act, 1948, (C. P. and Berar II of 1950). |
(1) |
Throughout the Act (including the marginal notes and sub-headings), except as otherwise expressly provided, for the words, "Chief Executive Officer", wherever they occur, the word "Commissioner" shall be substituted. |
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(2) |
Section 4 shall be deleted. |
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(3) |
in section 5, in clause (9), for the words "Chief Executive Officer for the City" the words "Municipal Commissioner for the City" shall be substituted. |
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(4) |
In section 45,- |
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(a) |
for sub-section (1), the following shall be substituted, namely :- |
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"(1)(a) The Commissioner shall from time to time be appointed by the State Government. |
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(b) |
The Commissioner shall in the first instance hold office for such period not exceeding three years as the State Government may fix and his appointment may be renewed from time to time for a period not exceeding three years at a time"; |
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(c) |
in sub-section (2), for the words "He shall" the words, brackets, letter and figure "Notwithstanding the provisions o,f clause (b) of sub-section (1), the Commissioner shall" shall be substituted. |
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(5) |
In section 47, for sub-section (1) the following shall be substituted, namely :- |
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"(1) |
The Commissioner shall receive from the municipal fund such monthly salary and allowances as the State Government may from time to time after consultation with the Corporation determine ; Provided that the salary of the Commissioner shall not be altered to his disadvantage during the period for which his appointment has been made or renewed. |
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(1A) |
The Commissioner shall devote his whole time and attention to the duties of his office as prescribed in this Act or in any other law for the time being in force and shall not engage in any other profession, trade or business whatsoever : |
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Provided that he may with the sanction of the Corporation serve on any committee constituted for the purpose of any local inquiry or for the furtherance of any object of local importance or interest." |
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(6) |
In section 48, in sub-section (4), for the words and figures "the minimum prescribed in section 47" the words "the salary for the time being payable to the Commissioner" shall be substituted. |
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(7) |
In section 19,- |
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(a) |
above that section, the following sub-heading shall be inserted, namely :- |
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"Other Officers and servants" |
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(b) |
in sub section (1), for the words "Deputy Chief Executive Officer" the words "Deputy Municipal Commissioner" shall be substituted. |
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(8) |
In section 429, in sub-rule (1), the words "Chief Executive Officer" shall stand unmodified. |
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