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      • 1. Short Title & Commencement.
      • 2. Definitions.
      • 3. Premises not to be used for storing certain articles, except under licence.
      • 4. Application for Licence.
      • 5. Grant of Licence.
      • 6. Period of Validity and Renewal of Licence.
      • 7. Revocation and Suspension of Licence.
      • 8. Illegal Encroachments.
      • 9. Penalty.
      • 1. Short title & commencement.
      • 2. Definitions.
      • 3. Prohibition of erection, exhibition, fixation, retention or display of advertisement without written permission of the Commissioner.
      • 4. Prohibition of erection, exhibition, fixation, retention or display of advertisements historic public building.
      • 5. Prohibition of erection, exhibition, fixation, retention or display of advertisements.
      • 6. Manner of display of advertisement on vehicles.
      • 7. Prohibition on advertisement by broadcast.
      • 8. Defacement of the sign or mark or letter of advertisement prohibited.
      • 9. Advertisement on hoarding.
      • 10. Procedure for grant of permission for erection, exhibition, fixation, retention or display of advertisement.
      • 11. Tax to be paid in advance.
      • 12. Licensed or registered advertisement.
      • 13. Penalty.
      • 14. Regulations to be available for inspection and purchase.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Powers of the Commissioner.
      • 4. Application for connection.
      • 5. Deposit of Plans.
      • 6. Commencement of Work.
      • 7. Notice of completion of Work.
      • 8. Connection with Corporation drain.
      • 9. Parking of different types of Vehicles.
      • 10. Fees for keeping Vehicles.
      • 11. Stacking of materials on Public Streets.
      • 12.
      • 13. User Charges on Slum Areas.
      • 14.
      • 15. Penalty.
      • 1. Short Title.
      • 2. Definitions.
      • 3. Procedure for publication of notification for division of city into wards and Reservation of seats.
      • 4. Assignment and reservation of wards by rotation.
      • 5. Preliminary Electoral Roll for the Municipal Corporation.
      • 6. The Unit for registering votes.
      • 7. Language of the electoral roll.
      • 8. Preliminary electoral roll and its publication.
      • 9. Claims and Objections.
      • 10. Inquiries and correction before hearing under rule 11.
      • 11. Preparation to hear claims and objections.
      • 12. Hearing of claims and objections.
      • 13. Presumption about sending notice.
      • 14. Appearance during hearing.
      • 15. Evidence on oath.
      • 16. Final Electoral Roil.
      • 17. Preservation of electoral roil.
      • 18. Conclusiveness of the electoral roll.
      • 19. Final Electoral Rolls of Municipal Corporation.
      • 20. Exemption from damages.
      • 21. Inspection, sale and supply of electoral roll.
      • 22. Date of presentation and withdrawal of nomination and date of poll.
      • 23. Election notices and dates.
      • 24. Presentation of nomination paper.
      • 25. Correcting nomination paper.
      • 26. Candidate depositing money.
      • 27. List of received nomination papers.
      • 28. Scrutiny of nomination papers.
      • 29. Publication of valid nomination papers.
      • 30. Withdrawal of candidature.
      • 31. Procedure after nomination.
      • 32. [* * *]
      • 33. Death of a candidate.
      • 34. Appointment of Presiding Officer, Polling Officer and Agents.
      • 35. Provisions of polling station.
      • 36. Polling Booth.
      • 37. Polling Booth for women electors.
      • 38. Ballot box.
      • 39. Arrangements at Polling Stations.
      • 40. Prohibition of public meetings and canvassing.
      • 41. Placing of ballot boxes.
      • 42. Ballot Papers.
      • 43. Issue of ballot papers to electors.
      • 44. Casting of vote by the elector.
      • 45. Recording of vote of blind or infirm elector with ballot paper.
      • 46. Special facility to women voters.
      • 47. Questioning Voters.
      • 48. Safeguards against personation.
      • 49. Tendered ballot paper.
      • 50. Challenged ballot paper.
      • 51. Voting by a voter on duty at another polling station.
      • 52. Closing of Poll.
      • 53. Procedure where voting is obstructed and subsequent voting.
      • 54. Spoilt and returned ballot papers.
      • 55. Sealing ballot boxes keys ballot paper, etc.
      • 56. Forwarding packets to Election Officer.
      • 57. Voting by Electronic Voting Machines.
      • 58. Preparation of Voting Machine by the Election Officer.
      • 59. Voting by Electronic Voting Machine.
      • 60. Procedure for voting by Voting Machine.
      • 61. Recording of Votes of Blind or Infirm Electors by voting machine.
      • 62. Tendered Votes.
      • 63. Voting by a voter on duty at another Polling Station.
      • 64. Account of Votes Recorded.
      • 65. Sealing of Voting machine after the poll.
      • 66. Sealing of other packets.
      • 67. Transmission of Voting Machines, etc. to the Election Officer.
      • 68. Counting of ballot papers.
      • 69. Procedure adopted for opening Electronic Voting Machine before counting.
      • 70. Counting of Votes.
      • 71. Sealing of Voting Machine.
      • 72. Rejection of ballot papers.
      • 73. Declaration of the result of election.
      • 74. Not to open electoral roll.
      • 75. Disposal of ballot papers.
      • 76. Choice when elected in more than one ward.
      • 77. Equality of Votes and drawing lots.
      • 78. Reporting of the result to Election Commission.
      • 79. Publication of the results.
      • 80. Reservation of offices of the Mayor of the Municipal Corporation.
      • 81. Election of Mayor.
      • 82. Election of Deputy Mayor.
      • 83. Nomination for the office of the Mayor or Deputy Mayor.
      • 84. Procedure after nomination.
      • 85. Voting and result of election.
      • 86. A Withdrawal of Candidature.
      • 87. Invalidity of the voting paper.
      • 88. Publication of the election result.
      • 89. Sealing of voting papers.
      • 90. Vacancy to be intimated to the Election Commission.
      • 91. Interpretation of rules.
      • 92. Powers to alter dates and periods.
      • 93. Prohibition of the employees of Corporation from taking part in election.
      • 94. Cost of Election.
      • 95. Issue of General or Special direction.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. First Meeting of the Corporation.
      • 4. Election of Mayor.
      • 5. Meeting of the Corporation.
      • 6. Ordinary meeting.
      • 7. Extraordinary meeting.
      • 8. Commissioner to convene meeting.
      • 9. Meeting to be ordinarily open to the public.
      • 10. Order of Business in meeting.
      • 11. Question.
      • 12. Motions and amendments.
      • 13. The Right to speak.
      • 14. Adjournment.
      • 15. Adjourned meeting.
      • 16. Modification of resolution.
      • 17. Minutes of the proceedings.
      • 18. Forwarding of minutes and reports of proceedings to State Government.
      • 19. Rules to be observed by members while present in the meeting.
      • 20. Rules to be observed while speaking.
      • 21. Standing Committee.
      • 22. Separate elections.
      • 23. Presiding Officer.
      • 24. Election.
      • 25. Declaration of result.
      • 26. Fresh nomination.
      • 27. Casting of votes.
      • 28. Ballot paper.
      • 29. Elected candidates.
      • 30. Participation in casting of votes.
      • 31. Validity of ballot paper.
      • 32. Publication of result.
      • 33. Sealing of ballot paper.
      • 34. Membership.
      • 35. Meeting of the Committee.
      • 36. Absence.
      • 37. Meeting of the Standing Committee.
      • 38. Special meeting.
      • 39. Notice.
      • 40. Casting votes.
      • 41. Minutes of the meeting.
      • 42. Conflicting decisions.
      • 43. Absence of members.
      • 44. Resolutions.
      • 1. Short title, extent, commencement and application.
      • 2. Definitions.
      • 3. Constitution of Corporation.
      • 4. Municipal Authorities.
      • 5. Incorporation of Corporation.
      • 6. Composition of Corporation.
      • 7. Reservation of Seats.
      • 8. Duration of the Corporation.
      • 9. Standing Committee.
      • 10. Constitution of Standing Committee.
      • 11. Election of Chairman to Standing Committee.
      • 12. Member of the Standing Committee absenting himself from meetings to vacate seat.
      • 13. Construction of reference to the Standing Committee and Chairman.
      • 14. Election of Mayor and Deputy Mayor.
      • 15. Resignation of Mayor or Deputy Mayor.
      • 16. Power of Government to make rules for election of Mayor, Deputy Mayor, etc.
      • 17. Appointment of Municipal Commissioner.
      • 18. Acting Commissioner.
      • 19. Removal of Mayor or Deputy Mayor.
      • 20. Vote of no confidence against Mayor or Deputy Mayor.
      • 21. Constitution, powers and responsibility of Wards Committee.
      • 22. Powers and duties.
      • 23. General power.
      • 24. Obligatory duties of Corporation.
      • 24A. Obligations of Corporation.
      • 25. Discretionary functions of Corporation.
      • 26. Generality of powers and functions of Corporation.
      • 27. Power of Corporation to call extracts from proceedings etc.
      • 28. Power and function of the Commissioner.
      • 29. Commissioner to exercise powers and perform duties of the Corporation under other laws.
      • 30. Corporation officers to exercise power of the Commissioner.
      • 31. General powers of the Mayor.
      • 32. Mayor to preside over meeting of the Corporation.
      • 33. Exercise of power by the Mayor in anticipation of the approval.
      • 34. Power of Mayor in emergency.
      • 35. Deputy Mayor to act as Mayor or to discharge his functions during casual vacancy in the office or during absence of Mayor.
      • 36. Corporators right to ask questions and make proposals.
      • 37. Corporator to abstain from taking part in discussion and voting.
      • 38. Rules and Bye-laws for proceedings of the Corporation and the standing Committee.
      • 39. Meetings of Corporation and Standing Committees.
      • 40. Commissioner's right to attend and take part in discussion but not to move resolution or vote.
      • 41. Prerogative of the Mayor.
      • 42. Submission of administration report to Government.
      • 43. Government's power to call for records.
      • 44. Inspection by Government.
      • 45. Government's power to direct.
      • 46. Government's power to appoint.
      • 47. Submission of copies of proceedings etc. to Government and Governments power to cancel, resolution etc.
      • 48. Dissolution and reconstitution of the Corporation.
      • 49. Powers to appoint Administrator in certain cases.
      • 50. Savings, and validity of proceedings.
      • 51. Term office of Corporators.
      • 52. Procedure when no Corporator is elected at an election.
      • 53. Removal of Corporator by Government.
      • 54. Resignation of Corporator.
      • 55. Casual vacancy.
      • 56. Power to leave casual vacancies unfilled in certain cases.
      • 57. No Corporator to receive remuneration.
      • 58. Election to constitute the Corporation.
      • 59. Election to fill up casual vacancy.
      • 60. Division of the city into wards.
      • 61. Effect of revision of limits of the Corporation.
      • 62. Superintendence, direction and control of elections.
      • 63. Power of the Election Commission to issue direction to prevent impersonation.
      • 64. Notification calling upon wards to elect Corporators.
      • 65. Electoral roll for the Corporation.
      • 66. Disqualification for registration in an electoral roll.
      • 67. Qualification of candidates for election and powers of the Election Commission.
      • 68. Procedure to be followed by the Election Commission.
      • 69. Protection of action taken in good faith.
      • 70. Disqualification of candidates.
      • 71. Disqualification of a Corporator.
      • 72. Oath or affirmation.
      • 73. District Judge to decide question of disqualification of Corporators.
      • 74. Election on political party basis.
      • 75. Nomination of Candidates.
      • 76. Deposit of fees and withdrawal of candidature.
      • 77. Uncontested election.
      • 78. Procedure at election.
      • 79. Government to make rules regarding election.
      • 80. Disqualification for being election agent.
      • 81. Revocation of appointment of election agent.
      • 82. Return of election expenses.
      • 83. Accounts of election agent.
      • 84. Casual vacancy caused by failure to elect a person.
      • 85. Adjournment of poll in emergencies.
      • 86. Fresh poll in case of loss, etc., of ballot boxes.
      • 87. Corrupt practices.
      • 88. Election petitions.
      • 89. Grounds for declaring elections to be void.
      • 90. Maintenance of secrecy of voting.
      • 91. Promoting enmity between classes in connection with election.
      • 92. Prohibition of public meetings during a period of forty eight hours ending with hour fixed for conclusion of poll.
      • 93. Disturbances at election meetings.
      • 94. Restrictions on the printing of pamphlets, posters, etc.
      • 95. Officers etc, at elections not to act for candidate or to influence voting.
      • 96. Prohibition of canvassing in or near polling stations.
      • 97. Penalty for disorderly conduct in or near polling station.
      • 98. Penalty for misconduct at the polling station.
      • 99. Penalty for illegal hiring or procuring of conveyance.
      • 100. Breaches of official duty in connection with election.
      • 101. Removal of ballot papers from polling station to be an offence.
      • 102. Other offences and penalties therefor.
      • 103. Prosecution regarding certain election offences.
      • 104. Order of disqualification.
      • 105. Requisitioning of premises, vehicles etc., for election purposes.
      • 106. Payment of compensation.
      • 107. Power to obtain information.
      • 108. Power of entry and inspection.
      • 109. Eviction from requisitioned premises.
      • 110. Release of premises from requisition.
      • 111. Delegation of function of the Election Commission with regard to requisition.
      • 112. Penalty for contravention of any order of requisitioning.
      • 113. Meetings of the Corporation.
      • 114. Provisions regarding the Business of Corporation.
      • 115. Corporator to abstain from taking part in discussion and voting.
      • 116. Power to make regulations for the proceedings of the Corporation and Standing Committees.
      • 117. Officers of the Corporation.
      • 118. Penalties.
      • 119. Corporation service.
      • 120. Transfer of officers and other employees.
      • 121. Powers and functions of Deputy Commissioner.
      • 122. Powers and functions of the Chief Auditor.
      • 123. Powers and functions of the Recovery Officer.
      • 124. Powers and Functions of the Environment Officer.
      • 125. Powers and functions of the Corporation Secretary.
      • 126. Powers and functions of other Officers.
      • 127. Disqualification of officers.
      • 128. Establishment Schedule.
      • 129. Conditions of services of Corporation establishment.
      • 130. Appointment and tenure of Corporation Ombudsman.
      • 131. Functions and powers of Corporation Ombudsman.
      • 132. Local jurisdiction of Corporation Ombudsman.
      • 133. Qualifications, remuneration, and office.
      • 134. Appeal.
      • 135. Publicity.
      • 136. Power to make rules.
      • 137. Annual Budget of the Corporation.
      • 138. Consideration of the budget estimate by the Corporation.
      • 139. Procedure of Corporation.
      • 140. Obligation to pass the budget before the fifteenth day of March of the year.
      • 141. Failure of the Corporation to pass the budget before the due date.
      • 142. Supplementary budget.
      • 143. Reduction or transfer of budget grants.
      • 144. Re-adjustment of income and expenditure to be made by the Corporation.
      • 145. Classification of budget head.
      • 146. Finance Commission.
      • 147. Corporation fund.
      • 148. Water Supply, Sewerage and Drainage Account.
      • 149. Road Development and Maintenance Account.
      • 150. Bustee Service Account.
      • 151. Commercial Project Accounts.
      • 152. Application of Corporation Fund.
      • 153. Expenditure on Physical assets outside the city.
      • 154. Operation of Bank Accounts.
      • 155. Payments not to be made out of the Corporation Fund unless covered by a budget grant.
      • 156. Procedure when money not covered by a Budget grant is paid.
      • 157. temporary payments from the Corporation Fund for works urgently required in public interest.
      • 158. Investment of surplus money.
      • 159. Keeping of Accounts.
      • 160. Preparation of annual administration report and statement of account.
      • 161. Audit of accounts by the Chief Auditor and scrutiny of accounts by Standing Committee.
      • 162. Report by Chief Auditor.
      • 163. Special Audit.
      • 164. Comprehensive debt limitation.
      • 165. Power of Corporation to raise loan.
      • 166. Power of Corporation to open Credit Account with the Bank.
      • 167. Power of Corporation to raise short-term loan.
      • 168. Establishment of Sinking Fund.
      • 169. Application of Sinking Fund.
      • 170. Powers to discontinue payment towards Sinking Fund.
      • 171. Investment of amount at the credit of Sinking Fund.
      • 172. Power of Corporation to reserve a portion of debentures issued for raising loans for investment.
      • 173. Manner of repayment of loan.
      • 174. Form and effect of debentures.
      • 175. Issue of duplicate debentures.
      • 176. Renewal of debenture.
      • 177. Renewal of debentures in case of dispute as to title.
      • 178. Liability in respect of debenture renewed.
      • 179. Discharge in certain cases.
      • 180. Indemnity.
      • 181. Issue of stock certificates.
      • 182. Annual statement.
      • 183. Annual examination of Sinking Fund.
      • 184. Power of Corporation to borrow money from Government and attachment of Corporation Fund for recovery of such money.
      • 185. Issue of Corporation Bonds for development of Urban Infrastructure.
      • 186. Credit rating of Corporation Bonds.
      • 187. Pledging of Corporation assets as security for Corporation Bond.
      • 188. Debt Service Reservice Fund.
      • 189. Limit to encumbrances through future debt.
      • 190. Use of proceeds from Corporation Bonds.
      • 191. Internal revenues of Corporation.
      • 192. Power to levy taxes.
      • 193. Power to levy user charges.
      • 194. Power to levy fees and fines.
      • 195. Levy of surcharge on tax or fees.
      • 196. Power to levy development charges.
      • 197. Realization of tax, fees, cess, etc. under any other Law.
      • 198. Property Tax on lands and buildings.
      • 199. Property tax on Central Government properties.
      • 200. Rate of property tax on any land, hut or building in a slum.
      • 201. Surcharge.
      • 202. Surcharge on rented land, building or hut.
      • 203. Exemption of lands and buildings from property tax.
      • 204. Exemption of diplomatic or consular mission of a foreign state for payment of any rate, tax or fee.
      • 205. Classification of land and buildings and fixation of annual values.
      • 206. Procedure for hearing objection to classification of lands and buildings.
      • 207. Validity of unit area values and periodic revision thereof.
      • 208. Location characteristics.
      • 209. Structural characteristics.
      • 210. Annual value of land and building.
      • 211. Deduction from annual value for repair etc. of building.
      • 212. Determination of annual value of building where a land is exempted from property tax.
      • 213. Self assessment.
      • 214. Unit of assessment.
      • 215. Constitution of Corporation Valuation Committee.
      • 216. Terms and conditions of service of Chairperson and other members.
      • 217. Function of Corporation Valuation Committee.
      • 218. Constitution of Corporation Assessment Tribunal.
      • 219. Submission of returns.
      • 220. Periodic assessment.
      • 221. Period of validity of assessment.
      • 222. Revision of assessment.
      • 223. Public notice and inspection of assessment list.
      • 224. Objection.
      • 225. Appointment of Officer to hear objection.
      • 226. Hearing of objections.
      • 227. Appeal.
      • 228. Final valuation.
      • 229. Corporation Assessment Book.
      • 230. Amendment of Corporation Assessment book.
      • 231. Property tax and surcharge thereon to be first charge on land and buildings and movables.
      • 232. Incidence of property tax.
      • 233. Incidence of surcharge.
      • 234. Apportionment of surcharge.
      • 235. Payment of property tax on land and building.
      • 236. Self-Assessment and submission of return.
      • 237. Tax on deficits of parking spaces in non-residential buildings.
      • 238. Water tax.
      • 239. Fire Tax.
      • 240. Prohibition of advertisements without written permission of Commissioner.
      • 241. Licence for use of site for purpose of advertisement.
      • 242. Tax on advertisement.
      • 243. Permission of Commissioner to be void in certain cases.
      • 244. Licence for use of site for purpose of advertisement to be void in certain cases.
      • 245. Presumption in case of contravention.
      • 246. Power of the Commissioner in case of contravention.
      • 247. Removal of poster, hoarding etc.
      • 248. Surcharge on Tax on Entertainment.
      • 249. Surcharge on electricity consumption.
      • 250. Tax on congregations.
      • 251. Toll on roads.
      • 252. Toll on bridges.
      • 253. Declaration of ferries as Corporation ferries.
      • 254. Administration of Corporation ferries.
      • 255. Corporation to collect tolls in navigable channel.
      • 256. Manner of recovery of taxes under the Act.
      • 257. Time and manner of payment of taxes.
      • 258. Presentation of Bill.
      • 259. Regulation regarding payment and recovery of tax.
      • 260. Recovery of property tax on lands and buildings or any other tax or charge when owner of land or building is unknown or ownership is disputed.
      • 261. Power of Commissioner to prosecute or serve notice of demand.
      • 262. Cancellation of irrecoverable dues.
      • 263. Apportionment of property tax on lands and buildings by persons primarily liable to pay.
      • 264. Mode of Recovery.
      • 265. Commercial projects and receipts there from.
      • 266. Property of Corporation.
      • 267. Power to exclude road, bridge, drains or water work etc, from operation of the Act.
      • 268. Government may place other property under the Corporation.
      • 269. Transfer of certain public institutions to the Corporation.
      • 270. Immovable property required by the Corporation may be acquired under the Land Acquisition Act, 1894.
      • 271. Corporation may with the consent of the owner take over and repair works.
      • 272. Power of Corporation as to acquisition of property.
      • 273. Disposal of property and interest therein.
      • 274. Limitation of power to accept property in trust.
      • 275. Governments power to add to functions of Corporation.
      • 276. Power of Corporation to determine whether work shall be executed by contract.
      • 277. General provisions regarding contracts.
      • 278. Mode of making contracts.
      • 279. Invitation of tenders.
      • 280. Saving of certain irregularities.
      • 281. Security for performance of contracts.
      • 282. Power of several authorities to sanction estimates.
      • 283. Works costing more than rupees one crore.
      • 284. Framing of rules for tender.
      • 285. Corporation drains to be under control of the Commissioner.
      • 286. Vesting of water course.
      • 287. Drains to be constructed and kept in repair by the Commissioner.
      • 288. Power of making drain.
      • 289. Alternation and discontinuance of drains.
      • 290. Cleaning of drains.
      • 291. Powers to connect drains of private street's with Corporation drains.
      • 292. Powers of owners and occupiers of premises to connect their drains to Corporation drains.
      • 293. Power of Commissioner to close, demolish, alter or remake any private drain.
      • 294. Buildings, etc. not to be constructed without permission over any drains.
      • 295. Right of owners and occupiers of premises to carry drains through land belonging to other persons.
      • 296. Owner of land to allow others to carry drains through the lands.
      • 297. Commissioner may enforce drainage of undrained premises situated within hundred feet of Corporation drain.
      • 298. Commissioner may enforce drainage of undrained premises not situated within hundred feet of a Corporation drain.
      • 299. Power of Commissioner to construct drain for premises in combination.
      • 300. Commissioner may close or limit the use of existing private drains.
      • 301. New buildings not to be erected without drains.
      • 302. Provision of troughs and pipes to receive water from roofs of buildings.
      • 303. Excremantitious matter not to be passed into cess-pool.
      • 304. Obligation of owner of drains to allow use thereof or of joint ownership therein to others.
      • 305. Right of use of drain ownership of which rests with others.
      • 306. Commissioner may authorize persons other than the owner of a drain to use the same or declare him to be a joint owner thereof.
      • 307. Sewage and rain water drains to be distinct.
      • 308. Drain not to pass beneath buildings.
      • 309. Position of cess-pools.
      • 310. Rights of Corporation to drains to drains, etc. constructed at charge of Corporation fund on premises not belonging to the Corporation.
      • 311. All drains and cess-pools to be properly covered and ventilated.
      • 312. Affixing of pipes for ventilation of drains.
      • 313. Special provisions relating to trade effluent.
      • 314. Appointment of places for emptying of drains and disposal of sewage.
      • 315. Provisions of means for disposal of sewage.
      • 316. Construction of water closets and privies.
      • 317. Water-closets and other accommodation in buildings newly erected or re-erected.
      • 318. Accommodation insufficient or objectionable.
      • 319. Power to require privy accommodation to be provided for factories.
      • 320. Power of Commissioner as to unhealthy privies.
      • 321. Provisions as to privies.
      • 322. Provisions as to water-closets.
      • 323. Position of privies and water-closets.
      • 324. Use of place for bathing or washing clothes or domestic utencils.
      • 325. Public necessaries.
      • 326. Water-closets etc. not to be injured or improperly fouled.
      • 327. inspection and examination of drains etc. not belonging to the Corporation.
      • 328. Power to open ground etc. for the purpose of inspection and examination.
      • 329. Expenses of inspection to be paid by Commissioner.
      • 330. Commissioner may require repair, etc to be made.
      • 331. Cost of inspection and execution of works in certain cases.
      • 332. Prohibition of acts contravening the provisions of this Chapter or done without sanction.
      • 333. Materials and works may be supplied and done under this Chapter for any person by the Commissioner.
      • 334. Works to be done by licensed plumber and permission to use as drain.
      • 335. Commissioner may execute certain works under this chapter without allowing option to persons concerned of executing the same.
      • 336. Duty of corporation in respect of solid wastes management and handling.
      • 337. Entrustment of management and handling of solid waste billing and collection of charge.
      • 338. Function of Corporation.
      • 339. Solid wastes to be property of Corporation.
      • 340. Appointment of places for disposal and final disposal of solid wastes.
      • 341. Duty of owners and occupiers of premises to store solid wastes at source of generation.
      • 342. Duty of Co-operative Housing Society, Apartment Owners' Association etc.
      • 343. Prohibitions.
      • 344. Punishment for litering on streets and depositing or throwing any solid waste.
      • 345. Bio-medical wastes or hazardous wastes.
      • 346. Definitions.
      • 347. General powers for supplying the city with water.
      • 348. Corporation water works to be managed and kept in repair by Commissioner.
      • 349. Inspection of Corporation water works by persons appointed by Government.
      • 350. Power of access to Corporation water works.
      • 351. Power of carrying water main, etc.
      • 352. Fire hydrants to foe provided.
      • 353. Prohibition of certain acts affecting the Corporation water works.
      • 354. Buildings etc. not to be erected over Corporation water-main without permission.
      • 355. Vesting of public drinking fountains, etc in the Corporation.
      • 356. Public drinking fountains, etc, may be set apart for particular purpose.
      • 357. Conditions on which water supply may be provided.
      • 358. Making and renewing connection with the Corporation water works.
      • 359. Commissioner may take charge of private connection.
      • 360. Provision for keeping cistern locked.
      • 361. Communication pipes etc. to be kept in efficient repair by owner or occupier til premises.
      • 362. Provision of meters when water is supplied by measurement.
      • 363. Register of meter to be evidence.
      • 364. Commissioner may inspect premises in order to examine meter, communication pipes, etc.
      • 365. Power to cut off private water supply to turn off water.
      • 366. Condition as to use of water not to be contravened.
      • 367. Powers of Commissioner to carry private mains through land belonging to other persons.
      • 368. Water pipes etc, not to be placed where water will be polluted.
      • 369. Provision of fraudulent and unauthorized use of water.
      • 370. Prohibition of fraud in respect of meters.
      • 371. Wilful negligent acts relating to water works.
      • 372. Compensation by offenders against Section 369 or 371.
      • 373. Liability for offences under certain provisions of this chapter.
      • 374. Materials and works may be supplied and done under this chapter for any persons by the Commissioner.
      • 375. Commissioner may execute works under this chapter with allowing option to persons concerned of executing the same.
      • 376. Work to be done by licensed plumber.
      • 377. Power to supply water outside the city.
      • 378. Recovery of expenses for laying water pipes.
      • 379. Vesting of public streets in the Corporation.
      • 380. Power of Commissioner in respect of public streets.
      • 381. Disposal of land forming site of closed street.
      • 382. Power to make new public street.
      • 383. Minimum width of new public street.
      • 384. Power to adopt, construct or alter any sub-way bridge, etc.
      • 385. Prohibit vehicular traffic on any public street.
      • 386. Power to acquire premises for improvement of public streets.
      • 387. Power to determine the regular line of street.
      • 388. Setting back buildings to the regular line of the street.
      • 389. Additional power of Commissioner to order setting back of building to regular line of the street.
      • 390. Acquisition of open land.
      • 391. Acquisition of the remaining part of building and land.
      • 392. Setting forward of buildings to regular line of the street.
      • 393. Compensation to be paid and charges to be imposed.
      • 394. Owners obligation to make a street when disposing of land as building sites.
      • 395. Making of new private street.
      • 396. Alteration or demolition of street made in breach of Section 395.
      • 397. Power of Commissioner to order work to be carried out or to carry it out himself in default.
      • 398. Right of owners to require streets to be declared public.
      • 399. Prohibition of projection upon street.
      • 400. Power to require removal or alterations of projections etc. made before commencement of this Act.
      • 401. Projections over streets may be permitted in certain cases.
      • 402. Ground floor doors etc, not to open outwards on street.
      • 403. Prohibition of structures or fixture which cause obstruction in street.
      • 404. Prohibition of depositing etc. of thing in street.
      • 405. Licence for sale in public places.
      • 406. Licenses for use of skill in handicraft etc. in public place or street.
      • 407. Commissioner may without notice, remove anything erected, deposited or exposed for sale in contravention of this Act.
      • 408. Power to require removal of a structure or fixture erected or set up.
      • 409. Prohibition of tethering of animals in public street.
      • 410. Commissioner may permit booths etc. to be erected on streets of festivals.
      • 411. Street when broken up for any Corporation purposes to be restored without delay.
      • 412. Commissioner may close street in which work is in progress.
      • 413. Commissioner to provide for traffic etc. pending execution of Corporation work in any street.
      • 414. Precautions to be taken for public safety where Corporation works are in progress in any street.
      • 415. Street not to be opened or broken up and building materials not be deposited there on without permission.
      • 416. Precaution for public safety to be taken by persons to whom permission is granted.
      • 417. Person to whom permission is granted under Section 415 must reinstate streets etc.
      • 418. Provisions to be made by persons to whom permission is given under Section 415 for traffic etc.
      • 419. Hoards to be set up during work on any building adjacent to a street.
      • 420. Naming of streets and numbering of houses.
      • 421. Unique premises number.
      • 422. Building at corners of streets.
      • 423. Regulation as to sky-signs.
      • 424. Regulation and control of advertisement.
      • 425. Commissioner to take proceedings for repairing or enclosing dangerous place.
      • 426. Protective measure during demolition work.
      • 427. Public streets to be lighted.
      • 428. Prohibition of removal etc of lamps.
      • 429. Persons accidentally breaking lamp to repair the damage.
      • 430. Measures for watering street.
      • 431. Notice to be given to the Commissioner of intention to erect a building.
      • 432. Commissioner may require plans and other documents to be furnished.
      • 433. Plans to be prepared by a licensed planner.
      • 434. Additional information.
      • 435. Effect of non-compliance.
      • 436. Notice to be given to the Commissioner of the intention to make additions, etc.
      • 437. Plans and additional information may be called for.
      • 438. Printed forms of notices to be supplied to the Public.
      • 439. Supervision of buildings and works.
      • 440. When building or work may be proceeded with.
      • 441. Building or work which is disapproved by the Commissioner may be proceeded with subject to terms.
      • 442. Power of the Commissioner to withhold disposal of plans.
      • 443. When work may commence.
      • 444. Building not to be converted to other purposes without the permission of the Commissioner.
      • 445. Building for human habitation not to be used as godown.
      • 446. No alteration to be made in building for human habitation without written permission of the Commissioner.
      • 447. Provisions as to buildings which are to be newly erected.
      • 448. Roofs and external walls of buildings not to be of inflammable material.
      • 449. Maximum height of buildings.
      • 450. Height of buildings with reference to width of streets.
      • 451. Frame buildings.
      • 452. Provision of sufficient means of egrees.
      • 453. Power of Commissioner to cancel permission on the ground of misrepresentation by applicant.
      • 454. Inspection of buildings in course of erection, alteration, etc.
      • 455. Proceedings to be taken in respect of building or work commenced contrary to Act or bye-laws.
      • 456. Buildings or works contrary to Act may be cut into and laid open for purpose of inspection.
      • 457. Enforcement of provisions concerning buildings and works.
      • 458. Completion certificates.
      • 459. Removal of unsafe structures etc.
      • 460. Precautions in case of dangerous trees.
      • 461. Precautions in case of dangerous tanks, wells, holes, etc.
      • 462. Periodic inspection of buildings.
      • 463. Powers of Commissioner to stop unlawful work.
      • 464. Power of Commissioner to cause any building to be vacated in certain circumstances.
      • 465. Power to regulate future construction of certain classes of building.
      • 466. Owner to maintain, preserve and conserve heritage building.
      • 467. Power of Corporation to declare a building as a heritage building.
      • 468. Gradation of heritage building.
      • 469. Heritage Conservation Committee.
      • 470. Powers and functions of Heritage Conservation Committee.
      • 471. Power of Corporation to acquire, purchase or take on lease heritage building.
      • 472. Transfer of right of development for the purpose of acquisition by agreement.
      • 473. Right of access to heritage building acquired by Corporation.
      • 474. Sub-lease of heritage building.
      • 475. Permission of concerned Department of State Government before acquisition of heritage building.
      • 476. Power to exempt rates and taxes, etc. on heritage building.
      • 477. Agreement with owner of heritage building pending acquisition.
      • 478. Voluntary contribution and agreement with any voluntary organisation, person or company.
      • 479. Taking over management and control of heritage building.
      • 480. When heritage building ceases to be heritage building.
      • 481. Penalty.
      • 482. Comprehensive listing of slums or informal settlements.
      • 483. Registration of slum dwellers.
      • 484. Identity Card.
      • 485. Eligibility to basic services.
      • 486. Other entitlements.
      • 487. Names to be struck off the register.
      • 488. Classification of land status or tenability.
      • 489. Tenure on Government owned land.
      • 490. Tenure on private land.
      • 491. Conflict resolution.
      • 492. Residents Association.
      • 493. Land use classification.
      • 494. Layout planning.
      • 495. Sale of tenure or property rights.
      • 496. Sale of house plots.
      • 497. Resettlement and rehabilitation.
      • 498. Planning for integration.
      • 499. Integrated Corporation Development Plan (ICDP).
      • 500. Dynamic multi-year planning.
      • 501. Access to social services.
      • 502. Education for slum children.
      • 503. Protection of child rights and prohibition of child labour.
      • 504. Final services for the poor.
      • 505. Resource mobilization.
      • 506. Institutional finance.
      • 507. Extending tax base.
      • 508. Shelter up gradation.
      • 509. Creation of a revolving shelter fund.
      • 510. Leveraging additional funds.
      • 511. Monitoring and evaluation.
      • 512. Duties of Corporation.
      • 513. Function in relation to Urban Environmental Management.
      • 514. Commissioner to provide for cleaning of streets and removal of refuse.
      • 515. Refuse to be property of the Corporation.
      • 516. Provision and appointment of receptacles, depots and places for refuse.
      • 517. Duty of owners and occupiers to collect and deposit dust etc.
      • 518. Provision may be made by Commissioner for collection etc. of excrementitious and polluted matter.
      • 519. Collection and removal of excrementitious and polluted matter.
      • 520. Prohibition for discharging the duties of a scavenger.
      • 521. Prohibition of failure to remove refuse, etc. when bound to do so.
      • 522. Presumption as to offender under Section 521.
      • 523. Removal of rubbish and filth accumulating in large quantities on premises.
      • 524. Contracts with owner or occupier for removal of rubbish or filth.
      • 525. Special sanitary arrangements at certain places.
      • 526. Power to inspect premises for sanitary purposes.
      • 527. Repair, cleansing and lime washing of any building may be required.
      • 528. Removal of building material from any premises.
      • 529. Abandoned or unoccupied premises.
      • 530. Neglected premises.
      • 531. Nuisance arising from defective roof.
      • 532. Power with reference to insanitary buildings, hut or shed.
      • 533. Buildings unfit for human habitation.
      • 534. Power of Commissioner to call for statement of accommodation.
      • 535. Overcrowded dwelling.
      • 536. Measures against rats, etc. may be required in respect of premises used for storage of goods.
      • 537. Fillings in of pools etc. which are nuisance.
      • 538. Permission for new well etc.
      • 539. Power to order for cleansing of insanitary private water source, spring, tank, well etc., used for drinking.
      • 540. Duty of Commissioner in respect of public well or receptacle or stagnant water.
      • 541. Dangerous quarrying may be stopped.
      • 542. Removal and trimming of trees shrubs and hedges.
      • 543. Prohibition as to keeping animal.
      • 544. Stabling animals or Storing grain in dwelling house may be prohibited.
      • 545. Removal of carcasses.
      • 546. Place for public bathing etc. to be fixed by the Commissioner and regulation of use of such places.
      • 547. Prohibition of bathing etc. contrary to order or regulation.
      • 548. Prohibition of contamination of water by steeping there in animal or other matter etc.
      • 549. Factory, etc., not to be newly established without permission of the Commissioner.
      • 550. Application for new factories.
      • 551. Furnace used in trade or manufacture to consume their own smoke.
      • 552. Sanitary regulation of factories etc.
      • 553. Prohibition of use of steam-whistle or steam trumpet and to regulate the use thereof.
      • 554. Certain things not to be kept and certain trades and operations not to be carried on without a licence.
      • 555. Prohibition of pollution of water by chemicals etc.
      • 556. Inspection of premises used for manufacture etc.
      • 557. Regulation of washing clothes by washerman.
      • 558. Corporation markets and slaughter houses.
      • 559. Establishment of Corporation market and slaughter house.
      • 560. Closure and disposal of markets and slaughter-houses.
      • 561. Prohibition of sale in a Corporation market without licences of the Commissioner.
      • 562. Ban on cow or cattle slaughter or road side slaughter and penalty.
      • 563. Opening of private markets.
      • 564. Private markets not to be kept or permitted to be kept open and no place to be used or permitted to be used as slaughter house without licence.
      • 565. Prohibition of sale in unauthorized private markets.
      • 566. Provision for requiring private market building and slaughter house to be properly paved and drained.
      • 567. Bye-laws to be framed for controlling markets and slaughter houses.
      • 568. Imposition of stallages rent and fees on Corporation market and slaughter house.
      • 569. Removal of sheep, goats or swine from any Corporation slaughter house, market or premises.
      • 570. Bye-laws and table of stallage rent to be affixed in markets and slaughter house.
      • 571. Power to expel persons contravening bye-laws.
      • 572. Prohibition of sales of animals etc. except in market.
      • 573. Butchers and persons who sales the flesh of animals to be licensed.
      • 574. Prohibition of imports of sheep etc., into the city without permission.
      • 575. Commissioner may enter any place where slaughter of animals or sale of flesh contrary to the provisions of this Act is suspected.
      • 576. Commissioner to provide for inspection of articles exposed for sale for human food.
      • 577. Unwholesome articles etc., to be seized.
      • 578. Disposal of perishable articles seized under Section 577.
      • 579. Disposal of animals and articles of non-perishable nature seized under Section 577.
      • 580. Penalty for possession of food which appears to be diseased, unsound or unwholesome or unfit for human food.
      • 581. Application for summons to be refused if not applied for within specified time.
      • 582. Slaughter of animals in slaughter house.
      • 583. Information to be given of the existence of infectious disease of continuous pyrexia of unknown origin.
      • 584. Any place at any time be inspected for the purpose of preventing spread of infectious disease.
      • 585. Prohibition of use of drinking to cause infectious disease.
      • 586. Commissioner may order removal of patient to hospital.
      • 587. Power to order detention in hospital of infected person.
      • 588. Disinfection of buildings etc.
      • 589. Destruction of huts and sheds, when necessary.
      • 590. Place of disinfection may be provided.
      • 591. Person suffering from infectious disease not to enter a public conveyance without notifying the same.
      • 592. Provision on carriages for conveyance of patients.
      • 593. Provisions as to carriage of person suffering from infectious disease in public conveyances.
      • 594. Public conveyance which has carried a person suffering from infectious disease to be disinfected.
      • 595. Duty of owner etc. of public conveyance in regard to cases of infectious disease.
      • 596. Infected articles not to be transmitted etc., without previous disinfection.
      • 597. Infected building not to be left without being first disinfected.
      • 598. Closure of lodging and boarding.
      • 599. Commissioner may take special measures on out break of any infectious disease.
      • 600. Place for disposal of dead to be registered.
      • 601. Provision of places for disposal of dead.
      • 602. New places for disposal of dead not to be open without permission of Commissioner.
      • 603. Government may direct closing of place for disposal of dead.
      • 604. Government may sanction reopening of places which have been closed for disposal of dead.
      • 605. Burial within a place of worship and exhumation not to be made without permission of Commissioner.
      • 606. Acts prohibited in connection with disposal of dead.
      • 607. Extent of application of the Chapter.
      • 608. No enclosed place or building to be used for public resort without licence.
      • 609. Application for licence.
      • 610. The Commissioner shall inspect and may require addition or alteration to place or building.
      • 611. When licences is to be granted.
      • 612. Licence to state period for which it is to be in force.
      • 613. Cancellation or suspension of the licence.
      • 614. Appeal.
      • 615. Power to enter place of public resort to inspect licence or to prevent further use.
      • 616. Penalties.
      • 617. General provision regarding licences and permission.
      • 618. Refusal, cancellation,suspension of licence or permission.
      • 619. Limitation for appeal.
      • 620. Form of licence, notice and permission.
      • 621. Notice of prohibition for setting apart of places.
      • 622. Method of serving documents.
      • 623. Consequence of failure to obtain licence or breach of the same.
      • 624. Time for complying with notice, order and power to enforce in default.
      • 625. Recovery of sum due as taxes.
      • 626. Limitation for recovery of dues.
      • 627. Person empowered to prosecute.
      • 628. Recovery of fines, cost, etc.
      • 629. Notice of action against Corporation.
      • 630. Liability for loss, waste or misapplication of property.
      • 631. Sanction for prosecution of Mayor, Deputy Mayor or Corporator of a Corporation.
      • 632. Assessment not to be impeached.
      • 633. Employees of Corporation and contractors are to be public servant.
      • 634. Prohibition against removal or obliteration of notice.
      • 635. Commissioner power to summon.
      • 636. Penalty on Corporator, officer or employee being interested in contract made with Corporation.
      • 637. Personal liability of Corporators.
      • 638. General provision regarding penalties specified in the Schedule.
      • 639. Penalty for acting as Corporator, Mayor, Deputy Mayor when disqualified.
      • 640. Punishment for acquiring share or interest in contract etc., with the Corporation.
      • 641. Penalty for unlawful building.
      • 642. Penalty for giving false information.
      • 643. Punishment for offence against Section 353.
      • 644. Punishment for offences under Section 551.
      • 645. Wrongful restraint of Commissioner and his delegates.
      • 646. Fine for not paying tax under Chapter XIII.
      • 647. Fine for putting building to any use other than that for which a licence has been granted.
      • 648. Penalty for obstructing contractor.
      • 649. Penalty for causing damage to property belonging to Corporation.
      • 650. Penalty for encroachment on streets.
      • 651. Punishment of imprisonment in default of payment of fine.
      • 652. General penalty.
      • 653. Offences by companies.
      • 654. Prosecution.
      • 655. Compounding of offences.
      • 656. Power of Government to make rules.
      • 657. Power of Corporation to make bye-laws and regulations.
      • 658. Penalty for breach of bye-laws or regulations.
      • 659. Confirmation of bye-laws and regulation by Government.
      • 660. Government may modify or repeal bye-laws and regulation.
      • 661. Public notices how to be made known.
      • 662. Advertisement how to be made.
      • 663. Consent etc., of Commissioner may be proved by written document under his signature.
      • 664. Notice, etc., by whom to be served or presented.
      • 665. Service how to be effected on owners of premises and other persons.
      • 666. Section of 567 and 568 not to be applied to Magistrate summons.
      • 667. Service of bills of taxes by post.
      • 668. Signature of notices etc. may be stamped.
      • 669. Power of Commissioner to call for information as to ownership of premises.
      • 670. Work or thing done without written permission of the Commissioner to be deemed unauthorised.
      • 671. Commissioner may enter any premises for purposes of inspection, surveyor execution of necessary work.
      • 672. Power to summon witness.
      • 673. Works etc. which any person is required to execute may in certain cases be executed by the Commissioner at such person's cost.
      • 674. Recovery of expenses by removal by the Commissioner under Sections 407, 415, 459 and 537.
      • 675. Expenses recoverable under this Act to be payable on demand and if not paid on demand may be recovered as an arrear of property tax.
      • 676. What expenses may be declared to be improvement expenses.
      • 677. Improvement expenses by whom payable.
      • 678. Redemption of charge for improvement expenses.
      • 679. Recovery of instalment due under Sections 684 and 686.
      • 680. In default of owner, occupier of any premises may execute required work recover expenses from the owner.
      • 681. Limitation of liability of agent or trustee of owners.
      • 682. Compensation for damage may be paid by the Commissioner.
      • 683. Compensation to be paid by offenders against the act for any damage caused by them.
      • 684. Disputes to be determined by the District Judge.
      • 685. Amount of expenses or compensation to be determined to all cases of dispute by the District Judge.
      • 686. Expenses or compensation awarded by District Judge to be recovered if necessary as if they were due under a decree of the Court.
      • 687. Cognizance of offences.
      • 688. Appointment of Magistrate of the First Class.
      • 689. Imprisonment default of payment of fines, etc.
      • 690. Arrest of offenders.
      • 691. Protection of action taken in good faith.
      • 692. Appointment of Inspector of Local Works and duties to be performed by him.
      • 693. Orissa Municipal Act, 1950 not to apply.
      • 694. Transitional provisions.
      • 695. Appointment of Administrator.
      • 696. Power to remove doubts and difficulties.
      • 697. Repeal and savings.
      • 1. Short titles and commencement.
      • 2. Definitions.
      • 3. Standing Committee for Taxation, Finance and Account.
      • 4. Standing Committee for Public Health etc.
      • 5. Standing Committee for Public Works.
      • 6. Standing Committee for Planning and Development.
      • 7. Standing Committee for Education.
      • 8. Standing Committee for licence.
      • 9. Standing Committee for Contracts.
      • 10. Standing Committee for Corporation Establishment.
      • 11. Standing Committee for Grievance and Social Justice.
      • 12. Powers of the Commissioner.
      • 13. Sitting allowance of Corporator and members of the Standing Committee.
      • 14. Monthly remuneration of Mayor and Deputy Mayor.
      • 15. Travelling allowance of Mayor, Deputy Mayor and Corporator.
      • 16. Obligation of the Commissioner.
      • 17. Appointment of officers by the Government.
      • 18. Minimum and Maximum age limit for appointment.
      • 19. Date of Superannuation.
      • 20. Maintenance of Service Book.
      • 21. Maintenance of CCRs.
      • 22. Custody of CCR.
      • 23. Report Period.
      • 24. Levels of Assessment.
      • 25. Service Conditions.
      • 26. Local Fund Service Employees.
      • 27. Regulation for budget and keeping of accounts.
      • 28. Ward wise provision.
      • 29. Payment out of the Corporation Fund.
      • 30. Commissioner's power of sanction.
      • 31. Annual Statement of Work.
      • 32. Basic Schedule of Rates.
      • 33. Classification of works.
      • 34. Preparation of plans and estimates.
      • 35. Financial limit for technical sanction.
      • 36. Regulation for Tender.
      • 37. Inspection of local works.
      • 38. Powers and duties of Inspector of Local Works.
      • 39. Things not be kept and trades not to be carried on without licence.
      • 40. Condition of licence in respect of permanent buildings.
      • 41. Liability and disability of the licence in respect of permanent buildings.
      • 42. Conditions of licence in respect of temporary building on enclosures.
      • 43. Liability and disability of licence for temporary buildings and enclosures.
      • 44. Nature of the licence.
      • 45. Prohibition of use of buildings.
      • 46. Licence fee.
      • 47. Additional condition of licence.
      • 48. Continuance of the power of Development Authorities.
      • 49. Public Utility Office.

Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

Published vide Notification S.R.O. No. 586/2003, Orissa Gazette Extraordinary No. 1554 dated 17.10.2003

or591

S.R.O.No. 586/2003. - Whereas the draft of the Orissa Municipal Corporation (Procedure and Conduct of Business) Pules, 2003 was published as required by Sub-section (1) of Section 656 of the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003) in extraordinary issue No. 1385 of the Orissa Gazette, dated the 9th September, 2003 under the notification of the Government of Orissa in Housing & Urban Development Department No. 40997-Legislative-1-38/2003, dated the 9th September 2003 as S.R.O. No. 491/2003, inviting objections and suggestions from all persons likely to be affected within a period of fifteen days from the date of publication of the said notification;

And whereas no objection or suggestion has been received from any person within the period specified in respect of the said draft by the State Government.

Now therefore, in exercise of the powers conferred by Sub-section (1) of Section 656 of the said Act, the State Government do hereby make the following rules, namely :

Chapter-1

Preliminary

1. Short title and commencement. - (1) These rules may be called the Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003.

(2) They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions. - (1) In these rules, unless there is anything repugnant in the subject or context,-

(a) "Act" means the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003);

(b) "Commissioner" means Commissioner of the Municipal Corporation;

(c) "Corporation" means Municipal Corporation constituted under Section 3 of the Act;

(d) "Council" means Municipal Council constituted under the provisions of Orissa Municipal Act, 1950;

(e) "Government" means the State Government of Orissa;

(f) "Ordinary meeting" means a meeting of the Corporations held under Sub-section (1) of Section 113 of the Act;

(g) "President" means the Mayor, Deputy Mayor or any member presiding over the meeting of the Corporation;

(h) "Section" means a section of the Act;

(i) "Special meeting" means a meeting convened under Sub-section (2) of Section 14, Sub-section (1) of Section 20 and includes any other meeting held for the transaction of any particular business; and

(j) "Schedule" means a Schedule appended to these rules;

(2) Words and expressions used, but not herein defined shall have the same meaning as respectively assigned to them in the Act.

Chapter-II

Conduct of business of the Corporation

3. First Meeting of the Corporation. - (1) The first meeting of the Corporation after the general election shall be convened under Sub-section (8) of Section 14 by the Director, Municipal Administration, not later than 30 days from the date of publication of the results of the election to the Corporation.

(2) Every Corporator before taking his seat, shall make and subscribe at the first meeting an oath or affirmation under Sub-section (1) of Section 72.

4. Election of Mayor. - (1) The Corporator of the Corporation shall at the first meeting of the Corporation elect a Mayor from among themselves under Clause (a) of Sub-section (2) of Section 14.

(2) The procedure of election of Mayor under Sub-rule (1) shall be as prescribed in Chapter VIII of the Orissa Municipal Corporation (Division of City into wards, Reservation of Seats and Conduct of Election) Rule, 2003.

5. Meeting of the Corporation. - (1) Meetings of the Corporation may be-

(a) Ordinary meetings; or

(b) Extraordinary meetings.

(2) A meeting of the Corporation shall be deemed to have been duly when-

(a) The meeting is duly convened;

(b) There is necessary quorum;

(c) The meeting is held at a place within the Corporation area or any place as may be decided by the Corporation;

(d) The meeting is presided over by a person authorised under the Act and these rules; and

(e) The proceedings of the meeting are duly recorded.

6. Ordinary meeting. - (1) The Corporators shall meet in the Corporation Office for transaction of business at least once in every month upon such day and such hours as may be arranged and a meeting may be convened by the Mayor at any time if considered necessary.

(2) No meeting shall be held unless, notice of the day, hour of the meeting and of the business to be transacted there at has been given to the members before six clear days of such meeting.

(3) A list of business to be transacted at every meeting of the Corporation except at an adjourned meeting and the proceedings of the last meeting shall be sent to each member of the Corporation in their registered address and no business shall be brought before, or transacted at, any meeting other than the business of which notice has been so given :

Provided that any member of the Corporation may send or deliver to the Secretary notice of any resolution so as to reach him atleast forty-eight hours before the time fixed for the meeting and the Secretary shall, with all possible means take steps to circulate such resolution to every member of the Corporation in such manner as he may think fit.

(4) The Mayor shall place before the Corporation a statement of receipts and disbursements on account of the Corporation fund from the close of the last preceding year upto the close of the preceding month in which the meeting takes place at an ordinary meeting held in each of the months of April, June, August, October, December and February.

(5) Corporator who desires to move a motion shall give notice along with a copy of the motion in writing to the Mayor ten days before the day fixed for the next meeting.

(6) The Mayor shall decide as to whether the motion is in order, and if so, direct that-

(i) Every such motion received in time to be included in the list of business for the next meeting; and

(ii) Every such motion received after the schedule time to be included in the list of business for the next succeeding meeting.

(7) If the Mayor decides that a motion is not in order, he shall make such alterations as deemed necessary. The decision of the Mayor shall be final.

7. Extraordinary meeting. - (1) In an extraordinary meeting, no matter, other than the one for which the meeting has been convened, shall be discussed. Such meeting may be-

(a) An emergent meeting; or

(b) A special meeting.

(2) In case of urgency, the Mayor, may convene an emergent meeting after giving to the members shorter notice than that specified in Rule 6. In such case notice of the date and time of the meeting shall be published in such manner, as the Mayor may deem most expedient.

(3) (a) The Mayor shall call a special meeting on receiving a request in writing signed by not less than one-third of the members specifying the resolution, which is proposed to be moved.

(b) No special meeting shall be held unless atleast four clear days' notice, specifying the date, time and purpose of the meeting has been given to each member.

8. Commissioner to convene meeting. - If the office of the Mayor and Deputy Mayor are vacant, the duties assigned to the Mayor under Rules 6 and 7 shall be performed by the Commissioner.

9. Meeting to be ordinarily open to the public. - All meetings of the Corporation shall be open to the public :

Provided that the Mayor, Deputy Mayor or Presiding Member may direct that the public generally or any particular person shall withdraw from the meeting.

10. Order of Business in meeting. - (1) At ordinary meeting the proceedings of the previous meeting shall be confirmed with or without modification and the business shall be conducted in the following order, namely :

(a) Questions shall be asked and replies given thereto as provided under Rule 11;

(b) Business not taken up in the last ordinary meeting shall be considered;

(c) A progress report of the works shall be laid before the Corporators;

(d) Letters and reports of committees shall be read and accounts and statements shall be considered and passed;

(e) Motions included in the list of business for the meeting shall be discussed.

(2) At a special meeting only the business for which the meeting is called, shall be considered :

Provided that the Corporators present may give their consent for any other business to be considered.

11. Question. - (1) Any Corporator who desires to ask a question in a meeting shall give 3 clear day notice to the Mayor before the meeting and shall ask a question or questions relating to the affairs of the Corporation. No debate shall be allowed on any question. When he thinks it admissible to do so, the Mayor shall have the answer to such question laid before the meeting.

(2) In order that a question may be admissible, it must satisfy the following conditions, namely :

(a) If it contains a statement by the Corporator himself, he shall make himself responsible for the accuracy of the statement based on authentic records;

(b) It shall not contain argument, inferences, ironical expression or defamatory statements;

(c) It shall not ask for an expression of opinion or the solution of a hypothetical proposition;

(d) It may not be asked as to the character or conduct of any person except in his official or public capacity;

(e) It shall not be of excessive length;

(f) It shall be brief and specific;

(g) It shall not seek information set forth in documents easily accessible to Corporators;

(h) It shall not suggest action;

(i) It shall not ask for any interpretation of law;

(j) It shall not relate to a matter which is subjudice; and

(k) It shall not ordinarily raise a matter in which the interest of a particular individual is involved.

(3) The Mayor may disallow any question, which does not conform to Sub-rule (2).

(4) Any Corporator may put a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given :

Provided that the President of the meeting may disallow any supplementary question, if in his opinion it violates the provisions of Sub-rule (2).

(5) The question, which has been disallowed by the Mayor and the answer, if any given to it, shall be entered in the minutes of the proceedings of the meeting.

12. Motions and amendments. - (1) After a motion has been duly moved and seconded by a Corporator an amendment may be moved at any stage of the debate thereon.

(2) Every amendment shall be so worded as to be capable of making an intelligible sentence either alone or in its proper place in an original motion, as the case may be.

(3) An amendment shall not be moved which has merely the affect of a negative vote.

(4) A motion or amendment duly moved and seconded shall not be withdrawn without the consent of the majority of the Corporators present at the meeting.

(5) The President of the meeting may for reasons to be recorded in writing in the minutes of the proceedings-

(i) Decide that an amendment is not in order; and

(ii) Make such alternations to an amendment as may in his opinion, render it to be in order, and may refuse to put the amendment in the meeting unless and until the proposer and seconder accept and sign the alterations made.

(6) The decision of the President of the meeting shall be final.

(7) When a motion or an amendment thereto has been moved by the President and duly passed, no further motions for amending the original motion or amendment thereto shall be entertained.

(8) On the discussion being concluded, in the event of several amendments having been proposed, the President of the meeting shall put the amendments to the vote in the order, which he considers most convenient.

(9) Votes shall be taken by raising of hands or pressing of the buttons.

(10) Every motion or amendment thereto duly moved and seconded and pressed to a division, shall be recorded in full in the proceedings, together with the number and names of voters for and against the same.

(11) Every motion or amendment thereto duly moved shall be seconded and if not seconded immediately after being moved no debate shall take place thereon nor shall it be put to the meeting and no entry thereof shall be made in the minutes.

(12) When motion or amendment is put to the vote, the President of the meeting shall record against it, first the names of members voting for it and then the names of those voting against it.

(13) Voting by proxy is prohibited and no Corporator may cast his vote on any motion or amendment unless he is present in person at the time when it is put to the vote.

13. The Right to speak. - (1) The President of the meeting may require Corporators to stand when they address the meeting.

(2) The Corporator who first rises to address the meeting shall be entitled to be heard first and in case more than one Corporator rise to address the meeting at the same time, the President of the meeting shall decide the order in which such Corporators shall speak.

(3) Any Corporator shall be at liberty to call the attention of the President of the meeting to a point of order even when a member is speaking. On a point of order being raised the member addressing the meeting shall resume his seat until the question has been decided by the President. No discussion shall be allowed on a point of order. After the decision of the President the same point of order cannot be raised again. Except as provided under this rule no Corporator shall interrupt a speaker participating in the meeting.

(4) Except as provided under Sub-rules (2) and (3), no Corporator shall speak more than once on any motion or amendment except with the permission of the President of the meeting for the purpose of making a personal explanation, but in that case he shall not be entitled to bring forward any debatable matter.

(5) A Corporator who has spoken on a motion may speak again on any amendment thereof moved afterwards.

(6) The mover of a motion or amendment shall in ail cases have a right of reply.

14. Adjournment. - (1) Any Corporator may move the adjournment of the debate or of the meeting in a speech not exceeding five minutes in duration.

(2) When a motion for the adjournment of the meeting or of a debate is made, it shall be seconded without a speech, and put by the President of the meeting to the vote without debate or amendment.

(3) No motion for the adjournment of the meeting or of a debate shall be admissible which proposes an adjournment beyond the next ordinary meeting.

15. Adjourned meeting. - (1) No business shall be transacted at an adjourned meeting except the business contemplated at the original meeting.

(2) An adjourned meeting being a continuation of the original meeting does not require any fresh notice.

16. Modification of resolution. - No resolution of the corporation shall be modified or cancelled within three months after the passing thereof except at a meeting specially convened in that behalf and by a resolution of the corporation supported by not less than two thirds of the total number of members present and voting.

17. Minutes of the proceedings. - (1) Minutes of the Proceedings of the corporation shall be entered in Oriya and in English in a book to be called the minute book specifying the names of the Corporators who attended the meeting, the business transacted, the decision of the Corporation in respect of each item of business, the date of the meeting and the time of commencement and closing of the meeting and shall be signed by the Presiding Officer after each meeting. The minutes shall be written by the Secretary.

(2) The minute book shall be open at the corporation office at all reasonable times to the inspection of any Corporator without payment and to the inspection of any other person on payment of a fee of rupees fifty and subject to such conditions as the corporation may impose.

(3) The Commissioner may grant copies of the proceedings of the Corporation and the Standing Committees on payment of a fee as the corporation may by general or special order determination.

18. Forwarding of minutes and reports of proceedings to State Government. - The Secretary of the Corporation shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the Corporation and the Committees of the Corporation within a period of ten days from the date on which the minutes/proceedings of such meeting are signed.

(2) The State Government may in any case call for a copy or copies of any or all the papers laid before the Corporation or any Committee of the Corporation and thereupon the Secretary of the Corporation shall forward to the State Government a copy or copies of such paper or papers.

(3) The Secretary of the Corporation shall forward to the State Government, as soon as may be after the expiry of the period referred to in Sub-rule (1), a copy of the proceedings of the meeting of the Corporation and a Committee of the Corporation.

19. Rules to be observed by members while present in the meeting. - During a meeting of the Corporation, a member shall-

(i) Not read any book, newspaper or letter except in connection with the business of the Corporation:

(ii) Not interrupt any member while speaking by disorderly expression or noise or in any other disorderly manner;

(iii) Not leave the meeting when the Presiding Officer is addressing the meeting;

(iv) Always address the presiding member of the meeting;

(v) Maintain silence when not speaking in the meeting; and

(vi) Not obstruct proceeding, hiss or interrupt and shall avoid making running commentaries when speeches are being made in the meeting.

20. Rules to be observed while speaking. - (1) The matter of every speech shall be strictly relevant to the matter before the Corporation.

(2) A Corporator while speaking shall not-

(i) Refer to any matter on which a judicial decision is pending;

(ii) Make a personal charge against a Corporator;

(iii) Use offensive expressions regarding the conduct or proceedings of Members of Parliament or any State Legislature;

(iv) Reflect upon the conduct of the President or any Governor or any Court of law in the exercise of the judicial functions;

(v) utter reasonable seditious or defamatory words; and

(vi) use his right of speech for the purpose of wilfully and persistently obstructing the business of the Corporation.

Chapter-III

Standing Committees

21. Standing Committee. - (1) The election of any member or members of a Standing Committee of a Corporation shall be held in the office of the Corporation at the 2nd meeting of the Corporation specially convened for the purpose as required under Sub-section (4) of Section 10.

(2) Such meeting shall be convened by the Mayor as soon as possible after the general election or the occurrence of the vacancy.

(3) Notice of the day and hour of such meeting shall be given to the Corporators at least seven clear days before the day of the meeting.

22. Separate elections. - (1) Separate elections shall be held in respect of each Standing Committee.

(2) The elections to Standing Committee shall be taken up in the following order-

(a) Elections to the Standing Committee mentioned in Sub-section (1) of Section 9 of the Act shall be taken up first in the order in which the Standing Committees are mentioned in the said subsection.

(b) If however, the election to any Committee is adjourned under Rule 26, the elections to the Standing Committee next in order shall be proceeded with.

23. Presiding Officer. - The meeting for any election under these Rules shall be presided over-

(a) By the Mayor; or

(b) In his absence by the Deputy Mayor; or

(c) In the absence of both, by a Corporator not intending to stand as a candidate at the election or any of the elections, as the case may be, chosen by the Corporation.

24. Election. - (1) Every candidate for election shall be proposed by one Corporator and seconded by another.

(2) The proposer shall, when proposing the name of any candidate, deliver to the President of the meeting a declaration in writing expressing the candidate's willingness to stand for election to the Standing Committee concerned, signed by the candidate and by the proposer.

(3) A candidate who has been proposed and seconded may withdraw his candidature by making a statement to that effect at the meeting.

(4) The names of all the candidates, who have been proposed and seconded at the election and who have not withdrawn their candidature shall be read out by the President of the meeting.

25. Declaration of result. - If the number of candidates whose names are so read out is equal to the number of vacancies, the President of the meeting shall declare all such candidates duly elected.

26. Fresh nomination. - If the number of such candidates is less than the required number of vacancies, the president of meeting shall declare all such candidates duly elected and shall either call for fresh nominations or adjourn the election to fill up the remaining vacancies.

27. Casting of votes. - (1) If the number of such candidates exceeds the number of vacancies the votes of the Corporators present at the meeting shall be taken by ballot.

(2) The President shall make adequate arrangements to secure the privacy of the ballot.

28. Ballot paper. - (1) Every Corporator wishing to vote shall be supplied with a ballot paper as given below, on which the names of all such candidates shall be typed or legibly written in the following form :

Sl. No.

Name

Vote

1



2



3



4









(2) Each Corporator shall be told how many votes may be given and he shall then proceed to the place set apart for the purpose and there place a mark on the voting paper against the name of the candidate or the names the candidates for whom he wishes to vote. He shall then fold up the voting paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the President of the meeting.

(3) The ballot box shall be so constructed that the voting paper may be placed therein but not extracted therefrom without the box being opened.

(4) The President of the meeting shall open the box and count the votes in the presence of two Corporators (other than candidates at the election in question).

29. Elected candidates. - The candidate who secured the highest number of votes or if there is more than one vacancy, equal numbers of the candidates securing highest number of votes from the top shall be declared to have been duly elected. If there be an equally of votes between any two or more candidates, the Presiding Officer of the meeting shall decide by drawing lots in the presence of the Corporators present.

30. Participation in casting of votes. - The Corporators who have been duly proposed and seconded as candidates may also take part in the ballot.

31. Validity of ballot paper. - A ballot paper shall be invalid if-

(a) It bears the signature of the voter, or contains any word, sign or visible representation by which he can be identified;

(b) Marks are placed thereon against more candidates than there are vacancies to be filled; or

(c) It is uncertain to which candidate the mark is intended to apply; or

(d) No mark is placed thereon.

32. Publication of result. - Before the conclusion of the meeting, the President of the meeting shall announce the names of duly elected candidates and publish on the notice board of the office of the Corporation concerned a notification, signed by him, stating the names of the persons elected as members of the Standing Committee or Committees concerned.

33. Sealing of ballot paper. - The President of the meeting shall then seal up in separate packets the counted and the rejected ballot papers, and note on each packet the number of papers it contains and the election to which it relates.

34. Membership. - A Corporator elected to be member of Standing Committee shall hold office as such, unless he sooner resigns, until his term of office as a Corporator expires or he otherwise ceases to be such Corporator.

35. Meeting of the Committee. - A committee may meet and adjourn as it thinks proper. The quorum of a Committee shall be three members. If the Chairman or the vice-Chairman is not present at the time for holding any meeting, the members present shall choose one of their members to be President. Every question at a meeting shall be determined by a majority of the votes of the members present and voting on that question. In case of an equal number of votes the President shall have a casting vote.

36. Absence. - (1) If any member of a Standing Committee fails to attend four consecutive meetings of such Committee he shall cease to be a member of the said Standing Committee and the Corporation shall elect another member in his place.

(2) A member of a Standing Committee may be removed by the Corporation if he is guilty of misconduct in the discharge of his duties :

Provided that the resolution recording his removal is to be supported by not less than two-thirds of the Corporators present at the meeting.

37. Meeting of the Standing Committee. - Each Standing Committee shall meet at the Corporation office at least once a month on such day and such hour as the Standing Committee shall from time to time determine.

38. Special meeting. - The Chairman of a Standing Committee may, at any time, call a meeting of the Committee and shall do so within forty-eight hours of the receipt of a requisition signed by the Commissioner or by three members of the Committee and stating the business to be transacted in the meeting.

39. Notice. - Every notice of meeting shall be issued by the Secretary of the Corporation.

40. Casting votes. - All questions which may come up before a Standing Committee at any meeting shall be decided by the majority of the votes of the members present and voting at the meeting and in every case of equality of votes, the Chairman or presiding member shall have a casting vote.

41. Minutes of the meeting. - (1) All minutes of the proceedings of each Standing Committee shall be entered in a book and shall be signed by the Chairman or Presiding Member after each meeting. The minutes shall be written by the Secretary of the Corporation.

(2) The minute book shall be placed before the Corporation at its next meeting.

42. Conflicting decisions. - In any case in which two or more Standing Committees have passed conflicting decisions, the Commissioner shall submit a report to the Mayor who shall place the subject before a meeting of the Corporation and pending the resolution of the Corporation the Commissioner shall withhold all action in regard to the matter at issue.

43. Absence of members. - Any member of a Standing Committee, other than the Mayor or Deputy Mayor, who fails to attend four consecutive meetings shall cease to be a member of such Standing Committee but may be re-elected by the Corporation.

44. Resolutions. - Every resolution of a Standing Committee shall be made available to every member of the Committee within fifteen days from the date of passing of such resolution and the Corporation may, on a motion by any member of the Corporation modify or amend or revoke any such resolution.

Bare Acts Live

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