Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Amendment) Act, 1999 5 of 1999 CONTENTS 1. Short title, and commencement 2. Amendment of section 5 Andhra Pradesh Municipalities (Amendment) Act, 1999 5 of 1999 PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965. BE it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fiftieth year of the Republic of India as follows:- * Received the assent of the Governor in the 25-3-1999. For statement of objects and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, date 26-11-1998 at page 4. 1. Short title, and commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 1999. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of section 5 :- In the Andhra Pradesh Municipalities Act, 1965 (Act VII of 1965) in section 5, in subsection (2),-- (a) in clause (ii), for the proviso, the following proviso shall be substituted, namely:- "Provided that a Member of the Legislative Assembly representing a Constituency which comprises more than one Municipality including a part of any Municipality, shall be ex-officio member of one such Municipality, which he chooses within a period of thirty days from the date of conduct of ordinary elections to the Municipalities or the date of election as Member of the Legislative Assembly by notice in writing duly signed by him and delivered to the Commissioner of that Municipality or. Nagar Panchayat and he shall also have the right to speak in and otherwise take part in the proceedings of any meeting of the other Councils comprised within the Constituency, but shall not be entitled to vote at any such meeting. The intimation so given shall be final and irrevocable. In default of such intimation within the aforesaid period, the Election Authority shall decide the Municipality and inform the Member of the Legislative Assembly.". (b) in clause (iii), for the proviso, the following proviso shall be substituted, namely:- "Provided that a Member of the House of the People representing a Constituency which comprises more than one Municipality including a part of any Municipality, shall be ex-officio member of one such Municipality, which he chooses within a period of thirty days from the date of conduct of ordinary elections to the Municipalities or the date of election as Member of the House of the People by notice in Writing duly signed by him and delivered to the Commissioner of that Municipality or Nagar Panchayat and he shall also have the right to speak in and otherwise take part in the proceedings of any meeting of the other Councils comprised within the Constituency, but shall not be entitled to vote at any such meeting. The intimation so given shall be final and irrevocable. In default of such intimation within the aforesaid period, the Election Authority shall decide the Municipality and inform the Member of the House of the People."