Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 1968 17 of 1968 [25 September 1968] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 Of Bom. Lix Of 1949 3. Amendment Of Section 10 Of Bom. Lix Of 1949 Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 1968 17 of 1968 [25 September 1968] An Act further to amend the Bombay Provincial Municipal Corporations Act, 1949. It is hereby enacted in the Nineteenth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 1968. (2) It shall come into force on such dale as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 5 Of Bom. Lix Of 1949 :- I n section 5 of the Bombay Provincial Municipal Corporations Act, 1949(Bom. LIX of 1949) (hereinafter referred to as "the principal Act")- (1) for the second proviso, the following shall be substituted, namely: - "Provided further that the State Government shall, in any notification issued under sub-section (3), provide for the reservation for members of the Scheduled Castes and Scheduled Tribes of such number of seats out of the seats allotted to specified wards as the State Government may deem fit having regard to the population of members of the Scheduled Castes and Scheduled Tribes in the City."; (2) in the Explanation after the words "Constitution of India", the following shall be added, namely:- "and Scheduled Tribes means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under article 342 of the Constitution of India."; ( 3 ) for the third proviso, the following sub-section shall be substituted, namely: - "(4) The reservation of seats for the Scheduled Castes and the Scheduled Tribes made under this section shall cease to have effect on the expiry of twenty years from the commencement of the Constitution of India: Provided that nothing in this sub-section shall render any person elected to any of such reserved seals ineligible to continue as a councillor during the term of the office for which he was validly elected, by reason only of the fact that the reservation of seats has so ceased to have effect.". 3. Amendment Of Section 10 Of Bom. Lix Of 1949 :- In section 10 of the principal Act, in sub-section (2), (1) in clause (c), the word "or" shall be deleted: (2) in clause (d), the word "or" shall be added at the end; (3) after clause (d), the following clause shall be inserted, namely:- "(e) being a relative of a person in employment with or under or by or on behalf of the Corporation.".