Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (Reservation in the office of the Mayor) Rules, 1995 CONTENTS 1. Short title 2 . Reservation in favour of Scheduled Castes, Scheduled Tribes, backward classes and women 3. Reservation to continue for casual vacancies 4. Roster point when Corporation is reconstituted 5. Duration of Roster SCHEDULE 1 :- SCHEDULE Bombay Provincial Municipal Corporations (Reservation in the office of the Mayor) Rules, 1995 Whereas the draft of the Bombay Provincial Municipal Corporations (Reservation in the office of the Mayor) Rules, 1995 was published, as required by sub-section (2) of the Section 456 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949) at pages 110-1 to 110-3 of the Gujarat Government Gazette Extra Ordinary Part IA dated, 18th May, 1995 under Government Notification, Urban Development and Urban {lousing Department No. KV-65-95-AMN-8094- 2688-P dated the 18th May, 1995, inviting objections and suggestions from all persons likely to be affected thereby within fifteer days from the date of publication of the said notification in the Official Gazette. And whereas objections and suggestions which were so received by the Government on the said draft have been considered by the Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 456 read with sub-section (1A) of the Section 19 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), the Government of Gujarat hereby makes the following rules, namely : 1. Short title :- These rules may be called the Bombay Provincial Municipal Corportions (Reservation in the office of the Mayor) Rules, 1995. 2. Reservation in favour of Scheduled Castes, Scheduled Tribes, backward classes and women :- The office of the Mayor of every Corporation shall be reserved in favour of Scheduled Castes, Scheduled Tribes, backward classes and women in accordance with the roster shown in SCHEDULE appended to these rules. 3. Reservation to continue for casual vacancies :- If any election is to be held for filling up a casual vacancy that has arisen in the office of the Mayor the reservation, if any, applicable for the election of the previous Mayor (whose term has remain incompleted) shall continue to be applicable to such election. 4. Roster point when Corporation is reconstituted :- Where a Corporation has been reconstituted either on the completion of the term of the previous Corporation or on account of its disolution before the expiry of its term, then for the election of the Mayor after such reconstitution, the roster point next to the point last used shall be used as the starting point. 5. Duration of Roster :- The roster specified in the Schedule appended to these rules shall remain in operation for a period of ten years commencing from the election of the first Mayor of the respective corporation. SCHEDULE 1 SCHEDULE (See Rule 2)