Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (the Delimitation of wards in the city and Allocation of Reserved Seats) Rules, 1994 CONTENTS 1. Rule 1 2. Rule 2 3. Rule 3 4. Rule 4 5. Rule 5 6. Rule 6 7. Rule 7 8. Rule 8 Bombay Provincial Municipal Corporations (the Delimitation of wards in the city and Allocation of Reserved Seats) Rules, 1994 WHEREAS, draft rules of Delimitation of wards and allocation of reserved seals (Municipal Corporations) were published as required by sub. section (2) of section 456 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949) at pages 141- 1 to 141.2 of the Gujarat Government Gazette, Part 1 A Central Section dated the 4th December, 1993, under Government Notification, Urban Development and Urban Housing Department No KV-261-93-AMN 8093 4164-P. dated the 4th December, 1993 inviting objections and suggestions from all persons likely to be affected thereby till and January, 1994; AND, WHEREAS, the objections and suggestions received by the Government on the said draft have been considered by the Government; NOW, THEREFORE, in exercise of the powers conferred by subsection (1) of section 456 read with Section 5 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), the Government of Gujarat hereby makes the following rules, namely : 1. Rule 1 :- These rules may be called the Bombay Provincial Municipal Corporation (the Delimitation of wards in the city and Allocation of Reserved Seats) Rules, 1994. 2. Rule 2 :- The Wards shall be constituted in such a manner that the population in all the wards is, as far as practicable, equal, in particular, the population of a ward shall not vary by more than ten percent from the average wards population of the City: Provided that the State Election Commission may in order to maintain homogeneity or geographical continguity constitute a ward consisting of population marginally higher or lower, as the case may be, than the above limit, Explanation: Average ward population of a city means the number arrived at by dividing the total population of the city by the number of wards determined under Section 5 of the Bombay Provincial Municipal Corporations Act, 1949 (hereinafter referred to as "the said Act"). 3. Rule 3 :- Besides maintaining geographical contiguity, boundaries such as rivers, railway lines, roads, shall be adhered to, as far as possible, while delimiting the wards. 4. Rule 4 :- All wards shall be multi-member wards with three councillors to be elected from each ward. 5. Rule 5 :- In each and every ward one seat shall be reserved for women (including seats to be reserved for women belonging to Scheduled Castes, Scheduled Tribes and Backward Classes) and one seat shall remain unreserved. Tbe remaining third seat may be reserved, depending upon the requirement of reservation as notified by the State Government under Section 5 of the said Act. 6. Rule 6 :- Subject to the provisions of Rule 5 and Rule 7, (a) the State Election Commission may first allocate the seats reserved for Scheduled Castes and Scheduled Tribes to those wards with the highest percentage of population of Scheduled Castes Scheduled Tribes, as the case may be, in the descending order. Among the seats so allocated for Scheduled Castes and Scheduled Tribes, the State Election Commiesion may further specify the wards to which the seats reserved for women belonging to Scheduled Castes or Scheduled Tribes, as the case may be, have been allocated; (b) The State Election Commission may allocate the seats reserved for Backward Classes among the wards according to formula that may be evolved by it. Among the seats so allocated for Backward Classes, the State Election Commission may further specify the wards to which the seats reserved for women belong. ing to the Backward Classes have been allocated; (c) after the seats are allocated as provided at (a) and (b) above, the State Election Commission shall allocate the seats reserved for women other than those belonging to Scheduled Castes, Scheduled Tribes and Backward Classes among the wards. 7. Rule 7 :- The seats reserved for Scheduled Castes, Scheduled Tribes, Backward Classes and women may be rotated among the wards from one general election to another. 8. Rule 8 :- The State Election Commission shall, before finalising the proposed delimitation of wards and allocation of seats reserved for Scheduled Castes, Scheduled Tribes, Backward Classes and women among those wards, invite suggestions thereon from the general public and also consult the political parties recognised for the purposes of Representation of Peoples Act, 1951 (43 of 1951).