Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Village Panchayats And Maharashtra Zilla Parishads And Panchayat Samitis (Second Amendment) Act, 2010 33 of 2010 [23 December 2010] CONTENTS CHAPTER 1 :- Preliminary 1. Short Title Andcommencement CHAPTER 2 :- Amendment to the Bombay VillagePanchayatsAct, 1958 2. Amendment Of Section 14 Ofbom.Iii Of 1959 CHAPTER 3 :- Amendment to the Maharashtra ZillaParishadsand Panchayat Samitis Act, 1961 3. Amendment Of Section 16 Of Mah.Vof 1 Bombay Village Panchayats And Maharashtra Zilla Parishads And Panchayat Samitis (Second Amendment) Act, 2010 33 of 2010 [23 December 2010] (First Published, after having receivedtheassent of the Governor in the Maharashtra Government Gazette ,onthe 23rd December 2010). An Act furthther to amend the BombayVillagePanchayats Act, 1958 and the Maharashtra Zilla ParishadsandPanchayat Samitis Act, 1961. Bom III of 1959. Mah. Ord. V of 1962 Whereas, itisexpedient further to amend the Bombay Village Panchayats Act,1958and the Maharashtra Zilla Parishads and Panchayat SamitisAct,1961, for the purposes hereinafter appearing; it is here byenactedin the sixty-first Year of Republic of India asfollows:- CHAPTER 1 Preliminary 1. Short Title Andcommencement :- (1) This Act may be called the BombayVillage Panchayats and Maharashtra Zilla Parishads and PanchayatSamitis (Second Amendment)Act, 2010. (2) Itshallcome into force on such date as the State Government may,bynotification in the Official Gazette, appoint. CHAPTER 2 Amendment to the Bombay VillagePanchayatsAct, 1958 2. Amendment Of Section 14 Ofbom.Iii Of 1959 :- In section 14 of the BombayVillagePanchayats Act, 1958 in sub- section (1), after clause (j-4),thefollowing clause shall be inserted, namely:- ( j - 5 ) failstosubmits certificate of the concerned panchayat, alongwith theGramSabha certifying that:- (i) Heresidesin a house owned by him and has a toilet in such house andheregularly uses such toilet; or (ii) Heresidesin a house not owned by him and has a toilet in such houseand heregularly uses it or he has no such toilet but regularly usesthepublic toilet: Providedthat,no member of a panchayat shall be disqualified under thisclause,if he submits such certificate, within ninety days from thedatecommencement of the Bombay Village Panchayats and MaharashtraZillaParishads and Panchayat Samitis (Second Amendment) Act, 2010;or. CHAPTER 3 Amendment to the Maharashtra ZillaParishadsand Panchayat Samitis Act, 1961 3. Amendment Of Section 16 Of Mah.Vof 1 :- In section 16 of the Maharashtra Zilla Parishads and PanchayatSamitis Act, 1961, in sub-section (1), after clause (o),thefollowing clause shall be inserted, namely:- (p) hehasfailed to submit a certificate of the concernedpanchayat,alongwith a resolution of the Gram Sabha Certifyingthat:- (i) Heresidesin a house owned by him and has a toilet in such house andheregularly uses it or he has no such toilet but regularly uses itorhe has no such toilet but regularly uses the public toilet: Mah. XXXIII of 2010. Provided thatnoCouncilor shall be disqualified under this clause, if besubmitssuch certificate, within ninety days from the date ofcommencementof the Bombay Village Panchayats and Maharashtra ZillaParishadsand Panchayat Samitis (Second Amendment) Act, 2010.