Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Municipalities (Amendment) Act, 2016 [16 February 2016] CONTENTS 1. Short title and commencement 2. Amendment of section 9 3. Amendment of section 42 4. Repeal and Saving Goa Municipalities (Amendment) Act, 2016 [16 February 2016] AN ACT (Goa Act 2 of 2016) further to amend the Goa Municipalities Act, 1968 (Act No. 7 of 1969). Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Municipalities (Amendment) Act, 2016. (2) The provisions of section 2 and section 3 of this Act shall be deemed to have come into force on the 10th day of September, 2015 and on the 30th day of October, 2015, respectively. 2. Amendment of section 9 :- In section 9 of the Goa Municipalities Act, 1968 (Act 7 of 1969) (hereinafter referred to as the "principal Act") in sub-section (2),- (i) for clause (b), the following clause shall be substituted, namely:- "(b) the number of seats, if any, to be reserved for the Scheduled Castes or Scheduled Tribes so that such number shall bear, as nearly as may be, the same proportion to the number of elected Councillors as the population of the Scheduled Castes or of the Scheduled Tribes in the municipal area bears to the total population of that area and not less than one-third of such seats shall be reserved for women and such seats shall be allotted by rotation to different wards in the Council."; (ii) after clause (b), the following clause shall be inserted, namely:- "(bb) the number of seats, if any, to be reserved for persons belonging to the category of Other Backward Classes so that such number shall be twenty seven percent of the number of seats to be filled in through election in the Council and such seats shall be allotted by rotation to different wards in the Council."; (iii) in clause (c), the expressions "or the Other Backward Class" and "or of the Other Backward Class" shall be omitted.". 3. Amendment of section 42 :- In section 42 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:- "(2A) At the first meeting of the Council, every Councillor shall take oath of office in such form, and before such officer, as the Government may, by notification in the Official Gazette, specify. No Councillor who has not taken such oath shall vote or take part in the proceedings of any meeting of the Council.". 4. Repeal and Saving :- (1) The Goa Municipalities (Amendment) Ordinance, 2015 (Ordinance No. 5 of 2015) and the Goa Municipalities (Amendment) Ordinance, 2015 (Ordinance No. 7 of 2015) are hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinances, shall be deemed to have been done or taken under the principal Act, as amended by this Act.