Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD MUNICIPAL CORPORATION (FUNCTIONS OF SEVERAL AUTHORITIES) RULES, 1965 CONTENTS 1. Short title and commencement 2. Definitions 3. . 4. . 5. . 6. . 7. . 8. . HYDERABAD MUNICIPAL CORPORATION (FUNCTIONS OF SEVERAL AUTHORITIES) RULES, 1965 In exercise of the powers conferred by sub-section (1) of Section 585 read with sub-section (1) of Section 117 of the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956), the Governor of Andhra Pradesh hereby makes the following rules regulating the functions and powers of the authorities of the Municipal Corporation of Hyderabad, the same have been previously published as required by sub-section (3) of Section 585 of the said Act. RULES 1. Short title and commencement :- (a) These rules may be called the Hyderabad Municipal Corporation (Functions of several authorities) Rules, 1965. (b) They shall come into force from the date of publication in the official Gazette. (i.e., from 24-6-1965). 2. Definitions :- (a) In these rules, unless there is anything repugnant in the subject or context (i) "Act" means the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act II of 1956); (ii) "Corporation" means the Municipal Corporation of Hyderabad; (iii) "Council" means the General body of the Municipal Corporation of Hyderabad; (iv) "Government" means the State Government. (b) Words used but not defined in these rules shall have the meaning assigned to them in the Act. 3. . :- The Council, the Standing Committee or any other committee constituted under the Act shall not exercise functions, powers and duties expressly assigned by or under the Act or the rules or the bye-laws made thereunder or any other law to any other authority constituted under this Act or any other law. 4. . :- The Commissioner may, in case of emergency and where a requisition under Section 176 has been received, enter into any contract or direct the execution of any work or the doing of any act which would ordinarily require the sanction of the other municipal authorities and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public and may direct that the expenses of executing the work or of doing the act, shall be paid from the Municipal fund; Provided that the Commissioner shall report forth with to such other authority the action taken under this rule and the reasons therefor and the amount of cost, if any, incurred or likely to be incurred in consequence of such action which in not covered by provision in current budget grant. 5. . :- The Commissioner may, without sanction of the council, incur petty contingent expenditure incidental to the Municipal Administration, not exceeding Rs. [5000] in each case: Provided that provision to meet the expenditure is available in the budget: 6. . :- (a) The Commissioner may sanction any estimate, the amount of which does not exceed rupees [ten lakhs] (b) When the amount of the estimate exceeds [two lakhs] rupees but does not exceed [ten lakhs] rupees, the sanction of the Standing Committee or any other Committee constituted under the Act, as the case may be shall be obtained and when the amount of t h e estimate exceeds [two lakhs] rupees the sanction of the Government shall be obtained after approval by the council. 7. . :- The Commissioner may dispense with the invitation of tenders for the supply of materials or goods or the execution of any work, which involves an expenditure not exceeding one lakh rupees. 8. . :- If any doubt arises as to which Municipal authority exercise the aforesaid functions or powers, the matter shall be referred to government whose decision shall be final.