Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (ADOPTION AND PUBLICATION OF BYE-LAWS) RULES, 1965 CONTENTS 1. Title 2. Notice of adoption of model bye-laws 3. Manner of publication of bye-laws KARNATAKA MUNICIPALITIES (ADOPTION AND PUBLICATION OF BYE-LAWS) RULES, 1965 In exercise of the powers conferred by sub-section (2) of Section 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka hereby makes the following Rules, the draft of the same having been published as required by sub-section (1) of the said section in Notification No. PLM 9 MLR 65, dated 9th April, 1965, published as GSR 461 in Part IV, Section 2- C(i) of the Karnataka Gazette, Extraordinary, dated 9th April, 1965, namely. 1. Title :- These rules may be called the Karnataka Municipalities 1 [(Adoption and Publication of Bye-laws)] Rules, 1965. 1. Substituted for the brackets and words "(publication of Bye- laws)" by GSR 1000, dated 16-6-1966 2. Notice of adoption of model bye-laws :- 1 (1) Where a Municipal Council adopts the model bye-laws, a notice in the form appended to these rules shall be published in the manner provided in sub-rule (2). (2) The notice under sub-rule (1) shall be published by. (a) publication in the Official Gazette; (b) affixing copies thereof on the notice board of the Office of the Municipal Council and its sub-offices, if any; and (c) exhibiting copies thereof in all municipal reading rooms and places considered by the Municipal Council to be conspicuous within the Municipality.] 1. Rule 2 Inserted by GSR 1000, dated 16-6-1966 3. Manner of publication of bye-laws :- 1(1) The draft of the bye-laws which a Municipal Council proposes to make under Section 324 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) shall, together with the notice referred to in the said section, be published by the Municipal Council by. (a) affixing copies thereof on the notice board of the Office of the Municipal Council and its sub-offices, if any; (b) exhibiting copies thereof in 2[all municipal reading rooms and] places considered by the Municipal Council to be conspicuous within the municipality; (c) 3 [ x x x x x.] (2) Every bye-law as approved by Government shall be published by the Municipal Council in the same manner as specified in sub- rule (1) above and shall also be published in the Karnataka Gazette, specifying the date on which they are approved by Government and the date on which they shall come into force.] 1. Rule 2 of the Principal Rules renumbered as Rule 3 vide GSR 1000, dated 16-6-1966 2. Inserted by GSR 1000, dated 16-6-1966 3. Clause (c) omitted by GSR 1000, dated 16-6-1966