Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Municipalities (Amendment) Act, 2002 23 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11 3. Amendment Of Section 50 4. Amendment Of Section 352 Karnataka Municipalities (Amendment) Act, 2002 23 of 2003 An Act further to amend the Karnataka Municipalities Act, 1964. Whereas it is expedient further to amend the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty third year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Municipalities (Amendment) Act, 2002. (2) It shall come into force on such 1[date] as the Government may, by notification, appoint. 1. The Act has come into force on 10th November 2003 vide notification No. UDD 35 MLR 2003 dated 10.11.2003 (Karnataka Gazette Part IV Extraordinary No. 1403 dated 14.11.2003) 2. Amendment Of Section 11 :- In section 11 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) (hereinafter referred to as the principal Act), after sub-section (2), the following provisos shall be inserted, namely:- "Provided that atleast one seat each shall be reserved in a municipal council for the persons belonging to the Scheduled Castes and the Scheduled Tribes: Provided further that, if no person belonging to the Scheduled Castes is available the seat reserved for that category shall also be filled by the persons belonging to the Scheduled tribes and vice versa". 3. Amendment Of Section 50 :- In section 50 of the principal Act, the following proviso shall be inserted, namely:- "Provided that if any meeting called for the purpose of election of President or Vice-President is adjourned to the following day or to a future day for want of quorum, it shall not be necessary to have a quorum for such adjourned meeting". 4. Amendment Of Section 352 :- In section 352 of the principal Act,- (1) for sub-section (1), the following shall be substituted, namely:- "(1) A Town Panchayat shall consist of,- (a) not less than eleven and not more than twenty Councillors as may be determined by the Government, by notification. (b) not more than three persons nominated by the Government from amongst the residents of the transitional area and who are,- (i) persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education; or (ii) social workers (c) the members of House of the people and the members of the State Legislative Assembly, representing a part or whole of the transitional area whose constituencies lie within the transitional area; and (d) the members of the Council of States and the members of the State Legislative Council registered as electors within the transitional area: Provided that the persons referred to in clause (b) shall not have the right to vote in the meetings of the Town Panchayat. (2) after sub-section (4), the following provisos shall be inserted, namely:- "Provided that atleast one seat each shall be reserved in a Town Panchayat for the persons belonging to the Scheduled Castes and the Scheduled Tribes: Provided further that, if no person belonging to the Scheduled Castes is available the seat reserved for that category shall also be filled by the persons belonging to the Scheduled Tribes and vice versa".