Karnataka Municipalities (General Disqualifications For Becoming A Councillor) Rules, 1981

S Karnataka 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (GENERAL DISQUALIFICATIONS FOR BECOMING A COUNCILLOR) RULES, 1981 CONTENTS 1. Tittle and commencement 2 . Disqualification of persons having occassional dealings with Muinicipal Council KARNATAKA MUNICIPALITIES (GENERAL DISQUALIFICATIONS FOR BECOMING A COUNCILLOR) RULES, 1981 Whereas, the draft of the Karnataka Municipalities (General disqualification for becoming a Councillor) Rules, 1981 was published as required by sub-section (1) of Section 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) in Notification No. HUD 49 LRB 78, dated 9th December 1981, in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 14th December, 1981, inviting objections and suggestions on or before 15th January, 1982, from all persons likely to be affected thereby. And, whereas, the said Gazette was made available to the public on 14th December, 1981. And, whereas, no objections and suggestions have been received on the said draft. Now, therefore, in exercise of the powers conferred by Section 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following rules, namely 1. Tittle and commencement :- (1) These rules may be called the Karnataka Municipalities (General disqualifications for becoming a Councillor) Rules, 1981. (2) They shall come into force at once. 2. Disqualification of persons having occassional dealings with Muinicipal Council :- No person shall be disqualified for being chosen as and for being a Councillor. (i) If he is having a share of interest in the occasional sale of any article in which he regularly trades to the Municipal Council for the amount not exceeding rupees five hundred in any official year; or (ii) If hd is having a share orinterest in the occasional letting out on hire to the Municipal Council or in the hiring form Municipal council of anmy article for an amount not exceeding rupees five hundred, in any official.

Act Metadata
  • Title: Karnataka Municipalities (General Disqualifications For Becoming A Councillor) Rules, 1981
  • Type: S
  • Subtype: Karnataka
  • Act ID: 18658
  • Digitised on: 13 Aug 2025