Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD (APPOINTMENT OF MEMBERS TO THE STANDING COMMITTEE) BYE-LAWS, 1973 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . MUNICIPAL CORPORATION OF HYDERABAD (APPOINTMENT OF MEMBERS TO THE STANDING COMMITTEE) BYE-LAWS, 1973 In exercise of the powers conferred under Section 586(1) read with sub-sections (2) and (5) of Section 93 of the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II 1956) the Municipal Corporation of Hyderabad makes the following bye-laws:- 1. . :- (i) These bye-laws may be called the Municipal Corporation of Hyderabad (Appointment of members to the Standing Committee) Bye- laws, 1973. (ii) They shall come into force from the date of their publication in the Andhra Pradesh Gazette, (i.e. 21-6-1973). 2. . :- (i) In these Bye-laws unless there is anything repugnant in the subject or context; (a) "Act" means the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956); (b) "Section" means the section of the Act; (ii) Words and expressions used in these bye-laws but not expressly defined therein shall have meaning assigned to them in the Act., 3. . :- A candidate for the Standing Committee shall be proposed by one councillor and seconded by another. The proposer and the seconder shall be present in the meeting. A councillor may propose as many candidates as there are seats to be filled. 4. . :- A candidate may withdraw his candidature within the time allowed by Presiding Authority. 5. . :- The Councillors will thereafter be supplied with the list of the contesting candidates, that is to say, candidates who have been d u l y proposed and seconded and have not withdrawn their candidature. Such list may be supplied till the time of declaration by the Presiding Authority of counting. The councillors shall make a cross mark against the name or names of the contesting candidates, they prefer in the said list and hand it over to the teller or tellers appointed by the Presiding Authority: Provided that if a councillor marks his preference for more contesting candidates, than the members to be appointed for Standing Committee, his votes shall be invalid and the same shall be recorded. 6. . :- The Presiding Authority shall count and record the number of votes polled for each candidate or cause it to be counted and recorded. The candidates who secured highest number of votes in order, shall be declared to have been appointed as members of the Standing Committee. The Presiding Authority shall have a casting vote in case of equality of votes.