Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD (SPECIAL COMMITTEES) BYE-LAWS, 1961 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7 . N o business shall be transacted at a meeting of the Special Committee unless atleast half of the total number of members is present at such meeting 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . MUNICIPAL CORPORATION OF HYDERABAD (SPECIAL COMMITTEES) BYE-LAWS, 1961 In exercise of the powers conferred by sub-section (9) of Section 98 and with Section 586 of the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II of 1956), the Municipal Corporation of Hyderabad hereby makes the following bye-laws Special Committees In exercise of the powers conferred by sub-section (9) of Section 98 read with clause (1) of Section 596 of the Hyderabad Municipal corporations Act, 1955 (Hyderabad Act II of 1956), the Municipal Corporation of Hyderabad hereby makes the following bye-laws for regulating the constitution of Special committees and for the conduct of business and for the keeping of minutes and the submission of reports, the same having been sanctioned by the Government, as required by Section 589 of the said Act. 1. . :- (i) These bye-laws may be called the Municipal Corporation of Hyderabad (Special Committees) Bye-laws. 1961. (ii) These bye-laws shall come into force from the date of their publication in the Andhra Pradesh Gazette. 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 (Hyderabad Act II of 1956); (b) "Section" means a section of the Act; (c) "Special Committee" means a Special Committee appointed by the corporation under Section 98; and (d) "Member" means a member of a Special Committee. (ii) Words and expressions used in these bye-laws but not expressly defined therein shall have the meaning assigned to them in the Act. 3. . :- (i) Every Special Committee shall consist of not more than sixteen members; (ii) No Councillor shall be appointed to be a member of more than two Special Committees at the same time. 4. . :- The term of every Special Committee shall be for one year. 5. . :- In the event of non-acceptance of office by a Councillor appointed to be a member of a Special Committee or his seat becoming vacant under sub-section (8) of Section 98 or due to death, or registration or his becoming incapable of acting previous to the expiry of his term of office or otherwise, the vacancy shall be filled up, as soon as may be convenient, by the appointment of another Councillor who shall hold office so long only as the member in whose place he is appointed would have held it, if such vacancy had not occurred. 6. . :- The first meeting of each Special Committee shall be held on such date and at such time and place as may be fixed by the commissioner and, if not held on that date, shall be held on some subsequent date to be fixed by the Commissioner. Thereafter, each Special Committee shall meet atleast once in a month on such date and at such time as may be fixed by the Chairman or, in his absence, by the Deputy Chairman of the Special Committee. A special meeting of any Special Committee may be held at the request of the Commissioner or of the Mayor or of not less than half the number of members on a date not more than three days after the presentation of such request to the Chairman of the Special Committee. 7. No business shall be transacted at a meeting of the Special Committee unless atleast half of the total number of members is present at such meeting :- Provided that if a meeting of the Special Committee is adjourned for want of quorum, any business remaining indisposed of at that meeting shall be disposed off at the adjourned meeting and if that meeting should also have to be adjourned for want of quorum that business may be disposed off at the third meeting whether there is quorum or not. 8. . :- Any meeting may, with the consent of the majority of the members present thereat be adjourned from time to time; but no other business shall be transacted at the next adjourned meeting unless the business remaining undisposed of at the previous meeting is first disposed of. 9. . :- Every question shall except as otherwise provided in the Act, be decided by a majority of votes of the members present and voting on that question, the presiding authority having a second or casting vote in the case of equality of votes. 10. . :- No question once disposed of shall be reopened within a period of three months unless atleast two-thirds of the members vote in favour of reopening the question. 11. . :- A minute shall be kept by the Municipal Secretary, of the names of the members present and of the proceedings, at each meeting of the Special Committee, in a book to be provided for this purpose, which shall be signed by the presiding authority of the next ensuring meeting. 12. . :- A member shall not vote or take part in the discussion at a meeting of the Special Committee on any matter in which he has, directly or indirectly, any share or interest by himself or by his partner or is professionally interested on behalf of the client, principal or other person. 13. . :- The Mayor and the Commissioner or any other Officer authorised by him, shall have the same right of being present at a meeting of the special Committee and of taking part in the discussion thereat as a member has, but shall not be entitled to note at such meeting. 14. . :- All proposals affecting finances shall be submitted by the Special Committee to the Corporation through the Standing Committee. 15. . :- The Municipal Secretary shall, as soon as maybe, report to the Corporation the name of the Councillor who has ceased to be a member or whose seat has become vacant.