Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com New Delhi Municipal Council (Amendment) Act, 2011 5 of 2012 [08 January 2012] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Amendment Of Section 25 New Delhi Municipal Council (Amendment) Act, 2011 5 of 2012 [08 January 2012] An Act further to amend the New Delhi Municipal Council Act, 1994. Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the New Delhi Municipal Council (Amendment) Act, 2011. ( 2 ) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1 . Effective from 01.03.2012 Vide Notification No. F.No. L 14011/39/2008- Delhi II dated 01.03.2012. 2. Amendment Of Section 4 :- In the New Delhi Municipal Council Act, 1994 (44 of 1994) (hereinafter referred to as the principal Act), in section 4,-- (a) in sub-section (1),-- (i) in clause (b), for the words "three members", the words "two members" shall be substituted; (ii) in clause (d), for the words "two members", the words "four members" shall be substituted; (iii) after clause (d), the following clause shall be inserted, namely:-- "(e) the Member of Parliament, representing constituency which comprises wholly or partly the New Delhi area."; (b) sub-section (2) shall be omitted; (c) for sub-section (3), the following sub-section shall be substituted, namely:-- "(3) Out of the thirteen members referred to in sub-section (1), there shall be, at least,-- (a) three members who are women; (b) two members belonging to the Scheduled Castes, out of which one member shall be from the members nominated under clause (d) of sub-section (1).". 3. Amendment Of Section 25 :- In section 25 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-- "(1) The meetings of the Council shall be presided over, in the following order, by,-- (a) the Chief Minister of Delhi, if he is a member of the Legislative Assembly of Delhi representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (b) of sub-section (1) of section 4; or (b) the Union Minister, if he is a Member of Parliament representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (e) of sub-section (1) of section 4; or (c) the Minister in the Government of National Capital Territory of Delhi, if he is a Member of the Legislative Assembly of Delhi representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (b) of sub-section (1) of section 4; or (d) the Member of Parliament not being a Minister for the Union representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (e) of sub-section (1) of section 4; or (e) the Chairperson of the Council.".