Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura State Legislature Members (Declaration Of Assets And Liabilities) Act, 2006 CONTENTS 1. Short Title And Commencement 2. Definition 3. Section 3 Tripura State Legislature Members (Declaration Of Assets And Liabilities) Act, 2006 AN ACT to make provision for declaration of assets and liabilities by every elected candidate of the Legislative Assembly of Tripura and member thereof to ensure transparency in public Administration. Be it enacted by the Tripura Legislative Assembly in the Fifty seventh year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called The Tripura State Legislature Members (Declaration of assets and liabilities) Act, 2006. (2) It shall come into force from the date of its publication in the official Gazette. 2. Definition :- In this Act, unless the context otherwise requires - (i) "Bank" means - (a) State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955). (b) Subsidiary Bank having the meaning assigned to it in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959). (c) Co-operative Bank having the meaning assigned to it in clause (cci) of section 5 of the Banking Regulation Act, 1949 (10 of 1949) as modified by sub-clause (i) of clause (c) of section 56 of that Act. (ii) "dependent children" means- sons and daughters who have no separate means of earning and are wholly dependent on the elected candidate for their livelihood. (iii) "immovable property" means the land and includes any building or other structure attached to the land or permanently fastened to anything which is attached to the land. (iv) "movable property" means any other property which is not the immovable property and includes corporeal and incorporeal property of every description. (v) "public financial institution" means a public financial institution within the meaning of section 4A of the Companies Act, 1956 (1 of 1956) and includes Bank. 3. Section 3 :- (1) Every elected member of the Tripura Legislative Assembly shall within sixty days from the date on which he makes and subscribes an oath or affirmation, according to the form set out for the purpose in the Third Schedule to the Constitution, for taking his seat in the State Legislature, furnish the information, relating to - (a) the movable and immovable property of which he, his spouse and his dependent children are jointly or severally owners or beneficiaries ; (b) his liabilities to any public financial institution including Bank; and ( c ) his liabilities to the State Government and to the Tripura Legislative Assembly. (2) Every member of the Tripura Legislative Assembly shall also furnish the Information as under sub-section (1) (a), (b) and (c), every year by the 15th day of January of the Succeeding year to the speaker of the Legislative Assembly. ( 3 ) The information under sub section (1) and (2) shall be furnished in such form and in such manner as may be prescribed in the rules made under sub-section (4). (4) The Speaker of the Tripura Legislative Assembly, may make rules for the purposes of sub-sections (1) & (2). (5) The rules made by the Speaker of the Legislative Assembly under sub-section (4) shall be laid, as soon as may be after they are made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one or successive sessions and if before the expiry of the session in which it is so laid or the sessions aforesaid, the assembly makes any modification in the rules, the rules shall thereafter have effect only in such modified form. (6) The Speaker of the Legislative Assembly may direct that any contravention of the provisions of this Act or rules made thereunder by an elected candidate or member of the Legislative Assembly may be dealt with in the same manner as a breach of privilege of the house.