JAMMU AND KASHMIR MUNICIPAL CORPORATION (AMENDMENT) ACT, 2016

Preamble - JAMMU AND KASHMIR MUNICIPAL CORPORATION (AMENDMENT) ACT, 2016

THE JAMMU AND KASHMIR MUNICIPAL CORPORATION (AMENDMENT) ACT, 2016

[Act No. 04 of 2016]

[22nd March, 2016]

PREAMBLE

An Act to amend the Jammu and Kashmir Municipal Corporation Act, 2000.

In exercise of the powers vested under Proclamation No. P-1/ 16 dated 9th January, 2016, the Governor is pleased to enact as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Jammu and Kashmir Municipal Corporation (Amendment) Act, 2016.

 

(2)     It shall come into force from the date of its publication in the Government Gazette.

Section 2 - Amendment in section 31, Act No. XXI of 2000

In section 31 of the Jammu and Kashmir Municipal Corporation Act, 2000, in sub-section (1),--

I.         after clause (vi), the following clause shall be inserted, namely:-

"(vi-a) the manner of giving and recording of votes by means of voting machines and the procedure as to voting to be followed at polling stations where such machines are used";

II.       after clause (viii), the following clause shall be added, namely:--

"(viii-a) the procedure as to counting of votes recorded by means of voting machines";

III.     for clause (ix), the following clause shall be substituted, namely:--

"(ix)? ?the custody of voting machines and disposal of papers relating to elections";

IV.      for clause (xi), the following clause shall be substituted, namely:--

"(xi) ??the holding of fresh poll in case of destruction of, or tempering with ballot boxes or voting machines, or mechanical failure of voting machines, before the count."