An Act further to
amend the Rajasthan Municipalities Act, 2009. (1) This
Act may be called the Rajasthan Municipalities (Amendment) Act, 2021. (2) It
shall come into force at once. In clause (a) of
sub-section (1) of section 6 of the Rajasthan Municipalities Act, 2009 (Act No.
18 of 2009), hereinafter referred to as the principal Act,- (i) for
the existing sub-clause (ii), the following shall be substituted, namely:- ?(ii)
six persons in case of Municipal Board, eight persons in case of Municipal
Council and twelve persons in case of Municipal Corporation, having special
knowledge or experience in municipal administration, to be nominated by the
State Government by notification in the Official Gazette:?; (ii) after
the existing sub-clause (iii) of the proviso, the following new sub-clause
shall be added, namely:- ?(iv)
the number of persons to be nominated each in Municipal Board, Municipal
Council and Municipal Corporation under sub-clause (ii) of clause (a) shall
include one person with disability;?. For the existing
Explanation to section 24 of the principal Act, the following shall be
substituted, namely:- ?Explanation.- For
the purpose of clause (xvii),- (I) any
number of children born out of a single delivery shall be deemed to be one
entity and any child given in adoption shall not be excluded while computing
the number of children; and (II) while
counting the total number of children a child born from earlier delivery and
having disability shall not be counted and the word ?disability? for this
purpose, shall include any type of disabilities specified in or under the
Rights of Persons with Disabilities Act, 2016 (Central Act No. 49 of 2016).?.RAJASTHAN MUNICIPALITIES
(AMENDMENT) ACT, 2021
Be it enacted by the Rajasthan State Legislature in the Seventy-second Year of
the Republic of India, as follows:-