The West Bengal Municipal Corporation (Amendment) Act, 2022

 

[21 of 2022]

[04th May 2023]

An Act to amend the West Bengal Municipal Corporation Act, 2006.

WHEREAS it is expedient to amend the West Bengal Municipal Corporation Act, 2006, for the purposes and in the manner hereinafter appearing;

It is hereby enacted in the Seventy-third Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Section - 1. Short title and commencement

(1)     This Act may be called the West Bengal Municipal Corporation (Amendment) Act, 2022.

(2)     It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section - 2. Amendment of section 2 of West Ben. Act XXXIX of 2006

In clause (70) of section 2 of the West Bengal Municipal Corporation Act, 2006 (hereinafter referred to as the principal Act), after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted.

Section - 3. Amendment of section 19

In section 19 of the principal Act,-

(1)     in sub-section (1), after the words "the Deputy Mayor", the words "or the Deputy Mayors not exceeding two" shall be inserted;

(2)     in sub-section (2), after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted;

(3)     in sub-section (3),-

(i)       after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted;

(ii)      in the proviso, after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted.

Section - 4. Amendment of section 24

In the proviso to sub-section (2) of section 24 of the principal Act, after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted.

Section - 5. Amendment of section 28

In section 28 of the principal Act, after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted.

Section - 6. Amendment of section 43

In section 43 of the principal Act,-

(1)     in sub-section (1), after the words "the Deputy Mayor", the words "or one of the Deputy Mayors, as may be determined by the Corporation," shall be inserted;

(2)     in sub-section (2), after the words "the Deputy Mayor", the words "or one of the Deputy Mayors, as may be determined by the Corporation," shall be inserted.

Section - 7. Amendment of section 47

In clause (a) of sub-section (3) of section 47 of the principal Act, after the words "the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted.