UTTAR PRADESH MUNICIPALITIES (ELECTION OF MEMBERS, CORPORATORS, CHAIRMEN AND MAYORS) (FIRST AMENDMENT) RULES, 2013

PREAMBLE

In exercise of the powers under Section 87 and Section 540 of the Uttar Pradesh Municipal Corporation Act, 1959 (U.P. Act No. II of 1959) and sub-section (1) read with clause (a) of sub-section (2) of Section 296 and Section 300 of the Uttar Pradesh Municipalities Act, 1916 (U.P. Act No. II of 1916), the Governor, after considering the objections and suggestions received in pursuance of the order published in Government Notification No. 1435/IX-1-2011-61SA-2010, dated March 14, 2012 as required under sub-section (2) of Section 300 of the said Act of 1916 and sub-section (2) of Section 540 of the said Act 1959 is pleased to make the following rules with a view to amending the Uttar Pradesh Municipalities (Election of Members, Corporators, Chairmen and Mayors) Rules, 2010 (2010-LLT-V-209[122])--

Rule - 1. Short title and commencement.

(1)     These rules may be called the Uttar Pradesh Municipalities (Election of Members, Corporators, Chairmen and Mayors) (First Amendment) Rules, 2013.

(2)     They shall come into force with effect from the date of their publication in the Gazette.

Rule - 2. Amendment of Rule 63.

In the Uttar Pradesh Municipalities (Election of Members, Corporators, Chairmen and Mayors) Rules, 2010, for Rule 63, the following rule shall be substituted, namely--

"63. (1) All papers relating to the election of Municipalities shall be destroyed after a period of one year from the date of declaration of the result of election, subject to any directions to the contrary given by the State Election Commission or a competent court or a Tribunal. The election returns shall be retained till the completion of the next general election and shall thereafter be destroyed subject to any directions to the contrary given by a competent authority or the Commission.

(2) The electronic voting machines kept in the custody, shall be retained intact for such period as the State Election Commission may direct and shall not be used at any subsequent election without the previous approval of the State Election Commission.".