The Manipur (Hill Areas) District Councils Act, 1971

[Act No. 76 of 1971]

[26th December, 1971.]

Contents
Sections	Particulars
Title	The Manipur (Hill Areas) District Councils Act, 1971
Chapter I	Preliminary
1.	Short title and extent
2.	Definitions
Chapter II	Constitution of District Councils
3.	Division of Hill Areas into autonomous districts
4.	Constitution of District Councils and their composition
5.	Delimitation of constituencies
6.	Power to alter or amend delimitation orders
7.	Qualifications for membership
8.	Disqualifications for membership
9.	Electors on electoral rolls
10.	Right to vote
11.	Election of members
12.	Notification of results of elections
13.	Term of office of members
14.	Disputes as to elections
15.	Relief that may be claimed by petitioner
16.	Grounds on which an election may be called in question
17.	Procedure to be followed by the District Judge
18.	Decision of the District Judge
19.	Procedure in case of equality of votes
20.	Finality of decisions
21.	Power to make rules regulating the election of members
22.	Incorporation of District Councils
23.	Chairman and Vice-Chairman
24.	Oath or affirmation by members
25.	Vacation of seats
26.	Allowances of members
27.	Liability of members
28.	Members to be deemed to be public servants
Chapter III	Functions of District Councils
29.	Functions of District Councils
Chapter IV	Procedure and Staff of District Councils
30.	Conduct of business
31.	Committees
32.	Officers and staff
Chapter V	Finance of District Councils and Vesting of Property
33.	Powers of taxation
34.	Levy of fees
35.	Procedure for imposing taxes
36.	Abolition or reduction of taxes
37.	Recovery of taxes and fees
38.	Assessment and collection of taxes and fees
39.	Appeals
40.	Instalments of taxes and fees
41.	Power to exempt from taxation
42.	Recoveries of moneys claimable by the Council
43.	Council Fund
44.	Property vested in District Council
45	Budget
Chapter VI	Control
46	Control
47	Supersession of District Council
48	Effect of certain provisions during the period when the Hill Areas Committee is not functioning
Chapter VII	Offences and Penalties
49	Penalty for obstruction
50	Penalty for entering into any contract with the Council
Chapter VIII	Rules and Bye-Laws
51	Power of Administrator to make rules
52	Power to make bye-laws
53	Penalty for infringement of rules or bye-laws