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THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1985
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1985
Orissa Act 5 of 1985
[Received the assent of the Governor on the 20th April 1985, first published in an extraordinary issue of the Orissa Gazette, dated the 23rd April, 1985]
An act to provide for the Postponement of Elections to Certain Municipal Councils of the State
Be it enacted by the Legislature of the State of Orissa in the Thirty-sixth Year of the Republic of India, as follows:-
1. Short title and commencement.
(1) This Act may be called the Orissa Municipal Councils (Postponement of Elections) Act, 1985.
(2) It shall be deemed to have come into force on the 31st day of December, 1984.
2. Definitions.
(1) In this Act, unless the context otherwise requires:-
(a) “Municipal Act” means the Orissa Municipal Act, 1950.
(b) “Municipal Council” means a Municipal Council constituted under the Municipal Act and shall include Notified Area council constituted thereunder.
(2) Words and expressions used in this Act but not defined herein, shall have the same meaning as assigned to them respectively, under the Municipal Act.
3. Postponement of general election in Municipal Councils.
Notwithstanding anything contained in the Municipal Act or in any rules made or order issued thereunder:-
(a) all proceedings or actions, excepting those actions taken for delimitation of words and reservation of seats for members of Scheduled Castes and Scheduled Tribes taken in furtherance of holding general elections for the reconstitution of Municipal Councils as specified in column (2) of the Schedule appended hereto are hereby cancelled; and
(b) the general election for the reconstitution of the said Councils shall be held in accordance with the provisions of the Municipal Act and the Rules made thereunder on such date, not being later than the 31st December, 1985, as may be fixed by the State Government and the elections so held, shall, for all purposes, be deemed to be a general election held under the said Act.
4. Performance of the duties of Council and Chairman.
The persons or the body of persons as specified in column (3) in respect of the corresponding Municipal Councils as mentioned in column (2) of the Schedule are hereby empowered to exercise all the powers and perform all the functions of the Councils and its Chairman under the provisions of the Municipal Act and Rules made thereunder unless otherwise ordered by the State Government, till the succeeding elected Council and its Chairman take office or the 31st December, 1985, whichever is earlier.
5. Repeal and savings.
(1) Thepuri Municipal Council (Holdingof Election and Validation) Act, 1984 and the Orissa municipal Councils (Postponement of Election No.2) ordinance, 1984, are hereby repealed.
(2) Notwithstanding such repeal of the said Ordinance anything done or any action taken thereunder shall be deemed to have been done or taken under this Act.
SCHEDULE
|
Sl. No. |
Name of the Council |
Persons or body of persons empowered to exercise powers and perform the duties of Council and Chairman |
|
(1) |
(2) |
(3) |
|
1 |
Banki Notified Area Council |
Subdivisional Officer, Banki |
|
2 |
Bhadrak Notified Area Council |
Subdivisional Officer, Bhadrak |
|
3 |
Jaleswar Notified Area Council |
Subdivisional Officer, SadarBalasore |
|
4 |
Kavisuryanagar Notified Area Council |
Subdivisional Officer, Chatrapur |
|
5 |
Aska Notified Area Council |
Subdivisional Officer, Bhanjanagar |
|
6 |
Barpali Notified Area Council |
Subdivisional Officer, Baragarh |
|
7 |
Brajarajanagar Notified Area Council |
Subdivisional Officer, Jharsuguda |
|
8 |
Patnagarh Notified Area Council |
Subdivisional Officer, Patnagarh |
|
9 |
Gunupur Notified Area Council |
Subdivisional Officer, Gunupur |
|
10 |
Joda Notified Area Council |
Subsivisional Officer, Ghampua |
|
11 |
Bolangir Municipal Council |
District Magistrate, Bolangir |
|
12 |
Purl Municipal Council |
District Magistrate, Purl |
|
13 |
Barbil Municipal Council |
Subdivisional Officer, Ghampua |
|
14 |
Rourkela (Civil Township) Notified Area Council |
Council appointed in H.&U.D. Department, Notifications No. 49888-H.&U.D., dated the 22nd November 1983 read with No.43564-H.U.D., date the 22nd November 1984. |
