Back
THE ORISSA NOTIFIED AREA COUNCILS (EXTENSION OF TERM OF OFFICE AND VALIDATION) ACT, 1991
THE ORISSA NOTIFIED AREA COUNCILS (EXTENSION OF TERM OF OFFICE AND VALIDATION) ACT, 1991
Orissa Act No. 14 of 1991
[Received the assent of the Governor on the 29th May 1991, first published in an extraordinary issue of the Orissa Gazette, dated the 4th June 1991]
An act to provide for the extension of term of office of Certain Notified Area Councils and Validation of actions of such councils including their Chairman.
Be it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India as follows:-
1. Short title.
This Act may be called the Orissa Notified Area Councils (Extension of Term of Office and Validation) Act, 1991.
2. Definitions.
In this Act, unless the context otherwise requires:-
(a) “Municipal Act” means the Orissa Municipal Act, 1950;
(b) “Notified Area Council” means a Notified Area Council constituted under the Municipal Act;
(c) words and expressions used herein and not defined in this Act but defined in the Municipal Act shall have the same meanings as respectively assigned to them in the Municipal Act.
3. Extension of term of office and validation.
Notwithstanding anything contained in the Municipal Act:-
(a) the term of office of the nominated Chairman and members of each of the Notified Area Councils specified in column (1) of the Schedule who were validly in office on the date as mentioned against such Council in column (2) thereof shall be deemed to have been extended till the date mentioned against it in column (3) thereof; and
(b) all actions taken, things done or orders passed consistently with the provisions of the Municipal Act by each such Notified Area Council as referred to in clause (a) and by the Chairman thereof during the period mentioned against each such Council in column (4) of the Schedule, under the belief or purported belief that the term of members and the Chairman of such Council was validly extended, shall, for all intents and purposes, be deemed to have been validly taken, done or passed, as the case may be, and no such action, thing or order shall be called in question in any court of law or otherwise open to challenge merely on the ground that the term of office of such members and the Chairman were not validly extended.
SCHEDULE
[See Clauses (a) and (b) of Section 3]
|
Name of the Notified Area Councils. |
Date on which the nominated Chairman and members were validly in Office. |
Date till which the term of Office is extended |
Period during which the actions etc. are validated.
|
|
(1) |
(2) |
(3) |
(4) |
|
Konark Notified Area Council Kodala Notified Area Council Malkangiri Notified Area Council |
30-11-1988 |
8-5-1990 |
1-12-1988 to 8-5-1990 (Both days inclusive). |
|
G. Udayagiri Notified Area Council Kamakshyanagar Notified Area Council |
27-12-1989 |
8-5-1990 |
28-12-1989 to 8-5-1990 (Both days inclusive) |
