Back
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1984
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1984
ORISSA ACT 9 OF 1984
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and commencement
2. Definitions
3. Postponement of General Elections in the Municipal Councils
4. Repeal and Savings
5. Schedule
[THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1984]
[For Statement of objects and reasons see Orissa Gazette, Extraordinary, dated the 5th March 1984 (No. 300).]
ORISSA ACT 9 OF 1984
[Received the assent of the Governor of the 2nd April 1984, first published in an extraordinary issue of the Orissa Gazette, dated the 2nd April 1984]
AN ACT TO PROVIDE FOR THE POSTPONEMENT OF ELECTIONS TO MUNICIPAL COUNCILS OF THE STATE
Be it enacted by the Legislature of the State of Orissa in the Thirty-fifth Year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Orissa Municipal Councils (Postponement of Elections) Act, 1984.
(2) It shall be deemed to have come into force on the 4th day of February 1984
Definitions
2. In this Act, unless the contest otherwise requires:-
Orissa act 23 of 1950.
(a) “Municipal Act” means the Orissa Municipal Act, 1950;
(b) “Municipal Council” means a Municipal council constituted under the Municipal Act and includes a Notified Area Council constituted thereunder;
(c) words and expressions used in this Act shall have the same meaning as assigned to them, respectively under the Municipal Act.
Postponement of General Elections in Municipal Councils.
3. Notwithstanding anything contained in the Municipal Act or in any rules or orders made or issued thereunder:-
(a) all proceedings or actions, excepting those actions taken for delimitation of wards and reservation of seats for members of Scheduled Castes and Scheduled Tribes, taken in furtherance of holding general elections for the reconstitution of the Municipal Councils specified in the Schedule are hereby cancelled; and
(d) The general elections for the reconstitution of the said Municipal Councils shall be held in accordance with the provisions of the Municipal Act and the rule made thereunder on such date not being later than the 30th June, 1984, (except for the Bhubaneswar Municipal Council)[Inserted by Orissa Act 21 of 1984, s. 2.] which shall be held not later than (the 31st December, 1988),[Substituted by the Orissa Municipal Councils (Postponement of Elections) Amendment Act 1988 (Orissa Act 6 of 1988) s. 2.] as may be fixed by the State Government and the election so held shall, for all purposes, be deemed to be a general election held under that Act.
Repeal and Savings.
Orissa Act 20 of 1983 Orissa Act 21 of 1983 Orissa Ordinance No. 3 of 1984.
4. (1) The Orissa Municipal Councils (Postponement of Elections) Act, 1983 the Orissa Municipal Councils (Postponement of Elections) (No. 2) Act 1983 and the Orissa Municipal Councils (Postponement of Elections) 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.
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1984
(Orissa Act 9 of 1984)
SCHEDULE
1. Chikiti Notified Area Council
2. Pipili Notified Area Council
3. Udala Notified Area Council
4. Purushottampur Notified Area Council
5. Banpur Notified Area Council
6. Jagatsinghpur Notified Area Council
7. Buguda Notified Area Council
8. Kendrapara Municipal Council
9. Jharsuguda Municipal Council
10. Tarabha Notified Area Council
11. Bhuban Notified Area Council
12. Nimapara Notified Area Council
13. Hirakud Notified Area Council
14. Deogarh Municipal Council
15. Bhubaneswar Municipal Council
16. Sambalpur Municipal Council
17. Karanjia Notified Area Council
18. Junagarh Notified Area Council
19. Digapahandi Notified Area Council
20. Basudevpur Notified Area Council
21. Bellaguntha Notified Area Council
22. Talcher Municipal Council
23. Padampur Notified Area Council
24. Keonjhargarh Municipal Council
25. Angul Notified Area Council
26. Soro Notified Area Council
27. Khallikote Notified Area Council
28. Chowdwar Municipal Council
29. Jaipur Municipal Council
30. Jaipur Road Notified Area Council
31. Athagarh Notified Area Council
32. Nayagarh Notified Area Council
33. Jatni Notified Area Council
34. Khurda Notified Area Council
35. Balasore Municipal Council
36. Bargarh Municipal Council
37. Dhenkanal Municipal Council
38. Sonepur Municipal Council
39. Titilagarh Notified Area Council
40. Kantabanji Notified Area Council
41. Rairangpur Notified Area Council
42. Sundergarh Municipal Council
43. Birmitrapur Municipal Council
44. Rajgangpur Municipal Council
45. Bhawanipatna Municipal Council
46. Khariar Road Notified Area Council
47. Khariar Notified Area Council
48. Kesinga Notified Area Council
49. Nowarangpur Municipal Council
50. Rayagada Municipal Council
51. Kotpad Notified Area Council
52. Umerkote Notified Area Council
53. Berhampur Municipal Council
54. Parlakhemundi Municipal Council
55. Chatrapur Notified Area Council
56. Sorada Notified Area Council
57. Rambha Notified Area Council
58. Gopalpur Notified Area Council
59. Hinjilicut Notified Area Council
60. Kasinagar Notified Area Council
61. Polasara Notified Area Council
62. Bhanjanagar Notified Area Council
63. Phulbani Notified Area Council
64. Boudhagarh Notified Area Council
65. Binika Notified Area Council
66. Kuchinda Notified Area Council
67. Gudari Notified Area Council
