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THE CHATRAPUR NOTIFIED AREA COUNCIL (POSTPONEMENT OF ELECTION) ACT, 1984
THE CHATRAPUR NOTIFIED AREA COUNCIL (POSTPONEMENT OF ELECTION) ACT, 1984
Orissa Act 20 of 1984
[Received the assent of the Governor on the 25th September, 1984, first published in an extraordinary issue of the Orissa Gazette, dated the 28th September, 1984]
An act to provide for the postponement op election to Chatrapur Notified area council 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:—
1. Short title and commencement.
(1) This Act may be called Die Chatrapur Notified Area Council (Postponement of Election) Act, 1984.
(2) It shall be deemed to have come into force on the 1st day of July, 1984.
2. Deflations.
In this Act, unless the context otherwise requires,—
(a) "Municipal Act" means the Orissa Municipal Act, 1950;
(b) "Council" means the Notified Area Council of Chatrapur;
(c) Words and expressions used in this Act but not defined shall have the same meaning as assigned to them respectively, under the Municipal Act.
3. Postponement of general election in Chatrapur Notified Area Council.
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 election for the reconstitution of the Council are hereby cancelled; and
(b) the general election for the reconstitution of the Council shall be held in accordance with the provisions of the Municipal Act and the rules made thereunder on such date, or being later than »[31st December, 1985] 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 the Municipal Act.
4.Transitory Provision.
The Sub-divisional Officer, Chatrapur shall exercise the powers and perform the functions of the Council and its Chairman till the date of first meeting of the ' newly elected Council with the required quorum present.
5. Repeal and savings.
(1) The Chatrapur Notified Area Council (Postponement of Election) Ordinance 1964 is hereby repealed.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.
