The Andhra Pradesh District Collector's Powers (Delegation) Act, 1961

THE ANDHRA PRADESH DISTRICT COLLECTOR'S POWERS (DELEGATION)
ACT, 1961
Act No. XXXII of 1961
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement.
2. Definition.
3. Delegation of powers of District Collector.
4. Appeal and revision against orders of Joint Collector.
5. Notification to be placed before the Legislature.
THE ANDHRA PRADESH DISTRICT COLLECTOR'S POWERS (DELEGATION)
ACT, 1961
Act No. XXXII of 1961
[22ndSeptember, 1961]
AN ACT TO PROVIDE FOR THE DELEGATION OF THE POWERS OF
DISTRICT COLLECTORS TO THE JOINT COLLECTORS AND
CERTAIN OTHER OFFICERS IN THE STATE OF ANDHRA PRADESH.
BE it enacted by the Legislature of the State of Andhra Pradesh in the
Twelfth year of the Republic of India, as follows:-
1. Short title and commencement - (1) This Act may be called The Andhra
Pradesh District Collector's Powers (Delegation) Act, 1961.
 (2) It shall come into force on such date as the State Government may by
notification in the Andhra Pradesh Gazette, appoint.
2. Definition - In this Act, unless the context otherwise requires, "law " means
any enactment, Ordinance, Regulation, rule, bye-law, order or other
instrument relating to a matter enumerated in List II or List III in the Seventh
Schedule to the Constitution and having the force of law in any part of the
State of Andhra Pradesh.
3. Delegation of powers of District Collector - The State Government may,
by notification in the Andhra Pradesh Gazette, authorise any Joint Collector or1[any other officer of the State Government] not below the rank of Deputy
Collector to exercise all or any of the powers vested by or under any law in the
District Collector and may, in like manner, withdraw such authorisation:
Provided that no authorisation under this section shall prevent the
District Collector from exercising in such cases as he deems fit, all or any of
the powers exercisable by the Joint Collector or other officer by virtue of the
authorisation aforesaid:
Provided further that where in respect of any case, the District Collector
exercises his powers, the Joint Collector or other officer authorised under this
section shall not exercise his powers in respect of the same case.
4. Appeals and revision against orders of Joint Collector - Any order of the
Joint Collector or other officers acting in exercise of the powers authorised
under section 3 shall be subject to such appeal or revision under the relevant
provision of the law as if it were an order of the District Collector.
5. Notification to be placed before the Legislature - Every notification issued
under section 3 shall be laid, as soon as may be after it is issued, before each
House of the State legislature while it is session for a total period of fourteen
days which may be comprised in one session or in two successive sessions, and
if, before the expiry of the session in which it is so laid or the session
immediately following, both Houses agree in making any modification in the
notification or both Houses agrees that the notification should not be issued,
the notification shall thereafter have effect, only in such modified form or be of
no effect, as the case may be; so however that any such modification or
annulment shall be without prejudice to the validity of anything previously
done under that notification.
1. Substituted by the Act No.29 of 1976, S.2.

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