The Gujarat Local Authorities (Temporary Postponement of Elections ) Act, 1994.

Edra Jto. 17 
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" , EXTRAORDINARY 7· 
PUBUSKED BY AUTJllORITY • 
Vol. XXXV] WEDNESDAY, JULY 6, 199i/ASADHA 15, 1916 
PART-n 
Adi ef Ille Gujuat Leal 'aim+ 111111 Or I - fl _ L :ltt 
... Replatlo• .... ,,, 11!11,G,91• 1 ••• " 
Tke follo-wi•1 Act of th-e GujaYat Lfrgislature, ·Jaa.'t'ilrg:·b'~~ ·a'lstnted to hy t.._• w.n1~r 
O'M. tk•Ytlt Jniy, 199! is :hereby pnblisht>d foi· ;ea"eral -1'.f•l'Jt"a ti'O. 
> ,- ' , •• 
~'\JM. I. ~. JIA YB'.!11, 
Src1·et-ary to tlhe lj{l"\'M'll.'.m'f'»t:of IC\J.ji11•a.t, 
Vgislative ·and :P-atlia•fll.9_f-ary .if{ail'fl 
Depa11:-mt-nt. ' 
GUJARAT ACT JIO. 12 OF 19H 
(First }H1blislted, after having received the assent of the Govf1·1:or in the "Gujarat 
Go-vern111ent (-lautle", on the 6th July, 1994). 
AN ACT 
to provide for ten1porary postponen1ent of elections of locr1l a11thorities. 
\''H~~REAS in the ,\·akc of widespread 1·ain in the State -Of GujQr&t, it is difficult 
to J1-0ld -elections of local authorities during the n1onsoon ~i!;lOD; 
AND 'VHER~~AS the Election Con1n1ission of India has decided and directed to 
revise the electoral rolls intensively of all the constituencies of the State of Gnjarat 
with reference to 1st January, 1995as the qualifying date and also fixed the 4th January, 
1995 as the date for final publicat.ion of electoral rolls ; 
AND WHEREAS electoral rolls for A~semblyconstituencies 't\--ould bet he list of voters 
for the purpose of election of local authorities ; · 1 
AND WHER.EAS. it is likely that large section of publio would be covered by 
intensive revision of electo1·al rolls; and they may not be deprived of their tight of 
franchise in the ensuing elections of local authorities ; 
ANDWHEREAS forthe reasons statecl above, it is considered necessary to provide 
fortemporary postponement of theelections of local a11thoritiesand toprovideforot.her 
connected matters. 
lt is hereby enacted in the Fo1ty-fifth Year of the Jlepublic of India as follows:-:~ 
17-1 
IV-btra-17-1 
Short 
title. 
Deli11i­
tions. 
PosLpo­
ncineut 
of clo­
otions of 
looa.1 
authori­
ties. 
Appli­
cationo 
releva!lt 
Act. 
l{OlUQVal 
of dif!i­
oulties. 
17-2 GUJARAT GOVERNMENT GAZETTE, EX., 6-7-199! [PART IV 
1. '£his Act in'ly bci Gliled t.he Glljarat LoGll Authorities ('ren1porary Postponement 
of Elections ) Act, 1991. 
2. In this ,\ct, unless the context other\''ise requires,--
(,\) 'election' n1,,ans an(l includes entire elccti~n process oo.1n1nencing fp~111 the 
pre p,lra~ion of hst of voters and .111 stag•is cuhnmatmg into election of a co1mc11lor or, 
as the CJS'~ n1\Y h!. a n1cn1b2r of the loc1l authority and it is ahvays dce111C'd to 
h·1vc incant. and included cntir« cL•ction pt»JCC<>s; 
(b) '!oc.11 auth'lrity' 1n·~ans a p,1nch:1yat, a 1n1111icip.1lity and H )lunicip,11 Cor· 
porat.ion con~tituted under thc'rele,·ant .:\.ct; 
(c) 'rcleYant Act', in relilt.ion to,--
(ii) a 111\luicipJlity, 1n''.llls the Guj,1rat )Junicip.dities 
Act, 1963. t J;' · 
(iii). 'a r...orpOr<ltion, Ine11"ns, the., Br11nh,\)· 1?roYincial 
)luniOipiiJ. (.'O'rpo.ratiOnB 1\.ct, 19·19: 
, 3. .Xot\\•ith~tan\ling anybhing contained in the relevant _.\ct or the rules or hy-l1i.,1·s 
or order1u·lde thereunder or in anyjudg~p~~1~t,. decr\!eor order of anycourtor;utho· 
rit.y, during t.lv~ p~riot1 fron1 the 1la.tp, (If :the :Co1nn1encr1uent. of this .i\~t and upto and 
iuclu~iYe of the '•ith Janu.iry, 1995, no gc·neral election of th'3 Councillor.~ of any Corpo­
l'fltion, or of ;\l_tf· nlJluiqipality. or Of 1n•:n1hPrs of an~' panch'lyat and no elect.ion to 
-f.ill. yp a\l~~:\}}.,B.IUl,l--vac.lnc~' of any. such Councillor or 1ne1nber shall be held; and the 
.tle-0tio;1,~h~ll h_e started thereaft.er of such loc1l a utlv>rily of \\'hich duration ha\.! alrC'ady 
Cxpircd bJfor.:i the con11n·~nc3n1ent of this Act or i1:1 due to expire bcfor,; 1st. Mai, 
1995 or forJn'Old for .~uch area which arc declared as transitional or fnnallcr urban area 
and sh'.ll! bi} co1npleted b2fore the 1st lilay, 1995 in accordance \Vith the provisions of 
t4r:i. l't~lcvant Act and the rules 1n<i.de thereunder. 
4. Exc::ipt afl otherwise provided by or under this Act, the. provisions of t.he 
rl'.llevant ;\.ct sh'.111 in all other r.:spects apply in c:1se of a Corporation, m\u1icipality 
or panchayat. 
5. , If any difficulty arises in giving effect to the provisions of this Act, or by rea­
sons of anything contained therain, or in giving effect to the relevant Act in respect of 
any matter contained in this Act, th'1 State Government may, as occ'.l.sion arises, by 
order, do.anything which appears to it to be necessary for the purpose of removing the 
di8ionlty.· 
7 ,-
OOVE1'.NMBNT CENTRAL PRBSS, GANDHINAGAR. 
Guj. 18 
of 1993. 
Guj. 34of 
of 1964. 
Born. LIX 
Of 1949. 

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