The Malabar District Board (Temporary Provisions) Act, 1957 (No.6 of 1958)

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THE aiALABAR DISTRICT BOARD (TEMPORARY 
PROVISIONS) ACT, 1957 
(Act 6 of 1958) 
CONTENTS. 
fect10ns. 
I Short title, extent and commencement. 
2 Appointment of a. Special Officer to perform the functions of 
the Malabar District Board. 
3. Salary, etc , of Special Officer. 
4. :::' ..;wcr to remove difficulties 
5. Repeal and saving 
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ACT 6 OF 1958 
THE MALABAR DISTRICT BOARD (TEMPORARY 
PROVISIONS) ACT, 1957 
An 
ACT 
to provide for the appointment of a Special Officer to perform the 
functions of tlte Malabar Di&trict Roard. 
Preamble.-WHEREAS it is necessary to provide for the appoint­
ment of a Special Officer to perform the functions of the Malabar­
District Board; 
BE it enacted m the Eighth Year of the Republic of India as 
follows-
I. Short title, extent and commencemenf.-(1) This Act may 
be called the Malabar District Board (Temporary Provil!ions) Act, 1957. 
(2) It extends to the whole of the Malabar distnct referred to 
in sub-sectiou (2) of section 5 of the States Reorga.msatwn .o\ct, 1956. 
(3) It shall come into force at once. 
2. Appointment nf a Special Officer to J>erform. the functions 
of the Malabar Dti>lrtct Board.-(i) NotwitLst.wdmg any thing 
contamed 10. any provisiOn of the Madras District Boards Act, 1920 
(heremafter referred to as the principal Act), it suall be lawful for the 
Government to appomt, by not1ficatwn m the Gazette, a Special 
Officer to exercise the powers, discharge the duties and perform the 
functions of the Malabar Distnct Boa.rd, consttLut.oJ under the prmcipal 
Act, and of Its president includmg hi~ powers and duties as Kxecwtive 
Authority. 
(2) Where a Special Officer has been appomted under sub­
st-ction (1), ht> shall exerCise the powers, discharge the dut1e<> and per­
form the functwns of the Malabar D1stnct Board. constituted under 
the principal Act, and of its president including his powers and duties 
as ExecutiVe Authority and he shall be entitled to the same protection 
under the pn nCJpal Act as the D1strict Board or Jt'l pres1dent, as the 
case may be, whose powers he IS exercising. 
3. Salary, etc., of Special Officer.-The Government may 
direct that such port10n of the salary and allowances of the Special 
Officer appomted under sub-sectiOn (1) of section 2, a~ may be pre­
scribed by rulea made by the Government, may bo pa1d from the district 
fund constituted under section 114 of the prmcipal Act. 
4. ' Power to remove dtfficulties.-If any difficulty arises in 
giving effect to t~E' provisions of this Act, or of the principal 
Pubhshed in the Gazette Extraordinary dated 9th January 1958 
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!ct, the Government may, as occasion may arise, by order, do anything 
which appears to tht-m necE~esary for the purpose of removing the 
difficulty 
5. Repeal and saving. -( l) The Malabar District Board 
(Temporary Provisions) Ordinance, 1957 (Ordinance No. 5 of 19D7),­
hereby repealed. 
(2) :Notwithstanding such repeal, anything done or any action 
taken in the exercise of any power conferred by or under the said 
Ordinance shall be deemed to have been done or taken in the e.x:ercise 
of the powers conferred by or under thie Act, as if this Act were in 
force on the d"'y on which su<'h thing was done or action was taken . 
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