The ODISHA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTIONS) ACT, 1991

*THE ORISSA MUNICIPAL COUNCILS
(POSTPONEMENT OF  ELECTIONS) ACT, 1991
ORISSA ACT 15 OF 1991
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title
2. Definitions
3. Postponement of general elections, consequences and validation
SCHEDULE
ORISSA ACT 15 OF 1991
THE ORISSA MUNICIPAL COUNCILS (POSTPONEMENT OF ELECTONS)
ACT, 1991
[Received the assent of the Governor on the 29th May 1991, first published in an
extraordinary issue of the Orissa Gazette, dated the 4th June 1991]
AN ACT 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 Forty-second
Year of the Republic of India as follows:-
1. This Act may be called the Orissa Municipal Councils (Postponement
of Elections) Act 1991.
2.  In this Act, unless the context otherwise requires,-
(a) "Municipal Act" means the Orissa Municipal Act, 1950;[Orissa Act 23
of 1950.]
(b) "Municipal Council" means a Municipal Council constituted under the
Municipal Act and includes a Notified Area Council constituted thereunder;
* Published vide Orissa Act  15 of 1991
For statement of objects and r easons see Orissa Gazette, Extra Or dinary, dated the
26th February 1991, (No.230)
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date : 4th June 1991
Orissa Act
23 of 1950
 Short title
 Definitions
2
(c) Words and expressions used herein and not defined in this Act but
defined in the Municip al Act shall have the same meanings as respectively
assigned to them in the Municipal Act.
3. Notwithstanding anything contained in the Municipal Act, the Balugaon
Notified Area Council (Extension of Term of Office and Validation) Act, 1990,[Orissa
Act 12 of 1990] the Orissa Municipal Councils (Reduction of Term of Office) Act,
1990,[Orissa Act 13 of 1990]  the Bhubaneswar Municipal Council (Postponement
of Election and Validation) Act, 1990 [Orissa Act 15 of 1990.] or any other Act or
in any rules or orders or notifications made or issue under the Municipal Act,-
(a) all proceedings or actions taken in furtherance of holding general
elections for the constitution or reconstitution, as the case may be,
of the Municipal Council specified in the Schedule are hereby
cancelled;
(b) the general elections for the constitution or reconstitution, as the
case may be, of the said Municipal Councils shall be held in
accordance with the provisions of the Municipal Act and the rules
made thereunder on such date, not being later than the 31st
December, 1991 as the State Government may, by notification, direct,
and the Municipal Councils so reconstituted shall, for all intents
and purposes, be deemed to have been constituted under and be
governed by, the provisions of the Municipal Act;
(c) all actions taken, things done or order passed by the Special Officer,
appointed under sub-section (1) of section 423 of the Municipal Act
in relation to the Bhubaneswar Municipal Council during the period
commencing on the 1st January, 1991 till the date of commencement
of this Act, under the belief or purported belief that the election to
the said Municipal Councils was validly postponed shall, for all intents
and purposes, be deemed to have been validly taken, done or made,
as the case may be, and no such action, thing or order shall be
called in question in any court of law or otherwise open to challenge
merely on the ground that the election to the said Municipal Council
was not validly postponed; and
(d) the omission on the part of the Special Officer referred to in clause
(c) for not holding the election to the Bhubaneswar Municipal Council
within the required time shall not be called in question in any Court
of Law or otherwise open to challenge merely on the ground that
the Special Officer did not act in accordance with the law.
Postponement of
general elections,
consequences
and validation
Orissa Act
12 of 1990
Orissa Act
13 of 1990
Orissa Act
15 of 1990
3
SCHEDULE
Serial Number Name of the Municipal Councils
1 Banki Notified Area Council
2 Pattamundai Notified Area Council
3 Puri Municipal Council
4 Khandapara Notified Area Council
5 Jaleswar Notified Area Council
6 Bhadrak Municipal Council
7 Nilagiri Notified Area Council
8 Brajarajnagar Municipal Council
9 Barpalli Notified Area Council
10 Barbil Municipal Council
11 Joda Notified Area Council
12 Bolangir Municipal Council
13 Patnagarh Notified Area Council
14 Rourkela Municipal Council
15 Chatrapur Notified Area Council
16 Kabisuryanagar Notified Area Council
17 Aska Notified Area Council
18 Ganjam Notified Area Council
19 Jeypore Municipal Council
20 Gunupur Notified Area Council
21 Baripada Municipal Council
22 Bhubaneswar Municipal Council
23 Balugaon Notified Area Council
24 Jaipur Municipal Council
25 Kendrapara Municipal Council
26 Jagatsingpur Notified Area Council
27 Jaipur Road Notified Area Council
28 Athagarh Notified Area Council
29 Nayagarh Notified Area Council
30 Khurda Notified Area Council
31 Jatani Notified Area Council
32 Pipli Notified Area Council
33 Banapur Notified Area Council
34 Nimapara Notified Area Council
SCHEDULE
4
35 Basudebpur Notified Area Council
36 Soro Notified Area Council
37 Rairangpur Notified Area Council
38 Udala Notified Area Council
39 Karanjia Notified Area Council
40 Jharsuguda Municipal Council
41 Bargarh Municipal Council
42 Deogath Municipal Council
43 Padampur Notified Area Council
44 Kuchinda Notified Area Council
45 Talcher Municipal Council
46 Angul Notified Area Council
47 Bhuban Notified Area Council
48 Sonepur Municipal Council
49 Titilagarh Notified Area Council
50 Kantabanji Notified Area Council
51 Tarava Notified Area Council
52 Binika Notified Area Council
53 Rajgangpur Municipal Council
54 Sorada Notified Area Council
55 Rambha Notified Area Council
56 Gopalpur Notified Area Council
57 Hinjilicut Notified Area Council
58 Kashinagar Notified Area Council
59 Polsara Notified Area Council
60 Khallikote Notified Area Council
61 Buguda Notified Area Council
62 Chikiti Notified Area Council
63 Purusottampur Notified Area Council
64 Digapahandi Notified Area Council
65 Nowrangpur Municipal Council
66 Rayagada Municipal Council
67 Kotpad Notified Area Council
68 Umerkote Notified Area Council
69 Gudari Notified Area Council
70 Khariar Notified Area Council
5
71 Kbariar Road Notified Area Council
72 Junagarh Notified Area Council
73 Kesinga Notified Area Council
74 Phulbani Notified Area Council
75 Balasore Municipal Council
76 Sambalput Municipal Council
77 Keonjhar Municipal Council
78 Dhenkanal Municipal Council
79 Sundargarh Municipal Council
80 Berhampur Municipal Council
81 Bhawanipatna Municipal Council
82 Konark Notified Area Council
83 Kodala Notified Area Council
84 Kamakshyanagar Notified Area Council
85 Malkangiri Notified Area Council
86 G. Udayagiri Notified Area Council
87 Boudhgarh Notified Area Council
88 Koraput Notified Area Council
89 Biramitrapur Municipal Council
90 Paralakhemundi Municipal Council
91 Bellaguntha Notified Area Council
92 Bhanjanagar Notified Area Council
93 Chaudwar Municipal Council
94 Anandapur Notified Area Council
95 Hirakud Notified Area Council
96 Cuttack Municipal Council
6
ORISSA ACT 1 OF 1992
*THE ORISSA MUNICIPAL COUNCILS
(POSTPONEMENT OF ELECTIONS)
AMENDMENT ACT, 1991
[Received the assent of the Governor on the 21st January 1992 first published in an
extraordinary issue of the Orissa Gazette dated, the 21st January 1992]
AN ACT TO AMEND THE ORISSA MUNICIPAL COUNCILS
(POSTPONEMENT OF ELECTION) ACT 1991.
BE it enacted by the Legislature of the State of Orissa in the Forty-second
Year of the Republic of India as follows:-
1.  (1) This Act may be called the Orissa Municipal Councils (Postponement
of Elections) Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 22nd day of November,
1991.
2.  In the Orissa Municip al Councils (Postponement of Elections) Act,
1991 [Orissa Act 15 of 1991] (hereinaf ter referred to as the princip al Act), in
clause (b) of section 3, for the figures, letters and word "31st December, 1991",
the figures, letters and word "29th February, 1992" shall be substituted.
3. Repeal and Savings.:-  (1) The Orissa Municipal Councils (Postponement
of Elections) Amendment Ordinance, 1991 [Orissa Ordinance No. 9 of 1991.] is
hereby repealed.
(2) Notwithstanding such repeal, any thing done or any action taken under
the principal Act as amended by the said Ordinance shall be deemed to have
been done or taken under the principal Act as amended by this Act.
ORISSA ACT 35 OF 1992
* For the Bill, see Orissa Gazette, Extraordinary, dated the 16th December 1991 (No.
1513)
 Short title and
commencement.
Amendment of
section 3
Orissa Act
15 of 1991
Orissa
Ordinance
 No. 9 of 1991
7
*THE ORISSA MUNICIPAL COUNCILS
(POSTPONEMENT OF ELECTIONS)
AMENDMENT ACT, 1992
[Received the assent of the Governor on the 5th December 192, first published in an
extraordinary issue of the Orissa Gazette dated the 14th December 1992]
AN ACT FURTHER TO AMEND THE ORISSA MUNICIPAL COUNCILS
(POSTPONEMENT OF ELECTIONS) ACT, 1991.
BE it enacted by the Legislature of the State of Orissa in the Forty-third
Year of the Republic of India as follows:-
1. Short title and commencement.:- (1) This Act may be called the
Orissa Municipal Councils (Postponement of Elections) Amendment Act, 1992.
2. Amendment of section 3.:- In the Orissa Municipal Councils
(Postponement of Elections) Act, 1991,[Orissa Act 15 of 1991] in clause (b) of
section 3, after the words, figures, letters and comma "the 29th February, 1992",
the commas, words, figures and letters, "except in the case of the Sonepur
Municipal Council and the Binika Notified Area Council in which case such election
being held not later than the 30th June, 1993" shall be inserted.
* For the Bill, see Orissa Gazette, Extraor dinary, dated the 28th October 1992 (No.
1460)
 Short title and
commencement.
Amendment of
section 3 Orissa Act
15 of 1991

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