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.  (1) This Act may be called Die Chatrapur Notified Area Council (Postpone
ment of Election) Act, 1984.
(2) It shall be deemed to have come into force on the 1st day of July, 1984.
2. - 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. - Notwithstanding anything contained in the Municip al 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
* Published vide Orissa Act 20 of 1984
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date : 28th September, 1984
Short title
and
commencement.
Postponement of
general election
in Chatrapur
Notified Area
Council.:
Deflations.:
Orissa Act
23 of  1950
2
election so held shall, for all purposes,-be deemed to be a general
election held under the Municipal Act.
4. 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.  (1) The Chatrapur Notified Area Council (Postponement of Election)
Ordinance 1984 is hereby repealed.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.
Transitory
Provision
Repeal and
savings
Orissa
Ordinance No.
10 of 1964

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