The ODISHA NOTIFIED AREA COUNCILS (EXTENSION OF TERM OF OFFICE AND VALIDATION) ACT, 1991

[ THE ORTSSA NOTIFED AREA COUNCLLS mXTENS1ON OF 
TERM OF OFFIrn AND VALIDATION) Am? 1991 I 
[ R~wived thc asscnt of the Governor on thc 29th May 1991, first published in 
an extraordinary issue of the Orissn Gazette, datcd the 4th June 1991 1 
AN ACX TO PROVIDE FOR THB ECTENSlON OF OF OFFICE OF CERTAIN NOTI- 
FIED AREA COUNCILS AND VAL~DATION OF AmONS OF SUCH COUNClLS 
INCLUDING THEIR CHAlW. 
Be it cnacted by the ~egislature of tbc 5tate of Orissa in rhc Forty-second Year 
of the Republic of India as follows :- 
Short titlc. 1. This Act may be called thc Orissa Notified Area CounciIs (Extension of Term of OfEce and Validation) Act, 1991. 
Dcflalt~ons. 2. In this Act, unless the context othenvise requires,- 
(a) "Municipal Act" means the Orissa Municipal Act, 1950 ; 
(b) "NotiEd Area Council" mmns a NotiGcd Area CounciI constituted under 
the Mudcipal Act ; 
(c) words and expressions used lierein and not defined in this Act but defined 
in the Municipal Act shall have tlie same meanings as respectively 
assigacd to them in rlle Municipal Act. 
Extension of 3. Notwithstanding anything contained in the Municipal Act,- 
term of 
omw and validation. (a) th~ term of office of the nominated Chairman and membcrs of cacb of 
the Notified Area Councils specified in column (I) of the Schedule who 
were validly in office on the date as mentioned against such Council 
in coIumn (2) thcreof shall be deemed to have been cxtended till the 
date mentioned against it in column (3) thereof ; and 
(b) all actions taken, things done or orders passed consistently with the pro- 
visions of the Minicipal Act by ach such Notified Area Council as 
referred to in clause (a) and by the Chairman thereor during the period 
mentioned against each such Council in column (4) of the Schedule, under 
the beIicf or purported belief that the term of members and the Chairman 
of such Council was validly extended, shall, for all intents and purposes, 
be deemed to have been validly taken, donc or passed , as the ease may 
be, and no such action, thing or order shall be mlled in question in any 
court of law or otherwise opcn to challenge merely on the ground that 
the term of office of such memkrs and the Chairman were not validly 
extended. 
Or~ssa Acl 
23 or 1950. 
1. For Stabmen! of Obj- and rwns scc Orifso Gazelle, Extraordinary, dalcd tho 26th Ftb nary 
1991 (NO. 228). 

THE ORISSA NOTIFIED AREA COUNCILS (EXTENSION OF TERM OF OFFICE 
AND VALIDATION) ACT, 1991 
[ ORISSA ACT 14 OF 1991 1 
SctlmuLs 
[See CIatrscs (a) and (bj of Secliorr 31 
Name of the Not16cd Area Date on wh~ch Datc tilt which Period during which 
Cou nc~ls. the nominated Ihc tcrm of thc aclions ctc. are 
CIiairman and Oflicc is vuljdated. 
members were extendcd 
validly in Officc. 
Konark Notified Ara Councrl 1 
I 
Xodala Notzed Area Council 30-1 1-1988 . . 8-5-1990 1-12-1988 to 8-5-1 990 
moth days illdusive). 
Malkangiri Named Area Council 
G. Udayagiii Notsed Area I 
Guncil 
27-12-1 989 . . 8-5-1990 28-12-3 989 to 8-5-1990 
Hamakshyanagar Notified Area (Both days inclusive) 
Council 

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