The ODISHA LOCAL BODIES (SUSPENSION OF ELECTIONS) ACT, 1962

158
ORISSA ACT 28 OF 1962
THE ORISSA LOCAL BODIES (SUSPENSION OF
ELECTIONS) ACT, 1962
[Receivedtheassent of the Governor on theIstNovember 1962,
firstpublishedinan extraordinaryissueof theOrissaGazette,
datedthe2nd November 1962 |
AN ACT TO SUSPEND THE HOLDING OF ELECTIONSIN RESPECT 0?
CERTAIN LOCAL BODIES IN THE STATE OF ORISSA
HEREAS it is expedient to provide for the temporary
suspensionof electionsin respectof certainLocal Bodies
and formattersincidentalthereto;
Itishereby enacted by the Legislatureof the State of
Orissain the Thirteenth Year of the Republic of India as
follows:—
Shorttitle, 1.(1)This Act may be called the Orissa Local Bodies
extentand
=
(SyspensionofElections)Act,1962.commence-
(2)Itshallextexdto thewholeoftheStateofOrissa.ment.
(3) It shallcome into force at once and shall remain in
forcefor a period of one year.
(4)Section5 oftheOrissaGeneralClausesAct, 1937 shallOrissaAct1
applyupon theexpiryofthisAct as ifithad then been repealedof 1937.
by an OrissaAct.
Definitions 2. In thisAct unless the context otherwise requires—
(a) “Grama Panchayat” means a Grama Panchayat
constitutedunder the Orissa Grama Panchayats Act» OrissaAct
1948; 15of 1948.
(b)“Municipal Council” and “NotifiedArea Council”
shallrespectivelymean a Municipal Council anda
NotifiedArea Council constitutedunder the OrissaOrissa Act
Municipal Act, 1950. 23 of 1950.
Suspension 3. Notwithstandinganythingto the contraryin the OrissaOe oo
- eee Municipal Act, 1950 or the Orissa Grama PanchayatsAct,23.08 17
of
_—
Local1948 or in any judgment, decreeor order of any Court:— roe
Bodies. (1)no general electionshall be held in respect of any
Municipal or Notified Area Council or any Grama Panchayat;
(2) no bye-electionshallbe he'd for fillingup any vacancy
in the officeof any Councillor or Member of such Council or
Panchayat, as the case may be;
(3) allcasual vacancies in the office of a Councillor or
Member may befilled up by nomination according as the State
Government may from timeto time direct ; and
(4)allordersand notificationsmade or issued for holding
of any general election or bye-electionin pursuance of the
aforesaid enactments or rules made thereunder shall stand
annulled.
Removal of 4. For the removal of doubts it is hereby declared that the orissa Act
doubts. provisionsof the OrissaMunicipalAct, 1950 and the Orissa23of1950.
Grama Panchayats Act, 1948 shall,except as otherwise provided OrissaAci
in thisAct, apply in respect of the Mun’‘cipal Councils, Notified 15 of 1948.
Area Councils and Grama Panchayats.
For Statement of Odjezts and Reasons see Orissa Gazette extraordinary,dated the 30th October 1962.
O ri s sa
ORISSA ACT 28 OF 1962
THE ORISSA LOCAL BODIES (SUSPENSION OF
ELECTIONS) ACT, 1962
Receivedtheassentof the Governoron the,1stNovember1962,
publishedin an extraordinaryissueof theOrissaGazette,
dated the 2nd November 1962 |
AN ACTTOSUSPENDTHEHOLDINGOFELECTIONS RESPECT
CERTAIN LOCAL BODIES IN THE STATE OF ORISSA
HEREASit is expedient to provide for the temp&aryw suspensionof electionsin respectofcertainLocalBodies
and for matters incidental thereto;
It is herebyenactedby the Legislatureof the Stateof
Orissain theThirteenth Year of the Republic of India as
follows :—
1.(l) This Act maybe calledthe OrissaLocalBodiesShtrt titk
extent (Suspensionof Elections)Act, 1962.
(2)It shallexteadtothewholeoftheStateofOrissa.
(3)It shallcomeinto forceat onceandshallremainin
force for a period of one year.
(4)Section5oftheOrissaGeneralClausesAct,1937shallOrissaAct1applyupontheexpiryofthisActasif it hadthenbeenrepealed
by an Orissa Act.
2. In this Act unlessthe contextotherwiserequires—
(a)"Gramapanchayat"meansa GramaPanchayatconstituted under the OrissaGrama PanchayatsAct, OrissaAct15 of 1948.1948;
(b)"MunicipalCouncil"and "NotifiedAreaCouncil"shallrespectivelymeana MunicipalCouncil anda
Notified Area Council constituted under the OrissaOriga Act23 of 1950.Municipal Act, 1950.
3. Notwithstandinganythingto thecontraryin the OrissaOrissaAct23 of 1950.
or elections MunicipalAct, 1950or the OrissaGrama PanchayatsAct,Orissa Act
of Lo:al1948orinaöy judgment.decreeororderof anyCourt:— 1948.
(l: no genera'electionshallbe heldin respectof any
Municipalor NotifiedArcaCouncilor anyGramaPanchayat;
(2)no bye-electionshallbeherd for fillingup anyvacancyin theOffceOfany Councilloror MemberOf such Councilor
Panchayat,as the casemay be;
(3)all casualvacanciesin the offce of a Councilloror
Membermaybefilledupbynominationaccordingas the State
Governmentmayfromtimeto timedirect and
(4)all ordersandnotificationsmadeor i•suedfor holding
OfanygeneralelectionOr bye-electionin pursuanceof theaforesaidenactmentsor rules made thereundershall stand
annulled.
Removal or 4. For heremovalof doubtsit is herebydeclaredthattheOrissadoubts. provisionsOfthe OrissaMunicipalAct,1950andtheOrissa23Of1950.GramapanchayatsAct, 1948shall,exceptas otherwiseprovidedOrissaAci
in thisAct,applyinrespectof the Mun:cipalCouncils,Notified15of1948.
Area Councils and Grama Panchayats.
ForStatemntOfOSje:ts seeOrissaGazetteextraordinary,datedthe30thO:tober1962.
Searchable PDF created by OCR.space (Free Version)

‹ Prev All Odisha acts Next ›