The ODISHA LOCAL AUTHORITIES EXTENSION OF OFFICE ACT, 1942

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
ODISHA ACT 3 OF  1942
THE ODISHA LOCAL AUTHORITIES
EXTENSION OF OFFICE ACT, 1942
(29  December 1942)
AN ACT T O PROVIDE FOR EXTENSION OF THE TERM OF
OFFICE OF LOCAL  AUTHORITIES IN THE PROVINCE OF ODISHA.
WHEREAS it is expedient to enable the Provincial Government to ex-
tend the term of office of the present members and office -bearers of certain
local authorities in the Province of Orissa;
It is hereby enacted as follows :—
1. Shor t title commencement and duration :  (1) This Act hereby
called the Orissa Local Authorities of Office Act, 1942
 (2) It shall come into force at once.
(3) It shall be in force during the continuance of the present hostilities
and for a  period of six months thereafter , and shall then expire except as
regards the  continuance in office of members and office  bearers of local
authorities for such period as is referred to in section 3.
2. Temporary amendments of cer tain Acts :  During the continu-
ance of this Act—
 (1) section 29 of the Bihar and Orissa Municipal Act, I922, shall have
effect as if after sub-section (3) thereof the following sub-section had been
added, namely :—
“ (4) ‘Notwithstanding any things contained in sub-secti0n(1) and sub-
ject to the saving mentioned therein and to the provisions of sub-section (2), the
Provincial Government may, by notiûcation in the official  Gazette, extend the
term of office of the Commissioners, Chairman, Vice Chairman and President
of any municipality holding office at  the date of commencement of the Orissa
Local Authorities Extension of office Act, 1942, for such period as that Gov-
ernment may deem fit.”;
(2) the Bihar and Orissa Local Self Government Act, 1885,(Bengal Act
III of 1885) shall have effect as if after section 13 thereof the following section
had been added, namely :—
13-A. Notwithstanding anything contained in section 13 and subject to
the saving mentioned therein, the Provincial Government may, by notiûcation in
the ofûcial Gazette, extend the term of ofûce of the members, and consequen-
tially of the Chairman and Vice-Chairman, of any District Board holding 0û‘lce
at the date of commencement of the Orissa Local Authorities Extension of
office Act, 1942, for such period as that Government may deem ût.”;
(3) the Sambalpur Local Self-Government Act, 1939,(Orissa Act Vi of
1939)  shall have effect as if—
(a) after section 16 thereof the following section had been added, namely
:—
“ 16-A. Notwithstanding anything contained in section 16 and subject to
the saving mentioned therein,  the Provincial Government may, by notiûcation in
the official Gazette, extend the term of office of the members, and consequen-
tially of the Chairman and Vice-Chairman, of the District Board holding ofûce
at the date of commencement of the Orissa Local Authorities Extension of
Office Act, 1942, for such period as that Government may deem ût.” and
(b) in sub-section (1) of section 17  thereof, after the words “mentioned
in section 16 “, the Words “ or that term as extended by  notiûcation under
section 16-A “ had been inserted;
(4) section 8 of the Madras District Municipalities Act, 1920, (Madras
Act V of 1920)  shall have effect as if after sub-section (5) thereof they”
following sub-section had been added, namely:-—
“ (6) Notwithstanding anything contained in sub-section (1) and subject
to the saving mentioned therein, the Provincial Government may, by notiûcation
in the Office Gazette, extend the term of office of the councilors, and conse-
quentially of the Chairman and Vice-Chairman, of any municipality holding Office
at the date of commencement of the Orissa Local Authorities Extension of
Ofûce Act, 1942, for such period as that Government may deem ût “ ;
(5) section 11 of the Madras Local Boards Act, 1920, , (Madras Act XIV
of 1920)   shall have effect as if  after sub-section (5) thereof the following sub-
section had been added, namely :-
“(6) Notwithstanding anything contained in sub-sections (1) and (1-A)
and subject to the saving mentioned in sub-section (1), the Provincial Govern-
ment may, by notiûcation in the ofûcial Gazette, extend the term of Of fice of
the members, and consequentially of the Chairman and Vice-Chairman, of any
District Board holding office at the time of commencement of the Orissa Local
Authorities Extension of Office Act, 194:2, for such period as that Government
may deem ût.
3. Restriction of Powers of provincial Government :   The powers
conferred on the Provincial Government by section 2 shall be exercised subject
to the restriction that the term of office the  members or office bearers of any
local authority shall not be extended beyond the date six months after  the
termination of the present hostilities, out without prejudice to the continuance in
ofûce beyond  Such date of such members or office-bearers for such period as
is provided by sub-section (2) of section of the Bihar and Orissa Municipal Act,
1922, section 24 of the Bihar and Orissa Local Self-Government Act, 1885,
sub-section (1) of section 17 of the 1885,  Sub-section (i) of section 17 of the
Sambalpur Local Self-Government Act 1939.
4. Definition of the date of termination of the present hostilities :
for the purposes of this Act the date of of termination of the present hostilities
shall be determind by the Provincial Government by notification in the official
Gazette.
_____
ODISHA ACT 3 OF  1943
THE ODISHA LOCAL AUTHORITIES
EXTENSION OF OFFICE
(AMENDMENT) ACT, 1943
(29th March 1943)
AN ACT TO AMEND THE ODISHA LOCAL
AUTHORITIES EXTENSION OF OFFICE ACT, 1942
WHEREAS it is expedient to amend the Orissa Local Authorities Exten-
sion of Ofûce Act, 1942, (Orissa Act III of 1942)  for the purpose hereinafter
appearing ;)
It is hereby enacted as follows :-
1. Short Title : This Act may be called the Orissa Local Authorities
Extension of Office (Amendment) Act, 1943.
2. Amendment of Section  :  For clause (5) of section 2 of the Orissa
Local Authorities Extension of Office Act, 1942, (Orissa Act III of 1942) the
following clause shall be substituted, namely :-
 (5) Section II of the Madras Local Boards Act, 1920, (Madras Act XIV
of 1920) shall have effect as if after sub-section (5) thereof the following sub-
section had been added, namely :-
 (6) Notwithstanding anything contained in sub-sections (1) and (LA)
and subject to the saving mentioned in sub-section (l), the Provincial Govern-
ment may, by notiûcation in the official Gazette, extend the term of office of the
members and consequentially of the President and Vice-President of any Dis-
trict Board holding office at the time of commencement of the Orissa. Local
Authorities Extension of Office Act, 1942, for Orissa Act such period as that
Government may deem ût, -and may, in the manner and for the period as afore-
said, extend the term of office of the members and consequentially of the Presi-
dent and 4 Vice-President of any panchayat holding office at the time of com-
mencement of the Orissa Local Authorities Extension of office (Amendment)
Act, 1943.

‹ Prev All Odisha acts Next ›