The ODISHA (REDUCTION OF TERM OF OFFICE OF BURLA NOTIFIED AREA COUNCIL) ACT, 2014

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EXTRAORDINARY 
PUBLI HED BY AUTllOR ITY 
No . 2293, CUTTACK, \\ED ESDAY, DECEMBER 31, 2014 / PAUSA 10 , 1936 
LAW DEPARTMENT 
NOTIFICATION 
The 31st December, 2014 
No.12123-l-Legis-26/2014/l.-The following Act of the Odisha Legislative 
Assembly having been assented to by the Governor on the 30th December, 2014 is 
hereby published for genera l information. 
OOISHA ACT 10 OF 2014 
TIIE 001 llA (REDUCT ION OF TERM OF OFF ICE OF BURLA NOTIF IED 
AREA COUNC IL) ACT, 20 14 
A ACT TO PROVIDE FOR THE REDUCT ION OF TERM OF OFFICE 
OF BURLA NOT IFI ED ARCA COUNC IL OF THE STATE A D 
FOR MATIER I CID ENTAL THERETO. 
BE it enacted by the Legislature of the State of Odisha in the ixty-fifth 
Year of the Republic of India as follow s:-
I. (/)T his Act may be called the Odisha (Reduction of Term of Office of Burla 
11 Notified Area Council) Act. 20 14. 
(2) It shall be deemed to have come into force on the 5th day of 
o ember. 2014. 
Reduction of term 
of office of Burin 
Notified Area 
Councll. 
Repeal and 
saving. 
2. In th1' Al't, 1111k" thl' l'lltlln l 111lwll\ i'l' tl'q1111l·,-
(n) "Munic1p11I \ct " llll' <lll' tlw <ldi' h.t 111111l lpi1l 1\rt It))()· 
(hl Words u11d e:-.prcssions lM'd in thl' /\r t. h111 11ot 1kl 11wd hr ·111. shull huvc 
the snmc menn1ng ns m • .,igned to them re'>pl'l' tt\.l.'I) 1111dl'1 lhl' M iurn:ipal 
Act. 
3. (/) Not\ ithstnnding nnylh i11µ con111ined i11 1hc M11111c1p11I /\ct 1hc Stute 
Government mny. by nc11ilieu1ion. direct 1h111 1hc 1cnn or ol'licc or 1hc Councillor . of 
the Burlu Notilicd /\t'CU Council he reduced hy such period us the) deem Iii. lo 
ennble the S1111c Govcrn111c111 lbr inclusion ol' the terri toriu l limits ol' llurl a Notilicd 
Arca Council within the limit s of' lurger urh1111 urcu of' 1hc propo !ied Snmhalpur 
Municipul Corporation in accordnnce with the provi sions or the ()di sha Municip al 
Corporation /\ct . 2003. 
(2) Upon reduction of the term of Oflice of Burlu Noti lied /\rea Counci I under 
sub-section (I). it shall be deemed thnt the term of' the said Noti tied /\rea ouncil 
has expired and accordingly all or uny of the rower s and dutie s of the said ouncil 
and its Chairperson may be exercised nnd discharged. as the tute Government may 
determine, by a per on to be appointed by the State Government as the 
Administrator . 
4. (/) The Odishu (Reduction of Term of Oflicc ol' Burl a Noti lied /\rea Counci I) 
Ordinance. '.!O 14 is hereh)' repealed. 
(2) Notwithstanding the repeal under sub-section ( I). anything done or any 
action taken under the Ordinance so repealed shall be deemed 10 have been done or 
taken under this Act. 
By Order of the Governor 
Mii llR RAN.J/\N PARIDA 
Princiral Secretary to iovernmcnt . lie . 
Printed and published by the Director. Printing, Stationery and Publication , Odisha Cuttad 
OGP/SBP Ex. Gaz. 1661-173+460 . 
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