The Balugaon Notified Area Council (Extension of Terms of Office and Validation) Act, 1990

 
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The Balugaon Notified Area Council (Extension of Terms of Office and 
Validation) Act, 1990 
 
Act 12 of 1990 
 
 
 
 
 
 
 
 
Keyword(s): 
Municipal Act, Notified Area 
 
 
361 
ORXSSA ACT 12 OF 1990 
THE BALUGAON NOTIFIED AREA COUNCIL 
(EX-ION OF TERM OF OFFIOE AND V&U,ATl[ONI Am, 1990 
TABbE OF CONTENTS 
PRBAMBLB 
SBCT~ONS 
1. Shod title 
2. Definitions 
3. BxtensIon of torm ,)f office, validation and csnsepuenm 
ORISSA ACT 12 OF 199U 
'FHE BALUcAON NOTIFIED AXE A COUNClL (EXTENSION 
OF TERM OF OFACE AND VALlDATION) ACT, U90) 
[Received the assoit of ;lie ~uwrttur un [ire 27rlr J~ulc 1990 jirst publislred 
it1 a11 extraortli~tary issue of the Orissa Gazcttc, dr~fed tlw 30111 Jtrrre 19901. 
AN ACT TO PROVIDE FOd TIIE EXTENSION 01: THE Tmhi 01: OFFICE OF ME 
BALUGAON NOTIFIED Aw4 COUNCIL AND VALIDATION OF ACTIONS OF TIJE 
SAID COUNCIL AND ITS CHAIRWN AND FOR MA~KS INCIDENTAL 
THEKETO OR CONNECTED THEREWITH. 
BE it enactcd by the Lcgislaturc of Lhc State of Orissa in the Forty-firbt Yea; 
or the Republic of India as follows:- 
Short t Me. 1. This Act may be called the Balugaon Notified Area Council (Extension or 
Term of Ofice and Validation) Act, 1990. 
Da6nkions. 2. In this Act, unIess the context othcnvise requires,- 
(a) "Municipal Act" moans tbc Orissa Municipal Act, 1950; Orissa Act 
23 of 1950. 
(bl "Notified Area .Council" means a Notified Area Council constituted 
under the Mudc~pal Act; 
(c) Words aud cxprcssious uscd hercin and not defined in this Acr but defined 
in thc Municipal Act shall havc tb same meanings as respectively 
assigned tu thcm in thc Muuicipal Act. 
h-m~~on or 3. Notwithstanding anytiing cuntaincd in the Municipal Act or in the Balugaon Obssa 
tmor oh, Notified Arm Council (Exteusion of Term of Office and Validation ) Act, 198g,-, 1988, dld€iflon 
md come qucacer. (a) the term of office of thc Councillors of the 33dugaon Notilicd Area Council in the district of Puri, who wcre in ofice as on the 14th 
September 1988, shall bc deemed to have been extended till the 8th May 
1990; 
(b) d actions take& thing done or ordcrs passed by the said Notiiicd 
Area Council and its Chairman during tb period from the 15th 
September 198s to thc 8th &lay 1990 (loth days inclusive) ullder the 
belief or purported beUef that thc tcrm of offim of tllc Councillors thercof 
\vas validly cxtcndcd shnll, for all jutcots nod purposcs, bc dcclncd to have 
been validly takcn, donc or passcd, as thc casc may be, and no such 
action, thing or ordcr shll bc ded in qucstion in any Court or law 
or otherwise opcn to clidcngc mcreIy on tho groulld thnt the term of 
onim of such Councillors was not validly extcndcd ; 
(e) thc eleclioa for roconstilutio~ of the said NotiGcd Area Council shall be 
heId in nmrdauce wlth the provisions of thc Municipal Act and the 
rules made thereunder on such date, not being later than the 31st 
December 1990, as the Statc Government may, by notification, direct; and 
(d) the Couucil so rt~onstituted sbtrll, for all iutcnts and purposcs, be d~ymcd 
to have becu constituted under, and be governed by, the provisions or tbc 
Municipal Act. 
-- - - 
I. FOr StlCmeol of ObJtcb and reasons see Orl~so Goreffe, Extraordinary. d~lcd the Is1 JW~C 
19W (No. 108). 

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