The Odisha Municipal Council (Reduction of Term of Office) Act, 1977

 
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The Orissa Municipal Council (Reduction of Term of Office) Act, 1977 
 
Act 11 of 1977 
 
 
 
 
 
 
 
 
Keyword(s): 
Municipal Act, Municipal Council, Term of Office 
 
Amendment appended: 13 of 1990
 
Orissa Act 
23 of 1950. 
ORYSSA ACT 1 I OF 1977 
'VHE ORISSA MUNICIPAL COUNCILS 
( REDUCTION OF TERM OF OFFICE ) 
ACT, 1977 
[Rerei~led the assent of the Govenlor on ilze 13th 
Gct vher 1977, first plrblishel i~ z a!l exfi,aordiitfl,.yy 
issue of the Orissa Gazcitc, dated the 14rk 
October 19771 
AN ACT TO PrtOVIDE FOR THE REDUCTION OF THE TEJIM 
OF OFFICE OF CERTAIN MUNICIPAL COUNCILS AND 
NOTIFIED AREA COUNCIL OF THE STATE, AND 
FOR MATTERS INCIDENTAL THERETO 
Be it enacted by the Legislature of the State of 
Orissa in the Twenty-eighth Year of the Republic of 
India, as follows:- 
1. (I) This Act may be caned the Orissa Muni- short title, 
cxtcnt and cipaI COU~~C~~S (Reduction of term of Office), Act, 1977. ,,,,,,,, 
mcnt. 
(2) It shall extend lo the whole of f he State of 
Orissa. i 
(3) It Shall be deemed to have come into force 
on the 22nd August, 1977. 
2. h this Act, unless the context otherwise DcGnilions I 
requires,- 
(a) "Municipal Act" means the Orissa Munici- 
pal Act, 1950 ; 
(b) .'Municipal Council" means a Municipal. I 
Council constituted under the. Municipal 
Act and shall include- a Notified Area 
Council constituted thereunder ; 
(c) words and expressions used in this Act, 
but not defined herein, shall have the same 
meaning as assigned to them respectively, 
under the Municipal Act. 
3. Notwithstanding anything contained in the Reduction of 
term of Municipal Act, the State Government may, by oficc, 
notification, direct that the term of office of the 
councillors of all the Municipal Councils of the State 
as extended by the direction issued by the State - - 
*For SStatemcnt of Objeds and Reasons see Orlssa Gazette, &trr 
ordinary, datcd thc 27th Scplembcr, 1977 ( No. 2335 ). 
872 THE ORISSA MUNICIPAL COUNCILS (REDUC- [Or. Act 11 of lW71 
TION OF TERM OF OFFICE) ACT, 1977 
(Secs. 4-31 
Government, under su b-sect ion (6) of sect ion 41 of 
the Municipal Act and published with the notification 
of the State Government in thc Urban Developn~ent 
Department No. S. R. 0. 31 9, dated the 17th May 
1977, bo reduced by such period as tl:cy dcem fit. 
consequcn- 
ca of 4. Upon reduction of the term of office of the 
rc,juclion CotlllciUors of the EI/Iul?icipal Councils by a dil-cct ion 
term Or issued under section 3,- ORICE. 
(0) the provisions, contained in sub-section (4) 
of section 41 of the Municipal Act shall 
apply to the said Municipal Councils, 
with, effect from the date of expjry of the 
term of office of the councillors thereof ; 
'[(b) the election or nomination, as the case 
mhy be,. of the councillors for reconsti- 
tution: of the. said Municipal Councils shall 
be held in accordance with the provisions 
of the Municipal Act on such date, not 
being later than the 2[ 31st day of 
December, 7-978 ] as may be directed by 
the State Government ; and 1. 
(c) the Municipal Councils so reconstituted, I 
shall, for aIZ purposes, lie deemed to have 
. . 
bwn constituted under and be Governed 
by the prdvi'sions ~f the Mmipal Act and 
-, 
the Rules made thereunder. : 
Repcal . ,. . 
' ; -:il)'~hd'Ori~~a 1~~lin;ci~ai ~buncilk ( Reduction O~S~ or& 
of, Teq~ of Office) '~rd~idmce, 1977, is hereby nancc of 1977. NO. 6 
repealed. - , , . 
-. 
(i2)i NotwiWandhg . such repeali anything done 
'or any action aaken. 4 including, any drrection issued ) 
. under: the ,said Ordinance, shdl be deemed to have 
been d"ne or taken under: this kt. 
1. Substituted by the Orissa. ~unici~al Councils (Reduction of Term 
.of Offiw ) Amendment Act, 41978 (Or. Act 3 of 1978), s. 2. 
2. SubstItntcd by: the 0-h~ Municipal Councils ( Reduction of Tcrm of 
OH=)-- Amendment Act, 1978 ( Or. Act 19 of 1978 ), s. 2. 

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