The Odisha Municipal Council (Reduction of Term of Office) Act, 1990

 
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The Orissa Municipal Council (Reduction of Term of Office) Act, 1990 
 
Act 13 of 1990 
 
 
 
 
 
 
 
 
Keyword(s): 
Municipal Act, Municipal Council 
 
 
ORISSA ACT 13 OF 1990 
QR~W -mAIh COUNOmS (REDUmON OF TERM OF Oms) 1990 
TABLE Oa CONTENTS 
PR~~ 
1. Short title 
3. Redudon of trim of office 
4. ansequem of reduction of term of office 
[THE ORlSSA MLTNICIPAE, C,OUNCILS OZEDUCl'ION OF TERM 
.. - . 
OF OFFICE) ACT, 19903 
(Received rbe assen1 of tlfe Gqverorlr 011 tlre 27th June 1990, 3rd lisited. 
Sn ml Dtraordinary isstre uf'tl~ Orissa Gazette, dated the 30fh June 1990) 
AN ~cr TO PRO~E MR THB' RBIIU~ION OF TFIE GRM OF OFFICE CERTAIN 
MUNICIPAL COUNCl LS AND NOTIFID AREA COUNCILS OF THE SrAE 
AND FOR MATTERS INCIDEmAL THWTO 
. .- 
- ., 
Be it enacted by the ~e~islaturk of the Staie'bf Orissa in the Forty-fist Year 
of the Republic of India, 'as follows:- . :r: ,.. , 
, - -, 
short tltle 1. This Act may be &&d the Orissa '~uuici~al ~ouncili -(~edudian of Term 
of Office, Act, 1990. 
.. . . ,. - -, :: ;,.. 
. . .. 
Definltioons 2. In this Act, unless ;he context ofhenrise requires,- . .. , 
. - . . ,. 
- '- ., . :>: :>i!, . ..,. - .- . . ,I.',, 8, 
(a) municipal Acl:: ,means. the Orissa Municipal ,Act, 1950; 
(b) "Municipal Council"' means 'a" ' Miiicipal Council Constituted under . 
the Municipal Act and shall include a Notibed Area Council constiluted 
. r- . -. , - - .- . , 
thereunder; . . . . 
.. . ,, . . - - 
, - 
(c) words and expressions used ib this Act, but not ' defined herein, shall 
have the same meaning' as. assigned to them 'respeclively under the Muni- 
cipal Act. 
, . 
, , ,. .,., ,, 
, . 
. .. 
Redudon of 3. ~otwithslanding' anything contaiiied in the Muuicipai Act, the State G~vernl . . 
eta of office ment may, by not ifirration, direct that the term of office of the COU nciuors of the 
Mnnlcipal Councils cC the State as spwzed in the SchduIed be reduced by such 
pied as they deem fit. 
.. , 
.: - 
ZTfi 4. Upon reduction of the term of ofice, of the .CounciIlors of the Municipal 
red~ion counciIs by a direction issued under section 3,- 
of term 
of oEa% ' 
(a) the provisions contained-in sub-section (4) of section 41 of the Municipal 
Act shall apply to tho said Municipal Councils with effect from the 
date of expiry of the term of,office of the CouncilI~rs thereof; 
. . . - 
(b) the election of the Chairman and Councillors for reconstitution of the 
said Municipal Councils shall be heId in accordance wirh the 
provisions of the Municipal Act on such date, not being latter than 
the 31st day of December, 1990, as thc State Government may, by 
notijication, direct; 
J (c) the Municipal Councils so reconstituted shall, for all purposes, be deemed 
to have been constitued under, and bc governed by, the provisions of 
the Municipal Act and the Rules made thereunder. 
1. For Statement of objects and reasons see Orissa Gmette, Egtraordinary, dated 
the 1st June 1990 (No. 7093, 
1 See section 31 . ,.. 
- - 
Name of the District 
(1) 
Name of the Municipal Council 
(2) - 
1. Cuttack ... I. Banki Notified Arq Council 
2. Pattamundai Notilied Ares Council 
2. Puri ... 3. Puri Municipal Council 
3. Balasore - - ., 
4. Sambalpu - 
5. Keonjhar . . 
I 
i 6. Balangir ." 
8. Ganjam 
, , 
4. Khandapara Notified Area Councg 
5. Jaleswar Notified Area Council 
6. Bhadrak Muaicipal Council 
7. Nilgirl Notified Area Council 
8. Brajr8jnagar Municipal Couacil 
9. Barpali Notifled Area Council , 
10. Barbil Municipal Cou ncll 
11. Joda ~otiked Area council 
12. Balangir Municipal Council 
13. Patanagarh NotSed Arei Conucil 
14. Rourkela Municipal Council 
15. 'Chatrapur Notified Area Council 
16. '1Q abisuryanagar Notified Area Council 
17. Aska Notaed Area Council 
18. Ganjam Notified Area Council 
9. Koraput ... 19. Jeypur Municipal Council 
20. Gunupur Notified Area Council 
10. Mayurbhanj 21. Baripada Municipal CounciI 

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