The Bhim District Board Validation Act, 1955

Bhim District Board Validation Act, 1955 
Act No. 24 of 1955 
 
 
[Published in the Rajasthan Gazette (Raj-patra), Extraordinary, Part IV-A, dated 22.12.1955.]  
(Received the assent of His Highness the Rajpramukh on the 16th day of December, 1955.)  
An Act to validate the extension of the term of, and all action taken by, the District Board, Bhim.  
Whereas, the term of the District Board, Bhim which was established under the Ajmer Rural Boards Regulation, 
1886 expired on the 31st day of December, 1954 and was extended on the 18th February, 1955 in exercise of 
the power conferred by Section 5 of the said Regulation;  
And whereas, in the meantime the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954) had come 
into force on the 25th January, 1955, thereby repealing the said Regulation in is application to the Bhim area;  
And whereas, the term extended as aforesaid has also expired;  
And whereas, it is expedient to validate the aforesaid extension of the term of, and all action taken by the 
District Board, Bhim, from the 1st day of January, 1955 to the 30th day of June, 1955 and to provide for the 
continuance of the said District Board from the 1st day of July, 1955 until the formation of a new District Board 
under the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954), and for the transfer of the assets and 
liabilities of the District Board, Bhim to the new Board so formed;  
Be it enacted by the Rajasthan State Legislature in the Sixth year of the Republic of India as follows:- 
1. Short title.  - This Act may be called the Bhim District Board Validation Act, 1955.  
2. Validation of the term of extension and working of the Board.  - Notwithstanding anything contained in 
the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954) the term of the District Board, Bhim, as 
extended from the first day of January, 1955 to the 30th day of June, 1955 by means of Local Self Government 
Department Notification No. F.I (b) 1/LS.G./A/52, dated the 18th February, 1955 issued in exercise of the power 
conferred by Section 5 of the Ajmer Rural Boards Regulation, 1886 (VI of 1886) shall be valid and shall be 
deemed always to have been valid as if the District Board, Bhim were a District Board deemed to have been 
formed under the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954) and as if the term thereof were 
extended by the aforesaid notification in exercise of the power conferred by the first proviso to Section 26 of the 
said Act.  
3. Continuance of the Board.  - Notwithstanding as aforesaid and notwithstanding the expiry of its term of 
office on the 30th day of June, 1955 the District Board, Bhim shall continue to perform the functions and 
discharge the duties of a District Board as if it were a District Board deemed to have been formed under the 
Rajasthan District Boards Act, 1954 (Rajasthan Act 11 of 1954) and as if its term were extended under the first 
proviso to Section 26 of the said Act from the first day of July, 1955, till the establishment of a new District 
Board under Section 5 of the said Act, for the district in which the Bhim area is situated.  
4. Transfer of Assets and Liabilities.  - Upon the establishment of a District Board under Section 5 of the 
Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954) for the district in which Bhim area is situated, the 
District Board Bhim shall be deemed to have been dissolved and all its assets and liabilities shall thereupon be 
the assets and liabilities of the new District Board so established.  
5. Repeal.  - The Bhim District Board Vaidhkaran Adhyadesh, 1955 (No. 16 of 1955), is hereby repealed.  
 

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