The jaipur municipality administration (temporary provisions) act, 1960

The Jaipur Municipality Administration (Temporary 
Provisions) Act, 1960 
Rajasthan Act No. 38 of 1960 
RJ992 
 
[Received the assent of the Governor on the 26th day of October, 1960]. 
 An Act to provide for the extension of the supersession period of the Municipal 
Council of the City of Jaipur, for the municipal administration of the city during such 
period and for other matters connected therewith. 
Be it enacted by the Rajasthan State Legislature in the Eleventh year of the Republic of India 
as follows:- 
1. Short title.  - This Act may be called the Jaipur Municipality Administration (Temporary 
Provisions) Act, 1960. 
2. Extension of supersession period and validation of acts done during s uch period. - 
Notwithstanding anything contained in the Rajasthan Municipalities Act, 1959 (Rajasthan 
Act No. 38 of 1959), hereinafter referred to as the new Act, it is hereby provided and 
declared that- 
(i) the period of supersession of the Municipal Coun cil of the City of Jaipur, hereinafter 
referred to as the said Council, for one year as ordered by Local Self Government 
Department Notification Mo. D. 6691/F. 1(c)(9) LSG/A/54, dated the 15th July, 1958, 
is hereby extended, and shall be deemed to have bee n extended, as from the 15th 
day of July, 1959, until a new Municipal Council for the City of Jaipur is duly 
constituted in accordance with the provisions of the new Act, 
(ii) the terms of the appointment of the Administrator, during the period of superses sion 
as extended by clause (i), to exercise the powers and perform the functions of the 
said Council in accordance with law is likewise extended and shall be deemed to have 
been extended, 
(iii) Shri Pashupati Nath Kaul  shall be deemed to have been duly appointed as such 
Administrator during the period commencing on the 15th day of July, 1959, arid to 
have lawfully exercised the powers and performed the functions of the said Council 
during the period of his appointment in accordance with law. 
(iv) Shri Himmat  Singh shall be deemed to have been duly appointed as such 
Administrator and to have so exercised the powers and performed the functions of the 
said Council as from the 18th day of July, 1960, till the commencement of this Act and 
is hereby appointed as su ch Administrator to exercise the said powers and perform 
the said functions from the date of such commencement till the time that he continues 
to hold such appointment, and 
(v) the State Government shall have the power during the period of supersession of the 
said Council, as extended by clause (i), to appoint any other person by name or by 
virtue of office, as Administrator of the Municipality of Jaipur for the purpose of 
exercising the powers and performing the functions of the said Council under the new 
Act. 
 

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