LexThe Coimbatore Municipal Council (Appointment of Special Officers) Act, 1975
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Coimbatore Municipal Council (Appointment of Special Officers) Act, 1975 Act 39 of 1975 Keyword(s): Special Officer, Coimbatore, Municipal Corporation Short title and commence- ment. Term of ofice of the ccun- cillors of the Coimbatore Municipal Council to expire on the 30th day of June 1975. Appointment of special Ofiicer to exelcise the powers and perform the functions of the Coimbatore Municipal council. 50 6 Coirnbatore Municipal '[I975 : T.N. Act 39 Council (Appointment of Special Officer) 1 I I TAMIL NADU ACT NO. 39 OF 1975." THE COIMBATORE MUNICIPAL COUNCIL (APPOINTMENT OF SPECIAL OFFICER) ACT, 1975. I [Received the assent of the Governor oh the 22nd November 1975, jirst published in the Tamil Nadu Gavernment Gaz :tte Extraordinary on the 26th November 1975, (Karthigai 10, Iratchasa (2006-Tiruvalluvar Andu)).] An Act to provide for appointment of a Special Officer to the Coimbatore Municipal Council. BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-sixth Year of the Republic of India as follows :- 1. (1) This Act may be called the Coimbatore Munici- pal Council (Appointment of Special Officer) Act, 1975. (2) It shall be deemed to have come into force on the 30th day of June 1975. I 2. It is hereby declared that the term of office df the councillors of the Coimbatore Municipal Council shall be deemed to have expired on the 30th day of June 1975 and accordingly, all couilcill~rs of the Coimbltore Municipal Council including its Chair an, Vice-Chairman and Members of the Committees estaqished or constituted by or under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the 1920 Act), shall be deemed to have vacated their office on the 30th day of June 1975. 3. (1) Notwithstanding anything contained in the 1920 Act, on the expiry of the term of office of the coun- cillors of the C,>imbatore Municipal ouncil on the 30th day of June 1975, the State Gover ment shall appoint a Special Officer to exercise the pow rs and perforin the by or under the 1920 Act. F functions of th~ Coimbatore M nicipal C juncil, its Chairman and uf the Committees estalilished or constituted * For S.atement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 18th October 1975, Part IV-Secti~ 1, Pages 186-187. 1975 : T.N. Act 391 Coimbatore Municipal 507 Council (Appointment of Special Oflicer) (2) The Special Officer referred to in sub-section (1) may also exercise all or any of the powers and perform all or any of the functions of the executive authority or any other officer or authority under the 1920 Act, which the State Government may, by notification, specify. (3) (a) The Special Officer shall hold office l[for a period of six years] from the date of his appointment. 8[* * * " I (b) The Special Officer shall receive payment for his services from the municipal fund. (c) The State Government may determine the relations of the Special Officer with themselves. (4) The executive authority shall, in the exercise of its powers and performance of the functions under the 1920 Act, be subject to the control and superintendence of the Special Officer. 4. (1) The Coimbatore Municipal Council (Appoint- Repeal. ment of Special Officer) Ordinance, 1975 (Tamil Nadu Ordinance No. 4 of 1975), is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had come into force on the 30th day of June 1975. 1 The term of Special Officer was extended from time to time by president's Act 29 of 1976, Tamil Nqdu Acts 3 of 1977, 12 of 1978, 7 of 1979 and 31 of 1980. The last term was extended by section 2 (i) of the Coimbatore Municipal Council (Appointment of special Officer) Amendment Act, 1981 (Tamil Nadu Act 16 of 1981). 2 The following proviso which was inserted by section 2 (ii) of the Coimbatore Municipal Council (Appointment of Special officer) Amendment Act, 1977 (Tamil Nadu Act 3 of 1977) was omitted by section 2 (ii) of the Coimbatore Mucicipal Council (Appointment of Special Officer) Amendment Act, 1981 (Tamil Nadu Act 16 of 1981) :- Gc provided that the State Government may, by norification, for sufficient cause direct .that the term of the Special Officer shall be reduced by such per!od, not zxceeding three monrhs, as may be specified in such notification. [In the said proviso,for the words " three motths ", the words 66 six months " were earlier substitured by section 2 (ii) of the Coimbatore Municipal Council (Appointment of Special Officer) Second Amendment Act, 1919 (Tam11 Nadu Act 59 of 1979). ~~ain for the words " six months ", the words " three months " 'were substituted by section 2 (ii) of the Coimbarore Municipal Council (Appointment of Special Officer) Amendment Act, 1980 (Tamil Nadu Act 3 1 of 1980).]