The Tamil Nadu Municipal Authorities (Term of Office and Election of Councilors) Act, 1963

 
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The Tamil Nadu Municipal Authorities (Term of Office and Election of 
Councilors) Act, 1963 
 
Act 22 of 1963 
 
 
 
 
 
 
 
 
Keyword(s): 
Casual Vacancy, Corporation Act, Councilor, Extension of Term of Office Act, 
Government, Municipal Authority, Municipalities Act, Ordinary Vacancy 
 
- 
80 Municip;:l Aitlhorities (TCYIIZ of ~1963 : T.N. Act 
OfSie and Election of Counci2lor.f) 
'[TAMIL NADU] ACT No. 22 OF 1963.2 
THE '[TA MIL NADU] MUNICIPAL AUTHORITII 
(TERM OF OFFICE AND ELECTION OF 
[Received the asscnnt 01" the Governor on the 29th flfi?*ci( 
1963 . ,,first published in the Fort St. ~ro;& - a G szetQ 
Extraordinary on the 30th Novemb 
1885).] 
I a 
An Act to provide. for determining the term of oflice 
Councils in the 3[State of Tamil Nadu]. ! 
as rol~ows :- 
S;IOI~ title nnd I. (1) This Act may be called the l[Tamil Nadul 
commen:em:nt, Municipal Authorities (Term of Office and Election o 
CounciiJors) Act 1963, 
(2) It shall come into force on such date as tb 
 govern^ nent may, by notification, appoint. 
4$ ' i 
4c 
This expression was sub5tituted for the exmession "State c 
iMa6ras" hy the Tamil Nadu Adaptation of La 
amznded by the Tamil Nadu Adaptation of La 
nent) Order, 1969. 
CC'tJXCILLORS) ACT, 1963. 
-- - -- 
i 963 (Agrafznja~i 
counciZZors of, and far holding elections of counci .. . to, the Municipal Corporation of Madras and-the Mzrnic 
BE it enacted by the ~e~islz ture of tile 3(State 'uf Ta 
Nadu] in the Fourteetlth Year of the Republic of In 
n 
---- ---_ II___ 
Mu~ticipaf Authorit ips (Teja~ft of 81 
Office and Election or' ICouncilZors) , 
s Act, unless the context otherwise requires,--- Dc fi!jit ions. 
a vacaccy occurring 
d " casusl t:lection " 
urrence of a casual 
Corporation Act" means the Madras City 
Corporation Act, 1919 (I[Tamil Nadu] Act IV 
llor of a municipal 
Extension of Term of Office Act" means the 
s (Extension of Term of 
amil Nadu] Act 12 of 
'' Governn~ent " means the State Government ; 
"municipal authority" means the Municipal 
ration of Madras or a municipal council; 
eans the I[l'atnil Nadu] 
fFamil Nadu J Act V of 
ns a vacancy occurring 
ion " means an election 
ainrd in the Corpora- Delcr mination 
the Extension of Term of term of offfccr and election ef 
councillors. 
the term of oftice of the councillors of any munici- 
hority as a whole which has been extended by 
3 of the Extension of Term of Office Act shall 
on such date as the Government may, by notifi- 
, specify in this behalf : 
rnic ipa2 Authorities (Term of Office 
and Election of CounciNors) 
p-- Provided that the date specified in such notification 
may, for sufficient cause, be cancelled or modified by the 
Government, by notificatioa ; 
(b) the next ordinary elections to fill ordinary vacancies 
in the ofice of councillors shall be held to such municipal 
authority and the newly elected councillors may come into 
office on such date as may be fvted by the Government, 
by notification, but such date shall be subsequent to the 
date of expiry of the term of office of the coua 
specified under clause (a) : 
Provided that the date so fixed may, from time to 
time, be advanced or postponed to another date, by the 
Governme] it, by notification ; 
(c) the term of office of the c 
under clause (b) shall expire at no 
November nunediately succeeding the 
from the date on which such councillo 
Provided that the Government may, from time to. 
time, by notification, for sufficient cause, direct that the 
' term of office of such counc~llors us a whole be extended I 
or reduced by such period as may be specified in the. 
notification but such period or periods shall not, in the 
aggregate, exceed '[two years] ; 
(d) elections may be held to any 
to be newly constituted or reconstitute 
palities Ac: and the provisions of clauses (b) and (c) 
so far as may be, apply to the first elections to be so 
I (e) casual election may be held to, fill any 
vacancy in the office of a councillor of a municipal a 
occurring after the holding of elections referre 
clause (5) or clause (4, as the case may be ; .. . . , . . 
---- - .j4A' 
1 These words were s~ibstituted for th 
sectio112 (1) of the Tamil Nadu Municipal 
office and Election of Councillors) Amen 
Nadu AC t I 1 of 1968). 
Ne Act 221 h?lhi~i$/~l Authoriti~,y (Term a/O)lfice 83 , 
~d A'kt ion of' Councillob, 
after the date on which the newly elected councillors c?f 
cil under the Corporatiou Act come into office mder 
eting of the coclncil ; 
(ii) the election of chairrnzn of the central committee or 
corporation aGounts committee or the licence n?peals mm- 
tee shall be held at the first meeting of such cornmitt ee ; 
5. power to remove dif/culttes.-If any difficulty arises in giving effect to the provisions of this Act, the Government, as 
masion may require, may, by order do anything which aT~eara 
them necessary for the purpo* of removing the d~fficulty. 
31- I%*'44A 
- 
I 
84 finioipal Authorities '[~&~'b/"O~ii.e 
and Election of Councillors) 
'[Commence 6. 2[(1) All notifications iss ment of 
not i fiat ions unless they are, expressed to c 
and phing cular day, come into force on the 
them before the published.] 
Legislatur el. 
3[f2)! Every I[***] notific 
Act sh'all, as soon as possible Bfter it 
on the, table of both. Houses .of the 
before the expiry of: the session in w 
or the next session, both Houses ag 
modification in any such 4[***] 11 
Houses agree that the :4[***] notification should .n 
issued, the 4[***] notification shall thereafter have 
only in such modified form or be of no effwt, ad the case 
may be, so however, that 2r.y s-~zh madi5cation or annul- 
ment shall be without prejudice to the validity of anything 
previously done under that [* **] notification. 
- 
This mar,gin;il heading was substituted 
"Orders and notiilcat ions to be placed be 
sectioi~ 4 (1) of the Tamil Nadu Munici 
Office and Ele:tio~~ of Councillors) Arne 
Nadu Act 1 1 of 1 968). 
9 This sub-section was inserted by section ' 4 (2) of 'the : Tadil 
Nadu Municipal Authorities (Term of Office and Election of Coun- 
Cillors) Amendment Act, 1 S68 (Tamil Nadu Act 1 1 of I 968). 
a Section 6 was renumbered as sub-section (2) of that section by 
section 4 of the Tamil Nadv M~lnicipal-Authorities' (Term d, O@ce 
and Election of Cc,uncillol;s) Amendment Act, 1968 (Tamil Nadu 
Act 1 1 of 1968). 
4 The words "order or" were omitted by section 4(3) bf the. Tamil 
N3du M~llici~a.1 Authorities (Term of Office and Elerttibn QP~@O~~ 
cillors) Amel~dm~nt Act, 1968 (Tamil Nadu Act 1 l @ ; lP@), 

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