The UTTAR PRADESH LOCAL BODIES (APPOINTMENT OF ADMINISTRATOR) ACT, 1961

  
 THE UTTAR PRADESH LOCAL BODIES (APPOINTMENT OF 
ADMINISTRATOR) ACT, 19611 
[ U. P. Act No. XX of 1961 ] 
 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on 
August 2, 1961, and by the Uttar Pradesh Legislative Council on 
August 21, 1961.  
Received the Assent of the Governor on September 3, 1961 
under Article 200 of the Constitution of India and was published in the 
Uttar Pradesh Gazette, Extraordinary dated September 7, 1961. ] 
 AN 
ACT 
to provide for the appointment of Administrator for the Local 
Bodies in Ghaziabad Region for purposes hereinafter appearing.  
 WHEREAS it is necessary to provide for the immediate 
appointment of an Administrator for the civic affairs of Ghaziabad 
Region with a view to facilitate the establishment of a corporation 
therein and for certain other incidental matters ;   
 
 
Short title 
and commen-
cement 
IT is hereby enacted in the Twelfth Year of the Republic of India 
as follows : 
1. (1) This Act may be called the Uttar Pradesh Local Bodies 
(Appointment of Administrator) Act, 1961.  
U. P. Act VIII 
of 1919  
U. P. Act II of 
1916 
(2) It shall extend to such areas within Ghaziabad tehsil and 
outside as are, or may be, included within the limits of the 
Improvement Trust, Ghaziabad, established under section 3 of the U. 
P. Town Improvement Act, 1919 and to the area within the 
Municipality of Ghaziabad notified under section 3 of the U. P. 
Municipalities Act, 1916.  
Definitions 
 
 
U. P. Act II of 
1916  
2. In this Act, unless there is anything repugnant in the subject 
or context — 
(1) “Board” or “Municipal Board” means the Municipal Board of 
Ghaziabad established under section 3 of the U. P. Municipalities Act, 
1916 and includes a person or persons appointed under clause (b) of 
section 31 of the said Act to exercise and perform the powers and 
duties of the Board ;  
 
U. P. Act VIII 
of 1919 
 
U. P. Act II of 
1916 
(2) “Ghaziabad region” means such areas within Ghaziabad 
Tehsil and outside as are, or may be, included within the limits of the 
Improvement Trust, Ghaziabad, established under section 3 of the U. 
P. Town Improvement Act, 1919 and the area within the municipality 
of Ghaziabad notified under section 3 of the U. P. Municipalities Act, 
1916 ;   
 
—————————————————————————————————————————— 
1.  For Statement of Objects and Reasons see Gazette Extraordinary dated Aug. 2, 1961.  
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U. P. Act VIII 
of 1919 
(3) “Local Body” means the Municipal Board, Ghaziabad, or the 
Improvement Trust, Ghaziabad, as the case may be ; and  
(4) “Trust” means the Improvement Trust, Ghaziabad, 
established under section 3 of the U. P. Town Improvement Act, 1919. 
Appointment 
of Administ-
rator   
3. (1) Notwithstanding anything to the contrary contained in 
the U. P. Municipalities Act, 1916, or the U. P. Town Improvement Act, 
1919, the State Government may, for all or any of the purposes of this 
Act, by order published in the Gazette, appoint Administrator for any 
or all the local bodies in the Ghaziabad region, and —  
 (a) declare that with effect from a date, to be specified in the 
order, all powers, duties and functions of the local body, its President 
or Chairman, as the case may be, or a Committee thereof, whether 
under any of the aforesaid enactments, or any other law, shall be 
vested in such Administrator and shall, until the order is superseded 
or repealed, be exercised, performed and discharged by or under the 
authority of the Administrator, who shall be deemed to be the Board, 
Trust, President, Chairman or Committee, as the occasion may require 
; and    
 (b) make such incidental and consequential provisions, 
including provisions for suspending any provisions of the said Acts, as 
may appear to be necessary or desirable for this purpose ;  
Provided that the State Government may appoint the same 
person as Administrator for both the local bodies.  
 (2) Upon the publication of the order under sub-section (1), the 
Board or Trust constituted as such, and all Committees thereof shall 
cease to function and all members of the Board or Trust or Committees 
thereof including its President or Chairman, as the case may be, shall 
with effect from the date specified under clause (a) of sub-section (1), 
vacate their offices.  
 (3) In particular and without prejudice to the generality of the 
provisions contained in clause (b) of sub-section (1) the State 
Government, by the same or subsequent order, may — 
 (a) for the purpose of giving effect to the provisions of this Act, 
make such adaptations, modifications and alterations in but not 
affecting their application to the Ghaziabad region, but not affecting 
their substance, as the circumstances of the case may require, and the 
aforesaid acts shall thereupon take effect, in that region and till such 
time as a corporation is established therein, subject to the 
adaptations, modifications and alterations so made ; 
 (b) provide for the payment of salary and allowances to the 
Administrator out of the local fund concerned ; and  
 (c) where the same person has been appointed Administrator 
for both the local bodies, provide that such posts or offices, under any 
such local body, as may be specified, shall not be filled up, or that they  
 
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 shall be filled upon on a joint basis for both the local bodies, and also 
for the payment of the salaries and allowances of the persons so 
appointed out of the local fund concerned. 
U. P. Act II of 
1961 
U. P. Act VIII 
of 1919 
(4) Any order made under clause (b) of sub-section (1) or sub-
section (3) shall have effect, notwithstanding anything to the contrary 
contained in the U. P. Municipalities Act, 1916 and the U. P. Town 
Improvement Act, 1919.  
 
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