The 24-parganas district board dissolution ( temporary provisions ) act, 1948

West Bengal Act XXIII of 1948 
THE 24-PARCANAS DISTRICT BOARD DISSOLUTION 
<TEMPORARY ‘PROVISIONS) ACT, 1948. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extraord,inary, of the 7th October, 1948.] 
An Act to provide for the dissolution and constitution of. the 
District Board of the 24-Parganas. 
WHEREAS it is expedient to provide for the dissolution 
and constitution of the District Board of the 24-Parganas in 
the manner hereinafter appearing; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the 24-Parganas District Short title, 
Board Dissolution (Temporary Provisions) Act, 1948. 	 commence- ment and 
(2) It shall 	 into forcethe date on which the 24- duration. come 	on West Ben. 
 
Ord. III of Parganas District Board (Dissolution) Ordinance, 1948, 
1948. 	 ceases to operate.- 
(.3) It shall remain in force only up to the 9th day of May, 
1950. 
.t 	 Ben. Act III of 1885. 
2. In this Act, unless there is anything repugnant in the Definitions. 
subject or context,— 
(a) "the Act" means the Bengal Local Self-Government 
Act of 1885; and 
(b) "the District Board" means the District Board of the 
24-,Parganas. 
3. The Provincial Government may, -if and so often as 
it so thinks fit, by an order published in the Official Gazette 
dissolve the District Board from such date as may be specified 
in the order: 
Provided that such powers shall not be exercised when 
the District Board is reconstituted, on the result of the 
election ref erred to in sub-section (1) of section 7 in accord-
ance with the provisions of the Act. 
4. Notwithstanding anything contained in the Act, all Consequen-
the members constituting the District Board and the Chair- ces of disso-
man and the Vice-Chairmen of the District Board shall, as 
from the date of dissolution, vacate their offices as such lution. 
members, Chairman and Vice-Chairmen. 
5. Notwithstanding anything contained in the Act, the 
Provincial Government shall, if the District Board is dis- t Cfonsn toitfliihe 
solved, by notification in the Official Gazette, constitute the District 
District Board as from the date of dissolution in such Board. 
manner and consisting of such number of members as it may 
determine in this behalf. . 
Price—Indian, annas 2 ; English, 3d. 
Dissolution of the Dis-trict Board. 
2 The 24-Parganas District Board Dissolution (Temporary 
Provisiovs) Act, 1948. 
[West Ben. Act XXIII of 1948.] ' 
(Sections 6-9.) 
6. The Provincial Government shall, by notification in • 
Le Official Gazette, fix the term of office of me -fibers of the 
District Board constituted under section 5: 
Provided that the term of office so fixed shall not exceed 
the period during which this Act remains in force. 
Reconstitu- 	 7. (1) Before the expiry of the term of office of the 
tion of the members of the District Board constituted under section 5, 
District 	 there shall be a fresh general election of members of the Dis- Board in trict Board in conformity with the provisions of the Act and 
with the 	 the rules made thereunder and the persons who vacated their accordance 
provisions offices under section 4 shall not be deemed disqualified for 
of the Ben- such election if they are otherwise qualified therefor. gal Local 
Self-Gov- 	 (2) On the expiration of the term of office of the members 
ernment of the District Board constituted under section 5, the District Act of 
iss5. 	 Board shall be reconstituted on the result of election referred 
to in sub-section (1) in accordance with the provisions ofthe 
Act. 
Casual 	 8. When the place of a member of the District Board 
vacancies. constituted under section 5 becomes vacant, the Provincial 
Government shall, as soon as may be, appoint another person 
to fill the vacancy and the person so appointed shall hold 
office for the residue of the term of office of the member in 
whose stead he is appointed. 
Continu- 	 9. Any notification issued or anything done or any action - 
ance of 	 taken in exercise of any power conferred by the 24-Parganas West 
action 	 District Board (Dissolution) Ordinance, 1948, shall, on the Ben. Ord. 
aken 	 said Ordinance ceasing to be in operation, be deemed to have In of  
4, der West been issued, done or taken in exercise of the powers conferred 
1948. 
Bengal 
Ordinance by this Act, as if this Act had commenced on the 3rd day of 
III of 1948. May, 1948. 
Term of 
office of 
members. 
WBGP-48/9-7277A-211. 

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