The west bengal district board act, 1947

Short title 
and com-
mence-
ment. 
10.az 11 
Geo. VI, 
a., 30. 
Ben. Act 
DI of 
O 
West Ben. 
Ord. XI 
of 1947. 
West Bengal Act III of 1947 
THE WEST BENGAL DISTRICT BOARDS ACT, 1947. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 30th December, 1947.] 
An Act to provide for the dissolution and constitution of certain 
district boards. 
WHEREAS under the award of the Boundary Commission 
parts of the districts of Jalpaiguri, Malda, Nadia and 
Dinajpur have been excluded from the Province of West 
Bengal; 
AND WHEREAS the new districts of Ntrrattv7111' ,7 West 
Dinajpur, Malda and Jalpaigurit have been constituted 
comprising respectively the parts laf the former districts of 
Nadia, Dinajpur, Malda and Jalpaiguri which titve been 
included within West Bengal under the said award; 
AND WH 	I 	 REAS it is expedient to provide for the dissolution 
and constitution of certain district boards; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal District 
Boards Act, 1947. 
(2) It shall come into force on the date ou which the West 
Bengal District Boards Ordinance, 1947, ceases to operate. 
2. In this Act, the expression "Boundary Commission" Definition..  
means the Boundary Commission referred to in the Indian 
Independence Act, 1947. 
-3. Notwithstanding anything contained in the Bengal 
Local Self-Government Act of 1855 or in anY other law for 
the time being in force, on and froni the date on which the 
award of the Bmindary Commission came into fprce the district 
boards of the districts of Nadia, Dinajpur,' Malda and 
Jalpaiguri constituted under the said Act shall be deemed 
to have been dissolved and every member of each such board 
shall be deemed to have ceased to hold office as such member 
in so far as such boards had authority over any area included 
within West Bengal under the said award. 
4. (1) Notwithstanding anything contained in the Constitu-
Bengal Local Self-Government Act of 1885 or in any other tion of  
law for the time being in force, the Provincial Government district 
may, by notification in the Official Gazette, constitute district boards. 
boards of the districts of,. Navadwip, West Dinajpur, Malda 
and Jalpaiguri in such manner and consisting of such 
number of members as it may determine in this behalf. 
(2) The district boards constituted under sub-section (1) 
shall be deemed to have been constituted on and from the 
date on which the award of the Boundary Commission came 
into force. 
Price—Indian, arenas 2; Englishq 3d. 
Dissolution 
of certain 
district 
boards. 
West Ben. 
Ord. XI 
of 1947. 
The West Bengal District Boc;ols Act, 1947. 
[West Bengal Act Ill of 1947.] 
(Sections 5=7.) 
Term of 	 5. The Provincial Government may, by notification in 
office of 	 the Official Gazette, fix the termof office of members of the 
members. district boards constituted under section 4: ': ' (.1 4.1  
ProviNlvd that the term of office so fixed shall not exceed 
two years4rom the date on which the award of the Boundary 
'Commission -spininto force. • ,, 
A 
Savings. 	 6. Any rules, by-laws, notifications or directions issued 
or anything done or any action taken or any suit instituted 
- or any pioceedings commenced by or against the district 
boards dissolved under section 3 in relation to the areas 
comprised in the districts of 'NavadWip, i.West Dinajpur, 
Malda Old Jalpaiguri before the publication of the notifica-
tion constituting the district boards of the said districts 
unclet ,b-section (1) ,of section 4 shall be deemed to haw it been ued, done, taken, instituted or commenced, as the 
case may be, by ,or against the respective district boards e so 
constituted as if such boards had been constituted and in 
existence at the time when such rules, by-laws, notifications 
or directions were issued, thing done, action taken, suit 
instituted or proceedings commenced. 
7. Any notification issued or anything done or any 
action taken in exercise of any power conferred by the West 
Bengal District Boards Ordinancp, 1947, shall, on the said 
Ordinance ceasing to be -in ope4tion, be deemed to have 
been issued, done or taken in exercise,of the powers conferred 
by this Act as if this Act had commenced on the 1st day of 
Nrovember, 1947. 	 1 
Continu-
ance of 
action 
taken 
under 
West 
Bengal 
Ordinance 
XI of 
1947. 
WBGP-.4718-7227A-1,500 

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