Preamble
Andhra Pradesh Municipal Laws (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 15 of 1997] | [23rd April, 1997] |
An Act further to amend the Andhra Pradesh Municipalities Act, 1965. The Hyderabad Municipal Corporations Act, 1955 and the Andhra Pradesh Municipal Corporations Act, 1994.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 1997.
(2) It shall come into force on such date as the Government may, by notification, appoint.
Section 2. Amendment of section 21 Act 6 of 1965
2. Amendment of section 21 Act 6 of 1965.- In the Andhra Pradesh Municipalities Act, 1965, in section 21, for sub-section (1), the following sub-section shall be substituted, namely:-
21(1). "Casual vacancies of Ward Members.- A casual vacancy in the office of the Ward Member shall be filled at a casual, election which shall be fixed by the election authority to take place twice in a year, one in the month of April and another in the month of October:
Provided that no casual election shall be held to fill a vacancy occurring within three months before the date on which the term of office of the Ward Member expires by efflux of time and that such vacancy shall be filled at the next ordinary election."
Section 3. Amendment of section 7
3. Amendment of section 7.- In the Hyderabad Municipal Corporations Act, 1955 (Act 2 of 1956), in section 7, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) A casual vacancy in the office of a Ward Member shall be filled at a casual election which shall be fixed by the election authority to take place twice in a year, one in the month of April and another in the month of October; and every member so elected shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy has not occurred:
Provided that no casual election shall be held to fill a vacancy occurring within three months before the date on which the term of office of the Ward Members expires by efflux of time and that such vacancy shall be filled at the next general elections of the corporation."
Section 4. Amendment of section 8
4. Amendment of section 8.- In the Andhra Pradesh Municipal Corporations Act, 1994 (Act 25 of 1994), in section 8, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) A casual vacancy in the office of a member shall be filled at a casual election which shall be fixed by the election authority to take place twice in a year, one in the month of April and another in the month of October."
Provided that no casual election shall be held to fill a casual vacancy occurring within, three months before the date on which the term of office of the member expires by efflux of time and that such vacancy shall be filled at the next general elections of the Corporation."
Section 5. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations
5. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations.- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 3 shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.