Andhra pradesh act 009 of 2002 : Andhra Pradesh Municipalities (Amendment) Act, 2002

SOR Statement of Objects and Reasons

STATEMENT OF OBJECTS AND REASONS

According to proviso under sub-section (2) of section 7 of the Andhra Pradesh Municipalities Act, 1965, the appointment of Special Officer to the newly constituted Municipalities in the absence of an elected body to perform: the duties and functions of the council is for a period of one year only. Due to various reasons such as wars division, fixation of reservation of seats for Palasa-Kasibugga Municipality deletions could not be held. Necessary steps have already been taken to complete the ward division and fixation of reservations of seats etc., and it has been proposed to conduct elections within the stipulated time.

As the term of the Special Officer of Palasa-Kasibugga Municipality expires by 29-1-2002, it was decided to amend sub-section (2) of section 7 of the said Act enabling the Government to extend the term for a further period of six months and accordingly the Andhra Pradesh Municipalities (Amendment) Ordinance, 2002 (A.P. Ordinance 1 of 2002) was promulgated by the Governor on 28-1-2002.

As the Legislative Assembly was not then in session having been prorogued and in order to have continuity of the Office of the Special Officer in the above said Municipality it has been decided to extend the term of the Special Officer for a further period of six months, the Andhra Pradesh Municipalities (Amendment) Ordinance, 2002 (A.P. Ordinance 1 of 2002) has been promulgated by the Governor on the 28th January, 2002.

This Bill seeks to replace the above said Ordinance.