Andhra Pradesh Urban Areas (Development) (Amendment) Act, 20001
| [Andhra Pradesh Act No. 12 of 2000] | [27th April, 2000] |
An Act Further to Amend the Andhra Pradesh Urban Areas (Development) Act, 1975.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-first Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 27th April, 2000 and the said assent is hereby first published on the 28th April, 2000 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
According to sub-section (1) of section 38 of the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act No. 1 of 1975) where for any reason, there is delay in the constitution or re constitution of the Orban Development Authority, the Government may appoint a Special Officer to manage the affairs of the Authority for a period which shall not exceed one year from the date of such appointment. The proviso to sub-section (1) of section 38 of the said Act provides that the said period may extend beyond one year. Therefore, the period of Special Officer in Sri Satya Sai Urban Development Authority, puttaparthi was extended from time to tine upto 6 years due to administrative reasons. It is felt that the term of six years is too long and it is decided to reduce the maximum period to 2 years. Hence, the Government have decided to amend the proviso to sub-section (1) of section 38 of the Andhra Pradesh Orban Areas (Development) Act, 1975 suitably.
Whereas, the Andhra Pradesh Orban Areas (Development) (Amendment) Bill, 1999 has been introduced in the Legislative Assembly of the State on the 27th March, 1999 as Legislative Assembly Bill No. 10 of 1999, the same has lapsed due to dissolution of the Tenth Legislative Assembly.
The Bill seeks to give affect to the above decision.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2000.
(2) It shall be deemed to have come into force on and from the 19th February, 1998.
2. Amendment of section 38.- In the Andhra Pradesh Urban Areas (Development) Act, 1975, (Act 1 of 1975.) in section 38, in sub-section (1), in the proviso for the words "in the aggregate exceed six years" the words "in the aggregate exceed two years", shall be substituted.
3. Validation.- Notwithstanding anything contained in the principal Act, the continuation of the Special Officer, Puttaparthi Urban Development Authority appointed in G.O.Ms. No. 109, Municipal Administration Department, dated the 10th February, 1992 during the period from 29th February, 1998 to the 4th April, 1990 shall not be deemed to be invalid or ever to have become invalid and accordingly,-
(i) anything done or any action taken by such Special officer during the said period shall be deemed to have been validly done or taken as if such Special Officer has not ceased to hold office; and
(ii) the Special officer appointed in the said Government Order shall continue to hold office with effect from the 19th February, 1998 as if his appointment has been extended upto 4th April, 1993, the date on which the Sri Satya Sai Urban Development Authority was constituted in G.O.Ms. No. 139, M.A. & U.D. Department, dated 4-4-1998 in supersession of the orders issued in G.O.Ms. No. 109, M.A., dated 19-2-1992.