Preamble
Himachal Pradesh Municipal (Amendment) Act, 1981*
| [Himachal Pradesh Act No. 9 of 1981]1 | [7th May, 1981] |
An Act further to amend the Himachal Pradesh Municipal Act, 1968 (Act No. 19 of 1968).
Be it enacted by the Legislative Assembly of Himacnal Pradesh in the Thirty-second 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 Himachal Pradesh Municipal (Amendment) Act, 1981.
(2) It shall come into force at once.
Section 2. Substitution of section 252-A
2. Substitution of section 252-A.- For the existing section 252-A of the Himachal Pradesh Municipal Act, 1960 (hereinafter called the principal Act), the following section 252-A shall be substitute namely;-
"252-A. Power of the Government to appoint Administrator of the Committee pending its election.- Notwithstanding anything to the contrary contained in the Act, the State Government may, until the Municipal Committee is elected in accordance with the provisions of Chapter III of the Act, appoint any person to act as the Administrator and to discharge all the duties and to exercise all the powers of the Municipal Committee."
Section 3. Amendment of section 257
3. Amendment of section 257.- In sub-section (1) of section 257 of the principal Act-
(a) for the existing clause (d), the following clause (d) shall be substituted, namely:-
"(d) appoint a committee of one or more persons for the purposes of clauses (b) and (c):" and
(b) after clause (d), so substituted, the following clause (e) shall be inserted, namely:-
"(e) appoint a President of such Committee, and fix the term of office of member or President of the Committee;"
Section 4. Omission of section 257-A
4. Omission of section 257-A.- The existing section 257-A of the principal Act, shall be omitted.
Section 5. Amendment of section 258
5. Amendment of section 258.- For the existing words, figures and letter "Committee constituted for such area under section 257 and 257-A" occurring in section 258 of the principal Act, the words and figures "Committee appointed for such area under section 257" shall be substituted.
Section 6. Substitution of section 260-A
6. Substitution of section 260-A.- For the existing section 260-A of the principal Act, the following new section, along with its heading, shall be substituted namely:-
"260-A. Continuance of certain Notified Area Committees.-Notwithstanding anything to the contrary contained in the Act, or the rules/bye-laws framed thereunder, the committee functioning in the notified areas on or immediately before the commencement of the Himachal Pradesh Municipal (Amendment) Act, 1981, shall continue to dis-charge the functions and exercise the powers assigned to or conferred upon the Committees or the Presidents thereof under