Hyderabad Municipal Corporations (Amendment) Act, 1991*
| [Andhra Pradesh Act No. 18 of 1991] | [3rd October, 1991] |
An Act further to amend the Hyderabad Municipal Corporations, Act, 1955.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-Second Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 03-10-1991. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 09-09-1991 at page 4.
1. Short title and commencement.- (1) This may be called the Hyderabad Municipal Corporations (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 30th March, 1991.
2. Insertion of new section 70G.- In the Hyderabad Municipal Corporations Act, 1955 (Act 11 of 1956), after section 70F, the following section shall be inserted, namely:-
70G. "Appointment of Special Officer.- (1) Notwithstanding any thing contained in this Act, wherein the opinion of the Government it is not possible to hold the elections to the Corporation in accordance with the provisions of this Act, before the date of expiration of the term, and to brings the newly elected Councillors into office on the date of expiration of the term as aforesaid, and the term of office of the Councillors is not extended, the Government may, by notification appoint a Special Officer to exercise the powers, perform the duties and discharge the functions of,-
(a) the Corporation,
(b) the Standing Committee, and
(c) the Commissioner,
under the Act, for a period which shall not exceed one year from the date of such appointment:
Provided that the State Government may, front time to time, by notification in the Andhra Pradesh Gazette and for reasons specified therein extend the said period of appointment of Special Officer beyond one year, for a further period or periods so however that the period of appointment of the Special Officer shall not, in the aggregate exceed two years.
(2) The State Government shall cause elections to be held to the Corporation under the principal Act, so that the newly elected Councillors may come into office on such date as may be specified by the State Government in this behalf by a notification, in the Andhra Pradesh Gazette:
Provided that the State Government may, from time to time advance or postpone the date specified under this sub-section and fix instead another date:
Provided further that, the date fixed under this sub-section shall be the date on which the appointment of the Special Officer expires.
(3) The Special Officer shall exercise the powers, perform the duties and discharge the functions of the Corporation until the elected Councillors come into office, of the Standing Committee until a Standing Committee is appointed by the Corporation, and of the Commissioner until a Commissioner is appointed by the State Government, as the case may be, and any such officer may, if the State Government so direct, receive remuneration for his service from the Municipal Fund.
3. Application of the Act to Visakhapatnam and Vijayawada Municipal Corporations.- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 2, shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.
4. Repeal of Ordinance 6 of 1991.- The Hyderabad Municipal Corporations (Second Amendment) Ordinance, 1991 is hereby repealed.