Preamble
Hyderabad Municipal Corporations (Second Amendment) Act, 20011
| [Andhra Pradesh Act No. 32 of 2001] | [27th September, 2001] |
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 Fifty-second year of the Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
According to section 70-G of the Hyderabad Municipal Corporations Act, 1955 the term of a Special Officer appointed thereunder shall not exceed one year from the date of such appointment and the State Government may from time to time by notification in the Andhra Pradesh Gazette and the reasons specified therein extend the said period of appointment of Special Officer beyond one year or a further period or periods so however that the period of appointment of the Special Officer shall not in the aggregate exceed ten and half years.
2. The term of the present Special Officer, Municipal Corporation of Hyderabad expires by 29th September, 2001 in accordance with the provisions of the said Act.
3. The elections to the Municipal Corporation of Hyderabad could not be held for want of division of corporation into wards for the election of Members of the said Corporation, which may take some more time to complete.
4. Therefore, in order to have continuity in the office of the post of Special Officer, Municipal Corporation of Hyderabad without any break and to give effect, it has been decided to empower the Government to extend the term of Special officer, Municipal Corporation of Hyderabad with effect from 30th September, 2001 for a period of six months by amending relevant provisions of the Hyderabad Municipal Corporations Act, 1955, suitably.
5. The Government have now decided to amend sub-section (1) of section 70-G of the Hyderabad Municipal Corporations Act, 1955 to extend the term of the Special Officer, Municipal Corporation of Hyderabad for a period of six months beyond 30th September, 2001 in order to have continuity in the office of the post of Special Officer, Municipal Corporation of Hyderabad.
6. This Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Hyderabad Municipal Corporations (Second Amendment) Act, 2001.
(2) It shall come into force at once.
Section 2. Amendment of Section 70-G
2. Amendment of Section 70-G.- In the Hyderabad Municipal Corporations Act, 1955, (Act II of 1956) in section 70G, in sub-section (1),-
(i) for the words "which shall not exceed three years", the words which shall not exceed three and half years", shall be substituted;
(ii) in the proviso, for the words "beyond three years", the words "beyond three and half years", and for the words, "in the aggregate exceed ten and half years", the words "in the aggregate exceed eleven years", shall respectively be substituted.