[Madras City Municipal (Amendment) Act, 1951]*
| 1[Tamil Nadu Act No. 22 of 1951]2 | [18th September, 1951] |
An Act farther to amend the Madras City Municipal Act, 1919.*
Whereas it is expedient further to amend the Madras City Municipal Act, 1919 1[Tamil Nadu Act IV of 1919]*, for the purposes hereinafter appearing; It is hereby enacted as follows:-
1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 21st August, 1951, Part IV-A page 124.
* The short title of this Act has now been altered as the Madras City Municipal Corporation Act, 1919.
* Received the assent of the Governor on the 15th September, 1951; first published in the Fort. St. George Gazette or the 18th September, 1951
1. Short title.- This Act may be called the Madras City Municipal (Amendment) Act, 1951.
2. Extension of term of office of councillors and aldermen of the Corporation of Madras.- (1) The State Government shall have power to direct that the term of office of the councillors and alderman of the Corporation of Madras which under the law now in force extends up to noon of the first day of November, 1951 shall extend instead upto noon on such date as may be fixed by them.
(2) The State Government may, from time to time, advance or postpone any date fixed by them under sub-section (1) and fix another date instead.
(3) No date fixed under sub-section (1) or sub-section (2) shall be later than the first day of November, 1952.
3. Madras City Municipal Act, 1919 to be modified if term of councillors and aldermen extended to any date other than 1st November, 1952.- Where any date other than the first day of November, 1952 is fixed under section 2, the provisions of the Madras City Municipal Act, 1919 1[Tamil Nadu Act XIV of 1920]*, shall have effect subject to the following modifications, namely:-
(a) The State Government shall cause elections and appointments of councillors and aldermen to be held or made to the council, so that the newly elected or appointed councillors and aldermen may come into office on the date fixed as aforesaid.
(b) The term of office of the newly elected or appointed councillors and aldermen shall, subject to the provisions of the Madras City Municipal Act, 1919*, 1[Tamil Nadu Act XIV of 1919] expire at noon on the first day of November immediately succeeding the date referred to in clause (a).
(c) The election of the Mayor, Deputy Mayor and members of the standing committees shall be held at first meeting of the council held after the date referred to in clause (a) and the election of the chairman of each standing committee shall be held at the first meeting of such committee.
(d) The State Government shall have power to direct that the election of the Mayor and Deputy Mayor shall not be held, as required by sub-section (1) of section 28 of the Madras City Municipal Act, 1919,* at the first meeting of the council held after the first day of November immediately succeeding the date referred to in clause (a).
1. These words were Substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* The short title of this Act has now been altered as the Madras City Municipal Corporation Act, 1919.
4. Power to remove difficulties.- If any difficulty a rises in giving effect to the provisions of this Act or of the Madras City Municipal Act, 1919,* 1[Tamil Nadu Act XIV of 1919] as amended by this Act, the State Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose or removing the difficulty.
* The short title of this Act has now been altered as the Madras City Municipal Corporation Act, 1919.
1. These words were Substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.