*Orissa Municipal (Amendment) Act, 1996**
| [Orissa Act No. 8 of 1996] | [21st April, 1996] |
An Act further to Amend the Orissa Municipal Act, 1950.
Be it enacted by the Legislature of the State of Orissa in the Forty-seventh Year of the Republic of India as follows:-
* For the Bill see Orissa Gazette Extraordinary, dated the 14th March, 1996 (No. 272).
** [Received the assent of the Governor on the 21st April, 1996, First published in an extraordinary issue of the Orissa Gazette, dated the 2nd May, 1996]
1. Short title.- This Act may be called the Orissa Municipal (Amendment) Act, 1996.
2. Amendment of section 12.- In section 12 of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) (hereinafter referred to as the principal Act), in sub-section (1),-
(i) the proviso appearing after clause (b) shall be omitted; and
(ii) clause (c) including the-proviso appearing thereafter shall be omitted.
3. Amendment of Section 401.- In section 401 of the principal Act, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) On and with effect from the date of publication of such notification, all the Councillors including the Chairperson and Vice-Chairperson of the Municipality shall be deemed to have vacated their office as such and the election to constitute the Municipality in accordance with the provisions of this Act shall be completed before the expiration of a period of six months from the said date:
Provided that where the remainder of the period for which the dissolved Municipality would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Municipality for such period.".