Municipal Councils (Reduction of Term of Office) Act, 1990
ORISSA ACT 013 OF 1990
21 June, 1990
An Act to Provide for the Reduction of the Term of Office Certain Municipal Councils and Notified Area Councils of the State and for Matters Incidental thereto
Be it enacted by the Legislature of the State of Orissa in the Forty-first Year of the Republic of India, as follows:
Section 1. Short title
This Act may be called the Orissa Municipal Councils Reduction of Term of Office, Act, 1990.
Section 2. Definitions
In this Act, unless the context otherwise requires,
(a) Municipal Act means the Orissa Municipal Act, 1950;
(b) Municipal Council means a Municipal Council Constituted under the Municipal Act and shall include a Notified Area Council constituted thereunder;
(c) words and expressions used in this Act, but not defined herein, shall have the same meaning as assigned to them respectively under the Municipal Act.
Section 3. Reduction of term of office
Notwithstanding anything contained in the Municipal Act, the State Government may, by notification, direct that the term of office of the Councillors of the Municipal Councils of the State as specified in the Scheduled be reduced by such period as they deem fit.
Section 4. Consequences of reduction of term of office
Upon reduction of the term of office of the Councillors of the Municipal councils by a direction issued under section 3,
(a) the provisions contained in sub-section (4) of section 41 of the Municipal Act shall apply to the said Municipal Councils with effect from the date of expiry of the term of office of the Councillors thereof;
(b) the election of the Chairman and Councillors for reconstitution of the said Municipal Councils shall be held in accordance with the provisions of the Municipal Act on such date, not being latter than the 31st day of December, 1990, as the State Government may, by notification, direct;
(c) the Municipal Councils so reconstituted shall, for all purposes, be deemed to have been constitued under, and be governed by, the provisions of the Municipal Act and the Rules made thereunder.
(See section 3)
| Name of the District |
Name of the Municipal Council |
| (1) |
(2) |
| 1. Cuttack |
1. Banki Notified Area Council 2. Pattamundai Notified Area Council |
| 2. Puri |
3. Puri Municipal Council 4. Khandapara Notified Area Council |
| 3. Balasore |
5. Jaleswar Notified Area Council 6. Bhadrak Municipal Council 7. Nilgiri Notified Area Council |
| 4. Sambalpur |
8. Brajrajnagar Municipal Council 9. Barpali Notified Area Council |
| 5. Keoiybor. |
10. Barbil Municipal Council 11. Joda Notified Area Council |
| 6. Balangir |
12. Balangir Municipal Council 13. Patanagarh Notified Area Conucil |
| 7. Sundargarh |
14. Rourkela Municipal Council |
| 8. Ganjam |
15. Chatrapur Notified Area Council 16. Kabisuryanagar Notified Area Council 17. Aska Notified Area Council 18. Ganjam Notified Area Council |
| 9. Koraput |
19. Jeypur Municipal Council 20. Gunupur Notified Area Council |
| 10. Mayurbhanj |
21. Baripada Municipal Council |