Orissa act 014 of 1991 : Orissa Notified Area Councils (Extension of Term of Office and Validation) Act, 1991

Section 1. Short title

1. Short title.- This Act may be called the Orissa Notified Area Councils (Extension of Term of Office and Validation) Act, 1991.

Section 2. Definitions

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "Municipal Act" means the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950);

(b) "Notified Area Council" means a Notified Area Council constituted under the Municipal Act;

(c) words and expressions used herein and not defined in this Act but defined in the Municipal Act shall have the same meanings as respectively assigned to them in the Municipal Act.

Section 3. Extension of term of office and validation

3. Extension of term of office and validation.- Notwithstanding anything contained in the Municipal Act,-

(a) the term of office of the nominated Chairman and members of each of the Notified Area Councils specified in column (1) of the Schedule who were validly in office on the date as mentioned against such Council in column (2) thereof shall be deemed to have been extended till the date mentioned against it in column (3) thereof; and

(b) all actions taken, things done or orders passed consistently with the provisions of the Municipal Act by each such Notified Area Council as referred to in clause (a) and by the Chairman thereof during the period mentioned against each such Council in column (4) of the Schedule, under the belief or purported belief that the term of members and the Chairman of such Council was validly extended, shall, for all intents and purposes, be deemed to have been validly taken, done or passed as the case may be, and no such action, thing or order shah be called in question in any court of law or otherwise open to challenge merely on the ground that the term of office of such members and the Chairman were not validly extended.