Tamil nadu act 023 of 1950 : Tamil Nadu District Municipalities (Amendment) Act, 1950

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the ¹[Tamil Nadu] District Municipalities (Amendment) Act, 1950.

(2) It shall come into force at once:

Provided that in respect of any municipal council which is in existence at the commencement of this Act, section 2 shall not come into force-

(a) until the date of the next ordinary elections thereto; or

(b) if the council is dissolved or superseded before the date aforesaid, until the date of the first elections to the council after such dissolution or supersession.

Section 2. [Omitted]

2. [Omitted]- [Amendments made by this section have been incorporated in ¹[Tamil Nadu] Act V of 1920.]

Section 3. Extension of term of office of councillors of district municipalities expiring on the first November, 1950 and first November, 1951

3. Extension of term of office of councillors of district municipalities expiring on the first November, 1950 and first November, 1951.- (1) The State Government shall has power to direct that the term of office of the councillors of any municipality constituted under the ¹[Tamil Nadu] District Municipalities Act, 1920 (¹[Tamil Nadu] Act V of 1920), which under the law now in force extends up to noon on the first day of November, 1950 or on 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 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.

Section 4. Date of elections and term of office of councillors whose present term is extended up to any date other than the first November

4. Date of elections and term of office of councillors whose present term is extended up to any date other than the first November.- Where any date other than the first day of November of any year is fixed under section 3, the provisions of the ¹[Tamil Nadu] District Municipalities Act, 1920 (¹[Tamil Nadu] Act V of 1920), shall have effect, subject to the following modifications, namely:-

(a) The State Government shall cause elections to be held to every municipality concerned, so that the newly elected members may come into office on the date fixed as aforesaid.

(b) The term of office of the newly elected councillors shall, subject to the provisions of the ¹[Tamil Nadu] District Municipalities Act, 1920, and the Madras District Municipalities and Local Boards (Amendment) Act, 1921 (¹[Madras Act II of 1922), expire at noon on the first day of November immediately succeeding the expiry of three years from the date referred to in clause (a).

Section 5. Power to remove difficulties

5. Power to remove difficulties.- If any difficulty arises in giving effect to the provisions of this Act, or of the ¹[Tamil Nadu] District Municipalities Act, 1920 (¹[Tamil Nadu] Act V of 1920), 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 of removing the difficulty.