[1[Tamil Nadu] District Municipalities (Amendment) Act, 1958]*
| 1[Tamil Nadu Act No. 25 of 1958]2 | [1st October, 1958] |
An Act farther to amend the 1[Tamil Nadu] District Municipalities Act, 1920.
Whereas it is expedient further to amend the 1[Tamil Nadu] District Municipalities Act, 1920 (1[Tamil Nadu] Act V of 1920), for the purposes hereinafter appearing;
Be it enacted in the Ninth Year of the Republic of India 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 30th August, 1958, Part IV-A, page 278.
* Received the assent of the Governor on the 30th September, 1958; first published in the Fort St. George Gazette Extraordinary on the 1st October, 1958 (Asvina 9, 1880)
1. Short title.- This Act may be called the "1[Tamil Nadu] District Municipalities (Amendment) Act, 1958".
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. Extension of term of office of councillors of municipalities expiring on the 1st November, 1958.- (1) The State Government shall have power to direct that the term of office of the councillors of ever municipality constituted under the 1[Tamil Nadu] District Municipalities Act, 1920 (1[Tamil Nadu] Act V of 1920] (hereinafter referred to as the said Act), which extends up to noon on the first day of November, 1958 shall extend instead up to noon on such date as may be fixed by the State Government.
(2) The State Government may, from time to time, advance or postpone the date fixed under sub-section (1) and fix a not her dote instead.
(3) No date fixed under sub-section (1) or sub-section (2) shall be later than the thirtieth day of April, 1959.
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.
3. Date of elections and term of office of councillors.- The provisions of the said Act 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 expire at noon on the first day of November immediately succeeding the expiry of three years from the date referred to in clause (a).
4. Power to remove difficulties.- If any difficulty arises in giving effect to the previsions of this Act, or of the said Act as amended by this Act, the State Government may, as cession may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.