Login

West Bengal act 042 of 1950 : West Dinajpur Union Boards Act, 1950

West Bengal Act XLII of 1950

THE WEST DINAJPUR UNION BOARDS ACT, 1950.

[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Calcutta Gazette, Extraorclinaa.y, of the 3rd November, 1950.] An Act for the removal of doubts regarding the local area

of the Hilh union and the membership and the tenure

of membership of the Hilli union hoard in the district

of West Dinajpur and for modifying the operation of

the West Dinajpur Union Boards Ordinance, 1950.

WHEREAS under the award of the Boundary Commission,

the local area in the district of Dinajpur in the Province of

Bengal which was originally declared under section 5 of the

Bengal Village Self-Government Act, 1919 (hereinafter

referred to as the said Act), to be the Hilli union, fell partly

within the Province of West Bengal and partly within the

Province of East Bengal ;

AND WHEREAS since the said award, doubts have arisen

regarding the local area of the Hilli union and the membership

and the tenure of membership of the Hilli union board;

AND WHEREAS it is expedient to remove such doubts;

AND WHEREAS it is also expedient to modify the operation

West Ben. of the West Dinajpur Union Boards Ordinance, 1950, in

Ord. IX of certain respects;

1950.

Ben. Act V of 1919. 10 & 11 Geo. VI, e. 20.

It is hereby enacted as follows:-

1. (1) This Act may be called the West Dinajpur Short title Union Boards Act, 1950. and cora- mence- (2) This section and section 6 shall come into force at rnent. once; the rest of the Act shall come into force immediately on the West Dinajpur Union Boards Ordinance, 1950, ceas-

ing to operate.

2. In this Act,— Dofulitions.

(a) "appointed day" means the date OR which the award of the Boundary Commission came into force;

(b) "Boundary Commission" means the Boundary Com- mission referred to in the Indian Independence Act, 1947.

3. On and from the appointed day, the Hilli union shall, for the purposes of section 5 of the said Act, be deemed to comprise of so much of the local area originally declared under the said section to be the local area of the said union as is situated in the district of West Dinajpur.

4. On and from the appointed day, the Hilli union board shall, for the purposes of section 6 of the said Act, be deemed to be constituted of such members of the said union board who immediately before the appointed day were holding

office as such members and were resident within areas now

comprised in West Bengal.

Price—Indian, arenas 2; English, 3d.

Local area

of Hilii

union.

Member-

ship of the

Hilli union

board.

1

2 The West Dinajpzer Union Boaztls.Act, 1950. (Sections 5,6.)

[West Ben. Act XILI I of 1950.1

Term of 5. The members of the Hihi union board referred to in office of section 4 shall hold office up to the 8th day of April, 1951, members

of the Hilli

and f or any further period which may elapse between the union expiration of the said date and the date of the first meeting board. at which a quorum is present, of the newly elected members after the next general election for the said union board. West

6. So much of the West Dinajpur Union Boards Bengal Ordinance, 1950, as relates to the local areas of the Binshira Ord. IX of and Dhalpara unions and the membership and the tenure of to have membership of the Binshira and Dhalpara union boards shall 1950 not

effect M be deemed never to have been in force.

certain

respects.

West Ben.

Ord. IX

of 1950.

N7B-up.st11 -77,3SA-4,31f0

2