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ORXSSA ACT 12 OF 1990
THE BALUGAON NOTIFIED AREA COUNCIL
(EX-ION OF TERM OF OFFIOE AND V&U,ATl[ONI Am, 1990 TABbE OF CONTENTS
PRBAMBLB
SBCT~ONS
1. Shod title
2. Definitions
3. BxtensIon of torm ,)f office, validation and csnsepuenm
ORISSA ACT 12 OF 199U
'FHE BALUcAON NOTIFIED AXE A COUNClL (EXTENSION OF TERM OF OFACE AND VALlDATION) ACT, U90) [Received the assoit of ;lie ~ u w r t t u r un [ire 27rlr J~ulc 1990 jirst publislred it1 a11 extraortli~tary issue of the Orissa Gazcttc, dr~fed tlw 30111 Jtrrre 19901. AN ACT TO PROVIDE F O d TIIE EXTENSION 01: THE Tmhi 01: OFFICE OF M E BALUGAON OTIFIED A w 4 COUNCIL AND VALIDATION OF ACTIONS O F TIJE SAID COUNCIL AND ITS CHAIRWN AND FOR M A ~ K S INCIDENTAL
THEKETO R CONNECTED THEREWITH.
BE it enactcd by the Lcgislaturc of Lhc State of Orissa in the Forty-firbt Yea; or the Republic of India as follows:-
Short t Me. 1. This Act may be called the Balugaon Notified Area Council (Extension or Term of Ofice and Validation) Act, 1990.
Da6nkions. 2. In this Act, unIess the context othcnvise requires,-
(a) "Municipal Act" moans tbc Orissa Municipal Act, 1950; Orissa Act 23 of 1950.
(bl "Notified Area .Council" means a Notified Area Council constituted under the M u d c ~ p a l Act;
(c) Words aud cxprcssious uscd hercin and not defined in this Acr but defined in thc Municipal Act shall havc tb same meanings as respectively
assigned tu thcm in thc Muuicipal Act. h - m ~ ~ o n r 3. Notwithstanding anytiing cuntaincd in the Municipal Act or in the Balugaon Obssa t m o r o h , Notified Arm Council (Exteusion of Term of Office and Validation ) Act, 198g,-, 1988, dld€iflon
md come
qucacer. (a) the term of office of thc Councillors of the 33dugaon Notilicd Area Council in the district of Puri, who wcre in ofice as on the 14th September 1988, shall bc deemed to have been extended till the 8th May 1990;
(b) d actions take& t h i n g done or ordcrs passed by the said Notiiicd Area Council and its Chairman during tb period from the 15th September 198s to thc 8th &lay 1990 (loth days inclusive) ullder the belief or purported beUef that thc tcrm of offim of tllc Councillors thercof \vas validly cxtcndcd shnll, for all jutcots nod purposcs, bc dcclncd to have been validly takcn, donc or passcd, as thc casc may be, and no such action, thing or ordcr shll bc d e d in qucstion in any Court or law or otherwise opcn to clidcngc mcreIy on tho groulld thnt the term of
onim of such Councillors was not validly extcndcd ;
(e) thc eleclioa for roconstilutio~ of the said NotiGcd Area Council shall be heId in nmrdauce wlth the provisions of thc Municipal Act and the rules made thereunder on such date, not being later than the 31st December 1990, as the Statc Government may, by notification, direct; and
(d) the Couucil so rt~onstituted sbtrll, for all iutcnts and purposcs, be d~ymcd to have becu constituted under, and be governed by, the provisions or tbc Municipal Act.
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I. FOr StlCmeol of ObJtcb and reasons see Orl~so Goreffe, Extraordinary. d ~ l c d the Is1 J W ~ C 19W (No. 108).
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