Kerala act 030 of 1973 : The Kerala Municipal Councils (Extension of Term of Office of Councillors) Act, 1973 (No.30 of 1973)

85

THE KERALA MUNICIPAL COUNCILS

(EXTENSION

OF

TERM OF OFFICE

OF

COUNCILLORS) ACT,

1973

(Act ^30of

1973)

CONTENTS

Preamble Sections

1. Short title and

commencement.

2 Extension of the term of office of

municipal

councillors.

3

Repeal

and

saving

THE KERALA MUNICIPAL COUNCILS

(EXTENSION

OF

TERM OF

OFFICE OF

COUNCILLORS)

ACT,

1973* (Act ^30of

1973) ^,

An Act to

provzde

for

the

extenszon

of

the^term

of ofiice of ^thecouncillors

of

municzpaltttes

other ^thanthe Palai, Punalur, Chalakudy,

Tirur^and M alappuram Municzpalities. Preamble —WHEREAS the term of ofiice ^ofthecoun— Cillors of all the

municipalities,

other ^thanthe

Palm, Punalur, Chalakudy,

Tirur ^and

Malappuram

Municipalities, ^{isdue to} expire ^{atnoononthe1st}

day ^of

November,

1973,

AND

WHEREAS

according

to section 8 of the Kerala Municipalities ^Act,1960,

elections ^{have totake}

place

Within^a period ^oftwomonths

immediately preceding ^thedateof expiry ^ofthetermofoffice^ofthe

councillors, AND WHEREAS delimitation of wards of

the munici— palities ^hasnotbeen

completed ^andtherefore^itisnot

pOSSible to conduct the elections

during

the

period

speCified

in the said

Act; AND WHEREAS it ^isnecessary

to

provide

for the

extension of the^termof

office of the

councillors of all the

municipalities other than^the

Palai,

Punalur,

Chalakudy,

Tirur and

Malap- puram Municipalities; *Published in the Gazette

86

BE it enacted in the

Twenty—fourth ^Year

of

the

Republic of India

as

follows ^'—

1. Short title and

commencement

—(1)

This Act may be called the Kcrala

MuniCipal

Councils

(Extension ^ofTermof Office of

CounCillors)

Act,

1973.

(2) ^Itshall^bedeemed^{tohavecomeinto}

force^onthe 17th

day

of

September,

1973

2.

Extenszon

of ^{the term}

of office

of mumcipal

coun- czllors

—Notw1thstanding

anything

contained

in^theKerala Municipalities ^{Act, 1960}

(14 ^of

1961), ^{theterm of}office^ofthe councillors ^ofallthe

municipalities

constituted under ^the

said Act,

other^thanthe

Palai.

Punalur.

Chalakudy,

Tirur ^and Malappuram

Municipalities,

which expires ^{on the}first ^{day of} November, 1973,

shall extend up^{tonoon on the}

first

day ^of June, ¹⁹⁷⁴

3

Repeal

and

savmg.—(1)

The Kerala

MuniCipal

Councils (Extensmn ^ofTermofOffice^of

Councrllors) Ordinance, ¹⁹⁷³ (10 ^of

1973), ^is

hereby

repealed

(2) Notwithstanding ^such

repeal, anything ^{done or}

any action taken under the said

Ordinance

shall be

deemed

to have been

done or

taken under this Act

THE CALICUT

UNIVERSITY

(AMENDMENT)

ACT,

1973

(Act ^31of

1973)

CONTENTS

Preamble Sections

1 Short title and commencement

2

Amendment of section

12

3.

Amendment

of section

50.

4

Repeal

and

saving. -_L—;— w

.W-w— an

n>-:& _

0—.