Kerala act 025 of 1974 : The Kerala Municipal Councils (Extension of Term of Office of Councillors) Act, 1974 (No.25 of 1974)

133

TIIE KERALA MUNICIPAL

COUNCILS

(EXTENSION ^OF

TERM OF OFFICE OF

COUNCILLORS)

ACT, ¹⁹⁷⁴

(ACT ^25OF

1974)

CONTENTS

Preamble Sections 1- Short .title

and commencement

2.

Extension

of the

term

of

olllce

of

municipal

councillors.

3

Repeal

and

Saving.

THE KERALA

MUNICIPAL

COUNCILS

(EXTENSION ^OF

TERM OF OFFICE OF

COUNCILLORS)

ACT,

l974"

(ACT ^25OF

1974)

An Act to

provide

for

the

ertenszan

of

the term

0/ ofl'ice of

Hie Counczllors

of mumczpalities

other than the

Palai. Pnnalur, Clmlakud'g,

Tzrur ^and

:llalappuram Illumcipalities. Preamble —WHEREAS it IS

neceSSary to

provide ^for

the extension of the

term of office of

the

councillors of all the munici- palities

other^thanthe

Palm,

Punnlur,

Chalakudy,

'I'irur^and Malappurnm Municipalities; BE 1t

enacted ⁱⁿ

the

Twenty-fifth

Year

of

the

Republic

of India ^as

follows:—

1 . Short title

and

commencement—(l)

This Act may be called the Kerala

Municipal

Councils

(Extension ^of

Term ^ofOffice of

Councrllors)

Act,

1974.

(2) ^It

shall ^be

deemed^{tohave comeinto}

force ^{on the 27th} day ^of

May. ¹⁹⁷⁴

2. Extension

0/

the term.

of

ofl'ice of municipal

councillors.— Notwithstanding anything

contained ^{in the}Kerala

Municipalities Act, ¹⁹⁶⁰

(14 ^of

1961), ^{the termof}office^{of the}councillors ^01all the

municipalities

constitutedynder

the said

Act. other

than the Palai,

Punalur.

Chalakudy,

Tlrur^and

Malappuram

Municipalities, which expires

on the

first

day

of

June,

1974,

shall

extend

upto noon ^onthe first

day

of

January

1975.

'Recelved the assent of the Governor the ^12th

day

of November

1974

and

134

3.

Repeal ^and

saving—(1)

'l'he

Kerala

Municrpal

.Councils (Extensron ^ofTermofOffice^of

Councillors)

Ordinance, ¹⁹⁷⁴ (4 ^of

1974). ¹⁵

hereby repealed.

(2)

Notwithstanding ^such

repeal, anything ^{done or}

any action taken under the said Ordinance shall ^bedeemed^tohavebeen done ^or

taken

under^thisAct.

THE

COCHIN

UNIVERSITY

(SECOND AMENDMENT)

ACT.

1974

(ACT ^26OF

1974]

CONTENTS

Preamble Sections

1 Short tittle and

commencement.

2

Amendment

of

section 15.

THE

COCHIN

UNIVERSITY

(SECOND

AMENDMENT]

ACT.

1974' (ACT ^26or

1974; An Act

further

to amend the Cochin

University Act,

1971.

Preamble ——WHEREAS it

is

expedient

further to amend

the Cochin

University

Act,

1971, ^forthepurpose hereinafter

appearing. BE it enacted in [he

Twenty-fifth

Year of the

Republic

of

India as

follows:—--

1. Short

title and

commencement.——(1)

This Act may be called the Cochin

Universnty

(Second Amendment) Act,

1974.

(2) ^It

shall ^{come into}force ^{at once}

2. Amendment

of

section 15.~—In

section 15 of the Cochin University ^{Act, 1971 (30 of}

1971), ^{initem (4)}

under ^the

heading

"ELECTED MEMBERS". ^for.the words "elected

by

the

Legislative Assembly", ^the

words

"elected

by ^theMembers^of.the

Legislative Assembly"

shall ^be

substituted. 'Recelved the assent of

the Governor on the

12th

day

of November 1914 and

published ^mthe Gazette

Extraordinary

No 780

dated 15th November 1974