Maharashtra act 011 of 2014 : The Maharashtra Municipal Corporations and Municipal Councils Temporary Postponement of Elections (of the Mayors and Deputy Mayors of Certain Municipal Corporations and Presidents of Certain Municipal Councils due to ensuing general elections to the State Legislative Assembly) Act, 2014.

In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Municipal Corporations and Municipal Councils Temporary Postponement of Elections (of the Mayors and Deputy Mayors of Certain Municipal Corporations and Presidents of Certain Municipal Councils due to ensuing general elections to the State Legislative Assembly) Act, 2014 (Mah. Act No. XI of 2014), is hereby published under the authority of the Governor.

By order and in the name of the Governor of Maharashtra,

H. B. PATEL,

Principal Secretary to Government, Law and Judiciary Department. ------------

RNI No. MAHENG /2009/35528 Reg. No. MH/MR/South-344/2014-16

1

(2) It shall come into force at once.

(3) It shall remain in force for a period of six months from the date of commencement of this Act or such earlier date as may be notified by the State Government by issuing a notification in the Official Gazette ; and shall then expire. Section 7 of the Maharashtra General Clauses Act, shall apply upon the expiry of this Act, as if it had been repealed by a Maharashtra Act.

2. In this Act, unless the context otherwise requires,—

(a) "Municipal Corporation" means a Municipal Corporation constituted under the Mumbai Municipal Corporation Act, or the Maharashtra Municipal Corporations Act, ;

(b) " Municipal Council " means a Municipal Council or a Nagar Panchayat constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 ;

(c) " relevant Act ", in relation to a Municipal Corporation, means the relevant Act referred to in clause (a) and in relation to a Municipal Council, means the Act referred to in clause (b) above ;

(d) words and expressions used in this Act and not defined herein shall, have the meanings assigned to them in the relevant Act.

3. (1) Notwithstanding anything contained in the relevant Act or the rules made thereunder or in any judgment, decree or order of any Court,—

(a) no election to the office of the Mayor and Deputy Mayor of a Municipal Corporation or the President of a Municipal Council shall be held for a period of six months from the date of coming into force of this Act or such earlier date as may be notified by the State Government by issuing a notification under sub-section (3) of section 1 (hereinafter, in this Act, referred to as " the said period ") ;

(b) the term of offices of the Mayor and Deputy Mayor and the President of a Municipal Council, to be elected after the said period shall be co-terminus with the term of the elected Councillors.

(2) Notwithstanding anything contained in sub-section (1), after the term of offices of the Mayor and Deputy Mayor and the President, as extended by this Act expires, they shall continue to hold office until the new Mayor, Deputy Mayor or, as the case may be, President, have been elected under the relevant Act.

4. All the Mayors and Deputy Mayors and Presidents, whose term of office is deemed to have been extended or is extended, as the case may be, under section 3, shall, throughout such extended period, be deemed to have been and be competent to exercise all the powers, perform all the duties and discharge all the functions as such Mayor and Deputy Mayor or, as the case may be, President; and no act done by any of them during the said period shall be invalid, or shall be called in question in any Court, merely on the ground that during the extended period such Mayor and Deputy Mayor or, as the case may be, President could not exercise all or any of the powers or perform all or any of the duties or discharge all or any of the functions of the Mayor and Deputy Mayor or, as the case may be, the President under the relevant Acts.

I of

1904.

Definitions. III of

1888.

LIX of

1949.

Mah. XL of 1965. Postponement of elections of Mayors and

Deputy

Mayors and

Presidents

and extension of term of

their office. Powers of

Mayor and

Deputy Mayor and President whose term of office stands extended and validation of certain acts.

2

5. Notwithstanding anything contained in this Act, arrangements shall be made by the concerned officers to hold the elections of the Mayor and Deputy Mayor and the President, in accordance with the provisions of the relevant Acts and the rules made thereunder, before, or as soon as possible, after the expiration of the term of office of the existing Mayor and Deputy Mayor and the President, which stands extended by this Act.

6. If any difficulty arises in giving effect to the provisions of this Act or by reason of anything contained therein, or in giving effect to the provisions of the relevant Act in respect of any matter contained in this Act, the State Government may, as occasion arises, by order, published in the Official Gazette, do anything which appears to it to be necessary for the purpose of removing the difficulty.

7. Nothing in this Act shall apply to the election of the Mayor or Deputy Mayor of a Municipal Corporation, or President of a Municipal Council, which is to be held immediately after general election to such Municipal Corporation or the Municipal Council, during the period of duration of this Act, referred to in sub-section (3) of section 1.

Arrange-

ments to hold

elections of

the Mayors

and Deputy

Mayors and

Presidents.

Removal of

difficulty.

Savings.

ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRINTED

AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.

3