DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Municipal Authorities (Term of Office and Election of Councilors) Act, 1963
Act 22 of 1963
Keyword(s):
Casual Vacancy, Corporation Act, Councilor, Extension of Term of Office Act, Government, Municipal Authority, Municipalities Act, Ordinary Vacancy
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80 Municip;:l Aitlhorities (TCYIIZ of ~1963 : T.N. Act OfSie and Election o f Counci2lor.f)
'[TAMIL NADU] ACT No. 22 OF 1963.2
THE '[TA MIL NADU] MUNICIPAL AUTHORITII
(TERM OF OFFICE AND ELECTION OF
[Received the asscnnt 01" the Governor on the 29th flfi?*ci(
1963 . ,,first published in the Fort St. ~ r o ; & - a G szetQ Extraordinary on the 30th Novemb
1885).]
I a
An Act to provide. for determining the term of oflice Councils in the 3[State of Tamil Nadu].
!
as rol~ows :-
S;IOI~ title nnd I . (1) This Act may be called the l[Tamil Nadul commen:em:nt, Municipal Authorities (Term of Office and Election o
CounciiJors) Act 1963,
(2) It shall come into force on such date as tb govern^ nent may, by notification, appoint. 4 $ ' i
4c
T h i s expression was sub5tituted for the exmession "State c iMa6ras" hy the Tamil Nadu Adaptation of La amznded by the Tamil Nadu Adaptation of La nent) Order, 1969.
CC'tJXCILLORS) ACT, 1963. -- - - -
i 963 (Agrafznja~i counciZZors of, and far holding elections of counci
.. . to, the Municipal Corporation of Madras and-the Mzrnic BE it enacted by the ~ e ~ i s l z ture of tile 3(State 'uf Ta
Nadu] in the Fourteetlth Year of the Republic of In n
2
---- ---_ II___
Mu~ticipaf Authorit i p s (Teja~ft of 81 Office and Election or' ICouncilZors) ,
s Act, unless the context otherwise requires,--- Dc fi!jit ions. a vacaccy occurring
d " casusl t:lection "
urrence of a casual Corporation Act" means the Madras City
Corporation Act, 1919 (I[Tamil Nadu] Act IV llor of a municipal
Extension of Term of Office Act" means the s (Extension of Term of
amil Nadu] Act 12 of
'' Governn~ent " means the State Government ;
"municipal authority" means the Municipal ration of Madras or a municipal council;
eans the I[l'atnil Nadu] fFamil Nadu J Act V of ns a vacancy occurring ion " means an election ainrd in the Corpora- Delcr mination the Extension of Term of term of offfccr and election ef
councillors.
the term of oftice of the councillors of any munici-
hority as a whole which has been extended by 3 of the Extension of Term of Office Act shall on such date as the Government may, by notifi-
, specify in this behalf :
3
rnic ipa2 Authorities (Term of Office and Election of CounciNors) p-- Provided that the date specified in such notification may, for sufficient cause, be cancelled or modified by the Government, by notificatioa ;
(b) the next ordinary elections to fill ordinary vacancies in the ofice of councillors shall be held to such municipal authority and the newly elected councillors may come into office on such date as may be fvted by the Government, by notification, but such date shall be subsequent to the date of expiry of the term of office of the coua specified under clause (a) :
Provided that the date so fixed may, from time to
time, be advanced or postponed to another date, by the
Governme] it, by notification ;
(c) the term of office of the c under clause (b) shall expire at no November nunediately succeeding the from the date on which such councillo Provided that the Government may, from time t o .
time, by notification, for sufficient cause, direct that the
' term of office of such counc~llors us a whole be extended I
or reduced by such period as may be specified in the.
notification but such period or periods shall not, in the aggregate, exceed '[two years] ;
(d) elections may be held to any
to be newly constituted or reconstitute palities Ac: and the provisions of clauses (b) and (c) so far as may be, apply to the first elections to be so I (e) casual election may be held to , fill any
vacancy in the office of a councillor of a municipal a
occurring after the holding of elections referre clause (5) or clause (4, as the case may be ; .. . . , . . ---- - .j4A'
1 These words were s~ibstituted for th sectio112 (1) of the Tamil Nadu Municipal
office and Election of Councillors) Amen Nadu AC t I 1 of 1968).
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Ne Act 221 h?lhi~i$/~l Authoriti~,y (Term a/O)lfice 83 , ~d A ' k t ion of' Councillob,
after the date on which the newly elected councillors c?f
cil under the Corporatiou Act come into office mder eting of the coclncil ;
(ii) the election of chairrnzn of the central committee or corporation aGounts committee or the licence n?peals mm- tee shall be held at the first meeting of such cornmitt ee ;
5. power to remove dif/culttes.-If any difficulty arises in giving effect to the provisions of this Act, the Government, as masion may require, may, by order do anything which aT~eara them necessary for the purpo* of removing the d~fficulty. 31- I%*'44A
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8 4 finioipal Authorities ' [ ~ & ~ ' b / " O ~ i i . e
and Election of Councillors)
'[Commence 6. 2[(1) All notifications iss ment of not i f ia t ions unless they are, expressed to c
and phing cular day, come into force on the
them before the published.]
Legislatur el.
3[ f2) ! Every I[***] notific Act sh'all, as soon as possible Bfter it on the, table of both. Houses .of the before the expiry of: the session in w or the next session, both Houses ag modification in any such 4[***] 11
Houses agree that the :4[***] notification should .n
issued, the 4[***] notification shall thereafter have only in such modified form or be of no effwt, ad the case
may be, so however, that 2r.y s-~zh madi5cation or annul- ment shall be without prejudice to the validity of anything previously done under that [* **] notification. -
This mar,gin;il heading was substituted
"Orders and notiilcat ions to be placed be sectioi~ 4 (1) of the Tamil Nadu Munici Office and Ele:tio~~ of Councillors) Arne Nadu Act 1 1 of 1 968).
9 This sub-section was inserted by section ' 4 (2) of 'the : Tadil Nadu Municipal Authorities (Term of Office and Election of Coun- Cillors) Amendment Act, 1 S68 (Tamil Nadu Act 1 1 of I 968). a Section 6 was renumbered as sub-section (2) of that section by section 4 of the Tamil Nadv M~lnicipal-Authorities' (Term d, O@ce and Election of Cc,uncillol;s) Amendment Act, 1968 (Tamil Nadu Act 1 1 of 1968).
4 The words "order or" were omitted by section 4(3) bf the. Tamil
N3du M~llici~a.1 Authorities (Term of Office and Elerttibn Q P ~ @ O ~ ~ cillors) Amel~dm~nt Act, 1968 (Tamil Nadu Act 1 l @ ; lP@),
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