This Act may be called the Uttar Pradesh Nagar Mahapalika (Alpakalik Vyavastha) adhiniyam 1966.
Upon the expiry of the extended term of the Mahapalikas Kanpur, Agra, Varansi, Allahabad and Lucknow on the thirty-first day of January, 1966, the provisions of the Uttar Pradesh Nagar Mahapalika (Alpakalik Vyavastha) Adhiniyam 1959 (hereinafter referred to as the said Adhiniyam), shall on and from the first day of February, 1966, for a period of two years or until the reconstitution of the said Mahapalikas under section 9 of the said Adhiniyam, whichever be earliear, have effect in relation to each of the said Mahapalikas subject to the following provisions namely-(a) notwithsatanding anything in the said Adhiniyam the Nagar Pramukh, the Up Nagar Pramukh, the Sabhasads, the Vishista Sadasyas and Mukhya Nagar Adhikari of Mahapalika shall vacate their respective offices;,(b) all powers, functions and duties of the Mahapalika, its Nagar Pramukh, Up Nagar Pramukh, Executive Committee, Development Committee and other Committees and of the Mukhya Nagar Adhikari, shall be vested in and be exercised, performed and discharged by an Administrator to be appointed by the State Government, and such Administrator shall be deemed in law to be the Mahapalika, Nagar Pramukh, Up Nagar Pramukh, Executive Committee, Development Committee or other Committee, or the Mukhya Nagar Adhikari, as the occasion may require:(c) subject to any general or special orders of the State Government, the Administrator may in respect of all or any of the powers conferred on him by the last proceding clause,-(i) delegate, subject to such conditions as he may think fit to impose, the powers so conferred, to any person or authority to be specified by him in that behalf; or (ii) consult such body or Committee constituted in such manner as may be specified by him in that behalf; (d) such salary and allowances of the Administrator as Government in that behalf shall be paid out of the Mahapalika Fund: (e) the State Government may from time to time by notification in the Gazette make such incidental and consequential provisions, including provisions for adapting, altering, modifying or suspending in whole or in part the operation of any provisions of the said Adhiniyam, as may appear to it to be necessary or desirable for any of the foregoing and connected purposes.
(1) The Uttar Pradesh Nagar Mahapalika (Alpakalik Vyavastha) Adhiniyam 1966, is hereby repealed.(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act had commenced on the twenty fifth day of January, 1966.