1947 : East Pb. Act I1X] LOCAL AUTHOR; ' (RESTRiCTION OF FUNCTIONS) e 17
THE EAST PUNJAB LO CAL AUTHO
(RESTRICTION OF FU RITIES NCTIONS) ACT, 1947,
TABLE OF CONTENTS.
Sections.
1. Short title, extent and commencement. Interpretation.
Power to notify certain areas.
2
3
4. Assumption of functions.
5. Expenses to be paid by local authority.
6 Power to direct local authorities to appoint refugees in vacancies in their services.
bl
Indemnity.
8. Act to over-ride certain other enactments. L Repeal.
1
1947 : East Pb. Act IX] : LOCAL AUTHORITIES 119
(RESTRICTION OF FUNCTIONS)
'THE EAST PUNJAB LOCAL AUTHORITIES (RES-
TRICTION OF FUNCTIONS) ACT, 1947.
East Punjab Act No. IX of 1947. > [Received the assent of His Excel'ency the Governor of East Punjab on the 4th December, 1947, and was first published in the Bast Punjab Government Gazette (Extraordinary), dated the 8th December, 1947.]
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1947 L IX The East Punjab | Amended in part by the Adaptation Local Authorities of Laws Order, 1950
(Restriction of Func-|
tions) Act, 1947 Amended by the Punjab Reorganisa- tion (Chandigarh) (Adaptation of
Lawson State and Concurrent
Subjects) Order, 1968.
v - _
e It is hereby enacted as follows :—
: 1." (1) This Act may be called the East Punjab Local Short title, extent Authorities (Restriction of Functions) Act, 1947, and commenes-
(2) It extend; to the whole of ?[Union territory of Chandigarh].
(3) It shall come into force at once.
2. In this Act unless there is anything repugnant in Interpretation. the subject or context—
(a) "Notified Area" means an area notified by the 3[Central Government] as an area in which there is an influx of refugees or in which such influx is anticipated ; and
(b) "Refugee" means a person domiciled or ordi- narily resident in the territories now comprised in the Dominion of Pakistan and who has left or been made to leave his place of business in the said territories on account of civil dis- turbances or the fear of such disturbances and who is for the time being resident in the Union territory of Chandigarh].
? For Statement of Objects and Reasons, see East Punjab Government Gazetle, 1947, page 77 ; for proceedings in the Assembly, see East Punjab Legislative Assembly Debates, Volume I, 1947, page 212.
2 Substituted for the word "Punjab" by the Punjab Re organisation (Chandi- garh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.
9 Substituted for the words "State Government™ by ibid.
2
- 1ies [194 7 - East Pb. Act |
AL AUTHOR!
)
Y
20 (REE?]({:IC
TION OF FUN
CTI('NS) vernment] may by notificatiqy . kil
Sl 1[Ccn
tral lca;t(r)c tha
t the whole
or any sych ;
art
ai . %
o C
v : .
certain areas. flil-et}?efi?'fg&gfé?t i nd;y be Spfli!&e dnlélngéer I;(égfitcatI On %
0 2 G
ike 1 0. a notified area and may in th e » Ame
ng,
vary or rescin
d such notifi
cation.
overnment], if satis fied that locay
i 1Central G i
At authg;ity"&fot[ being a Cantonment l?oarfd) h?vmg juris. diction in any notified area 15 incapable of performing o
form, any or all of it
sffufimions
departments of the locg]
may suspend such bra
nches or t
cal
autiorit;lz) as are entrusted with
these functions, and shaj|
appoint any person or persons either by n ame or designa.
tion to discharge such function or f
unctions.
does not adequately per
Expenses to be paid 5. 1Central Government] may, as often as may be girh&l}fy. foca! necessary£ direct that the expenses of discharging such functions shall, within such time as may be fixed, be paid by the local authority and should the expenses be not so paid, the [Central Government] may make an order direct- ing the person having the custody of the balance of the funds of the local authority to pay the expenses, or so much thereof as may from time to time be possible, from that balance, in priority to all other charges against the same. Tl S 6. The [Central Government] may, subject to such appoiat ,gfi',gsee'; Sconditions as may be prescribed, direct any local authority in_vicancies inin a notified area to appoint refugees to vacancies in posts - of officers or servants, other than menials and those paid out of contingencies that have occurred or may occur
within the next two years.
Indemnity. 7. No suit, prosecutio i . Sutt, n or other legal proceeding shall lie against the [Central Governmen%] or I::1gainst any B intangen thect of anything which is in good faith don® intended to be done under the provisions of this Act.
Accetmgg,cn?ev:rfide w'thst' The provisions of this Act shall have effect no soactments. B n.if'mlePg . anything to the contrary contained in th° j istrict Boards Act (XX of 1883), the Punjab
. _Substituted for the - ;
tion (Chesi ut words "State Gove, > j g 1968. igarh) (Adaptation of Lawe on Sta;gm:fizl C?)}r,l:l};fwrl:?mgz"%zsgxggfd% % Substituted for th o * For conditions, or o4 "Province" by the Adaptati rder, 1950, dated 12th Januars ods® B3t Punjah c Adaptation of Laws Order, .~ , 1948, e Government traordind!
asted dth January, foga. "% 125, Notification No. 1235-B and CATHE:
3
., Bast Pb. Act XI] LOCAL AUTHORITIES (RESTRICTION OF FUNCTIONS) oal Act, 1911 (L of
1911), the
Mlimc;%Z (1 of 1922)
or any other enactm?;lta]
i]n f;rOWgs
f?%fiion territory o
f Chandigarh].
tce in
. The East Punjab Local Authoriti es -
of Functions) Ordinance, 1947, is hereby repeél%g?mmon omnee 1o 1987, Substituted 10 the
words "Punjab" by
the Punjab
'
garh) (Adaptiaion of Laws on State and Cone urrent Subject) Orir: g5, 122"
4