KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1969

Preamble - KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1969

THE KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1969

[Act No. 28 of 1969]

[ 30th August, 1969]

PREAMBLE

An Act further to amend the Kerala Municipal Corporations Act, 1961.

Whereas it is expedient further to amend the Kerala Municipal Corporations Act, 1961, for the purposes, hereinafter appearing;

Be it enacted in the Twentieth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Kerala Municipal Corporations (Amendment) Act, 1969.

 

(2)     It shall come into force at once.

Section 2 - Amendment of section 28

In section 28 of the Kerala Municipal Corporations Act, 1961 (Act 30 of 1961) (hereinafter referred to as the principal Act), for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) The-council shall at its first meeting after the ordinary elections and at the first meeting in the corresponding month in each succeeding year elect-

(a)      one councillor to be the Mayor, and

 

(b)      another councillor to be its Deputy Mayor."

Section 3 - Amendment of section 43A

In section 43A of the principal Act, sub-section (5) shall be omitted.

Section 4 - Amendment of section 67

In section 67 of the principal Act, for subsections (1) and (2), the following sub-sections shall be substituted, namely:-

(1)     The term of office of councillors shall, save as otherwise expressly provided be five years commencing from such date as the Government may, by notification in the Gazette, appoint.

 

(2)     Vacancies arising by efflux of time in the office of councillor shall be filled at ordinary elections, which shall be fixed by the commissioner to take place on such days within a period of two months, immediately preceding, the date of expiry of the term of office."

Section 5 - Repeal and Saving

(1)     The Kerala Municipal Corporations (Amendment) Ordinance, 1969 (2 of 1969) is hereby repealed.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 come into force on the 16th day of May 1969.