KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1979

Preamble - KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1979

THE KERALA MUNICIPAL CORPORATIONS (AMENDMENT) ACT, 1979

[Act No. 10 of 1979]

[29th March, 1979]

PREAMBLE

An Act to provide for the further extension of the term of office of the Mayor, Deputy Mayor and other councillors and members and chairmen, of standing committees of the Corporation of the City of Cochin.

WHEREAS it is expedient to provide for the further extension of the term of office of the Mayor, Deputy Mayor and other councillors and members and chairmen of standing committees of the Corporation of the City of Cochin;

BE it enacted in the Thirtieth 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, 1979.

 

(2)     It shall be deemed to have come into force on the 1st day of November, 1978.

Section 2 - Extension of term of office of the Mayor, Deputy Mayor, councillors etc., of the Corporation of the City of Cochin

Notwithstanding anything contained in the Kerala Municipal Corporations Act, 1961 (30 of 1961) (hereinafter referred to as the said Act), the term of office of the Mayor, the Deputy Mayor and other councillors and the members and chairmen of standing committees of the Corporation of the City of Cochin, constituted under the said Act, which expires at noon on the 1st day of November, 1978, shall extend upto noon on the 1st day of October, 1979.

Section 3 - Act 30 of 1961 to be modified temporarily

The provisions of the said Act shall, in relation to the Corporation of the City of Cochin, have effect subject to the following modifications, namely:--

(a)      the Government shall cause elections to be held to the council so that the newly elected councillors may enter upon office on the 1st day of October, 1979;

 

(b)      the term of office of the newly elected councillors shall, subject to the provisions of the said Act, expire at noon on the 1st day of October, 1984;

 

(c)      the election of the Mayor and the Deputy Mayor shall be held at the first meeting of the council after the 1st day of October, 1979 and the election of the chairman of each standing committee shall be held at the first meeting of such committee after the election of the Mayor;

 

(d)      no election of the Mayor or the Deputy Mayor shall be held at the first meeting of the council after the 1st day of November, 1978, as required by section 28 of the said Act.

Section 4 - Repeal and saving

(1)     The Kerala Municipal Corporations (Fourth Amendment) Ordinance, 1978 (27 of 1978), is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the said Ordinance or under the said Act as modified by the said Ordinance shall be deemed to have been done or taken under this Act, or as the case may be, under the said Act, as modified by this Act.