Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 1997 15 of 1997 [24 April 1997] CONTENTS 1. Short title and commencement 2. Amendment of section 21 Act 6 of 1965 3. Amendment of section 7 4. Amendment of section 8 5 . Application of the Act to the Visakhapatnam and Vjayawada Municipal Corporations Andhra Pradesh Municipal Laws (Amendment) Act, 1997 15 of 1997 [24 April 1997] PREAMBLE An Act further to amend the Andhra Pradesh Municipalities Act 1965. The Hyderabad Municipal Corporations Act 1955 and The Andhra Pradesh Municipal Corporations Act, 1994. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty eighth Year of the Republic of India, as follows:- * Received the assent of the Governor on 23rd April 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 12th March, 1997 at P-4. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 1997. (2) It shall come into force on such date as the Government may, by notification, appoint. 2. Amendment of section 21 Act 6 of 1965 :- In the Andhra Pradesh Municipalities Act 1965, in section 21, for sub-section (1), the following sub-section shall be substituted, namely:- 21. "Casual vacancies of Ward Members.(1) A casual vacancy in the office of the ward member shall be filled at a casual election, which shall be fixed, by the election authority to take place twice in a year, one in the month of April and another in the month of October: Provided that no casual election shall be held to fill a vacancy occurring within three months before the date on which the term of office of the Ward Member expires by efflux of time and that such vacancy shall be filled at the next ordinary election. 3. Amendment of section 7 :- In the Hyderabad Municipal Corporations Act, 1955 (Act 2 of 1956), in section 7, for sub-section (2), the following sub-section shall be substituted, namely;- "(2) A casual vacancy in the office of, a Ward Member shall be filled at a casual election which shall be fixed by the election authority to take place twice in a year, one in the month of April and another in the month of October; and every member so elected shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy has not occurred: Provided that no casual election shall be held to fill a vacancy occurring within three months before the date on which the term of office of the Ward Members expires by efflux of time and that such vacancy shall be filled at the next general elections of the corporation.". 4. Amendment of section 8 :- In the Andhra Pradesh Municipal Corporations Act, 1994(Act 25 of 1994), in section 8, for sub-section (1), the following sub-section shall be substituted, namely:- "(1) A casual vacancy in the office of a member shall be filled at a casual election which shall be fixed by the election authority to take place twice in a year, one in the month of April and another in the month of October. Provided that no casual election shall be held to fill a casual vacancy occurring within, three months before the date on which the term of office of the member expires by efflux of time and that such vacancy shall be filled at the next general elections of the corporation." 5. Application of the Act to the Visakhapatnam and Vjayawada Municipal Corporations :- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 3 shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.