Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Amendment) Act, 1980 3 of 1980 [05 March 1980] CONTENTS 1. Short title and commencement 2. Amendment of Section 23 3. Amendment of Section 24 4. Repeal of Ordinance 18 of 1979 Andhra Pradesh Municipalities (Amendment) Act, 1980 3 of 1980 [05 March 1980] PREAMBLE An Act further to amend the Andhra Pradesh Municipalities Act, 1965. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-first Year of the Republic of India as follows:- * Received the assent of the Governor on the 5th March, 1980. For Statement of Objects and Reasons see Andhra Pradesh Gazette, Extraordinary, dated the 13th February, 1980 part IV-A, page 15. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 1980. (2) It shall be deemed to have come into force on the 31st December, 1979. 2. Amendment of Section 23 :- In the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965) (hereinafter referred to as the principal Act), in subsection (1) of section 23, to clause (a), the following provisos shall be added, namely:- "Provided that if a member of either House of the State Legislature who is already an ex-officio Councillor under sub-section (2) of section 5 is elected as Chairman, he shall cease to hold the said office of Chairman unless, within fifteen days from the date of election to the said office, he ceases to be a member of either House of the State Legislature, and if a Chairman subsequently becomes a member of either House of the State Legislature, he shall cease to hold the said office of Chairman unless, within fifteen days from the date on which he so becomes such member, he ceases to be a member of either House of the State Legislature: Provided further that if a member of either House of Parliament is elected as Chairman, the provisions of the foregoing proviso shall apply." 3. Amendment of Section 24 :- In section 24 of the principal Act, to subsection (1), the following provisos shall be added, namely:- "Provided that if a member of either House of the State Legislature who is an ex-officio Councillor under sub-section (2) of section 5 is elected as Chairman by virtue of his being also an elected Councillor, he shall cease to hold the said office of Chairman unless, within fifteen days from the date of election to the said office, he ceases to be a member of either House of the State Legislature, and if a Chairman subsequently becomes a member of either House of the State Legislature, he shall cease to hold the said office of Chairman unless, within fifteen days from the date on which he so becomes such member, he ceases to be a member of either House of the State Legislature: Provided further that if a member of either House of Parliament is elected as Chairman, the provisions of the foregoing proviso shall apply." 4. Repeal of Ordinance 18 of 1979 :- The Andhra Pradesh Municipalities (Second Amendment) Ordinance, 1979, is hereby repealed.