Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Board Elections (Emergency Provisions) (No. 2) Act, 1954 32 of 1954 [24 November 1954] CONTENTS 1. Short title, extent and commencement 2. Postponement of elections, etc. Assam Local Board Elections (Emergency Provisions) (No. 2) Act, 1954 32 of 1954 [24 November 1954] PREAMBLE An Act to provide for the postponement of Local Board Elections. Whereas the elections of Local Boards in Assam were postponed for a period ending not later than the 31st March, 1955, under the powers conferred by section 2 of the Assam Local Board Elections (Emergency Provisions) Act, 1954 (Assam Act IV of 1954): And whereas it is expedient to postpone the said elections for a further period and to make other consequential provisions; It is hereby enacted in the Fifth Year of the Republic of India as follows: -- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Local Board Elections (Emergency Provisions) (No. 2) Act, 1954, (2) It shall have the like extent as the Assam Local Self- Government Act, 1953 (Assam Act XXV of 1953). (3) It shall come into force at once. 2. Postponement of elections, etc. :- Notwithstanding anything contained in section 18 of the Assam Local Self-Government Act, 1953 Assam Act XXV of 1953) or in the Assam Local Board Elections (Emergency Provisions) Act, 1954 (Assam Act IV of 1954)-- (i) the Local Board elections due to be held before 1st April, 1955 may be postponed by order of the State Government for such period as it may deem necessary: Provided that such period shall not extend to a date later than the 31st May, 1955; (ii) every member elected under the "aforesaid elections, and every member appointed to the new Boards under sub-section (1) of section 5 of the Assam Local Self-Government Act, 1953 (Assam Act XXV of 1953), shall hold office on and from the date of the first meeting of the Board to which he is elected or appointed, at which a quorum is present, which date shall be the 1st June, 1955, or as soon thereafter as possible; (iii) every member so elected or appointed shall hold office till the 31st March, 1959; (iv) any member elected or appointed to fill a vacancy occurring after the date referred to in clause (ii) above shall hold office for the remainder on the term of office of the member whom he replaces; (v) every Local Board functioning on the date on which this Act comes into force shall continue to function till the date of the first meeting of the Board newly constituted under the provisions of this Act at which a quorum is present.