Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Balugaon Notified Area Council (Extension Of Term Of Office And Validation) Act, 1990 12 of 1990 [27 June 1990] CONTENTS 1. Short Title 2. Definitions 3. Extension Of Term Of Office, Validation And Consequences Balugaon Notified Area Council (Extension Of Term Of Office And Validation) Act, 1990 12 of 1990 [27 June 1990] AN ACT TO PROVIDE FOR THE EXTENSION OF THE TERM OF OFFICE OF THE BALUGAON NOTIFIED AREA COUNCIL AND VALIDATION OF ACTIONS OF THE SAID COUNCIL AND ITS CHAIRMAN AND FOR MATTERS INCIDENTAL THERETO OR CONNECTED THEREWITH. BE it enacted by the Legislature of the State of Orissa in the Forty-first Year of the Republic of India as follows:- For the Bill, see Orissa Gazette, Extraordinary dated the 1st June 1990 (No. 708) 1. Short Title :- This Act may be called the Balugaon Notified Area Council (Extension of Term of Office and Validation) Act, 1990. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) "Municipal Act" means the Orissa Municipal Act, 1950(Orissa Act 23 of 1950); ( b ) "Notified Area Council" means a Notified Area Council constituted under the Municipal Act; (c) words and expressions used herein and not defined in this Act but defined in the Municipal Act shall have the same meanings as respectively assigned to them in the Municipal Act. 3. Extension Of Term Of Office, Validation And Consequences :- Notwithstanding anything contained in the Municipal Act or in the Balugaon Notified Area Council (Extension of term of Office and Validation) Act, 1988,- (a) the term of office of the Councillors of the Balugaon Notified Area Council in the district of Puri, who were in office as on the 14th September 1988, shall be deemed to have been extended till the 8th May 1990; (b) all actions taken, things done or orders passed by the said Notified Area Council and its Chairman during the period from the 15th September 1988 to the 8th May 1990(Orissa Act 7 of 1988) (both days inclusive) under the belief or purported belief that the term of office of the Councillors thereof was validly extended shall, for all intents and purposes, be deemed to have been validly taken, done or passed, as the case may be, no such action, thing or order shall be called in question in any Court of law or otherwise open to challenge merely on the ground that the term of office of such Councillors was not validly extended; (c) the election for reconstitution of the said Notified Area Council shall be held in accordance with the provisions of the Municipal Act and the rules made there under on such date, not being later than the 31st December 1990, as the State Government may, by notification, direct; and (d) the Council so reconstituted shall, for all intents and purposes, be deemed to have been constituted under, and be governed by, the provisions of the Municipal Act.