Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Deogarh Municipal Council (Postponement Of Elections) Act, 1979 5 of 1979 [21 March 1979] CONTENTS 1. Short Title And Commencement 2. Postponement Of Election 3. Repeal And Savings Deogarh Municipal Council (Postponement Of Elections) Act, 1979 5 of 1979 [21 March 1979] AN ACT TO PROVIDE FOR THE POSTPONEMENT OF ELECTIONS TO THE DEOGARH MUNICIPAL COUNCIL BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows: 1. Short Title And Commencement :- ( 1 ) This Act may be called the Deogarh Municipal Council (Postponement of Elections) Act, 1979. 2. Postponement Of Election :- Notwithstanding anything contained in the Orissa Municipal Councils (Postponement of Elections) Ordinance, 1978(Orissa Ordinance No. 8 of 1978 ), ( a ) the stages of the proceedings for holding election for the reconstitution of the municipal council of the Deogarh Municipality in the district of Sambalpur as constituted under the Orissa Municipal Act, 1950(Orissa Act 23 of 1950) which were postponed by the Deogarh Municipal Act, 1950 which were postponed by the Deogarh Municipal Council (Postponement of Elections) Ordinance, 1979 shall be carried out from such date as the State Government may fix, so, however, that the aforesaid elections shall be completed by a date not later than the 1st day of August 1979(Orissa Ordinance No.1 of 19790; and (b) upon fixation of a date under clause (a), the election officer shall issue fresh notice calling for nominations and shall take all further action in accordance with the provisions of the said Act. 3. Repeal And Savings :- (1 ) The Deogarh Municipal Council (Postponement of Elections) Ordinance, 1979(Orissa Ordinance No. 1 of 1979), is hereby repealed. (2) Notwithstanding such repeal, any order made, anything done or any action taken under the said Ordinance shall be deemed to have been made, done or taken under this Act.