Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD DISTRICT OFFICERS (CHANGE OF DESIGNATION AND CONSTRUCTION OF REFERENCES) ACT, 1950 35 of 1950 [] CONTENTS 1. Short title, extent and commencement 2. Change of designation of certain District Officers 3 . Constitution of references in laws, regulations, etc., to Civil Administrator, Deputy Civil Administrator, etc HYDERABAD DISTRICT OFFICERS (CHANGE OF DESIGNATION AND CONSTRUCTION OF REFERENCES) ACT, 1950 35 of 1950 [] An Act to provide for change of designation of and construction of references to certain District Officers. Preamble WHEREAS it is expedient to provide for the change of designation of, and construction of references to certain District Officers 1. Short title, extent and commencement :- (1)This Act may be called the Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950. (2)it shall extend to the whole of the[Hyderabad area of the State of Maharashtra]. (3) It shall be deemed to have come into force on the 1st November, 1950. 2. Change of designation of certain District Officers :- The designation of Officers serving the Government of Hyderabad immediately before the commencement of the Act as a (a) (i) Civil Administrator, (ii) Deputy Civil Administrator, (iii) Assistant Civil Administrator, (iv) Taluqdar, (v) Additional Taluqdar, and (vi) Second Taluqdar- shall be respectively altered to that of a - (b) (i) Collector, (ii) Deputy Collector or Assistant Collector, iii) Tahsildar, iv) Collector, v) Additional Collector, vi) Deuty Collector or Assistant Collector] Provided that- a) where for the same area there is a Civil Administrator and a Taluqdar shall be designated as Additional Collector; [(b) where for the same area there is a Deputy Civil Administrator and a Second Taluqdar, shall be designated as Additional Deputy Collector or Additional Assistant Collector; c) where for the same area there is an Assistant Civil Administrator and a Tahsildar, the Tahsildars shall be designated as Additional Tahsildar. 3. Constitution of references in laws, regulations, etc., to Civil Administrator, Deputy Civil Administrator, etc :- (1) All Laws, Regulations, Notifications, Orders, Bye-laws and instruments, which immediately before the commencement of this Act were in force in Hyderabad State, shall be construed as if references therein to the designations mentioned in sub-clauses (i) to (iv) of clause2, were respectively references to the designations specified in sub-clauses (i) to (vi) of clause (b) thereof. (2) In order that there may not be more than one officer as Collector, Deputy Collector or Tahsildar for the same area, the Government or other competent authority may, notwithstanding the provisions of subsection (1), appoint an officer as Additional Collector, Additional Deputy Collector and Additional Tahsildar instead of as Collector and Tahsildar respectively.