Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Jaipur Municipality Administration (Temporary Provisions) Act, 1960 38 of 1960 [26 October 1960] CONTENTS 1. Short Title 2 . Extension of supersession period and validation of Acts done during such period Jaipur Municipality Administration (Temporary Provisions) Act, 1960 38 of 1960 [26 October 1960] PREAMBLE An Act to provide for the extension of the supersession period of the Municipal Council of the City of Jaipur, for the municipal administration of the city during such period and for other maters connected therewith. Be it enacted by the Rajasthan State Legislature in the Eleventh year of the Republic of India as follows: - 1. Published in Rajasthan Government Gazette. Ext. Ordinance Part IV-A, Dated 7.11.1960 1. Short Title :- This Act may be called the Jaipur Municipality Administration (Temporary Provisions) Act, 1960. 2. Extension of supersession period and validation of Acts done during such period :- Notwithstanding anything contained in the Rajasthan Municipalities Act, 1959 (Raj. Act No. 38 of 1959), hereinafter referred to as the new Act, it is hereby provided and declared that- (i) The period of supersession of the Municipal Council of the City of Jaipur, hereinafter referred to as the said Council, for one year as ordered by Local Self Government Department Notification No. D. 6691/F. 1(c)(9) LSG/A/54, dated the 15th July, 1958, is hereby extended, and shall be deemed to have been extended as from the 15th day of July, 1959 until a new Municipal Council for the City of Jaipur is duly constituted in accordance with the provisions of the new Act. (ii) The terms of the appointment of the Administrator, during the period of supersession as extended by clause (i), to exercise the powers and perform the functions of the said Council in accordance- with law is likewise extended and shall be deemed to have been extended. (iii) Shri Pashupati Nath Kaul shall be deemed to have been duly appointed as such Administrator during the period commencing on the 15th day of july, 1959, and to have lawfully exercised the powers and performed the functions of the said Council during the period of his appointment in accordance with law. (iv) Shri Himmat Singh shall be deemed to have been duly appointed as such Administrator and to have so exercised the powers and performed the functions of the said Council as from the 18th day on July, 1960, till the commencement of this Act and is hereby appointed as such Administrator to exercise the said powers and perform the said functions from the date of such commencement till the time that he continues to hold such appointment, and (v) The State Government shall have the power during the period of supersession of the said Council, as extended by clause (i), to appoint any other person by name or by virtue of office, as administrator of the municipality of Jaipur for the purpose of exercising the powers and performing the functions of the said Council under the new Act.