Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 2) ORDER, 1965 CONTENTS 1. Title 2. Definition 3. Law applicable to certain bodies 4. K.G.F. Sanitary Board SCHEDULE 1 :- SCHEDULE KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 2) ORDER, 1965 Whereas, by virtue of clause (ii) of sub-section (3) of Section 381 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), a Town Board or a Sanitary Board shall, subject to any notification issued under sub-section (1), as from the date of commencement of the said Act, exercise the powers and perform the duties conferred by the provisions of the said Act or a Town Municipal Council. And, whereas, under Section 355 of the said Act, the boidies functioning immediately before the repeal of Chapter XI of the Karnataka Village Panchayats and Local Boards Act, 1959, as the Town Board or Sanitary Board of any area, as the case may be, shall continue to exercise the powers and perform the duties conferred on the said body as if the said powers and duties had been conferred under the Karnataka Municipalities Act, 1964. And, whereas, is it expedient to continue certain Town Boards, Sanitary Boards and the Dandeli Notified Area Committee with the powers and functions hitherto exercised and performed by them. Now, therefore, in exercise of the powers conferred by Section 383 of the Karnataka Municipalities Act, 1964, (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following order, namely. 1. Title :- This order may be called the Karnataka Municipalities (Removal of Difficulties) (No. 2) Order, 1965. 2. Definition :- In this order, "Act" means the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964). 3. Law applicable to certain bodies :- The Town Boards, Sanitary Boards and the Notified Area Committee specified in the Schedule to this order shall notwithstanding anything contained in the Act, continue to exercise the powers and perform the duties conferred on the said bodies as if the said powers and duties had been conferred under Chapter XV of the said Act and anything done or any action taken including any rule, bye- law, notification or order issued shall continue to be in force as if enacted in the Act, unless and until superseded by anything done or any action taken under the provisions of Chapter XV of the said Act. 4. K.G.F. Sanitary Board :- The Kolar Gold Fields Sanitary Board, constituted under the Rules made under the MYSORE MINES ACT, 1906 (Karnataka Act 4 of 1906), shall notwithstanding anything contained in the Act, continue to exercise the powers and perform the duties conferred on it under the said MYSORE MINES ACT, 1906 (Karnataka Act 4 of 1906). SCHEDULE 1 SCHEDULE SCHEDULE [See Clause 3] 1. Bhadravathi New Town Board, Shimoga District. 2. H.A.L. Sanitary Board, Bangalore Urban District. 3. Laxmipura Sanitary Board, Hassan District. 4. Mandya Sugar Town Board, Mandya District. 5. Dandeli Notified Area Committee, North Kanara District.