Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 6) ORDER, 1965 CONTENTS 1. Title and commencement 2. Definition 3 . Provision relating to carrying on of the current duties of the President and the Vice-President, Town Municipal Council, Nipani KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 6) ORDER, 1965 Whereas the extended term of office of the Councillors of Nipani Municipal Borough constituted under the Bombay Municipal Boroughs Act, 1925 (Bombay Act XVIII of 1925) as in force in the Bombay Area, expired on the 24th February, 1965. And, whereas, b y virtue of sub-section (2) of Section 19 of the said Act, the President and the Vice-President of the said Municipal Borough continued to carry on the current administrative duties of their offices. And, whereas, the said Bombay Municipal Boroughs Act, 1925 (Bombay Act XVIII of 1925) was repealed by the Karnataka Municipalities Act, 1964 (Karnataka Act No. 22 of 1964) with effect from the 1st April, 1965. And, whereas, in Notification No. S.O. 2148, dated 29th March, 1965, issue in pursuance of sub-section (1) of Section 381 of the Kamataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka directed the Nipani Municipal Borough to be a Town Municipal Council with effect from the date of commencement of the said Act. And, whereas, in Notification No. S.O. 2521, dated 3rd June, 1965, an administrator has been appointed for the said Town Municipal Council, Nipani for a period of six months from the date of publication of the said notification in the Official Gazette. And, whereas, the President and the Vice-President of the said Nipani Town Municipal Council continued to carry on the current administrative duties of their offices with effect from the 1st April, 1965, till the date on which the Administrator appointed in Notification No. S.O. 2521, dated 3rd June, 1965, took charge of office as Administrator of the Town Municipal Council, Nipani. And, whereas, there is no provision in the Karnataka Municipalities Act; 1964, corresponding to sub-section (2) of Section 19 of the Bombay Municipal Boroughs Act, 1925 and it is necessary to make provision for removing the aforesaid difficulty which arose in connection with the transition to the provisions of the Karnataka Municipalities Act, 1964. 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 and commencement :- This Order may be called the Karnataka Municipalities (Removal of Difficulties) (No. 6) Order, 1965. (2) It shall be deemed to have come into force on the First day of April, 1965. 2. Definition :- In this Order "Act" means, the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964). 3. Provision relating to carrying on of the current duties of the President and the Vice-President, Town Municipal Council, Nipani :- T h e persons exercising the powers of the President and Vice- President under sub-section (2) of S.19 of the Bombay Municipal Boroughs Act, 1925 (Bombay Act XVIII of 1925) in respect of the Nipani Municipal Borough, before the date of commencement of the Act shall, notwithstanding anything contained in the Act be competent with effect from the said date to carry on the current duties which they were carrying on before the said date, in respect of Nipani Town Municipal Council until the date of appointment of an Administrator in respect of the said Town Municipal Council in accordance with the Act.