Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No.1) ORDER, 1965 CONTENTS 1. Title 2 . Provision relating to exercise of powers and performance of duties of a Chief Officer KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No.1) ORDER, 1965 Whereas, sub-section (1) of Section 327 of the Karnataka Municipalities Act, 1964, provides that every Municipal Council shall have a Chief Officer who shall be appointed by the Commissioner from among the persons in the cadre of the Chief Officers of the Karnataka Municipal Administrative Service: And, whereas, the Karnataka Municipal Administrative Service has not been constituted; And, whereas, it is necessary to provide for the exercise of the powers and performance of the duties conferred on a Chief Officer under the said Act until the appointment of Chief Officers under sub-section (1) of Section 327 of the said Act; 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. 1) Order, 1965. 2. Provision relating to exercise of powers and performance of duties of a Chief Officer :- Any officer exercising the powers of a Chief Officer, Executive Officer or Executive Authority, as the case may be, immediately before the date of commencement of the said Act, in respect of any municipal body under any of the enactments repealed by Section 382 of the Karnataka Municipalities Act, 1964 , shall, with effect from the said date and notwithstanding anything contained in the said Act, be competent to exercise the powers and perform the duties conferred on a Chief Officer under the said Act in respect of such municipal body, until the appointment of a Chief Officer or Municipal Commissioner in accordance with the provisions of the said Act. Explanation.-In this clause, the expression "any officer" includes the President exercising the powers of an Executive Officer under sub-section (2) of S.24 of the Karnataka Town Municipalities Act, 1951.