Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Municipal (Amendment) Act, 1951 22 of 1951 [18 September 1951] CONTENTS 1. Short title 2 . Extension of term of office of councillors and aldermen of the Corporation of Madras 3 . Madras City Municipal Act, 1919, to be modified if term of councillors and aldermen extended to any date other than 1st November 1952 4. Power to remove difficulties Madras City Municipal (Amendment) Act, 1951 22 of 1951 [18 September 1951] PREAMBLE An Act further to amend the Madras City Municipal Act, 1919. Whereas it is expedient further to amend the Madras City Municipal Act, 1919(Madras Act IV of 1919), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 21st August 1951, Part IV-A, page 124, 1. Short title :- This Act may be called the Madras City Municipal (Amendment) Act, 1951. 2. Extension of term of office of councillors and aldermen of the Corporation of Madras :- (1) The State Government shall have power to direct that the term of office of the councillors and aldermen of the Corporation of Madras which under the law now in force extends up to noon on the first day of November 1951 shall extend instead up to noon on such date as may be fixed by them. (2) The State Government may, from time to time, advance or postpone any date fixed by them under subsection (1) and fix another date instead. (3) No date fixed under sub-section (1) or sub-section (2) shall be later than the first day of November 1952. 3. Madras City Municipal Act, 1919, to be modified if term of councillors and aldermen extended to any date other than 1st November 1952 :- Where any date other than the first day of November 1952 is fixed under section 2, the provisions of the Madras City Municipal Act, 1919(Madras Act IV of 1919), shall have effect subject to the following modifications, namely:-- (a) The State Government shall cause elections and appointments of councillors and aldermen to be held or made to the council, so that the newly elected or appointed councillors and aldermen may come into office on the date fixed as aforesaid. (b) The term of office of the newly elected or appointed councillors and aldermen shall, subject to the provisions of the Madras City Municipal Act, 1919(Madras Act IV of 1919), expire at noon on the first day of November immediately succeeding the expiry of three years from the date referred to in clause (a). (c) The election of the Mayor, Deputy Mayor and members of the standing committees shall be held at the first meeting of the council held after the date referred to in clause (a), and the election of the chairman of each standing committee shall be held at the first meeting of such committee. (d) The State Government shall have power to direct that the election of the Mayor and Deputy Mayor shall not be held, as required by sub-section (1) of section 28 of the Madras City Municipal Act, 1919(Madras Act IV of 1919), at the first meeting of the council held after the first day of November immediately succeeding the date referred to in clause (a). 4. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act or of the Madras City Municipal Act, 1919(Madras Act IV of 1919), as amended by this Act, the State Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.