Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras District Boards (Amendment) Act, 1957 13 of 1957 [30 October 1957] CONTENTS 1. Short title 2. Elections to District Boards 3. Remuneration of Special Officers 4. Power to remove difficulties Madras District Boards (Amendment) Act, 1957 13 of 1957 [30 October 1957] PREAMBLE An Act further to amend the Madras District Boards Act, 1920. Whereas it is expedient further to amend the Madras District Boards Act, 1920 (Madras Act XIV of 1920), for the purposes hereinafter appearing; Be it enacted in the Eighth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, Extraordinary, dated the 16th October 1957, pages 57-58. 1. Short title :- This Act may be called the Madras District Boards (Amendment) Act, 1957. 2. Elections to District Boards :- (1) Notwithstanding anything contained in section 11 of the Madras District Boards Act, 1920 (Madras Act XIV of 1920), the State Government shall have power-- (i) to postpone the elections to every district board up to such date not being later than the 31st day of October 1958 as the State Government may fix; and (ii) to appoint for any district board a Special Officer to exercise the powers, discharge the duties and perform the functions-- (a) of the district board until a board has been constituted; and (b) of the president of the board including his powers, duties and functions as executive authority until a president has been elected by the board. (2) (a) The State Government shall, for the purpose of advising the Special Officer, appointed under sub-section (1), in the discharge of his duties and functions under sub clause (a) of clause (ii) of that sub-section, appoint Advisory committees. (b) Such Advisory Committees may consist of such members and function in respect of such areas as the State Government may direct. 3. Remuneration of Special Officers :- Any Special Officer appointed under clause (ii) of subsection (1) of section 2 who is not a District Collector or a Revenue Divisional Officer, may, if the State Government so direct, receive payment for his services from the district fund. 4. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may arise, by order, do anything which appears to them necessary for the purpose of removing the difficulty: Provided that such orders are placed on the table of both the Houses of Legislature at the first sitting after the date of issuing such orders, and the Legislature may amend, modify or rescind such orders within ten sitting days from the day on which the orders are placed on the table.