Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras District Collectors Powers (Delegation) Act, 1956 41 of 1956 [27 February 1957] CONTENTS 1. Short Title and Commencement 2. Definition 3. Delegation of powers Of District Collector 4. Appeals and revision against orders of Personal Assistants 5. Notifications to be placed before the Legislature Madras District Collectors Powers (Delegation) Act, 1956 41 of 1956 [27 February 1957] PREAMBLE An Act to provide for the delegation of the powers of District Collectors to their personal Assistants in the State of Madras. Whereas it is expedient to provide for the delegation of the powers of District Collectors to their Personal Assistants in the State of Madras; Be it enacted in the Seventh Year of the Republic of India as follows;-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 31st October 1956, page 222. 1. Short Title and Commencement :- (1) This Act may be called the Madras District Collectors Powers (Delegation) Act, 1956. * (2) It shall come into force on such date as the State Government may, by notification, appoint. * Came into force on the 1st June 1957. 2. Definition :- In this Act, unless the context otherwise requires, Madras law means a Madras Act or any rule, order, by-law or other instrument made by or under any such Madras Act. 3. Delegation of powers Of District Collector :- The State Government may, by notification, authorize any Personal Assistant (not below the rank of Deputy Collector) to any District Collector to exercise all or any of the powers vested by or under any Madras law in the District Collector and may, in like manner, withdraw such authority. 4. Appeals and revision against orders of Personal Assistants :- Any order of the Personal Assistant acting in exercise of the powers authorized under section 3 shall be subject to such appeal or revision under the relevant provision of the Madras law as if it were an order of the District Collector. 5. Notifications to be placed before the Legislature :- All notifications issued under section 3 shall, as soon as possible after they are made, be placed on the table of both the Houses of the Legislature and shall be subject to such modifications by way of amendment or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.