Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras District Municipalities (Amendment) Act, 1958 25 OF 1958 [01 October 1958] CONTENTS 1. Short title 2 . Extension of term of office of councillors of municipalities expiring on the Ist November 1958 3. Date of elections and term of office of councillors 4. Power to remove difficulties Madras District Municipalities (Amendment) Act, 1958 25 OF 1958 [01 October 1958] PREAMBLE An Act further to amend the Madras District Municipalities Act, 1920. WHEREAS it is expedient further to amend the Madras District Municipalities Act, 1920 (Madras Act V of 1920), for the purposes hereinafter appearing; BE it enacted in the Ninth Year of the Republic of India as follows: - - 1. For Statement of objects; and Reasons see Fort St. George, Gazette, Extraordinary, dated the 30th August 1958, Part IV-A, page 278. 1. Short title :- This Act may be called the "Madras District Municipalities (Amendment) Act, 1958." 2. Extension of term of office of councillors of municipalities expiring on the Ist November 1958 :- (1) The State Government shall have power to direct that the term of office of the councillors of every municipality constituted under the Madras District Municipalities Act, 1920 (Madras Act V of 1920) (hereinafter referred to as the said Act), which extends up to noon on the first day of November 1958 shall extend instead up to noon on such date as may be fixed by the State Government. (2) The state Government may, from time to time, advance or postpone the date fixed under sub-section (1) and fix another date instead. (3) No date fixed under sub-section (1) or sub-section (2) shall be later than the thirtieth day of April 1959. 3. Date of elections and term of office of councillors :- T he provisions of the said Act shall have effect, subject to the following modifications, namely:-- (a) The State Government shall cause elections to be held to every municipality concerned, so that the newly elected members may come into office on the date fixed as aforesaid. (b) The term of office of the newly elected councillors shall expire at noon on the first day of November immediately succeeding the expiry of three years from 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 said Act 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.