Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Local Authorities (Postponement of Election For The Duration of The Emergency)(Repeal) Act, 1963 22 of 1963 [24th April, 1963] CONTENTS 1. Short title and extent 2. Repeal of Mah. 39 of 1962 and savings 3. Interpretation Maharashtra Local Authorities (Postponement of Election For The Duration of The Emergency)(Repeal) Act, 1963 22 of 1963 [24th April, 1963] An Act to repeal The Maharashtra Local Authorities (Postponement Of Elections For The Duration Of The Emergency) Act, 1962 WHEREAS it is expedient to repeal the Maharashtra Local Authorities (Postponement of Elections for the Duration of the Emergency) Act, 1962; It is hereby enacted in the Fourteenth Year of the Republic of India as follows:- 1. Short title and extent :- T h i s Act may be called the Maharashtra Local Authorities (Postponement Of Elections For The Duration Of The Emergency) (Repeal) Act, 1963. 2. Repeal of Mah. 39 of 1962 and savings :- The Maharashtra Local Authorities (Postponement Of Elections For The Duration Of The Emergency) Act, 1962 is hereby repealed. Provided that, notwithstanding the repeal of the said Act, and notwithstanding anything in an enactment by or under which any local authority is constituted or established,- (a) the term of office of the Councillors or members extended by section 3 of the Act now repealed, and of Councillors and members nominated under clause (a), or of any officer appointed under clause (b), of section 4 of the said Act, shall expire on the 31st day of December, 1963; but the Councillors or members, or as the case may be, the officer, shall continue in office until the first meeting of the local authority duly reconstituted under the relevant Act, at which a quorum is present; (b) the delegation of any powers, duties and functions to any other officer under section 5 of the Act now repealed, shall continue to have effect until the expiration of the term of appointment of the Municipal Commissioner or officer whose powers, duties and functions were so delegated; (c) if any advisory council has been appointed, it shall continue to function until the 31st day of December 1963, unless sooner dissolved by a notification made in that behalf by the State Government. 3. Interpretation :- "Local Authority" has the same meaning as in the Act now repealed.