Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mettur Township Act, 1940 11 of 1940 [02 July 1940] CONTENTS 1. Short title 2. Constitution of committee for administration of Mettur township 3. Composition of the Township Committee 4 . Application of Madras Act V of 1920 and other enactment to Mettur township subject to specified modifications, additions and restrictions 5. Power to define and alter boundaries of Mettur township Mettur Township Act, 1940 11 of 1940 [02 July 1940] PREAMBLE An Act to provide for the better administration and governance of the Mettur township. Whereas it is expedient to provide for the better administration and governance of the Mettur township; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 12th March 1940, Part IV-A, pages 27-28. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 1. Short title :- This Act may be called the Mettur Township Act, 1940. 2. Constitution of committee for administration of Mettur township :- (1) As soon as may be after the passing this Act, the 1[State] Government shall, by notification in the Fort St. George Gazette a n d with effect from such date as may be specified therein, constitute a committee, to be called the Mettur Township Committee (hereinafter referred to as the Township Committee), for the purpose of administering the municipal affairs of the Mettur township. (2) The Township Committee shall be a body corporate, having a perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by or under this or any other enactment, shall be vested with the capacity of suing and being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, of entering into contracts, and of doing all things necessary, proper or expedient for the purposes for which it is constituted. 1. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 3. Composition of the Township Committee :- 2[(1) The Township Committee shall consist of nine members who shall be appointed by the 1[State] Government or by an authority or officer empowered by them in this behalf. Of the nine members, not less than four shall be non-officials of whom one shall be a representative of industrial interests in the township and two of labour interests therein.] (2) The 1[State] Government shall appoint one of the members of the Township Committee to be its Chairman and another person (whether a member of the Committee or not) to be its Executive Officer. 1. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 2. This sub-section was substituted for the original sub-section (1) of section 3 by section 3 of, and the Second Schedule to, the Madras Re-enacting (No II) Act, 1948 (Madras Act VIII of 1948). 4. Application of Madras Act V of 1920 and other enactment to Mettur township subject to specified modifications, additions and restrictions :- (1) The 1[State] Government may, by notification in the Fort St. George Gazette, direct that any of the provisions of the Madras District Municipalities Act, 1920 (Madras Act V of 1920), or of any other enactment for the time being in force elsewhere in the 2[State] of Madras but not in the township, shall apply to the township to such extent and subject to such modifications, additions and restrictions as may be specified in the notification. (2) In particular and without prejudice to the generality of the foregoing provisions, such notification may authorize-- (a) the Township Committee to levy all or any of the taxes and fees which may be levied by virtue of the provisions applied to the township under this section; and (b) the Executive Officer of the Township Committee to exercise and perform in regard to the township, the powers and duties assigned to the executive authority of a municipality under the provisions applied as aforesaid, subject to such restrictions, limitations and conditions and to such control, if any, as may be specified in the notification. 1. This word was substituted for the word "Provincial" by the Adaptation Order of 1950. 2. This word was substituted for the word "Province" by ibid. 5. Power to define and alter boundaries of Mettur township :- T h e 1[State] Government may, by notification in the Fort St. George Gazette, define the boundaries of the Mettur township for the purposes of this Act, and may from time to time by a like notification, alter such boundaries. 1. This word was substituted for the word "Provincial" by the Adaptation Order of 1950.