Orissa Municipal Councils (Postponement Of Elections) Act, 1991

S Orissa 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Municipal Councils (Postponement Of Elections) Act, 1991 15 of 1991 [04 June 1991] CONTENTS 1. Short Title 2. Definitions 3 . Postponement Of General Elections, Consequences And Validation Orissa Municipal Councils (Postponement Of Elections) Act, 1991 15 of 1991 [04 June 1991] AN ACT TO PROVIDE FOR THE POSTPONEMENT OF ELECTIONS TO MUNICIPAL COUNCILS OF THE STATE. BE it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India as follows:- For the Bill See Orissa Gazette, Extraordinary, dated the 26th February 1991 (No. 230) 1. Short Title :- This Act may be called the Orissa Municipal Councils (Postponement of Elections) Act, 1991. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) " Municipal Act" mans the Orissa Municipal Act, 1950(Orissa Act 23 of 1950); (b) "Municipal Council" means a Municipal Council constituted under the Municipal Act and includes a Notified Area Council constituted thereunder; (c) Words and expressions used herein and not defined in this Act but defined in the Municipal Act shall have the same meaning as respectively assigned to them in the Municipal Act. 3. Postponement Of General Elections, Consequences And Validation :- Notwithstanding anything contained in the Municipal Act, the Balugaon Notified Area Council (Extension of Term of Office and validation) Act, 1990(Orissa Act 13 of 1990), Bhubaneswar Municipal Council (Postponement of Election and validation) Act, 1990(Orissa Act 15 to 1990) or any other Act or in any rules or orders or notifications made or issue under the Municipal Act(Orissa Act 12 of 1990),- (a) all proceedings or actions taken in furtherance of holding general elections for the constitution or reconstitution, as the case may be, of the Municipal Councils specified in the Schedule are hereby cancelled; (b) the general elections for the constitution, or reconstitution, as the case may be, of the said Municipal Councils shall be held in accordance with the provisions of the Municipal Act and the rules made thereunder on such date, not being later than the 31st December 1991, as the State Government may, by notification, direct and the Municipal Council so reconstituted shall, for all intents and purposes, be deemed to have been constituted under and be governed by, the provisions of the Municipal Act. (c) All actions taken, things done or orders passed by the Special Officer, appointed under sub-section (1) of section 423 of the Municipal Act in relation to the Bhubaneswar Municipal Council during the period commencing on the 1st January, 1991 till the date of commencement of this Act, under the belief or purported belief that the election to the said Municipal Council was validly postponed shall, for all intents and purposes, be deemed to have been validly taken, done of made, as the case may be, and no such action, thing or order shall be called in question in any court of law or otherwise open to challenge merely on the ground that the election to the Municipal Council was not validly postponed; and. (d) The omission on the part of the Special Officer referred to in clause (c) for not holding the election to the Bhubaneswar Municipal Council within the required time shall not be called in question in any Court of Law or otherwise open to challenge merely on the ground that the Special Officer did not act in accordance with the Law. Serial Name of the Municipal Councils Serial Number Name of the Municipal Councils 1. Banki Notified Area Council 2. Pattamundai Notified Area Council 3. Puri Municipal Council 4. Khandapara Notified Area Council 5. Jaleswar Notified Area Council 6. Bhadrak Municipal Council 7. Nilagiri Notified Area Council 8. Brajarajnagar Municipal Council 9. Barpalli Notified Area Council 10. Barbil Municipal Council 11. Joda Notified Area Council 12. Bolangir Municipal Council 13. Patnagarh Notified Area Council 14. Rourkela Municipal Council 15. Chatrapur Notified Area Council 16. Kabisuryanagar Notified Area Council 17. Aska Notified Area Council 18. Ganjam Notified Area Council 19. Jeypore Municipal Council 20. Gunupur Notified Area Council 21. Baripada Municipal Council 22. Bhubaneswar Municipal Council 23. Balugaon Notified Area Council 24. Jajpur Municipal Council 25. Kendrapara Municipal Council 26. Jagatsinghpur Notified Area Council 27. Jajpur Road Notified Area Council 28. Athagarh Notified Area Council 29. Nayagarh Notified Area Council 30. Khurda Notified Area Council 31. Jatani Notified Area Council 32. Pipili Notified Area Council 33. Banapur Notified Area Council 34. Nimapara Notified Area Council 35. Basudebpur Soro Notified Area Council 36. Soro Notified Area Council 37. Rairangpur Notified Area Council 38. Udala Notified Area Council 39. Karanjia Notified Area Council 40. Jharsuguda Municipal Council 41. Bargarh Municipal Council 42. Deogarh Municipal Council 43. Padampur Notified Area Council 44. Kuchinda Notified Area Council 45. Talcher Municipal Council 46. Angul Notified Area Council 47. Bhuban Notified Area Council 48. Sonepur Municipal Council 49. Titilagarh Notified Area Council 50. Kanthabhanji Notified Area Council 51. Tarava Notified Area Council 52 Binika Notified Area Council 53. Rajgangpur Municipal Council 54. Sorada Notified Area Council 55. Rambha Notified Area Council 56. Gopalpur Notified Area Council 57. Hinjilcut Notified Area Council 58. Kashinagar Notified Area Council 59. Polsara Notified Area Council 60. Khalikote Notified Area Council 61. Buguda Notified Area Council 62. Chikiti Notified Area Council 63. Purusottampur Notified Area Council 64. Digapahandi Notified Area Council 65. Nowrngpur Municipal Council 66. Rayagada Municipal Council 67. Kotpad Notified Area Council 68. Umerkote Notified Area Council 69. Godari Notified Area Council 70. Khariar Notified Area Council 71. Khariar Road Notified Area Council 72. Junagarh Notified Area Council 73. Kesinga Notified Area Council 74. Phulbani Notified Area Council 75. Balasore Municipal Council 76. Sambalpur Municipal Council 77. Keonjhar Municipal Council 78. Dhenkanal Municipal Council 79. Sundargarh Municipal Council 80. Berhampur Municipal Council 81. Bhawanipatna Municipal Council 81. Bhawanipatna Municipal Council 82. Konark Notified Area Council 83. Kodala Notified Area Council 84. Kamakshyanagar Notified Area Council 85. Malkangiri Notified Area Council 86. G. Udayagiri Notified Area Council 87. Boudhgarh Notified Area Council 88. Koraput Notified Area Council 89. Biramitrapur Municipal Council 90. Paralakhemundi Municipal Council 91. Bellaguntha Notified Area Council 92. Bhanjanagar Notified Area Council 93. Chaudwar Municipal Council 94. Anandapur Notified Area Council 95. Hirakud Notified Area Council 96. Cuttack Municipal Council

Act Metadata
  • Title: Orissa Municipal Councils (Postponement Of Elections) Act, 1991
  • Type: S
  • Subtype: Orissa
  • Act ID: 21452
  • Digitised on: 13 Aug 2025