Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942 11 of 1942 [26 May 1942] CONTENTS 1. Short title 2. Validation of acts done and proceedings taken Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942 11 of 1942 [26 May 1942] PREAMBLE An Act to validate acts done and proceedings taken by Sri. A.C. Kandappa Pillai as executive authority of the Rajapalayam Municipality prior to his appointment as such. Whereas under section 368 of the Madras District Municipalities Act, 1920 (Madras Act V of 1920), Sri. A.C. Kandappa Pillai was appointed special officer for the newly constituted Rajapalayam Municipality to exercise the powers, discharge the duties and perform the functions of the municipal council, its chairman and executive authority pending the constitution of the council and the election ' of its chairman; And whereas the Rajapalayam Municipal Council was duly constituted and its chairman was duly elected on the 13th day of June 1941; 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 26th May 1942, Part IV-A, pages 42-43. And whereas on the election of the chairman, the powers, duties and functions of the executive authority became vested in him; And whereas oven after the election of the chairman, the said Sri. A.C. Kandappa Pillai in good faith but without lawful authority continued to exercise the powers, discharge the duties and perform t h e functions of the executive authority of the Rajapalayam Municipality until the 23rd day of October 1941 on which date he was duly appointed as commissioner of the municipality; And whereas it is necessary to validate all acts done and proceedings taken by the said Sri. A.C. Kandappa Pillai as executive authority of the said municipality on and from the 13th day of June 1941 to the 23rd day of October 1941; 1 [It is hereby enacted as follows:--] 1. Short title :- This Act may be called the Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942. 2. Validation of acts done and proceedings taken :- All acts done and proceedings taken by Sri A.C. Kandappa Pillai as executive authority of the Rajapalayam Municipality on and from the 13th day of June 1941 up to the 23rd day of October 1941 shall have the same validity and effect as if he had been duly appointed commissioner of the said municipality on the 13th day of June 1941.