Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Municipal Corporation (Amendment) Act, 2000 7 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 Of U.P. Act No. 2 Of 1959 3. Amendment Of Section 50 4. Transitory Provision 5. Repeal And Savings Uttar Pradesh Municipal Corporation (Amendment) Act, 2000 7 of 2000 An Act further to amend the Uttar Pradesh Municipal Corporation Act, 1959 It is hereby enacted in the Fiftieth Year of the Republic of India as follows :-- 1. Received the assent of the Governor on January 11, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 12th January, 2000, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Municipal Corporation (Amendment) Act, 2000. (2) It shall be deemed to have come into force on October 1, 1999. 2. Amendment Of Section 12 Of U.P. Act No. 2 Of 1959 :- In Section 12 of the Uttar Pradesh Municipal Corporation Act, 1959 hereinafter referred to as the principal Act, for subsection (1) the following sub-section shall be substituted, namely :-- "(1) The Up Nagar Pramukh shall be elected, as soon as may be, after the election of sabhasads has been completed, or, as the case may be, after the expiry of the term of office of Up Nagar Pramukh.". 3. Amendment Of Section 50 :- I n Section 50 of the principal Act, after sub-section (2) the following sub-section shall be inserted, namely :-- "(2-A) The State Government shall, in consultation with the State Election Commission, by notification published in the Official Gazette, appoint date or dates for election of the Up Nagar Pramukh under Section 12 and call upon the sabhasads to elect the Up Nagar Pramukh in accordance with the provisions of this Act.". 4. Transitory Provision :- The provisions of Section 50 of the principal Act as amended by this Act shall also apply with respect to the election of the Up Nagar Pramukh, whose office has been vacant, due to the expiry of his term of office, on the date of the commencement of this Act and any order or notification issued by the Station Election Commission appointing date or dates for the election to fill such vacancy, shall stand rescinded as if the provisions of the principal Act as amended by this Act were in force at all material times. 5. Repeal And Savings :- ( 1 ) The Uttar Pradesh Municipal Corporation (Amendment) Ordinance, 1999 (U.P. Ordinance No. 19 of 1999) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.