Section 400 in The City of Panaji Corporation Act, 2002
400. Transitory Provisions.
(1)Until such time as the elections are conducted or held, for constituting the Corporation and electing the Councillors thereof as per provisions of this Act, the first Corporation, immediately upon publication of this Act in the Official Gazette, shall be constituted as under:(a)All Councillors of the erstwhile Panaji Municipal Council, representing areas, mentioned in Schedule I hereof shall become the first Councillors of the newly constituted Corporation under this Act.(b)All members of Village Panchayats, including Sarpanch or deputy Sarpanch relating to Panchayat areas mentioned in Schedule I, shall become the first Councillors of the newly constituted Corporation under this Act.(c)Such officials of the State Government representing the departments of health, public works department, police department, town and country planning department and such other department or bodies, or statutory committees or such other officials, in all not exceeding fifteen in number nominated by the State Government to be the first Councillors of the newly constituted Corporation under this Act, ex-officio.(d)Such other persons who in the opinion of the State Government, on account of their outstanding contribution to the capital City or their performance in the field of art, literature, science, environment, architecture, engineering, law, education or social work, deserve to be appointed to the Corporation, be appointed by the State Government, but not exceeding seven in number, as first Councillors of the newly constituted Corporation under this Act.(2)The State Government shall by a notification, constitute a panchayat area, in respect of those areas, which were hitherto part of Panaji Municipal Council, and are not included in Schedule I herein, under the Goa Panchayat Raj Act and appoint such Councillors, whose areas or wards represented by them, have become panchayat areas, as panchas for such newly constituted panchayat bodies.(3)The Chairperson and the Vice-Chairperson of the hitherto Panaji Municipal Council, shall become the Mayor and Deputy Mayor respectively of the Corporation.(4)The transitory provisions made hereinbefore, shall continue without any change until the elections are held within a period of one year or on such date as may be specified by the Government for constituting the Corporation in accordance with the provisions of this Act.(5)The provisions of this part as well as other provisions of this Act, making transitory provisions, forming panchayat areas or assimilating panchayat areas into Corporation, shall have effect notwithstanding anything to the contrary provided in either the Goa Municipalities Act, the Goa Panchayat Raj Act or any other law for the time being in force.
