Section 283 in Siliguri Municipal Corporation Act, 1990
283. Transitory provisions.
(1)Notwithstanding anything contained in this Act with effect from such date as the State Government may by notification appoint, all the powers and functions of the municipal authorities under this Act may be exercised and performed by a Board to be known as the Siliguri Municipal Board until the municipal authorities commence to exercise their respective powers and perform their respective functions under this Act.(2)The members of the Board shall consist of all the Commissioners elected to the municipality within the limits of Siliguri and such other persons from any area or areas within the limits of Siliguri but not included within such municipality as the State Government may nominate.(3)The State Government may appoint one of the members of the Board to be the Chairman of the Board.(4)The Chairman of the Board or, in his absence, such other member of the Board as may be appointed by the State Government shall preside at the meetings of the Board.(5)Twenty-five per cent, of the members of the Board shall be a quorum for a meeting of the Board.(6)No act or proceeding of the Board shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Board.
