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State of Bihar - Act

The Bihar District Boards and Local Boards (Control and Management) Act, 1958

BIHAR
India

The Bihar District Boards and Local Boards (Control and Management) Act, 1958

Act 20 of 1958

  • Published on 21 November 1958
  • Commenced on 21 November 1958
  • [This is the version of this document from 21 November 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar District Boards and Local Boards (Control and Management) Act, 1958Bihar Act 20 of 1958For Statement of Objects and Reasons, "see" the "Bihar Gazette", Extraordinary, of the 21st November, 1958.[Governor's assent first published in the Bihar Gazette, Extraordinary, of the 19th December, 1958]An Act to take over Control and Management of District Boards and Local Boards in the State of Bihar.Be it enacted by the Legislature of the State of Bihar in the Ninth Year of the Republic of India as follows :-

1. Short title.

- This act may be called the Bihar District Boards and Local Boards (Control and Management) Act, 1958.

2. Vacation of office by members of District Boards and Local Boards.

(1)Notwithstanding anything contained in the Bihar and Orissa Local Self-Government Act, of 1885 (Bengal Act III of 1885) (hereinafter referred to as the said Act), or the Rules made thereunder, the State Government may, by an order notified in the Official Gazette, direct that the members including the Chairman and the Vice-Chairman of any District Board or Local Board in the State of Bihar as constituted under the said Act, shall, with effect from a date to be specified in such order, vacate their respective offices and their offices shall be deemed to be vacant from that date.
(2)[ When an order under sub-section (1) has been made the powers, functions and duties conferred or imposed by or under the said Act or any other Act or rules made thereunder on the district Board or Local Board or on the Chairman, Vice-Chairman, any officer or Committee, as the case may be, shall, for a period [not exceeding five years] be exercised and performed up to the 31st March, 1968 by such persons as the State Government may, from time to time, appoint in this behalf.] [Substituted by section 2 of Bihar Act XVI of 1966, dated 30.11.1966.]

3. Repeal and saving.

(1)The Bihar District Boards and Local Boards (Control and Management) Ordinance, 1958 (Bihar Ordinance No. VI of 1958), is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken, in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.