424. Power of State Government to direct reconstitution of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] without election.
(1)Notwithstanding anything contained in this Act, shall be lawful for the State Government by notification to direct -(i)that all the Commissioners of Municipalities who are salaried servants of Government nominated to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the Bihar and Orissa Municipal Act, B. and Orissa. Act 7 of 1922 or any other Act or regulation for the time being in force, shall cease to hold office from the date on which this Act comes into force.(ii)that the term for which such Councillor would have held office, if this Act and not been enforced, the remaining Councillors of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be deemed to have been duly elected under this Act and that the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall consist of such number of Councillors and no more; and(iii)that the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] who were duly elected under any of the enactments repealed by this Act, immediately before the commencement of this Act, shall be made to have been duly elected under this Act.
