Section 55B in Chennai City Municipal Corporation Act, 1919
55B. [ Special Officer to make arrangements for elections. [Inserted by Tamil Nadu Act 34 of 1973.]
(1)Notwithstanding anything contained in clause (a) of sub-section (1) of section 55-A, [the Officer, or authority referred to in section 44-AA in consultation with the [Tamil Nadu State Election Commission], shall] cause arrangements for elections to be conducted, so that the newly elected councillors may come into office on a day [within a period of [eight years and six months] [Substituted by Tamil Nadu Act 2 of 1975.], from the [31st day of May 1994] [Substituted by the Tamil Nadu Act 31 of 1993.]:Provided that the State Government may, by notification, extend the said period for a further period not exceeding six months:[Provided further that the State Government may, by notification, for sufficient cause direct that the period specified in sub-section (1) shall be reduced by such period not exceeding [six months] [Added by Tamil Nadu Act 10 of 1978.], as may be specified in such notification.](2)For the purposes of sub-section (1) of this section, clause (a) of sub-section (1) of section 55-A shall have effect, as if for the words "within three months before the occurrence of the vacancies as he thinks fit", the words "so as to ensure that the newly elected councillors come into office within the period specified in sub-section (1) of section 55-13" were substituted.]
