Section 65 in The M.P. Extension of Laws Act, 1958
65. The Madhya Pradesh Housing Board Act, 1950 (XLIII of 1950)
Throughout the Act for "Corporation, Municipality or Janapada" substitute "Corporation, Improvement Trust, Municipality, Janapada, Mandal Panchayat, District Board or Town Area Committee."Section 7. - (1) In sub-section (2) for "Mahakoshal region" substitute "Madhva Pradesh".(2)For sub-section (3), substitute-"(3) It shall be in force in the Mahakoshal region and shall come into force in all other regions of the State on such date as the State Government may, by notification in the Official Gazette, specify."After Section 1, insert the following, namely :-"1-A. Consequences to ensue from specified date. - (1) With effect from the date specified under sub-section (3) of Section 1, the following provisions shall have effect, namely :-(a)the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956 (XVII of 1956) shall, so far as it relates to this Act, stand repealed;(b)the Mahakoshal Housing Board shall cease to function and the Madhya Pradesh Housing Board shall be established under Section 3 for the whole of Madhya Pradesh;(c)all assets and liabilities of the Mahakoshal Housing Board shall belong to and be deemed to be the assets and liabilities of the Madhya Pradesh Housing Board;(d)all employees belonging to and under the control of the Mahakoshal Housing Board shall be deemed to be the employees of the Madhya Pradesh Housing Board :Provided that the terms and conditions of service of such employees shall not, until altered by a competent authority, be less favourable than those admissible to them before such date;(e)all regulations and bye-laws of the Mahakoshal Housing Board and in force immediately before such date shall, unless modified in accordance with the provisions of this Act, be deemed to be the regulations and bye-laws of the Madhya Pradesh Housing Board and the said regulations and bye-laws shall be construed with such alterations not affecting the substance as may be necessary or proper in the context of the Madhya Pradesh Housing Board;(f)all things done and action taken by the Mahakoshal Housing Board in relation to the jurisdiction or business of that Board, shall, so far as may be, be deemed to be things done or action taken by the Board established under Section 3 and all such things done and action taken shall be construed as if they were done or taken under a repealed Act."Section 2. - After clause (3), insert the following, namely :-"(4) 'Improvement Trust' means a Trust established under the Madhya Bharat Towns Improvement Act, 1956 (II of 1956)."Section 3. - (1) For sub-section (1), substitute-"(1) With effect from the date specified under sub-section (3) of Section 1, there shall be established a Board by the name of the Madhya Pradesh Housing Board."(2)After sub-section (1), insert the following, namely :-"(1-A) For the removal of doubts hereby it is declared that the Mahakoshal Housing Board, as constituted under the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956 (XVII of 1956), shall continue to function under this Act till the commencement of the date specified under sub-section (3) of Section 1 :Provided that any casual vacancy of a member occurring in the Mahakoshal Housing Board shall be filled as early as practicable as if the Madhya Preadesh Extension of Laws Act, 1958 (23 of 1958) had not been passed."Section 4. - In sub-section (1) :-(1)For the word "sixteen" substitute "seventeen."(2)In clauses (j), (k) and (m) for the words "in the Mahakoshal region" substitute "in the State".(3)After clause (k) insert the following, namely :-"(1) one person representing the Improvement Trusts."Section 17. - To sub-section (2), add the following proviso, namely :-"Provided that if the State Government so directs before the date referred to in sub-section (1), the housing scheme in the programme shall include any matter which in its opinion it is necessary to provide for and execute on a basis of priority."
