421. Vacation of office by existing Councillors, Commissioners and office-bearers.
- Notwithstanding anything contained in Chapter IV of this Act, it shall be lawful for the State Government to direct that the term of office of the [Chairperson, Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillors, holding offices under the Madras District Municipalities Act, 1920 (Madras Act 5 of 1920) or the [Chairperson, Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Commissioner holding office under the Bihar and Orissa Municipal Act, B. and O. Act 7 of 1922, shall expire on such date or dates not later than one year after the commencement of this Act, as the State Government shall determine, and the State Government shall make appointments and cause a register of voter of voters to be prepared by the Magistrate of the district, and arrangement for election to be made under this Act, so that the newly elected Councillors of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may come into office on the date fixed for the retirement of the former Councillors or Commissioners, as the case may be :Provided that the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and the [Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], elected or appointed under the Bihar and Orissa Municipal Act, B. and O. Act of 1922 or under the Madras District Municipalities Act, Madras Act V of 1920 shall continue in office until a new [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and [Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] have been elected or appointed under this Act, and shall then vacate office.
