Section 366 in Tamil Nadu District Municipalities Act, 1920
366. Continuance in office of present chairman and councillors.
- In their application to the term of office and the election and appointment of councillors and the chairman elected or appointed for the first time after the commencement of this Act, the provisions of this Act shall be read subject to the following modifications:-(a)The term of office of the chairman and of the councillors holding office, under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884), shall expire on such date or dates after the commencement of this Act as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall determine and the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall make appointments and cause arrangements for election, to be made under this Act so that the newly elected and appointed councillors may come into office on the date fixed for the retirement of the former councillors and the chairman elected or appointed under this Act on the date fixed for the retirement of the chairman elected or appointed or ex-officio under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884) and until they so come into office the chairman and the councillors appointed or elected or ex-officio under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884), shall have all the powers and be subject to all the duties respectively of the chairman and councillors under this Act; and(b)on or as soon as may be after the constitution of the council under this Act, a meeting shall be held on a day and at a time fixed by the chairman, and if not held on that date shall be held on some subsequent day fixed by the chairman-(i)for ascertainment by lot (or if the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] [so direct] [These words were substituted for the words 'so directs' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] otherwise than by lot) of one-third the number of elective seats to be vacated at noon on the first day of November 1921 and of one-third more such seats to be vacated at noon on the first day of November 1922 and the councillors elected for the total number of seats so ascertained or the councillors elected in their places in casual vacancies shall hold office until the first day of November 1921 or the first day of November 1922, as the case may be, and the remaining elected councillors shall continue in office until the first day of November 1923; and(ii)for the election of a chairman by those councils on whom this privilege has been conferred by the [State Government] [The words 'Provincial Government' were substitute for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950].
