act 001 of 1962 : Goa, Daman and Diu (Administration) Act, 1962

Department
  • Department of States
Ministry
  • Ministry of Home Affairs
Enforcement Date

5 Mar 1962

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Section 1. Short title and commencement.

(1) This Act may be called the Goa, Daman and Diu (Administration) Act, 1962.

(2) It shall be deemed to have come into force on the 5th day of March, 1962.


Year Description Hindi Description Files(Eng) Files(Hindi)
19-06-1968 Extension of the Maharashtra Agricultural Produce Marketing Regulation Act, 1963 to DD Dt. 19.06.1968
19-12-1996 Notification Dt. 19.12.1996 regarding extension to DD
01-07-1998 Notification Dt. 01.07.1998 regarding extension to DD
30-04-2013 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to DD Dt. 30.04.2013
Section 2. Definitions.

In this Act, unless the context otherwise requires,—

(a) "Administrator" means the Administrator of Goa, Daman and Diu appointed by the President under Article 239 of the Constitution;
(b) "appointed day" means the twentieth day of December, 1961;
(c) "Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu.


Year Description Hindi Description Files(Eng) Files(Hindi)
25-10-1966 Extension of the Madhya Pradesh Control of Music and Noises Act, Samvat 2008 to DD Dt. 25.10.1966
19-06-1968 Extension of the Maharashtra Agricultural Produce Marketing Regulation Act, 1963 to DD Dt. 19.06.1968
25-09-1995 Extension of the Gujarat Prevention of Anti Social Activities Act, 1985 to DD Dt. 25.09.1995
19-12-1996 Notification Dt. 19.12.1996 regarding extension to DD
01-07-1998 Notification Dt. 01.07.1998 regarding extension to DD
30-04-2013 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to DD Dt. 30.04.2013
Section 3. Representation in the House of the People.

(1) There shall be allotted two seats to the Union territory of Goa, Daman and Diu in the House of the People.

(2) In the Representation of the People Act, 1950 (43 of 1950),—
(a) in section 4, in sub-section (1), after the words '"to Dadra and Nagar Haveli", the words "to Goa, Daman and Diu" shall be inserted;
(b) in the First Schedule,—
(i) after entry 22, the following entry shall be inserted, namely:—
"23. Goa, Daman and Diu ..... 2";
(ii) entries 23 and 24 shall be re-numbered as entries 24 and 25, respectively.
(3) In the Representation of the People Act, 1951 (43 of 1951), in section 4, after the words "to Dadra and Nagar Haveli", the words "to Goa, Daman and Diu" shall be inserted.


Year Description Hindi Description Files(Eng) Files(Hindi)
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
25-09-1995 Extension of the Gujarat Prevention of Anti Social Activities Act, 1985 to DD Dt. 25.09.1995
19-12-1996 Notification Dt. 19.12.1996 regarding extension to DD
30-04-2013 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to DD Dt. 30.04.2013
Section 4. Officers and functionaries in relation to Goa, Daman and Diu.

Without prejudice to the powers of the Central Government to appoint from time to time such officers and authorities as may be necessary for the administration of Goa, Daman and Diu, all judges, magistrates and other officers and authorities who, immediately before the commencement of this Act, were exercising lawful functions in connection with the administration of Goa, Daman and Diu or any part thereof, shall, unless otherwise directed at any time by the Central Government in relation to any such judge, magistrate or other officer or authority, or until other provision is made by law, continue to exercise in connection with such administration their respective functions in the same manner and to the same extent as before such commencement with such altered designation, if any, as that Government may determine.



Year Description Hindi Description Files(Eng) Files(Hindi)
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
01-07-1998 Notification Dt. 01.07.1998 regarding extension to DD
Section 5. Continuance of existing laws and their adaptation.

(1) All laws in force immediately before the appointed day in Goa, Daman and Diu or any part thereof shall continue to be in force therein until amended or repealed by a competent Legislature or other competent authority.

(2) For the purpose of facilitating the application of any such law in relation to the administration of Goa, Daman and Diu as a Union territory and for the purpose of bringing the provisions of any such law into accord with the provisions of the Constitution, the Central Government may, within two years from the appointed day, by order, make such adaptations and modifications, whether by way of repeal oramendment, as may be necessary or expedient and thereupon, every such law shall have effect subject to the adaptations and modifications so made.


Year Description Hindi Description Files(Eng) Files(Hindi)
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
19-06-1968 Extension of the Maharashtra Agricultural Produce Marketing Regulation Act, 1963 to DD Dt. 19.06.1968
30-04-2013 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to DD Dt. 30.04.2013
Section 6. Power to extend enactments to Goa, Daman and Diu.

The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit to Goa, Daman and Diu any enactment which is in force in a State at the date of the notification.



Year Description Hindi Description Files(Eng) Files(Hindi)
30-12-1964 Extension of the Indian Dock Labourers Act, 1934 to DD dt. 30.12.1964
30-12-1964 Extension of the Indian Dock Workers (Regulation of Employment) Act, 1948 to DD dt. 30.12.1964
20-03-1965 Extension of the Transfer of Prisoners Act, 1950 to DD Dt. 20.03.1965
08-05-1965 Extension of the Agricultural Produce (Grading and Marketing) Act, 1937 to DD Dt. 08.05.1965
08-10-1965 Extension of the Bombay Home Guards Act, 1947 to UT of Daman & Diu
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
28-07-1966 Extension of the Indian Standards Institution (Certification Marks) Act, 1952 to DD Dt. 28.07.1966
19-10-1966 Extension of the Criminal Law Amendment Act, 1952 to DD Dt. 19.10.1966
25-10-1966 Extension of the Madhya Pradesh Control of Music and Noises Act, Samvat 2008 to DD Dt. 25.10.1966
21-02-1967 Extension of Public Premises (Evication of Unauthorised Occupants) Act, 1958 to UT of Goa, Daman & DIu
15-03-1967 Extension of the Indian Carriage by Air Act, 1934 & Requisitioning and Acquisition of Immovable Property Act, to DD Dt. 15.03.1967
24-06-1967 Extension of the Forward Contracts (Regulation) Act, 1952 to DD Dt. 24.06.1967
19-06-1968 Extension of the Maharashtra Agricultural Produce Marketing Regulation Act, 1963 to DD Dt. 19.06.1968
01-01-1973 Extension of the Criminal law Amendment Ordinance, 1944 to DD Dt. 01.01.1973
21-06-1985 Extension of the Agricultural Produce Cess Act, 1940 to DD Dt. 21.06.1985
25-09-1995 Extension of the Gujarat Prevention of Anti Social Activities Act, 1985 to DD Dt. 25.09.1995
19-12-1996 Notification Dt. 19.12.1996 regarding extension to DD
01-07-1998 Notification Dt. 01.07.1998 regarding extension to DD
30-04-2013 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to DD Dt. 30.04.2013
Section 7. Repealed.

[Extension of the jurisdiction of Bombay High Court to Goa, Daman and Diu.] Rep. by the Goa, Daman and Diu Judicial Commissioner's Court (Declaration asHigh Court) Act, 1964 (16 of 1964), section 8 (w.e.f.16-12-1964).



Section 8.Power to construe laws.

For the purpose of facilitating the application of any law in relation to Goa, Daman and Diu, any Court or other authority may construe any such law in such manner not affecting the substance, as may be necessary or proper to adapt it to the matter before the Court or other authority.



Year Description Hindi Description Files(Eng) Files(Hindi)
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
Section 9.Validation of certain action and indemnity of officers for certain acts

(1) All things done and all action taken (including any acts of executive authority, proceedings, decrees and sentences) in or with respect to Goa, Daman and Diu on or after the appointed day and before the commencement of this Act, by the Administrator or any other officer, whether civil or military, or by any other person acting under the orders of the Administrator or such officer, which have been done or taken in good faith in a reasonable belief that they were necessary for the peace and good government of Goa, Daman and Diu shall be as valid and operative as if they had been done or taken in accordance with law.

(2) No suit or other legal proceeding whatsoever, whether civil or criminal, shall lie in any Court of law against the Administrator or any other officer of Government; whether civil or military, or against any other person acting under the orders of the Administrator or such other officer, for, or on account of, or in respect of, anything done or any action taken in Goa, Daman and Diu or any part thereof on or after the appointed day and before the commencement of this Act which has been done or taken in good faith and in a reasonable belief that it was necessary for the peace and good government of Goa, Daman and Diu:
Provided that if any such suit on other legal proceeding has been instituted before the commencement of this Act, it shall, on such commencement, abate.


Year Description Hindi Description Files(Eng) Files(Hindi)
19-10-1966 Extension of the Criminal Law Amendment Act, 1952 to DD Dt. 19.10.1966
Section 10.Power to remove difficulties.

(1) If any difficulty arises in giving effect to the provisions of this Act or in connection with the administration of Goa, Daman and Diu, the Central Government may, by order, make such further provision as appears to it to be necessary or expedient for removing the difficulty.

(2) Any order under sub-section (1) may be made so as to be retrospective to any date not earlier than the appointed day.


Year Description Hindi Description Files(Eng) Files(Hindi)
25-09-1995 Extension of the Gujarat Prevention of Anti Social Activities Act, 1985 to DD Dt. 25.09.1995
Section 11.Repeal and saving.

(1) The Goa, Daman and Diu (Administration) Ordinance, 1962 (2 of 1962), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken in exercise of any of the powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act.


Year Description Hindi Description Files(Eng) Files(Hindi)
02-06-1966 Extension of the Criminal Law Amendment Act, 1932 and Preventive Detection Act, 1950 to DD Dt. 02.06.1966
19-06-1968 Extension of the Maharashtra Agricultural Produce Marketing Regulation Act, 1963 to DD Dt. 19.06.1968
01-07-1998 Notification Dt. 01.07.1998 regarding extension to DD
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