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

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

In this Act, unless the context otherwise requires,—

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

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.

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the appointed day in Goa, Daman and Diu or any part thereof shall continue to be in force therein until amended or repealed by a competent Legislature or other competent authority.

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.

[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).

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.

(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.

(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.

(1) The Goa, Daman and Diu (Administration) Ordinance, 1962 (2 of 1962), is hereby repealed.