Act 040 of 2005 : Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum (Amendment) Act, 2005

Preamble

Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum (Amendment) Act, 20051

[Act 40 of 2005][5th September, 2005]

[Repealed by Act 19 of 2015*]

An Act to amend the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980

Be it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:-

1 Received the assent of the President on 5-9-2005 and published in the Gazette of India, Extra., Part II, Section 1, dated 6-9-2005, p. 1, No. 46.

* Ed.: Act 40 of 2005 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015:

"4. Savings.- The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;

and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."

SOR Statement of Objects and Reasons

Prefatory Note-Statement of Objects and Reasons.-Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum was constituted by the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980 and it was declared as an institution of national importance for the objects to promote bio-medical engineering and technology, to develop postgraduate training programs of the highest quality in advanced medical specialities and to provide and demonstrate high standards of patient-care in advanced medical specialities.

2. Section 5 of the Act provides for the composition of the Institute and envisages under clause (j) that Institute shall consists of three Members of Parliament of whom two shall be elected from among themselves by the Members of the House of the People and one from among themselves by the Members of the Council of States. Sub-section (2) of Section 6 provides further that the term of office of a member elected under clause (j) of Section 5 shall come to an end as soon as he ceases to be a member of the House from which he was elected. But, the Act does not provide for cessation of the term of office of a member elected under the said clause, in case he becomes Speaker or Deputy Speaker of the House of the People or Deputy Chairman of the Council of States or Minister. Hence, an amendment to the Act is required to provide that the term of office of a member elected under the said clause shall come to an end as soon as he becomes Speaker or Deputy Speaker of the House of the People, or Deputy Chairman of the Council of States, or a Minister.

3. The Bill seeks to achieve the above objects.

Section 1. Short title

1. Short title.-This Act may be called the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum (Amendment) Act, 2005.

Section 2. Amendment of Section 6

2. Amendment of Section 6.-In Section 6 of the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980 (52 of 1980) in sub-section (2), the following words shall be added at the end, namely:-

"or he becomes Speaker or Deputy Speaker of the House of the People, or Deputy Chairman of the Council of States, or a Minister.".

SECTIONS