Yogadhyayana Parishad (Repeal) Act, 1990
ANDHRA PRADESH ACT 018 OF 1990
30 October, 1990
An Act to repeal the Andhra Pradesh Yogadhyayana Parishad Act, 1987
Whereas the High Power Committee in its meeting held on the 4th March, 1990 resolved to constitute a Committee to look into the working of the Andhra Pradesh Yogadhayayana Parishad;
And whereas the Committee among its various recommendations suggested to repeat the Andhra Pradesh Yogadhayayana Parishad Act, 1987 as there are a lot of lacunae in the Act with no clear cut financial in puts, and therefore the institutions are facing lot of problems;
And whereas the Committee also recommended to maintain the status-quo with regard to the institutions of the Yogadhayayana Parishad;
And whereas the Government have accepted the recommendations of the Committee in the interest of the institutions of the Yogadhayayana Parishad;
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India, as follows:
Section 1. Short title and commencement
(1) This Act may be called the Andhra Pradesh Yogadhayayana Parishad (Repeal) Act, 1990.
(2) It shall be deemed to have come into force on the 6th August, 1990.
Section 2. Definition
In this Act unless the context otherwise requires
(a) Government means the State Government;
(b) Institutions means the Vemana Yoga Research Institute. Secunderabad, the Nature Cure Hospital, Begumpet, Hyderabad and the Gandhi Nature Care College, Begumpet, Hyderabad;
(c) Parisad means the Andhra Pradesh Yoga Parishad established under section 3 of Andhra Pradesh Yogadhayayana Parishad Act, 1987 (Act 25 of 1987);
(d) Repealed Act means the Andhra Pradesh Yogadhayayana Parishad Act, 1987 (Act 25 of 1987).
Section 3.
3. (1) The Andhra Pradesh Yogadhayayana Parishad Act, 1987 (Repeal Act & of 25 of 1987) is hereby repealed.
(2) Upon such repeal,
(a) the Andhra Pradesh Yogadhayayana Parishad established under section 3 of the said Art shall stand abolished and all institutions together with the staff under the control of the Parishad shall be transferred to such authority as the Government may by, notification in the Andhra Pradesh Gazette, specify;
(b) all obligations and liabilities incurred, all contracts entered into all motters and things engaged to be done by the Parishad shall be deemed to have been incurred entered into or engaged to be done by, with or for the authority specified under clause (a);
(c) all property movable and immovable and all interests of whatsoever nature and kind therein invested in the Parishad shall with all rights of whatsoever description used, enjoyed or possessed by the Parishad vest in the authority specified under clause (a);
(d) all rates fees, rents and other sums of money due to the Parishad shall be deemed to be due to the authority specified under clause (a); and
(e) all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Parishad may be continued, or be instituted by or against the authority specified under clause (a).
Section 4. Repeal of Ordinance 6 of 1990
The Andhra Pradesh Yogadhayayana Parishad or (Repeal) Ordinance, 1990 is hereby repealed.