| [Goa Act No. 14 of 1989] | [6th July, 1989] |
An Act to amend the Goa, Daman and Diu Marine Fishing Regulation Act, 1980.
Be it enacted by the Legislative Assembly of Goa in the Fortieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Marine Fishing Regulation (Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment of section 2.- For clause (a) of section 2 of the Goa, Daman and Diu Marine Fishing Regulation Act, 1980 (3 of 1981). The following shall be substituted and shall be deemed to have always been so substituted, namely:-
"(a) "adjudicating Officer" means a Group ‘A’ Officer of the Government of Goa on whom the powers of Adjudicating Officer are conferred by the Government under this Act;".
3. Validation of certain Acts.- Notwithstanding any defect in the appointment of an Adjudicating Officer made prior to coming into force of this Act, any such appointment shall be deemed to have been validly made and no order or decision of such Adjudicating Officer shall be deemed to be invalid merely because of irregularity or defect in his appointment.