| [Kerala Act No. 9 of 1985] |
An Act further to amend the Kerala Education Act, 1958
Preamble.- Whereas it is expedient further to amend the Kerala Education Act, 1958, for the purpose hereinafter appearing;
Be it enacted in the Thirty-sixth year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala Education (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 13th day of October, 1982.
2. Amendment of section 36.- In sub-section (1) of section 36 of the Kerala Education Act, 1958 (6 of 1959) (hereinafter referred to as the principal Act), after the words "The Government may make rules", the words "either prospectively or retrospectively," shall be inserted.
3. Repeal and saving.- (1) The Kerala Education (Amendment) Ordinance, 1984 (91 of 1984), is hereby repealed.
(2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.