Orissa act 014 of 1992 : Orissa Education (Amendment) Act, 1992

Preamble

1Orissa Education (Amendment) Act, 1992*

[Orissa Act No. 14 of 1992][21st March, 1992]

An Act further to Amend the Orissa Education Act, 1969.

Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:-

1. For the Bill, see Orissa Gazette, Extraordinary, dated the 13th February, 1592 (No. 147).

* [Received the assent of the Governor on the 21st March, 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 23rd March, 1992]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Education (Amendment) Act, 1992.

(2) It shall be deemed to have come into force on the 16th day of January, 1992

Section 2. Amendment of section 7

2. Amendment of section 7.- In the Orissa Education Act, 1969 (hereinafter referred to as the principal Act), in sub-section (5) of section 7, for the words "thirty days", the words "one year" shall be substituted.

Section 3. Repeal and savings

3. Repeal and savings.- (1) The Orissa Education (Amendment) Ordinance, 1992 (Orissa Ordinance No. 1 of 1992) is hereby repealed

(2) Notwithstanding such repeal, anything done or any action 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.

SECTIONS