haryana act 012 of 1993 : Prevention of Food Adulteration (Haryana Validation) Act, 1992

Prevention of Food Adulteration (Haryana Validation) Act, 1992

HARYANA ACT 012 OF 1993
30 March, 1993

1

2

3

4

Year

No.

Short title

Whether repealed or otherwise affected by Legislation

1993

12

The Prevention of Food Adulteration (Haryana Validation) Act 1992.

---

An Act to validate certain appointments of Tehsil Sanitary Inspectors as Food Inspectors for the whole of the State of Haryana excepting railway stations and railway premises, made under the provisions of the Prevention of Food Adulteration Act, 1954, and the actions taken by them, in its application to the State of Haryana.

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

Section 1. Short title

This Act may be called the Prevention of Food Adulteration (Haryana Validation) Act, 1992.

Section 2. Validation

Notwithstanding anything contained in section 9 of the Prevention of Food Adulteration Act, 1954, any judgment, decree or order of any court or other authority to the contrary, the appointments in respect of seven Tehsil Sanitary Inspectors as Food Inspectors for the whole of the State of Haryana excepting railway stations and railway premises made, vide Haryana Government, Health Department, Notification No. 36/40/83-4hbII, dated the 29th March, 1985, in exercise of the powers conferred by sub-section (1) of section 9 of the Prevention of Food Adulteration Act, 1954, read with rule 8 of the Prevention of Food Adulteration Rules, 1955, which could not be got published in the Official Gazette as per requirements of the said section, shall be deemed to have been validly made in accordance with the provisions of the said Act and accordingly,

(i) all acts, proceedings or things done or actions taken or which may be done or taken by the said Tehsil Sanitary Inspectors as Food Inspectors and by the State Government or by any Officer of the State Government or by any authority in connection with the appointments of Tehsil Sanitary Inspectors as Food Inspectors for the whole of the State of Haryana excepting railway stations and railway premises shall, for all purposes, be deemed to be, and to have always been done are taken in accordance with law and shall not be called in question before any court of law;

(ii) no suit or other proceedings shall be maintained or continued in any court or before any authority for the cancellation of appointments so made; and

(iii) no court or authority shall enforce a decree or order directing the cancellation of appointments so made.

1. For statement of Objects and Reasons see Haryana Government Gazette (Extraordinary), dated 14th December, 1992, Page.

2. (Received the assent of the President of India on the 30th March, 1993 and was first published in the Haryana Government Gazette (Extraordinary), Legislative Supplement part 1 of the 14th May, 1993)

SECTIONS