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THE WOMEN'S AND CHILDREN'S INSTITUTIONS (LICENSING) ACT
(EXTENSION TO PUDUCHERRY) ACT, 1981
(Act No.8 of 1982)
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ARRANGEMENT OF SECTIONS
SECTION
1. Short title
2. Definitions
3. Extension of Central Act 105 of 1956 to Puducherry
4. Amendment of section 11
5. Rule of construction _____
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THE WOMEN'S AND CHILDREN'S INSTITUTIONS (LICENSING) ACT
(EXTENSION TO PUDUCHERRY) ACT, 1981
(Act No.8 of 1982) (15-6-1982)
AN
ACT
to extend the Women's and Children's Institutions (Licensing) Act, 1956 to the Union territory of Puducherry.
BE it enacted by the Legislative Assembly of Puducherry in the Thirty-second year of the Republic of India as follows: -
Short title
1. This Act may be called the Women's and Children's Institutions (Licensing) Act (Extension to Puducherry) Act, 1981.
Definitions
2. In this Act, unless the context otherwise requires, -- (a)"Administrator" means the Administrator of Puducherry appointed by the President under article 239 of the Constitution;
(b) "Puducherry" means the Union territory of Puducherry.
Extension of Central Act 105 of 1956 to Puducherry
3. The Women's and Children's Institutions (Licensing) Act, 1956 (hereinafter referred to as the said Act), shall extend to Puducherry.
Amendment of section 11
4. In the said Act, after sub-section (2) of section 11, the following sub-section shall be inserted, namely: --
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"(3) All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the table of the Legislative Assembly of Puducherry and shall be subject to such modification by way of amendment or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session:
Provided however that any modifications or annulment shall not affect the validity of anything already done and acted upon under such rules and notifications."
Rule of construction
5. In the said Act, any reference to the State Government shall be construed as a reference to the Administrator.
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STATEMENT OF OBJECTS AND REASONS FOR ACT NO.8 OF 1982
At present, there is no law in this Union territory of Puducherry to control and regulate the functioning of organisations who under the guise of social welfare institutions for women and children indulge in malpractices. Hence, in order to licence, supervise and control the proper functioning of all such voluntary institutions and to revoke the licences granted to such institutions which are found to resort to malpractices at a subsequent stage, it is proposed to extend the Women's and Children's Institutions (Licensing) Act, 1956 (105 of 1956), to fall in line with other parts of the country.
The Bill seeks to achieve the above objects.
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