*THE ORPSSA EDUCATIONPJL INSTITUTIONS (SUPERSESSION OFMANAGING COMMIT-
TEES) VGILPATION . , ACT, 1979.
[Received rlre assen1 of the Goverjlor 011 the 2nd
Oclo ber- 1979, jlsr ,published it2 nn extruordir~ary
issue of the Orissa Gazette, dated the 15th Oc/q ber 19 791
AN ACT TO VALIDATE-ACTIONS TAKEN BY ~ ~ ~ R T A I N AUTHORL,TES IN UP~SEDING . T= MANAGING C O M M I ~ E ~ S OF~CERTAIN SCHOOLS Be it enacted by the Legislature or the State, of
Orissa, ip the Thirtie~h Year of the Republic I - - of & . India,
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as .fo!!ows;,-
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I. ( I ) This Act may, be cdled! @el Oris~a Edgr,shon title and cational Institutions (Supersession of Managing ,.? ,-,, (?@i& itt9s).F$li&@on ..- -. , - #ofj 1-9R-9: mtat. (2$ lh shall beLdesme& to. have, wqe. Into fox% wittL effect. kom. the kk.th: dax of; J.une, $9,761:
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2. Notwithstandii~g anything contained in the Validation
Orissa Education Act, 1969 or in any judgement, of actioaa*
!
OrlPrra Act decree or order of any Court, no order passed or
i s of 1969. action taken for the supersession of the Managing I Committee of any schooI by the Director of Public! Instruction (Higher Education), the Additional !
Director of Public Instruction, the Additional Director of Public Instruction (Schools) or the
Joint Director of Public Instruction (Schools) under
section 1 1 of the said Act, at any time during the period between the 20th January, 1976 and the 27th October, 1978, in exercise of the powers conferred during that period on the Director of Public Tnstruction (Schools) by that section, in the belief or purported belief ihat there was a vacancy
in the Office of the Director of Public Instruction (Schools) and that the powers and functions of the Director of Public Instruction (Schools) were during tho relevant period, delegated to the Officer who hadpassad the order or taken the action, shall be
questioned in any court of law or be otherwise open
For Stitternen1 of Obj~ ls and Reasons, sm Orlssa Gazette, Extra. nrditlary, datcd thel2rh Soptcmber 1979 (No. 1738).
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930 THE ORISSA EDUCATIONAL INSTITUTIONS (SUPER- [Or. Act SESSION OF MANAGING COMMITTEES) VALIDATION 19 of 19 791
to challenge merely on the ground that there was no such vacancy and that the powers and functions of the Director of Public Instruction (Schools) were
not legally vested in the officer who bad passed the order or taken the action and all such orders passed and actions taken shall, for a11 intents and purposes, be deemed to have been validly passed or taken as
if the powers and functions of the Director of Public
Instructjon (Schools) under that section were, at all materia1 times, vested in the Officer who has passed the order ox taken the action.
R e p d a d raving, 3. (1) The Orissa Educational Institutions (Super-. :;$z$;.d: session of Managing Committees) Validation Ordi- of 1979.
. . name,. 1 979, is hereby repealed.
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. . . ' (2)'~otwithsianding SUCK repid, , anylhing done
or any action taken or order passed under* the Ordi- naiice so ' repealed shall be deemed to have been done or takeri or passed under the corresponding provision of this Act.
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