Act 72 of 1985 : The International Airports Authority (Amendment) Act, 1985

The International Airports Authority (Amendment) Act, 1985

ACTNO. 72 OF 1985

20 December, 1985

Section 1: Short title.

This Act may be called the International Airports Authority (Amendment) Act, 1985.

Section 2: Amendment of section 36.

2.[Sections 2 and 3]. Rep by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and theFirst Schedule (w.e.f. 3-9-2001).

Section 3: Amendment of section 37.

3. [Sections 2 and 3]. Rep by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and theFirst Schedule (w.e.f. 3-9-2001).Rep by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and theFirst Schedule (w.e.f. 3-9-2001).

Section 4: Validation.

(1)The International Airports Authority of India (Conditions of Service of theChairman and other whole-time Members) Rules, 1973 (hereafter in this section referred to as the 1973Rules) published with the notification of the Government of India in the then Ministry of Tourism andCivil Aviation No. S.O. 717(E), dated the 29th November, 1973, shall be deemed to be, and to havealways been, made under section 36 of the principal Act as amended by clause (a) of section 2 of this Act,and accordingly, the 1973 Rules shall not be deemed to be invalid or ever to have become invalid merelyon the ground that they were made with retrospective effect.

(2) Every order made or purporting to have been made by the Central Government under rule 7 of the1973 Rules before the date of commencement of this Act and any action or thing taken or done undersuch order shall be and shall be deemed always to have been as valid and effective as if such order hadbeen included in and formed part of that rule.