(Received the assent of the Governor-General on the 18th of March 1864.)
PREAMBLE
Whereas the Government of Bombay is empowered under Act XXIX of 1845 to appoint, with the consent of the Governor-General of India in Council, a Joint Judge and a Joint Sessions Judge in any Zillah of the Bombay Presidency, whenever the state of judicial business shall render such appointment expedient: and whereas on the twenty-fifth day of February 1863 the Government of Bombay appointed a Joint Judge and Joint Sessions Judge of the Zillah of the Konkan, and did not obtain the consent of the Governor-General of India in Council until the eleventh day of July 1863: and whereas the High Court of Bombay has held that the consent of the Governor-General of India in Council alluded to in Act XXIX of 1845, signifies the previous consent, and it is therefore necessary to give legal validity to all orders and decisions passed and all proceedings held by any Officer exercising the powers of Joint Judge and Joint Sessions Judge of the Konkan between the twenty-fifth day of February 1863 and the eleventh day of July 1863: It is enacted as follows:
The consent granted by the Governor-General of India in Council on the eleventh day of July 1863 to the appointment by the Government of Bombay of a Joint Judge and Joint Sessions Judge of the Konkan, shall have the same effect as if it had been granted before the twenty-fifth day of February 1863, and no order or decision passed and no proceeding held in any Civil or Criminal case by any Officer appointed to the said office of Joint Judge and Joint Sessions Judge of the Konkan on or after the said twenty-fifth day of February 1863 and before the said eleventh day of July 1863, shall be deemed to be invalid merely by reason of such order or decision having been passed or such proceeding having been held without the consent of the Governor-General of India in Council to the appointment of Joint Judge or Joint Sessions Judge of the Konkan having been previously given.