Odisha act 024 of 1978 : The Odisha Universities (Validation and Miscellaneous Provisions) Act, 1978

ORISSA ACT 24 OF 1978

*THE ORlSSA UNIVERSITIES (VALIDATION

AND LMTSCELLANEOUS PROVISIONS)

ACT, 1978

[Received the nsserlt of the Governor on ilze 3rd

0 ctober 1978, _firs2 published in an e xbaa- ordinary issw of the Orissa Gazette,

dated the 5th October 19781

AN ACT TO VALIDATE CERTAIN ACTIONS OF TKF

%AR1OUS AUTHORITIES OF T H E UTKAL mIV!3.S!Tv

B%HAMPUR UNlVERSITY AND S A M B A L P ~

UNIVERSITY AND TO MAKE CERTAIN

OTHER PROVISIONS

BE it enacted by the Legislature of the State of Orissa in the Twenty-ninth Year of the Republic of India, as follows:-

1. (1) This Act may be called the Orissa Univer- Short title sities ( Validation and Miscellaoeous Provisions ) Act, and cornmen-

1978. cement.

(2) It shall be deemed to have come into force

with effect from the 3rd May, 1978.

2. Notwithstanding anything contained in ' thevaIiaation or QZzk;; 20 Utkal University Act, 1966, the Berhsmpur University actions of* University

A C ~ 21 Act, 1966 and the Sa,mbalpur University Act, 1966, ,,th,riti,a

OT 1 9 ~ . (hereinafter referred t o as the ;University Acts), no

I>rissa Act 22 actions taken or things done, or decisions made prior

Of m6- to the 10th day or March, 1978 by any of the authori-

ties of the Universities constituted under the Univer- sity Acts shall be deemed to be invalid or shall be questioned in any Court of law or otherwise be open to challenge merely on the ground that t!~ere xisted

anJr vacancy, not being a casual vacancy, among the

members of the concerned authorities when such

action was taken or thing was done or decision was made.

3. Notwithstanding anything contained in the Disqualifica-

University Acts, any person who has been elected or tion oFcertaiP mcmbcrs.

nominated as a member of any of the authorities of any of the said Universities, whether or not ho has --- -- *For Statement of Objects and R w n s See Orisxu Gazette, &ka. ordinary, dated thc 29th August, 1978 (No. 1225).

880 THE ORISSA UNIVERSITIES (VALIDATION AND [Or. Act MISCELLANEOUS : PROVIS~ONS) A c ~ ; ~ -1 978 24 of 19781

. . . . . . . . . . . . .._. . , . . - - . I (S ec...). , . . - - - . - . takcn h ~ s ~ s ' d e a t ~ ~ ~ i ~ c h ~ ~ u ~ f i o ~ ~ t t y , s ~ ~ ~ ; t f - ; tpr&- to his

election or nomination ' as such member, he has been for two or more terms a member of any one of the authorities of the concerned University, be deemed to have ceased to be such member .with , effect from- the

3rd May, . 1978;. and. all. vacancies .so ,,mused shall,

for all parposes, be d,eemqd-to.. be casual vacancies. ~ x ~ ~ a ~ ~ a t i o n - ~ & ' t h ; : piirpbses of-this su b-section the expression "term", shall. .incIude part-.of a term.

. . . . . . . . . . . . .

Rows1 and 4. (i) T h e ~ i ik ,a ~Gversit ies .(.V+lidation and SBV1nsL Miscellaneous , Erovjsi~ns -,I. Ordinance, 1.978 -is hereby nance OF 1978. NO. I

1 -epealer.. . . . . . . . . . . . . . . .

. ,(2) Notwithstadcling : such -:repeal, many thing: done or any .action takenlunder;the.s'aid::Ordinaa&~sha1l~be deemed to have been do^^ or taken undei'this.;Actl~~-!

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