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THE GOA, DAMAN AND DIU LAYING OF RULES BEFORE LEGISLATIVE ASSEMBLY ACT, 1980
THE GOA, DAMAN AND DIU LAYING OF RULES BEFORE LEGISLATIVE ASSEMBLY ACT, 1980
Act 5 of 1980
Arrangement of Sections
1 Short title and commencement
2 Definitions
3 Laying of rules made by Government before Legislature
GOVERNMENT OF GOA, DAMAN & DIU
Law Department
(Legal Advice)
__
Notification
LD/1866/80
The following Act which was passed by the Legislative Assembly and assented to by the Administrator on 6-5-80 is hereby published for general information of the public.
B. S. Subbanna, Under Secretary (Law).
Panaji, 13th May, 1980.
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The Goa, Daman and Diu Laying of Rules Before Legislature Act, 1980 (Act No. 5 of 1980) [6-5-1980]
AN
ACT
to provide for laying of rules framed by Government before Legislature and for matters incidental thereto.
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Thirty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Goa, Daman and Diu Laying of Rules before Legislature Act, 1980.
(2) It shall come into force at once.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Act” means a legislation enacted by the Legislature;
(b) “Government” means the Government of Goa, Daman and Diu;
(c) “Legislature” means the Legislative Assembly of Goa, Daman and Diu;
(d) “Official Gazette” means the Official Gazette of Goa, Daman and Diu;
(e) “Union territory” means the Union territory of Goa, Daman and Diu.
3. Laying of rules made by Government before Legislature.— (1) On and from the date of commencement of this Act, all rules made by Government under an Act shall, as soon as may be after they are made, be laid before the Legislature while it is in session for a total period of not less than fourteen days, which may be comprised in one session or two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modification or annulment as the Legislature may, during the said period, agree to make, so however, that any such modification or annulment, shall be without prejudice to the validity of anything previously done thereunder.
(2) Where any Central Act, in force in or applicable to Union territory confers power on the Government to make rules thereunder, then subject to any express provisions to the contrary in such Central Act, the provisions of sub-section (1) shall mutatis mutandis apply to the rules made by the Government in exercise of that power.
