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THE ORISSA EDUCATIONAL INSTITUTIONS (SUPERSESSION OF MANAGING COMMITEES) VALIDATION ACT, 1979
THE ORISSA EDUCATIONAL INSTITUTIONS (SUPERSESSION OF MANAGING COMMITEES) VALIDATION ACT, 1979
[For Statement of Objects and Reasons, see Orissa Gazette, Extra-ordinary, dated the 12th September 1979 (No. 1738).]
ORISSA ACT 19 OF 1979
[Received the assent of the Governor on the 2nd October 1979, first published in an extraordinary issue of the Orissa Gazette, dated the 15th October 1979]
AN ACT TO VALIDATE ACTIONS TAKEN BY CERTAIN AUTHORITIES IN SUPERSEDING THE MANAGING COMMITTEES OF CERTAIN SCHOOLS
BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows:-
Short title and Commencement.
1. (1) This Act may be called the Orissa Educational Institutions (Supersession of Managing Committees) Validation Act, 1979.
(2) It shall be deemed to have come into force with effect from the 11th day of June, 1979.
Orissa Act 15 of 1969.
Validation of actions.
2. Notwithstanding anything contained in the Orissa Education Act, 1969 or in judgment, decree or order of any Court, no order passed or action taken for the supersession of the Managing Committee of any school 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 11 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 Instruction (Schools) by that section, in the belief or purported belief that 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 the relevant period, delegated to the Officer who had passed the order or taken the action, shall be questioned in any court of law or be otherwise open 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 had passed the order or taken the action and all such orders passed and actions taken shall, for all intents and purposes, be deemed to have been validly passed or taken as if the powers and functions of the Director of Public Instruction (Schools) under that section were, at all material times, vested in the Officer who has passed the order or taken the action.
Repeal and saving.
Orissa Ordinance No. 8 of 1979.
3. (1) The Orissa Educational Institutions (Supersession of Managing Committees) Validation Ordinance, 1979, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken or order passed under the Ordinance so repealed shall be deemed to have been done or taken or passed under the corresponding provision of this Act.
