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THE ORISSA UNIVERSITIES (VALIDATION & MISCELLANEOUS PROVISIONS) ACT, 1978
THE ORISSA UNIVERSITIES (VALIDATION & MISCELLANEOUS PROVISIONS) ACT, 1978
[For Statement of Objects and Reasons See Orissa Gazette, Extra-ordinary, dated the 29th August, 1978 (No. 1225).]
ORISSA ACT 24 OF 1978
[Received the assent of the Governor on the 3rd October 1978, first published in an extraordinary issue of the Orissa Gazette, dated the 5th October 1978]
AN ACT TO VALIDATE CERTAIN ACTIONS OF THE VARIOUS AUTHORITIES OF THE UTKAL UNIVERSITY BERHAMPUR UNIVERSITY AND SAMBALPUR 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:-
Short title and commencement.
1. (1) This Act may be called the Orissa Universities (Validation and Miscellaneous Provisions) Act, 1978.
(2) It shall be deemed to have come into force with effect from the 3rd May, 1978.
Orissa Act 20 of 1966.
Orissa Act 21 of 1966.
Orissa Act 22 of 1966.
Validation of actions of the University authorities.
2. Notwithstanding anything contained in the Utkal University Act, 1966, the Berhampur University Act, 1966 and the Sambalpur University Act, 1966, (hereinafter referred to as the University Acts), no actions taken or things done, or decisions made prior to the 10th day or March, 1978 by any of the authorities of the Universities constituted under the University 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 there existed any 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.
Disqualification of certain members.
3. Notwithstanding anything contained in the University Acts, any person who has been elected or nominated as a member of any of the authorities of any of the said Universities, whether or not he has taken his seat in such authority, shall, if, prior 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 caused shall, for all purposes, be deemed to be casual vacancies.
Explanation-For the purposes of this sub-section the expression “term” shall include part of a term.
Repeal and savings.
Orissa Ordinance No. 1 of 1978.
4. (1) The Orissa Universities (Validation and Miscellaneous Provisions) Ordinance, 1978 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
