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THE SAMBALPUR UNIVERSITY (VALIDATION) ACT, 1972
THE SAMBALPUR UNIVERSITY (VALIDATION) ACT, 1972
ORISSA ACT 13 OF 1972
[Received the assent of the Governor on the 3rd June 1972, first published in an extraordinary issue of the Orissa Gazette, dated the 12thJune 1972]
AN ACT TO VALIDATE CERTAIN ACTIONS TAKEN BY THE SYNDICATE OF THE SAMBALPUR UNIVERSITY AND TO PROVIDE FOR CERTAIN ANCILLARY MATTERS
BE it enacted by the Legislature of the State of Orissa in the twenty-third Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Sambalpur University (Validation) Act, 1972.
(2) It shall come into force at once.
Orissa Act 22 of 1966.
Validation of actions taken by the Syndicate of the Sambalpur University and continuance of the members in office.
2. Notwithstanding anything contained in the Sambalpur University Act, 1966:-
(a) no act or proceeding of the Syndicate of the Sambalpur University done or taken after the 30th day of June 1971, shall be deemed to be invalid merely by reason of the existence of any vacancy among the members of the said Syndicate as reconstituted after the said date;
(b) the Syndicate consisting of the members holding office immediately prior to the date of coming into force of this Act shall continue to exercise the powers and perform the functions of the Syndicate of the said University till the election of the members specified in clause (g) of sub-section (1) of section 10 of the said Act; and
(c) the term of office of the members of the Syndicate holding office immediately prior to the date of coming into force of this Act, other than the ex officio members, shall be co-terminus with the term of office of the members specified in clause (g) as aforesaid.
