Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Panchayat Samithis And Zilla Parishads (Amendment) Act, 1980 2 of 1980 [05 March 1980] CONTENTS 1. Short title 2. Amendment of Section 5 3. Validation 4. Repeal of Ordinance 14 of 1979 Andhra Pradesh Panchayat Samithis And Zilla Parishads (Amendment) Act, 1980 2 of 1980 [05 March 1980] PREAMBLE An Act further to amend the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959. Be it enacted by the Legislature- of the State of Andhra Pradesh in the Thirty-first Year of the Republic of India as follows:- * Received the asssent of the Governor on the 5th March, 1980 For Statement of Objects and Reasons see Andhra Pradesh, Gazette' Extraordinary, dated the 12th February, 1980. Part TV-A, Page 17- 18. 1. Short title :- (1) This Act may be called the Andhra Pradesh Panchayat Samithis and Zilla Parishads (Amendment) Act, 1980. 2. Amendment of Section 5 :- In the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 (Act XXXV of 1959), in the third proviso to sub-section (2) of section 5, after the words "where the proportion of the population of the Scheduled Castes to the total population of the Block is the largest", the following shall be, and shall be deemed always to have been added, namely:- "not being a Block which falls within, or forms a substantial part of, a Legislative Assembly Constituency reserved for a member belonging to the Scheduled Castes." 3. Validation :- (1) Notwithstanding anything in the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 (Act XXXV of 1959) or in any judgment, decree or order of any court, no action taken or purported to have been taken, no order passed or purported to have been passed and no notification issued or purported to have been issued by the Government or any officer or authority under the Andhra Pradesh Panchayat Samithis and Zilla Parishads (Reservation of offices of members and Presidents of Panchayat Samithis and Chairman, Zilla Parishads) Rules, 1979 before the commencement of this Act shall be deemed to be invalid or ever to have become invalid merely by reason of the fact that the said rules were not validly made under the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 and all such actions taken, orders passed or notifications issued shall be deemed always to have been validly taken or passed or issued in accordance with law. (2) No suit or other proceedings challenging the validity of any such action or order or notification or for any relief on the ground that such action or order or notification was not validly taken or passed shall be maintained or continued in any court, and no court shall enforce any decree or order holding any such action or order or notification to be invalid or grant any such relief to any person. 4. Repeal of Ordinance 14 of 1979 :- The Andhra Pradesh Panchayat Samithis and Zilla Parishads (Amendment) Ordinance, 1979 is hereby repealed.