Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Development Of Homeopathic System Of Medicine (Validating) Act, 1974 4 of 1975 CONTENTS 1. Short title 2. Validation of certain actions taken by the University of Bihar in respect of Homeopathic System of Medicine 3. Repeal and Saving Bihar Development Of Homeopathic System Of Medicine (Validating) Act, 1974 4 of 1975 PREAMBLE An Act to validate certain examinations held by the University of Bihar in the Homeopathic System of Medicine and matters incidental thereto: Be it enacted by the Legislature of the State of Bihar in the Twenty fifth year of the Republic of India as follows:- 1. Published in Bihar Gazette (ex-ord.), dated 5.3.1975. 1. Short title :- This Act may be called "the Bihar Development of Homeopathic System of Medicine (Validating) Act, 1974". 2. Validation of certain actions taken by the University of Bihar in respect of Homeopathic System of Medicine :- (1) Notwithstanding anything to the contrary contained in Sections 22, 31, 32, 35 and 49 of the Bihar Development of Homeopathic System of Medicine Act, 1953 (Bihar Act XXIV of 1953), examinations for degrees, diplomas or certificates in Homeopathic System of Medicine conducted by the University of Bihar, or degrees, diplomas or certificates conferred, issued or granted by the said University on the basis of such examinations, or fees for the same realized by the said University between the tenth of April, 1973 and the commencement of this Act shall be deemed to have been validity conducted, conferred, issued, granted or released, as the case may be, and the validity of any such action taken by the said University shall not be called in question in any Court or proceeding whatsoever merely on the ground that the said University was not properly authorized or empowered and the holders of such degrees, diplomas or Certificates shall be entitled to registration under the provisions of the said Act or to appear at the next higher examination to be conducted by the Board, as the case may be, in accordance with the provisions of the said Act. (2) Any examination conducted by the University of Bihar as mentioned in subsection (1) shall for purposes of the said Act be deemed to be examination conducted by the Board and any degrees, diplomas or certificates conferred, issued or granted by the said University on the basis of such examinations shall be deemed to be degrees, diplomas or certificates conferred, issued or granted by the Board. 3. Repeal and Saving :- (1) The Bihar Development of Homeopathic System of Medicine (Validating) Ordinance, 1974 (Bihar Ordinance No. 179 of 1974) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.