Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Police (Gujarat Amendment And Validation) Act, 2006 8 of 2006 CONTENTS 1. Short Title 2. Amendmentof Sec. 2 Of Bom. Xxi I Of 1951 3. Validation Of Certain Actions Taken Bombay Police (Gujarat Amendment And Validation) Act, 2006 8 of 2006 An Act further to amend the Bombay Police Act, 1951 and to validate certain actions taken or things done. It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Police (Gujarat Amendment and Validation) Act, 2006. 2. Amendmentof Sec. 2 Of Bom. Xxi I Of 1951 :- In the Bombay Police Act, 1951 (hereinafter referred to as " the principal Act" ) in Sec. 2,- (1) in clause (4), the words "and includes a "Lok Rakshak" shall be and shall be deemed always to have been added at the end; (2) after clause (6), the following clause shall be and shall be deemed always to have been inserted, namely: "(6-A) "Lok Rakshak" means a police officer of the lowest grade appointed in accordance with the provisions of Sec. 5;". 3. Validation Of Certain Actions Taken :- (1) Any action taken or anything done for recruitment to the post of Lok Rakshak before the commencement of this Act shall be and shall be deemed always to have been validly taken or done in accordance with law if the provisions of the principal Act as amended by this Act had been in force at all material times when such action was taken or thing was done and accordingly,, no suit or other proceedings shall be maintained or continued in any court in respect of any action taken or anything done for recruitment to the post of Lok Rakshak. (2) For the removal of doubt, it is hereby declared that nothing in sub-sec. (1) shall be construed as preventing any person from questioning, in accordance with the provisions of the principal Act as amended by this Act, any action taken or anything done in respect of recruitment to the post of Lok Rakshak.