Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964 3 of 1964 [10 March 1964] CONTENTS 1. Short title and commencement 2. Definitions 3. Validation of constitution and actions of the Managing Body Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964 3 of 1964 [10 March 1964] PREAMBLE An Act to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920. Whereas it is expedient to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920; (Act VIII of 1920) It is hereby enacted in the Fifteenth Year of the Republic of India, by the Legislature of West Bengal, as follows:- 1 For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary of the 28th December, 1963, Part IVA, page 4326; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 11th February, 1964; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meeting of that Council held on the 17th February, 1964. 1. Short title and commencement :- (1) This Act may be called the Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964. (2) It shall be deemed to have come into force on the 19th October, 1963. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context,- (1) "the Amending Act" means the Indian Red Cross Society (Bengal Branch) (Amendment) Act, 1963; (Act XXXI of 1963 (2) "the Principal Act" means the Indian Red Cross Society (Bengal Branch) Act, 1920 as it existed immediately before the commencement of the Amending Act; (3) "new Managing Body" means a Managing Body constituted in accordance with the provisions of the Principal Act as amended by the Amending Act; (4) "old Managing Body" means the Managing Body constituted and functioning under the Principal Act. 3. Validation of constitution and actions of the Managing Body :- Notwithstanding anything to the contrary contained in the Principal Act as amended by the Amending Act,- (i) the old Managing Body shall, after the commencement of the Amending Act and until a new Managing Body is constituted, continue to function under the Principal Act as amended by the Amending Act, and (ii) anything done or any action taken after the commencement of the Amending Act by, or on behalf of, or in respect of, the old Managing Body or any member thereof, shall be deemed to be and to have always been validly done or taken as if such Managing Body were a duly constituted new Managing Body.