Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra State Security Corporation (Amendment) Act, 2012 32 of 2012 [24 December 2012] CONTENTS 1. Short title 2. Amendment of section 3 of Mah. VI of 2010 3. Amendment of section 9 of Mah. VI of 2010 4. Amendment of section 13 of Mah. VI of 2010 5 . Validation of appointment of Director-General and Inspector- General as Managing Director and action taken by him Maharashtra State Security Corporation (Amendment) Act, 2012 32 of 2012 [24 December 2012] PREAMBLE An Act to amend the Maharashtra State Security Corporation Act, 2010. WHEREAS it is expedient to amend the Maharashtra State Security Corporation Act, 2010(Mah. VI of 2010), for the purposes hereinafter appearing, it is hereby enacted in the Sixty-third Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Maharashtra State Security Corporation (Amendment) Act, 2012. 2. Amendment of section 3 of Mah. VI of 2010 :- I n section 3 of the Maharashtra State Security Corporation Act, 2010(Mah. VI of 2010) (hereinafter referred to as "the principal Act"), in sub-section (3), after the words "the rank of" the words "Director-General and Inspector-General" or shall be inserted and shall be deemed to have been inserted with effect from the 23rd August 2012. 3. Amendment of section 9 of Mah. VI of 2010 :- In section 9 of the principal Act, in sub-section (2), for the words "Director-General and Inspector-General" the words "Director- General and Inspector-General of Police" shall be substituted. 4. Amendment of section 13 of Mah. VI of 2010 :- In section 13 of the principal Act, in sub-section (2), for the words "Director-General and Inspector-General" the words "Director- General and Inspector-General of Police "shall be substituted. 5. Validation of appointment of Director-General and Inspector-General as Managing Director and action taken by him :- Notwithstanding anything contained in the principal Act, the appointment of Director-General and Inspector-General as the Managing Director of the Corporation made by the State Government on the 23rd August 2012 and any power exercised or function discharged by such Managing Director during the period from the 23rd August 2012 till the commencement of the Maharashtra State Security Corporation (Amendment) Act, 2012(Mah. XXXII of 2012), shall be and shall always be deemed to have been validly made, exercised or discharged, as if the provisions of the principal Act, as amended by the said Act had been in force at all material times; and no such appointment or exercise of powers or discharge of functions shall be or shall be deemed to be invalid or shall be called in question in any court or before any authority merely on the ground that the State Government had no power to make the appointment or that any power exercised or function discharged by the Managing Director under the provisions of the principal Act was without authority of law.