Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Vehicles (Madras Amendment) Act, 1957 19 of 1957 [09 December 1957] CONTENTS 1. Short title and extent 2. Amendment of section 44, Central Act IV of 1939 3. Repeal of Madras Ordinance II of 1957 4. Certain things done or orders passed not to be deemed invalid Motor Vehicles (Madras Amendment) Act, 1957 19 of 1957 [09 December 1957] PREAMBLE An Act further to amend the Motor Vehicles Act, 1939, in its application to the State of Madras. Whereas it is expedient further to amend the Motor Vehicles Act, 1939 (Central Act IV of 1939), in its application to the State of Madras, for the purposes hereinafter appearing; Be it enacted in the Eighth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, Extraordinary, dated the 19th October 1957, page 82. 1. Short title and extent :- (1) This Act may be called the Motor Vehicles (Madras Amendment) Act, 1957. (2) It extends to the whole of the State of Madras. 2. Amendment of section 44, Central Act IV of 1939 :- F or the provisos to sub-section (2) of section 44 of the Motor Vehicles Act, 1939 (Central Act IV of 1939), the following provisos shall be substituted, namely:-- "Provided that nothing in this sub-section shall be, construed as debarring an official (other than an official connected directly with the management or operation of a transport undertaking) from being appointed as or continuing as a member of any such Authority merely by reason of the fact that the Government employing the official has, or acquires, any financial interest in a transport undertaking; Provided further that if the State Government thinks fit, the State Transport Authority or a Regional Transport Authority may consist of a single official only". 3. Repeal of Madras Ordinance II of 1957 :- (1) The Motor Vehicles (Madras Amendment) Ordinance, 1957 (Madras Ordinance II of 1957), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken in the exorcise of any power conferred by or under the Motor Vehicles Act, 1939 (Central Act IV of 1939), as amended by the said Ordinance, shall be deemed to have been done or taken in the exercise of the powers conferred by or under the said Act, as if this Act were in force on the day on which such thing was done or action was taken. 4. Certain things done or orders passed not to be deemed invalid :- Anything done, or any action taken or any order passed on or after the 1st day of August 1957 and before the 17th day of September 1957 by the State Transport Authority or by a Regional Transport Authority or by an authority or person to whom the powers and functions of the State Transport Authority or a Regional Transport Authority have been delegated, shall not be deemed to be invalid merely by reason of the fact that the State Transport Authority or the Regional Transport Authority, as the case may be, had not been constituted or had not been validly constituted.