Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Educational Institutions (Super Session) Of Managing Committees) Validation Act, 1979 19 of 1979 [02 October 1979] CONTENTS 1. Short Title And Commencement 2. Validation Of Actions 3. Repeal And Savings Orissa Educational Institutions (Super Session) Of Managing Committees) Validation Act, 1979 19 of 1979 [02 October 1979] AN ACT TO VALIDATE ACTIONS TAKEN BY CERTAIN AUTHORITIES IN SUPERSEDING THE MANAGING COMMITTEES OF CERTAIN SCHOOLS. BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows:- For the Bill See Orissa Gazette, Extraordinary, dated the 12th September 1979 (No. 1738) 1. Short Title And Commencement :- (1) This Act may be called the Orissa Educational Institutions (Super session of managing Committees) Validation Act, 1979. (2) It shall be deemed to have come into force with effect from the 11th day of June, 1979. 2. Validation Of Actions :- Notwithstanding anything contained in the Orissa Education Act (Orissa Act 15 of 1969) 1969 or in any judgment, decree or order of any Court, no order passed or action taken for the super session of the Managing Committee of any school by the Director of Public Instruction (Higher Education), the Additional Director of Public Instruction, the Additional Director of Public Instruction (Schools) or the Joint Director of Public Instruction (Schools) under section 11 of the said Act, at any time during the period between the 20th January 1976 and the 27th October 1978, in exercise of the powers conferred during that period on the Director of Public Instruction (Schools) by that section , in the belief or purported belief that there was a vacancy in the Office of the Director of Public Instruction (Schools) and that the powers and functions of the Director of Public Instruction (Schools) were during the relevant period, delegated to the Officer who had passed the order or taken the action, shall be questioned in any Court of law or be otherwise open to challenge merely on the ground that there was no such= vacancy and that the powers and functions of the Director of Public Instruction (Schools) were not legally vested in the office who had passed the order or taken the action and all such orders passed and a actions taken shall, for all intents and purposes, be deemed to have been validly passed or taken as if the powers and functions of the Director of Public Instruction (Schools) under that section were, at all material times, vested in the Officer who has passed the order or taken the action. 3. Repeal And Savings :- (1) The Orissa Educational Institutions (Super session of Managing Committees) Validation Ordinance (Orissa Ordinance No.8 of 1979a)1979, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken or order passed under the Ordinance so repealed shall be deemed to have been done or taken or passed under the corresponding provision of this Act.