The Goa Laying of Rules Before Legislature Act, 1980

 
 
 
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GOVERNMENT OF GOA, DAMAN & DIU 
Law Department 
(Legal Advice) 
Notification 
LD/1866/80 
The following Act which was passed by the Legislative Assembly and assented to by 
the Administrator on 6-5-80 is hereby published for general information of the public. 
B. S. Subbanna, Under Secretary (Law). 
Panaji, 13th May, 1980. 
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The Goa Laying of Rules Before Legislature Act, 1980 
(Act No. 5 of 1980) [6-5-1980] 
AN 
ACT 
to provide for laying of rules framed by Government before Legislature and for matters 
incidental thereto. 
 
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Thirty-first 
Year of the Republic of India as follows:— 
1. Short title and commencement.— (1) This Act may be called the Goa 1[Omitted] 
Laying of Rules before Legislature Act, 1980. 
(2) It shall come into force at once. 
 
2. Definitions.— In this Act, unless the context otherwise requires,— 
(a) “Act” means a legislation enacted by the Legislature; 
(b) “Government” means the Government of Goa, Daman and Diu; 
(c) “Legislature” means the Legislative Assembly of Goa, Daman and Diu; 
(d) “Official Gazette” means the Official Gazette of Goa, Daman and Diu; 
(e) “Union territory” means the Union territory of Goa, Daman and Diu. 
 
3. Laying of rules made by Government before Legislature. — (1) On and from the 
date of commencement of this Act, all rules made by Government under an Act shall, as 
soon as may be after they are made, be laid before the Legislature while it is in session for 
a total period of not less than fourteen days, which may be comprised in one session or 
two or more successive sessions, and shall, unless some later date is appointed, take effect 
from the date of their publication in the Official Gazette subject to such modifica tion or 
annulment as the Legislature may, during the said period, agree to make, so however, that 
any such modification or annulment, shall be without prejudice to the validity of anything 
previously done thereunder. 
 
 
 
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(2) Where any Central Act, in force in or applicable to Union territory confers power  
on the Government to make rules thereunder, then subject to any express provisions to the 
contrary in such Central Act, the provisions of sub -section (1) shall mutatis mutandis 
apply to the rules made by the Government in exercise of that power. 
 
 
 
 
Secretariat, M. K. MISHRA 
Secretary to the Government of Goa, 
Panaji, 12th May, 1980. Daman and Diu, 
Law Department (Legal Advice). 
 
 
 
 
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1. The words “Daman and Diu” Omitted vide Goa Act 20 of 2021. 
     
 

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