The Goa Medical Council (Validation of Appointment and Proceedings) Act, 1998

The Goa Medical Council (Validation of Appointment and
Proceedings) Act, 1998
(Goa Act 21 of 1998) [17-8-1998]
An
Act
to validate appointment of certain officer under the Goa Medical Council Act, 1991 (Act No. 6 
of 1991), and to validate proceedings taken by such officer under the Act.
Be it enacted by the Legislative Assembly of Goa in the Forty-ninth Year of the Republic of 
India as follows:—
1. Short title and commencement.— (1) This Act may be called the Goa Medical  Council
(Validation of Appointment and Proceedings) Act, 1998.
(2) It shall come into force at once.
2. Definitions.— In this Act, unless there is anything repugnant in the subject or context,—
(a) the ‘said Act’ means the Goa Medical Council Act, 1991 (Act 6 of 1991);
(b) the ‘said date’ means the date on which the said Act came into force;
(c) ‘notification’ means notification published by the Government in the Official Gazette
under the said Act;
(d) ‘Registrar’ means the Registrar appointed under section 32 of the said Act.
3. Validation of  notices,  notifications,  registration,  proceedings,  etc.,  under  the  Goa
Medical Council Act, 1991.— (1) Notwithstanding anything contained in the said Act,—
(a) all notices given, inquiries held, disputes decided, orders taken or made and all acts
done before the said date by the Registrar purporting to act as the Registrar under the said
Act, in respect of exercising the powers under the said Act;
(b) all appointments of persons made or purported to have been made for the purpose of
the said Act before the said date by the Government;
(c) all notifications, orders made or purported to have been made under or for the purpose
of the said Act, before the commencement of the said Act; and
(d) all registrations of medical practitioners/graduates prepared and maintained under the
said Act for the State of Goa, and register maintained in accordance with the provisions of the
said Act and all other proceedings taken in exercise of powers by the Registrar for the
purpose of the said Act,—
it shall be deemed to be and always to have been validly done, given, held, decided, taken, made
or executed, as the case may be, in accordance with the said Act.
(2) No court shall have jurisdiction to entertain or try any suit or legal proceedings against the
Government or against any officer of the Government or the Registrar acting or purporting to act
under the said Act in connection with the exercise of powers under the said Act whatsoever on
the ground that appointment of such officer was illegal or invalid or irregular by reason of fact
that any of such officer was not duly appointed to perform the functions of the Registrar in
accordance with the provisions of the said Act.
Secretariat Annexe, B. S. SUBBANNA,
Panaji, Secretary to the Government of Goa,
24th August, 1998. Law Department (Legal Affairs)

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