The Gujarat Homoeopathic (Regulation Examination, Degrees Etc.) Validation Act, 1978.

 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT 
BOMBAY ACT NO. 27 OF 1978 
The Gujarat Homoeopathic (Regulation 
Examination, Degrees Etc.) 
Validation Act, 1978 
 
 
 
 
 
(As modified upto the 31st October, 2006) 
 1978 : Guj. 28] 
GUJARAT ACT NO. 27 OF 1978 
THE GUJARAT HOMEOPATHIC (REGULATION, EXAMINATIONS, DEGREES ETC,) 
VALIDATION ACT, 1978 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title.   1 
2. Validation of the Gujarat Homeopathic Regulation, 1969 1 
 Examinations and Degrees, etc. 
3. Repeal of Guj. Ord. No 5 of 1978. 2 
GUJARAT ACT NO. 27 OF 1978 
THE GUJARAT HOMOEOPATHIC (REGULATIONS, EXAMINATIONS, DEGREES ETC.) 
VALIDATION ACT, 1978 
[12th September, 1978] 
AN ACT 
to validate the Gujarat Homoeopathic Regulations, 1969, examinations held thereunder 
and degrees, diplomas, certificates or any like awards Conferred in pursuance of such 
examinations. 
It is hereby enacted in the Twenty-ninth Year of the Republic of India as follows :– 
1. This Act m ay be called the Gujarat Homoeopathic (Regulations, Examinations, 
Degrees, etc.) Validation Act, 1978. 
2. The Gujarat Homoeopathic Regulations, 1969 purported to have been made by 
the Council of Homoeopathic System of Medicine, Gujarat, under section 37 of 
the Gujarat Homoeopathic Act, 1963, every examination held in accordance 
with the said regulations and ev ery degree, diploma, certificate or other like 
award conferred upon those who passed such examination, before the 
commencement of the Gujarat Homoeopathic (Regulations, Examination, 
Degrees, etc.) Validation Ordinance, 1978, shall be deemed to be and to ha ve 
always been as valid as if the regulations were made by the Council with the 
previous sanction of the State Government and were published by the Council in 
the Official Gazette, as required by the said section 37; and accordingly none of 
such regulation s so made, no examination so held and no degree, diploma, 
certificate or like award so conferred shall be called in question merely on the 
ground that the regulations were not made with the previous sanction of the 
State Government or after having been mad e were not published in the Official 
Gazette. 
3. The Gujarat Homoeopathic (Regulations, Examinations, Degrees etc.), Validation 
Ordinance, 1978 is hereby repealed. 
------------------ 
1. For Statement of Objects and Reasons See Guj. Government Gazette, Extraordinary, Part V 
dated 9th August, 1978 Page 249. 
* This Act was assented to by the Governor on 12th September, 1978. 
 
Short title. 
Validation of the 
Gujarat 
Homeopathic 
Regulations 
1969.,Examinations 
and Degrees,etc. 
Guj. 36 of 1863. 
Guj. Ord. 5 of 
1978. 
Guj. Ord No. 5 of  
1978. 
Repeal of Guj. Ord 
No. 5 of 1978. 

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