The KERALA UNIVERSITY (VALIDATION OF PROCEEDINGS OF VICE-CHANCELLOR) ACT, 1963

THE KERALA UNIVERSITY (V ALIDA TION OF PROCEEDINGS OF
 VICE-CHANCELLOR) ACT, 1963
(Act 5 of 1963)
CONTENTS
Preamble.
Sections:
1. Short title.
2. V alidation of acts done, orders passed and sanctions given by the Vice-Chancellor,
University of Kerala.
Act 5 of 1963
THE KERALA UNIVERSITY (V ALIDATION OF PROCEEDINGS OF
 VICE-CHANCELLOR) ACT, 1963*
An Act to validate certain acts done, orders passed and sanctions given by the Vice-Chancellor of
the University of Kerala.
Preamble.—WHEREAS it is necessary to validate certain acts done, orders passed and
sanctions given by the Vice-Chancellor of the University of Kerala;
BE it enacted in the Thirteenth Year of the Republic of India  as follows:—
1.  Short title.— This Act may be called the Kerala University (Validation of Proceedings
of Vice-Chancellor) Act, 1963.
2.  V alidation of acts done, orders passed and sanctions given by the Vice-Chancellor,
University of Kerala. —Notwithstanding anything contained in the Kerala University Act, 1957
(Act 14 of 1957), all acts done, orders passed and sanctions given by the Vice-Chancellor of the
University of Kerala during the period between the second day of June 1961 and the twenty-third
day of October 1961, which, under the provisions of the Kerala University Act, 1957 (Act 14 of
1957), or under the Statutes or Ordinances thereunder, may be done, passed or given only by, or
with the approval of, the Syndicate of the University of Kerala shall be deemed to have been
validly done, passed or given, and the validity of such acts, orders and sanctions shall not be
called in question in any court of law on the ground that they have not been done, passed or
given by, or with the approval of, the Syndicate.
* Received the assent of the Governor on the 23 rd day of January, 1963 and published in the Kerala Gazette
Extraordinary No. 19 dated 24th  January, 1963.

‹ Prev All Kerala acts Next ›