The Odisha Universities (Validation and Miscellaneous Provisions) Act, 1978

 
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The Orissa Universities (Validation and Miscellaneous Provisions) Act, 1978 
 
Act 24 of 1978 
 
 
 
 
 
 
 
 
Keyword(s): 
Affiliated Institution, Autonomous College, College, Registered Graduate, 
University, Faculty, Teacher 
 
 
ORISSA ACT 24 OF 1978 
*THE ORlSSA UNIVERSITIES (VALIDATION 
AND LMTSCELLANEOUS PROVISIONS) 
ACT, 1978 
[Received the nsserlt of the Governor on ilze 3rd 
0 ctober 1978, _firs2 published in an e xbaa- 
ordinary issw of the Orissa Gazette, 
dated the 5th October 19781 
AN ACT TO VALIDATE CERTAIN ACTIONS OF TKF 
%AR1OUS AUTHORITIES OF THE UTKAL mIV!3.S!Tv 
B%HAMPUR UNlVERSITY AND SAMBALP~ 
UNIVERSITY AND TO MAKE CERTAIN 
OTHER PROVISIONS 
BE it enacted by the Legislature of the State of 
Orissa in the Twenty-ninth Year of the Republic of 
India, as follows:- 
1. (1) This Act may be called the Orissa Univer- Short title 
sities ( Validation and Miscellaoeous Provisions ) Act, and cornmen- 
1978. 
cement. 
(2) It shall be deemed to have come into force 
with effect from the 3rd May, 1978. 
2. Notwithstanding anything contained in ' thevaIiaation or 
QZzk;; 20 Utkal University Act, 1966, the Berhsmpur University actions of* 
University AC~ 21 Act, 1966 and the Sa,mbalpur University Act, 1966, ,,th,riti,a 
OT 19~. (hereinafter referred to as the ;University Acts), no 
I>rissa Act 22 actions taken or things done, or decisions made prior 
Of m6- to the 10th day or March, 1978 by any of the authori- 
ties of the Universities constituted under the Univer- 
sity Acts shall be deemed to be invalid or shall be 
questioned in any Court of law or otherwise be open 
to challenge merely on the ground that t!~ere existed 
anJr vacancy, not being a casual vacancy, among the 
members of the concerned authorities when such 
action was taken or thing was done or decision was 
made. 
3. Notwithstanding anything contained in the Disqualifica- 
University Acts, any person who has been elected or tion oFcertaiP mcmbcrs. 
nominated as a member of any of the authorities of 
any of the said Universities, whether or not ho has - -- -- 
*For Statement of Objects and Rwns See Orisxu Gazette, &ka. 
ordinary, dated thc 29th August, 1978 (No. 1225). 
880 THE ORISSA UNIVERSITIES (VALIDATION AND [Or. Act 
MISCELLANEOUS : PROVIS~ONS) Ac~;~ -1 978 24 of 19781 
...... .... .. .._. .,.. - - . I (S ec...). ,. .---.-. 
takcn h~s~s'deat~~~i~ch~~u~fio~~tty,s~~~; tf-;tpr&- to his 
election or nomination ' as such member, he has been 
for two or more terms a member of any one of the 
authorities of the concerned University, be deemed to 
have ceased to be such member .with , effect from- the 
3rd May, . 1978;. and. all. vacancies .so ,,mused shall, 
for all parposes, be d,eemqd-to.. be casual vacancies. 
~x~~a~~ation-~&'th;: piirpbses of-this su b-section 
the expression "term", shall. .incIude part-.of a term. 
........ ..... 
Rows1 and 4. (i) The ~iik,a ~Gversities .(.V+lidation and SBV1nsL Miscellaneous , Erovjsi~ns -,I. Ordinance, 1.978 -is hereby nance OF 1978. NO. I 
1-epealer.. ............... 
. ,(2) Notwithstadcling : such -:repeal, many thing: done 
or any .action takenlunder;the.s'aid::Ordinaa&~sha1l~be 
deemed to have been  do^^ or taken undei'this.;Actl~~-! 
. . . , ,. . .I . , ,. ., . .. '.. !.<,,'?' -. ; , , 
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