LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

The Sambalpur University (Validation) Act, 1972

Odisha · state statute
Open in Lexace · Ask the AI about this act
 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The Sambalpur University (Validation) Act, 1972 
 
Act 13 of 1972 
 
 
 
 
 
 
 
 
Keyword(s): 
Affiliated Institution, Autonomous College, College, Registered Graduate, 
University, Faculty, Teacher 
 
 
[THE SAMBALPUR UNIVERSITY (VALIDATION 
ACT, 19721 
[ Receivedihe assent of tlze Governor 012 the 
3rd Ju~te 1972,first published itz arz extra- 
orditlary issue of rlze Orissa Gazette, 
dated /he 12fh June 1972 1 
AN ACT TO VALIDATE CERTAIN ACT~ONS TAKEN BY THE 
SYNDICATE OF THE SAMBALPUR UNIVERSITY AND 
TO PROVIDE FOR CERTAIN ANCILLARY 
MATTERS 
Be it enacted by the Legislature of the State of 
Orissa in the twentj-third Year of the Re2ublic of 
India as follows- 
1. (1) This Act may be called the SambaIpur short liae 
University (Validation) Act, 1972. and comrne 
nccrnent. 
(2) It shaIl come into force at once. 
2, Notwithstanding anything contained in the v Jidation OE 
Orissa ~ct Sambalpur University Act, 1966 :- actions takcn 
2 2 of 1966. by the Syndi- 
(a) no act or proceeding of the Syndicate of the cate of the Sambdpur Sambalpur University done or taken after n~versity - 
the 30th day of June 1971, shall be deemed and continu- 
to be invalid merely by reason of the ance of the 
members in 
existence of any vacancy among the ofice. 
members of the said Syndicate as reconsti- 
tuted after the said date; 
(b) the Syndicate consisting of the members 
holding office immediately prior to the date 
of coming into force of this Act shall 
continue to exercise the powers and per- 
form the functions of the Syndicate of the 
said University till the election of the 
members specified in clause (g) of sub-sec- 
tion (1) of section 10 of the said Act; and 
(c) the term of office of the members of the 
Syndicate holding office immediately prior 
to the date of coming into force ofthis Act, 
other than the ex ofiuio members, shall be 
co-terminus with the term of office of the 
members specified in clause (g) as aforesaid. 
1. For Staterncnt d Objects and Reasons see Orissa Gazerre, ~ka. 
@&nary, dated the 27 th March, 1972 (No. 3g8), 

‹ Prev All Odisha acts Next ›