The Odisha Educational Institutions (Suppression of Managing Committees) Validation Act, 1979

 
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The Orissa Educational Institutions (Suppression of Managing Committees) 
Validation Act, 1979 
 
Act 19 of 1979 
 
 
 
 
 
 
 
 
Keyword(s): 
Approved Intake, Fee, Joint Entrance Examination, Lateral Entry, Minority, 
Non-Resident Indians (NRI), Policy Planning Body, Private Professional 
Educational Institution, Professional Educational Institution, University 
 
 
*THE ORPSSA EDUCATIONPJL INSTITUTIONS 
(SUPERSESSION OFMANAGING COMMIT- 
TEES) VGILPATION . , ACT, 1979. 
[Received rlre assen1 of the Goverjlor 011 the 2nd 
Oclo ber- 1979, jlsr ,published it2 nn extruordir~ary 
issue of the Orissa Gazette, dated the 15th 
Oc/q ber 19 791 
AN ACT TO VALIDATE-ACTIONS TAKEN BY ~~~RTAIN 
AUTHORL,TES IN SUP~SEDING . T= MANAGING 
COMMI~E~S OF~CERTAIN SCHOOLS 
Be it enacted by the Legislature or the State, of 
Orissa, ip the Thirtie~h Year of the Republic I -- of &. India, 
. ., . 
as .fo!!ows;,- 
I 
I. (I) This Act may, be cdled! @el Oris~a Edgr,shon title and cational Institutions (Supersession of Managing ,.? ,-,, 
(?@i& itt9s).F$li&@on ..- -., - #ofj 1-9R-9: mtat. 
(2$ lh shall beLdesme& to. have, wqe. Into fox% 
wittL effect. kom. the kk.th: dax of; J.une, $9,761: I - 
2. Notwithstandii~g anything contained in the Validation 
Orissa Education Act, 1969 or in any judgement, of actioaa* ! 
OrlPrra Act decree or order of any Court, no order passed or 
is of 1969. action taken for the supersession of the Managing I 
Committee of any schooI by the Director of Public 
! 
Instruction (Higher Education), the Additional ! 
Director of Public Instruction, the Additional 
Director of Public Instruction (Schools) or the 
Joint Director of Public Instruction (Schools) under 
section 11 of the said Act, at any time during the 
period between the 20th January, 1976 and the 
27th October, 1978, in exercise of the powers 
conferred during that period on the Director of 
Public Tnstruction (Schools) by that section, in the 
belief or purported belief ihat there was a vacancy 
in the Office of the Director of Public Instruction 
(Schools) and that the powers and functions of the 
Director of Public Instruction (Schools) were during 
tho relevant period, delegated to the Officer who 
hadpassad the order or taken the action, shall be 
questioned in any court of law or be otherwise open 
For Stitternen1 of Obj~ls and Reasons, sm Orlssa Gazette, Extra. 
nrditlary, datcd thel2rh Soptcmber 1979 (No. 1738). 
930 THE ORISSA EDUCATIONAL INSTITUTIONS (SUPER- [Or. Act 
SESSION OF MANAGING COMMITTEES) VALIDATION 19 of 19 791 
to challenge merely on the ground that there was no 
such vacancy and that the powers and functions of 
the Director of Public Instruction (Schools) were 
not legally vested in the officer who bad passed the 
order or taken the action and all such orders passed 
and actions taken shall, for a11 intents and purposes, 
be deemed to have been validly passed or taken as 
if the powers and functions of the Director of Public 
Instructjon (Schools) under that section were, at all 
materia1 times, vested in the Officer who has passed 
the order ox taken the action. 
Repd ad 
raving, 3. (1) The Orissa Educational Institutions (Super-. :;$z$;.d: 
session of Managing Committees) Validation Ordi- of 1979. 
. . name,. 1 979, is hereby repealed. 
-. . . . ' (2)'~otwithsianding SUCK repid, , anylhing done 
or any action taken or order passed under* the Ordi- 
naiice so ' repealed shall be deemed to have been 
done or takeri or passed under the corresponding 
provision of this Act. 

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