The BIHAR AND ODISHA PLACES OF PILGRIMAGE (ODISHA REPEAL) ACT, 2018

 
THE BIHAR AND ODISHA PLACES OF PILGRIMAGE  
(ODISHA REPEAL) ACT, 2018 
 
 
 
 
TABLE OF CONTENTS 
 
 
PREAMBLE  : 
 
SECTIONS : 
 
1. Short  title. 
2. Repeal of Bihar and Odisha Act 11 of 1920. 
3. Power to remove difficulty. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
3 
 
 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
No.  202 2,  CUTTACK,   FRIDAY,  NOVEMBER  2,  2018/ KARTIKA 11 ,  1940  
 
 
LAW DEPARTMENT 
 
NOTIFICATION 
 
 
The 2nd November, 2018 
 
No.12020–I-Legis-32/2018/L.—The following Act of the Odisha Legislative 
Assembly having been asse nted to by the Governor on the 2 8th October, 2018 is hereby 
published for general information. 
 
 
ODISHA ACT 22 OF 2018 
 
THE BIHAR AND ODISHA PLACES OF PILGRIMAGE (ODISHA REPEAL) ACT, 
2018 
 
AN ACT TO REPEAL THE BIHAR AND ODISHA PLACES OF PILGRIMAGE 
  ACT, 1920 IN ITS APPLICATION TO STATE OF ODISHA. 
 
 BE it enacted by the Legislature of the State of Odisha in the Sixty - ninth Year of 
the Republic of India as follows: ― 
 
 1.  This Act may be called the Bihar and Odisha Places of Pilgrimage (Odisha 
Repeal) Act, 2018. 
  
       2. (1) The Bihar and Odisha Places of Pilgrimage Act, 1920 is hereby repealed. 
 
 
Short 
title. 
 
Repeal of 
Bihar and 
Odisha Act 
11 of 1920. 
 
Odisha Act 
11 of 1920. 
 
4 
 
           (2) On such repeal, on and from the date of commencement of this Act, ―  
     (a)   the Committee so appointed prior to such commencement shall stand 
dissolved and the members including the President thereof shall be 
deemed to have vacated their offices; 
     (b)  all sums credited to the Lodging -house Fund,  all assets including all 
property movable and immovable and all other rights and interest in or 
arising out of such property as were immediately before such 
commencement shall stand transferred to and vest absolutely in the 
Puri Municipality; 
     (c)  al l debts, obligations and liabilities incurred, all contract entered  into 
and all matters and things done or to be done pursuant to the 
provisions of the Act so repealed before such commencement, shall be 
deemed to  have been incurred,  entered into and do ne or to be done 
by  the Puri  Municipality; 
     (d) all suits and other legal proceedings instituted by or against the          
Magistrate or any other officers and every person acting under their 
control immediately before such commencement may be conti nued by 
or against the Puri Municipality; 
      (e) all the existing employees of the Lodging-house Fund shall be allowed  
to give option, within such period and in such manner as may be 
specified by the  Government, to be absorbed in Puri  Municipal  
service at the appropriate level subject to verification of their  
qualification and experience as may be required for the said post  
under the relevant Act, Rules and Regulation and on absorption of  
such employees  in the Puri Municipal service, their  salar y and  other 
service benefits shall not be less favourable than those  applicable to 
such employees immediately before such commencement in the 
matter of pay, allowances, leave, pension, gratuity, provident fund, age 
of superannuation and such other condit ions of service as may be 
decided by the Government.   
 
         (3)  The existing employees  referred to in clause(e)  of sub -section (2)   who do 
not exercise option for being absorbed or otherwise found unsuitable for their 
absorption in the Puri Municipal service at the appropriate level, they shall continue in 
5 
 
their existing posts under the Puri Municipality till their retirement, resignation or 
cessation in any other manner. 
 
          (4) The seniority inter -se of the existing employees refe rred to in clause (e) of 
sub-section (2) and the employees of the Puri Municipality shall be determined 
separately for every cadre, if any, in the Puri Municipal Service, by the Government 
taking into consideration their length of continuous service on a p ost in the Lodging -
house Fund. 
 
 3. (1) If any difficulty arises in giving  effect  to the provisions of this Act, the 
Government may, by order published in the Official Gazette, make such provisions 
not inconsistent with the provisions of this Act, as ma y appear to it to be necessary or 
expedient for removing the difficulty: 
 Provided that no such order shall be made under this section after expiry of a 
period of two years from the date of commencement of this Act. 
        (2) Every order made under this section shall be laid, as soon as may be 
after it is made, before the Odisha Legislative Assembly. 
 
 
. 
 By order of the Governor 
          SASHIKANTA MISHRA 
         Principal Secretary to Government 
 
 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 
Ex. Gaz. 1499-173+280 
Power to 
remove 
difficulty. 
 

‹ Prev All Odisha acts Next ›