The Odisha Re-Enacting Act, 1962

 
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The Orissa Re-Enacting Act, 1962 
 
Act 15 of 1962 
 
 
 
 
 
 
 
 
Keyword(s): 
Article 357(2) of Constitution 
 
 
I[ THE ORISSA REENACTING ACT, 1962 ] . . . 
- .- 
[ Received the assent of'the President or~ the 29th 
May 1962, first publislled in at2 extraordinary 
issue of the Orissa Gazette, dated the 
4th Jzme 1962 ] 
AN ACT TO-RE-ENACT CERTAIN ENACmNTS 
- WHEREAS the President of lndia, by a ~rociama- 
tioa issued on the 25th February, 1961 under cIause 
(1)- of Article 356 of the Constitutioc, assumed to 
hiinself all ,functions : of the Sta'Le Government and - 
declared that the powers of the State Legislature shall 
be exercisable by or under the authority of Parliament- 
AND WHEREAS. in pursua~~ce of those powers 
certain laws have been made by Parliament and the 
President ; 
AND WHEREAS the said  rocl lama ti on was 
revoked 'by the President on --the 23rd June, ' 196 1 - 
WHEREAS clause (2) of Article 357 of 
the Constitution provides that -the Iaws so made by 
Parliament or the President which Parliament or 
the President would not, but. for the issue of the 
Proclamation ,have been competent to ' make, shall, 
to tht. extent of the incompetency, cease to hzire 
effect on the expiration of a period -of- one year after 
the Proclamation has ceased to operate,' unless the 
Iaws which shall so cease to have. effect, are sooner 
. - - re-enacted by an Act of the appropriate Legislature; 
AND, WHEREAS it is. expedient, to re-enact the' 
laws aforesaid; . . 
, , 
. Be it enacted by the Legislature of the State of. 
Orissa in the Thirteenth Year of the Xepublic of India 
as follows :- 
1. This Act may -be called the Orissa Re-enacting SW titlo . 
Act, 1962. - . . 
2. The Acts of Parliament specified in the First Re-enact- 
Schedule with its annexure are hereby re-enacted 
with the modfications specified in section 4. Parliament 
1. For the Sf attmeit of Objects and Reason8 ste Orism Guzefte, E3xtraordi- . . 
nary? dated the7tb March 1963 Wo. 139). 
474 THE ORISSA RE-ENACTING ACT, ,1962 [&.Act 15 
(Sees. 3-4) 
Re- enact- 
ment of 3. The President's Acts speczed in the Second 
Pr&identVs Schedule with its annexure are hereby re-enacted 
AC~S. with the modifications specified in section 4. 
Modifica- 
tion~ to tbe 4. Notwithstanding anything contained in the 
Acts. Acts specified in the First and Second ScheduIes the 
provisions of the said Acts shalI be read and construed 
subject to the following modifications, name1y:- 
(I) In each of the Acts of Parliament specsed 
in the First Schedule for the words "BE it enacted by 
Parliament in the Twelfth Year of the Republic of 
India as follows" the words "BE it enacted as follows" 
shall be substituted. 
(2) In- each of the President's Acts specified 
in the Second Schedr~le- 
(a) the words "Enacted by the President in the 
_ .. Twelfth Year of the Republic of India" shall be 
. ..: omitted, and 
(b) for the words beginning with "In exercise of 
the powers" and ending with "the President 
is pleased 20 enact as follows" the words "BE it 
enacted as follows" shall be substituted. 
lXE'P1RS.T SCHEDULE 
ACTS OF PARLIAMENT 
(See sect iow 2 and 4 1 
Serial Year Number Short title 
NO. ---- -- 
I 1961 3 The Orissa Appropriation Act, 1961 
2 1961 10 ' The Orissa Appropriation (Vote on Accnunt) Act, 1961 
3 1961 18 The Orisra Appropriation (No. 2) Act, 1961 
THE SECOND SCHEDULE 
PFSSIDBNT'S ACTS 
{See sections 3 and 4) 
Serial , Year Number 
No. 
1 2961 - L The Odssa Merged Territories' Petition Writers' Con- 
tinuance af Licences (Amendment) Act, 1961. 
2 1961 . 2 The Orissa SalesTax Laws (Amendment) Act, 1961 
3 1961 3 The Bihar and Orissa State-Aid to Industries (Orisrz 
Amendment) Act, 1961. 
4 1961 4 Th Orissa House Rent Control (Amendment) Act, 1961 
s 1961 5 Th2 Orissa Taxation (On Goods carried by Roads or 
Inland Water-ways) Amendment Act, 1961. 

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