The Indian Red Cross Society ( Bengal Branch ) ( Validation ) Act, 1964

Ben. Mt 
VIII of 
1920. 
GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act III of 1964 
l'HE INDIAN RED CROSS SOCIETY (BENGAL 
BRANCH) (VALIDATION) ACT, 1964. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 10th March, 1964.] 
[10th March, 1964.] 
An Act to provide for the validation of certain actions of 
the Managing Body referred to in section 4 of the 
Indian Red Cross Society (Bengal Branch) Act, 1920. 
WHEREAS it is expedient to provide for the validation 
of certain actions of the Managing Body referred to in 
section 4 of the Indian Red Cross Society (Bengal Branch) 
Act, 1920; 
It is hereby enacted in the Fifieenth Year 'f the 
Republic of India, by the Legislature of West Bengal, as 
follows :- 
1. (1) This Act may be culled the Indian Red Cross Short 
Society (Bengal Branch) (Validation) Act, 1904. 	 title and 
commence, 
(2) It shall be deemed to have come into force on the in"" 
19th October, 1963. 
2. In this Act unless there is anOling repugnant D efini. 
in the subject or context,— dons. 
(1) "the Amending Act" means the Indian Red Cross 
Society (Bengal Branch) (Amendment) Act, 
1963; • 
(2) "the Principal Act" means the Indian Red Cross 
Society (Bengal Branch) Act, 1920 as it existed 
immediately before the commencement of the 
Amending Act ; 
(3) "new Managing Body" means a Managing Body 
constituted in accordance with the provisions of 
the Principal Act as amended by the Amending 
Act ; 
(4) "old Managing Body" means the Managing Body 
constituted and functioning under the Principal 
Act. 
Pricey—indisn, 12nP; English, 3d. 
West Ben. 
Aot XXXI 
of 1963. 
Ben. Aot 
VIII of 
1920. 
Wide-
tion of 
constitu-
tion end 
actions of 
the 
Managing 
Body. 
2 	 The Indian Red Cross Society (Bengal Branch) 
(Validation) Act, 1964. 
(Section 3.) 
[West Ben. Act 111 of 1964.] 
3. Notwithstanding anything to the contrary contained 
j.tt the Principal Ant as amended by the Amending Act,— 
(s) the old Managing Body shall, after the commence-
'ment of the Amending Act and until a new 
Managing Body is constituted, continue to func-
tion under the Principal Act as amended by the 
Amending Act, and 
(ix) anything done or any action taken after the com-
mencement of the Amending Act by, or on behalf 
of, or in respect of, the old Managing Body or 
any member thereof, shall be deemed to be and 
to have always been validly done or taken as if 
such Managing Body were a duly constituted new 
Managing Body. 
WBGP-6415-605A-5M 

‹ Prev All West Bengal acts Next ›