The West Bengal Co-operative Societies ( Validation Of Things Done And Actions Taken ) Act, 2001

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act XIII of 2001' 
THE WEST BENGAL CO-OPERATIVE SOCIETIES 
(VALIDATION OF THINGS DONE AND ACTIONS 
TAKEN) ACT, 2001. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 10th April, 2001.] 
West Ben. 
Act XLV of 
1983. 
West Ben. 
Act XXVII 
of 1989. 
West Ben. 
Act XXI of 
1990. 
West Ben. 
Act XXII of 
1992. 
West Ben. 
Act XX of 
1995. 
West Ben. 
Act XXVII 
of 1997. 
An Act to validate things done, and action taken, under the West 
Bengal Co-operative Societies Act, 1983. 
WHEREAS it is expedient to validate things done, and action taken, 
under the West Bengal Co-operative Societies Act, 1983; 
It is hereby enacted in the Fifty-second Year of the Republic of India, 
by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Co-operative Societies Short title 
(Validation of Things Done and Actions Taken) Act, 2001. 	 and 
commence- 
(2) It shall come into force at once. 	 ment.  
2. Notwithstanding anything to the contrary contained in the West Validation  
Bengal Co-operative Societies Act, 1983, as amended by— 	 doe nor 
things 
tions (a) the West Bengal Co-operative Societies (Amendment) Act, taken, under 
1989, 	 West Ben. 
Act XLV of 
(b) the West Bengal Co-operative Societies (Amendment) Act, 1983. 
1990, 
(c) the West Bengal Co-operative Societies (Amendment) Act, 
1992, 
(d) the West Bengal Co-operative Societies (Amendment) Act, 
1995, and 
(e) the West Bengal Co-operative Societies (Amendment) Act, 
1997 
(hereinafter referred to as the principal Act), or the rules made thereunder, 
as subsequently amended (hereinafter referred to as the said rules), 
anything done, or any action taken, under any provision of the principal 
Act or the said rules before the coming into force of the said provision shall 
'For proceedings of the West Bengal Legislative Assembly, see the proceedings of the 
meeting of that Assembly held on the 14th February, 2001. 
117 
The West Bengal Co-operative Societies (Validation of Things Done 
and Actions Taken) Act, 2001. 
[West Ben. Act XIII of 2001.1 
(Section 3.) 
Act to have 
overriding 
effect. 
be valid and shall be deemed always to be valid as if the said provision 
were in force when such thing was done or such action was taken, and 
the said provision shall be deemed always to be in force for the purposes 
of anything to be done, or any action to be taken, thereunder. 
3. The provisions of this Act shall have effect notwithstanding 
anything inconsistent therewith contained in any other law for the time 
being in force or in any judgement, decree or order of any court, tribunal 
or other authority or in any instrument having effect by virtue of any law 
other than this Act. 
Statement of Objects and Reasons on the West Bengal 
Co-operative Societies (Validation of Things Done 
and Actions Taken) Bill, 2001 (Bill No. 3 of 2001). 
STATEMENT OF OBJECTS AND REASONS. 
Some actions have been taken in accordance with some of the 
provisions of the West Bengal Co-operative Societies Act, 1983 as 
amended from time to time, and the West Bengal Co-operative Societies 
Rules, 1987. These provisions were not, however, brought into force by 
any formal Notification as required under the law. Hence such actions 
were not valid in the eye of law. 
2. In order to validate such actions, it is necessary to enact a law with 
the approval of the Legislature. 
3. The Bill has been framed with the above object in view. 
4. The Bill does not involve any additional burden on the State 
Exchequer. 
KOLKATA, 	 KALIMUDDIN SHAMS, 
The 12th January, 2001. 	 Member-in-charge. 
118 

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