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State of Goa - Act

The Administrative Tribunal Act, 1965

GOA
India

The Administrative Tribunal Act, 1965

Rule THE-ADMINISTRATIVE-TRIBUNAL-ACT-1965 of 1965

  • Published on 24 June 1965
  • Commenced on 24 June 1965
  • [This is the version of this document from 24 June 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Administrative Tribunal Act, 1965Published vide Notification No. L.D. 251/65, dated 24th June, 1965L.D. 251/65. - In exercise of the powers conferred by section 17 of the Administrative Tribunal Act, 1965, the State Government passes the following order, namely :-

1.

This order may be called the Administrative Tribunal (Removal of Difficulties) Order, 1965.

2.

It shall come into force at once.

3.

Without prejudice to the provisions contained in the Goa, Daman and Diu Administrative Tribunal Act, 1965, the Tribunal shall have and exercise the power to audit the accounts of associations, corporations, temples, mosques, charitable institutions, asylums and other such institutions, in accordance with the provisions of Article 663 of the Reforma Administrativa Ultramarina and Legislative Diploma No. 1650 dated 13-9-1965.