Section 2(a) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(a)"adjudicating Officer" [means a Group "A" Officer of the Government of Goa on whom the powers of Adjudicating officer are conferred by the Government under this Act.] [Substituted in place of word and letters 'means a special Judicial Magistrate appointed under the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) for the purposes of this Act' and shall be deemed to have always been so substituted by the amendment Act 14 of 1989. Section 3 of the amendment Act further provide that 'Notwithstanding any defect in the appointment of an adjudicating Officer made prior to coming into force of this Act, any such appointment shall be deemed to have been validly made and no order or decision of such Adjudicating Officer shall be deemed to be invalid merely because of irregularity or defect in his appointment.];
