Section 19 in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
19. Validation.
- The continuance of vesting of the management of the Institute in the State Government under the Act repealed by this Act after the expiry of the period of 3 years from the appointed day shall be and shall always be deemed to have remained validly effective and operative after the expiry of the said period as if the provisions of sub-section (1) of Section 3 were in force at all material time and accordingly all things done, proceedings and actions taken or order passed or purported to have been done or taken or passed during the intervening period by the Administrator after the expiry of said period, since the same was not extended under the proviso to sub-section (1) of Section 3 of the repealed Act, shall be and shall always be deemed for all purposes to have been validly done, taken, made or passed or started in accordance with the provisions of this Act and the validity of such things done, proceedings or actions taken or orders passed shall not be called in question in any Court of law or before any authority what so ever merely on the ground that the things done, actions or decisions taken or purported to be done or taken or any orders passed were without the authority of law.
