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Union of India - Act

The International Airports Authority (Amendment) Act, 1985

UNION OF INDIA
India

The International Airports Authority (Amendment) Act, 1985

Act 72 of 1985

  • Published in Gazette of India 72 on 20 December 1985
  • Not commenced
  • [This is the version of this document from 20 December 1985.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the International Airports Authority Act, 1971.BE it enacted by Parliament in the Thirty-sixth Year of the Republic of India as follow:

1. Short title.

This Act may be called the International Airports Authority (Amendment) Act, 1985. 2.[Sections 2 and 3].Rep by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001).[Sections 2 and 3].Rep by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001).

4. Validation.

(1)The International Airports Authority of India (Conditions of Service of the Chairman and other whole-time Members) Rules, 1973 (hereafter in this section referred to as the 1973 Rules) published with the notification of the Government of India in the then Ministry of Tourism and Civil Aviation No. S.O. 717(E), dated the 29th November, 1973, shall be deemed to be, and to have always been, made under section 36 of the principal Act as amended by clause (a) of section 2 of this Act, and accordingly, the 1973 Rules shall not be deemed to be invalid or ever to have become invalid merely on the ground that they were made with retrospective effect.
(2)Every order made or purporting to have been made by the Central Government under rule 7 of the 1973 Rules before the date of commencement of this Act and any action or thing taken or done under such order shall be and shall be deemed always to have been as valid and effective as if such order had been included in and formed part of that rule.