(1)All proclamations, ordinances, orders, rules, bye-laws and regulations made by the President or the Governor of a State or by any person or authority under the authority of the President or the Governor of a State, whether before or after the commencement of the Constitution (Forty-second Amendment) Act, 1976, in so far as such proclamations, ordinances, orders, rules, bye-laws or regulations seek to deal with or provide for the prevention of, or punishment for, any action deemed to be prejudicial to the maintenance of public order or the maintenance of supplies and services essential to the community, shall, notwithstanding any judgment, decree or order of any court or tribunal to the contrary, be deemed to be and to have always been validly made, and shall not be called in question on any ground whatsoever.
