Section 31 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
31. [ Validation. [Inserted by Kerala Act No. 32 of 2008]
- Notwithstanding anything contained in the principal Act, or in any other law for the time being in force or in any judgement, decree or order of any court, any order passed by the Scrutiny Committee constituted by notification G.O.(P) No.16/95/SCSTDD dated the 8th May, 1995 consequent to the judgement dated the 2nd September, 1994 of the Supreme Court of India in Civil Appeal No. 5854/1994 during the period from 8 day of May, 1995 to the 24th day of April, 2002 shall be deemed to have been issued under the provisions of this Act, as amended by the Kerala (Scheduled Castes and Scheduled Tribes) regulation of Issue of Community Certificates (Amendment)Act, 2008 and accordingly anything done or any action taken by the Scrutiny Committee constituted on the 8th May, 1995 in the purported exercise of the powers conferred by or under the principal Act shall not be deemed to be invalid on the ground that the Scrutiny Committee had not been constituted under the provisions of this Act.]
