Gujarat Act No. 27 of 1978
guj077
(First published after having received the assent of the Governor in the "Gujarat Government Gazette" on the 12th September, 1978).
An Act to validate the Gujarat Homoeopathic Regulations. 1969, examinations held thereunder and degrees, diplomas, certificates or any like awards conferred in pursuance of such examinations.
It is hereby enacted in the Twenty-ninth years of the Republic of India as follows.-
- Short title.- This Act may be called the Gujarat Homoeopathic (Regulations, Examinations, Degrees etc.) Validation Act, 1978.
- Validation of the Gujarat Homeopathic Regulations, 1969, Examinations and Decrees, etc.- The Gujarat Homoeopathic Regulations, 1969 purported to have been made by the Council of Homoeopathic System of Medicine, Gujarat, under Section 37 of the Gujarat Homoeopathic Act, 1963 (Gujarat XXXVI of 1963), every examination held in accordance with the said regulations and every degree, diploma certificate or other like award conferred upon those who passed such examination, before the commencement of the Gujarat Homoeopathic (Regulations, Examinations, Degrees, etc.) Validation Ordinance, 1978, shall be deemed to be and to have always been as valid as if the said regulations were made by the Council with the previous sanction of the State Government and were published by the Council in the Official Gazette, as required by the said Section 37; and accordingly none of such regulations so made, no examination so held and no degree, diploma, certificate or like award so conferred shall be called in question merely on the ground that the regulations were not made with the previous sanction of the State Government or after having been made were not published in the Official Gazette.
- Repeal of Gujarat Ordinance No. 5 of 1978.- The Gujarat Homoeopathic (Regulations, Examinations, Degrees, etc.) Validation Ordinance, 1978 (Gujarat Ordinance No. 5 of 1978) is hereby repealed.
