The M.P. Goseva Ayog (Nirsan) Adhiniyam, 2004
No. 11 of 2004
mp285
Published in M.P. Rajpatra (Asadharan), dated 6-9-2004, page 734.
Received the assent of the Governor on the 26th August, 2004; assent first published in the "Madhya Pradesh Gazette (Extraordinary)", dated the 6th September, 2004.
An Act to repeal the Madhya Pradesh Goseva Ayog Adhiniyam, 1995.
Be it enacted by the Madhya Pradesh Legislature in the Fifty-fifth Year of the Republic of India as follows :
- Short title and commencement.- (1) This Act may be called the Madhya Pradesh Goseva Ayog (Nirsan) Adhiniyam, 2004.
(2) It shall come into force on the appointed day as the State Government may, by notification, appoint.
| Object & Reasons6 |
- Definitions.- In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date of commencement of this Act under sub-section (2) of Section 1;
(b) "Ayog" means the Madhya Pradesh Goseva Ayog constituted under Section 3 of the Madhya Pradesh Goseva Ayog Adhiniyam, 1995 (No. 18 of 1995).
- Repeal.- On the appointed day the Madhya Pradesh Goseva Ayog Adhiniyam, 1995 (No. 18 of 1995) shall stand repealed and the Ayog shall stand dissolved.
- Savings.- The repeal shall not effect,-
(a) any other enactment in which the repealed enactment has been appointed incorporated or referred to; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act, so repealed; or
(c) the previous operation of the Act so repealed or consequences of anything already done or suffered thereunder; or
(d) any pending investigation, legal proceedings or remedy in respect of any such right, privilege, obligation or liability as aforesaid and any such investigation, legal proceedings or remedy may be instituted continued is enforced as if this Act had not been passed.
- Vesting of Fund in the Government.- On the appointed day all property and funds of Ayog constituted under the repealed Act, and any income therefrom shall stand vested in the State Government.
