The Assam Protection of Interests of Depositors (In Financial Establishments) (Amendment) Act, 2014

Registered No .-768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 236 Dispur, Tuesday, 25t h August, 2015, 3rd Bhadra , 1937 (S .E.)
GOVE RNMENT OF ASSAM
ORDE RS BY THE GOVERNO R
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 2 4th Augus t, 20 15
No. LGL.19/2013 /35.- The following Act of the Assam Legisla tive Assembly which received
the assent of the Presid ent on 04 /08/20 15 is hereby publi shed fo r general inform ation.
ASSAM ACT NO. XX OF 2015
(Received the assent of the President on 4th August , 2015)
THE ASSAM PROTECTION OF INTERESTS OF DEPOSITORS
(IN FINANCIAL ESTABLISHMENTS ) (AMENDMENT) ACT, 2014
1142
Preamble
Short title,
extent and
commenc ­
ement
THE ASSAM GAZETTE, EXTRAO RDINA RY, AUGUST 25, 2015
AN
ACT
further to amend the Assam Protection of Interests of Depositors
(in Financial Establishmentsj.Act,2000.
Whereas it is expedient further to amend the Assam
Protection of Interests of Deposito rs (in Fi nancial Establishments)
Act, 2000, hereinafter referred to as the principal Act.
It is hereby enacted ih the Sixty-fifth Yea r of the Repub lic of
Indiaas follows;-
I. (i) This Act may be called t he Assam Pro tection of Interests of
Depositors (in Financial Establishments) (Amendment) Act,
2014.
(ii) It shall have the like extent as the principal Act.
Assam
Act No.
VI of
2000
Insertion of 2.
new section 3C
"Provisions
of section
438 of the
Cr.P.C not
to apply
Insertion of new J.
section 5A
"Compoun­
ding of
offences
(iii) It shall come into force at once.
In the pri ncipal Act, a fter section 38, the following new
section 3C shall be inserted, namely :-'
3C. Notwithstanding anything contain ed in section 438 of the
Code of Criminal Procedure, 1973. no Court s hall grant
anticipatory bail to any person apprehending arrest in
connection with an offence under this Act."
In the principal Act, after the exist ing s ection 5, the
following new section SA shall be inserted and the existing
section 5A shall be renumbered as section 58, namely :-
5A. (I) An offence punishable under section 5 may, before the
institution of the prosecution , be compou nded by the
competent author ity or after the institution of the
prosecution, be compounded by the competen t authority with
the permission of the Court of District and Session Judge, on
payment of the entire amount' due to the depositors with or
without interest.
U) Where. an offence has been compounded under sub­
section(I), no proceeding or further proceeding, as the case
may be, shall be taken or continued aga inst the offender, in
respect of the offence so compounded and the offender. if in
custody.shall be discharged forthwith."
S. M. BUZAR BAR AH,
Secretary to the Government of Assam,
Legisla tive D epartment, Dispur.
Central
Act
No.2 of
1974
Guwahati : Printed and Published by the Dy. Director (P & S), Directorate of Ptg . & Sty.Assam, Guwahati-21.
Ex Gazette No. 471- 600 + 100 - 25- 08 - 2015.
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