The Code of Criminal Procedure (Assam) (Amendment) Act, 1980

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292 fH.f!. ASSAM GAZETTE, EXTRAORDINARY', MAY 5, 1970 
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Short· title, 
extent and 
commence­
ment. 
It is hereby enacted in the Twenty~first Year of 
the Republic of India as follows--
I. ( 1) This Act may be called the Assam Tea 
Plantations Provident Fund and Pension 
Fund Scheme (Amendment) Act, 1970. 
(2) It shall have the like extent as the princi­
pal Act. 
,3) It shall come into force at once. 
Amendment 2. In section 2(d) of th: principal Act, for the 
of section 2 figures "Rs .500·00" occurring between the words 
of Assam Act "exceed" and "per mensem" the figures and words 
nX of 1955. "Rs.l,OOO·OQ (Rupees one thousand)" shall be sub-
stituted. 
The 4.th May 1970 
No.LJL.18/70/6.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. 
ASSAM ACT V OF' 1970 
LReceived the assent of the Governor on the 28th April, 1970] 
THE ASSAM CRIMINAL LAW (AMENDMENT) ACT, 1970 
(Published in the Assam Gazette, Extraordinary dated the _ 5th May 1970) 
An 
Act 
to arnend the Rules for the Administration of Justice in the 
North Cachar Hills Subdivision of the State of Assam. 
Preamble. Whereas it is expedient to amend the Rules for the ~ 
Administration of Justice in the North Cachar Hills 
Subdivision of the State of Assam, hereinafter called 
the said Rules, in the wanner hereinafter appearing ; 
It is hereby enacted in the Twenty-first Year of the 
Republic _of India as follows :-
Short title, 1. (1) This Act may be called the Assam Criminal extent and commence- Law (Amendment) Act, 1970. 
ment. 
(2) It shall have the like extent as the said Rules. 
(3) It shall come into force at once • 
. \ ;: cndment 2. In rule I of the said Rules :-
of rule I. 
(1) the words "United District of Mikir and 
North Cachar Hills, Subdivisional Officer" shall be 
deleted. 
l'HE A5SA \ti GAZE!.!E·-~~TRAORDiNARY, MAY 5, 1970 293 
(2) after rule J, the following shall be inserted 
.as rule IA, namely:-
"The Governor may when he thinks fit, appoint 
an Additional Deputy Commissioner, either generally, 
or for the trial of a particular case, or particular 
cases, civil or criminal, and may direct that such Addi­
tional Deputy Commissioner shall for the general or 
special purpose aforesaid, exercise all or any of the 
powers of the Deputy Commissioner." 
Amendment 2. In rule 4,6,8 and 9 cf the said Rules, for 
of rules 4,6,8 the words, "Subdivisional Officer", the words 
and 9· "Deputy Commissiont>r" shall be substituted. 
Amendment 3. In rule 10 of the said Rules, for the words 
of rule IO. ''Subdivisional Officer, or an Assistant to the Deputy 
Commissioner as may be specifically authorlsd by 
the Subdivisional Officer in this behalf or Deputy 
Commissioner" occurring at the end, the words, 
"Deputy Commissioner or an Assistant to the 
Deputy Commissioner as may be specifically autho­
rised'-' shall be substituted. 
Amendment 4. The rule 11 of the said Rules, for the 
of rule 11. words, ''The Subdivisional Officer, or to an Assistant 
to the Deputy Commi ssioner and from him to the 
Devuty Commissioner, whose orders are final but 
the Governor may at any time call for the procee­
dings of any officer subordinate to him and modify 
or reverse any order passed" the words, "an Assis­
tant to the Deputy Commissioner and from him to 
the Deputy Commissioner whose orders are final 
but the Governor may at any time call for the pro-
/ ceedings of any officer subordinate to him and 
-4 modify or reverse any order passed" , shall be substi-
tuted. 
Amendment -5. In rule 12 of the said Rules, 1he words 
of·rule 12. "Subdivisional Officer or" shall be deleted. 
Amendment 6. In rule 13 of the said Rules, for the word 
of rule 13. ''an" the word, "An" shall be substituted and the 
words, "the Subdivisiona! Officer or" shall be 
deleted. 
Am dm t 7. In rule 21 of the said Rules, for the words, 
of r~~e 2f~ ''Subdivisional Officer", the words, "Deputy Commis-
sioner" shall be substituted. . 
A d 8. In rule 22 of the said Rules 1 the words 
ment ::fer~!; "Subdivisional Officer~ or" shall be deleted. 
22. -
294 IHE ASSAM GAZETTE, EXTRAORDINARY, MAY 5, t9 70 
-----· ----· -~- --------~- -~-----
Amend- . 9. In rules 23, 24B (2) and 31 of the said R 'lles, 
ment of rules the words "The Subdivisional Officer or" ilhall be 23, 24B (2) • ' andj 31. deleted. 
Amend­
ment of rule 
25. 
I 0. In rule 25 of the said Rules,-
( a) The words "the Subdivision al Officer" 
shall be deleted. 
(b) in clau se (b) ,-
(i) the word s, " and the . Subd ivi­
sional Officer" occurring in betwe en the 
words "Deputy Commi ssioner" and 
"be" shall be deleted. 
(ii) the words, "Sub divisional Officer 
or an" occurring in betw een the words 
"the" and "Assistant" s.hall be ddeted. 
(c) in clause (d), the words, "or Subdivi­
sional Officer" shall be deleted • 
• 
Amend- 11. In rule 25D of the said Rules, the words, "of 
ment of rule the United Mikir and North Cachar Hills" shall be 250· deleted, 
Ameni- 12. In . rule 26 of the said Rul es, the words, 
'.26nt of rule "Subdivision al OI!icer" shall be deleted, 
Amend- 13. In rnle 32 of the said Rul es, the words, ' 'or 
rnent of rule Subdivisional O fficer" shall be del eted . -. 
32. 
Ammend· i4. In rul e 33 of the said r ules, th e words . ~'S u b ~ 
ment of rule divisional Officer" shall be dektecl. -
33. 
Amend- 15. In rule 34 of the said Rules, the word s, "Sub-
ment of rule division al Officer" shall be deleted. 
34. 
A~e~i;3
1
5~ · 16. In rule % of the said Rule s, th e words, "or 
Subdivisional Officer" shall be deleted. 
Amendment ] 7. In rul e 39 of the said Rules , in paragraph 2,-of rule 39. 
(i) the words "Subdivi sional Offi cer 
occurring in the seconci line 
deleted ; 
or an" 
shall" be 
(ii) for the words, ''.Subdivision al Officer" occur• 
ring in the tenth line, the words, "Assis­
tant to the Deputy Commissioner" shall 
be substituted. 
Amendment tB. In rule 40 of the said Rules , the punctuation 
of rule 40. and words, "," and "Subdivisional Officer" shall be 
deleted. 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 5, 1970 295 
Amendment 19. In rule 43 of the said Rules, the words 
of rule of 43. " Subdivisional Officer or an'' shall be deleted . 
Con struing 20. All references to North Cachar Hills Sub-
of referen- division in the said rul es shall be construed as refer 
ces as North rence to North Cachar Hills District. Ca char 
Hills Dis­
tric t. 
Rep eal and 21. ( I) T he Assam Cnmfoal Law Ame ndment 
Saving s. Ordina nce, 1970 is here by repealed Assam Ordinance 
No .II of 1970. 
(2) Notwithstanding such repeal, anything done 
or any action taken under the Ordinance as repealed 
shall be deemed to have been done or taken under 
the provisions of this Act, as if this Act, had com­
menced on the 2nd day of February, 1970 (date of 
promulgation of the Ordinance). · 
P. C. DAS. 
Join~ Secy. to the Govt. of Assam, 
Law Department . 
SHILLONG :- Pri nted and puonshed by . the Superintendent, Assam 
Government P1ess (Ex. Gazette) No.95-I,334'+40-5-5-1970. 
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