LexThe Assam Criminal Law (Amendment) Act, 1970
Assam · state statute
Open in Lexace · Ask the AI about this act292 THE ASSAM GA ZE TT E, EX TR AO RD IN AR Y, MAY 5, 1979 It is here by enacted in the Twen ty-first Year of the Republic of India as follo ws— S h o rt ’ tit le, ex tent an d com mence ment. 1. (1) Th is Act may be called the Assam Tea Pla ntation s Prov iden t Fund and Pens ion Fund Sch eme (Amendm ent) Act, 1970, (2) It shall have the like ext ent as the princi pal Act. (3) It shall come into force at once. Amen dm en t 2 - I n s e c t i°n 2(d) of th e principal Act, for the of sec tion 2 figures “Rs.f iO O'O O” occu rring betw een the words o f Assam A ct “ exc eed” and “ per mensem” the figures and words oX o f 1955. “ Rs.1,000'00 (Rupees one tho usan d)” sha ll be su b stituted . Th e 4th May 1970 No.L JL .18/70/6.—Th e following Act of th e Assam Legislative Assembly which received the assent of the Governor is hereby published for general info rmation. ASSAM AC T V OF 1970 [Received the asse nt of the Governor on the 28th April, 1970] TH E ASSAM CR IM IN AL LAW (AME ND ME NT ) AC T, 1970 (Pub lished in the Assam G azett e, Extraord ina ry dat ed the 5th May 1970) An Ac t to am en d the Rul es f or the Adm in istr at io n o f Ju stice in th e No rth Cac har H ill s Su bd ivi sio n o f the Sta te o f Assa m. Pr eamble. Whereas it is e xpedien t to amend the Rules for t he Ad ministrat ion of Justice in the Nor th Ca ch ar Hills Subd ivision of the State o f Assam, hereinafte r called the said Rules, in the m anner her ein after appeari ng ; It is h ereby ena cte d in the Twenty-first Year of the Republic of Ind ia as follows:— Sh or t title, ex ten t an d comm en ce m en t. 1.(1) This Act m ay be called the Assam Crimi nal Law (Am endm ent) Act, I97O . (2) It sh all have the like extent as the said Rules. (3) It shall come int o force at once. An endm ent 2. In rule 1 of the said Rules ef rule 1. (1) the words “ Un ited Distri ct of Mikir and No rth Ca ch ar Hills, Subd ivisiona l Office r” shall be dele ted. t Ht B ASSAM GAZETTE, EX TRAORDINARY, MAY 5, 1970 293 (2) after rule 1, the following shall be inserted as rule 1 A, n amely :— “ Th e Gov ernor may w hen he think s fit, appoint an Ad dition al Deputy Comm issioner, either gene rally , or for the trial of a pa rticular case, or partic ula r cases, civil or crim inal, and may direct that such Add i tional Deputy Comm issioner shall for the gene ral or special purp ose aforesaid, exercise all or any of the powers of the Deputy Commissioner.’’ Amendment 2. In rul e 4,6,8 an d 9 c f the said Rules, for O t t ^l e w o r d s » “ Subdivisional Officer ” , the words “ De puty Com missioner” shall be sub stituted. Amendment 3. In rul e 10 of the said Rules, for the words of r ule 10 . “ Subd ivisiona l Offic er, or an Assistant to the Deputy Com missioner as m ay be specifically auth orised by the Sub divisional Officer in this behal f or Deputy Com mis sion er” occ urri ng at the end, the words, “ De pu ty Commissioner or an Assista nt to the Deputy Com mission er as m ay be specifically aut ho rised’ .’ shall be sub stit ute d. Amendm ent 4. Th e rul e 11 of the said Rule s, for the of rule 1 1 . words, “ Th e Subdivision al Officer, or to an Assistant to the De puty Com missioner and from him to the De cuty Comm issioner, whose order s are final but the Governo r may at any time call for th e proce e dings of any officer subordi nate to him an d modify or revers e any ord er passed” the words, “an Assis ta nt to the Deputy Commissioner an d from him to the Deputy Commissioner whose orders are final bu t the Gover nor may at any time call for the pro ceedings of any officer subordinate to him and modify or reverse any order passed” shall be substi tuted. Amendment 5. . I n rule 12 of t he said Rules, ihe words of rule 1 2 . “S ubdivisiona l Officer or” shall be deleted. Amendm ent 6. In r ule 13 of the said Rul es, for the word of rule 1 3 . “ an ” the wor d, “An” shall be substitu ted and the words, “ the Subd ivisional Officer or ” shall be deleted. Amendment r u ' e 2 1 °f th e said Rule s, for t he words, of rule 21. “ Subd ivisiona l Officer”, th e words, “ Dep uty Comm is sione r” shall be substituted. Amend- 8 ' I n r u l e 2 2 c f t h e s a i d R u les, the words m en to frul e “Sub division al Officer, or ” shall be deleted. 22. 1 2 9 4 I H E ASSAM GA ZE TT E, EX TR AO RD IN AR Y, MAY 5, J 9 7 0 Am end- 9. In rules 23, 24B (2) an d 31 of the said R ules, the words, “ Th e Subdiv isional Officer, or” shall be a n d / 3V 2 ) dele ted. Am end - 10. In rul e 25 of the said Rules ,— men t of rule 2 5‘ (a) Th e words “ the Subdivisional Officer ’ shall be deleted. (b) in clause (b),— (i) the words, “ and the Subdivi sional Officer” occu rring in between the words “ Deputy Com missioner” and “ be” shall be deleted. (ii) the w ords, “ Subd ivisional Officer or an ” occ urri ng in between the words “t he ” and “Assistant” shall be deleted . (c) in clause (d), the words, “ or Subdivi sional Officer” shall be deleted. » Am end- 11 . In rule 25D of the said Rules, the words, “of me nt of rul e t ji e United Mikir and No rth Cacha r Hills” shall be 2 5 D- dele ted. Am end - 12. In rule 26 of the said Rule s, the words, men t of rul e “ S u b d iv is io n a l Officer” shall be deleted. ■ 26 Am end - 13. In rul e 32 of the said Rules, the words, “ or me nt of ru le g u bdivisional Officer” shall be deleted. - . 32. Am me nd- 14 . In rule 33 of the said rules, the words, “ Sub - me nt of rule division al Officer” shall be deleted. 33. Am end - 15 . In rule 34 of the said Rules, the words, “ Sub- me nt of rul e divisional Officer” shall be deleted. 34 . Am endm ent jg j n l u je 35 o j s aj j Rule s, the words, “ or o ru c . Sub divisional Officer” shall he deleted. Amen dm en t ]7 . I n rul e 39 of th e said Rules, in pa ragrap h 2,— of rule 39. (i) the words “ Subd ivisional Officer or an ” occurring in the second line shall' be deleted ; (ii) for the words, “ Subdivisional Officer” occur ring in the ten th line, the words, “ Assis ta nt to the Dep uty Commissioner” shall be substitu ted. Amen dm en t 18. In rule 40 of the said Rules, the punctua tion of ru le 40. and w ord s, ", ” and “ Subdiv isional Officer” shall be dele ted. THE ASSAM GA ZE TT E, EX TR AO RD INAR Y, MAY 5, 1970 295 Amen dm en t 19. In rule 43 of the said Rules, the words of ru le o f 43. Officer or an ” shall be deleted. Co nst rui ng 20. All references to North Ga cha r Hills Sub- of referen- division in the said rules shall be construed as refer- Ce(ia cl?a °r t h , c n c e t o North Gachar Hills Distric t. Hill s Dis tri ct. Re pe al and • ( 0 Assam Crimin al Law Amendmen t Savin gs. Ord ina nce , 1970 is here by repe aled Assam Ordin anc e N o, II of 1970 . (2) Notwi thstanding such repe al, anyth ing done or any action take n un de r the Ordin anc e as repe aled shall be deem ed to have been done or take n under the provisions of this Act, as if this Act, h ad com menced on the 2nd day of Fe bruary, 1970 (date of promulgation of the Or din ance). P. C. DAS, Joint Secy, to the Govt, of Assam, Law Depa rtment. SH IL LO NG:—Pr inte d and puDiished by • the Su perin ten dent, Assam Governmen t Press (Ex. Gazette) No,9 5—1 ,33 4+ 40 —5-5-1970.