The Gujarat Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.

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Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII

GOVERNMENT OF GUJARAT

LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT
BOMBAY ACT NO. VIII OF 1954
The Bombay Separation of Judicial And
Executive Functions (Supplementary)
Act, 1954
(As modified upto the 31st October, 2006)
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
THE BOMBAY SEPARATION OF JUDICIAL AND EXECUTIVE FUNCTIONS
(SUPPLEMENTARY) ACT, 1954.
....................................
CONTENTS
PREAMBLE PAGE
NO.
SECTIONS.
1. Short title. 1
2. Amendments to enactments. 1
3. Amendments not to render invalid notifications, orders, etc., 1
issued before commencement of Act.
4. Saving. 2
SCHEDULE.
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
BOMBAY ACT NO. VIII OF 1954.1
[The Bombay Separation of Judicial and Executive Functions (Supplementary) Act,
1954]
[10th February, 1954]
An Act to supplement the provisions of the Bombay Separation of Judicial and
Executive Functions Act, 1951.
Whereas it is expedient to supplement the provisions of the Bombay Separation of
Judicial and Executive Functions Act, 1951; It is hereby enacted as follows :–
1. This Act may be called the Bombay Separation of Judicial and Executive
Functions (Supplementary) Act, 1954.
2. The Central Acts speci fied in Parts I and II of the Schedule appended to this Act
(hereinafter called the Schedule) in their application to the State of Bombay and
the Bombay Acts specified in Part III of the Schedule are hereby amended to the
extent mentioned in the fourth column of the Schedule.
3. The provisions of this Act which amend any Act specified in the Schedule so as
to alter the manner in which, the authority by which or th e law under or in
accordance with which, any powers are exercisable, shall not render invalid any
notification, order, commitment, attachment, by -law, rule or regulation duly
made or issued or anything duly done before the commencement of this Act;
and any such notification, order, commitment, attachment, by -law, rule or
regulation or thing may be revoked, varied or undone in the like manner, to the
like extent and in the like circumstances, as if it had been done after the
commencement of this Act by the c ompetent authority and in accordance with
the provisions then applicable to such a case.
4. (1) Save as provided in this section, nothing in this Act shall be demed to
affect –
(a) the validity, invalidity, effect or consequence of anything done or
suffered to be done in an area before the date on which the
provisions of this Act come into force in such area;
(b) any right, privilege, obligation or liability already acquired,
accrued or incurred before such date;
(c) any penalty, forfeiture or punishment incurred or inficted in
respect of any act before such date;
(d) any investigation, legal proceeding or remedy in respect of such
right, privilege, obligation, liability, penalty, forfeiture or
punishment;
and any such investigation, legal proceeding or remedy may be instituted, continued, or
enforced and any such penalty, forfeiture or punishment may be imposed in accordance
with the provisions of the relevant enactments as amended by this Act.
Bom. XXIII of
1951.
Short title.
Ammendments
to enactments.
Ammendments
not to render
invalid
notifications,ord
ers,etc.,issued
before
commencement
of Act.
Saving.
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
(2) All legal proceeding pending before a Magistrate or Court on the date
on which this Act comes into force shall, if such Magistrate or Court
ceases to have jurisdiction in respect of such proceedings the provisions
of the relevant enactments as amended by this Act, stand transferred to
the Magistrate of Court having jurisdiction under the provisions of the
relevant enactments as amended by this Act and shall be heard and
disposed of by such Magistrate or Court and such Magistrate and Court
have all the pow ers and jurisdiction thereof as if they had been
originally instituted before such Magistrate or in such Court.
SCHEDULE
(See section 2)
Part-I - The Code of Criminal Procedure, 1898.
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 1. In section 10–
Criminal (i) in sub-section (2) –
Procedure, (a) for the words “an Additional
1898. District Magistrate” the words
“one or more Additional District
Magistrates” shall be substituted;
and
(b) for the words “such Additional
District Magistrate” the words “an
Additional District Magistrate”
shall be subsitituted;
(ii) after sub -section (2) the following
sub-section shall be inserted, namely :–
(3) For the purpose of sub-section (3) of
section 192, section 406B and
sub-section (3A) of section 528, an
Additional District Magistrate shall be
deemed to be subordinate to the
District Magistrate”.
......................................................................................................................................

Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
5. After section 406A, the following section shall
be inserted, namely :-
“406 B. Transfer of appeals to Additional
District Magistrates. – The District
Magistrate may transfer any appeal
pressented to him under section 406 or 406A
to an Additional District Magistrate, and such
Additional District Magistrate may hear and
dispose of the appeal.”
6. In section 505, in sub -section (1), for the
words “Magistrate of the First class” the
words “Magistrate subordinate to him” shall
be substituted.
7. In section 528, after sub -section (3), the
following sub -section shall be inserted,
namely :-
“(3A) Where the District Magistrate
authorised under sub -section (3) withdraws
any case from any Magistrate subordinate to
him, he may inquire into or try such case
himself or refer it for inquiry or trial to any
other Magistrate subordinate to him and
competent to inquire into or try the same.”
......................................................................................................................................
Part - II - Other Control Acts.
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
1867 XXV The Press In section 1, the words “Magistrate” means any
and Regist- person exercising the full powers of a Magistrate,
ration of and includes a Magistrate of Police” shall be
Books Act, deleted.
1867.
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
......................................................................................................................................
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
1886 XI The Indian 1. In section 37, for the words “a Magistrate”
Tramways wherever they occur, the words “an
Act, 1886. Executive Magistrate” shall be substituted;
2. In section 38, for the words “a Magistrate”
the words “an Executive Magistrate” shall be
substituted.
1910 IX The Indian 1. In sub-section (3) of section 18, for the
Electricity words “a Magistrate of the first class” the
Act, 1910. words “the District Magistrate” shall be
substituted;
2. In section 54, for the words “a Magistrate”
the words “an Executive Mag istrate” shall be
substituted.
1912 IV The Indian In section 3, for clause (6) the following shall be
Lunacy substituted, namely :-
Act, 1912. “(6) ‘Magistrate’ means is Greater Bombay,
Presidency Magistrate and elsewhere, a
Magistrate of the first class”.
1920 XXXIII The Idenifi- In section 5, in the first proviso, for the words
cation of “except by a Magistrate of the first class” the
Prisoners words “except by the District Magistrate, a Sub
Act 1920. Divisional Magistrate, a Magistrate of the first
class” shall be substituted.
1925 XII The Cotton In sub-section (1) of section 11, for the words
Ginning and beginning with the words “the District Magistrate”
Pressing and ending with the words “State Government”
Factories the words “the Commissioner of Police in Greater
Act, 1925. Bombay and the District Magistrate, elsewhere”
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
shall be substituted.
1936 IV The Payment In sub-section (1) of section 15, for the word
of Wages “Magistrate” the words “Judicial Magistrate” shall
Act, 1936. be substituted.
......................................................................................................................................
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
1948 XI The Minimum In sub-section (1) of section 20, for the word
Wages Act, “Magistrate” the words “Judicial Magistrate” shall
1948. be substituted.
1951 LVI The Press In sub-section (2) of section 6, for the words “any
(Objectionable Magistrate” the words “any Judicial Magistrate”
Matter) Act, shall be substituted.
1951.
......................................................................................................................................
Part-III – Bombay Acts.
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
1888 III The Bombay In sub-section (1) of section 379A, for the words
Municipal “Presidency Magistrate” the words “Presidencey
Corporation Magistrate specially empowered by the State
Act. Government” shall be substituted.
1892 I The Bombay In section 23, in sub-section (1), for the words
District “a Magistrate” the words “a Taluka Magistrate”
Vaccination shall be substituted.
Act, 1892.
1901 III The Bombay 1. In sub-section (1) of section 86, –
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
District (i) for the words “Magistrate or Bench
Municipal Act, of Magistrates” the words “Judicial
1901. Magistrates or Bench of such
Magistrates” shall be substituted; and
(ii) for the words “St ate Government or of
the District Magistrate” the words
“Sessions Judge” shall be substituted.
2. In sub -section (3) of section 145, for the
words “a Magistrate exercising not less than
second class powers” the words “a Taluka
Magistrate” shall be substituted.
......................................................................................................................................
......................................................................................................................................
Year. Number. Short title. Extent of Amendment.
1 2 3 4
......................................................................................................................................
3. In sub -section (1) of section 148, for the
words “a Magistrate of the first class” the
words “a Taluka Magistrate” shall be
substituted.
4. In section 153, for the words “Magistrate of
the first class” the words “Executive
Magistrate” shall be substituted.
5. In section 158, for the words, “any
Magistrate” the words “any Executive
Magistrate” shall be substituted.
1923 VI The Bombay In section 113, –
Local Boards (i) for the words “Magistrate or Bench of
Act, 1923. Magistrates” the words “Judicial Magistrate
or Bench of such Magistrates” shall be
substituted, and
(ii) for the words “State Government or of the
District Magistrate” the words “Sessions
Judge” shall be substituted.
1925 XVIII The Bombay 1. In sub-section (1) of section 110, –
Municipal (i) for the words “Magistrate or Bench
Borougbs Act, Magistrates” the words “Judicial
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
1925 Magistrate or Bench of such
Magistrates” shall be substituted; and
(ii) for the words “District Magistrate” the
words “Session Judge” shall be
substituted.
2. In sub -section (3) of section 180, for the
words “a Magistrate exercising not less than
second class powers” the words “a Taluka
Magistrate” shall be substituted.
3. In sub -section (1) of section 1 83, for the
words “a Magistrate of the first class” the
words “a Taluka Magistrate” shall be
substituted.
......................................................................................................................................
......................................................................................................................................
Year. Number. Short title. Extent of Amenment.
1 2 3 4
......................................................................................................................................
4. In section 189, for the words “Magistrate of
the first class” the words “Executive
Magistrate” shall be substituted.
5. In section 196, for the words “any
Magistrate” the words “any Executive
Magistrate” shall be substituted.
1938 XIX The Bombay In sub-section (8) of section 3, the words “or sub-
Probation of Divisional Magistrate” shall be deleted.
Offenders
Act, 1938.
1947 LI The Bombay In section 11, –
Habitual (i) for sub-section (1) the following shall be
Offenders substituted, namely :-
Restriction “(1) When an order of restriction is made
Act, 1947. against any person, the court or Magistrate
making such order or the court or Magistrate
to whom an appeal would lie against such
order under section 13 may, at any time, on
its or his own motion or on an application
from such person and for sufficient reasons to
be recorded in writing, make an order
Bombay Separation of Judicial and Executive Functions ( Supplementary) Act, 1954.
[1954 : Bom. VIII
cancelling or modifying the order of
restriction”;
(ii) sub-section (3) shall be deleted.
1948 LXXI The Bombay In section 38, for the words beginning with the
Children Act, word “elsewhere” and ending with the words “is
1948. situated” the following shall be substituted,
namely :-
“elsewhere of the court which passes any order
under this Act in respect of the child”.
......................................................................................................................................
......................................................................................................................................
Year. Number. Short title. Extent of Amenment.
1 2 3 4
......................................................................................................................................
1949 LIX The Bombay 1. In sub-section (3) of section 122, for the
Provincial words beginning with the words “the Chief
Municipal Presidency Magistrate” and ending with the
Corporations words “First Class” the words “The
Act, 1949. Presidency Magistrate specially empowered
by the State Governments, in Greater
Bombay and elsewhere, the District
Magistrate” shall be substituted.
2. In sub -section (1) of section 207, for the
words “a Magistrate of the First Class” the
words “the District Magistrate” shall be
substituted.
3. In sub -section (2) of section 433, for the
words “ nearest Magistrate” the words
“nearest Judicial Magistrate” shall be
substituted.
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1. For Statement of Objects and Reasons, See Bombay Government Gazette, 1953, Part V, page
656.

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