The Meghalaya Assembly Proceedings (Protection of Publication) Act, 1977 (Act No.7 of 1977).

MEGHALAYA ACT 7 OF 1977
THE MEGHALAYA ASSEMBLY PROCEEDINGS (PROTECTION OF PUBLICATION)
ACT, 1977.
(As passed by the Assembly)
[Received the assent of the Governor on the 2nd December 1977]
(Published in the Gazette of Meghalaya, Extraordinary,
dated 6th December , 1977)
An
Act
to provide for protection of publication of reports of the
proceedings of the Assembly
Be it enacted by the Legislature of Meghalaya in the Twenty-eight Year of the Republic of
India as follows:-
Short title
and commencement
1. (1) This Act may be called the Meg halaya Assembly
Proceedings (Protection of Publication) Act, 1977.
(2) It shall come into force at once.
Definitions. 2. In this Act “Newspaper” means any printed periodical
work containing public news or comments on public
news, and includes a news -agency supplying material
for publication in a newspaper.
Publication of reports
of the Assembly
proceedings
privileged.
3. (1) Save as otherwise provided in sub -section (2), no
person shall be liable to any proceedings, civil or
criminal, in any court in respe ct of the publication in a
newspaper of a substantially true report of any
proceedings of the House of the Legislative Assembly of
Meghalaya unless the publication is proved to have been
made with malice.
(2) Nothing in sub-section (1) shall be construed as
protecting the publication of any matter, the publication
of which is not for the public good.
Act also to apply to
Assembly proceedings
broadcast by wireless
telegraphy.
4. The Act shall apply in relation to reports or matters
broadcast by means of wireless telegraphy as part of any
programme or service provided by means of a
broadcasting station situate in India as it applies in
relation to reports or matters published in a newspaper.

‹ Prev All Meghalaya acts Next ›