Report No. 96

Chapter 2

Principles Followed in Recommending Repeal of Enactments

2.1. Considerations borne in mind.-

In dealing with the question whether a particular Act should be repealed or should be allowed to continue on the statute book, we have kept before us certain considerations, which it would be useful to set out. In the first place, statutes which are no longer needed, should be repealed. Secondly, statutes which have practically been superseded or covered by subsequent legislation should be repealed. In the third place, statutes which, though not clearly conflicting with Fundamental Rights, are opposed to the Directive Principles of State Policy, should be carefully considered, and the question whether there are any weighty reasons for continuing them should be investigated.