Report No. 24
Section 12
Power to make rules regarding assessors and expenses of witnesses has been added, as such a provision would be useful.1
So far as rules made by the Central Government are concerned, recent legislative practice has been to require that the rule should be laid before each House of Parliament and should be subject to modification agreed to by both Houses (or to annulment, if so directed by both Houses). Consistently with this legislative practice, it is desirable that a similar provision should be inserted in the section under consideration also. Necessary amendment has been proposed.2
1. See the body of the Report, para. 35.
2. The draft follows the usual provision as to laying of rules, as found in recent Central Acts. The Law Commission is examining separately the General Clauses Act, and in that connection the question of inserting in that Act a general provision requiring laying of rules before Parliament, is likely to receive the attention of the Commission. The amendment suggested above is, therefore, subject to any recommendations that the Commission may make (while dealing with the General Clauses Act) in relation to laying of rules before Parliament.
Back
