Report No. 95
4.7. Connected and consequential provisions.-
While amending the Constitution for the purpose mentioned above,1 it may also be necessary, in such an amendment, to provide for several connected matters. The amendment should provide, or empower Parliament to make a law which will provide, for several consequential matters, including a provision empowering Parliament to regulate, by ordinary legislation, matters of detail arising out of the creation of two divisions of the Supreme Court. Besides the above, certain matters of detail pertaining to the proposed Constitutional Division will also have to be dealt with. These are discussed in a later Chapter of this Report.2
1. Paras 4.4 to 4.6, supra; see also para. 6.7, infra.
2. Chapter 6, infra.
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