Report No. 60

5.11. Recommendation as to marginal notes.-

We are, therefore, of the opinion that a specific and categorical provision to the effect that marginal notes do not form part of the Act is required, for the reasons stated above. We recommend accordingly. We also recommend a provision to the effect that marginal notes may be corrected or amended under the authority of Government. The new section to be inserted will be as follows:-

Section 5A (New)

5A. Marginal note not part of enactments.-

The marginal note appended to any provision of any Central Act or Regulation, and the reference to the number and year of any former law in the margin against any such provision,-

(a) shall form no part of the said Central Act or Regulation, as the case may be;

(b) shall be deemed to have been inserted for the sake of convenience only; and

(c) may be corrected or amended under the authority of Government.