Report No. 60

Chapter 7

Temporary Acts

Introductory

7.1. Section 8A (new)-Expiry of Temporary Acts.-

We now proceed to discuss a subject which is not dealt with in the present Act, the expiry of temporary Acts. We propose a new section on the subject.1 It would be desirable to explain the background of the new section in some detail. At present, in the absence of provisions as to the expiry of temporary Acts, considerable difficulty arises. No doubt, in each particular Act which is intended to be temporary, usually a saving clause is inserted; but, there might be cases where the draftsman omits to do so through inadvertence.2 Since the situation is a recurring one, it would be convenient if the General Clauses Act contains a suitable provision.

The matter requires a detailed discussion of several aspects.

1. Section 8A (new).

2. Para. 7.11, infra.