Report No. 60

7.12. Specific provision needed.-

The usual practice of inserting a saving clause in temporary Acts,1 and the serious consequences which result where such a saving provision is either not inserted or is inadequate,2 would, in our opinion, justify the inclusion in the General Clauses Act of a general provision dealing with the effect of expiry of temporary Acts. We are conscious that we are recommending a radical change; but we are satisfied that the ends of just require it.

1. Para. 7.4, supra.

2. Para. 7.11, supra.