Report No. 60
11.6. Section 17(1).- Section 17(1) reads as follows:-
"17. (1) In any Central Act or Regulation made after the commencement of this Act, it shall be sufficient, for the purposes of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.".
The words "at present" are not very happy. We, therefore, propose a small verbal change and recommend that section 17(1) should be revised as follows:-
Revised section 17(1)
"17. (1) In any Central Act or Regulation made after the commencement of this Act, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer executing the functions, at the time when the Central Act or Regulation is made, or that of the officer, by whom the functions are commonly executed.".
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