Report No. 60
1.24. Amending Act preferred.-
We prefer the first course, namely, an amending Act. The General Clauses Act, 1897, already makes a distinction between (a) Central Acts made after the 3rd January, 1868 (the date of commencement of the General Clauses Act, 1867); (b) Central Acts and Regulations made after the 14th January, 1887; and (c) Central Acts made after the 11th March, 1897 (the date of commencement of the Act of 1897). To these categories will be added one more category, namely, Central Acts and Regulations made after the commencement of the amending Act. This may appear to be complicated; but it cannot be avoided. The complicated structure is already there in the existing Act. What the amending Act will do is only to add one more category.
Back
