Report No. 60
15.18. Section 30.-
Section 30 provides that the expression "Central Act", wherever it occurs in this Act, shall be deemed to include an Ordinance made and promulgated by the President. An exception is made in respect of section 5 of the Act (which deals with commencement). In addition to this, an exception for the new section which we are recommending1 regarding the expiry of temporary Acts, is required2.
Section 30 also provides that the word "Act" in certain specified provisions, includes the Ordinances referred to above. No change appears to be required in this part of the section.
In the light of the above discussion we recommend that section 30 should be amended as under3:-
1. Section 8A (new).
2. See discussion relating to section 8A, Chapter 7, supra.
3. This is consequential on new section 8A.
Section 30
In section 30 of the principal Act, after the word and figure "section 5", the words, figure and letter "and section 8A" shall be inserted.1
1. Section reference in this amendment (referring to effect of expiry) should be checked up if, there is a change in numbering.
We would like to place on record our warm appreciation of the valuable assistance we have received from Mr. Bakshi, Member-Secretary of the Commission in the preparation of this Report.
P.B. Gajendragadkar, Chairman
P.K. Tripathi, Member
S.S. Dhavarj, Member
S.P. Sen-Varma, Meember
P.M. Bakshi, Member-Secretary
New Delhi
Dated: 20th May, 1974.
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