Report No. 271

55. Power of Central Government to vary or amend Schedule.

(1) The Central Government may, if it is of opinion that it is expedient so to do, by notification, vary or amend any entry in the Schedule relating to -

(a) offences under special laws in item B; or

(b) civil disputes and other civil matters in item C; or

(c) other offences or cases in item D, and any such varying or amendment shall, as from the date of the notification, be deemed to have been varied or amended in the Schedule.

(2) Every notification issued under sub-section (1) shall, as soon as may be after it is issued, be laid before each House of Parliament.