Report No. 38
77. Section 24-Power under first proviso.-
It has been suggested1, that the power under section 24 be delegated to the Postmaster-General, instead of the Director General. This seems to refer to section 24, First Proviso. This is an important power, and no change is desirable.
1. S. No. 96 (Suggestion of the Department).
78. In its comment on our draft Report, a State Government had stated1:-
"This Government thinks that the first proviso to section 24 should be so amended as to make the calling in of two respectable witnesses, whenever a postal article is opened in the absence of the addressee or his agent, a universal rule, compulsorily to be followed in all cases without any direction of any higher authority."
In our view, no such change is needed. In a small village, it may not be practicable to call witnesses.
1. S. No. 170 (Suggestion of a State Government).
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