Report No. 38
160. Appendices.-
In order to give a concrete shape to our recommendations, we have, in Appendix I, put them in the form of draft amendments to the existing Act.
Appendix II contains Notes on clauses, explaining, with reference to the draft amendments in Appendix 1, any points that might require elucidation.
Appendix III summarises our recommendations in respect of other laws (or in respect of rules under the Act).
Appendix IV contains a detailed note discussing the constitutional aspects of some of the sections of the Act.
Appendix V discusses in detail section 26.
Appendix VI contains a list of some of the important provisions of Central Acts dealing with "emergencies". The list is not exhaustive.
Appendices VII to XIII deal with the position as to interception of postal article, including laws in some other countries.
Appendix XIV contains a note on liability for registered articles in England.
J.L. Kapur,
Chairman.
K.G. Datar,
Member.
S.S. Dulat,
Member.
T.K. Tope,
Member.
Rama Prasad Mookerjee,
Member.
P.M. Bakshi,
Joint Secretary and Legislative Counsel.
New Delhi,
Dated: 20th February, 1968.
Explanation of Abbreviations Used In Appendix 1
| Eng. Act= The Post Office Act, 1953 |
| (1 and 2 Eliz. 2, C. 36). |
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