Report No. 66
6.4. Section 2, third paragraph.-
We notice that in section 2, the third paragraph gives a wide power to the State Government to grant exemption from the provisions of the Act to certain sections of the community both prospectively and retrospectively. It appears that in so far as these communities are concerned, because of their peculiar customs and habits, it may not be advisable to extend the whole or some part of the Act to them, and it will also appear that where exemption has not already been granted, it may be discovered later that if the operation of the Act in respect of these communities is not modified with retrospective effect, some hardship may arise. Apparently, having regard to these reasons, the legislature has given the wide power mentioned above. In the absence of any controversy or objections in this regard, we do not think it proper to disturb it.
Back
