Report No. 29
172. Appendices.-The Appendices to this Report are intended to furnish information regarding provisions of existing laws relevant to the subject-matter of this Report, provisions of the laws of certain other countries which may be of interest, and similar other material. Some of the Appendices also seek to analyse, in detail, the scope of certain provisions of existing laws, in order to show how far they cover the offences which, according to the Santhanam Committee's Report, ought to be covered. It should be stated, that the Appendices relating to existing laws are illustrative only, and are not intended to be exhaustive.
A tentative draft of the amendments which we propose in the Indian Penal Code and in the Code of Criminal Procedure, 1898 is given in two of the Appendices1.
J.L. Kapur, Chairman.
K.G. Datar, Member.2
S.K. Hiranandani, Member.2
T.K. Tope, Member.2
Rama Prasad Mookerjee, Member.2
P.M. Bakshi, Joint Secretary and Draftsman.
New Delhi,
Dated: 11th February, 1966.
1. Appendices 31 and 32.
2. The post of Special Secretary, Legislative Department and Member Law Commission has not been filled up.