Report No. 156

47. Amendment of section 161: Public servant.-

Do you agree that the words "public servant" should be specifically defined within the ambit of section 161, I.P.C.?

Are the words "public servant" to be made applicable to local authorities or corporations, owned or controlled by the Government?

48. Insertion of new section 153C: Statement intending to cause offences against public tranquility.-

Whether a new section 153C be inserted in the Indian Penal Code in order to curb a recent increase in the activity of promoting enmity, hatred or between different groups on grounds of religion, race, language, caste or community which requires to be dealt with in a stern manner and whether such step will help in curbing violence on the aforesaid grounds?

49. Amendment of section 171G: Elections etc.-

The commission/omission of corrupt practices in the elections are punishable under the Representation of Peoples Act. Do you suggest for the same offences being made punishable simultaneously under provisions of the I.P.C., particularly with reference to section 171G of the I.P.C.?