Report No. 156

Issue No. 6

All the Judges and Registrar supported the proposal for insertion of new section 167A.

One State Government agreed but another State Government does not support the proposal.

One Advocate responded in the affirmative whereas another Advocate has not touched upon the issue.

Four Police Officers are of the view that the proposed subject is already covered under the provisions of Prevention of Corruption Act, 1988 and there is no need of section 167A. One police officer feels that the proposed amendment may be inserted in Prevention of Corruption Act, 1988 and not in the Indian Penal Code.

The State Law Commission dittoes the suggestion Academician'has not touched upon the issue. Nirantar has not responded to this issue.