The Code of Criminal Procedure (Assam Amendment) Act, 1984
Assam Act No. 20 of 1984
Last Updated 11th February, 2020 [ass134]
Published in the Assam Gazette, Extraordinary, dated 24-11-1984.
[Received the assent of the President on 22nd November, 1984]
An Act to amend the Code of Criminal Procedure (Assam Amendment) Act, 1980 (President's Act No. 3 of 1980)
Preamble. - Whereas it is expedient to amend the Code of Criminal Procedure (Assam Amendment) Act, 1980 (President's Act No. 3 of 1980), hereinafter called the Act, in the manner hereinafter appearing;
It is hereby enacted in the Thirty-fifth Year of the Republic of India, as follows:
1. Short title, extent and commencement. - (1) This Act may be called the Code of Criminal Procedure (Assam Amendment) Act, 1984.
(2) It extends to the whole of the State of Assam.
(3) It shall be deemed to have come into force on the 5th day of June, 1980.
2. Amendment of Section 3 of President's Act No. 3 of 1980. - In the Principal Act, for sub-section (3) of Section 197, the following sub-section shall be substituted, namely:
"(3) The State Government may, by notification, direct that the provisions of sub-section (2) shall apply-
(a) to such class or category of the members of the Forces charged with the maintenance of public order, or
(b) to such class or category of other public servants charged with the maintenance of public order, as may be specified in the notification, wherever they may be serving, and thereupon the provisions of sub-section (2) shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
