Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Bombay Separation of Judicial and Executive Functions (Extension) and The Code of Criminal Procedure (Provision for Uniformity) Act, 1958
Bombay Act No. 97 of 1958
MH248
(a) (i) all amendments made by any law in the provisions of the Code (whether by way of modifications thereto, substitutions thereof, deletions therefrom, insertions therein, additions thereto, or otherwise) in the application exclusively of the Code to any of the areas at present forming the Saurashtra area, Kutch area, Hyderabad area or Vidarbha region, of the State of Bombay, and in particular the amendments made in the Code by the Acts specified in the First Schedule to this Act, shall cease to have effect and shall stand repealed; and
(ii) all amendments made to the Code in its application to the pre-Reorganisation State of Bombay (excluding the transferred territories), and in force at the commencement of this Act, shall be deemed to be extended to, and shall be in force in, the remaining part of the State and the relevant provisions of the Code shall be deemed to be amended (whether by way of modification thereto, substitution thereof, deletion therefrom, insertion therein, addition thereto, or otherwise) accordingly;
(b) the amendments made to the Central Acts (other than the Code), in their application to the pre-Reorganisation State of Bombay, by the Bombay Separation of Judicial and Executive Functions Act, 1951, the Bombay Criminal Procedure (Amendment) Act, 1953, and the Bombay Separation of Judicial and Executive Functions (Supplementary) Act, 1954, shall be deemed to be extended to, and shall be in force in, the remaining part of the State of Bombay to which such Central Acts extend; and accordingly, those provisions in Central Acts in their application to the various areas of the State shall be deemed to be amended (whether by way of modification thereto, substitution thereof, deletion therefrom, insertion therein addition thereto, or otherwise) and any amendments already made in those Central Acts and in force immediately before the commencement of this Act in any area of the State, which amendments conflict with or correspond to the amendments now extended, shall be repealed;
(c) the laws specified in Parts I, II and IV of the Second Schedule shall be amended in the manner and to extent specified in the fourth column of the said Schedule;
(d) in sections 6 and 7 of the Code in its application to the State of Bombay, for the words "pre-Reorganisation State of Bombay, excluding the transferred territories" the words "State of Bombay" shall be substituted, and in the Schedule to the Central Acts on State and Concurrent Subjects (Bombay Adaptation) Order, 1957, all entries relating to the Code of Criminal Procedure, 1898, shall be deleted.
3. Amendments not to render invalid notifications, orders, etc., issued before commencement of this Act. - The provisions of this Act which amend the Code, or any other Central Act, or the State Acts specified in the Second Schedule, so as to alter the manner in which, the authority or the law under which or in accordance with which, any powers are exercisable shall not render invalid any notification, order, commitment, attachment, bye-law, rule or regulation duly made or issued or anything duly done before the commencement of this Act; and such notification, order, commitment, attachment, byelaw, rule or regulation or thing may be revoked, varied or undone in the like manner and to the like extent, and in the like circumstances, as if it had been done after the commencement of this Act by the competent authority and in accordance with the provisions then applicable to such a case. 4. Savings. - (1) Save as provided in this section, nothing in this Act shall be deemed to affect-(a) the validity, invalidity, effect or consequence of anything done or suffered to be done in any area before the date on which the provisions of this Act come into force therein,
(b) any right, privilege, obligation or liability already acquired, accrued or incurred before such date;
(c) any penalty, forfeiture or punishment incurred or inflicted in respect of any act before such date;
(d) any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed in accordance with the provisions of the relevant Acts as amended by this Act. (2) All legal proceedings pending before a Magistrate or Court on the date on which this Act comes into force shall, if such Magistrate or Court ceases to have jurisdiction in respect of such proceedings under the provisions of the relevant Acts as amended by this Act, stand transferred to the Magistrate or Court having jurisdiction under the provisions of the relevant Acts as amended by this Act, and shall be heard and disposed of by such Magistrate or Court, and such Magistrate and Court shall have all the powers and jurisdiction thereof as if they had been originally instituted before such Magistrate or in such Court. 5. Power to remove difficulties. - If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order do anything, not inconsistent with such provisions and for the furtherance of the purposes set out in section 2 which appears to it to be necessary or expedient for the purpose of removing the difficulty.First Schedule
(Not printed)
