The Nagaland (Criminal Law Amendment) Regulation, 1962
Regulation 3 of 1962
Last Updated 17th February, 2020 [nag016]
[Promulgated by the President in the Thirteenth Year of the Republic of India]
A Regulation to provide for the amendment of the Criminal Law Amendment Act, 1952, in its application to Nagaland
In exercise of the powers conferred by Article 240 of the Constitution, and with sub-paragraph (2) of paragraph 18 of the Sixth Schedule to the Constitution, the President is pleased to promulgate the following regulation made by him:
1. Short title and commencement. - (1) This Regulation may be called the Nagaland (Criminal Law Amendment) Regulation, 1962.
(2) It shall come into force at once.
2. Definition. - In this Regulation, the expression, "Nagaland" shall have the meaning assigned to it in the Nagaland (Transitional Provisions) Regulation, 1961 (2 of 1961).
3. Amendment of Section 6. - In the Criminal Law Amendment Act, 1952 (45 of 1952) (hereinafter referred to as the principal Act), as applicable to Nagaland, for sub-section (2) of Section 6 the following sub-section shall be substituted, namely:
"(2) A person shall not be qualified for appointment as a special Judge under this Act unless he is or has been-
(a) a Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge under the Code of Criminal Procedure, 1898 (5 of 1898); or
(b) a Deputy Commissioner of a District of Nagaland."
4. Construction of references to Code of Criminal Procedure. - In the Principal Act, in its application to the Tuensang District, references to the Code of Criminal Procedure, 1898 (5 of 1898) except in Section 9, shall be construed as references to the corresponding law for the time being in force in that district.
