In exercise of the
powers conferred by Article 227 of the Constitution of India and of all other
powers thereto, enabling and with the previous approval of the Governor of
Karnataka, the High Court of Karnataka hereby makes the following rules,
further to amend the Karnataka Criminal Rules of Practice, 1968, namely.-- (1)
These
rules may be called the Karnataka Criminal Rules of Practice (Amendment) Rules,
1993. (2)
They
shall come into force at once. In Rule 9 of Chapter VII of the Karnataka Criminal
Rules of Practice, 1968 (hereinafter referred to as the said rules) for the
words and figure, "Rs. 5" the words and figures "Rs. 50 per
day" shall be substituted. In Rule 4 of Chapter IX of the said rules, for the
words, brackets and figures "in the Cash Book (Register IX)" the
words, letter and brackets "in the Register (General Cash Book) prescribed
in the Account Rules for the sub-ordinate Civil and Criminal Courts" shall
be substituted. In Appendix II of Part I of the said rules,
Register IX and the entries relating thereto shall be omitted. [1] Published in the Karnataka Gazette,
dated 2-9-1993, vide Notification No. LCA I/499/84, dated 18-8-1993KARNATAKA CRIMINAL RULES OF
PRACTICE (AMENDMENT) RULES, 1993[1]
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