[1]KARNATAKA CRIMINAL RULES OF PRACTICE (THIRD AMENDMENT) RULES, 1968

PREAMBLE

In exercise of the powers conferred by Article 227 of the Constitution of India and all other powers thereunto enabling and with the previous approval of the Governor of Karnataka, the High Court of Karnataka hereby makes the following amendment to the Karnataka Criminal Rules of Practice, 1968.

Rule - 1. Short title.--

These rules shall be called the Karnataka Criminal Rules of Practice (Third Amendment) Rules, 1968.

Rule - 2. After Rule 1 in Chapter II of the Criminal Rules of Practice, 1968, the following shall be inserted.--

"1-A. No judicial order be made on a Sunday or any public holiday save in cases of absolute urgency".