RULES FOR ADMINISTRATION OF JUSTICE AND POLICE IN NAGALAND (AMENDMENT) ACT, 1974

Preamble - RULES FOR ADMINISTRATION OF JUSTICE AND POLICE IN NAGALAND (AMENDMENT) ACT, 1974

THE RULES FOR ADMINISTRATION OF JUSTICE AND POLICE IN NAGALAND (AMENDMENT) ACT, 1974

[Act No. 07 of 1974]

[15th October, 1974]

PREAMBLE

An Act further to amend the Rules for Administration of Justice and Police in Naga Hills District, 1937 and matters connected therewith;

Be it enacted in the Twenty fifth year of the Republic of India as follows:--

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Rules For Administration of Justice and Police in Nagaland (Amendment) Act, 1974.

 

(2)     It extends to the whole of the State of Nagaland.

 

(3)     It shall come into force on such date as the Government may by notification in the Nagaland Gazette appoint.

Section 2 - Amendment of the title and extent of the Rules for Administration of Justice and Police in Naga Hills, 1937

(1)     The Rules for Administration of Justice and Police in Naga Hills District, 1937, hereinafter called as Principal Rules shall henceforth be called the "Rules for Administration of Justice and Police in Nagaland, 1937."

 

(2)     The Principal Rules shall extend to all the districts of Nagaland and For the words "Naga Hills Districts" wherever they occur substitute the word " Nagaland " and for the word "Assam" substitute the word " Nagaland " except in case of Assam Rifles.

Section 3 - Change to the Code of Criminal Procedure, 1973 from the Code of Criminal Procedure V of 1898

In the Principal Rules

(a)      for the word "Code of Criminal Procedure 1898" substitute the words "Code of Criminal Procedure 1973" wherever they occur.

 

(b)      for the wards "Naga Hills" substitute the words "Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon" wherever they occur.

Section 4 - Amendment of rule 5

In the rule 5 of "the Principal Rule delete the sentence. "The Superintendent of Police, Naga Hills-Tuensang Area shall exercise the powers of Inspector General in the Naga Hills".

Section 5 - Amendment of rule 14

In Rule 14 of the Principal Rules the following phrases shall be deleted;

(a)      "or the sub-divisional office, Mokokchung so far as the Mokokchung sub-division is concerned" and

 

(b)      "or by the Sub-divisional Officer, Mokokchung as far as the Mokokchung sub-division is concerned subject to the approval in writing of the Deputy Commissioner".

Section 6 - Amendment of rule 15

(1)     In rule 15(B) of the Principal Rules, delete the words "of the said district" and the word "Mokokchung".

 

(2)     In rule 15(C) of the Principal Rules for the figure '4' substitute the figure '2'.

Section 7 - Amendment of rule 16

In rule 16D of the Principal Rules for the words "Schedule V of 1898 No. XXV" substitute the expression "Schedule I Form No. 42".

Section 8 - Repeal & Savings

(1)     All notifications, Regulations and Orders issued to extend or to in force the provisions of the Code of Criminal Procedure V of 1898 and Assam Frontier Administration of Justice Regulation I of 1945 are hereby repealed.

 

(2)     Notwithstanding such repeal--if immediately before the date on which this Act comes into force, there is any appeal, application, trial, inquiry or investigation pending, the a such appeal, application, trial, inquiry or investigation shall be disposed of, continued, held or made, as the case may be, in accordance with the provisions of the Code of Criminal Procedure, 1898, and the Assam Frontier Administration of Justice Regulation, 1955 as they were in force immediately before the commencement of this Act as if this Act has not come into force.