National Security Act, 1980
17. Act not to have effect with respect to
detentions under State laws
(1) Nothing in this Act shall apply or have
any effect with respect to orders of detention, made under any State law, which
are in force immediately before the commencement of the National Security
Ordinance, 1980, and accordingly every person in respect of whom an order of
detention made under any State law is in force immediately before such
commencement, shall be governed with respect to such detention by the
provisions of such State law or where the State law under which such order of
detention is made is an Ordinance (hereinafter referred to as the State
Ordinance) promulgated by the Governor of that State and the State Ordinance
has been replaced-
( i )
before such commencement, by an enactment passed by the Legislature of that
State, by such enactment; or
(ii) after such commencement,
by an enactment which is passed by the Legislature of that State and the
application of which is confined to orders of detention made before such
commencement under the State Ordinance, by such enactment.
as if this Act had not
been enacted.
(2) Nothing in this section shall be deemed to
bar the making under section 3, of a detention order against any person
referred to in sub-section (1) after the detention order in force in respect of
him as aforesaid immediately before the commencement of the National Security
Ordinance, 1980, ceases to have effect for any reason whatsoever.
Explanation.- For the purposes of
this section, "State law" means any law providing for preventive
detention on all or any of the grounds on which an order of detention may be
made under sub-section (2) of section 3 and in force in any State immediately
before the commencement of the said Ordinance.