The Ninth Schedule

[See Section 76(A)]

Amendments to the Manipur (Courts) Act, 1955

In the Manipur (Courts) Act, 1955 (56 of 1955),-

(i) throughout the Act, save as otherwise expressly provided,-

(a) for the words "Chief Commissioner", the words "State Government" shall be substituted, and for the words, "Judicial Commissioner" or "Court of the Judicial Commissioner", the words "High Court" shall be substituted, and such consequential amendments, as the rules of grammar may require, shall be made;

(b) for the words "Union territory of Manipur", the words "State of Manipur" shall be substituted;

(ii) in the long title, the words "a Judicial Commissioner's Court and other" shall be omitted;

(iii) in section 2,-

(a) clause (i) shall be omitted;

(b) after clause (iii), the following clause shall be inserted, namely:-

(iiia) "High Court" means the Gauhati High Court (the High Court of Assam, Nagaland, Maghalaya, Manipur and Tripura);';

(iv) Chapter II shall be omitted;

(v) in section 16, the words "the Court of the Judicial Commissioner and" shall be omitted;

(vi) in section 17,-

(a) the brackets and figure "(1)" shall be omitted;

(b) sub-section (2) shall be omitted;

(vii) in section18, for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) When the business pending before the court of a district judge requires the aid of an additional district judge for its speedy disposal, one or more additional district judges may be appointed.";

(viii) section 19 shall be omitted;

(ix) for section 23, the following section shall be substituted, namely:-

"23. Local limits of the jurisdiction of courts of subordinate judges and munsiffs.-

(1) The local limits of the jurisdiction of the court of a subordinate judge or a munsiff shall be such as the State Government may, after consultation with the High Court, by notification in the Official Gazette, define.

(2) When a subordinate judge is posted to a district, the local limits of the district shall, in the absence of any direction to the contrary, be the local limits of his jurisdiction.";

(x) in section 25, sub-section (4) shall be omitted;

(xi) sections 33, 34, 35 and 40 shall be omitted;

(xii) in sub-section (1) of section 43, the words "the Court of the Judicial Commissioner and" shall be omitted;

(xiii) section 46 shall be omitted.

Back

Index

Next