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Report No. 32 Appendix 13 Extracts from the Goa, etc., Judicial Commissioner's Court (Declaration as High Court) Act, 1964 (16 of 1964) Sections 3 and 6 "3. Declaration of Goa, Daman and Diu Judicial Commissioner's Court as High Court for certain purposes.-The Court of the Judicial Commissioner for the Union territory of Goa, Daman and Diu (hereinafter referred to as the Judicial Commissioner's Court) is hereby declared to be a High Court for the purposes of Articles 132, 133 and 134. 6. Exceptions and modifications subject to which provisions of Chapter V of Part VI of the Constitution apply to the judicial Commissioner's Court.-The provisions of Chapter V of Part VI of the Constitution shall in their application to the Judicial Commissioner's Court have effect subject to the following exceptions and modifications, namely:- (a) the provisions of Articles 216, 217, 218, 220, 221, 222, 223, 224, 224A, 225, 230 and 231 shall not apply; (b) references - (i) in Article 219, in the proviso to clause (3) of Article 227 and in Article 229, to the Governor shall be construed as references to the administrator of the Union territory of Goa, Daman and Diu; (ii) in Articles 219 and 229 to the State (except in the expression "the State Public Service Commission") shall be construed as references to the Union territory of Goa, Daman and Diu; (c) the reference to the State Public Service Commission in the proviso to clause (1 ) of Article 228 shall be construed as a reference to the Union Public Service Commission.".    |
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