act 001 of 1915 : Emergency Legislation Continuance Act, 1915 [Repealed]

Emergency Legislation Continuance Act, 1915 [Repealed]

ACTNO. 1 OF 1915

01 December, 1915

[Repealed by Act 12 of 1927]

An Act to continue in force the provisions of certain Ordinances

Whereas the Ordinances mentioned in the Schedule are temporary in their duration and in virtue of Section 23 of the Indian Councils Act, 1861, are limited to expire within the period of six months from their promulgation; and,

Whereas owing to the state of was existing between His Majesty the King-Emperor and certain foreign powers, it is expedient to provide for the continuance as in this Act mentioned of the provisions contained in those Ordinances, it is hereby enacted as follows:

Section 1. Short title

This Act may be called the Emergency Legislation Continuance Act, 1915.

Section 2. Continuance of provisions of Ordinances in Schedule

The provisions of the Ordinances mentioned in the Schedule shall have effect as if they had been enacted by the Governor-General in Council and shall be in force during the continuance of the present war and for a period of six months thereafter:

Provided that the Governor-General in Council may by notification in the Gazette of India, direct that any provision in any of the said Ordinances shall cease to be in force at any earlier date which may be specified in such notification.

(See Section 2)

Ordinances made by the Governor-General of India under Section 23 of the Indian Councils Act, 1861

Year	Number	Short title
1914	I	The Indian Naval and Military News (Emergency) Ordinance, 1914.
	II	The Impressment of Vessels Ordinance, 1914.
	III	The Foreigners Ordinance, 1914.
	IV	The Indian Volunteers Ordinance, 1914.
	V	The Ingress into India Ordinance, 1914.
	VI	The Commercial Intercourse with Enemies Ordinance, 1914.
	VII	The Foreigners (Amendment) Ordinance, 1914.
	VIII	The Foreigners (Further Amendment) Ordinance, 1914.
	IX	The Articles of Commerce Ordinance, 1914.