| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 26th November, 1941.) |
[Repealed by Act 48 of 1952, S. 2 and Sch. I]
An Act to empower the Federal Court to make rules for regulating the presentation of appeals lying to that Court.
Whereas it is expedient to empower the Federal Court to make rules for regulating the presentation of appeals lying to that Court, and for that purpose to repeal those provisions of the Code of Civil Procedure, 1908 (V of 1908), which now regulate that matter;
It is hereby enacted as follows:-
1. Short title and commencement.- (1) This Act may be called the Federal Court Act, 1941.
(2) It shall come into force on such date1 as the Central Government may, by notification in the official Gazette, appoint.
1 Came into force on 1-9-42.
2. Repeal of section 111A and rule 17 of Order XLV of the First Schedule, Act V of 1608.- 1[* * *].
1 Repealed by Act 6 of 1945, S. 2 and Sch. I
3. Power of Federal Court to make rules.- The Federal Court may, with the approval of the Governor General in his discretion, make rules for regulating the presentation and prosecution of appeals lying to that Court, including rules relating to the furnishing of security for costs, the proceedings, if any, to be had in High Courts in connection with such appeals, and the preparation and transmission to the Federal Court of the records in such appeals.