act 036 of 1837 : Madras Public Property Malversation Act, 1837

Madras Public Property Malversation Act, 1837

ACTNO. 36 OF 1837
11 August, 1838

Section 1. Extension of jurisdiction of Collectors and their subordinate in cases of embezzlement, etc., to similar offences by persons of certain classes.

1. Extension of jurisdiction of Collectors and their subordinate in cases of embezzlement, etc., to similar offences by persons of certain classes. [***]2 The Jurisdiction vested in Collectors, Subordinate Collectors and Assistant Collectors, by Regulations IX of 1822 and VII of 1828 of the Madras Code, in cases of embezzlement of public money, and of the falsification, destruction or concealment of any public account, record, voucher or document relating to public, money, shall extend to cases of the embezzlement of any public property or the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property, by any person of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822.

Section 2. Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes.

2. Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes. [***]3 All provisions of either of the said Regulations IX of 1822 and VII of 1828, which apply to cases of the embezzling of public money, shall apply to cases of the embezzling of public property whatever, by persons of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822; [***] all provisions of either of those Regulations, which apply to cases of the falsification, destruction or concealment of any public account; record; voucher or document relating to public money, shall apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document relating to any public property whatever, by persons of any of the said classes.

1. The short title was given by the Repealing and Amending Act, 1901 (IX of 1901). This Act was declared by the Laws Local Extent Act, 1874 (XV of 1874), S. 4 and the second schedule to be in force in the whole of the Presidency of Madras except the territories mentioned in the sixth Schedule to that Act. It has also been declared, under S. 3(a) of the Scheduled Districts Act, 1874 (XIV of 1874), to be in force in the Scheduled Districts in Ganjam and Vizagapatam see Gazette of India, 1898, Part I, p. 869 and Fort St. George Gazette, 1898, Part I, p. 666. The Act has been extended by a notification under S. 5 of the Scheduled Districts Act to the Bhadrachalam and Nagur taluks of the Godavari Agency see Fort St. George Gazette 1930, Part I, page 553. The Act has been declared by a notification under S. 3, clause (a) of the Scheduled Districts Act to be in force in the Dutcharti and Guditeru Muttas of the Godavari Agency see Fort St. George Gazette, 1930, Part I, page 553.

2. The words and figures It is hereby enacted that from the fifteenth day of December, 1937 , were repealed by the Repealing Act, 1870 (XIV of 1870).

3. The words It is hereby enacted that and the words and that in the second clause were repealed by the Repealing Act, 1874 (XVI of 1874) and the words from the said day , which occurred immediately before the opening words of the section as it now stands, were repealed by the Repealing Act, 1870 (XIV of 1870).

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