| [Act 38 of 1953] | [15th December, 1953] |
An Act further to amend the Travancore-Cochin High Court Act, 11251
Be it enacted by Parliament as follows:-
1 Not printed in India Code.
1. Short title and commencement.-(1) This Act may be called the Travancore-Cochin High Court (Amendment) Act, 1953.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1 14-6-1954, vide Notification No. S.R.O 1676, dated 24-5-1954, Gazette of India, Extraordinary, Part II, Section 3, p. 869.
2. Amendment of Section 6, Travancore-Cochin Act 5 of 1125.-To Section 6 of the Travancore-Cochin High Court Act, 1125, the following proviso shall be added, namely:-
"Provided that such Judges of the High Court, not exceeding three in number, as may from time to time be nominated by the Chief Justice, shall sit at Trivandrum and exercise, in respect of cases arising in the district of Trivandrum, the jurisdiction and powers conferred by this Act on a single Judge or a Division Bench of two Judges, as the Chief Justice may determine."