| [Arunachal Pradesh Act No. 4 of 1988] |
An Act further to amend the Criminal Law Amendment Act, 1952, in its application to the Stare of Arunachal Pradesh
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Arunachal Pradesh (Criminal Law Amendment) Act, 1987.
(2) It extends to the whole of the State of Arunachal Pradesh.
(3) It shall come into force at once.
2. Amendment of section 6 (Central Act 46 of 1952).- In the Criminal Law Amendment Act, 1952 (Central Act No. 46 or 1952) in its application to the State of Arunachal Pradesh (hereinafter referred to as the principal Act), for sub-section (2) of section 6, the following sub-section shall be substituted, namely.:-
"(2) A person shall not be qualified for the appointment as a Special Judge under this Act unless he is or has been-
(a) a Session Judge or an Additional Session Judge or an Assistant Session Judge under the Code of Criminal Procedure. 1898 or
(b) a Deputy Commissioner of a District preferably with legal background and sufficient judicial experience."
3. Construction of references of Code of Criminal Procedure (5 of 1898).- In the principal Act, except in section 9, references to the Code of Criminal Procedure, 1898, shall be construed as references to the corresponding law for the time being in force in the State of Arunachal Pradesh.
4. Repealing and saving.- (1) The North East Frontier Agency (Criminal Law Amendment) Regulation, 1962 (No. 2 of 1962) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Regulation shall be deemed to have been validly done or taken under this Act.