THE GUJARAT LEGISLATIVE ASSEMBLY PROCEEDINGS (PROTECTION OF PUBLICATION) ACT, 1961.
An Act to protect the publication of reports of p roceedings of the Gujarat Legislative Assembly. It is hereby enacted in the Twelfth Year of the Republic of India as follows:-
1. Short title and extent.
(1) This Act may be called the Gujarat Legislative Assembly Proceedings (Protection of Publication) Act, 1961. (2) It extends to the whole of the State of Gujarat.
2. Definition.
In this Act “newspaper” means any printed periodical work containing public news or comments on public news, and includes a news-agency supp lying material for publication in a newspaper.
3. Publication of reports of Assembly proceedings privileged.
(1) Save as otherwise provided in sub-section (2) no p erson shall be liable at any proceedings, civil or criminal, in any Court in respect of the publication in a newspaper of a substantially true report of any proceeding of the Gujarat Legislative Assembly, unless the publication is p roved to have made with malice. (2) Nothing in sub-section (1) shall be construed as protecting the publication of any matter the publication of which is not for the public good.