DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Identification of Prisoners (Tamil Nadu Amendments ) Act, 2010 Act 29 of 2010
Keyword(s):
Prisoners, identification
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© [Regd. No. TN/CCN/467/2009-11.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2010 [Price: Re. 0.80 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 305] CHENNAI, WEDNESDAY, OCTOBER 6, 2010 Purattasi 20, Thiruvalluvar Aandu-2041
Part IV—Section 2 Tamil Nadu Acts and Ordinances
[189]DTP-IV-2 Ex. (305) Short title,
extent and
commence-
ment.
Amendment
of long title.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 26th September 2010 and is hereby published for general information:—
ACT No. 29 OF 2010. A Bill further to amend the Identification of Prisoners Act, 1920, in its application to the State of Tamil Nadu.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. (1) This Act may be called the Identification of Prisoners (Tamil Nadu Amendment) Act, 2010.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. In the long title to the Identification of Prisoners Act, 1920 (hereinafter referred to as the principal Act), for the expression "measurements and photographs", the expression
"blood samples, measurements and photographs" shall be substituted.
3. In the preamble to the principal Act, for the expression "measurements and photographs", the expression "blood samples, measurements and photographs" shall be substituted.
4. In section 2 of the principal Act, in clause (b), for the expression "Chapter XIV of the Code of Criminal Procedure, 1898 (Central Act V of 1898)", the expression "Chapter XII of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)" shall be substituted.
5. In section 3 of the principal Act,—
(i) in the marginal heading, for the expression "measurements, etc.", the expression
"blood samples, measurements and photographs" shall be substituted; Central Act
XXXIII of
1920.
Amendment of preamble. Amendment of section 2. Amendment of section 3.
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190 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(ii) for the expression "measurements and photograph", the expression "blood samples, measurements and photographs" shall be substituted;
(iii) for the expression "section 118 of the Code of Criminal Procedure, 1898 (Central Act V of 1898)", the expression "section 117 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)" shall be substituted.
6. In section 4 of the principal Act,—
(i) in the marginal heading, for the expression "measurements, etc.", the expression
"blood samples, measurements and photographs" shall be substituted;
(ii) for the expression "measurements", the expression "blood samples, measurements and photographs" shall be substituted.
7. In section 5 of the principal Act,—
(i) in the marginal heading, for the expression "a person to be measured or photographed", the expression "to take blood samples from a person or a person to be measured or photographed" shall be substituted;
(ii) for the expression "measurements or photograph", occurring in two places, the expression "blood samples or measurements or photographs" shall be substituted;
(iii) for the expression "Code of Criminal Procedure, 1898 (Central Act V of 1898)", the expression "Code of Criminal Procedure, 1973 (Central Act 2 of 1974)" shall be substituted.
8. In section 6 of the principal Act,—
(i) in the marginal heading, for the expression "measurements, etc.", the expression
"blood samples, measurements and photographs" shall be substituted;
(ii) for the expression "measurements or photograph", occurring in two places, the expression "blood samples, measurements or photographs" shall be substituted.
9. In section 7 of the principal Act,—
(i) in the marginal heading, for the expression "measurements, etc.", the expression
"blood samples, measurements and photographs" shall be substituted;
(ii) for the expression "has had his measurements taken or has been photographed", the expression "has had his blood samples or measurements taken or has been photographed" shall be substituted;
(iii) for the expression "all measurements and all photographs", the expression
"all records of blood samples, all measurements and all photographs" shall be substituted;
(iv) for the expression "the District Magistrate or Sub-Divisional Officer", the expression "the District Magistrate or the Sub-Divisional Magistrate or in any area where a Commissioner of Police has been appointed, the Commissioner of Police" shall be substituted.
10. In section 8 of the principal Act, in sub-section (2),—
(i) in clause (b), for the expression "measurements and photographs", the expression
"blood samples, measurements and photographs" shall be substituted;
(ii) in clause (c), for the expression "measurements", the expression "blood samples and measurements" shall be substituted;
(iii) in clause (f), for the expression "records of measurements", the expression
"records of blood samples, measurements" shall be substituted. (By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government, Law Department.
Amendment of
section 4.
Amendment of
section 5.
Amendment of
section 6.
Amendment of
section 7.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
Amendment of
section 8.
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