gujarat act 009 of 1962 : Legislative Assembly Proceedings (Protection of Publication) Act, 1961

Legislative Assembly Proceedings (Protection of Publication) Act, 1961

GUJARAT ACT 009 OF 1962

21 February, 1962

An Act to protect the publication of reports of proceedings of the Gujarat Legislative Assembly.

It is hereby enacted in the Twelfth Year of the Republic of India as follows:

Section 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.

Section 2. Definition

In this Act newspaper means any printed periodical work containing public news or comments on public news, and includes a news-agency supply ingmaterial for publication in a newspaper.

Section 3. Publication of reports of Assembly proceedings privileged

(1) Save as otherwise provided in sub-section (2) no person 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 proved 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.

1. Assented to by the President on the 21st February, 1962. First published, after having received the assent of the President in the Gujarat Government Gazette on the 28th February, 1962.