Governor General Act, 1853 [Repealed]
Passed by the Governor General of India in Council, the 8th December 1853.
Whereas it is expedient that the Governor General should ??? Province of Pegu and other Eastern Provinces unaccompanied by an Member of the Council of India. It is enacted as follows:
Section 1.
1. During the absence of the Governor General from the council of India, it shall be lawful for the Governor General alone to exercise all the powers which may be exercised by the Governor Governor ??? Council, except such powers as may by a Resolution of the Governor General in Council be exercised by the President in Council during the absence of the Governor General, and except the power of ??? Laws and Regulations.
Section 2.
2. This Act shall commence-from the day on which it shall be notified by an order published in the Calcutta Gazette that the Governor General has quitted Calcutta for the purpose of so proceeding a aforesaid, and shall not continue in force for a longer period than ??? calendar months from the time of the passing of this Act.
Geo. Plowden, Offg. Secy. to the Govt. of India.