act 027 of 1864 : Justices of the Peace Act, 1864 [Repealed]

Justices of the Peace Act, 1864 [Repealed]

ACTNO. 27 OF 1864
11 April, 1866
Repealed by Act 2 of 1869
Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 28st November 1864.)

An Act to substitute certain declarations for the oaths of qualification taken by Justices of the Peace.

PREAMBLE

Whereas cases have arisen wherein persons have brought forward conscientious objections to taking the several oaths hitherto administered to Justices of the Peace in order that they may be duly qualified to act under Commissions of the Peace; It is enacted as follows:

Section 1. Repeal of Section 1 of Act XVI of 1841

Section 1 of Act XVI of 1841 is hereby repealed.

Section 2. Justices of the Peace to be capable of acting as such on making certain declarations

All persons who are or shall be nominated and appointed in any Commission of the Peace, shall be capable of acting as Justices of the Peace in every respect according to the terms of such Commission, upon making and subscribing before any other Justice of the Peace or the chief Civil Officer of any Station within the places in and for which any such Commission shall have issued, declarations to the following effect:

I declare that I will be faithful and bear true allegiance to Her Majesty Queen Victoria.

I declare that I will truly and faithfully discharge the Office of a Justice of the Peace.

Section 3. Subscriptions to such declarations where to be deposited

The subscriptions of such persons to the said declarations shall be deposited and kept with the records in the Home Department of the Office of the Secretary to the Government in the province wherein such declarations shall have been made.