(1) This Act may be called the National Investigation Agency (Amendment) Act, 2019.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In exercise of the powers conferred by sub-section 2 of Section 1 of the National Investigation Agency (Amendment) Act, 2019 (16 of 2019), the Central Government hereby appoints the 2^nd day of August, 2019, as the date on which the provisions of the said Act shall come into force.

In the National Investigation Agency Act, 2008 (34 of 2008) (hereinafter referred to as the principal Act), in section 1, in sub-section (2),

(i) in clause (b), the word and occurring at the end, shall be omitted;

(ii) in clause (c), after the words may be , the word and shall be inserted;

(iii) after clause (c), the following clause shall be inserted, namely:

(d) to persons who commit a Scheduled Offence beyond India against the Indian citizens or affecting the interest of India. .

In section 2 of the principal Act, in sub-section (1), in clause (h), for the words a Special Court constituted , the words a Court of Session designated as Special Court shall be substituted.

In section 3 of the principal Act, in sub-section (2), after the word India , the words and, subject to any international treaty or domestic law of the concerned country, outside India, shall be inserted.

In section 6 of the principal Act, after sub-section (7), the following sub-sections shall be inserted, namely:

(8) Where the Central Government is of the opinion that a Scheduled Offence has been committed at any place outside India to which this Act extends, it may direct the Agency to register the case and take up investigation as if such offence has been committed in India.

(9) For the purposes of sub-section (8), the Special Court at New Delhi shall have the jurisdiction. .

In section 11 of the principal Act,

(i) in the marginal heading, for the word constitute , the words designate Court of Session as shall be substituted;

(ii) in sub-section (1),

(a) for the portion beginning with the words The Central Government , and ending with the words Special Courts , the words The Central Government shall, in consultation with the Chief Justice of the High Court, by notification in the Official Gazette, for the trial of Scheduled Offences, designate one or more Courts of Session as Special Court shall be substituted;

(b) the following Explanation shall be inserted, namely:

Explanation. For the purposes of this sub-section, the expression High Court means the High Court of the State in which a Court of Session to be designated as Special Court is functioning. ;

(iii) sub-sections (3), (4), (5), (6) and (7) shall be omitted;

(iv) in sub-section (8),

(a) for the words by a person appointed as a Judge or an additional Judge of a Special Court , the words, brackets and figure by the Sessions Judge of the Court of Session referred to in sub-section (1) shall be substituted;

(b) for the words such judge or additional judge and the Central Government , the words judge of the Special Court and the appointing authority in consultation with the Central Government shall be substituted;

(c) for the words as may be specified in that order occurring at the end, the words, whichever is earlier shall be substituted;

(v) for sub-section (9), the following sub-section shall be substituted, namely:

(9) When more than one Special Court is designated for an area or areas, the senior-most Judge shall distribute the business among them. .

In section 22 of the principal Act,

(i) in the marginal heading, for the word constitute , the words designate Court of Session as shall be substituted;

(ii) in sub-section (1), for the words constitute one or more , the words designate one or more Courts of Session as shall be substituted;

(iii) in sub-sections (2), (3) and (4), for the word constituted wherever it occurs, the word designated shall be substituted.

In the Schedule to the principal Act,-

(i) for serial number 1 and the entry relating thereto, the following serial numbers and entries shall be substituted, namely:

1. The Explosive Substances Act, 1908 (6 of 1908);

1A. The Atomic Energy Act, 1962 (33 of 1962); ;

(ii) in serial number 3, for the figures, brackets and word 1982 (65 of 1982) , the figures, brackets and word 2016 (30 of 2016) shall be substituted;

(iii) in serial number 8, for entry (b), the following entries shall be substituted, namely:

(b) Sections 370 and 370A of Chapter XVI of the Indian Penal Code (45 of 1860);

(c) Sections 489-A to 489-E (both inclusive) of the Indian Penal Code (45 of 1860);

(d) Sub-section (1AA) of section 25 of Chapter V of the Arms Act, 1959 (54 of 1959);

(e) Section 66F of Chapter XI of the Information Technology Act, 2000 (21 of 2000). .

1. Received the assent of the President on the 24th July, 2019