Section 1 in The Code of Criminal Procedure (Maharashtra Amendment) Act, 1981
1.
In section 24 in its application to the State of Maharashtra, -(a)in sub-section (1), the words "after consultation with the High Court," shall be deleted.(b)in sub-section (4), for the words "in consultation with the Sessions Judge," the words "with the approval of the State Government," shall be substituted.- Vide Maharashtra Act No. 34 of 1981.Notes. - With experience of the working of the new Code for more than 6 years the State Government has come to the conclusion that the statutory obligation on Government to consult the Judiciary, which makes its recommendations almost binding, should be dispensed with and Government should be free to appoint Counsels of its own choice and confidence, both in the High Court and in the Sessions Courts. (Section 24 as amended.)Section 24 in the new Code is corresponding to section 492 of the old Code. It deals with the appointment of Public Prosecutors. This was recasted in the Amendment Act of 1978 (Central Amendment) for the following purposes :
