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State of Assam - Section

Section 43 in Criminal Rules (Assam)

43.

When a Deputy Commissioner sees cause to recommend the removal or suspension from office or other punishment of a Public Prosecutor, he shall submit a report of the facts of the case to the Legal Remembrancer and the Legal Remembrancer shall forward the report to the Government stating his opinion as to whether the Public Prosecutor should or should not be removed or suspended. The State Government will pass such orders as they may deem fit.Voucher No..... of list of payment for 19.....Form A[Vide Rule 33]Bill for fees of Government Pleader of...... for conducting..... criminal cases during the month of...... 19.....
No. of case Court attended Name of the first accused or appellant Section of the Act Date of attendance Fees charged Remarks (If extra fees charged, the hour at whichcourt rose or other reasons)
1 2 3 4 5 6
             
Total Rupees (in words) Received contents
Checked with Work Register and countersigned for Rupees (inwords) Government Pleader
Dated 19,District Magistrate  
Passed for Rs.,Rupees  
Dated 19, Legal Remembrancer, Assam
Examined and entered Pay Rs.,Rupees
Accountant Date 19,Treasury Officer
For Use in the Accountant General's OfficeNoted in page............ of Audit Register
Admitted Rs.  
Objects Rs. for reasons given below:
Auditor Superintendent
Form B[Vide Rule 33]Register of work done by......................Public Prosecutor, during the Superintendent month of...........
Date Court Whether original case or appeal Name of first accused or appellant Section of the Act Signature of presiding officer Remarks
1 2 3 4   5 6
             
Form C[Vide Rule 27]FromToThe Senior Government Advocate of the Assam High Court, Gauhati Criminal Appeal No..... of/Case No..... of.....Appellate/PetitionerSir,Please cause appearance to be entered on behalf of the State in the above-mentioned case. A short statement of the facts of the case, and the reasons for making this requisition, are give below:Statement showing the Sections of Cr. P.C., 1973 (2 of 1974) applicable in full in the whole of Nagaland
Sl. No. Sections Chapter Subject Modification, if any No. and Date
1. Section 11 & 12 II Courts of Judicial Magistrates, Chief Judicial Magistrates andAdditional Chief Judicial Magistrates With modification Section 11-In sub-section (1) the words "after consultation with theHigh Court" shall be deleted. No. 1 LAW 170/74/LEG dated 30th July, 1975.
        In sub-sections (2) & (3) the words "High Court"shall be substituted by the words "State Government"wherever it occurs.  
        In sub-section (3) after the words "Judicial service"the words "civil service" shall be inserted.  
        Section 12- In sub-sections (1), (2) & (3) the words ‘HighCourt' shall be substituted by the words 'State Government'wherever it occurs.  
2. Sections 20 to 23 II Executive Magistrates, Special Executive Magistrates, Localjurisdiction of Executive Magistrates, Subordinates of ExecutiveMagistrates Without modification LAW 82/70 (Vol. II), dated 19-6-1975.
3. Section 36 IV Power of superior officers of police Without modification LAW 82/70 dated 3-5-1974.
4. Sections 41 to 60 V Arrest of persons do LAW 82/70 dated 5-7-1977.
5. Sections 70 to 90 VI Warrant of arrest, proclamation and attachment and other Rulesregarding process do do
6. Sections 95 & 96 VII Power to declare certain publications forfeited and issuesearch warrants for the same. Application to High Court to setaside declaration of forfeiture do LAW 82/70 dated 24-6-1974.
7. Sections 106 to 124 VIII Security for keeping the peace and for good behaviour do Applicable vide S.52 of Cr.P.C.
8. Sections 129 to 148 X Maintenance of Public Order and tranquillity do do
9. Sections 149 to 153 XI Preventive action of the police do do
10. Sections 154 to 176 XII Information to the Police and their powers to investigate do LAW 82/70 dated 3-5-1974.
11. Section 207 XVI Supply to the accused copy of police report and otherdocuments do do
12. Section 373 XXIX Appeal from orders requiring security or refusal to accept orrejecting surety for keeping peace or good behaviour do LAW 82/70 dated 19-6-1975.
13. Sections 432 to 435 XXXII Suspension, remission and commutation of sentences do LAW 82/70 dated 5-7-1977.
14. Sections 436 to 450 XXXIII Provisions relating to bail and bonds do do