Section 2 in The Code of Criminal Procedure (Assam) (Amendment) Act, 1980
2. Amendment of Section 45.
- In the Code of Criminal Procedure, 1973 (2 of 1974) in its application to the State of Assam (hereinafter referred to as the principal Act), for sub-section (2) of Section 45, the following sub-section shall be substituted, namely:"(2) The State Government may by notification direct that the provisions of sub-section (1) shall apply-(a)to such class or category of the members of the Forces charged with the maintenance of public order, or(b)to such class or category of other Public servants [not being persons to whom the provisions of sub-section (1) apply] charged with the maintenance of public order, as may be specified in notification wherever they may be serving and thereupon the provisions of that sub-section shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
