Section 10 in The Bengal Criminal Law Amendment Act, 1925
10. Rule making powers of appropriate Government. -
The [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order. 1937.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order. 1937.], make rules consistent with this Act to provide for all or any of the following matters, namely :-(i)the times and places at which Commissioners appointed under this Act may sit;(ii)the procedure of such Commissioners, including the appointment and powers of their President, and Hie procedure to be adopted in the event of any Commissioner being prevented from attending throughout the trial of any accused person;(iii)the conduct of and the procedure at trials, the manner in which prosecutions before such Commissioners shall be conducted and the appointment and powers of persons conducting such prosecutions;(iv)the execution of sentences passed by such Commissioners;(v)the temporary custody or release on bail of persons referred to or included in any order made under sub-section (1) of section 3, and the transmission of records to the Commissioners; and(vi)any matter which appears to the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] to be necessary for carrying into effect the provisions of this Act relating or ancillary to trials before Commissioners.
