Section 25 in The Assam Criminal Law (Amendment) Act, 1934
25. Visiting Committees.
(1)The appropriate Government shall, by order in writing, appoint such persons as it thinks fit to constitute visiting committees for the purpose of this Act, and shall by rules prescribe the functions which these committees shall exercise.(2)Such rules shall provide for periodical visits to persons under restraint by reason of an order made under sub-section (1) of Section 16.(3)No person in respect of whom any such order has been made requiring him to modify his residence or change of residence or to report himself to the police or so abstain from any specified Act, shall be deemed to be under restraint for the purpose of sub-section (2).
