(2)Unless the Governor-General in his discretion thinks fit to give his previous sanction, there shall not be introduced into, or moved in, a Chamber of a Provincial Legislature any Bill or amendment which-(a)repeals, amends, or is repugnant to any provisions of any Act of Parliament extending to British India; or(b)repeals, amends or is repugnant to any Governor-General's Act, or any ordinance promulgated in his discretion by the Governor-General; or(c)affects matters as respects which the Governor-General is by or under this Act, required to act in his discretion; or(d)affects the procedure for criminal proceedings in which European British subjects are. concerned; and unless the Governor of the Province in his discretion thinks fit to give his previous sanction, there shall not be introduced or moved any Bill or amendment which-(i)repeals, amends or is repugnant to any Governor's Act, or any ordinance promulgated in his discretion by the Governor; or(ii)repeals, amends or affects any Act relating to any police force.
