Section 14 in The Assam Criminal Law (Amendment) Act, 1934
14. Rule making powers of appropriate Government.
- The appropriate Government may, by notification in the official Gazette, make rules not inconsistent with this Act to provide for all or any of the following matters, namely:(i)the time and place at which Commissioners appointed under this Act may sit;(ii)the procedure of such Commissioners including the appointment and powers of their President, and the 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 manners in which prosecutions, before such Commissioners shall be conducted and the appointment and the powers of persons conducting such prosecutions;(iv)the executions of sentences passed by such Commissioners;(v)the temporary custody or release on bails 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)and matter which appears to the appropriate Government to be necessary for carrying into effect the provisions of this Act relating to or ancillary to trial before Commissioners.
