Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bhopal Gas Leak Disaster (Processing Of Claims) Amendment Act, 1992 CONTENTS 1. Short Title 2. Amendment Of Section 6 3. Amendment Of Section 7 Bhopal Gas Leak Disaster (Processing Of Claims) Amendment Act, 1992 An Act to amend the Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985.BE in enacted by Parliament in the Forty-third Year of the Republic of India's as follows:- 1. Short Title :- This Act may be called the Bhopal Gas Leak Disaster (Processing of Claims) Amendment Act, 1992. 2. Amendment Of Section 6 :- In section 6 of the Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985(21 of 1985) (hereinafter referred to as the principal Act, after sub-section (4), the following sub-section shall be inserted, namely:--- "(5) The Commissioner and the officers subordinate to him authorised to discharge functions under the Scheme shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973(2 of 1974).". 3. Amendment Of Section 7 :- I n section 7 of the principal Act, after the words "not below the ran k of a Secretary to that Government", the words "or he Commissioner" shall be inserted.