Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Rajasthan Amendment) Act, 1981 1 of 1981 [23 March 1981] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 24, Central Act 2 Of 1974 3. Repeal And Savings Code Of Criminal Procedure (Rajasthan Amendment) Act, 1981 1 of 1981 [23 March 1981] An Act further to amend of Code of Criminal Procedure, 1973 in its application to the State of Rajasthan. Be it enacted by the Rajasthan State Legislature in the Thirty-second year of the Republic of India as follows: - 1. Short Title, Extent And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Rajasthan Amendment) Act 1981. (2) It shall extend to the whole of the State of Rajasthan. (3) Section 2 of this Act shall be deemed to have come into force on the 10th day of December 1980. 2. Amendment Of Section 24, Central Act 2 Of 1974 :- Sub-section (6) of Sec. 24 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), in its application to the State of Rajasthan, shall be, and shall be deemed always to have been substituted by the following namely: - "(6) Notwithstanding anything contained in sub-section (5), where in a State there exist a regular Cadre of Prosecuting Officer, the State Government may also appoint a Public Prosecutor or an Additional Public Prosecutor form among the persons constituting such cadre." 3. Repeal And Savings :- (1) The Code of Criminal Procedure (Rajasthan Amendment) Ordinance, 1980 (Ordinance No. 2 of 1980) is hereby repealed. (2) Notwithstanding such repeal, anything done, or any action taken under the Code of Criminal Procedure, 1973 as amended by the said Ordinance, shall be deemed to have done or taken under the Code of Criminal Procedure, as amended by this Act.