Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FRENCH ESTABLISHMENTS (ADMINISTRATION) ORDER, 1954 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . FRENCH ESTABLISHMENTS (ADMINISTRATION) ORDER, 1954 Whereas by virtue of the agreement dated the 21st October, 1954, entered into between the Government of India and the Government of France, the Central Government has jurisdiction in and in relation to the French Establishments in India : And whereas it is expedient that provision should be made by the Central Government for the administration of the said Establishments; Now, therefore, in exercise of the powers conferred by Secs. 3 and 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government is pleased to make the following Order, namely :- 1. . :- (1) This Order may be called the French Establishments (Administration) Order, 1954. (2) It extends to the whole of the French Establishments. (3) It shall come into force on the 1st day of November, 1954. 2. . :- In this Order "French Establishment" means the areas comprised in the French Establishments in India known as Pondicherry, Karaikal, Mahe and Yanam. 3. . :- There shall be a Chief Commissioner at the head of the administration of the French Establishments appointed by the Central Government. 4. . :- (1) Subject to the direction and control of the Central Government, the Chief Commissioner may, from time to time, appoint such judges, magistrates and other authorities as may be necessary for the administration of the French Establishments and may, by general or special order, determine their jurisdiction, powers, duties and functions. (2) Without prejudice to the provisions of sub-paragraph (1), but subject to any law for the time being in force in the French Establishments, all judges, magistrates and other authorities of French Establishments who, immediately before the commencement of this Order, were exercising lawful functions in the said Establishments or any part thereof, shall, until other provision is made by the Chief Commissioner, continue to exercise their respective powers and jurisdiction and perform their respective duties and functions, in the same manner and to the same extent as they were doing before the commencement of this Order. 5. . :- All laws in force in the French Establishments or any part thereof immediately before the commencement of this Order and not repealed by paragraph 6 of the French Establishments (Application of Laws) Order, 1954, shall continue to be in force until repealed or amended by a competent authority : Provided that all functions exercisable under the said laws by the Commissioner of the Republic for the French Establishments in India shall be exercisable by the Chief Commissioner. 6. . :- All taxes, duties , cesses or fees which, immediately before the commencement of this Order, were being lawfully levied in the French Establishments or any part thereof shall, insofar as such levy has not been discontinued by any of the laws extended to the French Establishments by the French Establishments (Application of Laws) Order, 1954, continue to be levied and applied for the same purposes until other provisions are made by a competent Legislature or authority.