Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FRENCH ESTABLISHMENTS (APPLICATION OF LAWS) ORDER, 1954 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . SCHEDULE 1 :- SCHEDULE FRENCH ESTABLISHMENTS (APPLICATION OF LAWS) ORDER, 1954 Whereas by virtue of the agreement, dated the 21st day of October, 1954, entered into between the Government of India and the Government of France, the Central Government has jurisdiction i n and in relation to the French Establishments in India ; Now, therefore, in exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1917), and all other powers enabling it in that behalf, the Central Government is pleased to make the following Order, namely : - 1. . :- (1) This Order may be called the French Establishments (Application of Laws) Order, 1954. (2) It shall come into force on the 1st day of November, 1954. 2. . :- In this Order, 'French Establishments' means the areas comprised in the French Establishments in India known as Pondicherry, Karaikal, Mahe and Yanam. 3. . :- (1) The enactments specified in column 3 of the Schedule as in force before the commencement of this Order are hereby applied tc, and shall be in force in, the French Establishments subject to- (a) any amendments to which the enactments are for the time being generally subject in the territories to which they extend ; (b) the modifications, if any, specified in column 4 of the Schedule; and (c) the subsequent provisions of this Order. (2) All rules made under any of the enactments aforesaid in force immediately before the commencement of this Order, and all notifications, orders or regulations issued or made under any of the enactments aforesaid and similarly in force, insofar as their application is required for purpose of effectively applying the provisions of the said enactments, are also hereby applied to, and shall be in force in, the French Establishments. 4. . :- (1)Any reference in any enactment, notification, rule, order or regulation, applied to the commencement by this Order, to India or to States or state generally shall be construed as including a reference to the French Establishments. (2) 1 [Unless otherwise specially provided in the Schedule, any reference] in any enactment specified in the Schedule to the State Government shall be construed as a reference to the Central Government. (3) Any reference in any enactment specified in the Schedule to a law not in force, or to any functionary not in existence, in the French Establishments shall be construed as a reference to the corresponding law, if any in force or to the corresponding functionary in existence, in the said Establishments: Provided that if any question arises as to who such corresponding functionary is, the decision of the Central Government thereon shall be final. 1. Substituted by GS R 207, dated 15th February, 1961 5. . :- Any court, tribunal or authority required or empowered to enforce in the French Establishments any enactment specified in the Schedule may, for the purpose of facilitating its application in relation to the said Establishments, construe the enactment with such alterations, not affecting the substance, as may be necessary or proper with respect to the matter before the court, tribunal or authority, as the case may be. 6. . :- Unless otherwise specially provided in the Schedule, all laws in force in the French Establishments immediately before the commencement of this Order, which correspond to the enactments specified in the Schedule, shall cease to have effect, save as respects things done or omitted to be done before such commencement. SCHEDULE 1 SCHEDULE