Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1973 CONTENTS 1. . 2. . 3. . MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1973 In exercise of the powers conferred by S. 79 of the North-Eastern Areas (Re-organisation) Act, 1971 (Central Act 81 of 1971), the Government of Meghalaya hereby makes the following Order namely 1. . :- (1) This Order may be called the Meghalaya Adaptation of Laws Order (No. 1), 1973. (2) It shall be deemed to have come into force on the 21st day of January, 1972. 2. . :- In their application to Meghalaya or any part thereof, the following Laws, namely : (i) The Rules for the Administration of Justice and Police in the Khasi and Jaintia Hills District, dated 29th March, 1937 ; (ii) The Rules for the Administration of Justice and Police in the Garo Hills District, dated 29th March, 1937 ; (iii) The Khasi Siemships (Administration of Justice) Order, 1950 dated the 25th January, 1950 ; (iv) The United .Khasi-Jaintia Hills Autonomous District Administration of Justice) Rules, 1953, dated 18th December, 1953 ; (v) The Garo Hills Autonomous District (Administration of Justice) Rules, 1953, dated the 24th March, 1953 ; (vi) The Assam High Court (Jurisdiction over District Council Courts) Order, 1954, dated 16th January, 1954 ; (vii) The Assam Services Discipline and Appeal Rules, 1964 ; (viii) The Assam Civil Services (Conduct) Rules, 1965-; (ix) The Assam Fundamental Rules and Subsidiary Rules ; (x) The Assam Services (Pension) Rules, 1969 ; (xi) The Assam Services (Revision of Pay) Rules, 1964 ; (xii) The Treasury Rules (Assam) ; (xiii) The Assam Financial Rules including the Assam Contingency and Budget Mannual; (xiv) The Delegation of Financial Powers Rules, 1960 ; (xv) The Assam Autonomous District (Constitution of District (Councils) Rules, 1951 ; and (xvi) The Assam Local Audit Manual ; shall, unless the context otherwise requires, have effect and be deemed to have had effect as if reference therein to the State Government, Government, Government Department authorities or Gazette mentioned in the first column as the Table hereunder set out were references to the State Government, Government, Government Department authorities or Gazette mentioned opposite to that in the Second column of the Table : 3. . :- (1) References to the "Assam High Court" in any of the law mentioned in Cl. 2, shall be construed as referring to the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya and Manipur and Tripura)" ; and (2) References to any Government Departments or authorities, other than those specified in the Table in column 2, shall be construed as referring to the corresponding Government Departments or authorities in Meghalaya or to such Government Departments or authorities exercising corresponding power or authority in Meghalaya. COMMENTS By virtue of this Order, as empowered under the provisions of the North-Eastern Areas (Re- organisation) Act, 1971, the Government of Meghalaya has adapted certain laws as detailed'therein.