Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STATE OF PONDICHERRY (REPRESENTATIVE ASSEMBLY DECREE AMENDMENT) ORDER, 1955 CONTENTS 1. . 2. . STATE OF PONDICHERRY (REPRESENTATIVE ASSEMBLY DECREE AMENDMENT) ORDER, 1955 Where 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 State of Pondicherry; And whereas it is expedient that the Decree dated the 25th October, 1946, passed by the Government of France instituting a Representative Assembly in the then French Settlements in India should now be amended to make it accord with the changed circumstances in the State; 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 hereby makes the following order, namely: - 1. . :- (i) This Order may be called the State of Pondicherry (Representative Assembly Decree Amendment) Order, 1955. (ii) It shall come into force at once. 2. . :- As from the commencement of this Order, the Decree dated the 25th October, 1946, passed by the Government of France instituting a Representative Assembly in the then French Settlements in India, shall have effect in the State of Pondicherry subject to the following modifications and adaptations, namely: - (a) all references to "French Settlements in India" wherever they occur in the said Decree shall be construed as references to the State of Pondicherry; (b) all references to "Consield Etate", "Council of Ministers", "Ministry of French Overseas Territories", and all references to Decree in Council of Ministers, wherever they occur in the said Decree shall be construed respectively as references to the Central Government and to Order made by the Central Government; (c) the exercise of its powers by the Representative Assembly under the said Decree shall be subject to such directions as the Central Government may from time to time issue; 1 [(d) (i) all the articles of Sec. 1 of the said Decree except Arts. 1 and 4, paragraphs 1, 3 and 4 of Arts. 18 and 19 shall repealed. (ii) for paragraph 1 of Art.17of the said Decree, the following paragraph shall be substituted, namely: - 'If a member of the Representative Assembly becomes subject to any of the disqualification mentioned in paragraph 35 of the State of Pondicherry (Representation of the People) Order, 1955, his seat shall thereupon become vacant.' ]; (e) for the purpose of facilitating the application of any provision of the said Decree, the Chief Commissioner or any court or other authority may construe such provision with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Chief Commissioner or the court or other authority, as the case may be. 1. Subs by S.R.0. 1362- B, dated 25th June, 1955.