Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TRIPURA (ADMINISTRATION) ORDER, 1949 CONTENTS 1. Short title, extent and commencement 2. Definition 3. Appointment of Chief Commissioner 4. Appointment of functionaries 5. Existing laws to continue 6. Continuance of existing taxes TRIPURA (ADMINISTRATION) ORDER, 1949 Whereas the Central Government has full and exclusive authority, jurisdiction and power for, and in relation to, the governance of the State of Tripura; Now, therefore, in exercise of the powers conferred by Sec. 3 and 4 of the Extra-Provincial 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: - 1. Short title, extent and commencement :- (1) This Order may be called the Tripura (Administration) Order, 1949. (2) It extends to the whole of Tripura. (3) It shall come into force on the 15th day of October, 1949. 2. Definition :- In this Order, "Tripura" means the whole of the area which, immediately before the commencement of this Order, is comprised within the State of Tripura. 3. Appointment of Chief Commissioner :- There shall be a Chief Commissioner appointed by the Government at the head of administration of Tripura. 4. Appointment of functionaries :- (1) Subject to the control of the Central Government, the Chief Commissioner may appoint such Judges, Magistrates and other officers as may be necessary for the administration of Tripura and may, by general or special order, determine their jurisdiction, powers, duties and functions. (2) Without prejudice to the provisions sub-paragraph (1) all Judges, Magistrates and other officers who immediately before the commencement of this Order, were exercising lawful functions in Tripura or any part thereof shall, until other provision is made by the Chief Commissioner, continue to exercise their respective functions in the same manner and to the extent as they were doing before the commencement of this Order. 5. Existing laws to continue :- All laws in force in Tripura or any part thereof immediately before the commencement of this order shall continue in force until repealed or amended by a competent legislature or authority- Provided that all powers exercisable under the said laws by His Highness the Maharaja or the Government of the State shall be exercisable by the Chief Commissioner. 6. Continuance of existing taxes :- All taxes, duties, cesses or fees which immediately before the commencement of the Order, were being lawfully levied in Tripura or any part thereof shall continue to be levied and applied to the same purposes, until other provision is made by a competent legislature or authority.