MANU/HOME/0015/2019

Ministry : Ministry of Home Affairs

Notification No. : SO872(E)

Date of Notification : 14.02.2019

Date of Publication : 14.02.2019

Notification/ Circulars Referred : Notification number S.O. 564(E), dated the 31st January, 2019 MANU/HOME/0008/2019

Subject: Administrative

Citing Reference:
Notification number S.O. 564(E), dated the 31st January, 2019 MANU/HOME/0008/2019  Referred

Excercise of power under Section 7 and 8 of Unlawful Activities (Prevention) Act, 1967 by the State Governments and the Union territory Administrations in relation to SIMI

S.O.872(E).--Whereas, in exercise of the powers conferred by sub-sections (1) and (3) of section 3 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government has declared the Students Islamic Movement of India (SIMI) to be an unlawful association vide notification number S.O. 564(E), dated the 31st January, 2019, published in the Gazette of India, Extraordinary, Part-II, Section-3, Sub-section (ii), dated the 31st January, 2019;

Now, therefore, in exercise of the powers conferred by section 42 of the Unlawful Activities (Prevention) Act, 1967, the Central Government hereby directs that all powers exercisable by it under section 7 and section 8 of the said Act shall be exercised also by the State Governments and the Union territory Administrations in relation to the above said unlawful association.

[F. No. 14017/1/2019-NI-III]
S. C. L. DAS, Jt. Secy.