| Contents: |
| Sections: |
Parteiculars: |
| Title |
The Air Force Act, 1950 |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Persons subject to this Act |
| 3. |
Termination of application of the Act |
| 4. |
Definitions |
| Chapter II |
Special Provisions for The Application of Act in Certain Cases |
| 5. |
Application of Act to certain forces under the Central Government |
| 6. |
Special provision as to rank in certain cases |
| 7. |
Commanding Officer of person subject to Air Force law under clause (d) of section 2 |
| 8. |
Officers exercising powers in certain cases |
| 9. |
Power to declare persons to be on active service |
| Chapter III |
Commission, Appointment and Enrolment |
| 10. |
Commission and appointment |
| 11. |
Ineligibility of aliens for enrolment |
| 12. |
Ineligibility of females for enrolment or employment |
| 13. |
Procedure before enrolling officer |
| 14. |
Mode of enrolment |
| 15. |
Validity of enrolment |
| 16. |
Persons to be attested |
| 17. |
Mode of attestation |
| Chapter IV |
Conditions of Service Sections |
| 18. |
Tenure of service under the Act |
| 19. |
Termination of service by Central Government |
| 20. |
Dismissal, removal or reduction by Chief of the Air staff and other officers |
| 21. |
Power to modify certain fundamental rights in their application to persons subject to this Act |
| 22. |
Retirement, release or discharge |
| 23. |
Certificate on termination of service |
| 24. |
Discharge or dismissal when out of India |
| Chapter V |
Service Privileges |
| 25. |
Authorised deductions only to be made from pay |
| 26. |
Remedy of aggrieved airmen |
| 27. |
Remedy of aggrieved officers |
| 28. |
Immunity from attachment |
| 29. |
Immunity from arrest for debt |
| 30. |
Immunity of persons attending courts-martial from arrest |
| 31. |
Privileges of reservists |
| 32. |
Priority in respect of Air Force personnel's litigation |
| 33. |
Saving of rights and privileges under other laws |
| Chapter VI |
Offences |
| 34. |
Offences in relation to the enemy and punishable with death |
| 35. |
Offences in relation to the enemy and not punishable with death |
| 36. |
Offences punishable more severely on active service than at other times |
| 37. |
Mutiny |
| 38. |
Desertion and aiding desertion |
| 39. |
Absence without leave |
| 40. |
Striking or threatening superior officer |
| 41. |
Disobedience to superior officer |
| 42. |
Insubordination and obstruction |
| 43. |
Fraudulent enrolment |
| 44. |
False answers on enrolment |
| 45. |
Unbecoming conduct |
| 46. |
Certain forms of disgraceful conduct |
| 47. |
III-treating a subordinate |
| 48. |
Intoxication |
| 49. |
Permitting escape of person in custody |
| 50. |
Irregularity in connection with arrest or confinement |
| 51. |
Escape from custody |
| 52. |
Offences to respect of property |
| 53. |
Extortion and corruption |
| 54. |
Making away with equipment |
| 55. |
Injury to property |
| 56. |
False accusation |
| 57. |
Falsifying official documents and false declaration |
| 58. |
Signing in blank and failure to report |
| 59. |
Offences relating to courts-martial |
| 60. |
False evidence |
| 61. |
Unlawful detention of pay |
| 62. |
Offences in relation to aircraft and flying |
| 63. |
Other offences relating to aircraft and flying |
| 64. |
Disobedience of lawful command of captain of aircraft |
| 65. |
Violation of good order and air force discipline |
| 66. |
Miscellaneous offences |
| 67. |
Attempt |
| 68. |
Abetment of offences that have been committed |
| 69. |
Abetment of offences punishable with death and not committed |
| 70. |
Abetment of offences punishable with imprisonment and not committed |
| 71. |
Civil offences |
| 72. |
Civil offences not triable by court-martial |
| Chapter VII |
Punishments |
| 73. |
Punishments awardable by courts-martial |
| 74. |
Alternative punishments awardable by court-martial |
| 75. |
Combination of punishments |
| 76. |
Cashiering of officers |
| 77. |
Field punishment |
| 78. |
Position of field punishment in scale of punishments |
| 79. |
Result of certain punishments in the case of a warrant officer or a non-commissioned officer |
| 80. |
Retention in the ranks of a person convicted on active service |
| 81. |
Punishments otherwise than by court-martial |
| 82. |
Punishment of persons other than officers and warrant officers |
| 83. |
Requirement of sanction in certain cases |
| 84. |
Limit of punishments under section 82 |
| 85. |
Punishments in addition to those specified in section 82 |
| 86. |
Punishment of officers and warrant officers |
| 87. |
Transmission of proceedings |
| 88. |
Review of proceedings |
| 89. |
Superior air force authority |
| 90. |
Collective fines |
| Chapter VIII |
Penal Deductions |
| 91. |
Deductions from pay and allowances of officers |
| 92. |
Deductions from pay and allowances of airmen |
| 93. |
Computation of time of absence of custody |
| 94. |
Pay and allowances daring trial |
| 95. |
Limit of certain deductions |
| 96. |
Deduction from public money due to a person |
| 97. |
Pay and allowances of prisoner of war during inquiry into his conduct |
| 98. |
Remission of deductions |
| 99. |
Provision for dependants of prisoner of war from remitted deductions |
| 100. |
Provision for dependants of prisoner of war from his pay and allowances |
| 101. |
Period during which a person is deemed to be a prisoner of war |
| Chapter IX |
Arrest and Proceedings before Trial |
| 102. |
Custody of offenders |
| 103. |
Duty of commanding officer in regard to detention |
| 104. |
Interval between committal and court-martial |
| 105. |
Arrest by civil authorities |
| 106. |
Capture of deserters |
| 107. |
Inquiry into absence without leave |
| 108. |
Provost-marshals |
| Chapter X |
Courts-Martial |
| 109. |
Different kinds of courts-martial |
| 110. |
Power to convene a general court-martial |
| 111. |
Power to convene a district court-martial |
| 112. |
Contents of warrants issued under sections 110 and 111 |
| 113. |
Power to convene a summary general court-martial |
| 114. |
Composition of general court-martial |
| 115. |
Composition of district court-martial |
| 116. |
Composition of summary general court-martial |
| 117. |
Dissolution of court-martial |
| 118. |
Powers of general and summary general courts-martial |
| 119. |
Powers of district Court-martial |
| 120. |
Prohibition of second trial |
| 121. |
Period of limitation for trial |
| 122. |
Liability of offender who ceases to be subject to Act |
| 123. |
Place of trial |
| 124. |
Choice between criminal court and court-martial |
| 125. |
Power of criminal court to require delivery of offender |
| 126. |
Successive trials by a criminal, court and a court-martial |
| Chapter XI |
Procedure of Courts-Matrial |
| 127. |
Presiding Officer |
| 128. |
Judge Advocate |
| 129. |
Challenges |
| 130. |
Oaths of member, Judge advocate and witness |
| 131. |
Voting by members |
| 132. |
General rule as to evidence |
| 133. |
Judicial notice |
| 134. |
Summoning witnesses |
| 135. |
Documents exempted from production |
| 136. |
Commissions for examination of witnesses |
| 137. |
Examination of a witness on commission |
| 138. |
Conviction of offence not charged |
| 139. |
Presumption as to signatures |
| 140. |
Enrolment paper |
| 141. |
Presumption as to certain documents |
| 142. |
Reference by accused to Government officer |
| 143. |
Evidence of previous convictions and general character |
| 144. |
Lunacy of accused |
| 145. |
Subsequent fitness of lunatic accused for trial |
| 146. |
Transmission to Central Government of orders under section 145 |
| 147. |
Release of lunatic accused |
| 148. |
Delivery of lunatic accused to relatives |
| 149. |
Order for custody and disposal of property pending trial |
| 150. |
Order for disposal of property regarding which offence is committed |
| 151. |
Powers of courts-martial when certain offences are committed by persons not subject to this Act |
| Chapter XII |
Confirmation and Revision Sections |
| 152. |
Finding and sentence not valid, unless confirmed |
| 153. |
Power to confirm finding and sentence of general court-martial |
| 154. |
Power to confirm finding and sentence of district court-martial |
| 155. |
Limitation of powers of confirming authority |
| 156. |
Power to confirm finding and sentence of summary general courts- martial |
| 157. |
Power of confirming authority to mitigate, remit or commute sentences |
| 158. |
Confirming of findings and sentences on board a ship |
| 159. |
Revision of finding or sentence |
| 160. |
Alteration of finding or sentence in certain cases |
| 161. |
Remedy against order, finding or sentence of court-martial |
| 162. |
Annulment of proceedings |
| Chapter XIII |
Execution of Sentences |
| 163. |
Form of sentence of death |
| 164. |
Commencement of sentence of transportation or imprisonment |
| 165. |
Execution of sentence of transportation |
| 166. |
Execution of sentence of imprisonment |
| 167. |
Temporary custody of offender |
| 168. |
Execution of sentence of imprisonment in special cases |
| 169. |
Conveyance of prisoner from place to place |
| 170. |
Execution of sentence of detention |
| 171. |
Communication of certain orders to prison officers |
| 172. |
Execution of sentence of fine |
| 173. |
Establishment and regulation of air force prisons |
| 174. |
Informality or error in the order or warrants |
| 175. |
Power to make rules in respect of prisons and prisoners |
| 176. |
Restriction of rule-making power in respect to corporal punishment |
| Chapter XIV |
Pardons Remissions and Suspensions |
| 177. |
Pardon and remission |
| 178. |
Cancellation of conditional pardon, release on parole or remission |
| 179. |
Reduction of warrant officer or non-commissioned officer |
| 180. |
Suspension of sentence of transportation, imprisonment or detention |
| 181. |
Orders pending suspension |
| 182. |
Release on suspension |
| 183. |
Computation of period of suspension |
| 184. |
Order after suspension |
| 185. |
Reconsideration of case after suspension |
| 186. |
Fresh sentence after suspension |
| 187. |
Scope of power of suspension |
| 188. |
Effect of suspension and remission on dismissal |
| Chapter XV |
Rules |
| 189. |
Power to make rules |
| 190. |
Power to make regulations |
| 191. |
Publication of rules and regulations in Gazette |
| 191A. |
Laying of rules and regulations before Parliament |
| 192. |
[Repealed.] |
| Chapter XVI |
Transitory Provisions |
| 193. |
Definition of British officer |
| 194. |
Powers of British officer |
