Contents: |
Sections: |
Parteiculars: |
Title |
The Army Act, 1950 |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Persons subject to this Act |
3. |
Definitions |
Chapter II |
Special Provisions for The Application of Act in Certain Cases |
4. |
Application of Act to certain forces under Central Government |
5. |
[Omitted.] |
6. |
Special provision as to rank in certain cases |
7. |
Commanding officer of persons subject to military law under clause (i) 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 |
18. |
Tenure of service under the Act |
19. |
Termination of service by Central Government |
20. |
Dismissal, removal or reduction by the Chief of the Army Staff and by 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 persons other than officers |
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 army 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 officers |
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 in 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. |
Violation of good order and discipline |
64. |
Miscellaneous offences |
65. |
Attempt |
66. |
Abetment of offences that have been committed |
67. |
Abetment of offences punishable with death and not committed |
68. |
Abetment of offences punishable with imprisonment and not committed |
69. |
Civil offences |
70. |
Civil offence not triable by court-martial |
Chapter VII |
Punishments |
71. |
Punishments awardable by courts-martial |
72. |
Alternative punishments awardable by court-martial |
73. |
Combination of punishments |
74. |
Cashiering of officers |
75. |
[Omitted.] |
76. |
[Omitted.] |
77. |
Result of certain punishments in the case of a warrant officer or non-commissioned officer |
78. |
Retention in the ranks of a person convicted on active service |
79. |
Punishments otherwise than by court-martial |
80. |
Punishment of persons other than officers, junior commissioned officers and warrant officers |
81. |
Limit of punishments under section 80 |
82. |
Punishments in addition to those specified in section 80 |
83. |
Punishment of officers, junior commissioned officers and warrant officers by brigade commanders and others |
84. |
Punishment of officers, junior commissioned officers and warrant officers by area commanders and others |
85. |
Punishment of junior commissioned officers |
86. |
Transmission of proceedings |
87. |
Review of proceedings |
88. |
Superior military authority |
89. |
Collective fines |
Chapter VIII |
Penal Deductions |
90. |
Deductions from pay and allowances of officers |
91. |
Deductions from pay and allowances of persons other than officers |
92. |
Computation of time of absence or custody |
93. |
Pay and allowances during trial |
94. |
Limit of certain deductions |
95. |
Deduction from public money due to a person |
96. |
Pay and allowances of prisoner of war during inquiry into his conduct |
97. |
Remission of deductions |
98. |
Provision for dependants of prisoner of war from remitted deductions |
99. |
Provision for dependants of prisoner war from his pay and allowances |
100. |
Period during which a person is deemed to be a prisoner of war |
Chapter IX |
Arrest and Proceedings before Trial |
101. |
Custody of offenders |
102. |
Duty of commanding officer in regard to detention |
103. |
Interval between committal and court-martial |
104. |
Arrest by civil authorities |
105. |
Capture of deserters |
106. |
Inquiry into absence without leave |
107. |
Provost-marshals |
Chapter X |
Courts-Martial |
108. |
Kinds of courts-martial |
109. |
Power to convene a general court-martial |
110. |
Power to convene a district court-martial |
111. |
Contents of warrants issued under sections 109 and 110 |
112. |
Power to convene a summary general court-martial |
113. |
Composition of general court-martial |
114. |
Composition of district court-martial |
115. |
Composition of summary general court-martial |
116. |
Summary court-martial |
117. |
Dissolution of courts-martial |
118. |
Powers of general and summary general courts-martial |
119. |
Powers of district courts-martial |
120. |
Powers of summary courts-martial |
121. |
Prohibition of second trial |
122. |
Period of limitation for trial |
123. |
Liability of offender who ceases to be subject to Act |
124. |
Place of trial |
125. |
Choice between criminal court and court-martial |
126. |
Power of criminal court to require delivery of offender |
127. |
[Omitted.] |
Chapter XI |
Procedure of Courts-Matrial |
128. |
Presiding officer |
129. |
Judge advocate |
130. |
Challenges |
131. |
Oaths of member, judge advocate and witness |
132. |
Voting by members |
133. |
General rule as to evidence |
134. |
Judicial notice |
135. |
Summoning witnesses |
136. |
Documents exempted from production |
137. |
Commissions for examination of witnesses |
138. |
Examination of a witness on commission |
139. |
Conviction of offence not charged |
140. |
Presumption as to signatures |
141. |
Enrolment paper |
142. |
Presumption as to certain documents |
143. |
Reference by accused to Government officer |
144. |
Evidence of previous convictions and general character |
145. |
Lunacy of accused |
146. |
Subsequent fitness of lunatic accused for trial |
147. |
Transmission to Central Government of orders under section 146 |
148. |
Release of lunatic accused |
149. |
Delivery of lunatic accused to relatives |
150. |
Order for custody and disposal of property pending trial |
151. |
Order for disposal of property regarding which offence is committed |
152. |
Powers of court-martial in relation to proceedings under this Act |
Chapter XII |
Confirmation and Revision |
153. |
Finding and sentence not valid, unless confirmed |
154. |
Power to confirm finding and sentence of general court-martial |
155. |
Power to confirm finding and sentence of district court-martial |
156. |
Limitation of powers of confirming authority |
157. |
Power to confirm finding and sentence of summary general court-martial |
158. |
Power of confirming authority to mitigate, remit or commute sentences |
159. |
Confirming of findings and sentences on board a ship |
160. |
Revision of finding or sentence |
161. |
Finding and sentence of a summary court-martial |
162. |
Transmission of proceedings of summary court-martial |
163. |
Alteration of finding or sentence in certain cases |
164. |
Remedy against order, finding or sentence of court-martial |
165. |
Annulment of proceedings |
Chapter XIII |
Execution of Sentences |
166. |
Form of sentence of death |
167. |
Commencement of sentence of transportation or imprisonment |
168. |
Execution of sentence of transportation |
169. |
Execution of sentence of imprisonment |
169A. |
Period of custody undergone by the officer or person to be set off against the imprisonment |
170. |
Temporary custody of offender |
171. |
Execution of sentence of imprisonment in special cases |
172. |
Conveyance of prisoner from place to place |
173. |
Communication of certain orders to prison officers |
174. |
Execution of sentence of fine |
175. |
Establishment and regulation of military prisons |
176. |
Informality or error in the order or warrant |
177. |
Power to make rules in respect of prisons and prisoners |
178. |
Restriction of rulemaking power in regard to corporal punishment |
Chapter XIV |
Pardons, Remissions and Suspensions |
179. |
Pardon and remission |
180. |
Cancellation of conditional pardon, release on parole or remission |
181. |
Reduction of warrant officer or non-commissioned officer |
182. |
Suspension of sentence of transportation or imprisonment |
183. |
Orders pending suspension |
184. |
Release on suspension |
185. |
Computation of period of suspension |
186. |
Order after suspension |
187. |
Reconsideration of case after suspension |
188. |
Fresh sentences after suspension |
189. |
Scope of power of suspension |
190. |
Effect of suspension and remission on dismissal |
Chapter XV |
Rules |
191. |
Power to make rules |
192. |
Power to make regulations |
193. |
Publication of rules and regulations in Gazette |
193A. |
Rules and regulations to be laid before Parliament |
194. |
[Repealed.] |
195-196. |
[Omitted.] |
The Schedule |
[Repealed.] |