| Contents: |
| Title |
The Assam Rifles Act, 2006 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Persons subject to this Act |
| Chapter II |
Constitution of The Force and Conditions of Service of The Members of The Force |
| 4. |
Constitution of Force |
| 5. |
Control, direction, etc |
| 6. |
Enrolment |
| 7. |
Liability for service outside India |
| 8. |
Resignation and withdrawal from the post |
| 9. |
Tenure of service under the Act |
| 10. |
Termination of service by Central Government |
| 11. |
Dismissal, removal or reduction by Director-General and by other officers |
| 12. |
Certificate of termination of service |
| 13. |
Restrictions on right to form association, freedom of speech, etc |
| Chapter III |
Service Privileges |
| 14. |
Authorised deduction only to be made from pay |
| 15. |
Remedy of aggrieved persons other than officers |
| 16. |
Remedy of aggrieved officers |
| 17. |
Immunity from attachment |
| 18. |
Immunity from arrest for debt |
| 19. |
Immunity of persons attending Assam Rifles Court from arrest |
| 20. |
Saving of rights and privileges under other laws |
| Chapter IV |
Offences |
| 21. |
Offences in relation to the enemy and punishable with death |
| 22. |
Offences in relation to the enemy and not punishable with death |
| 23. |
Offences punishable more severely on active duty than at other times |
| 24. |
Mutiny |
| 25. |
Desertion and aiding desertion |
| 26. |
Absence without leave |
| 27. |
Striking or threatening superior officers |
| 28. |
Disobedience to superior officer |
| 29. |
Insubordination and obstruction |
| 30. |
Fraudulent enrolment |
| 31. |
False answers on enrolment |
| 32. |
Unbecoming conduct |
| 33. |
Certain forms of disgraceful conduct |
| 34. |
Ill-treating a subordinate |
| 35. |
Intoxication |
| 36. |
Permitting escape of person in custody |
| 37. |
Irregularity in connection with arrest or confinement |
| 38. |
Escape from custody |
| 39. |
Offences in respect of property |
| 40. |
Extortion and corruption |
| 41. |
Making away with equipment |
| 42. |
Injury to property |
| 43. |
False accusations |
| 44. |
Falsifying official document and false declarations |
| 45. |
Signing in blank and failure to report |
| 46. |
Offences relating to Assam Rifles Court |
| 47. |
False evidence |
| 48. |
Unlawful detention of pay |
| 49. |
Violation of good order and discipline |
| 50. |
Miscellaneous offences |
| 51. |
Attempt |
| 52. |
Abetment of offences that have been committed |
| 53. |
Abetment of offences punishable with death and not committed |
| 54. |
Abetment of offences punishable with imprisonment and not committed |
| 55. |
Civil offences |
| 56. |
Civil offences not triable by an Assam Rifles Court |
| Chapter V |
Punishments |
| 57. |
Punishment awardable by Assam Rifles Courts |
| 58. |
Alternative punishments awardable by Assam Rifles Courts |
| 59. |
Combination of punishments |
| 60. |
Retention in the Force of a person convicted on active duty |
| 61. |
Punishments otherwise than by Assam Rifles Courts |
| 62. |
Minor punishments |
| 63. |
Limit of punishments under section 62 |
| 64. |
Punishment of officers below the rank of Deputy Commandant, subordinate officers and Warrant Officer by Deputy Inspectors-General and others |
| 65. |
Punishment of officers below the rank of a Commandant, subordinate officers and Warrant Officer by the Inspectors-General and others |
| 66. |
Punishment or subordinate officers and Warrant Officer by Commandant, etc |
| 67. |
Collective fines |
| Chapter VI |
Penal Deductions |
| 68. |
Deductions from pay and allowances of officers |
| 69. |
Deductions from pay and allowances of persons other than officers |
| 70. |
Computation of time of absence or custody |
| 71. |
Pay and allowances during trial |
| 72. |
Limit of certain deductions |
| 73. |
Deduction from public money due to a person |
| 74. |
Pay and allowances of prisoner of war during inquiry into his conduct |
| 75. |
Remission of deductions |
| 76. |
Provision for dependants of prisoner of war from remitted deductions |
| 77. |
Provision for dependants of prisoner of war from his pay and allowances |
| 78. |
Period during which a person is deemed to be a prisoner of war |
| Chapter VII |
Arrest and Proceedings Before Trial |
| 79. |
Custody of offenders |
| 80. |
Duty of Commandant in regard to detention |
| 81. |
Interval between committal and trial |
| 82. |
Arrest by civil authorities |
| 83. |
Capture of deserters |
| 84. |
Inquiry into absence without leave |
| 85. |
Force Police Officers |
| Chapter VIII |
Assam Rifles Courts |
| 86. |
Kinds of Assam Rifles Courts |
| 87. |
Power to convene a General Assam Rifles Court |
| 88. |
Power to convene a Petty Assam Rifles Court |
| 89. |
Contents of warrants issued under sections 87 and 88 |
| 90. |
Composition of General Assam Rifles Court |
| 91. |
Composition of a Petty Assam Rifles Court |
| 92. |
Summary Assam Rifles Court |
| 93. |
Dissolution of an Assam Rifles Court |
| 94. |
Power of General Assam Rifles Court |
| 95. |
Power of a Petty Assam Rifles Court |
| 96. |
Power of a Summary Assam Rifles Court |
| 97. |
Prohibition of second trial |
| 98. |
Period of limitation for trial |
| 99. |
Trial, etc., of offender who ceases to be subject to this Act |
| 100. |
Application of this Act during term of sentence |
| 101. |
Place of trial |
| 102. |
Choice between criminal court and Assam Rifles Court |
| 103. |
Power of criminal court to require delivery of offender |
| Chapter IX |
Procedure of Assam Rifles Courts |
| 104. |
Presiding officer |
| 105. |
Law Officer |
| 106. |
Challenges |
| 107. |
Oath of member, Law Officer and witness |
| 108. |
Voting by members |
| 109. |
General rule as to evidence |
| 110. |
Judicial notice |
| 111. |
Summoning of witness |
| 112. |
Documents exempted from production |
| 113. |
Commission for examination of witness |
| 114. |
Examination of witness on commission |
| 115. |
Conviction of offences not charged |
| 116. |
Presumption as to signatures |
| 117. |
Enrolment paper |
| 118. |
Presumption as to certain documents |
| 119. |
Reference by accused to Government officer |
| 120. |
Evidence of previous convictions and general character |
| 121. |
Lunacy of accused |
| 122. |
Subsequent fitness of lunatic accused for trial |
| 123. |
Transmission to Central Government of orders under section 122 |
| 124. |
Release of lunatic accused |
| 125. |
Delivery of lunatic accused to relatives |
| 126. |
Order for custody and disposal of property pending trial |
| 127. |
Order of disposal of property regarding which offences is committed |
| 128. |
Powers of Assam Rifles Court in relation to proceedings under this Act |
| Chapter X |
Confirmation and Revision |
| 129. |
Finding and sentence not valid unless confirmed |
| 130. |
Power to confirm finding and sentence of General Assam Rifles Court |
| 131. |
Power to confirm finding and sentence of Petty Assam Rifles Court |
| 132. |
Limitation of powers of confirming authority |
| 133. |
Power of confirming authority to mitigate, remit or commute sentences |
| 134. |
Confirming of findings and sentences on board a ship |
| 135. |
Revision of finding or sentence |
| 136. |
Finding and sentence of a Summary Assam Rifles Court |
| 137. |
Transmission of proceedings of Summary Assam Rifles Court |
| 138. |
Alteration of finding or sentence in certain cases |
| 139. |
Remedy against order, finding or sentence of Assam Rifles Court |
| 140. |
Annulment of proceedings |
| Chapter XI |
Execution of Sentence, Pardon, Remission, Etc. |
| 141. |
Form of sentence of death |
| 142. |
Commencement of sentence of imprisonment |
| 143. |
Execution of sentence of imprisonment |
| 144. |
Temporary custody of offender |
| 145. |
Execution of sentence of imprisonment in special cases |
| 146. |
Conveyance of prisoner form place to place |
| 147. |
Communication of certain orders to prison officers |
| 148. |
Execution of sentence of fine |
| 149. |
Informality or error in order or warrant |
| 150. |
Pardon and remission |
| 151. |
Cancellation of conditional pardon, release on parole or remission |
| 152. |
Suspension of sentence of imprisonment |
| 153. |
Orders pending suspension |
| 154. |
Release on suspension |
| 155. |
Computation of period of suspension |
| 156. |
Order after suspension |
| 157. |
Reconsideration of case after suspension |
| 158. |
Fresh sentence after suspension |
| 159. |
Scope of power of suspension |
| 160. |
Effect of suspension and remission on dismissal |
| Chapter XII |
Miscellaneous |
| 161. |
Disposal of property of the members of the Force |
| 162. |
Powers and duties conferrable and imposable on members of the Force |
| 163. |
Protection for acts of members of the Force |
| 164. |
Power of Central Government to remove difficulties |
| 165. |
Power to make rules |
| 166. |
Power to make regulations |
| 167. |
Rules and regulations to be laid before Parliament |
| 168. |
Repeal and savings |
