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The Civil Defence Act, 1968
Contents:
Title
The Civil Defence Act, 1968
Sections:
Particulars:
Chapter I
Preliminary Sections
1.
Short title, extent and commencement.
2.
Definitions
Chapter II
Power of Central Government to Make Rules For Civil Defence
3.
Power to make rules for civil defence.
Chapter III
Civil Defense Corps
4.
Constitution of Civil Defence Corps.
5.
Appointment of members and officers.
6.
Dismissal of members of Civil Defence Corps.
7.
Appeal.
8.
Functions of members of Civil Defence Corps.
9.
Power to make regulations.
Chapter IV
Miscellaneous
10.
Provisions of the Personal Injuries (Emergency Provisions) Act to apply to injuries sustained by the members of the Corps.
11.
Penalties.
12.
Effect of Act and rules, etc., inconsistent with other enactments.
13.
Ordinary avocations of life to be interfered with as little as possible.
14.
Savings as to orders.
15.
Act not to apply to measures taken for the protection of the Armed Forces.
16.
Limitation of prosecutions.
16A.
Power of the Central Government to delegate.
16B.
Effect of order made by the Central Government, etc.
17.
Power to delegate.
18.
Protection of action taken in good faith.
19.
Authorised persons and members of the Corps to be public servants.
20.
Rules and regulations to be laid before Parliament.
