The Defence of India Act, 1962
[Act No. 51 of 1962]
[12th December, 1962.]
| Contents |
|
| Sections |
Chaptericulars |
| Title |
The Defence of India Act, 1962 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent, application, duration and savings |
| 2. |
Definitions |
| Chapter II |
Emergency Powers |
| 3. |
Power to make rules |
| 4. |
Special powers to control civilian personnel employed in connection with the Armed Forces of the Union |
| 5. |
Enhanced penalties |
| 6. |
Temporary amendments to Acts |
| Chapter III |
Civil Defence Services |
| 7. |
Constitution of Civil Defence Service |
| 8. |
Appointment of members and officers |
| 9. |
Dismissal of members of Civil Defence Service |
| 10. |
Functions of members of Civil Defence Services |
| 11. |
Penalty |
| 12. |
Power to make rules |
| Chapter IV |
Management, Etc., of Sick Textile Undertakings |
| 13. |
Constitution of Special Tribunals |
| 14. |
Jurisdiction of Special Tribunals |
| 15. |
Procedure of Special Tribunals |
| 16. |
Exclusion of public from proceedings of Special Tribunals |
| 17. |
Power of Special Tribunals |
| 18. |
Sentences of Special Tribunals |
| Chapter V |
Employment of Technical Personnel in the National Service |
| 19. |
Definitions |
| 20. |
Liability for employment in national service |
| 21. |
National Service Tribunals |
| 22. |
Notified establishments |
| 23. |
Employment of technical personnel in the national service |
| 24. |
Reinstatement |
| 25. |
Relinquishment of employment by dismissal of, and engagement by Establishment of, technical personnel |
| 26. |
Penalties and procedure |
| 27. |
Service of summons, notices, orders, etc |
| 28. |
Power to make rules |
| Chapter VI |
Requisitioning and Acquisition of Immovable Property |
| 29. |
Requisitioning of immovable property |
| 30. |
Payment of compensation |
| 31. |
Power to obtain information and give direction |
| 32. |
Power of entry into, and inspection of, property, etc |
| 33. |
Eviction from requisitioned property |
| 34. |
Penalty for contravention of any order regarding requisitioning |
| 35. |
Release from requisition |
| 36. |
Acquisition of requisitioned property |
| 37. |
Compensation for acquisition of requisitioned property |
| 38. |
Power to make rules |
| 39. |
Certain properties requisitioned under previous law to be deemed to be requisitioned under this Chapter |
| Chapter VII |
Supplemental |
| 40. |
Power to delegate |
| 41. |
Rules to be laid before Houses of Parliament |
| 42. |
Jurisdiction of ordinary courts |
| 43. |
Effect of Act and rules, etc., inconsistent with other enactments |
| 44. |
Ordinary avocations of life to be interfered with as little as possible |
| 45. |
Savings as to orders |
| 46. |
Chapter III not to apply to measures taken for the protection of Armed Forces |
| 47. |
Protection of action taken under the Act |
| 48. |
Repeal and saving |
| 49. |
Validation of certain requisitions |
