The Geneva Conventions Act, 1960

[Act No. 6 of 1960]

[12th March, 1960.]

Contents
Sections	Particulars
Title	Geneva Conventions Act, 1960
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Punishment of Offenders Against Conventions
3.	Punishment of grave breaches of conventions
4.	Liability of persons for offences committed outside India
5.	Jurisdiction of court
6.	Proof of application of Convention
7.	Jurisdiction of courts martial
Chapter III	Legal Proceedings in Respect of Protected Persons
8.	Notice of trial of protected persons to be served on protecting power, etc
9.	Legal re-presentation of certain persons
10.	Appeals by protected prisoners of war and internees
11.	Reduction of sentence and custody of protected prisoners of war and internees
Chapter IV	Abuse of the Red Cross and Other Emblems
12.	Prohibition of use of Red Cross and other emblems
13.	Penalty
14.	Offences by companies
15.	Saving
16.	Use of 'Red Cross' and other emblems on Indian ship or aircraft
Chapter V	Miscellaneous
17.	Cognizance of offences
18.	Power to make rules
19.	Rules to be laid before Parliament
20.	Repeal
The First Schedule	Geneva Convention for the Amelioration of the Condition of the Wounded and Sick in Armed Forces in the Field August 12, 1949
The Second Schedule	Geneva Convention for the Amelioration of the Condition of Wounded, Sick and Shipwrecked Members of Armed Forces at Sea of August 12, 1949
The Third Schedule	Geneva Convention Relative to the Treatment of Prisoners of War of August 12, 1949
The Fourth Schedule	Geneva Convention Relative to the Protection of Civilian Persons