Contents |
Sections |
Particulars |
|
Preamble |
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 the 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 in rank by the Director-General and by other officers |
12 |
Certificate of termination of service |
13 |
Restrictions respecting right to form association, freedom of speech, etc. |
14 |
Redressal of grievances of persons other than officers |
15 |
Redressal of grievances of officers |
Chapter III |
Offences |
16 |
Offences in relation to enemy and punishable with death |
17 |
Offences in relation to the enemy and not punishable with death |
18 |
Offences punishable more severely on active duty than at other times |
19 |
Mutiny |
20 |
Desertion and aiding desertion |
21 |
Absence without leave |
22 |
Striking or threatening superior officer |
23 |
Disobedience to superior officer |
24 |
Insubordination and Obstruction |
25 |
False information on enrolment |
26 |
Unbecoming conduct |
27 |
Certain forms of disgraceful conduct |
28 |
Ill-treating a subordinate |
29 |
Intoxication |
30 |
Permitting escape of person in custody |
31 |
Irregularity in connection with arrest or confinement |
32 |
Escape from custody |
33 |
Offences in respect of property |
34 |
Extortion and exaction |
35 |
Making away with equipment |
36 |
Injury to property, etc. |
37 |
False accusations |
38 |
Falsifying official documents and false declarations |
39 |
Signing in blank and failure to report |
40 |
Offences relating to Force Court |
41 |
False evidence |
42 |
Unlawful detention of pay |
43 |
Violation of good order and discipline |
44 |
Miscellaneous offences |
45 |
Attempt |
46 |
Abetment of offences that have been committed |
47 |
Abetment of offences punishable with death and not committed |
48 |
Abetment of offences punishable with imprisonment and not committed |
49 |
Civil offences |
50 |
Civil offences not triable by a Force Court |
Chapter IV |
Punishments |
51 |
Punishment by Force Courts |
52 |
Alternative punishments by Force Courts |
53 |
Combination of punishments |
54 |
Retention in the Force of a person convicted on active duty |
55 |
Punishments otherwise than by Force Courts |
56 |
Minor punishments |
57 |
Limit of punishments under section 56 |
58 |
Punishment of persons of or below the rank of Commandant by Inspector General and others |
59 |
Cancellation, variation or remittance of sentence |
60 |
Collective fines |
Chapter V |
Deductions from Pay and Allowances |
61 |
Deductions from pay and allowances of persons subject to this Act |
62 |
Pay and allowances during trial |
63 |
Limit of certain deductions |
64 |
Deduction from public money due to a person |
65 |
Pay and allowances of prisoner of war during inquiry into his conduct |
66 |
Remission of deductions |
67 |
Provision for dependants of prisoner of war from his remitted deductions and pay and allowances. |
68 |
Period during which a person is deemed to be a prisoner of war |
Chapter VI |
Arrest and Proceedings before Trial |
69 |
Custody of offenders |
70 |
Duty of commanding officer in regard to detention |
71 |
Interval between committal and trial |
72 |
Arrest by civil authorities |
73 |
Capture of deserters |
74 |
Inquiry into absence without leave |
75 |
Force Police Officers |
Chapter VII |
Force Courts |
76 |
Kinds of Force Courts |
77 |
Power to convene a General Force Court |
78 |
Power to convene a Petty Force Court |
79 |
Warrants issued under sections 77 and 78 |
80 |
Composition of a General Force Court |
81 |
Composition of a Petty Force Court |
82 |
Summary Force Court |
83 |
Dissolution of a Force Court |
84 |
Powers of a General Force Court |
85 |
Powers of a Petty Force Court |
86 |
Powers of a Summary Force Court |
87 |
Prohibition of second trial |
88 |
Period of limitation for trial |
89 |
Trial, etc., of offender who ceases to be subject to this Act |
90 |
Application of Act during term of sentence |
91 |
Place of trial, etc. |
92 |
Choice between criminal court and Force Court |
93 |
Power of criminal court to require delivery of offender |
Chapter VIII |
Procedure of Force Courts |
94 |
Presiding officer |
95 |
Judge Attorneys |
96 |
Objections |
97 |
Oath of members, Judge Attorneys and witnesses |
98 |
Voting by members |
99 |
General rule as to evidence |
100 |
Judicial notice |
101 |
Summoning of witnesses |
102 |
Documents exempted from production |
103 |
Commission for examination of witnesses |
104 |
Examination of a witness on commission |
105 |
Conviction for offences not charged |
106 |
Presumption as to signatures |
107 |
Enrolment paper |
108 |
Presumption as to certain documents |
109 |
Reference by accused to Government officer |
110 |
Evidence of previous convictions and general character |
111 |
Lunacy of accused |
112 |
Subsequent fitness of lunatic accused for trial |
113 |
Transmission to Central Government of order under section 112 |
114 |
Release of lunatic accused |
115 |
Delivery of lunatic accused to relatives |
116 |
Order for custody and disposal of property pending trial |
117 |
Order for disposal of property regarding which offence is committed |
118 |
Powers of Force Court in relation to proceedings under this Act |
119 |
Tender of pardon to accomplices |
120 |
Trial of person not complying with conditions of pardon |
Chapter IX |
Confirmation and Revision of Proceedings |
121 |
Finding and sentence not valid unless confirmed |
122 |
Power to confirm finding and sentence of General Force Court |
123 |
Power to confirm finding and sentence of Petty Force Court |
124 |
Limitation of powers of confirming authority |
125 |
Power of confirming authority to mitigate, remit or commute sentences |
126 |
Confirming of findings and sentences on board a ship |
127 |
Revision of finding or sentence |
128 |
Finding and sentence of a Summary Force Court |
129 |
Transmission of proceedings of Summary Force Court |
130 |
Alteration of finding or sentence in certain cases |
131 |
Petition against order, finding or sentence of Force Court |
132 |
Annulment of proceedings |
Chapter X |
Execution of Sentences, Pardons, Remissions, Etc. |
133 |
Execution of sentence of death |
134 |
Commencement of sentence of imprisonment |
135 |
Execution of sentence of imprisonment |
136 |
Temporary custody of convict |
137 |
Execution of sentence of imprisonment in special cases |
138 |
Conveyance of prisoner from place to place |
139 |
Communication of certain orders to prison officers |
140 |
Recovery of fine |
141 |
Informality or error in order or warrant |
142 |
Pardon and remission |
143 |
Cancellation of conditional pardons, release on parole or remission |
144 |
Suspension of sentence of imprisonment |
145 |
Orders pending suspension of sentence |
146 |
Release on suspension of sentence |
147 |
Computation of period of sentence |
148 |
Order after suspension of sentence |
149 |
Reconsideration of case after suspension of sentence |
150 |
Fresh sentence after suspension |
151 |
Scope of power of suspension of sentence |
152 |
Effect of suspension and remission of sentence on dismissal |
Chapter XI |
Miscellaneous |
153 |
Powers and duties conferrable and imposable on members of the Force |
154 |
Protection for acts of members of the Force |
155 |
Power to make rules |
156 |
Provisions as to existing Sashastra Seema Bal |