Report No. 169

2.9. Rules and other "subordinate legislation".-

The present military code of Army is thus contained in the Army Act, 1950 and certain rules and other matters which latter, being made in pursuance of the Army Act by authorities therein empowered to do so, have the force of law. Examples of this latter class of "subordinate legislation" are the Army Rules, 1954 framed by the Central Government under section 191 of the Army Act, and those as to "Summary and Minor punishments" contained in para. 443 of the Regulations for the Army, 1962 which derive their statutory force from orders issued by the COAS with the consent of the Central Government in pursuance of section 82AA.