Report No. 96

10. Indian Rifles Act, 1920 (23 of 1920)

The Act provides for the better discipline of local police officers enrolled in Military Police or Rifle Battalions. The Act subjects those officers to the discipline and penalties prescribed under the local Act applicable to the area of service, i.e., the area in which they serve. The subject-matter of the Act falls within Union List, entry 1, relating to armed forces. Union List, entry 2A, quoted below may also be of interest:

"2A. Deployment of any armed force of the Union or any other force subject to control of Union."

Reasons for recommending repeal.-It is not the practice now to enlist the local police in Military Police or in Rifle Batallions. The Act has therefore become obsolete, and should be repealed.