Report No. 43
5.20. Recommendations as to recruitment and enlistment.-
We, therefore, recommend the incorporation of the following provisions in the Bill1:-
(1) The Central Government may, if satisfied that it is necessary to do so in the interest of the national security or the maintenance of friendly relations with foreign State, by general order notified in the Official Gazette either prohibit recruiting or enlistment for service in the armed forces of a foreign State or impose conditions on such recruiting.
(2) Contravention of the prohibition or breach of any of the conditions of such restriction will be punishable with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
1. See clause 17 of The National Security Bill, below.
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