Report No. 43
7.3. Para-military groups for subversive purposes.-
The waging of war against the Government of India can be committed effectively only by organising large groups. But there could be lesser offences committed by groups, such as the setting up of a para-military group. It is a serious defect in our law that there is no provision for punishing the act of setting up of a private military organisation, by whatever name called, whose objects are of a subversive character. That such organisations are capable of developing into a serious threat to internal security cannot be denied. This is particularly so when the object of the group is to usurp the functions of the armed forces. Further, in a society organised on the rule of law, any group trained to use force in the achievement of its objects should be regarded as criminal.