The ASSAM RIFLES (AMENDMENT) ACT, 1934

J 
ASSAM AOT I OF 1934. 
TBg A8SA~J RIFLES ( AltEND~IENT) AC'r, 193-l. 
s~ t1Uo. 
[Publiabcd in the .J..ua,,. Ga~ of the 4th July 11•3~] 
.dn A.cl to am1nd tile A8~ai1J R-rfle& A.ct, 1920. 
WaEFllAS it is expedient to amend the Assnm 
Rifles Act, 1920, for tbe purposes hereinafter 
nppearing; 
And whereas the previous sanction of the 
Goveruor General bas been obtained onder sub­
section 8 of section BOA of the Government of 
India Act to tbe passing of this Act; 
It is ht>reby enaoted as follows :-
1. This Act. may be called the Assa.m Hifie4 
(Amendment) Act, 1934. 
2. For the sebedole to the Assam RiBee Act, 
1920, the following schedule <;ball be substituted. 
namely:-. 
THE SCHEDULE 
SuTEXmT. 
( &e &ectiom 3 an_d 4. ) 
After you have served iClr four years in the 
first instance wruch, with the permission of the 
Commandant may he extended to seven years and, 
on tb3 expiry o£ seven years, to ten year s, yoa 
may, nt any time when not on active service, 
apply for your discharge, through the officer to 
whom you may be subordinate, to a Command­
ant of the Assam Rifles, or to the Magistrate of 
the District in which you may be serving. If 
however you agree and are permitted to continue 
to serve on the expiry of four ;ream or seven years, 
you will not be permitted to resign until you ho.ve 
completed seven years and ten years, respectively. 
Out after ten years you will be granted yonr dis­
charge at any time after tw<> months £1·om the 
date of your appltc \tion, unless your discharge 
would cause ~he vacanc ies in the Assam Rilles to 
8XOI'1Jd one-tenth of the sanctioned streogth,­
in that CMe you must remain until this objection 
"-m Acl I 
of 11120. 
Price-BngliiA : ld.] [IndiatJ : amaa 1. 
ia waived by competent authority or removed • 
.Bot, when on a.ctive Eervice, yon have no olaim 
to a di,cha.rge ana you mllSt remain. and do your 
duty until the necessity for retraining you in the 
Assam Rifles ceases, when yon may make your ap­
plication in the manner hereinbefore preson'bed. 
l o the event of yoor ~&-enlistment after yot% have 
~ .. en discharged, yon will have no claim to reokon 
for pension or any other purpose your service pre­
vious to your discharge. 
Signature o£ rifleman in aoknow-~ 
ledgment of the above having been A. B. 
read to him. 
Signed in my presence after I bad l 
ascertained that A . .B. understood the C. D. 
purport of what he signed. 
Magistrate, CommandAnt or 
Aseis\.ant Commandant. 
A. G. P. (Lei.) No. M-600+600-18·7-1934. 
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