The ASSAM RIFLES (AMENDMENT) ACT, 1936

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Sloorl dUe. 
ASSAM ACT VI OF 1936. 
THE ASSAM RIFLES (AMENDMENT) ACT, 
1936. 
[Published in the Assam Ga.tttk of the 16th December 1936.) 
An Act further to amend the Assam Rifles Act, 
1920. 
Whereas it is expedient further to amend the 
Assam Rilles Act, 1920, for the purposes herein· 
after appearing ; 
And whereas the previous sanction of the 
Governor-General has been obtained under sub· 
section (3) of section 80A of the Government of 
India Act to the passing of this Act; 
It is hereby enacted as follows :-
1. This Act may be called the Assam Rifl~ 
(Amendment) Act, 1936. 
a-......,cmeat. 2. It shall come into force on the first day of 
March 1937. 
Sulntlrution or 3. For the schedule to the Assam Rifles Act AMaa Act I of new JCbc<lulc • . ' 1920 
for the JCbcdulo 1920 [as substituted by the Assam Rifles (Amend- · 
':: tiru~ ... ~ mcnt) Act, 1934], the following schedule shall be t;u:" Act 1 .c 
a;a.. {Amend· substituted namely ·-f.~? ~~ , . 
THE SCHEDULE. 
Statement. 
(Su sections 3 and 4.) 
1. After you have served for four years in tho 
first instance in the Assam Rifles you may exten d 
the term of your service .in the Assam Rifles to 
six years and on the expiry of six years to eight 
years and on the expiry of eight years to ten 
years, in all cases with the permission of the 
Commandant, with the option of claiming your 
discharge at the end of any period of extension 
of service which you may elect to perf@rm, 
making your application through the officer to 
whom you may be subordinate, to a Cornman · 
dant of the Assam Rifles or to the Magistrate of 
the District in which you may be serving ; and 
you will be granted your discharge after two 
months from the date of your application, uoleM 
you are on active service or unless your discharge 
would cause the vacancies in the Assam Rifles to 
exceed one-tenth of the sanctioned strength. I n 
either of the above cases you must continue to 
serve in the Assam Rifles until the objection is 
waived by competent author ity or removed. 
[ric1-l ndian: la.] [Entlish: ld. 
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2. On your enlistment, appointment or train­
ing as a musician (Piper, Drummer, Bugler, 
Bandsman}, writer, soldier-clerk, Havildar-com­
pounder or as an artificer (Armouter, Mochi, 
Carpenter, Stonemason, Motor driver) you must, 
in spite of the provisions of paragraph 1 above, 
serve in the Assam Rifles for eight years from the 
date of your enlistment, appointment or training 
as the case may be. 
3. On your deputation for a specialist course 
at an Army Training Centre you must sign an 
undertaking before leaving the battalion to pro­
ceed on the course, that you will not apply, in 
spite of the provisions of paragraph 1 above, for 
discharge during the four_ years after attend in~ 
an Army Training Course. 
-'· On your deputation to the Educational or 
Veterinary Course you must sign, in spite of the 
proviaions of paragraph 1 above, an undertaking 
to the same effect for eight years. 
In the event of your re-enlistment after you 
have been discharged, you will have no claim to 
reckon for pension or any other purpose your 
service previous to your discharge. 
acknowledgment of the 
Signature of rifieman in} 
above having been read A. B. 
to him. 
Signed in my presencel 
after I had ascertained 
that A. B. understood! C. D. 
tho purport of what 
he signed. 
Magistrate, Com.. 
mandant or AsaiJta-nt 
Commandant. 
A. G, Pe (Leg.) No:_169-400+,oo-s-H937. 
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