The Meghalaya Civil Task Force Act, Act No.1 of 1974

 
MEGHALAYA ACT 1 OF 1974 
THE MEGHALAYA CIVIL TASK FORCE ACT, 1974 
(As passed by the Assembly) 
[Received the assent of the Governor on the 10th January 1974] 
(Published in the Gazette of Meghalaya, Extraordinary on the 17th January 1974) 
 
An 
 
Act 
 
to provide for the constitution of a Force to be called the Meghalaya Civil Task Force 
 
  Be it enacted by the Legislature of Meghalaya in the Twenty-fourth Year of 
the Republic of India as follows:- 
 
Short  title and 
commencement. 
1. (1) This Act may be called the Meghalaya Civil 
Task Force Act, Act, 1973.  
 
(2) It shall come into force on such d ate as the 
Government of Meghalaya may, by notification, 
appoint. 
 
 
Definition  2. In this Act, unless there is anything repugnant in the 
subject or context,- 
 
(a) “Force” means the Meghalaya Civil Task Force 
constituted under this Act. 
 
(b) “Government” or “State Government” means the 
Government of Meghalaya ; 
 
(c) “Member” means a person appointed in the Force 
under this Act; and  
 
(d) “prescribed” means prescribed by rules made under 
this Act.  
 
 
   
 
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Constitution of the 
Meghalaya Civil 
Task Force, etc. 
3. (1) The State Government may raise and maintain a 
force to be called the Meghalaya Civil Task Force, 
which shall consist of such number of members as 
the State Government may direct from time to time. 
 
(2) The Force shall , for the purpose of this Act, be 
deemed to be a single force, and the members 
thereof shall be appointed in the manner as may be 
prescribed. 
 
 
Enrolment,etc. 4. (1) Any adult person may offer himself for 
enrolment as member of the Force and may if he 
satisfies the prescribed conditions, be enrolled in the  
prescribed manner by the prescribed authority for 
such period and subject to such conditions as may 
be prescribed. 
 
(2) There shall be paid to each member of the Force 
such monthly salary, remuneration or honorarium as 
may be prescribed. 
 
 
General 
Superintendence. 
5. The general superintendence of the Force 
throughout Meghalaya shall vest in and shall be 
exercised by the Government through such officer 
or authority as may be prescribed. 
 
 
Duties and 
functions of the 
Force. 
6. The following shall be the duties and functions of 
the Force, namely:- 
 
(a) to do any work, manual or otherwise, 
connected with construction, maintenance 
and protection of road, bridge, building, 
canal, embankment, land reclamation or any 
other development work; 
 
(b) to do social work as may be entrusted by the 
prescribed authority; 
 
(c) to perform such other works and duties and 
discharge such obligations as the State 
Government may, from time to time, by 
general or special order, direct in this behalf. 
 
 
Discharge 7. (1) Every member of the Force shall be entitled to 
receive his discharge from the Force on the 
expiration of the period for which he was appointed, 
but any such member may, before he becomes so 
entitled, be discharged by such authority and subject 
to such conditions, as may be prescribed. 
 
(2) The prescribed authority may subject to such 
conditions as may be prescribed, dismiss any 
member from the Force. 
 
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Duty and training 
of Members. 
8. (1) Subject to any rules made in this behalf it shall 
be the duty of every member of the Force promptly 
to obey and execute all orders issued to him by the 
superior officer or the prescribed authority. 
 
(2) Subject to any rules made in this behalf, the 
members of the Force may be required to undergo 
such training as may be prescribed. 
 
 
Bar  to prosecution 9. No prosecution shall be instituted against any 
member of the Force in respect of anything done or 
purported to be done by him in the discharge of his 
duties, except with the previous sanction of the 
Government or any officer empowered by the 
Government in this behalf. 
 
 
Penalty 10. (1) Every member of the Force who is guilty of any 
violation of duty or wilful breach or neglect of any 
provision of this Actor any rule or lawful order made 
by a superior officer or prescribed 
authority , or 
withdrawal from the duty of his office without 
permission or who being required to undergo 
training without sufficient cause neglects or refuses 
to obey the requirements for training, shall be 
punishable with imprisonment of either description 
for a fine which may extend to three months , or with 
fine which may extend to rupees two hundred and 
fifty, or with both. 
 
(2) The offence punishable under sub- section (1) 
shall be cognizable. 
 
 
Suits, etc., against 
members acting in 
good faith. 
11. No suit, prosecution or legal proceeding shall lie 
against any members of the Force for anything done 
in good faith under this Act. 
 
 
Power to make 
rules. 
12. (1) The Government may make rules for carrying out 
the purposes of this Act. 
 
(2) In particular , and without prejudice to the 
generality of the foregoing, powers, such rules may 
provide for or regulate all or any of the following 
matters, namely:- 
(a) all matters which are required by this Act to 
be prescribed; 
(b) the organisation, appointment, conditions of 
service, functions, discipline, equipments, or 
uniform of the Force and the manner in 
which they may be called out for service or 
required to undergo training ; and 
(c) any other matter.  
 
 
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