LexThe Tripura State Rifles Act, 1983
Tripura · state statute
Open in Lexace · Ask the AI about this actTripura Act No. 4 of 1984
TRIPURA STATE RIFLES ACT, 1983
(As amended up to date)
4
I
TRIPURA STATE RIFLES ACT. 1983 AS AMENDED UP TO DATE
Tripua Act No. 4 of 1984.
TRIPURA STATE N~ES ACT. 1983 i
AN
ACT
10 provide for ,ha Conrritutlon d regulation of fhr Tripura State Rijlu.
WHERUAS it is expsdioat to provide for the constitution md rpgnlation
of the Tripura State Rifles :
BE it enacted by the Tripsra Legislative Assembly in the Thirty Po urtb
Y 081 of the Republic of India an foIlonr :-
1. Short title, extent and wmmeacemcat--(I) Tbis Act may be called
rhs Tripura Stab Rifles Act, 1983.
(2) It axtends to the whde of Tripura. i
(3) It ahall come into force on $neb date as the State Oove~at
myappdnt by notification in the Officid Oazette in this behalf. t
t 2. AppUcatlps of the Act-This Act shall apply to all mcmhaa d the
Rifles, ~vhcrcvn dtey ,nay he servinp
3. Dofia1tions~-In this Act. uo1.m there is anything npugnanl in the
subject or context :.--
(a) -active duty" TDCXOS .-
(i) the duty to rertore led pnrewo order in any arm in ths event
o€ any disturbance thdn ;
(ii) the @ty at gads, piquet. patrol, spcorta to protrct life and
pmpaty including arms, ~mmunitieo, cash an4 valuablm in
any in the event of any disturbance therein ;
(U) il) duty st ootp~ts, tl.ttchments ar in tha ficld @lrct
extremists. hostiles, cncmy or other persons ; and
(iv) sch other duty LP may be -#ad to iw active doty 4 the
State Government or the Inrpoctor-Ocnenl :
*ad the same shall be damod to have commenced on snd from the momon
drco*ipt 0) a mamba of tho Rin~ dthr aQcr of my r&n &oe to
iader such duty or on receipt or any information from otbor source abxt
loot. arson or raid by extremists, hostiles, enemy or otbor persons ;
(b) "Assistant Commandant" means a person appointed by tho State
Government to be an Assistant Commandant of a Battalion of tho
Riflesz ~bo may beassigned withthc duties of an Adjutant. Quarter-
master or Company Commander by the Commandant ;
(0) "Close arrest" meam co~finsment within the Line or a detach-
mch1.01 a post or quarter guard building or teut under charge of a
. : qmd;
(d) '.Commandant" means a person appointed by tho State Government
tope a Commandant of a Batlalion of the Rifles ;
(8: .'Deputy Commandant" means a person appointed by tho State
Government to be tho Se:ond-in-Command of a Battalion of tbs
Rifles ;
If) "Drputy Irspqtor-tor-Ocneral" means a Deputy Inspector-General of
'.I . . '~'-Poi~cc;~ripur~'who >. has been empowered by the Stale Government
to do the duties relating10 regulation of the Rifles and to cxucise
powers sod functions under this Act :
(k).:'~&lltd- Follbwcr" means any person appointed to do the work
'of dca&, m&lchi. water-carrier. incis-krvadt, ward-boy, washer- ' ''
man. cobbler, barber, sweeper, helper or cleaner ;
@) ' "Inspector-Genefal" means tho lespector-PJcneral of Police,
Tripvra ;
(i) "Mcmberofthe Rifles'; mcsnsa person rho has been appointed
to the Rifles by the Inspector-General or, as th: case may be. by
the Commandant and includes n svbordinate Olficcr, a Riflemao,
ad Enrolled EoUowcr and a person eppointed in subordinate rank
under tho Police Act, 1861 or in Dcfmoe Service Or a paramilitary
persoand. parted to the Rifles on deputation in such ranks ;
(f) ' ;'~db Subcdar" mans a pason sppointod by Ute Commandant to
be a Naib Subednt who may be admed with the duties of tba
. . .. Platoon Commander or wjth such other duties as may bo speciticd
by tho Commandant from time to time ;
- e) : :'lOpsa anmar'. mslno ennEnoment witbin tho prceindr of my
barracks, lina or camp for tho time being mupied by any part of
.. . tbqRifle ;
- . (l)'~*R&ribd" meam prescs$?d by ruwmo uDdr this Act ; . '
. .
(m) '.Quart- Guard" means a bvilding or tent undcr gmrd within the
prsoinct dthc Headquarters or a Batlalion, Company orPl.atyn of
the ~iflca orcd permanently or temporarily for the go ccus!.o4y of
arms, ammunition, munitions and clsb or for the imprisonment,
delention or custody of tlie meniberr .rf rha Rifles arcusid of or
cwvicted for any offen& under thr Act or &a A& ; . .
(0) *.Rifleman" means a pzrton appointed as; ~iflemb!; by the
Commandant and iuclvdrs a Havildar. Naik and ~an$,e~iik;
(0) ~'Statt Government" meims the Government of Tripura.
(p) -'~ubordinato Offirrr" means a member d the Rifles who is of 16s
rank of ShbcUar or Naib Subrdar; . ,...
'
(q) "Suheda?' me.& a ptrson appointed by tho inspector.~encyql to
he a Subedar who may be assignad with tbe duties of :th= &:<nd-
in.Command of a Company or.wiih such other duties a% be
spsificd by tqc Inspector-General from time to time and inel"da
a person who may be transferred by the lnspcctor-%era1 to 41 a
post of Subodat on deputation from amdugst the Iiispscto~ of
Polico, Tripura; . .
.(r) "Superlor Officer" in relation to any mcmkr of the Rifles, mranr
(i) any officor of a rank which is higher than that 6fsliih hi&r;
nod . , ~
:
.. .
(ii) a Commandant: Deputy Commandant or &&lint &?ombaa.
&lot;
(5) "the Rifler" means tte Tripura State Rifles;
(t) the expression "assadt", '.Cii oioal force". "fraud~!cntly"~ '.rearon
to bclivc" and '.voluntariiy cau~iaig hurt" shall have ihc tame
qaoinps 8s assigned to them respectively in the Indb Pcoal
' Code (~ct XLV of 1860)'; , - ... . .
(a) All words ad oxpmsiow ocd and not dcfind in this Act:%ut
defined in the Indian Petlal Codcs&lI have the mcaaidg 8s-
to them in that code. : .
; .. .,.
.. .
CHAPTER-II . .
COXSTLTUTIOX OF THE RIFLES AND GENERAL DUTlBS OF
THE MEMBERS OF THE RIFLES
4. Codtion of RiBes--(I) Tkcre sball he a far& raigd and main-
Uincd by tho Slate Govcrnmcnt and caUcd tho ~ri~ira Stat. Rifles.
(2) .The State Ciovernmsnt. the Inspator-General or tho Depafl
Inspector-Gcnd c&w.ciclly empowered by the Stale Govmmcnt m this
bcbalf, may-
(a) divide the Rifles into Battalion, cach Battalion into compania.
Cpoh company ioto platoons and cach pIatoon into Sections, group5
' and detachments;
(b) paat any Battalion, Company or platoon at such place as the
State Government, the Lrpcctor-General, the Dcpnty Inspccior-
Oaaual or the Commandant may deem fit.
(3) The members of tho Rifla shall receive such pay, pensi-n
and akr remuneration as may be prcscribd.
5. Appoiatmcnt and powers of &perlor Offieerr- (I) The Stat.
GoTemwnt may appoint to tha Rifla a Commandant and auch other
mom u it thinks fit to be Deputy Commandants and AssLLant Comman-
dgau.
(2) Tho Commandant. Deputy Commandant or Assistant Comman-
dad shall &vs> and may exercise such powen and aathority as may be
provided by of under this Act.
(3) TheInapector-General may appoint Subedar*.
Rovidcd that the Inspectors of Police. Tripura, may also be d~pmted te
tBs Rifls .r Suhedars by the Inspector-General.
(4, T6o Commandant may appoint subordinate officers (ither than
.SuL??&rs), Rifleman and Enrolkd Fdlowers.
6. Enrolment.-Bcforc :: pesun is appointed ro be a member of tbe
Rifles, the Stakment conlined in chu Schedule to Lhis Act shall be read
out and, if necessary. rxplainrd tn him in 1118: presinc- of an afficcr appointed
under su&seetion(l) of section 5 and shal! h8 signed by suc!l person in
ucknowlcdgornent uf its having been read out to him;
Provided that any person who has. for a period of six months. served
wi1h the Rifla shall. on appointment to the Rifles thereaft-. he deemed
to bo a member of the Rifles, notwithstanding that the provisions of this
man brva not been camplid with in his care.
7. Redgnalion and W-wnl from the Rilkr-No momher of ihe
Rilks shall be at liberty:-
(a) - hie appointment during the 1-m of his cnagapmcnt exapt
before the expiration to the first three months of his service ; or
@) withdraw himU from all or any of tho dntiw af his appoint-
mat. without the pravivioes.pcmission in wdting of the Comman-
dqnr or Deputy Commandant or any other of3iw authorised by
.& Cowt wgMt 8uhp~m.iaSion.. . .
-8. OIlnrJ Mire el members d the Riffles-R rhPU be tba duty a
aery member of tbe RX*r promptly-
(a) to obey and to execute all ordm nu& wmmts 1avloUy issued to
him by any cempcteot authority. todded and bring offenderr to
I E
justica and to appnhead all pcnonn wbom hc is legally authorid
to apprrhrd and (or whac app&osuon saTieiont youads exist ;
and
t
(U) to mkc all adequate laelruns fes cxti~nishiag d 6rcr or to
prevent dMW to pcm~l 01 prepefty on ths Occasion of $d~
occurmnw as Ures, do&. artbqak*. 0ycloa.r. cq9 adion
o~ no@
(2) Evq qresiba of the Rvfla shall beliable to rrvo withopl
and bsyoud as wdl M ray*hcm wiui(bin tha tePriten d Iodin.
CHhPTER-In
SUPERINTENDENCE, COMROL AND ADWHISraATION
I
OF TRE RIFLES
9. +rinkyd((lfe Crtml ad Admiaidrah of tLo RM-
(1) The Superintendence &. and control over, ib Riaa W vest in the S~ls
Govcmment and the Rifk &dl be adminisbred by tho State Oomwnt
i
f
in acc~rdmsc with thr pr~vi~o~i or &IS Act and of any rula m& I
thercnmdcr through the I~~or-Gen*ral. or such Dopury 1erp.ctw-Gs-1
a1.d orkr oflicers as the Stat* Oovzrnrnemt may from time to tilw dira
I" Ibis bchdr.
(2) The Headquartcn oi the brim sku b at aUdl pbca 80 my
fro~n time to ttme be spcci8cd by the State Government.
(3) While on active duty outside the State. tho Rifle, 8b.U be
cmbjc* to the sooral control and direction of 8d authority or otlku
may be prrscribed or u may be specially appointed by the Ststs
Oovmment in this Walt.
OFFENCES AND PUNISRMWTS
la MWP LCJ.OO QBPK~s- my mslabe d tb Rifln who-
(a) b6gk &% ca- or conspiw to caw or jdnr in any mdhy,
or, baing proart at any muting, doe not w his utmq sndcavom
to auprts it, or knowtug or havmg reason to Mew in tb oxi8teec.e
of my mutiny. or 01 any intortion or conrpiraoy to mmtiny or of
noy moapiracy a@lt tho State dqa mat, without delay, give
infhulion thereof ro hb rupeiwr o5t.r ;- ~r
,
... .
.- ,(dl' uses or '&tompcs, ti use, criminal force to. or commils an assault
on, his superior ofljccr, whether on or of duty, knowing or having
~:mon to.t&liei% bim to bc inch . or ;. ,.. .
(0) 'shamcfuh+ &bandons vr ddivcrr up any post or guard'which is
'bommW'to his cbargc or which it is his duty to defend ; or -*: .
(d) diraly .&I indirectly holds corrcspondsncc with. or assista or
r$lir\.es any person & arms against the State or omits to. discovcr
: . . . . immcdiatdyio his supcripr o5mr any svch correapon&na coming
to his knorkdge ; or who, while on active duly ;
(e) : dis6beys th;l~wful command of his superior o5oer ; or
(0 deserts the Riflcs ; or
. . ..
' , (g) being aSc*ry oi otherwise detailed to. remaid alert. - sleep4 upon
his p&t or buits it wiU~out beie togulariy relieved wr'witbut
hve ; or
(h) lcaves his commnding. o5cu or ; his post or party
authority ; or
(ij. qdtst;hi;'&ird, pic.net. party or patrol withobr 'being iagularly
rdicved or without leave ; or
(j) nra criminal fore: to or commits an assault =en my person or faas
1 safegunrd or breaks into any house or other place for plnndor
or destroys or damages property 01- any kind ; or
(k) inteutiddly causes or spreads a false a'atm in action or in amp,
garrison or quarters : or
Q displays cowardie: in the ccrecutian of his duty ; o;
(In) rppcs orassaults or uses crilninal forcc to any womaa, iofending
to outrago or knowing it to be likely that he will thereby outrage
' 1 her modesty ;
1 . "shall + pu$&aMo with imprisonmeot for life or with imprison-
. . ,mnt of either description for a term which may extend to founce.
.:. .. yarn or with 60: ',pioh: may oxccnd to three months' pay
o* wiih boili". . . .. .. . $.
-.. . . .
11. hcjtow, +arEu.my: meapb~ -of, qhc Rifler who-
(a) ia in a state of intoxication when on, or after having been warned
.$ .. f6i. any ddy or :on parade or on lhe line 6i'harch ; o;
. .
t. #.z $. (b) . strikes ,or attd&ptr to fom any rcne ; r ' ~ . .:i
..
. . (cj hieg in iommk$ or b+d3 d member of a guarU, or patrol. , .
refuses to^ r~ive,,:Pny prisoner or person dub eomniittcd to his i. :,
: ~ ., . . ches. ?r +tdb$ propor authority 'wleaies any persod or prisoner pld uqdk hg&u& or nsgtis~tly +fPIrr any such' prisoner or
psnon t,j c&b: &. -. ' .-.. ..... ... . . .. ,
' (d) - being under arsst or in confinement leaves his andst or, pmnge ,.. ment. kfore he is sd at liberty by iawful~authority: , . .
..a.
. . .. ... . .." .
(e) is grossly insubordi~iate or insolent to hu superior o&a ia tbi:.: .
execution of his o~ce ; or I a
(0 refuses to auperinteud or assist in the making of any Md work or
other work of any description wdered to be mads either in
qoartcrn or in the field ; or
t
(g) shika or otherwise ill-uaes any member of tho Riflsr rpb&diap~
to him in rank or position ; or
(h) deligncdly or through neglect injmra ar loorsa or fradulently
disposes oC his arms. clothos, tools, eqoipments, ammunition or
rcsountrementr, or any such articles entrusted to him or belonging . .
to any otber pmon ; or
(i) malingers or feigns or produces disease or infirmity in bmMf or
intentianally ddayr bin cure, or ag3rsvatrr his diemarc a
idnnity ; or . 1
(j) with intent to rcndar bimrelf or sny other person unfit for service i
voluntarily causer hurt to bimrclf or my otha peson ; or .
k does not. when called upon by his superior &er so to do or
upon easing to be a membw of the Rifles, fmthwiHl';dolivcr np
or duly account for. all or any arms, ammunition. Itom,
accolttrrments or other property issued or supplied to him or in bir
j
custody or possession a8 such member ; or . ?
0) knowingly furnishes a false return or report of the nun~bsr or stam
of any men undcr his command or char~e or of any money, am,,
ammunition. clo;liin$s, equipmsnts. storcs or other property in
his charge, wbdhcr belonging to such men or to the Gevernmont or
. . to any pcmberpf, or any person attached to, lhe Rilles, or who
throd design or colpabls neglect, omits or refuret to make or
rad any return or report of the mattus aforesaid ; a .
(m) absents bilf without leave, or wimout su5cirnt calls. ewrstaya . . .. . lava granted to him ; or
(n) h guilty of any act or omiosfo~Irhich, though not rpcdaod in thu
Act, h projudicial to good order and discipline ; or
" (0) contmvanid:axtj ~avlnaamf Act for .which no p~nirhmet h
exprrdy provided : or- -
who while not on active duty- :.. @I ,coininits 'mi of ihi 'dff@& spdded id claoro (e) to (I) (aoth ~. ~[,&*] ~&ioo6'i@; :': .: . . . . . ..... . . ." - , .
I
&@I bs pomkhablo with itnprbo~mtnt fat a corm whkh may be Wnd
to ow year, M with 6ne which may extend to three moalhs' pay or w.th
both.
IU. Attempt toor abetpcnl of nUmcep--
(I) may member of the Rifles who abet any otlcace punishable under
(bh Act, shall bc poniahed with tho ptlnibmmt provided for the
efface.
@) Every muuba of the Rifler who attempts tocomrmt any dfencs , pvnisbablo vndcr this Act, or who cavm such an oscwe to b. i
committed, and in such attempt docs any act towards commisdon
ot the offence sh6l1. where no express provision is made by this I I Act. for tbc pmnishment of such attempt, be punished with the I
pu&hwnt provided for the offence.
1% Dsputmat.1 @shmamts--(l) The Commandant or any other
anthority u my k prrraibed, may. subject to any rulsr made unda tbis I
kt, imp* on a member dthe rifles on8 or more of tho following pnnish-
mats for diib'Cdiena, ncgligoncc in duty, remissncrs in the diccharga of any
day or ether misconduct rhIch is prejudicial to good onl=r.ld dirdplino 1
oftha Rifla. that is tow :- I
Ykor P~hmartr : I
(E) deprivation uf ruing a dscjrtfng tsak ;
@) Sue ofmy bmonnf not atceeding one month's pay and alI.3- ;
i
(c) cwfinemmt iu quarters or nmp for s term not excecdin~ twtsty-
eight days ;
I I
(d) confincmentin quarts guard for not more tbn Iucnty eight drys
I
with w withollt punishment Jnll or extra ~unrd or fatrque or otlier
duty 3
(8) tCmava from my office ef diatidon o~ specid wndumenr h tb
Riecr;
(9 aarpn M wvcn t~~1tuo.
Muor Punishments :
@) -on hrsohstwim~k ;
@) wmpulmy n(irtmtot ;
(ip mmoul from mke eieh 8h6u not bo. dilqaen fu few
omploymnt nndu thc Oacrnmom ;
(D dirmiaraf ;
PHd th6t puni*msnt @6d is daw (d) lball aot be impored
rnuymambaef~aRifkrwhoirder.bowihonoLo(a~ Nak;
I
I
(1) Wries In command 8f my detachment -sway frm tko Hd
~wmn, 1my offim, tpaidb outhorirrd Ln. the Commandnut in thia W.
may award any ponlshmint 1lpeci6ed in otnwe (c) or claw (d) d tmb~stiom
1 (I) ton Rifle- er an Enrolled PaU~wcr.
(3) T& Dcpnty Cammandaol. as 4rristant Commrrndant or sub
ordiaale offiat not bein$ kb* tbo rank of Snbdu. Commndiq a **prate
a Bauplion of the Riflu, may, withoat a torml trill. award to any Ridow :
or @.orlled Follora, who is for the time baing subjeot to his omcb~rl(y.,~y
0.c or more ortb fdloniq p~ishmcots for tha commission d any gcto
offma yainst diiplins which is not otherviw pmvidcd for in thin M.
M which is not of a raf8cisOtly serious natwe to squire trial or pr-b.
kfort a criminsl court, that is to any,- .?
.. , (a) .on6&nt lor sot more tb.n seven day8 in ths quarter pard s
saL atha ptace as may bs co~litic~d suitable with lorfcitwof dl 1'
pay allowanma dozing its continoaneb :
I (i pull^ drill. oxtar-gmnd. .tiquo or other duty. h nd ma
than lourteon days, with or witbout confinemout to qulrttn, Saw
or CMp ;
(c) CC~~USO or savere ensure ;
/ nevi& that the paniaimm rpffied in :hMa) .sad i) da~~ u t.
! awarded to o Hirlldar. Naik or Lance Nailt.
(4 A Naib Smbedar rho is amponri(v in comnnnd of a' d&havnt
or an nulpolif, may. ill like manner and for tbt commission of my like oflonee.
uward to any Rifleman helow tbe rank of Laom Naik or my Enrolld
Follnwcr, for the limo bciag aabjcct to his authority. any of tbs punishdento
rpci6ed in clatllrc(b) of sub-ion (3) for net more than ~cvw day*.
'(51 When two or marc poniabmeats rrnomtiug to con8ncmmt In li&
lad con8nsment in quarter guard are swotdad to a permu conjslntly.
rhaher or sol heir already andcrgoiqg oneor marc of the wid pumshmnfs, . ,
the tots1 perid of mch cron6nsmt ahdl not exncd fortytwo &ye at 1
time.
(61 No order tmpo$ng any of tho punidunents apcoi5d ie cia@@) te
0 af subscation (9 &ll b. mads excspt .Ra a. inquiry held in the rnliilDP ' '
as nuy be praccnied.
u. PI.- 01 --.t md JISUII~~ to ~rul tpprl-t-.
(1) @wry ponen Kotcaad der thu Act to imprll~~ntaybe.
diuhd he81 tbc Rifles and shall Fprtlw bc WID to fodclt.ls elpay,
.Il-s-ad ray atiw money dot to bim,a ncV as of any med.L and
Poantisu dvod by him. . . .... . .
(9 ,#!=my #ub persqn shall, if he ia 10 dismissed, be imprisoned in tho
pr-ibpl prism, but ifhe is not also dismissed from the Rifh, he may, if
the'p&ta~ths. Commanbrnt so :dircets, be~conhsd in the quarter guard
or rochother place a; the Court or thc Comm~ndnnt may consider soitable.
14. .Didttcti$n (rum pay and a1lon~nce.-The followin: pcnaldeductions
may;be mads from the pay and allowances of a mcmbcl of tho Rifler by
his Gompany Commander. that is to say,-
(a) dl pgy~end'allowanccs for cvery day of abnena either on dcsertios or
'.dfbaut.leave and for every day of imprisonment aw~rded by a criminal
C6& or of confinement awarded under section I2 ; . .
@) ' ill!$afand . .. . ... allowances fur every day whilst he is in oustody on a charge
lor ah &&ice of which .he is afterwards convicted ;
(c) all pay and allowanca for cvery day on which be is in bapital on account
of '&k6&s csrti&cd by tbe medical o&r attending un hi& at tho
bGita1.t. have been caused by as oITcnce committed by him under
this Act ;
(d) 'ill pay dntlallowaacu ordercd to be 'forfeited under section 12 and
(e) hffih sum as may he ordered by tbecommandant w Deputy
Commandantin order to make good any expense caused by the moolkr of
tho Rifla, or any loss of or damage or datruction done by him to any
arms; ammrmitidn, equipment. clothing. instrummts or dcodons
btlonqiy to the Rifles or to any buildin@ or property.
l&.,.CpUective W.-Whcncvr any weapon, part of a weapon or
ammunitipn. .f?rming part of the equipmznt of a Com~any or othor similar
unit of tlle Rifies,is lost ar stolcn. the Canmndlnt may, after mahw such
inqujry as he ,thinks lit and subfict to such rules as may be prcm.cn'bed,
impoie a colkcfim flnr upon the subardinatt ofticers and nnen olsuch unit,
or u?on so many of !hem as. in his judgement, should bc held respoas:ble
for such lcu or theft.
.. . :
f6. .A~~,(-(I).'A~), g&ber at the Rifles who commits asy egsn~d
s~cciG~d'~~Scu~~p 10, or Setion 11 may be plad, on open or clas arieat
by any qfficir of tha Rifles superior in rank to'the odor.
L (2) .Whem any subordinate ~fficcor ordp an arros dm sub-swtion
(1). %.+a!tf+rthwjt.h at the cp!iat oppottu~ity report tho arrut to him
Compaoy<,dt: petachrnant Qmmander who shall.after invegertigating the
order the releare or tho continued. amst of the member of the Rifles
arrested. .. . , . .
27.9y099e--(i) The Inspector-General, Dapnty l~cctor-5cownl
or tk QoWaodyt qyy place a member oftbc Ritlcsi~der wponden
pcndiq$ci%~!iry qc'triaZ of aqofkwc Mdsr thiP.&t or oths bw for
the time ba 'fn force.
12) A ~cpln~ C6cnmatidanI or ho Assistas ~dm;lnc&kt, when
.' aatbnriscd by tbC Commandact, may placc a Riw:or: art i~&lled
Follower under suspension pending enquiry or trial of aa.dt%nbm 6 this
Act or any uthcr law for the time kingin Forcq. . :, . ,?
(3) Unless otherwise erdcmd. a memkr of thc.Rifks-unda suspension
I sball sot leave the headquarters of tlie Battalion. Campay or Platoon u
': may bc spccitird by his suptri.or 48kbr. and swh ~kcdndtrsuspenai~n
. 8hall attend all the Rail,CaUr at socS Headquartem"
i;
a
CHAPTeR-I%'. . .. . .
.. .
MISCELLANROUS. ,,. ,,
18. Powers ud ddbr odmble and -Ma g members ~4th~
Rifles. md the superior o5ara.-
I.
(1) All superior oars and members of tho Rilles W bc .@sued to be Police O~csra nod cr the Police Act, IS61 (V of 1861). , . .. ..
(2) Commandant, Dcpnty Corlmia"dantor 4ssi,rrin@nt:~amm~~daot shall
.: k entitle toall thcprivilsges which a Polia OfEcer has nadq section 42 and
'1
43 of the Police Act, 1861 and Seetip 125 ofths Indian Ev@na Act, 1872
and under any other enactment for the- time %ng.iq.fore jd ;ball. smhject
to s~chrules as tbt Sratc fforcrnmcnt may from-time to time maLe in this
.' behalf. crrercisc aU fbc power of a District ~upsri'ntmdcat af.kolios within
the meaning of the Poliw Act, 1861.
(3) Notwithstanding anytbing contained in tbe of Criminal
Procedure, 1971 (Act No. 2 of IWl)any offence committed by a member of
tho Rifler and pini3hablc under thin Act, shall be cnqdr:,i 'intq or tried by
v Rifles's court only wbi-h may b: convcaod under xoiion 18A.;
Prcv!dcd that-
(i) when the oRender ison loova or absent horn doty ot is not on
active duty ; or I'
(ii) when the offence u not coancdad with tbc oWndk:s duties as a
munbu of itia kifles : or
(iii) when an oUcnca is eommittd bf r member ol tkd dmes done
with any othrr person whols not subjesct~.th&. &nb?&tl 'rholo
indentit) is.koown ; .I ti :.
the offence may.if the prwribcd awthority. within the limits '4; *OIO
jorLdiaian tho oUcoes bo been commiW4, so directs, be enq~iid inm or . ,.. ,
by aa ordinary crimhI coon havia& jurisdiction. ~:. , [&A. Rifles Courts-
(1) Notwithstanding anythingc cdind in the CWd:k.dure
Baie, 19R3, Lhwo shall be the followin6&w of Rifh Co- wely :-
(i) Chwd Rifls .Gun. ; . . .~ . . . ; ... . .
(ii) Bmtllion Riflcr Golvt . .. . ...~ , . r ..? ti.
=
- (2) FOI tb* purpose of the Act; a General Rifies Court or a Bnttalios J
Rinw <out my be convened by the State Oovwnrscnt or the inspector . . . .. 0.mwl-d.pOlia.
i (3)o) Bvsry Oeaaal Rifles Court shell k presided over by three, -,
membcn to be appointed by tbo State Oovcmmoot or thc
- - Inrp~Qeesral of Poliw.
Commurdmt who baa completed at least wvcn gear# scrvicljc.
tii) in &ics not below the rank of a Superinlondaot or Pol
is tho umo, cqulvalcnt or bigher rank, shall be the prcriding
judr ofs Ooncral Rike Court.
(iii) Two oBsenr of the nnk d P Superintendent of Police
!.' (hrco yaws-sarvice in the same or eqdvalmt rank sbll be
munbu judges of a Gclrcral Rifles Cow.
. .
Iolpff(or-Generd of Police. 2
(it) An O6lcc1 not below the mok of a Soperintendent d Poliec OI
a Comm~dant of the Rlh shall be tha Prtridiag judge al 1
IhttaUonRifln Gust.
(iii) Two Officas mot below tho rank of an Asairtvot Commandant d ,.
Coat.
i
tho Rifiw 1htU be Chc mernbei-jbdge of s ' Battalion Pinola
(5) I& kiaion ot the majority nanlbers shall bc the decision of r ' ;
R~flor Court in rarpect of every order of judgemeol to be pa-ned :
by such court.
(6) Subject to the utbcr pruvirlotl~ of this Act :-
(a) my off- under wtion 10 .r LIA of this Act ahall b* trtcd
by Onoerd Rifles Court ;
@) iny i~ow under .eation 11 er IIA d thi ~ot
. . ,I by a Battalim Rinw Court : ,,
Pdrilad tb.t a Ocnsral Rifle Ceurt or a Battalian Rifkr Court shn
eq I~ym *8clloc waited by a member ot the Kits against tho pcmon er
pmpty da pcison who is qd subjccfsto this Act
(7) A Ciencnl Rinw Court or a Bat&lioa Riflcs CovR my pas
mcb ~c~ asisauth&iscd by this Act.
is-B Appointment of law O~COC :-
(I) Every Rifk Coart may k atlodd by an 0m.wr not Mew
unk of en Inspector of Police appoint4 by the hpe*tw-Oeacnl of P
U ra u a-bw oeksr lor a~sisting soch re@.
(2) Every trail by a Rifles Coert unda th* providon of this Act ahaU
be docme.4 to be judicial prseediot with& tho morning of &om 193 and
228 6f thcTndii PI d a Conn shall he docmcd to bs
a Court within the meaning 4 Sdonr 345 and 346 d the tSmiall
Pracdure Code IW3.
(3) An offmce committed by r mcmbor of the Rinm my k enq.bcd
Inco and tried even after be ~slsar lo be a nnabor thereof.
I
16C Powers of --
The State Qov~rnmant a tht lcrrpctor-0mff.l of Police may, on its
or hisowe motion or othaRire. call for and examine tho records drmy
prdi Wm a Od 13flar Coon or Battalion Rifla Co~n
rtspetivdy (0% the purpw d ntidyitq Ltd or himK11 as to the corrrana&
Icgdity or propriety of any B* rntam or order rcoded or pud.
mdplss~hordaasitorb~ thinkfit.
IS-D. Power of tho State Owsnunent to dirkl, td.l by ordim
criminal coort-
I 1
T
Nolrichshadinr anything .8~tJwd in this Aa tho Smb Omcrameo~
may. at rmy time, direct any promding which is to be institoted or whhb
& pcndii blon a Rifla Cow ut be be by en ordii uimid cow
of comp.(Cnt jurisdiction.
184 R~TCSE~ to @a &to GO^ rqardiq ~.~rdioti~.- a E
(I) If any odiq Gttmtnal oautE bg of opinion rb.1 an offcn~c
commitld by a member of the Rifla u triubla by it, such court may by
t notice in writiw require the inwtor-Genanl or Deputy 10rp.stor-
General or the Commsadant withla wh- uomtnaud thuaanaed paron is
serving M such &a oII!w .r mny le prcsrtbcd to dslivar ova tbs oEm&
to that court fa trul.
) 10 cvcry ad ma, tho *mar rr aforesaid Wl Cithu cqly
with the ordm of the coort or, tfbo u of opinion that id cbancs L
triabk by a Rifles Cod r&r the qdon to tho Stat* Oowm~.n( for
bsci*oo .qd idam the wou[ aboM suob rdcrrrc.
(3) 'Tbc ddmon of tho SBt. Gomnmnd u ragad (he d by
rshioh rlmb oEonco ia triable rbJl k lid and no Rinr court u m
ordiouy aiminal oDan &sU prd i. rqard to trial d sch &ern* UI
th* dccirim of UIC Sfate Oennncnt.
'. . 1&F. Place of TriJ-
Aq.pcnon cubjj.rt to thk Ad rh* commie my may k aicd
ssd pa- for sah rfmmln my plrs wbmnwr.
,. .
14
'(19) Protectton fut acXt done by the- inember. of the ~i~c;,-- . I,' ,- . . .
. .'. . , (1) Any member of the .Rifles when arrested shxll bs remanded
. . to th cnstody of thc ~yrrtcrguarb. unless o!l erwicc di~eclei5~ rhe.wort . .
or by tho Comnandant or Dep..ty Cumnaalaxt or .Asrita:it Coo~oandant.
*~. (2) In any suit .or,prweed~nz against any rnembr af the Rifln
b6; 'any act dgncby lii?>,~io pu!s:tance of 0 warmnt or order of a
competent autliorily. it shall be la\vful for h'm cc pirad that such act was done
by him uodor the authority of such warragt or order-. . . .
.. . 13) Any ../rich ~b&qify be prov~d by tha probcliou of the warrant
or order dircctiag the st. aoi irit is so provz.1, th2 menbor of thr Rifln
shall t8creupon ha dis.-harjed rrom liability i.1 rsr.pc:t .of the act so, dooc
~. & Lim, natwithrtroding. any defect in,thc jurirhi;rion of. U~e.auth:riiywhbh
.. , iuocdsuch warrant or order. . .
(4) Notwithstanding a.nythiw eootaioa io any othcnhw for thr
time beins in force, no legal proceeding (whethdr civil or criminal) which
IaWfdlK~ bc.brougbt -ab#t any mber of th6Rifles &'any thing
don* or intended to be dam nndcr the powera cmferred by or in pursuance
. . ... of, any-#roviaon of thin Act -or ihc rules mdd rhcrcoi~dcr, sbali bs tax.
ipenad uolcs6 a mlice in miting of ad prosdings an1 of 1'1eausetLro-
- . . sl has ~beee given to tho del~ndant and his supedor ofecer a last one
month before the commcnmment of such promedog. . .
20. .BepI'css@d gmutcqi-Mambcrs of the Rig- are prebibitcd fro=
pdcpting my means other than those sprcifud bdow for redresd of
giwancco--
(I) by petition to Commandant thouah prnprr clbannel or by
..praond appearance on ra !ue%t in the Or !e,ly Raoin of ths Cum ii~ndan!:
12) in pariadice1 niwtinp te be prmidcd ov3r by rhs Comman-
drut;
. .. ) ia auehothpr manes ~rmay bo prdod;
'St. W 'ffluScat@ hrmeht to diswd or ~eo~ptitnta ths
* ."tun3r-;.. . .
(I) ~hs stit. ~ovmmrdi iay, by notification i6 ths Otsdal
.' %.'
dirbwdror rroastitutc theJRiflu :or.imy: Ilanaliod thoreof.
(2) Whenev* tho Rifles or,any Bctralioa-.led is dtsbatydod or
' Maimed vadn a-Jbmction (I), it &alli notwitlutaadlog snytbing con.
taiacd in this Act or any othrr.mrctmarefot..tici7i~e binwin. fmn and
sut>jcct to rucb conditions, as may be prercribed,.br,kwful for Ihe Oovrra~lbt.
with: a view to such dhbandment or rec&xtitotion; to dik%arjpany
: ..m@ntbcr' d:ai Rifl+:$i++if ,he iqoncaUcd usdm .th- Pqlics;kot. 1861.
amd bas not been. -qwSi~&~~~frptn'~fbe ~PoIw.(H- wen
1
22. Power to make -rnler.-. ... . .
(I) ?Be S!ats Governqwl may. b# n~tifiation in tho otacial
Wte, make rules for carrysitlg out the purpose of t>is Act.
(2) In p~rticulrr n~d wit:Io.rt !>r:ii~dic'. to th- genefdity- of t&
I
foregomg mrr, such rnks may provide for all or an9 of the followini
matters. namely: -
(a) regulating tbc cl~sses and grades of and the pay. ptbsiqn and
other remunmrtion of, members of tho ~iilco; isd thcir
conditions of service in {he Rifles;
(b) rqgdaling tbe po.wera and dulics bf o&=i eulkwisod to
exercise any lunction b? or under Lhis ad;
(c) -hxinj the pcriod of service for members of the Rifles,
(d) regulating the award of deparbr(menta1-pvnishmenL ud&r
I
section 12 and providing lor appeals from, or the revision d.
dders under that section or the romision of hcs impos4
under that section, and the rsmission of deductions made un&
I
rection 14 ;
(o) legdating the savcral eS collective liabiiitg of membek d t!x+
Rifles in the case of tbs lms or theft of weapons and ammbnh
lion.
8 (I) for tbr dispd of eriminal caw arising nnd& this act ;sad
a for specifying the prison ir which a pemn convicted im any
such case may be confined.
(3) ever? rule mad: under tLis A:( shall bc laid a% soan a, may he
ailer if ii nladc bcl'iie the L>gislativs Aa:mbly whik it is in strdon for
a tots: period of not less than fourlccn days whicl~ may bccomprised in
os session or in two or more succusirr aesdans, and if, before tho expiry
d the session in which it ir so laid or the aesrions aforesaid the Asrambly
'I
make any modification in rhc rule or decide that the rub shall not k
mrde.thc rnle shall theroefter have effect only in snch modified form or
be of no effect. as the case may be, lo. honncr, that any such modi8ca-
'im M ann~lmmt rboll be withwt pMudic* to the validity of anything
!. 1 PrevIovrly do- nndm (ha! I&.
i
THE SCHEDULE STATEMENT
Mu you have ~ned in the Tripwa Stlte Ribs for 7 yean. or lush
period u the Qovernment of Mpura may pneribc, you my. at any tim
whcn not on wive duty. apply ior diiharp. throngh the o(8mr to whom
yon my bo anbordinate. to the Commandant, and yon will begranted
ywr diibar#e &la two months from the date of your application. ualesJ
yoor discharge would caw. the vaaneir in the Riflo to aeced one-
tenth of tho unc4ioncd strength in whish case you ohnU bc bound to remain
until this objrtion nivod or removed. Bnt when on active duty. you
8hmU havoao~ to a disebaqe. ad yon ahdl be bound to remain to do
your dety nntil the nccusity for retaining you in tho Riflm oaror when
you my &ka yourappliition in the above msntioncd manner :
P&midd ib.6, if you wish to withdraw from the Riflca, you may
aubadt ydm mignation at my time Won tho expintion of the M tbro.
month$ of ).ow ravia. but not afterward& motil the complctia, of tho
pe*od prcwihd u aforesaid ; the Comm~ht may utkr .ootpt your
raigoation forthwith or at the and of thmn months from tha dab of its
:
Providrd. sho,thu tho Commaah(, my. if he think# fit &or you
to rdgu at any tima on yam giving thrsa months' notke of yonrrtrh
to do so.
Lo tho event of your re-arolm*at aha you havc bo.n discharged. you
will have no durn to ro:ton for pension. seniority or any othx purpose,
your sonieo proviow to ).ow discharp .
17
NAME IN BLOCK LETTERS
(Signature of the member of tho Rifles
I
in acknowledgement of the above
having been read out to him).
I
Father'a name :
Addrss
Village
P. S.
Port office :
District
State
-- -.
Photograph of tho
i
(Space for impression of thc momhers'
Left thumb to be taken in the preen=
I of the en rolling officer).
1
:Signed in my prsrsnce after I had
asertiined t!lnt the candidate under-
stood the gbrport of' what he signed).
(N&Ma iN Ri WK 1 PTTL.fl?:,
Commandant,
or other authorised enrolling
officer
Place .................. -... ......
Note : Original Act published in Tripura Gazette (Extraordinary Issue) on
27 8.84. Amending Act (Act 6 of 1985) published in Tripora Gantte
Extraordinary Issue) on 28.6.85. Original Act rcoeived assent of
tho Pmidmt of India on 47.84. Anending Act rccuvcd assent of the
Pmidcnt .f India on 22.2.85.
Tripura Act No. 6 of 1985
THE TRIPURA STATE RIFLES (AMENDMENT)
ACT, 1985
.. 4 ....... . .-
' 2 ,
i;
. ,
rripnra Act NI. ;d .el
THE TRIPUIIA STAT@ RIFLES (AMENDMENT) ACT, ~984, : - ... An ,
... ' Act ,
. lo amend the. Tripura Sfote Rijes Act, 1.983.
' .. ,I .
..... . . . .
, ,
Be it enacted. by tlce Triplira egisl la five ~ssemblyirr thc Thirty Fflh yeor of :thekepubllc .... , . of India as follows :- , . . . . . . 0 I 1. Short title !and commencement :-. a . , ....
I Thic
, ., . . . . I . <.i
..... ~&e-Rifles-(Amendment)i4ct,'i~~.' ' I. : .. , ,:
(2) It shrill come into force on the same date when the Tripura State Rifles .Act, ,1983 ;I
.. (No 4 of 1983) comes into force.
v, , , ' 1
2. Amendmint of section lo.-, . . i ! 1 section 10 or tllc Tripura State Rlflcs Act. 1983 (hcrcinnrtn called m. p , j Act),
~. ~fab?&.-&-~hrm&libslituiul, namely :- ,. , ~ ,
... .--d
W' mimviseaetn~e~tb remain alert, s1eeps upon ,hiipoa'or or !
qui" i~rcguiarly . relieyed or without leavo ; org1 , . , .. , . . . . 1 ,. . . , . .
. (ii) ,-:for..~lause.(h), % 1: -the ;followingclause-shallbe~substitnted,,nmnaly,:- : ...... , i
, , . , . . : , i
,“ (1?) '..'.leaves his ~ommsnding'.05ier,or his post or party withbut authority ;
. . , .
. I
(iii) :for:tlause (j), tHe foflowing clause shall be substituted, n?me]y :- . -.' ,.
I<. . , , ,,
4 , , .: ,
I ''Ci).:. uses crimi~l:force to or, commits an assault oh any person ~QKZ(~&,.. .* gu?rd.;or breaks lntoany house or other $lacefor plunder 61 destroy8 or.daml(gss
'property, of 'any ,kind ;.:ors::; . . ,
I,..
. , ,.:,<:: , .., ., , . ,,.;,..:,'A. ,,.:;. . , . .... >:.-. -,,.,+,.. . (iv) word "op" shall.be iddid;f the end ;folause(~) and cbusp,(~j,!*g*. ,. .
.. :new>clause :shall : be -insefied,.,namely;-. .... ~ ~ I ,.
. ,., ' '~ . . ' , , +' '..'..t.,* -
' . 'I
....
I'
. , I :i (m) r~~e? oras=ult6gor us~criminal force to anywbmaR intending tb ,,atraEe . I
I. orknow~ng ~t.~to.be,li,keIythat:he will theeby outrage herqodesty" ; . , . .. ., ...... ..... (., ... .- ;., ..*,.T. . . .'. ,. (V) forifhe.c~nclufiing9aragcaph,?the:following paragraph shall
"'shall':be ,punighable'*ith:iimprisonment for life or wi& jm
. :de=~iption ~'fOt;artermwhich~may ,e~:tend to fourteen years or wi
- .-Wend-to three:qon&d! : both", - .. . ,.. , .,, . ,,I :,, ..: .,,:..i:c. :< ,. . . . )i , . 3/ ~olrn~me&-b~~sectien~~.p~.~4.,~i .-, ; y..
.,.?A. ... . . 3.: . . ~:. , . . .
In .the principal Act, .'.in ~laus~(c)'of..sectio~ 1 I, after the "bekg in and b"fore.fie -words "ofa sudrd" the words "or being a member" shall be j . .
4.. Illsertion: of new sectibn 11A.- ., ,
,. . \ . .
1.11 thC prillci~~l Act,aftcr section 1.1, the following section shall be inserted, namely :-
"11 A. Allrl~l?I lo or ab~t~ncn~ or orcnccs-
.... I. :
+ ... 1 Every member of the Rifles w o abet any oITence pu~shable
.?' shall be punished with the pu 14 shment provided for the . .
(3) Bvory n~cmbcr of thc Kinas who nttompta to-commit nny onen& ,punishabl
this Act, or who causes such an orencc lo be committed, and in
any act towards commission. of the offence shall, wher
- made by this Act, for the punishment of such attempt,
pwishment~firovidcd for the oflence". ,- .. . . .. . . ,.
5 ~nlend@knt of ,siction 12.- :%,;: .
&', In the principal Act, in section 12 5.. - ,:, . ,
(i) for.'the w<rds, "Minor gunishGents* appearing. at 'the
'.'D~partmental punishments" shall be .substituted ; . . , .. ,. . ..-,, . . . .,. . 'i: l... , jC . .,.
(ii) for, ~ub-sedliii (1) and .the proviso thereto, the following bub-secti
proviso shall pe substituted, .. . namely :- .. .~ . .. ~
-4 . The Commandant or-any other authority as may be prescribed
to any rules made undeqthis Act, impose on a member of!
, more of ithe' following .punishments for disobedience, negli
. . remissneg in the.dischargc:of any duty or other misc
''F .prejudicidl to good order.and discipline of the Rifles, that ;> . . Minor ~unlshmhts : .!: .
i
. ' 5.
? ~ . ,,. (a) .depriratjnn.vf -acting- or -- officiaiiicank .; , ~ ...
. ,
..-.. ~ ~~ - (h)..._fine -of~any~u&exce~.anemonth'.s pay arid .allowam.;
.: (c) , codfihement.t'oquilrters or camp for a.term not exceeding twenty eight days ;-
id) confinement,lin quarters guard for not more tipn twenty eight days with or without.:.. . . ..
r .p*&FEtit7l;ill'oi extra.guarX:or:fatigue or other duty ; , . '
.. . ..
! , ,. . , it) remov&l.fron~ .any office ofdistinction or s$ecial emolument in the Rifles ; . . .,
, (f) censure br sever6 censure ; .> ,. - ,,
. .
.. . Major .Punislunents :
, ,. '1
, , i ,. >-.. ,
; reductiyn in substantive rank ; , , . s,
: ill, compulsory retirement ; .. ., ,..
: $1 removal:fr6m service which shall not be a . disqualification ,.. . for future employment . :., , ,"- ,,
. .,.~ under-:the -6.ovcmme11t ;
0) '.slismissdl:: , ~ . , . . - . . ., . . ,,
i'rovided,that$unishment specified in clause (d) sl~all not be imposed on any membn '.of .. : !hr. Rifles whois:oY-or hbovc: the rank of -n'Lantc Naik" ;
(;ti) fifter sub-section(5), ihefol1owingsub:sectim rihall be inserted, namely :-
. ..-C6).8 &.arder+imposingany~@f~rlle.~punishmmts specified in. kiauses (g) to ti) &'
..sub;section;(I) -shall be made.except after an in~uiry held in themanner as may be . .. ... ,prescribed".._ .L~ ~~ ~
ti. hn~endmcnt.of section 18- . . . . - 8
, , 111 sedtion 18-of the.principal !4ct,for sub-section (3), the following sub-section shall be :
r:~bsltx:cd, namely :- . .
"(3) No.twithstanding anything contained in the Code o[ Criminal procedure, 1973
. .;(AN. No. 2f 1474) .any offenckcomrnittcdby a member of the rifles and punishable
, . .
, ..
%. .. 3
uuder tl is Act: shnll be enquired into or tried by a Rifles's,court only which
bc con !encd under section 18 A':
Pmv'~. :d th~it , s %. '
(i) whe.1 the off&dcr is on leave or absent from dub or is not on activeduty ;or . .
2.
(ii) when the oKe11ce is not counected with the oflender's duties ds a .m&ber of the ' .
Rifles ; or '
., . ., , i
(iii) vvhell an offence is committed bya member or the Rifles along Nith My other ' ..
person who is not .subject to this Act and whose indentity is known ; I.: . , , , . i . ,
the .olfehce mny,.if the +sescribed authority, within the limits of whose jiiisdiction . ; tile oEencc has been committed,; sa directs, be enquired inlo or tried by aqr&ioaryi
crimina! cowt having jurisdiction. - . . i
, . J ',
~- . Insertion of ncw Section :- ' - .. , .. . . . .
I i
In thc principal Act, allcf sesion 18, !be followillg :sections sliull.be.inserted, mmay :-, :. ,
: "18A. '. Rifles ..Court- ,- . li ..;. . . ' . . . . .* . >
'.d ', C.' .
.(I) ~atbithstanding nnythidg contoinid in the ~rimillal I?rocedure Code, 1973 there '
.":
' I shall be thc rollowing ,classes of pines courts, nillncly :- ,.,, - !
---..-.: ,. '1
(i) General Rilles Cos,,.. . ;
~ . .
~ ~
. -- ,+-.-..-.. .
- -t*-~~bffRin-o1~rc. . .7--:-... 1.- ., . ..~. A .. ~~.. ~._..._.^I_C_~~-~ ~... , , I .
(2) For the purposcs or .the ,Acl, 11 Ge~~crt~l Kiilcs.courl or a !Lziltr;lion lliflis court,may ; be convenc~l by tl~c State Govern~nent ort~Xn~ec~or General of Police. . . ' , .', . ~
. ~. .. .. I 'r
. t3) , (i)!. Eyery dcncral.~ifles Court sha1l.b~ ovcr by three meqlbeir to be ippoinicd by the Stste Governn~ct~l or the-Wspcclor General ofbolia. . . '* -. . .
(ii) .4n'ofliccr not below the rank of a ~u~erir;tcudcilt of Police or Commandsnt
wlib 11:~s .,conlpleted at least seven ycrrrs: .scrxicc in the mmk;equi+i&t or ., . I IuJler Y;II!; slull b: the presiding judge of a General Rifles Court. . ' , : ., . ,, 1
.I< .,.. 1
(iii) :TTVO O~~CPTS- of.t!xrank.of a Superintendmt qf :Po:ir: ara .ahdaat,: , , j
of t;.:.: Rifles n:qA..aq Ad$itio~~nl 5ugesin*e~Zlmt %[ iPd5ce oi.. :s;DEpu~ .,,..:- +
Con711~~11dant whv 'havc:comfil;tLf8:EtTe~~ij, ~=~ETIQ& :$~mo or . ,. -,) eqru?illcnt ,". nr$c~haI1be:the.member.jud~es~of~nGe~crd..~~,; . . Court.. ' , :... , - ., . - .
..:, %:~:,.,.~b . , . .I.... . . . . . . . . s
,..7, (4; (ij . ::fiver:/., lia.ttalion fiflesr:~6,$t .sllall:be presidltd.av*r -hy ;three .memtkrs:,'io .- : ,;, ...
!bc alqwintcd'.by t.lb ~St$te~.Go\'eramcnt or fk'hc'I~~s~xctar~~Ge~~~raII of Palice;:.,
, . *; '. %
(ii) . iia 6~~~~,~~t~.below.,Li :mnl:~~of.aS1lp~dn~~~o.t.~~ ';'&',& a ko&. ,
I
~ ~. . . . .,Ilru~:-aF. thc,&~os.sltaLbk-thip~csiding judge of a ~+td~n .Rifles Cm. ,. . , ,,. ! !
'(iii) Two oilicc~s11ot:b6low.the-rank of anAssisCdni Coliuni-aCfit of the Rifles . '
- . .- A--- ~ L ~ ---.
sr~n I oc fKC inci~Tber-judges of u .&ttnlion Rifles Court. ..
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1) 'Ihc dccisi:>? or rhc inajority rnd1115cir..slr;lli he thcdccision ?fa Rifl&- 'couit in
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vaspccl of i \'cry ol.dcr or judgement lo be passed by such ~ourt, ". , .
(6) ;S~ib.jpt 10 ill? otll& provisiops of this ~ct,: -. . .
(3) my.-offence ulidcrsoct:lon 10 or'llh of lhjs Act shl! 6c-tried by ~eneil Rjflcs ' ,,
Court; . I
, -. . , i
!
; a\b) ally offence ullder scction 1.1 or I1A of this Act sllall bc triid by a Battalio~l Rifles ,
'
'kp Court : I
‘7 Prayidad that a General Rifles Court or a Bnttalion Rifles Court shall not
try nn oKcncc committcd by a mcn~b,cr of' tllc Rillor ugninst thc persol? OT properly
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ecretary to the . ', . '
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THE TRIPURA ACT NO. I OF 2007.
THE TRIPURA STATE RIFLES
(SECOND AMENDMENT)
ACT, 2006.
Published in the
EXTRAORDINARY ISSUE OF TRIPURA GAZEmE
~
Agartala, Wednesday, Februafy 7, 2007 A. D., Magha 18, 1928 S. E.
Government of Tripura
Law Department.
Dated, Agartala, the 6th February, 200e
The following Act of the Tripura Legislative Assembly received the assent
of the Governor on 03-02-2007 and is hereby published for general information.
S. C. Das
Law Secretary,
Government of Tripura.
THE TRIPURA STATE RIFLES (SECOND AMENDMENT) ACT, 2006.
AN
ACT
Further to amend the Tripura State Rifles Act, 1983
BE it enacted by the Tripura Legislative Assembly in the 57l"ear of the Republic of India as I foilows -
Short title and 1. (1) This Act may be called "The Tripura State R~fies (Second
Commencement Amendment) Act, 2006.
(2) It shall come into force at once. /
Amendment 2. In theTripura State Rifles Act, 1983 (Hereinafter referred to as the
of Subclause (iv) Principal Act) - of Ciause(a) of
Section 3. In Sub-clause (iv) of Clause (a) of Section 3 for the words " Inspector
General" the words " Director General of Police" shall be substituted.
Amendment of 3. In the Principal Act in Clause (q) of Section (3) for the words "lnspector
Clause(q) of General" the wordsExcerpt shown. Open the full act in Lexace.