Acts › The Border Security Force Act, 1968The Border Security Force Act, 1968 143 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Definitions. Section 3 — Persons subject to this Act. Section 4 — Constitution of the Force. Section 5 — Control, direction. Section 6 — Enrolment. Section 7 — Liability for service outside India. Section 8 — Resignation and withdrawal from the post. Section 9 — Tenure of service under the Act. Section 10 — Termination of service by Central Government. Section 11 — Dismissal, removal or reduction by the Director-General and by other officers. Section 12 — Certificate of termination of service. Section 13 — Restrictions respecting right to form association, freedom of speech, etc. Section 14 — Offences in relation to the enemy and punishable with death. Section 15 — Offences in relation to the enemy and not punishable with death. Section 16 — Offences punishable more severly on active duty than at other times. Section 17 — Mutiny. Section 18 — Desertion and aiding desertion. Section 19 — Absence without leave. Section 20 — Striking or threatening superior officers. Section 21 — Disobedience to superior officer. Section 22 — Insubordination and obstruction. Section 23 — False answers on enrolment. Section 24 — Certain forms of disgraceful conduct. Section 25 — Ill-treating a subordinate. Section 26 — Intoxication. Section 27 — Permitting escape of person in custody. Section 28 — Irregularity in connection with arrest or confinement. Section 29 — Escape from custody. Section 30 — Offences in respect of property. Section 31 — Extortion and corruption. Section 32 — Making away with equipment. Section 33 — Injury to property. Section 34 — False accusations. Section 35 — Falsifying official documents and false declarations. Section 36 — Signing in blank and failure to report. Section 37 — Offences relating to Security Force Court. Section 38 — False evidence. Section 39 — Unlawful detention of pay. Section 40 — Violation of good order and discipline. Section 41 — Miscellaneous offences. Section 42 — Attempt. Section 43 — Abetment of offences that have been committed. Section 44 — Abetment of offences punishable with death and not committed. Section 45 — Abetment of offences punishable with imprisonment and not committed. Section 46 — Civil offences. Section 47 — Civil offences not triable by a Security Force Court. Section 48 — Punishments awardable by Security Force Courts. Section 49 — Alternative punishments awardable by Security Force Courts. Section 50 — Combination of punishments. Section 51 — Retention in the Force of a person convicted on active duty. Section 52 — Punishments otherwise than by Security Force Courts. Section 53 — Minor punishments. Section 54 — Limit of punishments under section 53. Section 55 — Punishment of persons of and below the rank of subordinate officers by Deputy Inspectors-General and others. Section 56 — Collective fines. Section 57 — Custody of offenders. Section 58 — Duty of Commandant in regard to detention. Section 59 — Interval between committal and trial. Section 60 — Arrest by civil authorities. Section 61 — Capture of deserters. Section 62 — Inquiry into absence without leave. Section 63 — Force police officers. Section 64 — Kinds of Security Force Courts. Section 65 — Power to convene a General Security Force Court. Section 66 — Power to convene a Petty Security Force Court. Section 67 — Contents of warrants issued under sections 65 and 66. Section 68 — Composition of General Security Force Court. Section 69 — Composition of a Petty Security Force Court. Section 70 — Summary Security Force Court. Section 71 — Dissolution of a Security Force Court. Section 72 — Powers of a General Security Force Court. Section 73 — Powers of a Petty Security Force Court. Section 74 — Powers of a Summary Security Force Court. Section 75 — Prohibition of second trial. Section 76 — Period of limitation for trial for an offence of desertion in certain cases. Section 77 — Trial, etc., of offender who ceases to be subject to this Act. Section 78 — Application of Act during term of sentence. Section 79 — Place of trial. Section 80 — Choice between criminal court and Security Force Court. Section 81 — Power of criminal court to require delivery of offender. Section 82 — Presiding Officer. Section 83 — Law Officers. Section 84 — Challenges. Section 85 — Oaths of member, Law Officer and witness. Section 86 — Voting by members. Section 87 — General rule as to evidence. Section 88 — Judicial notice. Section 89 — Summoning witnesses. Section 90 — Documents exempted from production. Section 91 — Commissions for examination of witnesses. Section 92 — Examination of a witness on commission. Section 93 — Conviction of offence not charged. Section 94 — Presumption as to signatures. Section 95 — Enrolment paper. Section 96 — Presumption as to certain documents. Section 97 — Reference by accused to Government Officer. Section 98 — Evidence of previous convictions and general character. Section 99 — Lunacy of accused. Section 100 — Subsequent fitness of lunatic accused for trial. Section 101 — Transmission to Central Government of orders under section 100. Section 102 — Release of lunatic accused. Section 103 — Delivery of lunatic accused to relatives. Section 104 — Order for custody and disposal of property pending trial. Section 105 — Order for disposal of property regarding which offence is committed. Section 106 — Powers of Security Force Court in relation to proceedings under this Act. Section 107 — Finding and sentence not valid, unless confirmed. Section 108 — Power to confirm finding and sentence of General Security Force Court. Section 109 — Power to confirm finding and sentence of Petty Security Force Court. Section 110 — Limitation of powers of confirming authority. Section 111 — Power of confirming authority to mitigate, remit or commute sentences. Section 112 — Confirming of findings and sentences on board a ship. Section 113 — Revision of finding of sentence. Section 114 — Finding and sentence of a Summary Security Force Court. Section 115 — Transmission of proceedings of Summary Security Force Courts. Section 116 — Alteration of finding or sentence in certain cases. Section 117 — Remedy against order, finding or sentence of Security Force Courts. Section 118 — Annulment of proceedings. Section 119 — Form of sentence of death. Section 120 — Commencement of sentence of imprisonment. Section 121 — Execution of sentence of imprisonment. Section 121A — Period of custody undergone by a person to be set-off against the imprisonment. Section 122 — Temporary custody of offender. Section 123 — Execution of sentence of imprisonment in special cases. Section 124 — Conveyance of prisoner from place to place. Section 125 — Communication of certain orders to prison officers. Section 126 — Execution of sentence of fine. Section 127 — Informality or error in the order or warrant. Section 128 — Pardon and remission. Section 129 — Cancellation of conditional pardon, release on parole or remission. Section 130 — Suspension of sentence of imprisonment. Section 131 — Orders pending suspension. Section 132 — Release on suspension. Section 133 — Computation of period of suspension. Section 134 — Order after suspension. Section 135 — Reconsideration of case after suspension. Section 136 — Fresh sentence after suspension. Section 137 — Scope of power of suspension. Section 138 — Effect of suspension and remission on dismissal. Section 139 — Powers and duties conferrable and imposable on members of the Force. Section 140 — Protection for acts of members of the Force. Section 141 — Power to make rules. Section 142 — Provisions as to existing Border Security Force. 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