Acts › The Army Act, 1950The Army Act, 1950 198 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Persons subject to this Act. Section 3 — Definitions. Section 4 — Application of Act to certain forces under Central Government. Section 5 — [Omitted.]. Section 6 — Special provision as to rank in certain cases. Section 7 — Commanding officer of persons subject to military law under clause (i) of section 2. Section 8 — Officers exercising powers in certain cases. Section 9 — Power to declare persons to be on active service. Section 10 — Commission and appointment. Section 11 — Ineligibility of aliens for enrolment. Section 12 — Ineligibility of females for enrolment or employment. Section 13 — Procedure before enrolling officer. Section 14 — Mode of enrolment. Section 15 — Validity of enrolment. Section 16 — Persons to be attested. Section 17 — Mode of attestation. Section 18 — Tenure of service under the Act. Section 19 — Termination of service by Central Government. Section 20 — Dismissal, removal or reduction by the Chief of the Army Staff and by other officers. Section 21 — Power to modify certain fundamental rights in their application to persons subject to this Act. Section 22 — Retirement, release or discharge. Section 23 — Certificate on termination of service. Section 24 — Discharge or dismissal when out of India. Section 25 — Authorised deductions only to be made from pay. Section 26 — Remedy of aggrieved persons other than officers. Section 27 — Remedy of aggrieved officers. Section 28 — Immunity from attachment. Section 29 — Immunity from arrest for debt. Section 30 — Immunity of persons attending courts-martial from arrest. Section 31 — Privileges of reservists. Section 32 — Priority in respect of army personnel‟s litigation. Section 33 — Saving of rights and privileges under other laws. Section 34 — Offences in relation to the enemy and punishable with death. Section 35 — Offences in relation to the enemy and not punishable with death. Section 36 — Offences punishable more severely on active service than at other times. Section 37 — Mutiny. Section 38 — Desertion and aiding desertion. Section 39 — Absence without leave. Section 40 — Striking or threatening superior officers. Section 41 — Disobedience to superior officer. Section 42 — Insubordination and obstruction. Section 43 — Fraudulent enrolment. Section 44 — False answers on enrolment. Section 45 — Unbecoming conduct. Section 46 — Certain forms of disgraceful conduct. Section 47 — Ill-treating a subordinate. Section 48 — Intoxication. Section 49 — Permitting escape of person in custody. Section 50 — Irregularity in connection with arrest or confinement. Section 51 — Escape from custody. Section 52 — Offences in respect of property. Section 53 — Extortion and corruption. Section 54 — Making away with equipment. Section 55 — Injury to property. Section 56 — False accusations. Section 57 — Falsifying official documents and false declaration. Section 58 — Signing in blank and failure to report. Section 59 — Offences relating to courts-martial. Section 60 — False evidence. Section 61 — Unlawful detention of pay. Section 62 — Offences in relation to aircraft and flying. Section 63 — Violation of good order and discipline. Section 64 — Miscellaneous offences. Section 65 — Attempt. Section 66 — Abetment of offences that have been committed. Section 67 — Abetment of offences punishable with death and not committed. Section 68 — Abetment of offences punishable with imprisonment and not committed. Section 69 — Civil offences. Section 70 — Civil offence not triable by court-martial. Section 71 — Punishments awardable by courts-martial. Section 72 — Alternative punishments awardable by court-martial. Section 73 — Combination of punishments. Section 74 — Cashiering of officers. Section 75 — [Omitted.]. Section 76 — [Omitted.]. Section 77 — Result of certain punishments in the case of a warrant officer or non-commissioned officer. Section 78 — Retention in the ranks of a person convicted on active service. Section 79 — Punishments otherwise than by court-martial. Section 80 — Punishment of persons other than officers, junior commissioned officers and warrant officers. Section 81 — Limit of punishments under section 80. Section 82 — Punishments in addition to those specified in section 80. Section 83 — Punishment of officers, junior commissioned officers and warrant officers by brigade commanders and others. Section 84 — Punishment of officers, junior commissioned officers and warrant officers by area commanders and others. Section 85 — Punishment of junior commissioned officers. Section 86 — Transmission of proceedings. Section 87 — Review of proceedings. Section 88 — Superior military authority. Section 89 — Collective fines. Section 90 — Deductions from pay and allowances of officers. Section 91 — Deductions from pay and allowances of persons other than officers. Section 92 — Computation of time of absence or custody. Section 93 — Pay and allowances during trial. Section 94 — Limit of certain deductions. Section 95 — Deduction from public money due to a person. Section 96 — Pay and allowances of prisoner of war during inquiry into his conduct. Section 97 — Remission of deductions. Section 98 — Provision for dependants of prisoner of war from remitted deductions. Section 99 — Provision for dependants of prisoner war from his pay and allowances. Section 100 — Period during which a person is deemed to be a prisoner of war. Section 101 — Custody of offenders. Section 102 — Duty of commanding officer in regard to detention. Section 103 — Interval between committal and court-martial. Section 104 — Arrest by civil authorities. Section 105 — Capture of deserters. Section 106 — Inquiry into absence without leave. Section 107 — Provost-marshals. Section 108 — Kinds of courts-martial. Section 109 — Power to convene a general court-martial. Section 110 — Power to convene a district court-martial. Section 111 — Contents of warrants issued under sections 109 and 110. Section 112 — Power to convene a summary general court-martial. Section 113 — Composition of general court-martial. Section 114 — Composition of district court-martial. Section 115 — Composition of summary general court-martial. Section 116 — Summary court-martial. Section 117 — Dissolution of courts-martial. Section 118 — Powers of general and summary general courts-martial. Section 119 — Powers of district courts-martial. Section 120 — Powers of summary courts-martial. Section 121 — Prohibition of second trial. Section 122 — Period of limitation for trial. Section 123 — Liability of offender who ceases to be subject to Act. Section 124 — Place of trial. Section 125 — Choice between criminal court and court-martial. Section 126 — Power of criminal court to require delivery of offender. Section 127 — [Omitted.]. Section 128 — Presiding officer. Section 129 — Judge advocate. Section 130 — Challenges. Section 131 — Oaths of member, judge advocate and witness. Section 132 — Voting by members. Section 133 — General rule as to evidence. Section 134 — Judicial notice. Section 135 — Summoning witnesses. Section 136 — Documents exempted from production. Section 137 — Commissions for examination of witnesses. Section 138 — Examination of a witness on commission. Section 139 — Conviction of offence not charged. Section 140 — Presumption as to signatures. Section 141 — Enrolment paper. Section 142 — Presumption as to certain documents. Section 143 — Reference by accused to Government officer. Section 144 — Evidence of previous convictions and general character. Section 145 — Lunacy of accused. Section 146 — Subsequent fitness of lunatic accused for trial. Section 147 — Transmission to Central Government of orders under section 146. Section 148 — Release of lunatic accused. Section 149 — Delivery of lunatic accused to relatives. Section 150 — Order for custody and disposal of property pending trial. Section 151 — Order for disposal of property regarding which offence is committed. Section 152 — Powers of court-martial in relation to proceedings under this Act. Section 153 — Finding and sentence not valid, unless confirmed. Section 154 — Power to confirm finding and sentence of general court-martial. Section 155 — Power to confirm finding and sentence of district court-martial. Section 156 — Limitation of powers of confirming authority. Section 157 — Power to confirm finding and sentence of summary general court-martial. Section 158 — Power of confirming authority to mitigate, remit or commute sentences. Section 159 — Confirming of findings and sentences on board a ship. Section 160 — Revision of finding or sentence. Section 161 — Finding and sentence of a summary court-martial. Section 162 — Transmission of proceedings of summary court-martial. Section 163 — Alteration of finding or sentence in certain cases. Section 164 — Remedy against order, finding or sentence of court-martial. Section 165 — Annulment of proceedings. Section 166 — Form of sentence of death. Section 167 — Commencement of sentence of transportation or imprisonment. Section 168 — Execution of sentence of transportation. Section 169 — Execution of sentence of imprisonment. Section 169A — Period of custody undergone by the officer or person to be set off against the imprisonment. Section 170 — Temporary custody of offender. Section 171 — Execution of sentence of imprisonment in special cases. Section 172 — Conveyance of prisoner from place to place. Section 173 — Communication of certain orders to prison officers. Section 174 — Execution of sentence of fine. Section 175 — Establishment and regulation of military prisons. Section 176 — Informality or error in the order or warrant. Section 177 — Power to make rules in respect of prisons and prisoners. Section 178 — Restriction of rulemaking power in regard to corporal punishment. Section 179 — Pardon and remission. Section 180 — Cancellation of conditional pardon, release on parole or remission. Section 181 — Reduction of warrant officer or non-commissioned officer. Section 182 — Suspension of sentence of transportation or imprisonment. Section 183 — Orders pending suspension. Section 184 — Release on suspension. Section 185 — Computation of period of suspension. Section 186 — Order after suspension. Section 187 — Reconsideration of case after suspension. Section 188 — Fresh sentences after suspension. Section 189 — Scope of power of suspension. Section 190 — Effect of suspension and remission on dismissal. Section 191 — Power to make rules. Section 192 — Power to make regulations. Section 193 — Publication of rules and regulations in Gazette. Section 193A — Rules and regulations to be laid before Parliament. Section 194 — [Repealed.]. Section 195 — [Omitted.]. Section 196 — [Omitted.]. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.