The Indo-Tibetan Border Police Force Act, 1992

157 sections.

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, etc.
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 — Remedy of aggrieved persons other than officers.
Section 15 — Remedy of aggrieved officers.
Section 16 — Offences in relation to the enemy or terrorist and punishable with death.
Section 17 — Offences in relation to the enemy and not punishable with death.
Section 18 — Offences punishable more severely on active duty than at other times.
Section 19 — Mutiny.
Section 20 — Desertion and aiding desertion.
Section 21 — Absence without leave.
Section 22 — Striking or threatening superior officers.
Section 23 — Disobedience to superior officer.
Section 24 — Insubordination and obstruction.
Section 25 — False answers on enrolment.
Section 26 — Unbecoming conduct.
Section 27 — Certain forms of disgraceful conduct.
Section 28 — Ill-treating a subordinate.
Section 29 — Intoxication.
Section 30 — Permitting escape of person in custody.
Section 31 — Irregularity in connection with arrest or confinement.
Section 32 — Escape from custody.
Section 33 — Offences in respect of property.
Section 34 — Extortion and exaction.
Section 35 — Making away with equipment.
Section 36 — Injury to property.
Section 37 — False accusations.
Section 38 — Falsifying official documents and false declarations.
Section 39 — Signing in blank and failure to report.
Section 40 — Offences relating to Force Court.
Section 41 — False evidence.
Section 42 — Unlawful detention of pay.
Section 43 — Violation of good order and discipline.
Section 44 — Miscellaneous offences.
Section 45 — Attempt.
Section 46 — Abetment of offences that have been committed.
Section 47 — Abetment of offences punishable with death and not Committee.
Section 48 — Abetment of offences punishable with imprisonment and not committed.
Section 49 — Civil offences.
Section 50 — Civil offences not triable by a Force Court.
Section 51 — Punishment awardable by Force Courts.
Section 52 — Alternative punishments awardable by Force Courts.
Section 53 — Combination of punishments.
Section 54 — Retention in the force of a person convicted on active duty.
Section 55 — Punishments otherwise than by Force Courts.
Section 56 — Minor punishments.
Section 57 — Limit of punishments under section 56.
Section 58 — Punishment of persons of or below the rank of Commandant by Inspectors-General and others.
Section 59 — Review of proceedings.
Section 60 — Collective fines.
Section 61 — Deductions from pay and allowances of persons subject to this Act.
Section 62 — Pay and allowances during trial.
Section 63 — Limit of certain deductions.
Section 64 — Deduction from public money due to a person.
Section 65 — Pay and allowances of prisoner of war during inquiry into his conduct.
Section 66 — Remission of deductions.
Section 67 — Provision for dependants of prisoner of war from his remitted deductions and pay and allowances.
Section 68 — Period during which a person is dedmed to be a prisoner of war.
Section 69 — Custody of offenders.
Section 70 — Duty of commanding officer in regard to detention.
Section 71 — Interval between committal and trial.
Section 72 — Arrest by civil authorities.
Section 73 — Capture of deserters.
Section 74 — Inquiry into absence without leave.
Section 75 — Force Police Officers.
Section 76 — Kinds of Force Courts.
Section 77 — Power to convene a General Force Court.
Section 78 — Power to convene a Petty Force Court.
Section 79 — Contents of warrants issued under sections 77 and 78.
Section 80 — Composition of a General Force Court.
Section 81 — Composition of a Petty Force Court.
Section 82 — Summary Force Court.
Section 83 — Dissolution of a Force Court.
Section 84 — Power of a General Force Court.
Section 85 — Power of a Petty Force Court.
Section 86 — Power of a Summary Force Court.
Section 87 — Prohibition of second trial.
Section 88 — Period of limitation for trial.
Section 89 — Trial, etc., of offender who ceases to be subject to this Act.
Section 90 — Application of Act during term of sentence.
Section 91 — Place of trial.
Section 92 — Choice between criminal court and Force Court.
Section 93 — Power of criminal court to require delivery of offender.
Section 94 — Presiding officer.
Section 95 — Judge Attorneys.
Section 96 — Challenge.
Section 97 — Oaths of member, Judge Attorney and witness.
Section 98 — Voting by members.
Section 99 — General rule as to evidence.
Section 100 — Judicial notice.
Section 101 — Summoning witnesses.
Section 102 — Documents exempted from production.
Section 103 — Commissions for examination of witnesses.
Section 104 — Examination of a witness on commission.
Section 105 — Conviction for offences not charged.
Section 106 — Presumption as to signatures.
Section 107 — Enrolment paper.
Section 108 — Presumption as to certain documents.
Section 109 — Reference by accused to Government officer.
Section 110 — Evidence of previous convictions and general character.
Section 111 — Lunacy of accused.
Section 112 — Subsequent fitness of lunatic accused for trial.
Section 113 — Transmission to Central Government of orders under section 112.
Section 114 — Release of lunatic accused.
Section 115 — Delivery of lunatic accused to relatives.
Section 116 — Order for custody and disposal of property pending trial.
Section 117 — Order for disposal of property regarding which offence is committed.
Section 118 — Powers of Force Court in relation to proceedings under this Act.
Section 119 — Tender of pardon to accomplies.
Section 120 — Trial of person not complying with conditions of pardon.
Section 121 — Finding and sentence not valid unless confirmed.
Section 122 — Power to confirm finding and sentence of General Force Court.
Section 123 — Power to confirm finding and sentence of Petty Force Court.
Section 124 — Limitation of powers of confirming authority.
Section 125 — Power of confirming authority to mitigate, remit or commute sentences.
Section 126 — Confirming of findings and sentences on board a ship.
Section 127 — Revision of finding or sentence.
Section 128 — Finding and sentence of a Summary Force Court.
Section 129 — Transmission of proceedings of Summary Force Court.
Section 130 — Alteration of finding or sentence in certain cases.
Section 131 — Remedy against order, finding or sentence of Force Court.
Section 132 — Annulment of proceedings.
Section 133 — Form of sentence of death.
Section 134 — Commencement of sentence of imprisonment.
Section 135 — Execution of sentence of imprisonment.
Section 136 — Temporary custody of offender.
Section 137 — Execution of sentence of imprisonment in special cases.
Section 138 — Conveyance of prisoner from place to place.
Section 139 — Communication of certain orders to prison officers.
Section 140 — Execution of sentence of fine.
Section 141 — Informality or error in the order or warrant.
Section 142 — Pardon and remission.
Section 143 — Cancellation of conditional pardon, release on parole or remission.
Section 144 — Suspension of sentence of imprisonment.
Section 145 — Orders pending suspension.
Section 146 — Release on suspension.
Section 147 — Computation of period of suspension.
Section 148 — Order after suspension.
Section 149 — Reconsideration of case after suspension.
Section 150 — Fresh sentence after suspension.
Section 151 — Scope of power of suspension.
Section 152 — Effect of suspension and remission on dismissal.
Section 153 — Rank structure.
Section 154 — Powers and duties conferable and imposable on members of the Force.
Section 155 — Protection for acts of members of the Force.
Section 156 — Power to make rules.
Section 157 — Provisions as to existing Indo-Tibetan Border Police Force.

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