Acts › The Assam Rifles Act, 2006The Assam Rifles Act, 2006 168 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 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 Director-General and by other officers. Section 12 — Certificate of termination of service. Section 13 — Restrictions on right to form association, freedom of speech, etc. Section 14 — Authorised deduction only to be made from pay. Section 15 — Remedy of aggrieved persons other than officers. Section 16 — Remedy of aggrieved officers. Section 17 — Immunity from attachment. Section 18 — Immunity from arrest for debt. Section 19 — Immunity of persons attending Assam Rifles Court from arrest. Section 20 — Saving of rights and privileges under other laws. Section 21 — Offences in relation to the enemy and punishable with death. Section 22 — Offences in relation to the enemy and not punishable with death. Section 23 — Offences punishable more severely on active duty than at other times. Section 24 — Mutiny. Section 25 — Desertion and aiding desertion. Section 26 — Absence without leave. Section 27 — Striking or threatening superior officers. Section 28 — Disobedience to superior officer. Section 29 — Insubordination and obstruction. Section 30 — Fraudulent enrolment. Section 31 — False answers on enrolment. Section 32 — Unbecoming conduct. Section 33 — Certain forms of disgraceful conduct. Section 34 — Ill-treating a subordinate. Section 35 — Intoxication. Section 36 — Permitting escape of person in custody. Section 37 — Irregularity in connection with arrest or confinement. Section 38 — Escape from custody. Section 39 — Offences in respect of property. Section 40 — Extortion and corruption. Section 41 — Making away with equipment. Section 42 — Injury to property. Section 43 — False accusations. Section 44 — Falsifying official document and false declarations. Section 45 — Signing in blank and failure to report. Section 46 — Offences relating to Assam Rifles Court. Section 47 — False evidence. Section 48 — Unlawful detention of pay. Section 49 — Violation of good order and discipline. Section 50 — Miscellaneous offences. Section 51 — Attempt. Section 52 — Abetment of offences that have been committed. Section 53 — Abetment of offences punishable with death and not committed. Section 54 — Abetment of offences punishable with imprisonment and not committed. Section 55 — Civil offences. Section 56 — Civil offences not triable by an Assam Rifles Court. Section 57 — Punishment awardable by Assam Rifles Courts. Section 58 — Alternative punishments awardable by Assam Rifles Courts. Section 59 — Combination of punishments. Section 60 — Retention in the Force of a person convicted on active duty. Section 61 — Punishments otherwise than by Assam Rifles Courts. Section 62 — Minor punishments. Section 63 — Limit of punishments under section 62. Section 64 — Punishment of officers below the rank of Deputy Commandant, subordinate officers and Warrant Officer by Deputy Inspectors-General and others. Section 65 — Punishment of officers below the rank of a Commandant, subordinate officers and Warrant Officer by the Inspectors-General and others. Section 66 — Punishment or subordinate officers and Warrant Officer by Commandant, etc. Section 67 — Collective fines. Section 68 — Deductions from pay and allowances of officers. Section 69 — Deductions from pay and allowances of persons other than officers. Section 70 — Computation of time of absence or custody. Section 71 — Pay and allowances during trial. Section 72 — Limit of certain deductions. Section 73 — Deduction from public money due to a person. Section 74 — Pay and allowances of prisoner of war during inquiry into his conduct. Section 75 — Remission of deductions. Section 76 — Provision for dependants of prisoner of war from remitted deductions. Section 77 — Provision for dependants of prisoner of war from his pay and allowances. Section 78 — Period during which a person is deemed to be a prisoner of war. Section 79 — Custody of offenders. Section 80 — Duty of Commandant in regard to detention. Section 81 — Interval between committal and trial. Section 82 — Arrest by civil authorities. Section 83 — Capture of deserters. Section 84 — Inquiry into absence without leave. Section 85 — Force Police Officers. Section 86 — Kinds of Assam Rifles Courts. Section 87 — Power to convene a General Assam Rifles Court. Section 88 — Power to convene a Petty Assam Rifles Court. Section 89 — Contents of warrants issued under sections 87 and 88. Section 90 — Composition of General Assam Rifles Court. Section 91 — Composition of a Petty Assam Rifles Court. Section 92 — Summary Assam Rifles Court. Section 93 — Dissolution of an Assam Rifles Court. Section 94 — Power of General Assam Rifles Court. Section 95 — Power of a Petty Assam Rifles Court. Section 96 — Power of a Summary Assam Rifles Court. Section 97 — Prohibition of second trial. Section 98 — Period of limitation for trial. Section 99 — Trial, etc., of offender who ceases to be subject to this Act. Section 100 — Application of this Act during term of sentence. Section 101 — Place of trial. Section 102 — Choice between criminal court and Assam Rifles Court. Section 103 — Power of criminal court to require delivery of offender. Section 104 — Presiding officer. Section 105 — Law Officer. Section 106 — Challenges. Section 107 — Oath of member, Law Officer and witness. Section 108 — Voting by members. Section 109 — General rule as to evidence. Section 110 — Judicial notice. Section 111 — Summoning of witness. Section 112 — Documents exempted from production. Section 113 — Commission for examination of witness. Section 114 — Examination of witness on commission. Section 115 — Conviction of offences not charged. Section 116 — Presumption as to signatures. Section 117 — Enrolment paper. Section 118 — Presumption as to certain documents. Section 119 — Reference by accused to Government officer. Section 120 — Evidence of previous convictions and general character. Section 121 — Lunacy of accused. Section 122 — Subsequent fitness of lunatic accused for trial. Section 123 — Transmission to Central Government of orders under section 122. Section 124 — Release of lunatic accused. Section 125 — Delivery of lunatic accused to relatives. Section 126 — Order for custody and disposal of property pending trial. Section 127 — Order of disposal of property regarding which offences is committed. Section 128 — Powers of Assam Rifles Court in relation to proceedings under this Act. Section 129 — Finding and sentence not valid unless confirmed. Section 130 — Power to confirm finding and sentence of General Assam Rifles Court. Section 131 — Power to confirm finding and sentence of Petty Assam Rifles Court. Section 132 — Limitation of powers of confirming authority. Section 133 — Power of confirming authority to mitigate, remit or commute sentences. Section 134 — Confirming of findings and sentences on board a ship. Section 135 — Revision of finding or sentence. Section 136 — Finding and sentence of a Summary Assam Rifles Court. Section 137 — Transmission of proceedings of Summary Assam Rifles Court. Section 138 — Alteration of finding or sentence in certain cases. Section 139 — Remedy against order, finding or sentence of Assam Rifles Court. Section 140 — Annulment of proceedings. Section 141 — Form of sentence of death. Section 142 — Commencement of sentence of imprisonment. Section 143 — Execution of sentence of imprisonment. Section 144 — Temporary custody of offender. Section 145 — Execution of sentence of imprisonment in special cases. Section 146 — Conveyance of prisoner form place to place. Section 147 — Communication of certain orders to prison officers. Section 148 — Execution of sentence of fine. Section 149 — Informality or error in order or warrant. Section 150 — Pardon and remission. Section 151 — Cancellation of conditional pardon, release on parole or remission. Section 152 — Suspension of sentence of imprisonment. Section 153 — Orders pending suspension. Section 154 — Release on suspension. Section 155 — Computation of period of suspension. Section 156 — Order after suspension. Section 157 — Reconsideration of case after suspension. Section 158 — Fresh sentence after suspension. Section 159 — Scope of power of suspension. Section 160 — Effect of suspension and remission on dismissal. Section 161 — Disposal of property of the members of the Force. Section 162 — Powers and duties conferrable and imposable on members of the Force. Section 163 — Protection for acts of members of the Force. Section 164 — Power of Central Government to remove difficulties. Section 165 — Power to make rules. Section 166 — Power to make regulations. Section 167 — Rules and regulations to be laid before Parliament. Section 168 — Repeal and savings. 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.