Acts › The Sashastra Seema Bal Act, 2007The Sashastra Seema Bal Act, 2007 156 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, 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 in rank 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 — Redressal of grievances of persons other than officers. Section 15 — Redressal of grievances of officers. Section 16 — Offences in relation to enemy 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 officer. Section 23 — Disobedience to superior officer. Section 24 — Insubordination and obstruction. Section 25 — False information 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, etc. 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 committed. 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 by Force Courts. Section 52 — Alternative punishments 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 Inspector-General and others. Section 59 — Cancellation, variation or remittance of sentence. 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 deemed 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 — 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 — Powers of a General Force Court. Section 85 — Powers of a Petty Force Court. Section 86 — Powers 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, etc. 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 — Objections. Section 97 — Oath of members, Judge Attorneys and witnesses. Section 98 — Voting by members. Section 99 — General rule as to evidence. Section 100 — Judicial notice. Section 101 — Summoning of witnesses. Section 102 — Documents exempted from production. Section 103 — Commission 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 order 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 accomplices. 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 — Petition against order, finding or sentence of Force Court. Section 132 — Annulment of proceedings. Section 133 — Execution of sentence of death. Section 134 — Commencement of sentence of imprisonment. Section 135 — Execution of sentence of imprisonment. Section 136 — Temporary custody of convict. 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 — Recovery of fine. Section 141 — Informality or error in order or warrant. Section 142 — Pardon and remission. Section 143 — Cancellation of conditional pardons, release on parole or remission. Section 144 — Suspension of sentence of imprisonment. Section 145 — Orders pending suspension of sentence. Section 146 — Release on suspension of sentence. Section 147 — Computation of period of sentence. Section 148 — Order after suspension of sentence. Section 149 — Reconsideration of case after suspension of sentence. Section 150 — Fresh sentence after suspension. Section 151 — Scope of power of suspension of sentence. Section 152 — Effect of suspension and remission of sentence on dismissal. Section 153 — Powers and duties conferrable and imposable on members of the Force. Section 154 — Protection for acts of members of the Force. Section 155 — Power to make rules. Section 156 — Provisions as to existing Sashastra Seema Bal. 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.