Section 9 — Postponement of proceedings against Indian soldier on leave.
The Indian Soldiers (Litigation) Act, 1925
When any document purporting to be signed by the Commanding Officer of an Indian soldier who is a party to any proceeding is produced by or on behalf of the soldier before the Court in which the proceeding is pending and is to the effect that the soldier-- (a) is on leave of absence for a period not exceeding two months, and is on the expiration of his leave to proceed on service under special conditions, or (b) is on sick leave for a period not exceeding three months, and is on the expiration of his leave to rejoin his unit with a view to proceeding on service under special conditions, the proceeding in respect of such soldier may, in any case such as is referred to in the proviso to 1 [sub-section (1) of section 6] and shall, in any other case, be postponed in the manner provided in section 7.Open in Lexace · Ask the AI about this section