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ARMED FORCES (EMERGENCY DUTIES) ACT, 1947
15 of 1947
20th March, 1947.
An Act to enable duties in connection with vital services to be imposed in an emergency on the Armed Forces 1[* *]. WHERE AS it is expedient to enable duties in connection with vital services to be imposed in the emergency on the Armed Forces1[* *].. It is hereby enacted as follows:-
SECTION 01: SHORT TITLE AND EXTEND
2[*]This Act may be called The Armed Forces (Emergency Duties) Act, 1947.
SECTION 02: EMERGENCY DUTIES OF ARMED FORCES
(1) The Central Government may, by notification in the Official Gazette, declare any specified service3[in a State] to be a service of vital importance to the community: Provided that such notification shall remain in force for one month in the first instance, but may be extended, from time to time, by & like notification.
(2) Upon a declaration being made under sub-section (1) and until it is rescinded, it shall be the duty of every person subject to4[the Army Act, 1950, or the Air Force Act 1950-], or5[ * * * * *]6[the Navy Act, 1957-] to obey any command given by any superior officer in relation to employment upon or in connection with the service specified in the declaration, and every such command shall be deemed to be a lawful command within the meaning and for the purposes of the said Acts.
SECTION 03: VALIDATION OF CERTAIN PAST COMMANDS
Every command' given, alter the 30th day of September, 1946, and before the commencement of this Act, to any person referred to in sub-section (2) of section 2-by any superior officer in relation to employment upon or in connection with any such service as the central Government may, by notification in the Official Gazette, specify in his behalf, shall be deemed to have been a lawful command within the meaning and for the purposes of the Acts referred to in that sub-section, so, however, that no such person shall be punished by reason only of his not having obeyed any such command.
2. Brackets and Figure '(1)' and sub-section (2) were mitted by the Armed forces (Emergency Duties) Act, 1948 (4 of 1948), S. 2(5' 1-1948).
3. Substituted for the words "in a Part A State or Part C State or, if so requested by the Government of a Part B State, any specified service in the State" by the Part B States (Laws) Act, 1951 (3 of 1951), S. 3 and Sch. (1-4-1951).
4. Substituted for the words and figures "the Indian Army Act, 1911. or the Indian Air Force Act. 1932", by the Part B States (Laws) Act, 1951.
5. The words "the Naval Discipline Act, in the form in which it is set forth in the First Schedule to" were omitted by A.L.O. 1950.
6. Substituted for the words "the Indian Navy (Discipline) Act, 1934" by the Repealing and Amending Act, 1960 (58 of 1960), S. 3 and Sch. II (26-12-1960).
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