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UNITED NATIONS (SECURITY COUNCIL) ACT, 1947
43 of 1947
20th December, 1947
STATEMENT OF OBJECTS AND REASONS "Article 41 of the Charter of the United Nations which has been ratified by the Government of India reads as follows:- "The Security Council may decide what measures not involving the use of armed force are to be employed to give effect to its decisions, and it may call upon the members of the United Nations to apply such measures. These may include complete or partial interruption of economic relations and of rail, sea, air postal, telegraphic, radio and other means of communication and the severance of diplomatic relations." The purpose of this Bill is to enable the Government of India to apply effectively the measures which the Security Council may call upon it to put into force."-Gaz. of Ind., 1947, Part V. p. 271.
An Act to enable effect to be given to certain provisions of the Charter of the United Nations.
WHEREAS it is expedient to enable effect to be given to certain provisions of the Charter of the United Nations; It is hereby enacted as follows:-
SECTION 01: SHORT TITLE
This Act may be called, THE UNITED NATIONS (SECURITY COUNCIL ACT, 1947.
SECTION 02: MEASURES UNDER ARTICLE 41 OF THE CHARTER OF THE UNITED NATIONS
If under Article 41 of the Charter of the United Nations signed at San Francisco on the 26th day of June 1945 the Security Council of the United Nations calls upon the Central Government to apply any measures, not involving the use of armed force to give effect to any decision of that Council, the Central Government may by order published in the Official Gazette, make such provisions (including provisions having extra-territorial operation) as appear to it necessary or expedient for enabling those measures to be effectively applied, and without prejudice to the generality of the foregoing power, provision may be made for the punishment of persons offending against the order.
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