| [Act 19 of 1955] | [3rd May, 1955] |
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
An Act to amend certain enactments for the purpose of changing the designation of the Commanders-in-Chief of the Armed Forces
Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:-
1 Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
1. Short title and commencement.-(1) This Act may be called the Commanders-in-Chief (Change in Designation) Act, 1955.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1 7th May, 1955, vide Notification No. S.R.O. 2/E, dated 7-5-1955, Gazette of India, 1955, Extraordinary, Part II, Section 4, p. 3.
2. Amendment of certain enactments.-1[[* * *]]
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Prior to omission by Act 58 of 1960, Section 2 read as:
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2. Amendment of certain enactments.-The enactments specified in the Schedule are hereby amended to the extent and in the manner specified in the fourth column thereof.
1 Omitted by Act 58 of 1960, Section 2 and Schedule I.
3. Construction of references to Commanders-in-Chief in enactments or instruments.-Any reference, by whatever form of words, to the Commander-in-Chief of the regular Army, the Commander-in-Chief of the Indian Navy, and the Commander-in-Chief of the Air Force, in any law for the time being in force, or in any instrument or other document, shall be construed as a reference to the Chief of the Army Staff, the Chief of the Naval Staff, and the Chief of the Air Staff respectively.
Schedule
(See Section 2)
1[[* * *]]
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Prior to omission by Act 58 of 1960, Schedule read as:
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Schedule
(See Section 2)
| Year | No. | Short title | Amendments |
|---|---|---|---|
| 1 | 2 | 3 | 4 |
| 1881 | XIII | The Fort William Act, 1881. | In Section 3, for the words ‘The Commander-in-Chief, Indian Army’, the words ‘The Chief of the Army Staff’ shall be substituted. |
| 1934 | xxxiv | The Indian Navy (Discipline) Act, 1934. | Throughout the Act, for the words ‘the Commander-in-Chief, Indian Navy’ wherever they occur, the words ‘the Chief of the Naval Staff’ shall be substituted. |
| 1948 | XXXI | The National Cadet Corps Act, 1948 | In sub-section (1) of Section 12, for clauses (e), (f) and (g), the following clauses shall be substituted, namely:- |
| "(e) The Chief of the Army Staff, ex-officio; | |||
| (f) the Chief of the Naval Staff, ex-officio; | |||
| (g) the Chief of the Air Staff, ex-officio;". | |||
| 1950 | XLV | The Air Force Act, 1950 | (1) In Section 4, for clause (xiv), the following clause shall be substituted, namely:- |
| "(xiv) ‘Chief of the Air Staff’ means the officer commanding the Air Force;". | |||
| (2) Throughout the Act, unless otherwise expressly provided, for the words ‘the Commander-in-Chief’, wherever they occur, the words ‘the Chief of the Air Staff’ shall be substituted. | |||
| 1950 | XLVI | The Army Act, 1950 | (1) In Section 3, for clause (iv), the following clause shall be substituted, namely:- |
| (iv) ‘Chief of the Army Staff’ means the officer commanding the regular Army;". | |||
| (2) Throughout the Act unless otherwise expressly provided, for the words ‘the Commander-in-Chief’, wherever they occur, the words ‘the Chief of the Army Staff’ shall be substituted. | |||
| 1943 | XXX | The Indian Military Nursing Service Ordinance, 1943. | In Sections 7 and 11, for the words ‘Commander-in-Chief, Indian Army’, the words ‘Chief of the Army Staff’ shall be substituted. |
1 Omitted by Act 58 of 1960, Section 2 and Schedule I.