Act 057 of 1950 : Naval Forces (Miscellaneous Provisions) Act, 1950

Section 1. Short title

1. Short title.-This Act may be called the Naval Forces (Miscellaneous Provisions) Act, 1950.

Section 2. Ineligibility of females for enrolment or appointment in the naval forces

2. Ineligibility of females for enrolment or appointment in the naval forces.-No female shall be eligible for enrolment or appointment in the naval forces except in such department, branch or other body forming part of, or attached to any portion of, the naval forces as the Central Government may, by notification in the Official Gazette, specify in this behalf.

Section 3. Power to modify certain fundamental rights in their application to members of the naval forces

3. Power to modify certain fundamental rights in their application to members of the naval forces.-Subject to the provisions of any law for the time being in force relating to the naval forces or to any part thereof, the Central Government may, by notification in the Official Gazette, make rules-

(a) restricting, to such extent and in such manner as may be necessary, the right of any member of the naval forces-

(i) to be a member of, or to be associated in any way with, any trade union or labour union, or any class of trade unions or labour unions, or any society, institution or association, or any class of societies, institutions or associations;

(ii) to attend or address any meeting or to take part in any demonstration organized by any body of persons for any political or other purpose;

(iii) to communicate with the press or to publish or cause to be published any book, letter or other document;

(b) providing for the manner in which and the period for which any member of the naval forces may be taken into, and detained in, naval custody, pending the trial of any such member by a competent naval authority for any offence committed by him.

Section 4. Constitution of existing rules, regulations, etc.

4. Constitution of existing rules, regulations, etc.-All rules, regulations, orders, directions, and instructions relating to members of the naval forces or any part thereof, made or issued before the commencement of this Act by or under the authority of the Central Government or of the Commander-in-Chief, Indian Navy, or by any other competent naval authority, shall, in so far as they relate to any of the matters dealt with in this Act have effect as if they were rules made under this Act.

Section 5. [Repealed]

5. Repeal of Ordinance 21 of 1950.-[Repealed by Repealing and Amending Act, 1957 (36 of 1957), Section 2 and Schedule I.]

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Prior to repeal by Act 36 of 1957, Section 5 read as:

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5. Repeal of Ordinance 21 of 1950.-(1) The Naval Forces (Miscellaneous Provisions) Ordinance, 1950 (21 of 1950), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action was taken.