act 046 of 1947 : United Nations (Privileges and Immunities) Act, 1947

Section 1. Short title.

This Act may be called the United Nations (Privileges and Immunities) Act, 1947.

Notifications

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
04-10-2012	SO 2387(E) 4 October 2012 regarding Privileges and Immunities to Sub Regional Office for South and South West Asia of the UN Economic and Social Commission for Asia and the Pacific
27-06-2019	SO 2223 (E) dated 27 June 2019 Privileges and Immunities to the Multilateral Investment Agency

Section 2. Conferment on United Nations and its representatives and officers and certain privileges and immunities.

(1) Notwithstanding anything to the country contained in any other law, the provisions set out in the Schedule to this Act of the Convention on the Privileges and Immunities, adopted by the General Assembly of the United Nations on the 13th day of February, 1946, shall have the force of Law in India.

(2) The Central Government may, from time to time, by notification in the Official Gazette, amend the Schedule in conformity with any amendments, duly made and adopted, of the provisions of the said Convention set out therein.

Section 3. Power to confer certain privileges and immunities on other international organisations and their representatives and officers.

Where in pursuance of any international agreement, convention or other instrument it is necessary to accord to any international organisation and its representatives and officers privileges and immunities in India similar to those contained in the provisions set out in the Schedule, the Central Government may, by notification in the Official Gazette, declare that the provisions set out in the schedule shall, subject to such modification, if any it may consider necessary or expedient for giving effect to the said agreement, convention or other instrument, apply mutatis mutandis to the international organisation specified in the notification and its representatives and officers, and thereupon the said provisions shall apply accordingly and, notwithstanding anything to the contrary contained in any other law, shall in such application have the force of law in India.

Notifications

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
15-06-1962	GSR 818 Commissioner for Indus Waters 15.06.1962
27-06-1985	Gazette Notification for League of Arab States Mission
09-01-1995	Gazette Notification (APCTT)
30-06-1995	International Maritime Satellite Organisation (INMARSAT) 10.06.1995
09-02-2000	Gazette Notification (CEMCA)
09-02-2000	Gazette Notification (IFAD)
28-04-2000	Gazette Notification - Dr. P.C. Rao, ITLOS
12-12-2011	Gazette Notification (CIMMYT INT)
30-03-2012	Gazette Notification (ICRISAT) (30.03.2012)
19-07-2012	Gazette Notification on Representatives and officers of Internatonal Organisations under UN
28-08-2012	Gazette Notification (GEF)
04-10-2012	SO 2387(E) 4 October 2012 regarding Privileges and Immunities to Sub Regional Office for South and South West Asia of the UN Economic and Social Commission for Asia and the Pacific
13-07-2016	Gazette Notification (IFC)
07-02-2017	Gazette Notification (NDB)
17-02-2017	Gazette Notification (AIIB)
18-04-2017	Gazette Notification (AFDB)
03-10-2017	Gazette Notification (IRRI)
27-12-2017	Gazette Notification - Dr. Neeru Chadda, ITLOS
05-02-2018	Gazette Notification (ICRISAT-FLRP)
05-06-2018	Gazette Notification (ISA)
28-02-2019	SO 1092E Establishment of Erupean Bank for Reconstruction and Development 28 Feb 2019
27-06-2019	SO 2223 (E) dated 27 June 2019 Privileges and Immunities to the Multilateral Investment Agency
05-12-2019	Notification SO 4405 dated 5 Dec 2019 regarding Privileges and Immunities to Regional Office of the International Committee of the Red Cross and its officers

Section 4. Power to make rules.

¹[(1)] The Central Government may ²[by notification in the Official Gazette] make rules for carrying out the purposes of this Act.

²[(2) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]

1. Section 4 renumbered as sub-section (1) thereof by Act 4 of 1986, s. 2 and the Schedule (w.e.f. 15-5-1986).

2. Ins. by s. 2, ibid. (w.e.f. 15-5-1986).