(1) This Act may be called the Rajasthan Armed Constabulary Act, 1950.
(1) In this Act unless there is anything repugnant in the subject or context,
There shall be raised and maintained by the Government a force to be called the Rajasthan Armed Constabulary and it shall be constituted in one or more [battalions] insuch manner and for such period as may be preScribed.
Before any person whether already enrolled in the Rajasthan Police Force or not so enrolled, is appointed to be an officer of the Rajasthan Armed Constabulary, the statement in the schedule shall be read; and if necessary, explained to him by a Magistrate, [Inspector General, Deputy Inspector General] Commandant, or Assistant Commandant, shall be signed by him in acknowledgement of its having been so read and explained to him and shall be attested by the Magistrate, [Inspector General, Deputy Inspector General] Commandant, or Assistant Commandant, as the case may be.
Subject always to the provisions of section 6 to 8, every member of the Rajasthan Armed Constabulary shall, upon his appointment and as long as he continues to be a member thereof, be deemed to be a Police officer and subject to any terms, conditions and restrictions, as may be prescribed, to have and be subject to, in so far as they are not inconsistent with this Act or any rules made thereunder, all the powers, privilege liabilities, penalties; punishments and protection as a Police Officer duly enrolled has or is subject to by virtue of the Police Act, 1861, of the Central Legislature, or any other law for the time being in force, or any rules or regulations made thereunder.
An officer of the Rajasthan Armed Constabulary who—
An officer of the Rajasthan Armed Constabulary who—
(1) [The Inspector General or a Deputy General or a Commandant or] subject to the control of [such Inspector General or Deputy Inspector General or Commandant or Assistant Commandant] or such other officer as may be prescribed, may without formal trial, award to any officer of the Rajasthan Armed Constabulary of and below the rank of head constable who is subject to his authority, any of the following punishments for the commission of any offence against discipline which is not otherwise provided for in this Act or which in the opinion of the Commandant, Assistant Commandant or officer, as the case may be is not of sufficiently serious nature to call for prosecution before a criminal court, that is to say :
Notwithstanding molting contained in the Police Act, 1861, of the Central Legislature, or in any other law no officer of the Rajasthan Armed Constabulary shall be entitled to be discharged from the Rajasthan Armed Constabulary[otherwise than on resignation submitted by him in writing and accepted by the Inspector General or Deputy Inspector General:
The [Inspector General] may notwithstanding anything contained in section 9, at anytime revert to the Rajasthan Police an officer of the Rajasthan Armed Constabulary who has been [seconded] from the [Rajasthan Police].
(1) A person sentenced under this Act, to imprisonment for a period exceeding three months, shall, notwithstanding anything contained in the Police Act, 1861, of the Central Legislature, be deemed to have been dismissed from the Rajasthan Police Force and from the Rajasthan Armed Constabulary and shall be imprisoned in the nearest or such other jail as the Government may, be general or special order, direct.
Nothing in this Act shall prevent any person from being prosecuted under the Police Act, 1861, of the Central Legislature, or under any order, or rule made under that Act or any other enactment for the time being in force or any act or omission punishable thereunder, or from being liable, if so prosecuted to any other or higher penalty that is provided for that act or omission by this Act :
Subject to such miles as the [State Government] may make in this behalf [a Deputy Inspector General or a Commandant or an] Assistant Commandant shall have with respect to Police Officer appointed to the Rajasthan Police Force, under the Police Act, 1861 of the Central Legislature, who are not officers of the Rajasthan armed Constabulary, the same disciplinary powers as [a Deputy Inspector General or] a Superintendent of Police of a District, has with respect to them under that Act.
(1) The [State Government] may by notification in the [Official Gazetted] disband or reconstitute the Rajasthan Armed Constabulary or may battalion thereof.
(1) The [Slate Government] may make rules for carrying to the purposes of this Act.
At no time during the period of your service in the Rajasthan Armed Constabulary, you will be entitled to obtain your discharge at your own request. On the liquidation of the force of of the battalion in which you may for the time being be posted, you will be discharged from the Rajasthan Armed Constabulary and, unless you were already a confirment member of the Rajasthan Police Force before joining the Rajasthan Armed Constabulary from the Rajasthan Police also (You will however, be eligible for re-enlistment in the Rajasthan Police Force) In the event of your continuing in the Rajasthan Police Force or your re-enlistment therein, your services in the Rajasthan Armed Constabulary will count for promotion and pension in the Rajasthan Police Force. .