Commanders-in-Chief (Change in Designation) Act, 1955 [Repealed]
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:
Section 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 date2 as the Central Government may, by notification in the Official Gazette, appoint.
Section 2. Amendment of certain enactments
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Section 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.
(See Section 2)
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1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
2. 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.
3. Omitted by Act 58 of 1960, Section 2 and Schedule I.
4. Omitted by Act 58 of 1960, Section 2 and Schedule I.