Defence Force (Amendment) Act, 1918 [Repealed]
[Repealed by Act 49 of 1920]
Whereas it is expedient to amend the Indian Defence Force Act, 3 of 1917; It is hereby enacted as follows:
Prefatory Note Statement of objects and reasons. Under Section 12 of the Indian Defence Force Act, 1917 (3 of 1917), the enrolment of Non-European British subjects was limited to a period of six months from the commencement of the Act. The period provided by the Act has expired. It is proposed to amend Section 12 so as to enable recruiting to be re-opened from time to time in specified areas.
Section 1. Short title
This Act may be called the Indian Defence Force (Amendment) Act, 1918.
Section 2. Amendment of Section 12, Act 3 of 1917
In Section 12 of the Indian Defence Force Act, 1917, the following amendments shall be made, namely:
(1) for sub-section (1) of that section, the following sub-sections shall be substituted, namely:
(1) The Governor-General in Council may constitute in any local area corps or units for the enrolment in the Indian Defence Force for general military service of persons other than European British subjects.
(2) When any corps or unit has been constituted under sub-section (1), the Governor-General in Council may, by notification in the Gazette of India, declare that, in any local area specified in the notification, persons other than European British subjects to satisfy the prescribed conditions and offer themselves for enrolment for general military service may, as long as the notification continues in force, be enrolled accordingly in such corps or unit in the prescribed manner.
(2) The existing sub-sections (2) and (3) shall be renumbered (3) and (4).