act 021 of 1872 : Native Military Lunatics Act, 1872 [Repealed]

Native Military Lunatics Act, 1872 [Repealed]

ACTNO. 21 OF 1872

09 May, 1872

Repealed by Act 11 of 1877

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 5^th September 1872).

An Act to facilitate the admission of Native Military Lunatics into Asylums.

PREAMBLE

Preamble. Whereas it is expedient to facilitate the admission of Native Military Lunatics into Asylums;

It is hereby enacted as follows:

Section 1. Short title

This Act may be called The Native Military Lunatics Act, 1872 :

It extends to the whole of British India and, so far as regards subjects of Her Majesty, to the dominions of Native Princes and States in India in alliance with Her Majesty;

Commencement. And it shall come into force on the passing thereof.

Section 2. Report of insanity of Native officer or soldier

Whenever any Native officer, non-commissioned officer or soldier appears to be insane, the officer commanding the regiment or detachment to which he belongs shall report the case to the general officer commanding the division or district, or force, in which such regiment or detachment is serving.

Section 3. Examination of Native

Such general officer shall thereupon cause the said Native to be examined by a committee composed of at least two medical officers, or (if this he impracticable) by a regimental committee comprising the officer in command of the wing or squadron to which the Native belongs and the medical officer in charge of the corps or detachment of which such wing or squadron forms part.

Section 4. Order for reception in Asylum

If the said committee or regimental committee (as the case may he) are satisfied that the Native is insane, the officer commanding the division or district or force, may, if he thinks fit, make an order, under his hand, for the reception of the said Native into a Lunatic Asylum and shall then send him thither under military escort;

Reception and detention in Asylum. and the officer in charge of such Asylum shall receive the Native into the Asylum and detain him therein until he is discharged therefrom in accordance with the local military regulations in force for the time being.

Section 5. Expeness of lunatic

The pay-master of the military circle within which any such Asylum is situate shall pay to the officer in charge of such Asylum the expense of the lodging, maintenance, clothing and medicine of every Native so received and detained.

Section 6. Legalization of past admission of Native lunatic officer and soldiers

All Native officers, non-commissioned officers or soldiers heretofore received into Lunatic Asylums shall be deemed to have been so received in accordance with law.