This Act may be called the Naval Forces (Miscellaneous Provisions) Act, 1950.

No female shall be eligible for enrolment or appointment in the naval forces except in such department, branch or other body forming part of, or attached to any portion of, the naval forces as the Central Government may, by notification in the Official Gazette, specify in this behalf.

Subject to the provisions of any law for the time being in force relating to the naval forces or to any part thereof, the Central Government may, by notification in the Official Gazette, make rules

(a) restricting, to such extent and in such manner as may be necessary, the right of any member of the naval forces

(i) to be a member of, or to be associated in any way with, any trade union or labour union, or any class of trade unions or labour unions, or any society, institution or association, or any class of societies, institutions or associations;

(ii) to attend or address any meeting or to take part in any demonstration organized by any body of persons for any political or other purpose;

(iii) to communicate with the press or to publish or cause to be published any book, letter or other document;

(b) providing for the manner in which and the period for which any member of the naval forces may be taken into, and detained in, naval custody, pending the trial of any such member by a competent naval authority for any offence committed by him.

All rules, regulations, orders, directions, and instructions relating to members of the naval forces or any part thereof, made or issued before the commencement of this Act by or under the authority of the Central Government or of the Commander-in-Chief, Indian Navy, or by any other competent naval authority, shall, in so far as they relate to any of the matters dealt with in this Act have effect as if they were rules made under this Act.

[Repealed by Repealing and Amending Act, 1957 (36 of 1957), Section 2 and Schedule I.]