act 023 of 1920 : Rifles Act, 1920 [Repealed]

Rifles Act, 1920 [Repealed]

ACTNO. 23 OF 1920

08 July, 1922

[Repealed by Act 49 of 2006, Section 2.]

An Act to provide for the better discipline of police officers enrolled in Military Police or Rifle Battalions

Whereas it is expedient to provide for the better discipline of police officers enrolled under local Acts in Military Police or Rifle Battalions;

It is hereby enacted as follows:

Section 1. Short title

This Act may be called the Indian Rifles Act, 1920.

Section 2. Police officers subject to discipline and penalties prescribed in local Acts wherever serving

All police officers enrolled under the provisions of any local Military Police or Rifles Act shall be subject to the discipline and penalties prescribed by such Act, wherever serving in India.