This Act may be called the Coast Guard (Amendment) Act, 2002.

In Section 2 of the Coast Guard Act, 1978 (30 of 1978) (hereinafter referred to as the principal Act), in clause (w), for the words or a Sahayak Engineer , the words , a Sahayak Engineer or a Pradhan Yantrik shall be substituted.

In Section 25 of the principal Act, for sub-section (2), the following shall be substituted, namely:

(2) Every person who deserts or attempts to desert the Coast Guard shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned and in every such case he shall forfeit,

(a) all pay, salvage, prize money and allowances that have been earned by him;

(b) pension and gratuity, medals and decorations that have been granted to him; and

(c) all clothes and effects which he may have left on board the ship or the place from which he deserted,

unless the Tribunal by which he is tried or the Central Government or the Director-General otherwise directs.

Explanation. For the purposes of this sub-section, all pay, salvage, prize money and allowances shall be deemed to have been earned by a person when such pay, salvage, prize money and allowances have become due but have not been paid to him. .

In Section 51 of the principal Act,

(i) in sub-section (1), for the words within three years from the commission of such offence occurring at the end, the following shall be substituted, namely:

within a period of three years from the commission of such offence and such period shall commence,

(a) on the date of the offence; or

(b) where the commission of the offence was not known to the person aggrieved by the offence or to the authority competent to initiate action, the first day on which such offence comes to the knowledge of such person or authority; or

(c) where it is not known by whom the offence was committed, on the first day on which the identity of the offender becomes known to the person aggrieved by the offence or to the authority competent to initiate action,

whichever is earlier.

Explanation. For the purposes of this sub-section, in the computation of the period of time mentioned in this sub-section, any time spent by such person, as a prisoner of war in the enemy territory, or in evading arrest, after the commission of the offence, shall be excluded. ;

(ii) after sub-section (1), the following sub-section shall be inserted, namely:

(1-A) Where a proceeding in respect of an offence has been stayed by an injunction or an order of a court, then, in computing the period of limitation under this section, the period of the continuance of the injunction or order, the day on which it was issued or made, and the day on which it was withdrawn shall be excluded. .

In Section 52 of the principal Act, in sub-section (2), for the words within six months after he has ceased to be subject of this Act , the following shall be substituted, namely:

within a period of two years after he has ceased to be subject to this Act; and in computing such period, the time during which such person has avoided arrest by absconding or concealing himself or where a proceeding in respect of an offence has been stayed by an injunction or order, the period of the continuance of the injunction or order, the day on which it was issued or made and the day on which it was withdrawn, shall be excluded. .

In Section 56 of the principal Act, after the words and figures manner stated in Section 57 , the words, figures and letter or Section 57-A shall be inserted.

After Section 57 of the principal Act, the following section shall be inserted, namely:

57-A. Punishment for officers below the rank of Commandant. (1) The Director-General or an officer not below the rank of Deputy Inspector-General who is appointed as Commander of a region or such other officer as is, with the consent of the Central Government, specified by the Director-General, may in the prescribed manner proceed against an officer below the rank of Commandant, who is charged with an offence under this Act and award such person one or more of the following punishments, that is to say,

(a) forfeiture of seniority of rank or in the case of any of them whose promotion depends upon length of service, forfeiture of service for the purpose of promotion, for a period not exceeding twelve months, but subject to the right of the accused, previous to the award, to elect to be tried by a Coast Guard Court;

(b) forfeiture of seniority of rank, or in the case of any of them whose promotion depends upon length of service, forfeiture of service for the purpose of promotion for a period not exceeding six months, but subject to the right of the accused, previous to the award, to elect to be tried by a Coast Guard Court;

(c) mulcts of pay and allowances;

(d) severe reprimand:

Provided that no punishment specified in Clause (a) shall be inflicted by an officer other than the Director-General:

Provided further that no punishment specified in Clause (b) shall be inflicted by an officer below the rank of Deputy Inspector-General who is appointed as the Commander of a region. .

In Section 58 of the principal Act, after sub-section (7), the following sub-section shall be inserted, namely:

(8) Where mulcts of pay and allowances are awarded for absence without leave, the absence shall be treated as regularised for all purposes. .

In Section 86 of the principal Act, in sub-section (7), after the words Assistant Chemical Examiner to Government , the words or any of the Government scientific experts, namely, the Chief Inspector of the Explosives, the Director of the Fingerprint Bureau, the Director, Haffkeine Institute, Mumbai, the Director of a Central Forensic Science Laboratory or a State Forensic Science Laboratory and the Serologist to the Government shall be inserted.

In Section 87 of the principal Act, in sub-section (1), after the words and figures award of punishment under Section 57 , the words, figures and letter or Section 57-A shall be inserted.

In Section 123 of the principal Act, in sub-section (2), after Clause (f), the following clause shall be inserted, namely:

(f-a) the manner in which proceedings may be initiated under Section 57-A; .

1. Received the assent of the President on 12-8-2002 and published in the Gazette of India, Extra., Part II, Section 1.

2. Ed.: Act 44 of 2002 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016: 4. Savings. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.