(1) These rules may be called the Rajasthan Legal Assistance (Indian Soldiers) Rules, 1971. (2) They shall come into force from such date as the Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different areas. (3) They shall remain in force while the proclamation of Emergency is in operation.
In these rules, unless the context otherwise requires, (a) "Act" means the Indian Soldiers (Limitation) Act, 1925 (Central Act 3 of 1925); (b) "Court" means a civil, criminal or revenue Court; (c) "Indian Soldier" means any person domiciled in Rajasthan and subject to the Army Act, 1950 or the Air Force Act, 1950. (d) "Proceedings" includes any suit, appeal or application or any complaint or police report; (e) "Proclamation of Emergency" means the proclamation of Emergency made by the President of India under clause (1) of Article 352 of the Constitution of India;