10. [ Privileges of Commandants and Assistant Commandants:- [Section 10 were substituted for the original section 10 by Act 30 of 1962, section 2]
A Commandant or Assistant Commandant or rifleman shall be entitled to all the privileges which a police officer has under sections 125 of the Indian Evidence Act, 1872, and any other enactment for the time being in force.(2)In any suit or proceeding against a Commandant, Assistant Commandant or rifleman for any act done by him in pursuance of a warrant or order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such warrant or order.(3)Any such plea may proved by the production of the warrant or order directing the act, and if it is so proved, the Commandant, Assistant Commandant or rifleman, as the case may be, shall thereupon be discharge from liability in respect of the act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such warrant or order.(4)Notwithstanding anything contained in any other law for the time being in force, any legal proceeding (whether civil or criminal) which may lawful be brought against a Commandant, Assistant Commandant or rifleman for anything done or intended to be done under the power conferred by, or in pursuance of, any provision of this Act or the orders or rules made thereunder, shall be commenced within three months after the act complained of was committed and not otherwise, and notice in writing of such proceeding and of the cause thereof shall be given, where the defendant is a rifleman, to his superior officer, and in other cases, to the defendant, at least one month before the commencement of such proceeding.][10-A. Powers and duties that may be conferred or imposed by the Central Government on Commandant, Assistant Commandant, etc.- [Section 10 were substituted for the original section 10-A by Act 30 of 1962, section 2](1)The Central Government may, by general or special order, confer or impose upon any Commandant, Assistant Commandant or rifleman, any of the powers or duties conferred or or imposed on a police officer of any class or grade by law for the time being in force.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, the Central Government may invest any Commandant or Assistant Commandant with the powers of a Magistrate of any class for the purpose of inquiring into or trying any offence committed by a rifleman and punishable under this Act or any offence committed by a rifleman against the person or property of another rifleman or any person acting with or assisting the Assam Rifles.]
