(3)[ Notwithstanding anything contained in the Code of Criminal procedure, 1973 (Act No. 2 of 1974) any offence committed by a member of the rifles and punishable under this Act, shall be enquired into or tried by a Rifles's court only which may be convened under section 18 A :(i)when the offender is on leave or absent from duty or is not on active duty ; or(ii)when the offence is not connected with the offender's duties as a member of the Rifles : or(iii)when an offence is committed by a member of the Rifles along with any other person who is not subject to this Act and whose identity is known ;the offence may, if the prescribed authority, within the limits of whose jurisdiction the offence has been committed, so directs, be enquired into or tried by an ordinary criminal court having jurisdiction.] [Inserted by the Tripura State Rifles (Amendment) Act, 1984, w.e.f. 27.7.1984 ]
