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Union of India - Act

The Commanders- In- Chief (Change In Designation) Act, 1955

UNION OF INDIA
India

The Commanders- In- Chief (Change In Designation) Act, 1955

Act 19 of 1955

  • Published in Gazette 19 on 3 May 1955
  • Assented to on 3 May 1955
  • Commenced on 3 May 1955
  • [This is the version of this document from 3 May 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Commanders- In- Chief (Change In Designation) Act, 1955ACT NO. 19 OF 1955[3rd May, 1955.]An Act to amend certain enactments for the purpose of changing the designation of the Commanders-in-Chief of the Armed Forces.PREAMBLEBE it enacted by Parliament in the Sixth Year of the Republic of India as follows:—

1. Short title and commencement.

(1)This Act may be called the Commanders-in-Chief (Change in Designation) Act, 1955.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Omitted.

3. Construction of references to Commanders-in-Chief in enactments or instruments.

Any reference, by whatever form of words, to the Commander-in-Chief of the regular Army, the Commander-in-Chief of the Indian Navy, and the Commander-in-Chief of the Air Force, in any law for the time being in force, or in any instrument or other document, shall be construed as a reference to the Chief of the Army Staff, the Chief of the Naval Staff, and the Chief of the Air Staff respectively.THE SCHEDULE.Omitted.