Section 14 in Rajasthan Armed Constabulary Act, 1950
14. Powers of the [Slate Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted., Part 4-A, Extraordinary, dated 13.8.1957.] to disband or reconstitute the Rajasthan Armed Constabulary.
(1)The [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted., Part 4-A, Extraordinary, dated 13.8.1957.] may by notification in the [Official Gazetted] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published. in the Rajasthan Gazetted, Part 4-A, Extraordinary dated 25.4.1960.] disband or reconstitute the Rajasthan Armed Constabulary or may [battalion] [Substituted by section 11-ibid.] thereof.(2)Whenever the Rajasthan Armed Constabulary or any 5[battalion] thereof is disbanded or reconstituted under sub-section (1), it shall, notwithstanding anything contained in this Act or any other enactment for the time being in force and subject to such conditions, as may be prescribed, be lawful for the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8.1957.] with a view to such disbandment or reconstitution to discharge any officer from the Rajasthan Armed Constabulary if he is enrolled under the Police Act, 1861, of the Central Legislature, and has not been confirmed, from the Police Force also.
