(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]
