Section 11 in Rajasthan Armed Constabulary Act, 1950
11. Place of Imprisonment.
(1)A person sentenced under this Act, to imprisonment for a period exceeding three months, shall, notwithstanding anything contained in the Police Act, 1861, of the Central Legislature, be deemed to have been dismissed from the Rajasthan Police Force and from the Rajasthan Armed Constabulary and shall be imprisoned in the nearest or such other jail as the Government may, be general or special order, direct.(2)A person sentenced under this Act to imprisonment for a period not exceeding three months may, if [the Inspector General or a Deputy Inspector General or a Commandant] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published. in the Rajasthan Gazetted Part 4-A, Extraordinary dated 25.4.1960.] or subject to his control, an Assistant Commandant, so directs, be confined in the quarter guard or such other place as the [such Inspector General or Deputy Inspector General or Commandant] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published in the Rajasthan] or Assistant Commandant may consider suitable.
