- In this Act, unless there is anything repugnant in the subject or context,-(a)"active duty" means-(i)the duty to restore and preserve order in any area in the event of any disturbance therein ;(ii)the duty at guards, picquet, patrol, escorts to protect life and property including arms, ammunition, cash and valuables in any area in the event of any disturbance therein ;(iii)the duty at outposts, detachments or in the field against extremists, hostiles, enemy or other persons ; and(iv)such other duty as may be specified to be active duty by the State Government or the Inspector General ;and the same shall be deemed to have commenced on and from the moment of receipt by a member of the Rifles of the order of any superior officer to render such duties or on receipt of any information from other sources about loot, arson or raid by extremists, hostiles, enemy or other persons ;(b)"Assistant Commandant" means a person appointed by the State Government to be an Assistant Commandant of a Battalion of the Rifles who may be assigned with the duties of an Adjutant, Quartermaster or Company Commander by the Commandant ;(c)"Close arrest" means confinement within the Lines or a detachment or a post or quarter guard building or tent under charge of a guard;(d)"Commandant" means a person appointed by the State Government to be a Commandant of a Battalion of the Rifles ;(e)"Deputy Commandant" means a person appointed by the State Government to be the Second-in-Command of a Battalion of the Rifles ;(f)"Deputy inspector General" means a Deputy Inspector General of Police, Tripura, who has been empowered by the State Government to do the duties relating to regulation of the Rifles and to exercise powers and functions under this Act ;(g)"Enrolled Follower" means any person appointed to do the work of a cook, masalchi, water-carrier, mess-servant, ward boy, washerman, cobbler, barber, sweeper, helper or cleaner;(h)"Inspector General" means the Inspector General of Police, Tripura;(i)"Member of the Rifles" means a person who has been appointed to the Rifles by the Inspector General or, as the case may be by the Commandant and includes a Subordinate Officer, a Rifleman, an Enrolled Follower and a person appointed in subordinate rank under the Police Act, 1861 or in Defence service or a para-military personnel, posted to the Rifles on deputation in such ranks ;(j)"Naib Subedar" means a person appointed by the Commandant to be a Naib Subedar who may be assigned with the duties of the Platoon Commander or with such other duties as may be specified by the commandant from time to time ;(k)"Open arrest" means confinement within the precincts of any barracks, lines or camp for the time being occupied by any part of the Rifles ;(l)"Prescribed" means prescribed by rules made under this Act;(m)"Quarter Guard" means a building or tent under guard within the precinct of the Headquarters of a Battalion, Company or Platoon of the Rifles used permanently or temporarily for the safe custody of arms, ammunition, munitions and cash or for the imprisonment, detention or custody of the members of the Rifles accused of or convicted for any offence under this Act or other Acts ;(n)"Rifleman" means a person appointed as Rifleman by the Commandant and includes a Havildar, Naik and Lance-Naik ;(o)"State Government" means the Government of Tripura ;(p)"Subordinate Officer" means a member of the Rifles who is of the rank of Subedar or Naib Subedar ;(q)"Subedar" means a person appointed by the Inspector General to be a Subedar who may be assigned with the duties of the second in Command of a Company or with such other duties as may be specified by the Inspector General from time to time and includes a person who may be transferred by the Inspector General to fill a post of Subedar on deputation from amongst the Inspectors of Police, Tripura ;(r)"Superior Officer", in relation to any member of the Rifles, means-(i)any officer of a rank which is higher than that of such member ; and(ii)a Commandant, Deputy Commandant or Assistant Commandant ;(s)"the Rifles" means the Tripura State Rifles;(t)the expressions "assault", "criminal force", "fraudulently", "reason to believe" and "voluntarily causing hurt" shall have the same meanings as assigned to them respectively in the Indian Penal Code (Act XLV of 1860).(u)All words and expressions used and not defined in this Act but defined in the Indian Penal Code shall have the meaning assigned to them in that code.
