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Bengal Presidency - Section
Section 12 in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
12. Power of State Government to make rules. -
The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may, as regards the battalion, make such orders and rules, consistent with this Act, as [it thinks] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] expedient, relative to the several matters respecting which the Inspector-General of Police, with the approval of the [Stale Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may, as regards the police force, frame orders and rules under section 12 of the Police Act, 1861.The ScheduleStatement(See sections 3 and 4.)After you have sewed for three years in the Eastern Frontier Rifles [West Bengal Battalion] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], you may, at any time when not on active service, apply for your discharge, through the officer to whom you may be subordinate, to a Commandant of the Battalion, or to the Magistrate of the district in which you may be serving;And you will be granted your discharge after two months from the date of your application, unless your discharge would cause the vacancies in the battalion to exceed one-tenth of the sanctioned strength; in that case you must remain until this objection is waived by competent authority or removed. But when on active service you have no claim to a discharge and you must remain and do your duty until the necessity for retaining you in the battalion ceases, when you may make your application in the manner hereinbefore prescribed. In the event of your re-enlistment after you have been discharged, you will have no claim to reckon for pension or any other purpose your service previous to your dis-charge.| Signature of officer in acknowledgement of the above havingbeen read to him. | A.B. |
| Signed in my presence after I had ascertained that A.B.understood the purport of what he signed. | C.D.Magistrate, Commandant or AssistantCommandant. |