Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(5) in The M.P. Vishesh Sashastra Bal Niyam, 1973

(5)A Commandant of a Training Battalion will have the powers of the Commandant for taking disciplinary action as laid down above against any recruits or officers of any Battalion undergoing training in his Battalion. Whenever a member of the Special Armed Force is attached to any Battalion or its sub-units for the purposes of any duty or otherwise for any period however brief, he shall be deemed to be a member of that Battalion or Unit for the purpose of discipline.