In exercise of the powers conferred by section 191 of the Army Act, 1950 (46 of 1950), and all other powers enabling in this behalf, and in supersession of the Indian Army Act, Rules and the Army Act, Rules, 1950 published with the notifications of the Government of India in the late Army Department No. 911, dated the 3rd November, 1911, and the Ministry of Defence No. S.R.O. 125, dated the 22nd July, 1950, respectively, the Central Government hereby makes the following rules, namely:-
