Lok Sabha Debates
Introduction And Passing Of The Indian Rifles (Repeal) Bill, 2006. on 8 December, 2006
an> Title: Introduction and passing of the Indian Rifles (Repeal) Bill, 2006.
MR. SPEAKER: Now, Item 22 may be taken up first for quick disposal.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI SHRIPRAKASH JAISWAL): On behalf of Shri Shivraj Patial, I beg to move:
“That the Bill to repeal the Indian Rifles Act, 1920, as passed by Rajya Sabha, be taken into consideration.” This Bill meant to repeal the Indian Rifles Act, 1920, a very archaic Act, was introduced in Rajya Sabha and was unanimously passed by voice vote on 30th November, 2006. The provisions of the Act are as under.
This Act may be called the Indian Rifles Act 1920. All police officers enrolled under the provisions of any Local, Territory Police or Rifles Act shall be subject to the discipline and penalties prescribed by such Act wherever serving in India.
The Indian Rifles Act, 1920 was enacted with a view to provide for better discipline of police officers enrolled in Military Police or Rifle battalions who were enrolled under various local Acts prevalent or applicable in different Territories of pre-Independent India. The said Act was relevant when there were many princely States in pre-partition India. At present, the police forces are governed either by the respective State or Union Territory Police Act or the Indian Police Act, 1861 or by the Acts governing the Central Police Forces.
As such, the Indian Rifles Act 1920 has become obsolete. So, there is no need to keep the act on the statute book and hence the said Act is to be repealed.
With these words, I commend this Bill for consideration of the House.
MR. SPEAKER: The question is:
“That the Bill to repeal the Indian Rifles Act, 1920, as passed by Rajya Sabha, be taken into consideration.” The motion was adopted.
SHRI BASU DEB ACHARIA (BANKURA): Sir, I have given my name. +ÉvªÉFÉ àÉcÉänªÉ : राइफल बिल में नाम नहीं है। The House will now take up clause-by-clause consideration of the Bill. The question is:
“That clause 2 stand part of the Bill.” The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill. SHRI SHRIPRAKASH JAISWAL: I beg to move: “That the Bill be passed.” MR. SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.