Section 36 in The Central Reserve Police Force Rules, 1955
36. Judicial trials .-(a) All trials in relation to anyone of the offences specified in section 9 or 10 shall be held in accordance with the procedure laid down in the [Code of Criminal Procedure, 1898 (5 of 1898)].
(b)All persons sentenced to imprisonment under the Act shall be confined in the nearest jail:Provided that if the sentence of imprisonment is for one month or less, "or where the Commandant is satisfied that due to the difficulty of transport and escort of the person sentenced to imprisonment, to the nearest jail, it is so desirable." Such persons shall be confined in the Quarter Guard of the Force.[36-A. Prescribed authority with reference to the proviso to sub-section (2) of section 16.-For the purpose of the proviso to sub-section (2) of section 16, the authority who may direct inquiry into, or trial of an offence by an ordinary Criminal Court referred to in that proviso shall be the Commandant.][CHAPTER VI-A [Inserted by G.S.R. 373, dated 23.2.1968. ] Place Of Trial And Adjustment Of Jurisdiction Of Ordinary Courts
