Section 11(1) in Rajasthan Armed Constabulary Act, 1950
(1)A person sentenced under this Act, to imprisonment for a period exceeding three months, shall, notwithstanding anything contained in the Police Act, 1861, of the Central Legislature, be deemed to have been dismissed from the Rajasthan Police Force and from the Rajasthan Armed Constabulary and shall be imprisoned in the nearest or such other jail as the Government may, be general or special order, direct.
