17. Protection for acts done by the members of the Rifles.
(1)Any member of the Rifles when arrested shall be remanded to the custody of the Quarter guard, unless otherwise directed by the court or by the Commandant or Deputy Commandant or Assistant Commandant.(2)In any suit or proceeding against any member of the Rifles for any act done by him in pursuance of a warrant or order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such warrant or order.(3)Any such plea may be proved by the production of the warrant or order directing the act, and if it so proved, the member of the Rifles shall thereupon be discharged from liability in respect of the act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such warrant or order.(4)[ Notwithstanding anything contained in any other law for the time being in force no legal proceeding (whether civil or criminal) which may lawfully be brought against any member of the Rifles for any thing done or intended to be done under the powers conferred by or in pursuance of, any provision of this Act or the rules made thereunder, shall be commenced unless a notice in writing of such proceedings and of the cause thereof has been given to the defendant and his superior officer at least one month before the commencement of such proceeding.] [Substituted by the Tripura State Rifles (Amendment) Act, 1984. w.e.f. 27.7.1984.]
