(1)Particular attention is drawn to the fact that the exemption from attachment under clause (i) of sub-section (1) of Section 60 of the Code of Civil Procedure of the pay and allowances of persons to whom the Air Force Act, 1950, or the Army Act, 1950, applies or of certain persons of the Navy must be read with the right and privileges conferred by Sections 28, 29, 30 and 32 of the Army/Air Force Act, 1950 and the corresponding Sections 20, 21, 22 and 24 of tire Navy Act, 1957.(2)The attention of all Courts is also drawn to Government of India, Ministry of Home Affairs Memorandum No. 50/51-Judicial, dated the 7th January, 1954, in respect of arrest and attachment of pay and allowances of the Armed Forces, etc., which is given in Appendix I.(3)Persons who are subject to the Army and Air Force Acts are given in Sections 2 and 3 of these Acts.(4)Persons in naval services in India are subject to the Navy Act, 1957 (52 of 1957), and the persons subject to naval law are given in Section 2 of the Navy Act, 1957.
