The Military Prisons Rules, 1962

Published vide S.R.O. 283, dated 25.10.1962, published in the Gazette of India, Ext., Pt. II, Section 4 dated 25.10.1962, p. 167.

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In exercise of the powers conferred by section 177 of the Army Act, 1950 (46 of 1950), and in supersession of the notification of the Government of India in the late War Department No. 859, dated the 9th June, 1945, in so far as it relates to the category of persons mentioned in section 2 of the said Act, the Central Government hereby makes the following rules providing for the Government, management and regulation of military prisons, namely:—

Short title .—These rules may be called the Military Prisons Rules, 1962.
Definitions .—In these rules, unless the context otherwise requires,-—

(a) “Commandant” means the officer commanding the military prison and includes the officer officiating as such ;

(b) “military prison” means any military prison established by the Central Government at any place in India in exercise of the powers conferred on it by the Army Act, 1950 (46 of 1950) ;