The Civil Defence Act, 1968

Contents:
Title	The Civil Defence Act, 1968
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Power of Central Government to Make Rules For Civil Defence
3.	Power to make rules for civil defence
Chapter III	Civil Defense Corps
4.	Constitution of Civil Defence Corps
5.	Appointment of members and officers
6.	Dismissal of members of Civil Defence Corps
7.	Appeal
8.	Functions of members of Civil Defence Corps
9.	Power to make regulations
Chapter IV	Miscellaneous
10.	Provisions of the Personal Injuries (Emergency Provisions) Act to apply to injuries sustained by the members of the Corps
11.	Penalties
12.	Effect of Act and rules, etc., inconsistent with other enactments
13.	Ordinary avocations of life to be interfered with as little as possible
14.	Savings as to orders
15.	Act not to apply to measures taken for the protection of the Armed Forces
16.	Limitation of prosecutions
16A.	Power of the Central Government to delegate
16B.	Effect of order made by the Central Government, etc
17.	Power to delegate
18.	Protection of action taken in good faith
19.	Authorised persons and members of the Corps to be public servants
20.	Rules and regulations to be laid before Parliament