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8. Offences and penalties.- (1) If any volunteer commits any of the following offences, that is to say,- (i) without sufficient cause fails to attend at any place when duly required to do so; or (ii) while in camp on duty- (a) absents himself from the camp without leave; (b) uses criminal force or uses threatening or insubordinate language to a superior officer or assaults a superior officer; (c) disobeys any lawful command of a superior officer; (d) neglects to obey any standing, general or other orders by the officer commanding the camp; (e) uses criminal force to, or assaults, any volunteer or any person subject to the Army Act, 1950 (46 of 1950), or the Territorial Army Act, 1948 (56 of 1948); (f) knowingly does any act which is prejudicial to the maintenance of good order or military discipline in camp; he shall be punishable summarily by order of the prescribed authority with fine which may extend to fifty rupees or, in default, by being confined to barracks for a term which may extend to seven days. (2) Any fine imposed by order of the prescribed authority under sub-section (1), may on application made in this behalf by the prescribed authority to a magistrate having jurisdiction in the place where the volunteer resides or has a place of business, be recovered in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898), as if it were a fine imposed by such magistrate.    |
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