| Contents: |
| Title |
The Navy Act, 1957 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title and commencement |
| 2. |
Persons subject to naval law |
| 3. |
Definitions |
| 4. |
Fundamental rights to apply to persons subject to naval law with modifications |
| Chapter II |
The Naval Forces |
| 5. |
Power of Central Government to raise and maintain naval forces |
| Chapter III |
Special Provisions Relating to Discipline In Certain Cases |
| 6. |
Provision respecting discipline of persons under engagement to serve Central Government |
| 7. |
Relations between the members of the Navy, Army and Air Force acting together |
| 8. |
Provision respecting discipline of master of merchant vessel under convoy |
| Chapter IV |
Commissions, Appointments and Enrolments |
| 9. |
Eligibility for appointment or enrolment |
| 10. |
Commissions and appointments |
| 11. |
Enrolment |
| 12. |
Validity of enrolment |
| 13. |
Oath of allegiance |
| Chapter V |
Conditions of Service |
| 14. |
Liability for service of officers and sailors |
| 15. |
Tenure of service of officers and sailors |
| 16. |
Discharge on expiry of engagement |
| 17. |
Provisions as to discharge |
| 18. |
Saving of powers of dismissal by naval tribunals |
| 19. |
Restrictions respecting right to form associations, freedom of speech, etc |
| Chapter VI |
Service Privileges |
| 20. |
Immunity from attachment |
| 21. |
Immunity from arrest for debt |
| 22. |
Immunity of persons attending court-martial or disciplinary court from arrest |
| 23. |
Remedy of aggrieved persons |
| 24. |
Priority of hearing of cases concerning persons in the naval service |
| 25. |
Right of the Chief of the Naval Staff or commanding officers to obtain copies of judgments or orders made by a criminal court |
| 26. |
Saving of rights and privileges under other laws |
| Chapter VII |
Provisions as to Pay, Pension, Etc., and Maintenance of Families |
| 27. |
Deductions from pay, etc., not to be made unless authorized |
| 28. |
Deductions from pay and allowances of officers |
| 29. |
Deductions from pay and allowances of sailors |
| 30. |
Deductions awarded by naval tribunals |
| 31. |
Liability for maintenance of wife and children |
| 32. |
Limit of certain deductions |
| 33. |
Remission of deductions |
| Chapter VIII |
Articles of War |
| 34. |
Misconduct by officers or persons in command |
| 35. |
Misconduct by persons other than those in command |
| 36. |
Delaying or discouraging action or service commanded |
| 37. |
Penalty for disobedience in action |
| 38. |
Penalty for spying |
| 39. |
Correspondence, etc., with the enemy |
| 40. |
Improper communication with the enemy |
| 41. |
Deserting post and neglect of duty |
| 42. |
Mutiny defined |
| 43. |
Punishment for mutiny |
| 44. |
Persons on board ships or aircraft seducing naval personnel from allegiance |
| 45. |
Striking superior officers |
| 46. |
Ill-treating subordinates |
| 47. |
Disobedience and insubordination |
| 48. |
Quarrelling, fighting and disorderly behavior |
| 49. |
Desertion |
| 50. |
Inducing person to desert |
| 51. |
Breaking out of ship and absence without leave |
| 52. |
Drunkenness |
| 53. |
Uncleanness or indecent acts |
| 54. |
Cruelty and conduct unbecoming the character of an officer |
| 55. |
Losing ship or aircraft |
| 56. |
Offences by officers in charge of convoy |
| 57. |
Taking unauthorised goods on board ship |
| 58. |
Offences in respect of property |
| 59. |
Arson |
| 60. |
Falsifying official documents and false declarations |
| 61. |
Malingering, etc |
| 62. |
Penalty for endeavouring to stir up disturbance on account of unwholesomeness of victuals or other just grounds |
| 63. |
Offences in respect of papers relating to prize |
| 64. |
Offences in respect of price |
| 65. |
Offences in respect of persons on board a prize ship |
| 66. |
Unlawful taking of ransoming a prize |
| 67. |
Breaking bulk on board a prize ship |
| 68. |
Violation of the Act, regulations and orders |
| 69. |
Offences in relation to Court-martial |
| 70. |
Fraudulent entry |
| 71. |
Escape from custody |
| 72. |
Failure to assist in detention of offenders |
| 73. |
Penalty for failure to attend by members of reserve forces when called up |
| 74. |
Offences against good order and naval discipline |
| 75. |
Attempts |
| 76. |
Abetment of offences |
| 77. |
Civil offences |
| 78. |
Jurisdiction as to place and offences |
| 79. |
Jurisdiction as to time |
| 80. |
Trial after a person ceases to be subject to naval law |
| Chapter IX |
Provisions as to Punishments |
| 81. |
Punishments |
| 82. |
Provisions as to award of punishment |
| Chapter X |
Arrest |
| 83. |
Power to issue warrants of arrest |
| 84. |
Arrest without warrant |
| 85. |
Procedure and conditions of naval custody |
| 86. |
Investigation after arrest |
| 87. |
Duty to receive or keep in custody |
| 88. |
Procedure before trial |
| 89. |
Provost-marshals |
| Chapter XI |
Charge |
| 90. |
Joinder of charges |
| 91. |
Acts amounting to different offences |
| 92. |
Joinder of accused person |
| Chapter XII |
Authorities Having Power to Award Punishments |
| 93. |
Power of court-martial and commanding officers to try offences |
| 94. |
Power of Central Government, Chief of the Naval Staff and other officers to impose forfeiture of time or seniority |
| 95. |
Disciplinary Courts when may be constituted |
| 96. |
Constitution and procedure of disciplinary courts |
| 97. |
Constitution of courts-martial |
| Chapter XIII |
Procedure |
| 98. |
Where courts-martial to be held |
| 99. |
Trial judge advocate |
| 100. |
Courts-martial to be public |
| 101. |
Commencement of proceedings |
| 102. |
Objections to members |
| 103. |
Further objections |
| 104. |
Administering oath or affirmation |
| 105. |
Arraignment |
| 106. |
Opening of prosecution case |
| 107. |
Calling of prosecution witness not in the original list |
| 108. |
Swearing of interpreter and shorthand-writer |
| 109. |
Objection to interpreter or shorthand-writer |
| 110. |
Swearing of witnesses |
| 111. |
Plea of no case and defence of accused |
| 112. |
Adjournment to view |
| 113. |
Summing up by the trial judge advocate |
| 114. |
Duties of the trial judge advocate |
| 115. |
Duties of the court |
| 116. |
Retirement to consider finding |
| 117. |
Announcement of the finding |
| 118. |
Drawing up of the finding |
| 119. |
Evidence of character and previous convictions |
| 120. |
Consideration of the sentence |
| 121. |
Announcement of the sentence |
| 122. |
Adjournment |
| 123. |
Provisions relating to dissolution of courts-martial |
| 124. |
Ascertaining the opinion of the court |
| 125. |
Finding that the offence was committed with intent involving less degree of punishment |
| 126. |
Alternative findings |
| 127. |
Finding lesser offence proved on charge of greater offence |
| 128. |
Transmission of proceedings to the Judge Advocate General of the Navy |
| 129. |
Right of accused to copy of proceedings and sentence |
| 130. |
Application of the Evidence Act |
| 131. |
Accused competent witness for defence |
| 132. |
Judicial notice |
| 133. |
Presumption as to certain documents |
| 134. |
Summoning of witnesses |
| 135. |
Commissions for examination of witnesses |
| 136. |
Examination of witnesses on commission |
| 137. |
Power to summon and examine material witnesses |
| 138. |
Power of court to pay compensation out of fine |
| 139. |
Summary punishment for contempt of court person subject to naval law |
| 140. |
Summary punishment for contempt of court by person not subject to naval law |
| 141. |
Powers of court-martial when certain offences are committed by persons not subject to naval law |
| 142. |
Powers of courts martial and disciplinary courts in relation to proceedings under this Act |
| 143. |
Accused found insane during trial |
| 144. |
Lunacy of the accused at the time of offence |
| 145. |
Disposal of property pending trial |
| 146. |
Disposal of property regarding which offence is committed |
| Chapter XIV |
Execution of Sentences |
| 147. |
Form of sentence of death |
| 148. |
Interim custody until execution of sentence of death |
| 149. |
Execution of sentences of death |
| 150. |
Place of imprisonment and detention |
| 151. |
Commencement of sentence |
| 152. |
Imprisonment of offender already under sentence |
| 153. |
Change of place of confinement |
| 154. |
Discharge or removal of prisoners |
| 155. |
Time of detention in naval custody |
| 156. |
Removal of insane prisoners |
| 157. |
Naval prisons and naval detention quarters |
| 158. |
Execution of sentence of fine |
| 159. |
Power to make regulations in respect of naval prisons and detention quarters |
| Chapter XV |
Judicail Review of Courts-Martial Proceedings |
| 160. |
Judicial review by the Judge Advocate General of the Navy |
| 161. |
Consideration by the Chief of the Naval Staff |
| Chapter XVI |
Modifications of Findings and Sentences, Pardons and Commutation Remission and Suspension of Sentences |
| 162. |
Petitions to the Central Government or Chief of the Naval Staff against findings or sentences |
| 163. |
Powers of Central Government and the Chief of the Naval Staff in respect of findings and sentences |
| 164. |
Suspension of sentences |
| Chapter XVII |
Offences in Relation to Courts-Martial, Disciplinary Courts and Prisons |
| 165. |
Offences by persons not subject to naval law in relation to courts-martial and disciplinary courts |
| 166. |
Penalties for aiding escape or attempt to escape of prisoners and for breach of prison regulations |
| 167. |
Penalty as regards gaolers, etc |
| Chapter XVIII |
Judge Advocate General of The Navy and Officers of His Department |
| 168. |
Appointment of the Judge Advocate General of the Navy and his subordinate officers |
| 169. |
Functions of the Judge Advocate General of the Navy |
| 170. |
Discharge of functions of the Judge Advocate General of the Navy in his absence |
| Chapter XIX |
Disposal of the Private Property of Persons Deceased, Missing, Etc |
| 171. |
Disposal of property of deceased sailors |
| 172. |
Disposal of property of deceased officers |
| 173. |
Decision of questions as to ship and service debts and other debts in ship or quarters |
| 174. |
Nature of the powers of commanding officer or Committee of Adjustment |
| 175. |
Powers of Central Government to hand over estate of deceased persons to the AdministratorGeneral |
| 176. |
Disposal of surplus by prescribed persons |
| 177. |
Disposal of effects not converted into money |
| 178. |
Termination of liability of commanding officer, Committee, prescribed person and the Central Government |
| 179. |
Saving of rights of representative |
| 180. |
Application of sections 171 to 179 to persons of unsound mind |
| 181. |
Appointment of Standing Committee of Adjustment in certain cases |
| 182. |
Exercise of powers by other persons |
| 183. |
Forfeiture of effects for absence without leave |
| Chapter XX |
Regulations |
| 184. |
Power to make regulations |
| 184A. |
Power to make regulations with retrospective effect |
| 185. |
Regulations to be laid before Parliament |
| Chapter XXI |
Repeals and Savings |
| 186. |
Repeals |
| 187. |
Provisions as to existing naval forces, appointments, etc |
| Chapter XXII |
Transitory Provisions |
| 188. |
Power of officers of the Royal Navy |
