Contents |
|
Sections |
Particulars |
Title |
The Coast Guard Act |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Definitions |
3. |
Persons subject to this Act |
Chapter II |
Constitution of The Coast Guard and Conditions of Service of The Members of The Coast Guard |
4. |
Constitution of the Coast Guard |
5. |
Control, direction, etc |
6. |
Enrolment |
7. |
Liability for service outside India |
8. |
Oath of allegiance |
9. |
Resignation and withdrawal from the post |
10. |
Tenure of service under the Act |
11. |
Dismissal or removal by Central Government and by other officers |
12. |
Certificate of termination of service |
13. |
Restrictions respecting right to form association, freedom of speech, etc |
Chapter III |
Duties and Functions of The Coast Guard |
14. |
Duties and functions of Coast Guard |
Chapter IV |
Offences |
15. |
Correspondence, etc., with offenders |
16. |
Deserting post and neglect of duty |
17. |
Mutiny |
18. |
Persons on board ship or aircraft seducing Coast Guard personnel from allegiance |
19. |
Striking or threatening superior officers |
20. |
Disobedience to superior officer |
21. |
Ill-treating subordinates |
22. |
Quarrelling, fighting and disorderly behaviour |
23. |
Certain forms of disgraceful conduct |
24. |
Drunkenness |
25. |
Desertion and aiding desertion |
26. |
Breaking out of ship and absence without leave |
27. |
Losing ship or aircraft |
28. |
Dangerous unauthorised flying |
29. |
Inaccurate certificate |
30. |
Low flying and annoyance by flying |
31. |
Disobedience of lawful command of captain of an aircraft |
32. |
False accusations |
33. |
Falsifying official documents and false declarations |
34. |
Offences in respect of property |
35. |
Damage to property |
36. |
Taking unauthorised goods on board |
37. |
Offences in respect of papers relating to vessel, craft or aircraft taken into custody |
38. |
Offences in respect of vessel, craft or aircraft taken into custody |
39. |
Unlawful taking of ransom |
40. |
Offences relating to Coast Guard Courts |
41. |
Escape from custody |
42. |
Violation of the Act, rules and orders |
43. |
False answers on enrolment |
44. |
Offences against good order and discipline |
45. |
Attempt |
46. |
Abetment of offences that have been committed |
47. |
Abetment of offence punishable with death and not committed |
48. |
Abetment of offences punishable with imprisonment and not committed |
49. |
Civil offences |
50. |
Civil offences not triable by a Coast Guard Court |
51. |
Period of limitation for trial of offences under the Act |
52. |
Trial, etc., of a person who ceases to be subject to the Act |
Chapter V |
Punishments |
53. |
Punishments awardable by Coast Guard Courts |
54. |
Alternative punishments awardable by Coast Guard Courts |
55. |
Combination of punishments |
56. |
Punishments otherwise than by Coast Guard Courts |
57. |
Minor punishments |
57A. |
Punishment for officers below the rank of Commandant |
58. |
Provisions as to award of punishments |
Chapter VI |
Arrest and Proceedings Before Trial |
59 |
Custody of offenders |
60. |
Duty of Commanding Officer in regard to detention |
61. |
Arrest by civil authorities |
62. |
Capture of deserters |
63. |
Coast Guard police officers |
Chapter VII |
Coast Guard Courts |
64. |
Power to convene a Coast Guard Court |
65. |
Composition of Coast Guard Courts |
66. |
Dissolution of a Coast Guard Court |
67. |
Powers of a Coast Guard Court |
68. |
Prohibition of second trial |
69. |
Application of Act during term of sentence |
70. |
Place of trial |
71. |
Choice between criminal court and Coast Guard Court |
72. |
Power of criminal court to require delivery of an offender |
Chapter VIII |
Procedure of Coast Guard Courts |
73. |
Law Officer |
74. |
Challenges |
75. |
Oaths of member, Law Officer and witness |
76. |
Voting by members |
77. |
General rule as to evidence |
78. |
Judicial notice |
79. |
Summoning of witnesses |
80. |
Documents exempted from production |
81. |
Commissions for examination of witnesses |
82. |
Examination of a witness on commission |
83. |
Alternative findings |
84. |
Presumption as to signatures |
85. |
Enrolment paper |
86. |
Presumption as to certain documents |
87. |
Evidence of previous convictions and general character |
88. |
Lunacy of accused |
89. |
Subsequent fitness of lunatic accused for trial |
90. |
Transmission to Central Government of orders under section 89 |
91. |
Release of lunatic accused |
92. |
Delivery of lunatic accused to relatives |
93. |
Order for custody and disposal of property pending trial |
94. |
Order for disposal of property regarding which offence is committed |
95. |
Powers of Coast Guard Court in relation to proceedings under this Act |
Chapter IX |
Execution and Suspension of Sentences |
96. |
Form of sentence of death |
97. |
Interim custody until execution of sentence of death |
98. |
Execution of sentence of death |
99. |
Commencement of sentence of imprisonment or detention |
100. |
Execution of sentence of imprisonment |
101. |
Temporary custody of offender |
102. |
Conveyance of prisoner from place to place |
103. |
Communication of certain orders to prison officers |
104. |
Execution of Sentence of fine |
105 |
Informality or error in the order or warrant |
106 |
Imprisonment or detention of offender already under sentence |
107. |
Suspension of sentence of imprisonment or detention |
108. |
Release on suspension |
109. |
Computation of period of suspension |
110. |
Order after suspension |
111. |
Reconsideration of case after suspension |
112. |
Fresh sentence after suspension |
113. |
Scope of power of suspension |
114. |
Effect of suspension and remission on dismissal |
Chapter X |
Chief Law Officer and Law Officers |
115. |
Appointment of Chief Law Officer and Law Officers |
116. |
Functions of Chief Law Officer |
Chapter XI |
Judicial Review of Proceedings of Coast Guard Courts |
117. |
Judicial review by the Chief Law Officer |
118. |
Consideration by the Director-General |
Chapter XII |
Modification of Findings and Sentences, Pardons, Commutation and Remission of Sentences |
119. |
Petitions to Central Government or Director-General against findings and sentences |
120. |
Powers of Central Government and Director-General in respect of findings and sentences |
Chapter XIII |
Miscellaneous |
121. |
Powers and duties conferrable and imposable on members of the Coast Guard |
122. |
Protection for acts of members of the Coast Guard |
123. |
Power to make rules |