The National Service Act, 1972

[Act No. 28 of 1972]

[9th June, 1972.]

Contents
Title	The National Service Act, 1972
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Liability of Persons to Render National Service
3.	Liability of persons to be called up for national service
4.	Voluntary service in lieu of national service
5.	Liability to complete interrupted service
6.	Power of Central Government to direct a person to render service with the Armed Forces of Union or other national service
7.	Discipline
8.	Power of Central Government to require any employer to release qualified persons
9.	Transfer
10.	Persons not to leave national service or be discharged therefrom unless permitted by Central Government
Chapter III	Registration and Enlistment for National Service
11.	Persons required to register
12.	Registration
13.	Notice of likelihood of calling up for national service
14.	Enlistment for national service
15.	Salary, wages, etc., and travelling allowances to be paid to persons enlisted for national service
16.	Training
17.	Discharge
Chapter IV	Postponement of National Service
18.	National Service (Hardship) Committee
19.	Application for postponement on grounds of hardship
20.	Appeal from decision of the National Service (Hardship) Committee
21.	Revocation of postponement certificate
22.	Suspension of right to postponement of liability to be called up for national service
Chapter V	Reinstatement of Qualified Persons Called up for National Service
23.	Reinstatement
24.	Preservation of certain rights of qualified persons required to render national service
Chapter VI	Other Offences and Penalties
25.	False statement and forgery
26.	General provision as to offences
27.	Offences by companies
Chapter VII	Miscellaneous
28.	Information to be furnished by Universities, etc
29.	Information to be furnished by District Magistrate
30.	Priority of debts
31.	Summary trial of offences
32.	Jurisdiction to try offences
33.	Protection of action taken in good faith
34.	Removal of difficulties
35.	Powers to delegate
36.	Power to make rules
37.	Power to make regulations
38.	Rules and regulations to be laid before Parliament