Contents |
Chapter 1 |
Introductory |
1.1. |
The crime of treason |
1.2. |
Genesis of the Report |
1.3. |
Suggestion to consolidate the law |
1.4. |
Scope of treason |
1.5. |
Title of National Security Act recommended |
1.6. |
Existing Central Acts on the subject |
1.7. - 1.8. |
Foreign Recruitment Act |
1.9. |
Official Secrets Act |
1.10. |
Criminal Law Amendment Act, 1961 |
1.11. |
Unlawful Activities (Prevention) Act |
1.12. - 1.13. |
Its importance |
1.14. |
Advantages of consolidation |
1.16. |
Form of the new law |
Chapter 2 |
Constitutional Aspects, Extent and Application |
2.1. |
Constitutional validity of some provisions examined with reference to 'public order' and 'security of the State' |
2.2. |
Fundamental rights |
2.3. |
Legislative competence |
2.4. |
Provisions not falling within 'public order' in the narrower sense |
2.5. |
Extent of the new law |
2.6. |
Offences under the Penal Code |
2.7. |
Recommendation |
2.8. |
Two alternatives as to ex-territorial application |
2.9. |
Protected interest principle |
2.10. |
Provisions in foreign Codes based on the protective principle |
2.11. |
Desirability of wider alternative considered |
2.12. |
Anglo-American practice |
2.13. |
Special case of alien entering the country for a purpose prejudicial to national security |
2.14. |
Recommendation as to ex-territorial application |
Chapter 3 |
Insurrection |
3.1. |
Introductory |
3.2. |
Existing offences connected with waging war, etc |
3.3. |
Preventing by force exercise of the authority of a State |
3.4. - 3.5. |
Penalty for assuming dictatorial powers |
3.6. |
Treason against a State unit of a Federation etc |
3.7. |
Offences to be included in this group |
Chapter 4 |
Assisting The Enemy |
4.1. |
Introductory |
4.2. |
Assisting India's enemies |
4.3. - 4.4. |
Collaboration with hostile countries |
4.5. - 4.8. |
Infiltration |
4.9. |
Offences concerned with prisoners of war |
4.10. |
Offences to be included in this group |
Chapter 5 |
Relations with Foreign States |
5.1. - 5.2. |
Introductory |
5.3. |
Offences connected with war or depredations on foreign States |
5.4. - 5.8. |
Recruitment and enlistment of foreign States |
5.9. |
Two Acts on the subject |
5.10. |
Foreign Recruiting Act, 1874 |
5.11. - 5.15. |
The Foreign Enlistment Act, 1870 (33 and 34 Vict., c. 90) |
5.16. |
Recommendation regarding the Foreign Recruiting Act |
5.17. |
Recommendation regarding the Foreign Enlistment Act |
5.18. |
Modifications required in section 4, Foreign Recruiting Act |
5.19. |
Punishment to be three years' imprisonment |
5.20. |
Recommendations as to recruitment and enlistment |
5.21. |
Jeopardising neutrality |
5.22. |
English practice as to neutrality legislation |
5.23. |
Position in South American countries and in some Continental Codes |
5.24. |
Position in the U.S.A. |
5.25. |
Various aspects of acts jeopardising neutrality |
5.26. |
Provision as to act jeopardising neutrality not favoured |
5.27. |
Offences to be indicated in this group |
Chapter 6 |
Offences Relating to Armed Forces |
6.1. |
Introductory |
6.2. |
Existing provisions to be incorporated |
6.3. |
Provisions relating to armed forces-importance of |
6.4. - 6.6. |
Statutory provisions in England |
6.7. |
Other suggestions considered |
6.8. |
Treachery |
6.9. |
Propaganda amongst armed forces |
6.10. |
Offences to be included in this group |
Chapter 7 |
Subversive Activities |
7.1. |
Introduction |
7.2. |
Disruptive activity |
7.3. |
Para-military groups for subversive purposes |
7.4. |
Prohibited by law in some countries |
7.5. |
Provision recommended |
7.6. |
Maintaining relations with foreign States for purpose prejudicial to national security |
7.7. |
Provision in foreign Codes |
7.8. |
Provision recommended |
7.9. - 7.10. |
Treasonable deception |
7.11. |
Provision recommended |
7.12. |
Sabotage |
7.13. |
Different motives for destruction of property |
7.14. |
Position in England regarding sabotage |
7.15. |
Provision in France and Germany |
7.16. |
Provision in Russia relating to sabotage |
7.17. |
Crime of "wrecking" in Russia |
7.18. |
Present provisions in India as to destruction of property |
7.19. |
Provision recommended |
7.20. |
Espionage (Official Secrets Act) |
7.21. |
Section 2(1)-Definition of place belonging to Government to be omitted |
7.22. |
Section (2)-expressions referring to communicating, receiving, obtaining or retaining to be omitted |
7.23. |
Section 2 (3)-document |
7.24. |
Definition of enemy |
7.25. |
Provision as to constructive enemy country in Korea |
7.26. |
Definition of "foreign agent" to be transferred from section 4(2)(b) of the Secrets Act |
7.27. |
Section 2(4)-'model' |
7.28. |
Section 2(5)-'munitions of war |
7.29. |
Section 2(6)-Definition of office under Government to be omitted |
7.30. |
Section 2(7)-'photograph' |
7.31. |
Section 2(8)-'prohibited place' |
7.32. |
Definition of prohibited place analysed |
7.33. |
Defect in clause (d) of the definition |
7.34. |
Recommendation for amending the definition of prohibited place |
7.35. |
Other minor changes recommended |
7.36. |
Section 2(9)-Definition of sketch |
7.37. |
Section 2(1)-Superintendent of police to be omitted |
7.38. |
Section 3(1)-Analysis |
7.39. |
Chandler's case |
7.40. |
Meaning of "safety of the State" explained by Lord Reid |
7.41. |
Meaning of 'motive' and 'purpose' explained by Lord Radcliffe |
7.42. |
Question of capital punishment considered, with reference to sections 3 and 5 |
7.43. |
Death penalty for spying not recommended |
7.44. |
Question of punishment under section 3(1) considered |
7.45. |
Imprisonment under section 3(1)-Recommendation for amendment |
7.46. |
Fine to be added |
7.47. |
Drafting changes recommended in section 3(1) |
7.48. |
Section 3(2), first half, (Evidence of purpose prejudicial to national security) to be extended |
7.49. |
Section 3(2), latter half-presumptions in prosecutions for spying |
7.50. |
Comparable English provision |
7.51. |
General rule as to evidence of bad character modified |
7.52. |
Section 3(2) second part to be combined with section 4 |
7.53. |
Section 4(1) |
7.54. |
Taking Section 4(2) |
7.55. |
Proof of mens rea facilitated |
7.56. |
Drastic presumptions necessary |
7.57. |
Minor changes in section 4 recommended |
7.58. |
Section 5(1) |
7.59. |
Overlapping in part between section 3(1) and section 5(1) |
7.60. |
Wide scope of section 5(1) and 5(3) |
7.61. |
All confidential communications covered by section 5(1) |
7.62. |
Applicability to retired Government servants |
7.63. |
Drafting change recommended in section 5(1) |
7.64. |
Provision of section 5(4) as to punishment to be amended |
7.65. |
Section 5(2)-Receiving official secrets |
7.66. |
Section 5(3) to be omitted |
7.67. |
Section 5(4) |
7.68. |
Section 6, and the variety of acts covered |
7.69. |
Section 6(1), opening paragraph word 'other' to be omitted |
7.70. |
Section 6(1)(a) to be shortened |
7.71. |
Section 6(1)(b)-verbal changes recommended |
7.72. |
Section 6(1)(c)-to be shortened after addition of definition of official document |
7.73. |
Section 6(1)(d)-personation and false representations |
7.74. |
Drafting changes recommended |
7.75. |
Section 6(1)(e) to be shortened after adding definition of 'official seal' |
7.76. |
Section 6(2)(a) |
7.77. |
Section 6(2)(a). |
7.78. |
Section 6(2)(c) |
7.79. |
Section 6(3). |
7.80. |
Section 6(4) |
7.81. |
Section 7 |
7.82. |
Section 8 |
7.83. |
Section 9 to be omitted |
7.84. |
Section 10 |
7.85. |
Minor changes recommended |
7.86. |
Redrafts of penal provisions in sections 3 to 10, Official Secrets Act |
33. |
If any person, for any purpose prejudicial to the national security,- |
34. |
Divulging official secrets |
35. |
Using false official uniforms, documents and seals for purpose prejudicial to national security |
36. |
Interfering with the Police or armed forces on duty at a prohibited place |
37. |
If any person fails |
38. |
Penalty for harbouring saboteurs or spies |
7.87. |
Procedural provisions in the Official Secrets Act |
7.88. |
Section 11(1)-Search-warrants-Magistrates |
7.89. |
Section 11(2) and 11(3).-Search by the police |
7.90. |
Exceptional powers needed |
7.91. |
Applicability of Code of Criminal Procedure |
7.92. |
Position considered |
7.93. |
Magistrates' power of issuing search-warrants compared |
7.94. |
Section 11 to be retained |
7.95. |
Provisions of the Cr. P.C. to be applied to searches |
7.96. |
Section 11 to be extended to sabotage |
7.97. |
Section 12-tender of pardon to be omitted |
7.98. |
Section 12 before 1967-Cognizable offence |
7.99 |
Bail |
7.100 - 7.101. |
Suggestion relating to section 497(3A), Cr. P.C. considered |
7.102. |
Suggestion to being civilians within the enactments relating to armed forces |
7.103. |
Suggestion considered |
7.104. |
No change recommended |
7.105. |
Sections 13(1) and 13(2) to be omitted |
7.106. |
Section 13(3) to be amended |
7.107. |
Calcutta Case |
7.108. |
Position altered |
7.109 |
Section 13(4) |
7.110 |
Section 14 |
7.111 |
Section 14 to be retained and extended |
7.112 |
Section 15 |
7.113 |
Sedition to be included |
7.114. |
Insult to the Constitution, National Flag |
7.115. |
Writing anti-national slogans |
7.116. |
Defamation of the State |
7.117. |
Accepting titles from foreign Governments |
7.118. |
Offences to be included |
7.119. |
Revised procedural and evidentiary provisions in the Chapter |
40. |
Search Warrants |
41. |
Exclusion of public from certain proceedings |
42. |
Evidence of purpose prejudicial to national security |
43. |
Presumptions in prosecutions for spying |
Chapter 8 |
Subversive Associations |
8.1. |
The Introductory |
8.2. |
Constitutional aspects discussed before the Joint Committee |
8.3. |
Activities dealt with in the Act |
8.4. |
Definition of unlawful association |
8.5. |
Constitutional questions |
8.6. |
Supreme Court decision in V.G. Row's case |
8.7. |
Criterion of provision for judicial inquiry |
8.8. |
Defect avoided in the Unlawful Activities Act |
8.9. |
Scope of the Act to be widened |
8.10 |
Subversive activity |
8.11 |
Section 2A-References to laws not in force in Jammu and Kashmir |
8.12. |
Section 3-basic provision for applicability of penal provisions |
8.13. |
Sections 10, 11 and 12 |
8.14. |
Section 13(2) to be omitted |
8.15. |
Section 13(3) |
8.16. |
Sections 7 and 8 |
8.17. - 8.18. |
Sections 4 to 6 and 9-Proceedings before the Tribunal or District Judge |
8.19. |
Sections 5 to 9 |
8.20. |
Section 14 to be omitted |
8.21. |
Sections 15 and 16 |
8.22. |
Section 17 |
8.23. |
Sections 18 to 21 |
8.24. |
Offences to be included in this group |
Chapter 9 |
The Criminal Law Amendment Act, 1961 |
9.1. |
Introductory |
9.2. |
Section 2 covered by the Act of 1967-Repeal recommended |
9.3. |
Section 3 |
9.4. |
Delhi case |
9.5. |
Sections 4 & 5 |
9.6. |
Sections 3 to 5 not suitable for inclusion in the new law |
Chapter 10 |
Procedure, Limitation and Miscellaneous |
10.1. - 10.2 |
Three kinds of procedural provisions relating to offences against the national security |
10.3. |
Limitation for offences |
10.4. |
Limitation as to treason in England Statute of 1695 |
10.5. |
Transitory nature of some offences against national security |
10.6. |
Recommendation regarding time-limits for prosecutions for certain offences |
10.7. |
Provision recommended |
10.8. |
Procedural provisions applicable to all offences |
10.9. |
Provisions as to cognizability of certain offences and courts competent to try them |
10.10. |
Repeal |
10.11. |
Provisions to be included |
10.12. |
Appendices |
I. |
Repentance |
|
Argentina |
|
Germany1 |
|
Japan |
II. |
Disloyalty in Negotiations |
|
Argentina |
|
Colombia |
|
Denmark |
|
Sweden |
III. |
Duty to Prevent The Commission of The Crime |
Appendix I |
The National Security Bill, 1971 |
Chapter 1 |
Preliminary |
1. |
Short title, extent and application |
2. |
Definitions |
Chapter 2 |
Insurrection |
3. |
Waging war against the Government of India |
4. |
Preparing to wage war |
5. |
Concealing to wage war |
6. |
Conspiracy to overawe the Parliament or Government of India or the Legislature or Government of any State |
7. |
Preventing by force exercise of State authority in furtherance or inter-State disputes |
8. |
Assaulting President etc., with intent to compel or restrain the exercise of any lawful powers |
Chapter 3 |
Assisting The Enemy |
9 |
Assisting India's enemies |
10. |
Infiltration for committing offence against national security |
11. |
Aiding escape of, rescuing or harbouring prisoner of war |
12. |
Public servant voluntarily allowing prisoner of war to escape |
13. |
Public servant negligently suffering prisoner of war to escape |
Chapter 4 |
Relations with Foreign States |
14. |
Waging war against any foreign State at peace with India |
15. |
Committing depredation on territories of foreign State at peace with India |
16. |
Receiving property taken by means of such waging of war or depredation |
7.17. |
Recruitment to, or enlistment in, armed forces of foreign States |
Chapter 5 |
Offences Relating to The Armed Forces |
18. |
Abetment of mutiny |
19. |
Attempting to seduce officer or member from duty |
20. |
Abetment of assault on superior officer |
21. |
Abetment of desertion from armed forces |
22. |
Harbouring deserter |
23. |
Abetment of an act of insubordination |
24. |
Incitement to mutiny or other act of insubordination |
25. |
Dissuasion from enlisting and instigation to mutiny or insubordination after enlistment |
26. |
Persons subject to certain laws, not to be punished under the Chapter |
27. |
Wearing garb or carrying token used by officer or member of the armed forces |
Chapter 6 |
Subversive Activities |
28. |
Disruptive activity |
29. |
Para-military groups |
30. |
Treasonable relations with foreign State or institution or organisation |
31. |
Treasonable deception |
32. |
Sabotage |
33. |
Spying |
34. |
Divulging official secrets |
35. |
Using false official uniforms, documents and seals for purpose prejudicial to national security |
36. |
Interfering with the police or armed forces on duty at a prohibited place |
37. |
Failure to give information |
38. |
Penalty for harbouring saboteurs or spies |
39. |
Sedition |
40. |
Search Warrants |
41. |
Exclusion of public from certain proceedings |
42. |
Evidence of purpose prejudicial to national security |
43. |
Presumptions in prosecution for spying |
Chapter 7 |
Subversive Associations |
44. |
Definitions |
45. |
Declaration of an association as subversive association |
46. |
Reference to Tribunal |
47. |
Tribunal |
48. |
Period of operation and cancellation of notification |
49. |
Power to prohibit the use of funds of a subversive association |
50. |
Power to notify places used for the purpose of subversive association |
51. |
Procedure to be followed in the disposal of applications under this Chapter |
52. |
Penalty for being member of a subversive association |
53. |
Penalty for dealing with funds of a subversive association |
54. |
Penalty for contravention of an order made in respect of a notified place |
55. |
Continuance of association |
56. |
Bar of Jurisdiction |
57. |
Protection of action taken in good faith |
58. |
Powers to delegate |
59. |
Power to make rules |
Chapter 8 |
Miscellaneous |
60. |
Cognizance of offences |
61. |
Bar to taking cognizance after lapse of time |
62. |
Place of inquiry or trial |
63. |
Provision as to certain offences regarding cognizability and competent court |
64. |
Offences by companies |
65. |
Repeals and savings |
Appendix 2 |
Consequential Amendments in Central Acts |
I. |
The Indian Penal Code |
II. |
The Code of Criminal Procedure1 |
III. |
The Criminal Law Amendment Act, 1961 |