Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Rifles (Amendment) Act, 1951 CONTENTS 1. Short Title 2. Amendment Of Section 2, Act V Of 1941 3. Substitution Of New Section For Section 5, Act V Of 1941. For Section 5 Of The Principal Act, The Following Section Shall Be Substituted, Namely 4. Amendment Of Section 8, Act V Of 1941. At The End Of Section 8 Of The Principal Act, The Following Explanation Shall Be Inserted, Namely 5. Amendment Of Schedule To Act V Of 1941 Assam Rifles (Amendment) Act, 1951 An Act to amend the Assam Rifles Act, 1941 BE it enacted by Parliament as follows:- 1. Short Title :- This Act may be called the Assam Rifles (Amendment) Act, 1951. 2. Amendment Of Section 2, Act V Of 1941 :- In section 2 of the Assam Rifles Act, 1941 (hereinafter referred to as the principal Act), to clause (4) the following words shall be added at the end, namely:--- "and a non-combatant appointed as such, whether before or after the commencement of the Assam Rifles (Amendment) Act, 1951;" 3. Substitution Of New Section For Section 5, Act V Of 1941. For Section 5 Of The Principal Act, The Following Section Shall Be Substituted, Namely :- "5.Classes and rank. (1) There may be all or any of the classes of riflemen specified in the table hereunder, namely: TABLE Combatants Non-combatants (I) Subadars-Major. (I) Hospital attendants. (ii) Subadars. (ii) Cooks. (iii) Jemadars and Transport Jemadars. (iii) Water-carriers. (iv) Havildars-Major. (iv) Cart-men (v) Havildars and Dafadars. (v) Range-warders. (vi) Nalbands. (vi) Barbers (vii) Naiks (vii) Washermen. (viii) Lance Naiks. (viii) Sweepers. (ix) Buglers, riflemen and mule drivers. and such grade in each class as the Central Government may from time to time direct. (2) The persons specified in column 1 of the table in sub-section (1) shall take rank in the order mentioned in that column." 4. Amendment Of Section 8, Act V Of 1941. At The End Of Section 8 Of The Principal Act, The Following Explanation Shall Be Inserted, Namely :- "Explanation. For the purposes of this section, every non- combatant shall be deemed to be below the rank of a naik." 5. Amendment Of Schedule To Act V Of 1941 :- In paragraph 2 of the Schedule to the Principal Act, after the words and bracket "motor driver,", the words "or as a hospital attendant, cook, water-carrier, cart-man, range-warder, barber, washerman or sweeper" shall be inserted.