Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM RIFLES RULES, 1985 CONTENTS 1. Short title and commencement 2. Definitions 3. General superintendence and control 4. Powers of the Central Government and certain officers _of the Force 6. Classification 7. Particulars of services, etc. to be performed 8. Command 9. Disqualification 10. Ineligibility of aliens 11. Enrolling Officers 12. Procedure for enrolment as a rifleman 13. Attestation on oath or affirmation. 14. Signing of statement in the Schedule to the Act 15. Discharge 16. Discharge certificate 17. Other conditions of service 18. Transitory provisions 19. Repeal and saving ASSAM RIFLES RULES, 1985 G.S.R. 806 (E), dated 17th October, 1985 .- In exercise of the powers conferred by Sec. 3 and 12 of the Assam Rifles Act, 1941 (5 of 1941), the Central Government hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Assam Rifles Rules, 1985. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules unless the context otherwise requires, (a) "Act" means the Assam Rifles Act, 1941 (5 of 1941); (b) "Appendix" means an appendix annexed to these rules; (c) "Battalion" means a unit of the Force constituted as a battalion by the Central Government; (d) "Detachment" means any pan of the battalion or Force required or ordered to proceed on duty away from the Headquarters; (e) "Director General" means the Director General of the Force appointed by the Central Government: (f) "Force" means the Assam Rifles; (g) "Section" means a section of the Act. 3. General superintendence and control :- The general superintendence and control of the Force shall be exercised by the Director General and such number of Inspectors General, Deputy Inspectors General and other officers as maybe appointed by the Central Government in this behalf. 4. Powers of the Central Government and certain officers _of the Force :- (1) In all cases not specifically provided for in these roles, orders and instructions issued from time to time by the Central Government or the Director General or any officer subordinate to the Director General, shall regulate the working of the Force. (2) The Inspector General shall exercise the powers of supervision and control over the Zonal Headquarters, Range Headquarters, Battalions and Units as may be placed under his charge from time to time. (3) The Deputy Inspector General shall exercise the powers of supervision and control over his Range Headquarters, Battalions and Units as may be placed under his charge from time to time. (4) The Commandant shall be responsible for the operation, traning, discipline and general administration of his Battallion or Unit. (a)Published in the Gwtif of India. ExtraenUMry, Pt. a. Section 3 (0, died 17th October, 1985 (b) Headquarters Inspector General (Zonal) Assam Rifles; (c) Headquarters Deputy Inspector General (Range) Assam Rifles; (d) Battalions; (e) Training Centre; (f) Units. 6. Classification :- (1) Classification of officers of the Force shall be as follows: (a) Director General; (b) Deputy Director General or Inspector General; (c) Director or Deputy Inspector General; (d) Deputy Director: (e) Assistant Director or Commandant; (f) Joint Assistant Director or Deputy Commandant: (g) Deputy Assistant Director or Assistant Commandant. (2) The classification of ranks other than officers mentioned in sub- rule (1) shall be as specified in the Table below sub-section (1) of Section 5 . (3) The classification of the civilian staff of the Force shall be same as specified in the Central Civil Services (Classification, Control and Appeal) Rules, 1965. 7. Particulars of services, etc. to be performed :- The Central Government may direct the Force to perform such services and discharge such duties as may be assigned to it from time to time. 8. Command :- (1) An officer as mentioned in sub-rule (1) of rule 6 and anointed to command any of the Headquarters, Battalions or Units or a detachment shall have the power of command over all officers and ranks, irrespective of seniority, placed under his command. (2) (a) In the contingency of an officer being unable to exercise the command, to which he has been appointed, due to any reason, the command shall devolve on the second-in-command, if one has been so appointed. (b) If no second-in-command has been appointed, it shall devolve on the officer who may be nominated to officiate by the next senior officer in command. (c) If no such officer has been so nominated, command shall devolve on the next senior officer present. (d) The inability of an officer to exercise command and its assumption by any officer in accordance with this sub-rule shall be immediately reported to the Director General by the officer who has assumed command. (3) Where a rifleman is doing detachment duty including attendance at a course of instruction, the Commandant of the battalion, unit or Training Centre with which the rifleman is doing s u c h duty, shall also have all the disciplinary powers of a Commandant over such rifleman. (4) The Director General, may authorise an officer who shall exercise the disciplinary powers of a Commandant in respect of a rifleman belonging to or doing detachment duty at their respective Headquarters. 9. Disqualification :- No person, - (a) who has entered into or contracted a marriage with a person having a spouse living, or (b) who having a spouse living, has entered or contracted a marriage with any person shall be eligible for appointment in the Force : Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing exempt any person from the operation of the rule. 10. Ineligibility of aliens :- Any person who is not a citizen of India shall, except with the consent of the Central Government signified in writing, be appointed in the Force: Provided that nothing contained in this rule shall bar the appointment of a subject of Nepal and Bhutan in the Force. 11. Enrolling Officers :- For the purpose of appointment of rifleman to the Force under Section 4 , the Commandant or any other officer nominated by the Director General, shall be an enrolling officer. 12. Procedure for enrolment as a rifleman :- (1) Upon the appearance before the enrolling officer of any person desirous of being enrolling himself as a rifleman, the enrolling officer shall read and explain to him, or cause to be read and explained to him, in his presence, the particulars of the columns as contained in the Recruiting Form set out in Appendix I and shall put to him to the questions contained in Part I of Appendix I and shall, after having cautioned him that if he makes a false answer to any such question he shall be liable to punishment under the Act, record or cause to be recorded his answer to each question. (2) No person shall be enrolled as a trainee, unless he obtains a health certificate as prescribed in Part II of Appendix I signed by the Medical Officer nominated by the Director General. (3) If, after complying with the provisions of sub-rule (1) and such other directions as may be issued in this behalf by the Director General from time to time, the enrolling officer is satisfied that the person desirous of being enrolled, fully understands the questions put to him and consents to the conditions of service, the said officer shall sign and shall also cause such person to sign the enrolment paper and such person shall thereupon be deemed to be enrolled for training. (4) The character and antecedents of a person enrolled under sub- rule (2) as a trainee, shall be verified in accordance with the procedure prescribed by the Central Government from time to time before he is submitted to attestation. (5) The trainee shall draw fixed pay and allowances during the period of training or till his appointment as a rifleman in accordance with the provisions of rule 14 . 13. Attestation on oath or affirmation. :- The oath or attestation shall be administered by the Commandant or such other officer as may be authorised by the Director General in this behalf to the trainees on completion of their training and the officer administering the oath or affirmation shall attest that he had done so by signing an attestation certificate as set out in Part III of Appendix I, which shall be attached to their sheet-roll. 14. Signing of statement in the Schedule to the Act :- Every trainee having completed the period of training prescribed from time to time and after verification of his character and antecedents as laid down in sub-rule (3) of rule 12 shall sign the statement in the Schedule annexed to the Act in accordance with the provisions of sub- section (2) of Section 4 before his appointment as a rifleman. 15. Discharge :- Subject to the provisions contained in the statement of Schedule annexed to the Act, a rifleman may claim his discharge from the Force by applying to his Commandant through proper channel. Provided that a rifleman shall not be entitled to claim his discharge; (a) if any disciplinary proceedings are pending or contemplated against him; or (b) owing 10 the exigencies of service. 16. Discharge certificate :- A rifleman discharged under sub-section (3) of Section 4 shall be issued with a discharge certificate as set out in Appendix II. 17. Other conditions of service :- The conditions of service of rifleman in respect of matters for which no provision is made in these rules shall be the same as are for the time being applicable to other employees of the Central Government of corresponding grade. 18. Transitory provisions :- Any rule or order applicable to the Force on the date these rules come into force shall unless repugnant to these rules, continue to apply unless and until abrogated or modified by the Central Government. 19. Repeal and saving :- (1) All rules and orders relating to the matters covered by these rules shall stand repealed in so far as they are inconsistent with any of the provisions of these rules. (2) Notwithstanding such repeal anything done or any action taken under the provisions of the rules or orders so repealed shall, in so far as such thing or action is not inconsistent with the provisions of these rules, be deemed to have been done or taker under the provisions of these rules as if the said provisions were in force when such thing was done or such action was taken and shall continue in force accordingly until superseded by anything done or any action taken under these rules.