Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CANTONMENTS (FORM OF ANNUAL REPORT ON CANTONMENT ADMINISTRATION) RULES, 1986 CONTENTS 1. Short title, application and commencement 2. Definitions 3. "From" of report 4. Follow up action CANTONMENTS (FORM OF ANNUAL REPORT ON CANTONMENT ADMINISTRATION) RULES, 1986 S.R.O. 70, dated 3rd February, 1987.1 -In exercise of the powers conferred by sub-section (b) of Sec. 94-A of the Cantonments Act, 1924 (2 of 1924), the Central Government hereby makes the following rules prescribing the form of Annual Report on Cantonment Administration to be made by an officer deputed under Section 47 of the said Act. 1. Short title, application and commencement :- (1) These rules may be called the Cantonments (Form of Annual Report on Cantonment Administration) Rules, 1986. (2) These rules shall apply to all the Cantonments in India. (3) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- (a) "Act" means the Cantonments Act, 1924 (2 of 1924) ; (b) "Director" means the Director, Defence Estates (The Command) and includes Joint Director, Deputy Director and Assistant Director ; (c) "Director-General" means the Director-General appointed as such by the Central Government for the Estates Department, Ministry of Defence and includes Additional Director-General, Deputy Director-General, Assistant Director-General and Deputy Assistant Director-General. (d) "Form" means the form annexed to these rules. 3. "From" of report :- A report by the officer deputed under Sec. 47 of the Cantonments Act,1924 (2 of 1924), shall be made annually in the case of each Cantonment to the Central Government or the Director-General or the Officer Commanding-in-Chief, the Command or the Director, Defences Estates (the Command) or the Deputy or Assistant Director Defence Estate (the Command ) in the form annexed. 4. Follow up action :- Wherever the report has been obtained by the Officer Commanding-in-Chief, the Command or the Director he shall render a monthly report lo Central Government or Director-General of the follow up action taken on the recommendations of the Inspecting Officer and shall carry out all orders issued by the Central Government or the Director-General.