Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COMMANDERS IN CHIEF (CHANGE IN DESIGNATION) ACT, 1955 19 of 1955 [3rd May,1955] CONTENTS 1. Short title and commencement 2. Amendment of certain enactments 3 . Construction of references to Commanders-in-Chief in enactments of instruments SCHEDULE 1 :- THE SCHEDULE COMMANDERS IN CHIEF (CHANGE IN DESIGNATION) ACT, 1955 19 of 1955 [3rd May,1955] "Under clause (2) of Art. 53 of the Constitution of India, the Supreme Command of the Defence Forces of the Union vests in the President. In keeping with this provision of the Constitution.it has been decided that the practice of referring to the Service Chiefs of the Army. Navy and Air Force as Commanders-in-Chief should be discontinued and that they should be designated as the Chief of the Army Staff, the Chief of the Naval Staff and the Chief of the Air Staff respectively. The Bill accordingly seeks to give effect to the above decision. firstly, by suitably amending certain enactments w h i c h contain references to the Commanders-in-Chief and. secondly, by providing for a rule of construction respecting references to Commanders-in-Chief occurring in rules, orders, agreements and other instruments."-Gaz. of India, Extra, 12-4- 55.Pt II .S. 2, p. 151. 1. Short title and commencement :- (1) This Act may be called The Commanders-in-Chief (Change in Designation) Act. 1955. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. [a] The Act came into force on 7-5-1955; See S.R.O.2/E, published in Gaz. of Ind., Extra., 7-5-1955, Pt. II, S. 4, p.3. 2. Amendment of certain enactments :- Repeated by the Repeating and Amending Act, 1960(58 of 1960), S. 2and Sch.] 3. Construction of references to Commanders-in-Chief in enactments of instruments :- Any reference, by whatever form of words, to the Commander-in- Chief of the regular Army, the Commander-in-Chief of the Indian Navy. and the Commander-in-Chier of the Air Force, in any law for the time being in force, or in any instrument or other document, shall be construed as a reference to the Chief of the Army Staff. the Chief of the Naval Staff, and the Chief of the Air Staff espectively. SCHEDULE 1 THE SCHEDULE [Repealed by the Repealing and Amending Act, 19M (58 oF I960), S. 2 and Sch.]