Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura State Rifles (Second Amendment) Act, 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Sub-Clause (Iv) Of Clause (A) Of Section 3 3. Amendment Of Clause (Q) Of Section 3 4. Amendment Of Sun-Section (3) Of Section 5 5. Amendment Of Sub-Section (1) Of Section 9 6. Amendment Of Sub-Section(1) Of Section 17 7. Amendment Of Sub-Section (2) And Clause (I) Of Sub-Section (3) Of Section 18A And Sub-Section (1) Of Section 18 B 8. Amendment Of Section 18C 9. Amendment Of Sub-Section(1) Of Section 18E Tripura State Rifles (Second Amendment) Act, 2006 AN ACT Further to amend the Tripura State Rifles Act, 1983 BE it enacted by the Tripura Legislative Assembly in the 57th year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called "The Tripura State Rifles (Second Amendment) Act. 2006. (2) It shall come into force at once. 2. Amendment Of Sub-Clause (Iv) Of Clause (A) Of Section 3 :- In the Tripura State Rifles Act, 1983 (Hereinafter referred to as the Principal Act) - In Sub-Clause (iv) of Clause (a) of Section 3 for the words "Inspector General" the words "Director General of Police" shall be substituted. 3. Amendment Of Clause (Q) Of Section 3 :- In the Principal Act in Clause (q) of Section (3) for the words "Inspector General" the words" Director General of Police" shall be substituted. 4. Amendment Of Sun-Section (3) Of Section 5 :- In the Principal Act, in Sub-Section (3) of Section (5) and in the proviso thereto for the words "Inspector General" the words "Director General of Police" shall be substituted. 5. Amendment Of Sub-Section (1) Of Section 9 :- In the Principal Act, in Sub- Section (1) of Section 9 after the words "there under through" and before the words "The Inspector General" the following words shall be inserted such as "Director General of Police or". 6. Amendment Of Sub-Section(1) Of Section 17 :- I n Sub-Section (1) of Section 17, the words "Director General of Police or shall be added at the beginning of the sentence before the words "The Inspector General". 7. Amendment Of Sub-Section (2) And Clause (I) Of Sub- Section (3) Of Section 18A And Sub-Section (1) Of Section 18 B :- In Sub-Section (2) of Section 18A and in Clause (i) of Sub-Section (3) of Section 18A and in Sub Section (1) of Section 18B the words "Inspector General of Police" wherever they occur shall be substituted by the words "Director General of Police". 8. Amendment Of Section 18C :- In Section 18C after the words "The State Government" and before the words" or The Inspector General of Police" the words" or The Director General of Police" shall be inserted. 9. Amendment Of Sub-Section(1) Of Section 18E :- I n Sub-Section (1) of Section 18E after the words "require" and before the words" Inspector General" the words" Director General of Police or" shall be inserted.