Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com UNITED NATIONS (SECURITY COUNCIL) ACT, 1947. 43 of 1947 [20th December, 1947] CONTENTS 1. Short title 2. Measures under Article 41 of the Charter of the United Nations UNITED NATIONS (SECURITY COUNCIL) ACT, 1947. 43 of 1947 [20th December, 1947] STATEMENT OF OBJECTS AND REASONS "Article 41 of the Charter of the United Nations which has been ratified by the Government of India reads as follows:- "The Security Council may decide what mearures not involving the use of armed force are to be employed to give effect to its decisions, and it may call upon the members of the United Nations to apply such measures. These may include complete or partial interruption of econo- mic relations and of rail, sea, air postal, telegraphic, radio and other means of communication and the severance of diplomatic relations." The purpose of this Bill is to enable the Government of India to apply effectively the mea- sures which the Security Council may call upon it to put into force."-Gaz. of Ind., 1947, Part V. p. 271. 1. Short title :- This Act may be called, THE UNITED NATIONS (SECURITY COUNCIL ACT, 1947. 2. Measures under Article 41 of the Charter of the United Nations :- If under Article 41 of the Charter of the United Nations signed at San Francisco on the 26th day of June 1945 the Security Council of the United Nations calls upon the Central Government to apply any measures, not involving the use of armed force to give ef- fect to any decision of that Council, the Central Government may by order publish- ed in the Official Gazette, make such provisions (including provisions having extra- territorial operation) as appear to it necessary or expedient for enabling those measures to be effectively applied, and without prejudice to the generality of the foregoing power, provision may be made for the punishment of persons offending against the order.