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The Meghalaya Civil Task Force Act, 1974
(Meghalaya Act 1 of 1974)
ner222
(As passed by the Assembly)
Published in the Gazetted of Meghalaya, Extraordinary, dated the 17th January, 1974. [Received the assent of the Governor on the 10th January, 1974] An Act to provide for the constitution of a Force to be called the Meghalaya Civil Task Force Be it enacted by the Legislature of Meghalaya in the Twenty-fourth Year of the Republic of India as follows: 1. Short title and commencement. - (1) This Act may be called the Meghalaya Civil Task Force Act, 1974 (2) It shall come into force on such date as the Government of Meghalaya may, by notification, appoint. 2. Definitions. - In this Act unless there is anything repugnant in the subject or context-(a) "Force" means the Meghalaya Civil Task Force constituted under this Act;
(b) "Government" or "State Government" means the Government of Meghalaya;
(c) "Member" means a person appointed in the Force under this Act; and
(d) "prescribed" means prescribed by rules made under this Act.
3. Constitution of the Meghalaya Civil Task Force, etc. - (1) The State Government may raise and maintain a force to be called the Meghalaya Civil Task Force which shall consist of such member as the State Government may direct from time to time. (2) The Force shall, for the purpose of this Act, be deemed to be a singly force, and the members thereof shall be appointed in the manner as may be prescribed. 4. Enrolment, etc. - (1) Any adult person may offer himself for enrolment as member of the Force and may, if he satisfies the prescribed conditions, be enrolled in the prescribed manner by the prescribed authority for such period and subject to such conditions as may be prescribed. (2) There shall be paid to each member of the Force such monthly salary, remuneration or honorarium as may be prescribed. 5. General superintendence. - The general superintendence of the Force throughout Meghalaya shall vest in and shall be exercised by the Government through such officer or authority as may be prescribed. 6. Duties and functions of the Force. - The following shall be the duties and functions of the Force, namely-(a) to do any work, manual or otherwise, connected with construction, maintenance and protection of road, bridge, building, canal, embankment, land reclamation or any other developmental work;
(b) to do other social work as may be entrusted by the prescribed authority;
(c) to perform such other works and duties and discharge such obligations as the State Government may, from time to time, by general or special order, direct in this behalf.
7. Discharge. - (1) Every member of the Force shall be entitled to receive his discharge from the Force on the expiration of the period for which he was appointed, but any such member may, before he becomes so entitled, be discharged by such authority and subject to such conditions, as may be prescribed. (2) The prescribed authority may, subject to such conditions as may be prescribed, dismiss any member from the Force. 8. Duty and training of members. - (1) Subject to any rules made in this behalf it shall be the duty of every member of the Force promptly to obey and execute all orders issued to him by the superior officer or the prescribed authority. (2) Subject to any rules made in this behalf, the members of the Force may be required to undergo such training as may be prescribed. 9. Bar to prosecution. - No prosecution shall be instituted against any member of the Force in respect of anything done or purported to be done by him in the discharge of his duties, except with the previous sanction of the Government or an officer empowered by the Government in this behalf. 10. Penalty. - (1) Every member of the Force who is guilty of any violation of duty or wilful breach or neglect of any provision of this Act or any rule or lawful order made by a superior officer or prescribed authority, or withdrawal from the duties of his office without permission or who being required to undergo training without sufficient cause, neglects or refuses to obey the requirements for training, shall be punishable with imprisonment of either description for a term which may extend to three months, or with fine which may extend to rupees two hundred and fifty or with both. (2) The offence punishable under sub-section (1) shall be cognizable. 11. Suits, etc., against members acting in good faith. - No suit, prosecution or legal proceeding shall lie against any member of the Force for anything done in good faith under this Act. 12. Power to make rules. - (1) The Government may make rules for carrying out the purposes of this Act. (2) In particular and without prejudice to the generality of the foregoing powers, such rules may provide for or regulate all or any of the following matters, namely:(a) all matters which are required by this Act to be prescribed;
(b) the organisation, appointment, conditions of service, functions, discipline, equipments or uniform of the force and the manner in which they may be called out for service or required to undergo training; and
(c) any other matter.
