Section 2 in The Armed Forces (Emergency Duties) Act, 1947 1

2. Emergency duties of Armed Forces.

(1) The Central Government may, by notification in the Official Gazette, declare any specified service 4[ in a State] to be a service of vital importance to the community: Provided that such notification shall remain in force for one month in the first instance, but may be extended, from time to time, by a like notification.

(2) Upon a declaration being made under sub- section (1) and until it is rescinded, it shall be the duty of every person subject to 5[ the Army Act, 1950 , (46 of 1950 .) or the Air Force Act, 1950 ], (45 of 1950 .) or 6[ 7[ the Navy Act, 1957 ], (62 of 1957 .) to obey any command given by any superior officer in relation to employment upon or in connection with the service specified in the declaration; and every such command shall be deemed to be

1. The Act was extended to the new Provinces and merged States by the Merged States (Laws) Act, 1949 (59 of 1949 ), s. 3 and Sch. and to the States of Manipur, Tripura and Vindhya Pradesh by the Part C States (Laws) Act, 1950 (30 of 1950 ), s. 3. This Act has been extended to- Goa. Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch. and comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I (w. e. f. 1- 10- 1963 ), and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w. e. f. 1- 7- 1965 ). Lakshadweep vide Reg 8 of 1965, s. 3 and Sch. (w. e. f. 1- 10- 1967 ).

2. The words" of the Crown" were omitted by the A. O. 1950.

3. The brackets and figure" (1)" and sub- section (2) rep. by Act 4 of 1948, s. 2.

4. Subs. by Act 3 of 1951, s. 3 and Sch., for" in a Part A State or a Part C". State or, if so requested by the Government of a Part B State, any specified service in that State.

5. Subs ibid., for" the Indian Army Act, 1911, or the Indian Air Force Act, 1932 ".

6. The words" the Naval Discipline Act, in the form in which it is set forth in the First Schedule to" rep. by the A. O. 1950.

7. Subs. by Act 58 of 1960. s. 3 and Sch. II. for" the Indian Navy (Discipline) Act, 1934 ".

a lawful command within the meaning and for the purposes of the said Acts.