Intelligence Organisations (Restriction of Rights) Act, 1985
आसूचना संगठन (अधिकार निर्बन्धन) अधिनियम, 1985
An Act to provide for the restriction of certain rights conferred by Part III of the Constitution in their application to the members of certain organisations established by the Central Government for purposes of intelligence or counter-intelligence so as to ensure the proper discharge of their duties and the maintenance of discipline among them.
- Act number
- Act 58 of 1985
- Year
- 1985
- Enacted on
- 06-09-1985
- In force from
- 09-11-1985
- Jurisdiction
- Central Act (India)
- Subjects
- Defence And National Security, Constitutional Law, Public Service
Read the full text of Intelligence Organisations (Restriction of Rights) Act, 1985 section by section on LawLens.
Official source: India Code