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INDIAN POLICE ACT, 1949
64 of 1949
27th December, 1949
STATEMENT OF OBJECTS AND REASONS "Each of the centrally administered areas has, at present, a separate Police force of its own. Ajmer-Merwara the Andaman and Nicobar Islands, Coorg and Himachal Pradesh, whose police is in the process of reorganisation have separate cadres of both officers and men. Delhi has a separate cadre of head constables and constables but a common cadre for Assistant Sub-Inspectors and higher ranks with the East Punjab. Owing to the small areas and cadres, the police officers have perforce to continue in the same station or area for a long time and this position is not very satisfactory. To remedy this, it has become necessary to provide that Police Officers of Centrally administered areas the transferred from one area to another according to the administrative exigencies by creating a common pool of officers and men which the Chief Commissioner's Provinces may draw upon, thus reducing their dependence upon the Provincial Governments. This common pool of officers may also prove a useful source of supply to the Central Intelligence Bureau in the recruitment of its staff in the lower ranks. As the formation of a common cadre of officers for the Police forces in Chief Commissioners' Provinces involves the constitution of a single police force in all those Provinces under a single Inspector General, this object can be achieved only by enacting new legislation which may take the form either of an amendment to the Indian Police Act of 1861or of an Independent Act. The latter alternative is considered more suitable for the purpose."-Gaz. of Ind., 1949, Pt. V, p. 474.
An Act to provide for the constitution of a general police-district embracing two or more
2[Union Territories] and for the establishment of a police force therefor. WHEREAS it is expedient to provide for the constitution of a general police-district embracing two or more2[Union Territories] and for the establishment of a police force therefor; It is hereby enacted as follows :
SECTION 01: SHORT TITLE, EXTENT AND COMMENCEMENT
(1) This Act may be called The Police Act, 1949.
(2) It extends to all the3[Union Territories].
(3) It shall come into force in a4[Union Territory] on such date as the Central Government may, by notification in the Official
Gazette, appoint in this behalf for5[such territory].
SECTION 02: DEFINITION
In this Act "general police-district" means the general police-district constituted under section 3.
SECTION 03: CONSTITUTION OF GENERAL POLICE DISTRICT EMBRACING TWO OR MORE UNION TERRITORIES
Notwithstanding anything contained in the Police Act, 1861-, the Central Government may, by notification in the Official Gazette, constitute a general police-district embracing two or more6[Union Territories].
SECTION 04: CONSTITUTION OF ONE POLICE FORCE FOR GENERAL POLICE DISTRICT
The entire police establishment in a general police-district shall be one police force and shall consist of such number of officers and men and shall be constituted in such manner as the Central Government may, by order, direct.
SECTION 05: SUPERINTENDENCE AND ADMINISTRATION OF POLICE
(1) The superintendence of the police throughout a general police-district shall vest in, and be exercised by, the Central Government.
(2) The administration of the said police force shall vest in an officer, appointed in this behalf by the Central Government, who shall exercise in respect of that police force such of the powers exercisable by an Inspector-General of Police under the Police Act, 1861 -, as the Central Government may, by notification in the Official Gazette, specify in this behalf.
SECTION 06: APPLICATION OF THE POLICE ACT, 1861
Save as otherwise expressly provided in this Act, the provisions of the Police Act, 1861-, shall apply to the police force constituted for the general police-district as if it were one police force constituted for a State, and members of the said police force shall have, in every part of7[any territory] which is included in the general police-district, the same powers, duties and privileges, and shall be subject to the same liabilities, as they would have had, or would have been subject to, as police officers if they had formed a police establishment under one State Government.
SECTION 07: SAVING
Nothing in this Act shall be deemed to affect the provisions contained in the Delhi Special Police Establishment Act, 1946-
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