Back
TAMIL NADU MUNICIPAL POLICE ACT, 1878
THE (substituted by the Tamil Nadu Adaptation Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969)
[TAMIL NADU] MUNICIPAL POLICE ACT, 1878
[TAMIL NADU] Act No. VII of 1878
(Short title, “The Madras Municipal Police Act, 1878” was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901))
[Received the assent of the Governor on the 16th April 1878, and of the Governor-General on the 7th September 1878)
An Act to provide for the payment from municipal funds of a portion of the cost of the police force employed in the City of Madras and in all municipal towns within the (Substituted by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969) [State of Tamil Nadu]
WHEREAS it is expedient that a portion of the cost of the Police employed in the City of Madras, and in every town brought under the operation of the (Repealed by Madras Act IV of 1884 - See now the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)) Town Improvement Act, 1871 (Madras), shall be defrayed from municipal funds: It is hereby enacted as follows.-
1. Commencement of Act – This Act shall come into force on the first day of April 1879.
2. [Repeal of section 2 of the Act V of 1871] Rep. by the Repealing and Amending Act. 1901 (Central Act XI of 1901)
3. Municipal contribution towards maintenance of Police in City of Madras – The Municipal Commissioners for the City of Madras shall annually set apart, and pay to (Substituted by the Adaptation Order of 1937 and Adaptation Order of 1950) [the State Government] in equal monthly instalments, out of the funds raised under the Madras Municipal Act, 1867 (Repealed by Madras Act V of 1878 – See now the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), or any other corresponding law for the time being in force such sum no exceeding fifty per centum of the total cost of the Police-force, other than the Marine Police, employed by the [State Government] in the said City, as may be annually fixed the [the State Government]) or any other corresponding law for the time being in force.
4. Municipal contribution towards maintenance of Police mufassal towns - In every town in which the (Repealed by Madras Act IV of 1884 – See now the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)) Towns Improvement Act, 1871 (Madras), or any other corresponding law for the time being in force (See Tamil Nadu Act V of 1920), is in operation, the Municipal Commissioners for such town shall annually set apart, and pay to (Adaptation Order 1950) [the State Government] in equal monthly instalments out of the funds raised under the said Act or law, such sum not exceeding seventy- five per centum of the total cost of the Police-force employed in such town as may be annually fixed by (Adaptation Order 1950) [the State Government.]
5. Under Act, when and to whom to be paid. – All sums payable under this Act shall be paid by the Municipal Commissioners for such city or town as aforesaid at such times and to such persons as (Adaptation Order 1950) [the State Government] may from time to time direct.
6. Commissioner of Police to furnish the Madras Municipality annually with - The Commissioner of Police for the City of Madras shall, on or before the first day of August in each year, furnish to the Municipal Commissioners for the City of Madras, a statement of all sums received and expended by him in the past official year in respect of the Police force, other than the Marine Police, employed in the said city, and a statement or estimate showing the probable expenditure to be incurred in the ensuing official year in respect of the said Police force.
Every District Superintendent of Police shall, at such periods as the (Adaptation Order 1950) [State Government] may from time to time direct, furnish to the Municipal Commissioners for every town in his district in which the Towns improvement Act, 1871 (Madras), or any other corresponding law for the time being in force, is in operation, statements containing similar information to that mentioned in the preceding paragraph, in respect of the Police – force employed in every such town.
