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BENGAL POLICE ACT, 1869
BENGAL POLICE ACT, 1869
' of
September 29, 1869
Of
An Act to amend the constitution of the Police-force in Bengal. Preamble.-WHEREAS it is expedient that the entire police-establish ment in the provinces under the control of the Lieutenant-Governor of Bengal should cease to be one police-force, and that the said provinces should cease to be one general police-district under one Inspector-General;
It is enacted as follows :-
Section 1 Repeal of section 2, Act 5 of 1861
Rep. by Act 1 of 1903.
Section 2 Power to divide the States into police-districts
It shall be law ful for the 1Words "Provincial Government" first subs. for the words "Lieutenant-Governor" by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word "State" subs for the word "Provincial" by the Adaptation of Laws Order, 1950. [State Government], 2Words "of Bengal" om. by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. * * * * *from time to time, to divide the said [States] into as many general police-districts as 3Word subs. for the word "he" by the Government of India (Adaptation of Indian Laws) Order, 1937.[it] may think fit, and from time to time to vary and alter any of such general police districts, or to consolidate two or more of such general police-districts into one district, as 4[it] may think fit.
Section 3 Power to appoint in districts persons to execute duties of Inspector-General
It shall be lawful for the said 1Words "Provincial Government" first subs. for the words "Lieutenant-Governor" by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word "State" subs for the word "Provincial" by the Adaptation of Laws Order, 1950. [State Government] in each such general police-district to appoint some person or exercise in such district the powers of an Inspector-General of Police, whether such person shall or shall not hold any other office under the 2 Word "Crown" first subs. for the words "said Lieutenant-Governor" by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the "Government" subs. for the word "Corwn" by the Adaptation of Laws Order,1950.[Government]; and the administration of the police throughout such general police-district, and all powers and authorities by 3 Words and figures subs. for the words, figures and letter "the said Act V of 1861" by Ben. Act of 1939.[the Police Act, 1861] or any other Act conferred on an Inspector-General of Police, shall be vested in such person.
Section 4 Police establishment in each district to be considered one police-force
The entire police-establishment in every such district shall, for the purposes of the 1 Words and figures subs. for the words, figures and letter "the said Act V of 1861" by Ben. Act of 1939.[Police Act, 1861], be deemed to be one police-force, and shall be formally enrolled, and shall consist of such number of officers and men, and shall be constituted in such manner, 2 Words "and the members of such force shall receive such pay" om. by the Government of India (Adaptation of Indian Laws) Order, 1937.* * * * * as shall from time to time be ordered by the said 3 Words "Provincial Government" first subs. for the words "Lieutenant-Governor" by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word "State" subs. for the word "Provincial" by the Adaptation of Laws Order, 1950.[State Government] 4 Words "subject to sanction of the Governor-General of India in Council" om. by the Government of India (Adaptation of Indian Laws) Order, 1937.** * *. 5 This portion ins. by the Government of India (Adaptation of Indian Laws) Order,1937.[The pay and all other conditions of service of the members of such force below the rank of Deputy Superintendent shall subject to the provisions "of the said Act of 1861, be such as may be determined by the 6 Word subs. for the wrod "Provincial" by the Adaptation of Laws Order, 1950.(State) Government].
Section 5 Power to employ police out of district
It shall be lawful for the 1 Words "Provincial Government" first subs. for the words "Lieutenant-Governor" by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word "State" subs. for the word "Provincial" by the Adaptation of Laws Order, 1950.[State Government] to employ members of the police-force who have been enrolled in, or appointed to, any one general police-district, in any other general police-district within the 2 Word subs. for the word "Provinces" by the Adaptation of Laws Order, 1950. [States] subject3 Words "in the case of officers of the Indian Police of and above the rank of Assistant Superientendent" om. by the Government of India (Adaptation of Indian Laws) Order, 1937. * * * * to 4 Word subs. for the word "his" by the Government of India (Adaptation of Indian Laws) Order, 1937.[its]control; and the powers conferred on police-officers by the Code of Criminal Procedure, 5 Figures ins. by Ben. Act 1 of 1939.[1898], may be by them exercised in any portion of the said 6 Word subs. for the word "Provinces" by the Adaptation of Laws Order, 1950. [States] without reference to the local limits of the general police-district to which they may respectively belong.
Section 6 Construction
This Act shall be read and taken, in the 1 Words subs. for the words "provinces under the control of the Provincial Government of Bengal" by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. [territories to which it extends] as part of 2 Words and figures subs. for the words, figures and letter "the said Act V of 1861" by Ben. Act of 1939.[the Police Act, 1861].
