Section 392 in The Punjab Municipal Corporation Act, 1976
392. Police establishments.
(1)Every Corporation shall, unless relieved of this obligation by the Government, maintain a sufficient police establishment for police requirements within the City and for the performance of the duties imposed on it by this Act.(2)The establishment maintained under sub-section (1) shall consist of part of the general police force under the Government within the meaning of section 2 of the Police Act, 1961 and shall consist of such number of officers and men who shall repectively receive such pay, leave, allowances, gratuities and pensions as the Corporation may from time to time after consulation with the Inspector General of Police, and subject to the final decision of the Government direct.(3)The Government may relieve any Corporation of the whole or part of the cost of the police establishment, and may enter into a contract with the Corporation on such terms as may be agreed on, that, in consideration of such relief, the corporation shall pay periodically a sum not exceeding the amount thereof, or undertake any services within the City to which the Corporation fund can properly be applied, and which are estimated to cost not more than the amount of the relief.(4)When a Corporation has been relieved under this section of the whole or part of the cost of the police establishment which it is required to maintain, the Government shall maintain such police establishment as it shall consider necessary, and the establishment so maintained shall consist of a part of the General Police Force under the Government within the meaning of section 2 of the Police Act, 1861.(5)The Government may, nothwithstanding anything contained in the Police Act, 1861, or in any other Act for the time being in force, define, subject to the provisions of this Act the duties which the officers and men of the police establishment may be required to perform.
