[Cites 0, Cited by 4]
[Entire Act]
Union of India - Section
Section 45 in The Police Act, 1861
45. State Government may prescribe form of returns
.The State Government may direct the submission of such returns by the Inspector-General and other police officers as to such State Government shall seem proper, and may prescribe the form in which such returns shall be made.| [Madhya Pradesh].In its application to the State of Madhya Pradesh, after Section 45, insert the following section, namely:45-A. Conferment of powers of police officers.The State Government may, by notification, confer on any person any of the powers which may be exercised by a police officer under any act for the time being in force and such person shall be subject to the orders of the District Superintendent of Police.Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 45, for the words Inspector General, substitute Director-General-cum-Inspector-General.Uttar Pradesh Act 10 of 1984, Section 16. |