- For the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], there shall be a Police-force which shall consist of such number of officers and men and shall be otherwise constituted in such manner as shall, from time to time, be ordered by the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation Order, 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.].Subject to the provisions of this Act, the pay and all other conditions of service of the members of the subordinate rank of the Police-force shall be as such as may be determined by the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation Order, 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] by rules either prospectively or retrospectively:[Provided that the rules made under this section shall not have retrospective effect from a date of earlier than the 20th day of October 1971.] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).]
