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State of West Bengal - Act

The Police (West Bengal Amendment) Act, 1973

WEST BENGAL
India

The Police (West Bengal Amendment) Act, 1973

Act 5 of 1973

  • Published on 17 March 1973
  • Commenced on 17 March 1973
  • [This is the version of this document from 17 March 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Police (West Bengal Amendment) Act, 1973West Bengal Act 5 of 1973[17th March, 1973.]Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 17th March, 1973.An Act to re-enact, with modification, the provision of the Police (West Bengal Amendment) Act, 1971.Whereas certain amendment was made to the Police Act, 1861, in its application to West Bengal, by the Police (West Bengal Amendment) Act, 1971 enacted by the President of India during the period of operation of the Proclamation issued by the President of India on the 29th day of June, 1971, under article 356 of the Constitution of India in relation to the State of West Bengal;And Whereas it is expedient to re-enact, with modification, the provision of the said Police (West Bengal Amendment) Act, 1971;It is hereby enacted as follows:-

1. Short title.

- This Act may be called the Police (West Bengal Amendment) Act, 1973.

2. Application of the Act.

- The Police Act, 1861 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter provided.

3. Substitution of new section for section 4A of Act 5 of 1861.

- For section 4A of the said Act, the following section shall be substituted, namely:-"4A. Special and Additional Inspectors-General of Police. - (1) If, at any time, the State Government considers it necessary so to do, it may appoint one or more officers to be Special Inspectors-General of Police and may also appoint one or more officers to be Additional Inspectors-General of Police, and each of the officers so appointed shall be subordinate to the Inspector-General of Police.
(2)The Special or, as the case may be, Additional Inspector-General of Police shall be competent to exercise, all or any of the powers conferred on, and perform all or any of, the functions or duties imposed upon, the Inspector-General of Police by or under this Act or any other law for the time being in force.".