Section 2 in The Bombay State Commissioners of Police Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commissioner of Police" means the Commissioner of Police appointed by the State Government for any area in the State of [Gujarat] [Substituted for 'Bombay outside Greater Bombay' by A.O., 1960.] under the Bombay Police Act 1951 (Bombay XXII of 1951) and includes an Additional Commissioner of Police and a Deputy Commissioner of Police or Assistant Commissioner of Police who under the orders of the Commissioner of Police exercises and performs any of his powers and duties;(b)"existing law" means any enactment of a Legislature or other competent authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution of India in force in any part of the State of Bombay immediately before the commencement of this Act [and in force in any part of the State of Gujarat on the 1st day of May, 1960] [These words inserted by A.O., 1960.] and includes any rule by-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment;(c)"law for the time being in force" means any law relating to matters enumerated in Lists II and III in the Seventh Schedule to the Constitution of India and for the time being in force in any part of [State of Gujarat] [Substituted by A.O., 1960.];(d)"Schedule" means the Schedule appended to this Act.
