Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

Madras Presidency - Section

Section 17 in The Madras City Police Act, 1888

17. - Appointment of Special Police Officer

The Commissioner may, of his own authority, appoint any able bodied male person between the ages of eighteen and fifty-five to be a special Police Officer to assist the Police force on any temporary emergency. Every special Police Officer so appointed shall receive a certificate in such form as the State Government may determine under the signature of the Commissioner.