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State of Andhra Pradesh - Act

The Andhra Pradesh Members Of Police Force (Regulation Of Transfers) Act, 1985.

ANDHRA PRADESH
India

The Andhra Pradesh Members Of Police Force (Regulation Of Transfers) Act, 1985.

Act 9 of 1985

  • Published in Gazette 9 on 8 April 1988
  • Assented to on 8 April 1988
  • Commenced on 8 April 1988
  • [This is the version of this document from 8 April 1988.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Andhra Pradesh Members Of Police Force (Regulation Of Transfers) Act, 1985.[Act No. 9 of 1985][8th April, 1988]
An Act to regulate the transfer of persons appointed to Police Force in the State of Andhra Pradesh.Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-sixth Year of the Republic of India as follows:—

1. Short title, application and commencement

(1)This Act may be called the Andhra Pradesh Members of Police Force (Regulation of Transfers) Act, 1985.
(2)It shall apply to persons appointed to police force, whether appointed before or after the commencement of this Act.
(3)It shall be deemed to have come into force on the 11th October, 1984.

2. Definitions

In this Act, unless the context otherwise requires,—
(a)'Government' means the State Government of Andhra Pradesh;
(b)'police force' means the police force constituted under the Hyderabad City Police Act, 1348 F (Act IX of 1348 F.), the Andhra Pradesh (Andhra Area) District Police Act, 1859 and the Andhra Pradesh (Telangana Area) District Police Act, 1329F (Act XXIV of 1859 Act X of 1329 F.). or any other law relating to police force;
(c)'prescribed' means prescribed by rules made under this Act.

3. Regulation of transfer of members of police force

(1)Notwithstanding anything in any law for the time being in force, a member of the police for the time being in force, a member of the police State of Andhra Pradesh.
(2)The Government may make rules for the regulation of transfer of members of police force from one part of the State to another part within the State of Andhra Pradesh by such authority as may be prescribed.

4. Power to make rules

(1)The Government may, by notification in the Andhra Pradesh Gazette, make rules to carry¬out the purposes of this Act.
(2)Every rule made under this Act shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified in the Andhra Pradesh Gazette, have effect only in such modified form or shall stand annulled, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

5. Repeal of Ordinance 29 of 1984

The Andhra Pradesh Members of Police Force (Regulation of Transfers) Ordinance, 1984, is hereby repealed.