Section 2 in The Orissa Special Armed Police Act, 1946
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(1)["Special Armed Police-officer"] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] means a person appointed to the Orissa Police Force constituted under Section 2 of the Police Act, 1861, (V of 1861) who has signed the statement in the Schedule, to this Act, in accordance with provision of this Act;(2)"Active Service" means against hostile or groups of persons in the file;(3)"District Magistrate" includes a Deputy Commissioner, an Agent to the Provincial Government and a Special Assistant Agent and a Magistrate in charge of a sub-division;(4)"Commandant" means person appointed by the Provincial Government to be a Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] and includes a District Superintendent of Police and an Assistant District Superintendent of Police in charge of the civil police of a district or of a subdivision;(5)"Assistant Commandant" means a person appointed by the Provincial Government to be an Assistant Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.], and includes an Assistant or Deputy Superintendent of Police not in charge of the civil police of a district or of a subdivision; and(6)the expressions, "reason to believe", "criminal force", "assault", "fraudulently" and "voluntarily causing hurt" have the meanings assigned to them respectively in the Indian Penal Code, 1860. (XLV of 1860).
