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Union of India - Act

The Police Act, 1949

UNION OF INDIA
India

The Police Act, 1949

Act 64 of 1949

  • Published in Gazette 64 on 19 December 1949
  • Assented to on 19 December 1949
  • Commenced on 19 December 1949
  • [This is the version of this document from 19 December 1949.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Police Act, 1949[27th December, 1949]Act No. 64 of 1949An Act to provide for the constitution of a general police district embracing two or more Union Territories and for the establishment of a police force therefor.WHEREAS it is expedient to provide for the constitution of general police district embracing two or more Union Territories and for the establishment of a police force therefor;It is hereby enacted as follows:—

1. Short title, extent and commencement.—

(1)This Act may be called the Police Act, 1949.
(2)It extends to all the Union Territories.
(3)It shall come into force in a Union Territory on such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf for such territory.

2. Definition.—

In this Act “general police-district” means the general police-district constituted under section 3.

3. Constitution of general police-district embracing two or more Union Territories.—

Notwithstanding anything contained in the Police Act, 1861 (V of 1861), the Central Government may, by notification in the Official Gazette, constitute a general police-district embracing two or more Union Territories.

4. Constitution of one police-force for general police district.—

The entire police establishment in a general police-district shall be one police force and shall consist of such number of officers and men and shall be constituted in such manner as the Central Government may, by order, direct.

5. Superintendence and administration of police.—

(1)The superintendence of the police throughout a general police-district shall vest in, and be exercised by, the Central Government.
(2)The administration of the said police-force shall vest in an officer, appointed in this behalf by the Central Government, who shall exercise in respect of that police- force such of the powers exercisable by an Inspector-General of Police under the Police Act, 1861 (5 of 1861), as the Central Government may, by notification in the Official Gazette, specify in this behalf.

6. Application of the Police Act, 1861.—

Save as otherwise expressly provided in this Act, the provisions of the Police Act, 1861 (5 of 1861), shall apply to the police-force constituted for the general police-district as if it were one police force constituted for a State, and members of the said police force shall have, in every part of any territory which is included in the general police distict the same powers, duties and privileges, and shall be subject to the same liabilities, as they would have had, or would have been subject to, as police-officers if they had formed a police-establishment under one State Government.

7. Saving.—

Nothing in this Act shall be deemed to affect the provisions contained in the Delhi Special Police Establishment Act, 1946 (25 of 1946).