2. [ Constitution of police forces for special purposes [Section 2 substituted by A.O.1937, for Section 2.]
(1)Notwithstanding anything contained in the Madras District Police Act, 1859 (24 of 1859), the Indian Police Act, 1861 (5 of 1861), the Bombay District Police Act, 1890 (Bom. Act 4 of 1890), or any Act relating to the Police in any Presidency-town, the Central Government may, by notification in the Official Gazette, create a special police district embracing parts of two or more [States], and extend to every part of the said district the powers and jurisdiction of members of a police force belonging to [a State] specified in the notification.(2)Subject to any orders which the Central Government may make in this behalf, members of the said police force shall have, within every part of any [State] of which any part is included in the said district, the powers, duties, privileges and liabilities which, as police officers, they have in their own [State].(3)Any member of the said police force whom the Central Government shall generally or specially empower to act under this sub-section may, subject to any orders which the Central Government may make in this behalf, exercise within any [State] any part of which is included in the said district any of the powers of the officer-in-charge of a police station in that [State], and when so exercising any such powers, shall, subject to any such order as aforesaid, be deemed to be an officer-in-charge of a police station discharging the functions of such an officer within the limits of his station.(4)A part of a [State] included in the said district shall not by reason of that inclusion cease, for the purposes of any enactment relating to police, to be part of that [State].]
