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Union of India - Act

The State Armed Police Forces (Extension of Laws) Act, 1952

UNION OF INDIA
India

The State Armed Police Forces (Extension of Laws) Act, 1952

Act 63 of 1952

  • Published in Gazette 63 on 22 August 1952
  • Assented to on 22 August 1952
  • Commenced on 22 August 1952
  • [This is the version of this document from 22 August 1952.]
  • [Note: The original publication document is not available and this content could not be verified.]
The State Armed Police Forces (Extension Of Laws) Act, 1952[22nd August, 1952]Act No. 63 of 1952An Act to provide for the extension of disciplinary laws in force in any State, relating to the armed police force of that State to members of the said force when serving outside that State.

1. Short title and extent.—

(1)This Act may be called the State Armed Police Forces (Extension of Laws) Act, 1952.
(2)It extends to the whole of India.

2. Definition.—

In this Act, “armed police force” means any police force constituted by any of the enactments specified in the Schedule for the time being in force.

3. Extension of disciplinary laws of any State to members of the armed police force of that State when serving outside that State.—

Where any detachment of an armed police force of a State is serving in any part of any other State, whether independently or by being attached to the police force of that other State than notwithstanding anything contained in section 3 of the Police Act, 1888 (3 of 1888), every member of the said detachment, while discharging the functions of a police officer in that other State, shall continue to be subject to the same laws in respect of discipline and liabilities as would have been applicable to him, if he had been discharging those functions within the State to which the said force belongs.

4. Power to add to, or omit from, the Schedule.—

The Central Government may, by notification in the Official Gazette, add to, or omit from, the Schedule any enactment and on the publication of such a notification, the Schedule shall be deemed to be amended accordingly.

5. Repeal.

***

(See sections 2 and 4)

(1)The Bengal Military Police Act, 1892 (5 of 1892).
(2)The Eastern Frontier Rifles (Bengal Battalion) Act, 1920 (2 of 1920).
(3)The Bombay State Reserve Police Force Act, 1951 (38 of 1951).
(4)The Central Provinces and Berar Special Armed Constabulary Act, 1942 (7 of 1942).
(5)The Madhya Bharat Special Armed Force Act, Samvat 2007 (75 of 1950).
(6)The Orissa Military Police Act, 1946 (7 of 1946).
(7)The Rajasthan Armed Constabulary Act, 1950 (12 of 1950).
(8)The United Provinces Provincial Armed Constabulary Act, 1948 (40 of 1948).