Section 14A in The Calcutta Suburban Police Act, 1866
14A. Special Police-Officers and Traffic Wardens.—
(1)Subject to the control of the State Government, the Commissioner of Police may raise a force of special police-officers and a force of Traffic Wardens for the suburbs of the town of Calcutta and may also disband such a force without assigning any reason or serving any notice and without payment of any compensation or damages whatsoever to any member of the force.(2)The strength of the forces of special Police-officers and Traffic Wardens shall be such as may be determined from time to time by the State Government.(3)The Commissioner of Police shall be the appointing authority in respect of the special police officers and Traffic Wardens:Provided that the Commissioner of Police may, in respect of special police officers and Traffic Wardens, belonging to such class or holding such rank as may be specified by him, delegate his power of appointment to any Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police authorised by him in this behalf.(4)The Commissioner of Police may, with the previous approval of the State Government, frame separate regulations for the special police officers and the Traffic Wardens relating to the following matters, namely:—(a)the method of recruitment and the form of certificate of appointment,(b)classification and rank,(c)uniform, equipment and badges,(d)training, including attendance at drills and parades,ills and parades,(e)allocation of duties and hours of duty,(f)promotion, discipline and punishment, and(g)all other terms and conditions of their service. terms and conditions of their service.(5)A special police officer or a Traffic Warden appointed under this section shall, except in so far as it is not inconsistent with the other sub-sections of this section and any regulations framed under sub-section (4), have the same powers, privileges and protection and the same duties and shall be liable to the same penalties as ordinary officers of police.(6)A special police officer or a Traffic Warden appointed under this section shall be a part-time officer who shall not be entitled to any remuneration for his services as such special police officer or Traffic Warden and whose appointment shall be liable to termination by the appointing authority any time after giving him one month’s notice but without payment of any compensation or damages whatsoever.
