Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 6 in Rules for the Administration of Justice and Police in the Garo Hills District

6. Function of regular police.

- The regular police shall only act in the hill mauzas when required to do so by general or special order of the Inspector-General of Police or Deputy Commissioner or other officer duly authorised, who may assign to the force any portion of the duties of police under Act V of 1861 or the Assam Rifles Act in any locality.In the plains mauzas, the regular police shall, as far as is practicable, exercise the powers and perform the duties contained in and enjoined by Chapter IV to XIV (inclusive) of the Code of Criminal Procedure, but the Deputy Commissioner may from time to time exclude any area from their jurisdiction.