Section 12 in The Tamil Nadu District Police Act, 1859
12. Power to appoint any member of the Police force, appointed under the Travancore-Cochin Police Act, 1951, in the area to which this Act extends.—
The State Government, the Director-General of Police or the Inspector-General of Police or the Deputy Inspector-General of Police may appoint any member of the Police Force appointed under the Travancore-Cochin Police Act, 1951 (Travancore-Cochin Act II of 1952), as applied to the Kanyakumari district to be a Police Officer in the area to which this Act extends and thereupon such officer shall exercise the powers and perform duties and functions and shall be subject to all liabilities of a Police Officer under this Act.
