Section 3 in The Police (West Bengal Amendment) Act, 1963
3. Insertion of new section 2A in Act 5 of 1861.
- After section 2 of the said Act, the following section shall be, and shall be deemed always to have been, inserted, namely:-"2A. Power of State Government to make rules. - (1) Subject to the provisions of this Act, the State Government may make rules relating to recruitment, conditions of service, disciplinary proceedings and punishments in respect of members of the subordinate ranks of the police force.(2)Any rules, orders or regulations made before the commencement of the Police (West Bengal Amendment) Act, 1963, by any authority in respect of the aforesaid matters shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been validly made and shall continue in force until other provisions are made in this behalf.".
