Section 4(3) in The Uttar Pradesh Vigilance Establishment Act, 1965
(3)Save as otherwise provided in this Act the provisions of the Police Act, 1861 and of the rules and regulations made thereunder as the apply in relation to members of the ordinary police force of the State shall apply in relation to members of the said establishment, subject to such adaptation, whether by way of modification, addition or omission as may be made therein by the State Government consistently with the purposes of the Act.
