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Union of India - Section
Section 8 in The Police Act, 1861
8. Certificates to police officers
.Every police officer appointed to the police force other than an officer mentioned in section 4 shall receive on his appointment a certificate in the form annexed to this Act under the seal of the Inspector-General or such other officer as the Inspector-General shall appoint, by virtue of which the person holding such certificate shall be vested with the powers, functions, and privileges of a police officer.Surrender of certificate .Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a police officer, and, on his ceasing to be such an officer, shall be forthwith surrendered by him to any officer empowered to receive the same.A police officer shall not, by reason of being suspended from office, cease to be a police officer. During the term of such suspension the powers, functions and privileges vested in him as a police officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penalties and to the same authorities, as if he had not been suspended.| [Orissa].In its application to the State of Orissa, in Section 8, add the following proviso, namely:Provided that every police officer appointed to the police force in any merged State prior to the 31st December, 1947 or 1948 and continued in service after that date shall, till the 1st March, 1948 or 1949, be deemed to be a police officer for the purposes of this Act, but after the latter date, he shall cease to be a police officer unless he is enrolled under this section.Orissa Act 4 of 1950, Sch. (w.e.f. 3-3-1950).[Pondicherry].In its application to the Union territory of Pondicherry, after Section 8, insert the following sections, namely:8-A. Unlawful assumption of police functions, personation, etc.Any person who(a) unlawfully assumes any function assigned to, or power conferred on, a police officer, or(b) has in his possession, without any lawful excuse, any distinctive article or any dress required to be worn exclusively by a police officer, or(c) puts on any dress with the intention of being taken as a police officer, or(d) personates a police officer, shall, in addition to any other punishment to which he may be liable for any offence committed by him under such assumed character, be punishable with imprisonment for a term which may extend to six months or with fine or with both.8-B. Penalty for offences against police officers.If any person maliciously or without reasonable and probable cause prefers any false or frivolous charge against any police officer in any Court of law, he shall be punishable with imprisonment for a term which may extend to three months or with fine or with both.Pondicherry Act 6 of 1966, Section 3 (w.e.f. 10-3-1966).[Uttar Pradesh].In its application to the State of Uttar Pradesh,(i) in Section 8, for the words, Inspector-General, substitute wherever occurring, Director-General-cum-Inspector-General.Uttar Pradesh Act 10 of 1984, Section 6.(ii) after Section 8, insert the following section, namely:8-A. Enrolment of Civil Aviation Personnel.Every civil aviation personnel who has, by virtue of this Act, become a member of a police force, shall receive on the commencement of the Police (Uttar Pradesh Amendment) Act, 2001, and every such personnel appointed, after such commencement, as such member, shall receive on his appointment, a certificate in the form given below under the seal of the Director General, Civil Aviation, Uttar Pradesh or such other officer as the State Government may appoint in this behalf.Form of EnrolmentCertified that Sri.................................................................has been appointed as a civil aviation personnel being a member of a police force under the Police Act, 1861.Uttar Pradesh Act 33 of 2001, Section 4 (w.e.f. 10-8-2001). |