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Union of India - Section
Section 2 in The Police Act, 1861
2. [ Constitution of the force .The entire police-establishment under a State Government shall, for the purposes of this Act, be deemed to be one police [force] [Section 2, so far as it is related to the provinces under the administration of the Lieutenant-Governor of Bengal, repealed by the Bengal Police, Act, 1869 (Ben. Act 7 of 1869).], and shall be formally enrolled and shall consist of such number of officers and men, and shall be constituted in such manner, [- - -] [[The words "and the members of such force shall
receive such pay" omitted by A.O.1937.]] as shall, from time to time, be ordered by the State Government [- - -] [Certain words omitted by A.O.1937.].[Subject to the provisions of this Act, the pay and all other conditions of service of members of the subordinate ranks of any police force shall be such as may be determined by the State Government.] [Inserted by A.O.1937.]| [Uttar Pradesh].In its application to the State of Uttar Pradesh, after Section 2, insert the following section, namely:2-A. Civil aviation personnel to be police force.(1) The provisions of this section shall have effect notwithstanding anything contained in any other provisions of this Act or in any other law for the time being in force.(2) On and from such date as the State Government may, by notification, appoint in this behalf, the entire civil aviation personnel employed immediately before that date shall, for the purposes of this Act, become members of a police force and shall be formally enrolled in accordance with the provisions of section 8-A and any new such members shall, thereafter, be appointed in such manner, as shall, from time to time, be ordered by the State Government:Provided that any civil aviation personnel employed before the said date may, by notice addressed to the Director General, Civil Aviation, Uttar Pradesh served within a period of thirty days from the said date, intimate his option not to become a member of the said police force, and upon receipt of such notice, the post in the Civil Aviation Department held until then by him shall stand abolished and his services shall stand terminated and he shall be paid an amount equivalent to his three months salary as compensation.(3) The pay and allowances payable to, and the other terms and conditions of service of civil aviation personnel shall be such as may be prescribed by rules made by the State Government.(4) The civil aviation personnel shall discharge such duties as may be specified by general or special orders of the State Government from time to time pertaining to maintenance of aircraft belonging to, or hired by, the State Government, security at the Airport at Lucknow or at any other airport specified by a general or special order of the State Government and other duties incidental thereto or connected therewith.(5) The civil aviation personnel shall have such privileges and exercise such powers necessary for the discharge of the said duties as may be specified by general or special orders of the State Government.(6) The administration of the civil aviation personnel shall be vested in the Director General, Civil Aviation, Uttar Pradesh who shall be assisted by the Additional Director (Administration) Civil Aviation, Uttar Pradesh and such other officers and employees as may be specified by the State Government from time to time.Uttar Pradesh Act 33 of 2001, Section 3 (w.e.f. 10-8-2001).[West Bengal].In its application to the State of West Bengal, after Section 2, insert the following section, namely:2-A. 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.West Bengal Act 38 of 1963, Section 3 (w.e.f. 3-2-1964). |