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State of Andhra Pradesh - Act

The Andhra Pradesh Police (Reforms) Act, 2014

ANDHRA PRADESH
India

The Andhra Pradesh Police (Reforms) Act, 2014

Act 9 of 2014

  • Published in Gazette 9 on 22 September 2014
  • Assented to on 22 September 2014
  • Commenced on 22 September 2014
  • [This is the version of this document from 22 September 2014.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Andhra Pradesh Police (Reforms) Act, 2014[Act No. 09 of 2014][22nd September, 2014]
An Act to comply with the directions of the Hon'ble Supreme Court of India in its Judgment in W.P. No. 310 of 1996 dated 22.9.2006 in Prakash Singh vs. Union of india regarding police reforms and matters connected therewith or incidental thereto.Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-fifth Year of the Republic of India as follows:

1. Short title, extent and commencement

(1)This Act may be called the Andhra Pradesh Police (Reforms) Act, 2014;
(2)It extends to the whole of the State of Andhra Pradesh;
(3)It shall be deemed to have come into force with effect from the 20th July, 2014.

2. Definitions

(1)In this Act, unless the context otherwise requires-
(a)"Government" means the State Government;
(b)"Police Officer" means any member of the Andhra Pradesh Police and includes an Indian Police Service (IPS) officer working in connection with the affairs of the State and the Andhra Pradesh' Police;
(c)"State" means the State of Andhra Pradesh;
(2)Words and expressions used in the Act, but not defined specifically shall have the same meaning as provided in the Code of Criminal Procedure (Central Act 2 of 1974), 1973 and the Indian Penal Code, 1860.

3. Selection, appointment and term of DGP

(1)The Government shall appoint the Director General of Police (HoPF) from amongst the three senior most Police Officers of the Department empanelled by the Union Public Service Commission for the post of Director General of Police(HoPF), having regard to length of service, very good record and range of experience for heading the Police Force.
(2)Notwithstanding anything contained in the Service Rules governing the post, the Director General of Police appointed under sub¬section (1) shall hold the post for a minimum period of two years, irrespective of the date of his/her retirement on attaining the age of superannuation.
(3)The Director General of Police may be relieved of his/her responsibilities under the following circumstances, namely-
(a)on conviction by a court of law in a criminal offence or in a case of corruption;
(b)on punishment of dismissal, removal or compulsory retirement from service or of reduction to a lower post awarded under the provisions of the All India Services (Discipline and Appeal) Rules or any other relevant Rules;
(c)on incapacitation by physical or mental illness or otherwise becoming unable to discharge his/her functions;
(d)on appointment to any other post either under the State Government or Central Government, with his/her consent for such posting;
(e)on other administrative grounds to be recorded in writing.

4. Repeal of Ordinance No. 1 of 2014

The Andhra Pradesh Police (Reforms) Ordinance, 2014 is hereby repealed.