Section 3A in The Calcutta Suburban Police Act, 1866
3A. Power of State Government to frame 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 Calcutta and Suburban Police (Amendment) Act, 1962 (West Ben. Act XV of 1962), 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.
