Police Superannuation Funds (Abolition) Act, 18691
| [Act No. 10 of 1869] | [18th March, 1869] |
| [Repealed by Act 12 of 1873, S. 1 and Schedule.] | [18th March, 1869] |
Passed by the Governor General of India in Council.
An Act to abolish the Police Superannuation Funds.
Preamble.- Whereas a Fund called "The Police Superannuation Fund" has been formed under Act No. XXIV of 1859 (for the better regulation of the Police within the territories subject to the Presidency of Fort Saint George), section twelve; and whereas similar Funds have been formed under Act No. V of 1861 (for the regulation of Police), section eleven, and under the Act of the Governor of Bombay in Council, No. VII of 1867 (for the regulation of the District Police in the Presidency of Bombay), section twelve; and whereas it is expedient to abolish the said Funds and to transfer to the Government of India the securities and monies at the credit of such Funds respectively; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 18th March 1869.
1. Repeal of enactments establishing Funds.- 1[* * *]
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Prior to repealed by Act 12 of 1873, Section 1 read as:
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1. Repeal of enactments establishing Funds.- The said sections shall be repealed from such day as the Governor General of India in Council shall, by notification in the Gazette of India, direct in this behalf.
1 Repealed by Act 12 of 1873, S. 1 and Schedule.
2. Transfer to Government of sums at credit of Funds.- 1[* * *]
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Prior to repealed by Act 12 of 1873, Section 2 read as:
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2. Transfer to Government of sums at credit of Funds.- All securities and sums of money which, on the said day, shall be standing at the credit of the said Funds respectively, shall be transferred and paid to the Government of India for the general purposes of government.
1 Repealed by Act 12 of 1873, S. 1 and Schedule.