act 063 of 1952 : State Armed Police Forces (Extension of Laws) Act, 1952

Section 1.Short title and extent.

(1) This Act may be called the State Armed Police Forces (Extension of Laws) Act, 1952.

(2) It extends to the whole of India ¹***.

1. Omitted by Act 62 of 1952, s. 2 and the Schedule, for "except the State of Jammu and Kashmir" (w.e.f. 1-11-1956).

Section 2.Definition.

In this Act, "armed police force" means any police force constituted by any of the enactments specified in the Schedule for the time being in force.

Section 3. Extension of disciplinary laws of any State to members of the armed police force of that State when serving outside that State.

Where any detachment of an armed police force of a State is serving in any part of any other State, whether independently or by being attached to the police force of that other State, then, notwithstanding anything contained in section 3 of the Police Act, 1888 (III of 1888), every member of the said detachment, while discharging the functions of a police officer in that other State, shall continue to be subject to the same laws in respect of discipline and liabilities as would have been applicable to him, if he had been discharging those functions within the State to which the said force belongs.

Section 4.Power to add to, or omit from, the Schedule.

The Central Government may, by notification in the Official Gazette, add to, or omit from, the Schedule any enactment and on the publication of such a notification, the Schedule shall be deemed to be amended accordingly.