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Act 51 of 1997
Keyword(s):
City of Salem, City of Tiruchirappalli, City Police Act, Law in Force Amendment appended: 2 of 2014
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The following Act of the Tamil Nadu Legislative As:.cnrbly received the assent of the Governor on the 28th October 1997 and is hereby published for genela1 information :-
AN ACT TO EXTEND THE PROVISIONS OF THE CHENNAI CITY POLICE
ACT, 1888 TO THE CITIES OF SALEM, TIRUC~IRAPPALLI AND
TIRUNELVELI . ,
BE it enacted by the Legislative Assembly of the State o ' Tamil Nadu in the Forty-eighth Year of the Republic of India as follows --
. ."" hort title and 1. (1) This Act may bt dailed the Chennai City Pt~lice (Elxtenslon to the Cities ommencement. of Salem, Tiruchirappalli and Tirunelveli) Act, 1997.
(2) It shall be deemed to have come into force on the 1st day oi Junt: iW7. 1
lefinitions. 2. In this Act, unless the context otherwise requires, -
(1) "City of Salem" means the City of Salem as dened in cla%ise (crcl) of Tamil Nadu section 2 of the Salem Cit:, NIunicipal Corporation Act, 1994; 4ct 29 of 1593
(2) "City of Tiruchirappalli" means the City of 'riruchiiappalli as deflrled in clause (aa) of section 2 of thc Tiruchlrappalli City Municipal Corp~~raticr: Act, Tamil Bad11
1994;
(3) "City of Tirunelveli" means the c i ty of l i rure l~el i as deCrec1 Ir: cl; I , ~ C (aa) of section 2 of the Tirunelveli City Municipal Corporalion Act, 1954,
(4) ''City Police Act" means the Chennai City Police Act, 1888 ;
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(5) "Government" means the State Government;
(6) "Law in force" inclrldes any enactment, Ordinance, reg1 ', ion, order, by-law, rule, scheme or notification in force in the whole or in any 1 nrt of the State of Tamil Nadu or any instrument having the force of law in the whole or in any part of the State of Tamil Nadu.
%tension of 3. (1) With effect on and from the 1st day of June 1997, the City Police ~ct amil Nadu as in force immediately before the 1st day of June 1997 shall stand extecded to and ct 111 of 1888. shall be in force, in the City of Salem, City of Tiruchirappalli and in the City ot
f irunelveli .
(2) In the City Police Act as extended to the City or Salem, City of Tirucllirap- palli anci to the City of Tirunelveli,-
(4 any refeit~,.e to the City of Chennai (other than the refere~lce ln section 3, ;hall by reasan of this ,4ct be construed as a reference to tile City of Salem or City of Tiruchirappalli or City of Tirunelveli, as the case may be ;
(b) any reference to Presidency Magistrate shall, by reason of fFi Acl be construed as a reference to Judi-ial Magistrate;
(c) any reference to thc Commiss;oner of Police for Chennai ;hall, by reason of this Act, be construed as a reference to the Commissioner of Police tor
Salem or the Commissioner of Police for Tiruchirappalli or the Commissioner
Police for Tirunelveli, as the case q a y L g ; t ' "-. . z . :
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4. (1) Without prejudice to the provisions contained in section 7 ot the City Power of' Police Act, the Government may, by notification, and subjeat to such conditions Goverllrnent and limitation as may be specified therein, empower,- to author& Commissioner
( a ) tlie Colnmissioner of Police for Salem or the Coinmissioner of Police of Police and for Tiruchir~~ppalli or the C~nirn~ssioner of Puilcc for Tiruncl~cli to exercise alid certain 0tl;ler pertor111 in relation to the City of Salem or the City of Tiruchirappalli or the City Police Caters of Tirunelveli, as the case may be, the powers anti dlmltes of an Executive Magistrate in the Cities of and of a District Magistrace ultde: such of the provisions of the Code of Criminal Salem, Tiruchi. ~ t ra l Act Procedu e, 1973 (ksreafter in h i s section referred to a? the said Code) or of any rappalli and I! 19 74. oiiier Isw In force relating to a~rrtters with respect to wnich the Stare Legislatture Tirunelveli to 1i:ls jvwe- to make laws for the St:rte, as may be spocifiecl in the notificari~~n . exercise powers of District
(6) any officer subordinate to thc Commissioner oi Police in the Clly vi Magistlate and Salem or in the City of Tiruclli -il.ppalli or in the City of Tirunelvela, as the case m:fy Executive be (not beug an oKcer belcw tbe rank of an Assista~sr Commiss~dner of Police) Magistrate to exsrcise ai,d perform in relatit~n to the City of Salem or the City of Tiruchirarpaili under the Code or the City of Tiruilelveli, ac tile case may be, a 5 na) be speciiiec: in the notifica- of Criminal tit-n, tho po\vers and duties of an Executive Magistrate under suck of the provisions Procedure,l973. of the said Code or of any othx law in force relating to matters with respect to which the State Legislature has p3wer to make laws for the State, as may be specified in the notification.
(2) Every Officer sub3rdl11.1tc to the Commissioner of Police 111 the City of Sale111 or in tbc City of Tircci.~ir'~ppalli or in the City of Tirunelveli, as the case may be, shall, in thc exercise and porformance of any powers and duties, which he is empowered to exercise or perfonil under sub-section (I) , be subject to the general co t 01 of the respective Commissiorrer of Police in the same manner and to the same extent as an Executive Magistra e appointed under section 20 of the said Code tvould bc ~~ibjcct to the general c-ontrol of the District Magistrate appointed under that section.
(3) The Cornniissioner of Police in !the City ef Salem or in the City of Tiruchirappalli or in the City of Tirunelveli, as the case may be, or any officer subc$rdinate to such Commis~~oner, shall not be subject, in the exercise and performance of any powers and duties which he is empowered to exercise and perfor!n ullder sub-scctton ( I ) , to the gcncral control of the District Magistrate appointed under section 20 of the said Code.
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5. ( I r The Police force f~!nitionin in the City o f calem, City of Tiruchirap- Police force p ~ l l i and in tiic City of Tirunel1,:li, iinmediately before the 1st day of June ,1997 functioning (hereaft(,r in 111iz section ref rrec to as the existing police force) shall on the 1st day in the Cities ot June 1997, be deemed to be the police force constituted for the City of Salem or of Salem, tl;c City of 'risuchirappalli or tllc City of Tirunclvcli, a s the case 1172cy be, under 7 iruc, trap- the City i'ulkcc: Act i:s cxtcndcd : nJ ckcry mernbcr of thccxisting policc fcrce holding palli and the orfice rneniioned in column ( I ) of the Schedulc immediately before the 1st day Tirunelveli
01 J~inc 1037 sitail be deemed tc bc appointed, on the 1st day cf J u ~ e 1997, to the immedi?dely oflice menticited in the correspc cding entry in column (2) of' that Schedule. before the 1st day of June
(2) All proceedings (tncluding procecdirgs by way cj f invebtip;:1icns) pending 199'7 to be before any police officer of thc existing police fc rce in!mc(liately before the 1st day deemed to be of June 1997 shall on the 1st daj of June 1997 be deemed to be proceedings pending police force before him in his capacity as thc holder OF the ofiice to which he is deemed to bc constituted appointed ~lndel- sub-sect ion ( I ) and shall be dealt witb zccordingly. under the City Police Act
(3) Where any power a - fi~ncticn whtch may be exercised or discharged as extended. ~lnder any law by a District i'vl.!gis:rate or an Excc~tive Magistrate imnlediately before the 1st day of Jund 1997 has been conft:rred on the Commissioner of Police or any other police otficer by or under the City Police Act as extended; all procee- dings in relation to, or arising from, thc exercise of such pcwer of the dischuge of such function pending immediately before such conferment before the District Magistrate, or the Executive Ma,.;islrste, as the case may be, ~liall on the conferment of Yuch power or function, on the k ommissioner bf Police or otfiek p lice officer, E stadd trailsferred to t he Comm~ssioner,of Police or othel' Pdlld? '0, cer, as the case ,nay be, and tlic officer to whorh sbch proceedings staxd. so'transferred sliall . .
e~ther proceed d novo or from the stage of srtch transfe'r."
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Control of the Director-
General of Police over the ; oners Co~pmis i of Police for Salem, Tiruchi - rappalli and Tirunelveli.
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Construction of references to laws not in force in the Cities of Salem. Tiruchirappalli and
Tirunelveli.
Repzal of
. Correspond - ing law.
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1 Savings
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TAMlL NADU
6. (1) Notwithstanding anything contained in the City Police Act as extended. the Commissioner of Police for Salem, the Commissioner of Police for Tiruchira- p4li and the Commissioner of Police for Tirune1vl:li shall, in exercise of their functions under the City Police Act as extended, be under the ccntrol and direction of the Director-General of Police for the State of Tamil Nadu subject to any rule.; that may be made under sub-section (2).
(2) It shall becompetent to the Government to make rules to limit and regulate the exercise of the powers of contrcl and direction c.3nferred on the Director- General of Police by sub-section (1) in respect of the Commissioner of Police for Salem, the Commissioner of Police for Tiruchirappalli and the Commissioner of Police for Tirunelvcli.
(3) Nothing in this section shall apply in relation to the powers and functions which may be exercised or discharged by the Commissioner of Police for Salem or the Commissioner of Police for Tiruchirappalli or the Comn~issioner of Police for Tirunelveli, as the case may be, under any law as a District Magistrate or an Executive Magistrate.
7. ( 1 ) Any reference in the City Police Act ;IS extended by this Act, to a law which is not in force in the City of Salem or in the City of Tiruchirappalli or in thc City of Tirunelvcli, as the case may be, on the 1st Jay of June 1997 shall in relation to the said cities, be conshued as a referenee to the corresponding law, if any, in force in the said cities.
(2) Any reference to the Tamil Nadu District Police Act, 1159 in any law in force - Central Act in the City of Salem and in the City of Tirucliirappalli and in the City of Tirunelveli XXIV of 1859.
shall in relation to that area be construed, on sad after the 1st day of June 1997 as a reference to the City Police Act.
8. If, im~aediately before the 1st day of June 1997, there is any law in fcbrce in the City of Salem or in the City of Tiruchirappalli or in the City of Tiruneveli includ- ing the Tamil Nac:u 1)is:rict Police Act, 1859 (hereafter in this section referred to as the Central Act) and the provisions of the City Police Act specified in the Schedule to the Central Act and e:ctended by way of notification under section 54 A of the Central Acr Central Act corresponding to the City Police Act, such corresponding law shall,un XXIV of lb59
the 1st day of June 1997, stand repealed in relation to the City of Salem or the City ot Tiruchirappalli or the City of Tirunelveli, as the case may be, to the extent to which the corresponding law relate to matter with respect of which the State Legisla- rure has power to make laws for the State.
9 (1) Th: repeal by section 8 of ar.y corresponding law shall not aff,.cr-
(a) the previous operation of any such law or anything, donc o r duly , sufferea [hereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any such law. or
(c) any pennlty, forfeiture or punishment incurred in respect of any sffence' committed against any such law; or
(d) any invcstigrt.ion, Iegal proceeding or remedy in respect of any such right, privilege, obligation. liability, penalty, forfeitu e or punishment as aforesaid; and any such investiption, legal proceeding or remedy may be instituted, contin ed 0r
enforced and any nlch ynalty, forfeiture or pu~idunent may be imposed as if tke City Police Act haxi nor been extended.
(2) Subject to :he provisions of sub-section ( I ) , anything done er any ;rc;tjen
taken, including any app~intment or delegation made, notification, order,instructien or direction issued, rule, regulation, form, by-law or schelrc framed, certificate, permit or licence pranted or registration effected under such cerrespalldjag law, ia relation to the City of Salem, or tbe City of TjruchirappaIli, or ttie City of Tiruml- veli. a5 the q s e naay be, shall be deemed to have been done or takca.@r the
corresponding previsions of the City Police Act and shall continue in force Ibcnril-
ingly. unless and until superseded by anything done er any actiem take. under t b .said City Police Act 8s er te~dqf .
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I 10. Any reference by whatever form or words in any !cw ?,in force to any aatl~o- Construction
I rity competcilt on t!:? date ;?lr7?di~telv preceeding t h ~ 1st day of June 1997 to of reference to cxercisc any powers or discharge any functicns in the City of Salem or in the City authorities of Tiruchil.:ippalli or in the Cit) of Tirunelveli, as the case may be, shall, where a cur- where new respondin_? ilew at tliority bas been mnsiituted by or under the City Police Act as 2.uthorities hwe extended or llnder tli,is Act to the said area have effect as iP it were a reference to that zeencnnsti- new authorit v. tute .
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11. For the purpose ct f;lciIiiating the application, in the City of Salem, or in Powers ot the City of 'Tirucltirapp1li or In t k City of Tirunelveli of the City Poke A& as Courts and extendea, any Court OF other authority may construe the said Act with such a l t e ~ other authori- ations not affecting the substance as may be necessary or propcr l o adapt it to the ties for purposes
rna~ter beiore thc Court or other authority. of facilitating application of
the City Police
Act.
12 ( I ) The Golvcrnmnt may make rules for carrying out all or any of the Po7:vrr to make purposes of this Act. rules.
(2) All rules made under this Act shall be published in the T m i l Nac!u Gcverm~ent Gazette, and unless they are expressed to come into force on an parli- cular day, shall coim into force on the day on which they are so published.
(3) All notifications issued undcr this Act. shall, unless they are expressed to come into force on a particulr~r day, come into force on the day on which they are published.
ral Act
IV of 1859.
(4) Every rule, or orcler made dr notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly, and if before the expiry of the sessian in which it is so placed or the next session, the Legislative Assembly agrees that the rule or order or notification should not be made or issued, the rule or order or notification shall thereafter have effect
only in such modified form or be of no effect,as the case may be, so,however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or order or notification.
13. If any difficulty arises in giving &ect to the provisions of the City Police Act Power to as extcnded by this Act, to the City of Salem, to the City of Tiruchirappalli and to the i em eve
City of Tirunelveli, the Government may, as occasion may require, by order, do any- difficulties. thing which appears to them to be necessary for the purpose of removing the difficulty Provided that no order shall be made under this section after tho expiry of two y~.ars from the 1st day of June 1997.
Iarnil Nadu 14. (1) The Chennai City Police (Extensioa to the Cities of Salem, Tjruchirap- Repeal and Dtdisaace palli and Tiruneivdi) Ordiaancc. 1937 is hmby repealed. sawing.
I sf 1997.
(2) N~tw~thsta~ldag such repc~rl, a~ything done or any action taken under
the said Ordiaalrct, skail k deemed to Lave beon done or t a h uadm this Act.
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-. -- TAMIL NADU GOVERNlMENT GAZETTE EXTRAORDINARY -- .- - - -LC
THE SCHEDULE.
(See section 5.) Designation of Officer as immediately. Post to which the Officer shall bL
before the 1st day of June 1997. deemed to be appointed. ( 1) Superintendent of Police' Commissioner of Police : Provided that after the dste of pu'11ication of this
. Act, the Government Inay apporn:
a ~ornm~ssio?.er of Police arl oE- cer in the rank of Deputy Inspector- General of Police:
Prov~ded further that where a Commis- sioner of Police is appointed in the rank of Deputy Insyector-Genera] of Police, the Governmentmay appoint a Deputy Comluissionor of Police in the rank of Superin- tendent of Police.
( 2 ) Deputy Supenntenuent oi' Assistant Commissioner of Police.
Police.
, (By order of the Governor.)
A. K. RAJAN,
Secretary to Govtrmnment, Law Department.
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: : : , . . ,. . . % . /.. , . ..' 1 a,... 1 . . . I... c . ..is.. . . . ; :. . " ., ' . .
3TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
An Act to amend the Chennai City Police (Extension to the Cities of Salem, Tiruchirappalli and Tirunelveli) Act, 1997.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty- fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Chennai City Police (Extension to the Cities of Salem, Tiruchirappalli and Tirunelveli) Amendment Act, 2014.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 2 of the Chennai City Police (Extension to the Cities of Salem, Tiruchirappalli and Tirunelveli) Act, 1997, for clause (1), the following clause shall be substituted, namely:-
"(1) "City of Salem" means the area declared by the State Government, by notification, to be the City of Salem;".
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 26th February 2014 and is hereby published for general information:— ACT No. 2 OF 2014.
Short title and
commence-
ment.
Tamil Nadu
Act
51 of 1997.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
Amendment of
section 2.
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