Tamil nadu act 003 of 1907 : Madras City Police (Amendment) Act, 1907

Preamble

Madras City Police (Amendment) Act, 1907*

1[Tamil Nadu Act No. 3 of 1907]2[20th May, 1907]

An Act to provide for the control by the Inspector-General of Police of the Administration of the Madras City Police

Whereas it is expedient to place the Commissioner of Police, Madras, under the control and direction of the Inspector-General; It is hereby enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, 1907, Part IV, page 44; for Proceedings in Council, tee ibid, page 74.

* Received the assent of the Governor on the 2nd May, 1907, and that of the Governor-General on the 20th May, 1907

Section 1. Title and commencement

1. Title and commencement.- This Act may be called the Madras City Police (Amendment) Act, 1907, and it shall come into force on such date3 as the 4[State Government] may, by a notification in the 5[Official Gazette) direct.

3 This Act came into force on the 1st September, 1907, see Fort St. George Gazette, 1907, Part I, page 856.

4 The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.

5 These words were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937.

Section 2. Control of the Inspector-General over the Commissioner of Police

2. Control of the Inspector-General over the Commissioner of Police.- Notwithstanding anything contained in the Madras City ???, 1888, (1[Tamil Nadu] Act III of 1888) the Commissioner of Police for the City of Madras shall, in the exercise of his functions under the said Act 2[except those under section 7 thereof] be under the control and direction of the Inspector-General of Police for the 3[State of Tamil Nadu], subject to any rules that may be made under section 3. 4[* * *].

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 These words and figure were inserted by section 10 of the Madras City Police (Amendment) Act, 1936 (Madras Act XX of 1936).

3 This expression was substituted for the expression "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1970.

4 The following words were omitted by section 10 of the Madras City Police (Amendment) Act, 1936 (Madras Act XX of 1936):-"Provided that such control and direction shall not extend to any matter in respect of which the said Commissioner of Police is, under the said Act, expressly made subject to the control and direction of the Local Government."

Section 3. Power of State Government to make rules

3. Power of State Government to make rules.- It shall be competent to the 5[State Government] to make rules to limit and regulate the exercise of the powers of control and direction conferred on the Inspector-General of Police by section 2 in respect of the Commissioner of Police for the City of Madras.

5 The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.

SECTIONS