Madras City Police (Amendment) Act, 1995*
| [Tamil Nadu Act No. 23 of 1995] | [6th July, 1995] |
An Act further to amend the Madras City Police Act, 1888
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th July, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short-title and commencement.- (1) This Act may be called the Madras City Police (Amendment) Act, 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 3.- In section 3 of the Madras City Police Act, 1888 (Tamil Nadu Act III of 1888) (hereinafter referred to as the principal Act), for the expression "City of Madras" include; all places within the local limits of the ordinary original jurisdiction of the High Court of Judicature of Madras;", the expression "‘City of Madras’ means the area declared by the State Government, by notification, to be the City of Madras;" shall be substituted.
3. Amendment of section 6.- In section 6 of the principal Act, including the marginal heading, for the expression "Deputies or Assistants to the Commissioner", the expression "Joint Commissioners or Deputy Commissioners or Assistant Commissioners" shall be substituted.
4. Amendment of section 51-A.- In section 51-A of the principal Act,-
(1) in sub-section (2),-
(a) for the expression "Commissioner or any Deputy Commissioner *, the expression "Commissioner or any Joint Commissioner or any Deputy Commissioner" shall be substituted;
(b) for the expression "Commissioner or Deputy Commissioner" in two places where it occurs, the expression "Commissioner or Joint Commissioner, or Deputy Commissioner" shall be substituted:
(2) in sub-section (3), for the expression "Commissioner or Deputy Commissioner", the expression "Commissioner or Joint Commissioner or Deputy Commissioner" shall be ???.