Tamil Nadu Police Laws (Amendment and Validation) Act, 1979*
| [Tamil Nadu Act No. 49 of 1979]* | [3rd December, 1979] |
An Act further to amend the Police Laws in force in the State of Tamil Nadu
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 5th November, 1979, Part IV - Section 1, Page 448.
* Received the assent of the Governor on the 29th November, 1979, first published in the Tamil Nadu Government Gazette Extraordinary on the 3rd December, 1979 (Karthigai 17, Chitharihi (2010-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Police Laws (Amendment and Validation) Act, 1979.
(2)(a) The provisions of this Act except section 5 shall be deemed to have come into force on the 1st June, 1979.
(b) Section 5 shall be deemed to have come into force on the 13th October, 1979.
2. Amendment of Central Act XXIV of 1859.- In the Tamil Nadu District Police Act, 1859 (Central Act XXIV of 1859),-
(1) in section 1, in the definition of "superior police" for the expression "the Inspector-General of Police", the expression "the Director-General of Police, Inspectors-General of Police" shall be substituted;
(2) in section 5,-
(a) for the marginal heading, the following marginal heading shall be substituted, namely:-
"Director-General of Police, etc.";
(b) for the expression "Inspector-General of Police for the State of Tamil Nadu", the expression "Director-General of Police for the State of Tamil Nadu" shall be substituted;
(3) section 7 and the marginal headings relating thereto shall be omitted;
(4) in section 9,-
(a) in the marginal heading, for the expression "Inspector-General", the expression "Director-General" shall be substituted;
(b) for the expression "Inspector-General" in both the places where it occurs, the expression "Director-General" shall be substituted;
(5) in section 10, for the expression "the Inspector-General", the expression "the Director-General of Police, Inspectors-General of Police" shall be substituted;
(6) in section 11, for the expression "Inspector-General", the expression "Director-General of Police" shall be substituted;
(7) in section 12, for the expression "the Inspector-General of Police", the expression "the Director-General of Police or the Inspector-General of Police" shall be substituted;
(8) in section 13, for the expression "the Inspector-General" in both the places where it occurs, the expression "the Director-General of Police or Inspector-General" shall be substituted;
(9) in section 14, for the expression "the Inspector-General" in both the places where it occurs, the expression "the Director-General of Police" shall be substituted;
(10) in section 19, for the expression "the Inspector-General", the expression "the Director-General of Police" shall be substituted;
(11) in section 45, for the expression "the Inspector-General", the expression "the Director-General of Police" shall be substituted;
3. Amendment of Tamil Nadu Act III of 1907.- In the Madras City Police (Amendment) Act, 1907 (Tamil Nadu Act III of 1907)-
(a) in the long title, for the expression "the Inspector-General of Police", the expression "the Director-General of Police" shall be substituted;
(b) in the preamble, for the expression "the Inspector-General", the expression "the Director-General" shall be substituted;
(c) in section 2 and in the marginal heading thereto, for the expression "the Inspector-General", the expression "Director-General" shall be substituted;
(d) in section 3, for the expression "Inspector-General of Police", the expression "Director-General of Police" shall be substituted.
4. Construction of reference.- Unless the context otherwise requires, in any enactment other than the Tamil Nadu District Police Act, 1859 (Central Act XXIV of 1859) or the Madras City Police (Amendment) Act, 1907 (Tamil Nadu Act III of 1907), any reference to the Inspector-General of Police shall be construed as a reference to the Director-General of Police.
5. Validation.- Anything done or any action taken by the Director-General of Police before the 13th October, 1979 which, under any law, is required to be done or taken by the Inspector-General of Police, shall for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law as if this Act had been in force at all material times and it shall not be liable to be questioned in any court of law.
6. Repeal and saving.- (1) The Tamil Nadu Police Laws (Amendment and Validation) Ordinance, 1979 (Tamil Nadu Ordinance 19 of 1979) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Police Laws as amended by the said Ordinance shall be deemed to have been done or taken under the Police Laws as amended by this Act.