l. -'-''
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
G AZ ETTE
No. I37 Garytok, Tuesday, September 26, 1978 LEGISLATIVE -DEPARTMENT
, NOTIFICATION
No. 17lLLl78 Datcd Gangtok. the )brh septeErbe., rq7E. , , Th"-lulloNing A, I of ll1e !iktim Lpg:.,rrjve A$.n,h ) ha!i.1q rFCei\ed rhe .ssenr or he Gorerrror on ) irh da) ol Seprember. . ozs i< \erebv puS ished for gene-it inforirar ion. SIKKIM ACI No. 18 OI
THE SIKKIITI YIGILANCE POLICE
s,
to..make provision for rhe consriturion. .up..;"t.nd1"." and adminisrration Df th. . Siklim Vigilance police a" a speciat potrce foice ,n rhe Smte of Sikkim; _ It is heFbJ,_enacted jn rhe T\,.nry-nin& yeal ot the Republic ol India by rhc L-g Jarure ol Sil( m Jl tollows:-
Short title, Ex-
tent, aild conim-
,. (,) This Act maj be_called rhe sikkim vigitance poli;e Acr, re7s.
(r) It €xtends to the whole of Silkim.
13) It shall come into forcc on such ilate as the \tare Gc,rernnrcnr m:r. by n+ ri6, arion in rhe O r-ir. Cazc[e. appoint.
). ttt Norvirh.rdnding an)r\irg in th( Sikk:m polt.( {.r, 1969, or.nr orhir IJw lor Lhc rimp b.ing in to.ce relaring ro $e organis.,rion or re-orponisr- tion ol the po i,e. rhe .Lare Governrient ma. ,-on"gi1g1. a special'pol;ce force to be called the Sikkim vjgilanc" poti"; f". rh. i",estig"rio" ;f otr_ ences notiEed under section r.
(r') Subje^r
'o
.rn} ord"n qhic\ rhe 5r,jre co\errunenr ma! maki in rhir behal, members "trhe,aid potice forre,ha hare, in retarion ro rhe n-vestigation of such offences ind arresr of persorx -, ""r-.a i" *lir-of- . en.e,, all the poser.. dutre.. pririteges and'ti,rbiliries which por;66 o6".r* . holding corresponding mnks in rbe ;dinary police force of rtre State havc in connection with inyestigation of offences,-nnd shall for the purpore of
ACT, re78.
'Constituion and
powers of Sikkim
Yigilance Police.
1
.,,
.on ernrenl oi po{er\ Und-- .. , d":-"d ,. t" p,lri.-'"+l)1'l - anv raw tor rhe ti'ne beins in [o-"" b
pol;. " lor. " of rh.. ,*". ' ""'*"" ''- '.
_ :,.. -, ",,^,-
( r,
1^i T..lb"- "
rte said po ice,or.e or o. abo\" rhe rr;k ot,ub.rnsp.cro.may. subject ro iny o.ders ! r.i,,r. .i"..".."ii i t r,:;f;i'Ll::l:.:";:il..1i:.:, H,:,I ::ioi tt,e powe6 of *" Om, ir-j-,-t tra.g" "f . p.lr" S,r,r"r.rr;h. :;;"";sh;. h he i5 ro- rh( ,i,.* t"i,g po...a
".- a ,,1;; ,.'.,.,.","g.1,1i p,,,1".,
",Md t. sLbj".r to rry sLah ordeh r\ Jrore\aid. he dee;"d r; b" ,ln Officer iq-charBe or a poJicc ,La,;on ai.rl".g,,g ,i_ f,;.,,";.-
"i",,".r,r ,"Oflic.- "i,hin Lie,imir', otr.,, *,r.on. '. lhe,rat" Govemmenr mav. hv n..if(drion in rhe Offici,rJ GaTeue, \perit. ,h-offencei or classes
"f "tr**, ;hi"l *.. potke to be 'in"esLiSated b) rh" \ilk;n '\;gihn,e -4. (r, t,he Sup€rinrendence ot Lhe Srl
"C;;*;; ;i; ;:"i, b" qlled Drre. ror of vi8'iance ,nd who .hart exen ise. ,, ..,p..,'
"f r;,, ";a rorce. sucn ot rhe potlerr exerciMble b) Lhc lnspe(ror Cenerai oI pojtce ,n re-pecr ol th"e ordrna1. police tor.q if,h. ..j,.,
". ,h;i;;-e;;^.m-nr -t"\ "pecrtr in rhi, behrtL {. The Srate Governrnent m,, rnake . sikr- v,stl""." ;,"ri ;H ;:.#,, ;" ;l ::"['jfl 'ilXi,*:.] T;';': i:.:, n' 5.. Save.as otlerwise. provi&d in this Act, ;he;ro,i,ion" oi rt
"
sitli_ p"tt"" ,ra,re6e, dnd any orher tau for rhe rime being i^ r"i.. *,",;,,s i.-.,;.1,,;;";.; .;. ganisation ot poiice and of the rures and re"gulari"," ,""a. ir,.,","?*;- ; ;h"y;;pryis rehr:on to men^rber ot rhe ord;narl pot."" rp,." ol,t . S."i;,;,ii.;r! ;;'j.;i "" : ,:: ^"Tp:f or rhe ( rorLe subjecr ro .u(h adapuLion, whether bj. ,iai of modi_ l^Tll:i: 1-1"lJl' l. "-i"iol:,:: Tuy be made thqrehbl the saLe co,immlnt coo.rs.
Ofences to be'
investigated by
.the Sikiim vi-
Bilance Police.
Superintendarco
aud administra-
tion ofthe Sik-
kim Vigilance
Police.
Power to uaki:
r-ules,
Application of
other laws.
tently with the purposes of'this Aci. ! "- -'.* -- """,'':'""'"'
By order o6 the Govemor.
- . B: R. PRADHAN
, Secretary to the
Govemment.oflgklim,
r_aw & Legisldtire Dppartueorj.
F, ts (sa) LLlts,
.
PTTNTED,
slxx,IM, C'QY,EBNMBNIT
}RESS , 4__E_ lEE
2