THE TELANGANA POLICE (SELECTION AND APPOINTMENT OF
DIRECTOR GENERAL OF POLICE (HEAD OF POLICE FORCE))
ACT, 2018.
(ACT NO. 9 OF 2018)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Selection, appointment of the Director General of Police (Head of Police Force) and tenure.
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THE TELANGANA POLICE (SELECTION AND
APPOINTMENT OF DIRECTOR GENERAL OF POLICE
(HEAD OF POLICE FORCE)) ACT, 2018.
ACT No. 9 OF 2018.
[30thMarch, 2018]
AN ACT TO PROVIDE FOR SELECTION AND
APPOINTMENT OF DIRECTOR GENERAL OF POLICE
(HEAD OF POLICE FORCE) AND FOR MATTERS
CONNECTED THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Telangana in the Sixty-ninth Year of the Republic of India as follows:-
1. (1) This Act may be called the Telangana Police (Selection and Appointment of Director General of Police (Head of Police Force)) Act, 2018.
(2) It extends to the whole of the State of Telangana.
(3) It shall come into force with effect from the date of publication of the Act in the Telangana Gazette.
2. (1) In this Act, unless the context otherwise requires,-
(a) "Government" means the State Government;
(b) "Police Officer" means any member of the Telangana Police and includes an Indian Police Service (IPS) Officer working in connection with the affairs of the State and the Telangana Police;
Received the assent of the Governor on the 29thMarch, 2018. Short title, extent
and
commencement.
Definitions.
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(c) "State" means the State of Telangana.
(2) Words and expressions used in this Act, but not defined specifically, shall have the same meaning as provided in the Code of Criminal Procedure, 1973 and the Indian Penal Code, 1860.
3. (1) The Director General of Police (Head of Police Force) shall be selected and appointed by the State Government from amongst the officers of the Indian Police Service in the rank of Director General of Police on the basis of their length of service, very good history of service, professional knowledge and ability to lead Police Force in the State.
(2) The Director General of Police (Head of Police Force) appointed under sub-section (1) shall have a minimum tenure of two years, subject to retirement in accordance with the rules made under the All India Services Act, 1951.
(3) The Director General of Police (Head of Police Force) may be relieved of his/her responsibilities under the following circumstances, namely,-
(a) on conviction by a court of law in a criminal offence or in a case of corruption;
(b) on punishment of dismissal, removal or compulsory retirement from service or of reduction to a lower post awarded under the provisions of the All India Services (Discipline and Appeal) Rules or any other relevant rules for the time being in force;
(c) on incapacitation by physical or mental illness or otherwise becoming unable to discharge his/ her functions; Selection,
appointment of
the Director
General of Police
(Head of Police
Force) and
tenure.
Central Act No.2 of
1974.
Central Act No.45 of
1860.
Central Act No.61 of
1951.
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[Act No.9 of 2018] 3
(d) on appointment to any other post either under the State Government or Central Government, with his/ her consent for such posting;
(e) on any other administrative grounds. * * *
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