I Subs. by the A.O. (No.3) 1956, for "any State" (w.e.f. 1-11-1956).
COMMENTS The superintendence of the police thro h .
Central Government. ug out a general police-district vest with the
. 6. Application of the Police Act 1861 S ill thi A th ' .- ave as otherw' 1. set, e provisions of the Police Act lSe express y provided pollC~-forceconstituted for the general r' 1~61.(5 of .1~61), shall apply to the constItuted for a State and memb fP°thlCe-~stnctas if It were one police force
f I ' ers 0 e SaId pol' f hpart 0 [any territory] whl'ch' . 1 d' Ice orce s all have in everyIS InC U ed In the 1 li . ' . powers, duties and privileges and sh 11 b b' genera po ce dlstict the same would have had or would h' b a e su 1ed to the same liabilities as they , ' ave een sub1'ect t li . 'lormed a police-establishment d 0, as po ce-offIcers if they had
un er one State Government 7: Sav~ng.-Nothing in this Act shall b .
contaIned In the Delhi Special Police Est bli ehmdeemed to affect the prOVisions a Sent Act, 1946 (25 of 1946).
22.997 P'e Police Act. 1949
Sec. 7JTHE POLICE r CT, 19<:9
22.996
(64 of 1949)
1. Subs. by the A.O. (No.3) 1956, for "Chief Commissioners' Provinces" (w.e.f. 1-11-1956). 2. Subs. by the A.a. (No.3) 1956, for "Part C States' (w.e.f. 1-11-1956).
3. Subs. by the A.O. (No.3) 1956, for "Part C State" (w.e.f. 1-11-1956).
4. Subs. by the A.O. (No.3) 1956, for "such State" (w.e.f. 1-11-1956).
[27th December, 19491
An Ad to provide for the constitution of a general police district embracing two or more l[Union Territories! and for the establishment of a police force therefor
WHEREAS it is expedient to provide for the constitution of general police district embracing two or more I[Union Territories] and for the establishment of a police-force therefor;
It is hereby enacted as follows:-
1. Short title, extent and commencement.-(l) This Act may be called the Police Act, 1949.
(2) It extends to all the 2[Union Territories].
(3) It shall come into force in a 3[Union Territory] on such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf for 4[such territory].
2. Definition.-In this Act"general police-district" means the general police district constituted under section 3.
3. Constitution of general police-district embracing two or more l[Union Territories).-Notwithstanding anything contained in the Police Act, 1861 (V of 1861), the Central Government may, by notification in the Official Gazette, constitute a general police-district embracing two or more I[Union Territories].
COMMENTS
Central Government is empowered to constitute a general police-district embracing two or more Union Territories.
4. Constitution of one police-force for general police district.-The entire police establishment in a general police-district shall be one police force and shall consist of such number of officers and men and shall be constituted in such manner as the Central Government may, by order, direct.
5. Superintendence and administration of police.-(l) The superintendence of the police throughout a general police-district shall vest in, and be exercised by, the Central Government.
(2) The administration of the said police-force shall vest in an officer, appointed in this behalf by the Central Government, who shall exercise in respect of that police- force such of the powers exercisable by an Inspector-General of Police under the Police Act, 1861 (5 of 1861), as the Central Government may, by notification in the Official Gazette, specify in this behalf.