NAGALAND ACT 5 OF 1965
[THE NAGALAND POLICE ENHANCED DISCIPLINARY POWERS
ACT, 1965]
Received the assent of the Governor on the 16thApril, 1965 [Published in the Nagaland Gazette-Extraordinary, Dated the 26thApril, 1965] An Act to provide for regulation and maintenance of
discipline in Nagaland Police Forces and the Nagaland Armed Police Battalion.
Preamble.- WHEREAS it is expedient to provide for the regulation and maintenance of discipline in the Nagaland Police Forces and the Nagaland Armed Police Battalion;
It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-
Short title and commencement.- 1. (1) This Act may be called the Nagaland Police Enhanced Disciplinary Powers Act, 1963.
(2) It extends to whole of Nagaland and applies to all members of the Nagaland Police Forces and the Nagaland Armed Police Battalion wherever they may be serving.
(3) It shall come into force at once. General superintendence and control of the Nagaland Armed Police Battalion.- 2. The General superintendence and the control of the Nagaland Armed Police Battalion shall be exercised by such person or authority as the State Government may appoint in this behalf, designated such superintendence and control the person or authority so appointed shall be governed by Police Act, 1861 (V of
1861).
Power of Punishment.- 3. (1) Notwithstanding anything contained in section 7(b) of Police Act, 1861 (Act V of 1861), any Police Officer below the rank of Sub- Inspector of Police or any member of the Nagaland Armed Police Battalion below the rank of Sub-Inspector of Police who shall discharge his duty in a careless or negligent manner or who by any act of his own shall render himself unfit for the discharge thereof, may be awarded with the following punishment by the different authorities subject to the maximum period noted against each: -
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Authority
(a) (i) The Superintendent of Police in regard to the District Police Force.
(ii) The Principal of the Police Training College in regard to the personnel under
training in the College.
(iii) The Commandant of the Nagaland Armed Police Battalion, in regard to the personnel of the Nagaland Armed Police Battalion and trainees of other units under his command for the time being, and;
(iv) Any other officer of the rank of Superintendent of Police in respect of Police personnel under his
command.
(b) (i) Deputy Superintendent of Police in regard to District Police Force and;
(ii) Deputy Commandant of the Nagaland Armed Police Battalion in regard to the personnel of the Nagaland Armed Police Battalion.
(c) Inspector or Sub-Inspector of Police in charge of a charge or thanas or in charge of independent Punishment
Confinement in the
quarter guard.
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Confinement in the quarter-guard room or lines, punishment drill, extra guard, fatigue or other duty.
Confinement in the quarter-guard room or lines, punishment drill, Maximum Period
28 days
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7 days
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5 days
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detachments of the Nagaland Police Battalion in regard to the District Police Force employed in the Circle or thana or personnel of Nagaland Armed Police Battalion under his
command.
extra-guard, fatigue or other duty.
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(2) In addition to the above, the Commandant of the Nagaland Armed Police Battalion shall have powers to award all other punishment admissible under section 7 of the Police Act (Act V of 1861.)
Effect.- 4. This Act is in addition and not derogatory to Police Act 1861 (Act V of
1861).
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