Sikkim act 015 of 2008 : The SIKKIM POLICE ACT,2008

GOVERNMENT

SIKKIM

EXTBAOBDINARY

PUBLISHED BY AUTHORITY

GAZETTE

Gangtok

Monday 4rh Auqust, 2008

No.331 Date:30.07"2008 GOVEffNMENT OF SIKKIM

LAW DEPARTMENT

GANGTOK

No:15/LD/P/200a

NOTIFICATION

The following Acr ofthe sikkim Legislative Assembly having received the assent ofthe Governoron 28lh day of June,2008 is hereby published for generat informatjoni

TIIE SIKKIM POLICE ACT, 2OO8

(act No. 15 of 2008)

ACT

lo make provision for the iaw relating to ihe establishmeni and managen ent of the police organization and its funclions.

Ee it enacted by the Legislature of sikkim rn the Ffty"ninth year of the Hepubric ot rndra as iolowsi -

CHAPTEB I

Preliminary: Definitlons and Ihterpretations Short title, extent 1. (1) This Act may be called the Sikkim police Act, 2008. and commencemenl (2) lt extends to the whole of Slkkim.

(3) lt shall come into force on such date as the State Govemment may by notification in the Of.ficial Gazette appolnt.

Eefinitions 2. \1) ln this Aci, unless the contoxt otheMise requkes.-

(a) ,Aci,,means the Sikkim police Act, 2OOB; (b),catfle,'means and includes cows, butfalos, elephants, camels, horses, , asses, mules, sheep, goats and swine;

(c) .corelunctions,meansduties relatedtosovereigniunctionsof theState including arrest, search, serzure, cr me lnvestig;lion, ctowd conttoland allied tunctions that can onjy be performed byihe police as lhe agency o, the State

(d).Group C,posls,'rneans the posts so calegorized underthe relevant Slate Serv'ce RLtes:

(e) (s) (t

(i) o

"Headouarters Company"means a unil performing aon'i'islrarive and other suppod fLrnclions ot a State A'med Police Battalion; 'insuroencv includes waqlngofarrred siruggle bya g'oup ora sectior of;op"ulalion aga^nsttheSlalewilh apolitica or olhe' objecrve includ;19 the separalion of a parl trom lhe territory of lndrai

"iniernal security"mears preservalionof sovereigntyand integrityoi lhe State from disruptive and anti-natjonalforces;

"Maoistrale" means, unlessthe conlext otherwise requires, an Executive t!,,lae;strate appointed under Section 20 of the Code of C'iminal Procedure' 1gfu andin;iudes aperson exercising powers of Sub-Divisjonal I\,4agis1rate o' District Magistrate:

"militant activities" include any violent aciivity of a group using exDlosivos. inflammable subs16nces, iirearms o'olher lelhal weapons or'hazardous stlostarce^'nordsl lo acF:eve;ls polil;calor olher objectlves;

"non-core police functions" means such iunctions which are not core funciions as definedi

'oroanized crime''inc'udes anycdme comm'tled by a group or neworL o'iersons'n pursuarce ol ls common intentions oi unlawfulgain^by using violent means or threat ofviolence;

I I -olace ol oub);c amusemenl and public enlenain'nenf includes such ' olaces as mav be not:'ieo Dy the Slale Governmenl' and ' case^no such place is nol'ieo,Ihen any place liable for payme_t of arrusemenl/ entefiainmenttax to ihe Slate Government

rm) "Police D,stricl means such area as may be oeclared lo be a Police Dislricl by lhe Stale Govemmenl by notlication underSedion BotlhisAcri

(n) "Police Office/' means any member of the Police Service of the State;

(o) "prescribed" means prescribed underlhis Acti

(p) "public place" means any place^lowhich the publlc have access^and include:

(i) a public building and monumenl and precincts thereot;

(ii) any place accessible to the public for drawing water, washing or bathing orforpurposesof recreation; and

(iii) such olher places as may be notified by the Stale Goverflment;

(q) "regulations" mean rogulaiions made under this^Act; (4'rules'' mean -ules made undelthis^Acl:

(s) "service Companies" means unils ol Stale Armed Police Battalions and District Aimed Reserve which are deployed forlaw and orderand other duties in supporl of civil police;

(t) "Service" means the Police Service consliiuted under this Act; {u) "State" means the State of Sikkim;

(v) "State Government" means the Governmeni of Sikkim;

(w) "slalion House Officef' means the Officer in-chargo of Police Statlon' of and abovethe rank ot Sub_lnspeciorof Police:

(k)

(x) 'Subordinati, ranlC means all ranks below the rank of Assistant or Deputy Supe.intendent of Police;

(y) lenorist activM includos any activity of a pe.son o. a group using explosives or inUammable substances or firearms or other lethal weapons oa noxious gases or other chemicals or any other subsiance of a hazadoLrs nature with the aim to strike terror in the society orany section lhereof, andwith an intent to overa\,vo the Government established bY law.

(2) Words and expressions used in this Act but not deflned specifically shall ' 'have the same meaning as provjded in the General Clalses Acl 1897, the Code of Criminal Procedure '1973, and the hdian PenalCode, 1860'

One PoliceService tortheState

Constitution^and composltion ol the Police Service

CHAPTER^II

Constllution and Organization ofthe Polico Servlce There shall be one Police Service forthe State, called lhe Sikkim Police' Members of the Police Service shall be liable lor posling to any branch of the SeNice, including the Armed Police or any of its specialized wings Subject to the provisions ol lhis Act-

The Polico Service shallconsistof such number of Police officers, including members of lhq lndian Police SeNice and ihc siale Police Service as the State Government mav by qeneral or special orders determine kom lime to lime.

The direct recruitments^toGroup'C'poslsⁱⁿthe Police Service shall^be madethrough a Police Recruitmenl Commiftee by atransparent process as per rules frarned by the Siate Governmeni-

The recrultmentto the.ank ol Deputy Superintendent of Police shall^be maoe tf.ougl' lhe state public service cornission. The composiuon of lhe Police Service shall, as far as possible, refleci adequate representalion olal seclions oi society, including gender representation.

The pay, al{owances, service and working conditions of Police officers shall be as prescribed by rules lrom time to time, These shall always be commensurate willl the arduous nature of lheirduties

Pol,ce oiJicers shall al ailtimes remain accountable to the law and rcsponsive lothe laMulneedsofthe people, and shallobserue codes of elhical conduct and integrity^asPrescr bed.

Forthe overall direction and supervision ol the Police Sewice,lhe State Government shallappoinl a Djrector General of Police who shall exercise such powers, periorrn such lunclions and duties, and have such responsibililies and such authority, as may be prescribed. The posl of Director General ol Police shall be the senior'most position in lhe hierarchy ofthe Police Service ofthe Siate^andno ofiicerseniorio the incumbont Director General of Police shallbe posted to any posilion within the State police Sewice.

The Stale Government may appolnt ore or more Additional Direclors General of Police, and as many lnspectors General of Police, Depuly lnspectors Generalof Police and Assistant (nspectors Generat of Paliae as necessary' The State Governmeni rnay, by a generalor special order in consultaiion with the Director General of Police, direct in whatmannerand lowhatextent an Additional Director General ol Police or an lnspector Generalol Police or a Deputy or Assistant lnsPector General of Police shall assist and aid the Director General of Police in the pe,Jormance, exercise and discharge of his functions, powers, duties, responsibiliues and aulhorlty. Subjeci to such general or special order ot the Stale Government, the Director General of Police may trom time to tirne assign specific duties and responsibllit;es lo an Additional Director General of Police or an lnspeclor Generalof Police ora Deputy or Assistanl lnspeclor Generalof Police bya general orspecial standing order.

(1)

(4)

(6)

5.⁽¹⁾

(2)

(s)

(5)

Appointment of Dlrector General of Polic6, etc. \2\

(3)

(4)

(5)

Seleciion and team ot office or lhe Oirector ceneralol Police

6. (1) The State Government shallappointlhe Director General of Poiice Jrom amongstotficers ofthe lndian Police Setuiceinthe State Cadre empanelled forlhe postand rccommended by a three member screening committee heade; bythe Chief Secretary constituted torthe purpose. The screening Commiitee shall prepare a panelof at leastthree suitable persons' Except in the case where lhe vacancy is unanticipated, the Screening Commjltee shall make its recomrnendation before the vacancy arises:

Provided thal it case the Screening Commitiee comesto the conclusion, for reason to be recorded in wriiing, thal lhere being no sujtable incumbent available in the Stale Cadre, it may assessthe su itability of empanelled lndian Police Service officers of other Stale Cadres subject to their wi'lingness and concu rrence ol tho central G overnmenl.

(2) The Screening Commitlee may devics its own procedure and shal consider ihe names ot all empanelled otficers of ihe lndia. Police SeNice in the Slale Cadre and shall make its assessment on lhe basis ot

(a) the perlormance appraisal reporls;

(b) the rangeof experience relevantto professional police work including experienceoiworkinCentral PoJice Organizationsi

(c) clean record ot service in terms of indictment ofthe oflicer in any criminal ordisciplinary proceoding or on the grounds ol corruption or moral turpilude; and

(d) due weighiage being assigned to award oi medals for Gallantry, Distinguished and [4eritorious services:

Provided thal where the Committee finds that no suitable lndian Police Service Oflicer is avallable in the Stale Cadre it shall make its assessment with regard to lndian Police SeNice otficers oi other Stales Cadres,ⁱⁿ accordance with the proviso lo sub-section^(1).

(3) The Director General ol Polico shall have a minirnum tenure of two years subjectto his normaldate of superannuationi

Provided lhattho Direcior Genemlol Police may be removed from the post belore the expjry of hls tenure by the State Government through^a written orderspecifying reasons consequent upon: -

(a) framing of charges in a criminal case by a court of law; or

(b) issue ofcharge sheet underthe prov,sion of Alllndia Services (Discipllne and Appeal) Rules orany otherrelevant r!16s;or

(d) incapacitation by physical or mental illness or otherwise becoming unable to discharge hislunciions as Director General ol Policeior

(e) administrative exigencies, in largor public interest; or (0 promotion to a higher post under either the State or the Central Government:

Provided iurtherthatthe otficer may be allowed bythe State Governmenl to relinquish charge of ihe post onr-⁽ⁱ⁾appointment lo a posl underlhe Central Government or an lnternational Oaganizaiion subjecl to such oflicer having given his consentto such a posting or (ii) resignation orvoluntary reiirement

Creation of Police Ranges and Police zones

The State Govemment, in consultalion with the Director General ol Police, may, ifrequired in publicinterest, bynotification dividethe entire geograph ical area ol the State inlo one or more Police Ranges, and two or more Police Banges into Police Zones. Each Flange shall be headed by an officer ol the rank oi Depuly lnsPeclor General ol Polics who shail supewise the Police adminislration^ofthe Bange and reporl directly to the lnspector General ol Police in charge of Law and Order, or on crealion oi Police Zones, to lhe lnspecior General o{ Police in charoe ot the Zone comprising his Range, who shall supervise th e Police adminisltaiion over allRanges under hirn and report to th6 Dir€ctor General of Police through lhe Additional Director General ol Police, Law andPrder, il appointed.

The State Government, in consultation with the Director General of Police, may by notification declare any area within lhe state lo be a Pollce Dislrici. The administration of the Polico throughout such districl shall vest in the Superintendent of Police who may be assisted by as many Additional, Assistanl or Deputy Superinlendents of Police, as deemed necessary and arenotified.

(1) Forlhe purpose ol dealing with a parilcular category of crime or providing beller service to the community at large including victims of crime, the Siate Goveroment may, in consultation with the Director Generalof Police and by notification, create one ormore SpecialCells in each Police Dislrict to be headed by an oflicer ol the rank of AssistanvDeputy Superintendent of Police.

(2) The State Government may, by notiiication, divide each Police Districl into as many S!b-Divis ons as deemed necessary, to be headed by an otficer ollhe rank ol AssistanvDeputy Superintendenl oi Police. DistrictlevelSpeclal^9.

cells, Sub-Dlvisions

Police Dlstricls

Police Stations 10.(1) The Slaie Governmenl may, in consultation withlhe Director Generalof Police and by notification, create as many Police Stalions with as many Outposls as necessary in a Police Districl, d!lykeeping in viewthe population, the area, the crime situation, the work oad in terms oi law and order, and the disiances to be lraverced by lhe inhabiiants to reach the Po ice Stalions.

(2) A Police Slation shall be headed by a Station House Ofiicer not beiow the rank of Sub-lnspector of Police.

(3) The Slale Governmeni shall ensure availability of adequate shenglh oi slatf at each Polico Slation, duly basod on the populalion, incidence of crinre, lawand order-relaled workload, and lhe geographical area.

(4) The State Governme.t shall provide, as early as possible, each Police Station wilh all essential amenities inc uding a reception-cum-visitors' room, separate loilels for men and women, and lo deal with the tasks relating to administration of special legislations relaling towomen and chlldren.

(5) Each Potice Station shall have a Woman and Child Proteclion Desk, staifed as far as possible by women Police personnel, to record complaints ol crimes against women and children and io deaiwith the tasks relating lo administration ol special legislalions relating to women and children.

(6) Each Police Slalion shall prominently display all the relevant information required to be made public, includingthe Supreme Courtguidelines and directions, as also departmental orders on arrests, and the details regarding the persons afiesied and held in lock-ups.

(4 Each Police Station shall maintain a general diary in 6uch ,orm as the Stale Govemment mayprescribe, wherein shallbe recorded alllhe complainls and charges received, aclion laken lhereon, names and padculars of peFons

Term ofoffice of key Police functlonaries Co-ordihallon in the mallers of overriding publlc lmponance arrested,lh€ offences charged againstthem and the^property laken frorn their possession.

11. An ollicer posted as Stat;on House Officer in a Police Staiion or as Superintendent of Police ofa District shallhave a minimum term ol two years:

Provlded lhat any such oflicer may be removed from his post before the explry ol the minlmum tenure of two years consequent upon_

(a) filing of charge sheet in a criminal case in a Court of law; or

(b) issue ol charge sheet tor major penalty under lhe relevant disciplinary rulestor

(d) reversion lo a lower post Jor adrn inlskalive reasons;or

. (e) incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions and dLlliesl or

(0 administrative exigencies, in larger public interest

12. (1) Distrlct Magislrates within thelr iu risdicllon shal function as nodaland coordinating authorities on behallofthe State Governrnent and provide leadership in the lirne of crisls likely to atfect lhe public peace.

(2) ln orderthatthese funclionaries are able lo discharge these luncllons effectivoly in matters of overriding public imporlance, the Districi S u perintend eni of Police shallkeep the District lrlagistrate fuly intormed on allthe malters in lhe dislrict relaling lo lhe state of law and orderand potenlial fordisturbance oiihe public peaceand shallpromplly cons!1t him on all matiers oi overrid ng public importance relat ng to the Police.

(3) The Sub-Dlvisional Pollce Officer shall keep the Sub-Divisional Magislrate or the Execuiive Maglstrate, as the case may be, iully informed on a I the mailersⁱⁿthe Sub-Division orother local^jurisdiction reiating to theslateof law and order and polentia fordisturbance of the public peace and shall promptlyconsull him on allmatters ol overrlding public importance relating to the Police.

13. (1) For the purpose ol eiiiciency in the general administration of the d strict, il shall be lawful for the Districl Magisirate, in addilion lo the provisions oi the Code of Criminals Procedure, 1973 and other relevantActs forthoume being in lorce, to issue directions to the Police of ihe Diskict in respecl of ttse mat(ers 'elal,ng to the fo lowing:-

(a) the promotion ol land reforms and the settlement of land dispules including ro moval ol encroachments on Governmenlland, common lands and forest lands:

(b) nraners related to ihe projects of State level importance partlcuLarly in 'elat on to power. noJstry and loLr:srr:

(d) theconduct of elections 10 any pub;c bodyor holding of anyluncl on or eveni o{ public importance;

(e) the handling of naturalor man-made disasters ormalor accrdents and rehabililation o{ ihe persons atfecled thereby;

(f) siiuations arising outof any externalaggression, threatlo inlemal securlty, riol, industrial or other strike elc;

General Administration

State lntelligenceand Crimlnal lnvestigallon Deparlmenls

Technicaland

SupportServices

(g) matter related 10 prolection of women, weaker sections and minorities;

(h) rerroval of anv pelsisleni oubJic gri€vancei lil anv matter oot within the purview of aay one depa(ment ano-aflecl^ng' th; oeneral welfa'e ol lhe peoplo ofthedistricl' oradsing oul ol aju0lc'aj pii,i*nl"r"nt n""""tit;ting the Distr ci N'lagislrate louse^rheservices

oflhe Police;and

0 such other matlers as lhe Siate Governrnent may assign from time lo

time in PUblic interesl

r2r lishallbe lar,!'tLLforthe D'slict Magistrale to call lor informalior orassisla'ce

oi" o"n"ru,^o,

"p"cial naldre f'om lhe Pol:ce witn resped to the matlers. IpJ"l'"0ⁿ"io-!""io"

(1). ano rhe SLoe/:ntend9."' I P-9]::.1?1.::::i:L such inlorr'laiion a1d all '1ecessary assisla^ce to the Dislricl l\'1ag'strale 'or the Pulpose.

/31 Suoeri^lendenl ol Police may ,,1 order to provide Police service in respecl of natlers specifieo urder sub'sect'on (1)' reter a matter lo lhe ulslrcl Maoislrale lo issue direcl:ons to all o'any ot the deoa(menisⁱⁿlhe drsirlct lof;cil;tate such assistance as may be recessary' ard lhe Districl lvagislrate riailssue appropriate oirections, which shailbe complied wiih byihe district he;d of lhe department concerned without demur or delay 14.{11 The Stale Police Service shall have a Slaie lnlellige^ce Departrenl '- " roi""r'""iio",

"ollat;o'r' anarysjs and oisser,inal'on ol inlel'igence' and^a Ciitln"ifnr""tig"tio. oepartmenllor i'vesligating interstale inter'district crimes and othe-r speciiied offences, in accordance with the provisions 0l this^Act.

,2, ih" Stut" Gou"ateni sharl appoinl a Police ot{ice'ol or above the rank of De;uty lnspector Ge.e-al of Police lo head each ol lhe afo'esaid departmenls

r3l The Crininal Invesngal;on Departn ent s nall have speciali?ed w:ngsto^deal'-' witn dltte'ent typesJl crir]e requiring loc.sed attertion orspecja expert'se fo' irvestigali;n Each ormore lhan one ofIhese wings shailbe headed by an olficer;ot below the rank o, Superintendent ol Police'

(4) The State lntelligence Deparlment sharl have speclalzedwings lodealw\h " .nu iooro:n"t"ip"cial:zedtaskssLch as measures lorcounte-lerlorsm' counter militancy and VIP Security.

15) The State Gover"nenl shai appoil"t appropriate number of ot{ice_s lrom different ranks to seNe in the C minal Investigat'on Deparlnenl and the iiaio lntettigence oepa,tment, as deemed approp ate with due fegard to ihe volume and variety oI tasks to be handled

15. (1) The Stale Government shall create and maintain such ancillary technical '- ' ' aiencies and seNices, under the overall conkol of the Dir€ctor General of P;lice, as considered necessary o. expedient for promoling etficiency ot

the Police Service.

(21 The services so crealed shal include a full'lledged Forenslc Scrence ' ' Gtoratory at tr,e siale_level and as many number ot Mobile F-o'ensic science Units as necessaryw;lh appropriale equipmenl and scient:fic manpower'

keepingwit" lne gridelines laid oown by lhe Directorale o'Fo'ensic Science

or the 6urea.r oi Folice Researcl'and Doveloprnenl oitne Governmenl ol

lndia.

PoliceTraining Centre

(3) The State Government sha appojnl an officer nol below the rank ot Superintendent of Police as in-charge o, pollce Telecommunications, and as many Addiiional Sup6rintendents of potice and Depoty Superintendents of Police as deemed necessary to assi6t him.

(4) The State Governmeni shall similarly appoint an officer not below lhe rank of Superintendent of Policeas in-charge of Police Transport, which may be locafed lnderthe Staie Beserve Lines, and as manyAdditional Superintendonls of Police and Deputy Superjntendents of Police as deemed necessary to assist i'lim.

(5) The State Governmeni shall ensure regular maintenance ol all th6 needed equipment and regular aeplenishment of oonsumables forthe Police Telecommunications^andthe Police Transport Service.

(6) The State Government shall also kame .ecruitment and promotion rules specifying interalia the tochnical qualilications and experience required to man posts up to a certain level in the said two establishments.

(7) ln case s€rvices of other technical experls orspecialists are necessaryfor the investjgation ol a case or enqulry, or handling of a serious law & order situation, the State Govemment maytemporarily appoinl or place the seMces ol such expert orspecialist at the disposal.of the concernod departmenl or branch head ofthe Police for a period as may be deomed appropriate.

(8) Respective in-charge of Fire Services in tho Slate and distrjcts shall provide all necessary assistance to the Police as may be required by the Direclor Generalof Police, lnspector General of Police (Law and Order), Deputy lnspector General ol Police (Range), Diskict Magistrate and Dislrict Superintendent of Police forlhe handling of Law and Orderoranyother emergeocy situation.

16.(1) The State Government shall establish a full-fledged PoliceTrainlng Cenke lor ensuring officient post"induction kaining ot all directly-recruited Policepersonnel uptotherankof Sub- iospeclor, pre-prornotionstraining for allthose promoled to higher levels and such ihematic and specialized in-seruicetraining coulses tor Police officers of different ranks and categories as deemed necessary from time to ttme.

(2) The Siate Government shall appoint an oflicer not below the rank oi Superinlendeni ol Police asthe Princlpalofthe Police Training Contre.

(3) The State Governmeni shall also appoinr appropriate number of officers from the Police Service in the Police Training Centre who may be given addilional monetary and otherincentives sothatthe best available talent in the Police Service is altracted and retained In the faculty of the Centre.

(4) The State shall also ensure that persons with academic accomplishments in the fields ol Law, Sociology, Psychology, C minotogy, Forensic Science and other academic subjects relevant to Police profossion regularly vi6it the PoliceTraining Cenlrefor imparting knowledge tothetrainees in their respective fields, and rorwhich they may be paid suitable remuneration. -17. The Siate Government may set !p a body or bodies within or outside the Police Service in such manner as may be expedlent for undedaking

surveyandsludiesinprovidingadviceand guidancetothe DkeclorGeneral

of Police and ihe State Governmeol on matteG relating to the policiog or

the etficiency oi the Police SeNice.

Researchand

Development

Oath oraffirmatlon^bY Police Officers Certitlcateol

appointment

Unitorm and badges or r3nk

Special Pollce Otficers

18. Every member ol lhe Police Service enrolled under lhis Act shall^on appoinlment and completion oliraining, make and subscribe before an otficer appointed in thal behalf bylhe Dkector Generalof Police an oath or affkmation,ⁱⁿsuch form as may be prescribed'

19. (1) Every Police officer shall on appointment receive an insignia and a certificate in the iorm as may be prescrlbed The certiiicate in respect of officers below ihe rank of lnspector of Police shall be issued underthe sealof the Director Generalol Police or such ofticer as he shall appoint, by vidue of which the persan holding such certiticate shall be vested with the powers' lunctions and privilegesol a Police Officer.

(2) The certificate oi appointment shallbecor.e nulland void, andthe insignia shallbedeemed to be withdrawn, wheneverihe pe6on named lherein ceases tor any reason, to be a Police Officer'

(3) A Police officer shall nol, by reason ol being suspended kom otfice, cease ' to be a Police Ofticer. During the lerm of such suspension lhe powers, funclionsand privileges vested in him as a Police Officershallbe in abeyance, but he shall continue to be subject to the same responsibilities, disc pline and penalties and to the same authorilies as it he had not been suspended' 20.(l) The State Governmenl shall, by general or specialorder notified in lhe Olficial Gazette, prescribe the uniform forlhe various ranks in tho Police, the scale, monetary grants forp!rchase and maintenance and the protocol with respect to duties and thewearing olthe uniform

(2) The Stale Govemment shall, by generalor special order nolified in ihe Otficial Gazette, prescribe the badges of rank and other dislinctive badges that may bewoan with the uniform.

(3) -fhe Direclor General of Police, subiect to such orders oi the Government, may issue general stand in g orde rs in thls regard,

21,(1) When the Police force ordinarily employed in anyarea is notsutficientto dealwith a situation threatening peace and security,lhe S uperinlendent ol Police or any otficer, specially empowered in this behalf by the stale Government, in-charge ofthal area may, at any t me by a written order issued underthe hand and soalotsuch olficer, appoint tor a period as specified inlhe appoidment order, any able-bodied and willing person between the age oI 18 and 40 years, whom he considers fit, lo be a Special Police Oflice. to assisl lr'e Police Service.

(2) Every Special Police Officerso appoinled shall-

(i) on appoinlment, undergo the prescribed training and thereafter receive ace.tilicate in a torm approved by the State Government in this behaii; and

Addilional Police Ofricers

(ii) have the same powers, privileges and protection and be liable to perform the same duties and responsibilities and be subject to the sameauthorilies as an ordinary Police Officer'

22.(1) Subject io tho general or specialdirections ofthe State Government'the Superintendent of Police may,ⁱⁿconsultation with the Dislricl Magislrate' appoint or depute addiliona, Police olficers comprising ofsuch ranks or grades forthe purpose prescribed bythe State Government forsuch time and on such pay as the authorily prescribed in thal behalf may determine'

(2) Every Additional Police Officer upon such appointment shall

(i) receive a cerlificateⁱⁿa lorm approved by the State Governmeni in this behalf;

. (ii) be vested with all or such of the powers, privileges, duties and immunities o, a Police ofticer as are specially rnenlioned in lhe cedilicateiand

(ii) be subiecl lothe orders of the Superintendent of Police

(3) The deploymenl or deputation of such Additional Police Officer may^be made al the request ot any person requiring such Police, and the cosl ol such deployment shallbe recovered by the District Magistrate in such rnanner provided in seclions 421 and 422 ofthe Code otCriminal Prccedure'1973 for recovery of fines, or by any other law for the time being in force' or by suit ln any competent Court.

CHAPTER III

Flecruitment²³⁽¹⁾ The Civll Police r\e civir po ice sha, come.se ot:l :e.lY:lsec:tot#'ili31"""",111""*"

Ar;ed Pofce. and lhe slrenglh ol the

varro-L' -iart-,ient

ana brancf'es

lnvesr, garron Departme"t, St"t" tnt"l'J9".Y til"d-.,utoi"rn,."" r,o- of the 6ivrl Police shall be as plescflDeo

time to iime.

Recnlment 10 rhe civir P''j"'11rr b.:l::"^"""J1"1::?:ii:JT,[[:i i:"i;:5' bt rhe stato Gover-ment. Tne oiector

uet E'''

i."",lo^ou"i-o_","0

n;ovision ol this Act, shallcause an annuar

:iiJ;i;:ir;;;;;:;'ln tne civir Dor'ce required to be'rrred bv d recl

The Goverl^ne-t sha endeavor lo

'rlroduce a shlft system :n 1l_e Civ'l

o.i.iio "-rr" oropur.worl;ng

hours co4sislent with eificie'rcy^iT

pefiormance

'The D,reclor General ol oolce. with the approval

ol Ihe Stale Goverlmenl

;;r1*;;;;;"; "" manv

no'-core Porice runcr:o"s as p'acricable'

i"iie t" l"iiio"'" to concenlrate on co'e

pol;ce luncrions

rzl I he Station House Orlcer shal assign Jr'ork and contloland suoeNise

t'' inJ,:;";;;';;;i;; sta* oi the Porice starion and Porice Posrs rhis

charge

12)

t"cruJllilll tn"t t''" quota lor dlrect recru'itment" in ranks¹⁰ which

diledlecruitmentisconducled,sha|lbesoJrxe'd.oythestaloGovernment u" t p'o'"itiu'" i'itiJ"nce between the drtierent ranks and prospeclsfor

oror"*'I"'"iJ ""E;'"1"d

;erilorious olficers at each level

' (3) Every Civil Police otflcer on inrtial recruitment shall !ndergo induction training

"t 'r,r"

j"]ii,"i'"^"g c."tre' the perioo and syltablls of training shall be as rn"v o""p'"J""i'L"o'"*n'ch may b;revised from

time to time on the

recommendatrons ol the Director Genelal

ot Polrce subjectto the general

directions of ihe State Police Board'

s..leofarms²⁴rl^ea"namentoftnec:vilPo'icoshar'beif::Y'I]ffii":ft",]:[:::lil: il;';;fi;;i'"" 9*:ll%T:"T:;"Ji,e"i:1""'['J::""1'"TSlJ.";s oioe's s'lart av oor"nDrrectol Generar or,roruE'.:^::"'-:.,; ;;

"^,J of arms a'n'nL'itron' ihe procedures Io be lollowed ror cuslody a4d car

stock of material lor repair and rnainlenance' orthe manner in which damaged

andunseNiceab|eweaponsaletobedlsposedon,andprocedureincaseof loss of any weapon or ammunition'

seruice conditions..- r.. ,,, :ffi,?J:i,::ffi;:flI;1,:""":[il:,1?:.',";1f:,1ffii1:8:J:;ff:] ol Primary HanKs or ur gh a lransparent process, tord:fferent

_anKs.

Civil Police rrrrlul

(2) The promotion ot Civll PoLce oflicers shot'lld be linked with screenlng

*t*ii'"'""'"!'"iiii"i""ig' *-"" to ens"e i'igt'er levels ol professional

comPetence and accountability

(3) ln orderto provide a fast track for career progression^to Police oiticers' at

'"*t'u'o

ili"-#i*ii*ir"cruilment posts si'atl be eamarked for being

rirr"a il

inll's';'p;"tion on trt" u"sit ot s"nioritv-cum-meril^as perthe

laid down criteria-

(4)

(5)

26.0)Controlarid Supervision

Conduct and DisciPline Mounted Police

rDr The Sub Div:sio-al Polico Otlicer shall generally corlrol and s-pervise the Police Slaliols u,1oer his charge, and issue such oilectiors as may be necessary to better achleve the obiects of this Act' tcl -"te D stricl SJpeIi"lende_l^olPolice shal gelelally co-I'ol^and.'-' ."o"*i"l tn" *o,r, ol the SLb Oivisiora' ool'ce Ollrce's a1d Pol ce ii.lrons

"ro "o.." 'osts in Il'e dist'icl and issue s_ch di'ecl o's as may be necessary to better achieve the obiects oi this Act' rd, The Baoqe Deputy l_speclor General ol Policeano the rspecbrGeleral '"'

"i o"ii"]i i"'r-a orde- shall qerela l) co 11ro' and sJpe'vise.the wor\ of Ihe d:sLIicls ano t_e Bange lo oelle' achieve the objects or lre AcL ,et ForolherCiv; oolce urrts lhe Di'ecro'Generar of Poirce rra!. by special '" ',J'"s o'0", prescrrDe the co'l'olll'lg ano supervisol aulhoril es'

12) SLbiecl to provisions o' Ihis Acl ard any rules made there urder^lhe'-' oio"totcJn"ru^olPor ce by gene'al oI soecial slaro:ng ordels "'lay orescrioe from Ilre lo li'ne lhe lurclio'1s lhal 'eed lo be prelorreo Dy in"

""iLrt i""^"

"t c ,r Police :1 reraion 10 each dJly and 'esoorsrbi^'ty r3l S-o ecl lo oereral or spec al slanoing oroers oi lhe Direclor General^or Polce, the;ont'oll;ng and s-perv'sing otl cer ol tre Po ce stal'on' Polrce Sub D;v;sio^, ool,ce Disl'icl or olner Civil

oolice

"nit may by'neans or a'l JiOui"o..rnl"ut"a in *riting, prescribethe iunctionsto be performed by iaiious ranii ottre clvilPoli;^r'lnder his control' who have been assigned any specific duty or responsibility'

/rl Forlhe bettermaraqenent o' speciallzed duues and loltne prolessio'1al ' ' de;eio;menl ol lhe ;errbers or tne C'vil Pol'ce Ihe State Governnenl i-"y

"Jn"ritrt" "uat""

or sub_cadres within the Group 'c' posls and in the State Police Service

27.{11 Everv^Civ^IPol;ue O'i cer shal pe'{o'm 10 t']e besl of nis abilily l\e -' ' ' [""il"L t"qr'teo kom r'r'n in l;lalion Io any dJIv o- esoons b:'iry as5'gned to hrm. subjecl lo lle o'ovisions of In:s Acl' rJles made lhere unde'.ano

ir," l"n"iuiot speci"r'"tanding o.ders oi the Direclor General oi Police

2l anv non'oerfornance oI def;c enc! r t"e slandard ol oedormalce sraLl '''

..iL"inJjor;ce onrcer iable for d:sc'p'inary acl'on 'n accorda-ce \'!rh lhe

condJct and oiscip.inary rules prescrioeo by lhP Slate Gover"menl 'o-

1ne

purpose.

28. r1) lnere mav De prov'oed lor l1e Slate, sJch n-rroer of Vou ed oolce as

mav be d;te"rined oy lhe Sla1e Governmenl llom tin'e lo t'me lor Ire p.rpose oi patrols. crowo contlol and access 10 drtlicLll areas' r2) Tne DirecloFGe'eral^olPo,ice sfall issue staoding orders w tr_ regaro^to'-' p;;;r.;;;;,. ;;""gemenl. rrarnrenarce and ua;n ng of the Mo-nred Porrce

(3)

(4)

include a realistic delerminalion of lhe quantum otforce required as also the duraiion forwhich the deploymeni is required-

The deployment shall be made forafixed period, as speciiied in the order, and unless the same is extended by 3 specific order, the force shall reluln to its headquarters on the expiry ofthe initial Period. ll shall be the duty of the Diskicl Superintendent of Police and the head of the Armed Police Battalion sst-up in respect of the Battalion personnel, 10 ensure ihat thal personnel oi these armed unils are deployed in a manner lhat ensureslheir regular and constani prepa.edness forthejrtasks, as also a fair roJation of duly between the various sub_units ol the Armed Police Baflalions ai lhe Slate Headquarlers and in the dislricts. While ordering deploymentofany armed police un;i, due careshallalso^bo taken lo ensure as far as possible, thatthe personnelare able lotake dlJe rest and also avail a weekly otf.

The armament of lhe Armed Police shall be as fixed with lhe approval of lhe Governmentand shallbe obtainedⁱⁿthe mannerpresc bed. Distribulion of arrns to Batlalion and District Armed Beserves will be iixed on the order of lhe Dircclor General of Police, who by means ol Standing Ordershalllay dowJr lhe procedure 1o be followed for custody and care o, arms, ammunition, stock of maieriallorlhe repairs and mainlenance, and the manner in which danaged and unseNiceabte weapons are to be disposed off, and the procedure in case oi loss ol anyweapon or ammunition. The adequacy ofarms, equipment, mobility, communicalion etc. for each Baflalion asweliaslhe DisirictArmedReserveshali beassessed regularly on an annualbasis by the ofiicer heading the Stale Armed Police organization in consultation with the Commandants and lhe District Su perinie ndent of Police concerned.

Almament

(s)

36.⁽¹⁾

12)

Superintendence ot State Police to vest in lhe Stale Government

CHAPTEF^V

Superintendence and Adminiskation of Police

37. (1) lt sh all be th e responsibilily of the State Governmenl to ens ure an efficient, etfectivo, responsive and accountable Police service lorthe enlire State. Forlhis purpoae, the superintendence of the Police setuice throughoul the Stateshallvest in and^beexercised by the StateGovemmentⁱⁿaccordance with the provisions of this Act.

(2) -fhe State Government shallexerciso its superintendence overthe Police servicein such mannerand to such exentso as to promote the proiessional efficiency of the Police and to ensure that the Police pertormance is at all times in accordance with the law. For thjs purpose, ihe State Governmenl shalllay down policies and guidelines, setting slandards io I quality policiilg, facililatelheir implemeniation and ensuring lhat the Police iorce perforrns iis duties in a professional mannerwith functional aulonomy

38. (1) The Stale Govemment shall-

(a) on the basis of a repon of the Director General oi Police in this behalf and in accordance wlth the recommendations of the Siate Police Board established under this chapteriinallze a Strategic Policing Plan for a five-year period (hereinaiter referred to asthe "Strategic Plan")with Annual Sub-Plans (hereinafter referred toas ihe'Annual Pian") d!ly identilying the obieclives of policing soughtio be achieved during the period and setting o!t an action plan lortheir implementaiion;

(b) in makng his repori the Director Gene.al of Police shall be girided by reports olthe specialized and otherunits ol thePoiceandihe District Superintendents ol Police who, in turn, shali iormulate the sameⁱⁿ consultation with ihe comrnunitY;

(c) place beiore the State Legislature a copy ol this plan as soon as it is finalized. Subsequenl Strategic Plans shall, thereailer, be laid before the State Legislature every iive years;

(d) place before the State Legislature at the treginlring of each tinancial ' year, a Progress Reporton the implemenlation ol ihe Strategic Plan as wel astheAnnual Plaf forlheprecedingyear'

(2) The Strategic Plan, the Annual Plan and the Progress Repon shall be made readily accessible to the Public

39. The State Government shallestablish a State Police Board to facilitate thelaying down ot policies, evaluate performance and e nsu re the lu nclional aulonomy of State Police Service subject to the provisions of law. The Slate Poiice Board shall function in the manfer plovided in this Act The Board shall meet as often as deemed necessary, but ai leasl once in six months

40. (1) The Slate Police Board shallhave the iollowing as its members namely-

(a) ihe Chiei Minister as ils Chairperson;

(b) lhe Leader of Opposition in ihe Siale Legislative Assembly;

(e) the Secretary in charge of the Horne Department; t7

St.ategic Pollcing

Plan and Annual

Policing Plan

State Police

Board

Cornposition ol

the Board

the Secretary in charge ol ihe Finance Departnrent:

the Secretary in charge ofthe SocialWellare & Empowerment Department;

the Director General ol Police as ils Membeasecretaryl and ihree non'political persons of proven reputation for iniegrih/ and competence lo be appointed on the recornmendation ol the Selection Panel constituted under Section 41.

(2) The composition of the Board shall reflect adequate gender and minority represenlalion.

(3) No servlng gdvernment emp oyee shall be appointed as an lndependenl {4) Any vacancy in lhe Slate Police Board shall be tilled up as soon as praclicabie, but nol lalerlhan three months atterthe seat hasiallen vacant lndependent Members of the Slale Police Board shallbe appointed^on the recomrnendalion of a Seleclion Panel, which shall consisi of' , {a) a retireo Chiei Juslice o'JJdge of a q,g" Coul as.Is Cl_airperson: ' ior lhe Cha.rperson ol lhe Stale PLblic Service Corl'rissiol: ano ] {c, the Cl_airoe'son o't1e Slate E ect on corrrr'ssion.

I The Selection Panelshall evo ve its own procedure to select lndependent

Members through a transparerl i process.

No person shall be appointed as an lndepen de nt Nrember oi the Stale Police

Board if he-

(a) ls nol a citizen of Lndia; or

(b) has been convicted by a Couri of law or againstwhom charges^have been framed in a Court of lawtor

(d) holds an elected ofiice, including that of Member oi Parliament or Staie Legislature or a local body, or ls an oiiice'bearer ol any polltical pady or any organization connecied with a political party; or

(e) ls of unsound mind. A person shall be appointed as an lndependent Memberior a period of th'ee years. The salre pe'son shall aot be appoilled lor more lhan lwo consecut,ve ierms. A pe'son appo n_ed as an 'rdependenl Member ray resign his position bywritien commLlnication addressedto the Chairman of the Board.

(s) (h)

I\rethod of selection 42. Grounds ol lneligibilily 4i| for Independeni Members Panel for selection of lndependent Members

Term ol office of 44' lndependent

Members

Removalot

lndependent Members

45,(1) An lndependent Member may be removed irom the Staie Poljce Board by a iwo-thirds majority of members ofthe Board on any oithe following grounds, namely'

(a) proven incompetence; or

(b) provenmisbehavior;or (c ) lailurelo attend ihree consecutive meelings of ihe Stale Police Board without sutficient cause; or

(d) incapacltation by reason oi physical or menial infkmity or otheMise becoming unable to discharge his function as a mernber,

Functions of the State Police Board Expenses of the State Police BoarC Transaction ol Business by the Boaad Annual Report otthe State Potice Board

(2) ln addition, an lndependent lvlember shall be removed kom lhe State Police Board il he incurs any of the grounds of ineligibility speciiied under Section 43' 46.(1) The State Police Board shall perform the following lunctions namely,"

(a) irame broad policyguidelinesfor promoting efficieni, eifective, responsive and accountable policing in accordance with the lawi

(b) apprcve the iive years Strategic Policing Plan and Annual Policlng Sub-Plani

(c) idenlify pe,Jormance indicators io evaluatethe functioning oflhe Police Service. These lndicators shall, interalia, include operationalefiiciency, public saiisiaction, victim salistaction vis_a-vis Police lnvestigation and response, acco!ntability, opllmum utilization oi resources, and observance of human rights standards;^and

(d) revlew and eval!ate organizalional performance ol the Police Serviceⁱⁿ the state as a whole aswellas districl_wise against (i)the Annuai Plan, (li) performance indicalors as identified and laid down, and (lli) resources available with and conskaints ol the police.

(2) Till such time an appropriale law is made on the subjeci, the Staie Police Board shaLl also lunciion as the State Vigilance Commission and per{orm the same functions in respecl o, the Sikkim Vigilance Police as are perfomed by the Stale Police Board in respect of the State Police, with Director Vigilance acting as lhe [,4ember Secretary, who shallbe an ol{icer not below the rank oi lnspeclor Generaloi Police.

47. (1) Non-otficiaL members would be entilled to such remuneration or allowances as may be nolified by the Stale Government from time io time.

(2) The expenses on account ol remuneration, allowances and lravelⁿ confeclion with oificial busin ess of the State Police Board, in respect of the lndependent [,4embers otthe Board shall be borne bylhe State Government'

48. (1) Noticelor meetingsot lhe Board shallbe issued by the Membersecretary al least 15 (filteen) days beloreeach rneeting. Members desirous oi raising an item lor discussionⁱⁿthe meeti^gshall send notice so as to reach the lvlember Secretary ai least 7 (seven)days in advance and the item shall be laken Up with the approval ofthe Chairman of the Board.

(2) All meetings shall be held at Gangtok unless lhe Board decides otherwise' A record ol proceedings ofthe Board shallbe maintained bythe Member Secretary who shallcause them to be ckculated wilhin¹⁵{fifteen)days of each meeting.

(3) The quorum lor a meetlng ol the Board shall be one-1hird ol the lilled-up members oi the Board. ln the absence oi quorurn, the meeting shall be adjourned to the same ume on the next wofting day, and no quorumshallbe required for such adioulned meeting

(4) The Board may devise its own procedure tor transaction of business^ln accordance wilh provisions of this Act.

49, (1) The Board shall, within lhree months after lhe end of each linancialyear' presenttolhe State Government a report on ils work during the preceding year as we I on lhe evaluation oi performance oi the Police Servlce'

(2) The SlateGovern.enl sha,lcause s,ch An'!,alqeporilo oela d be ore the earliesi session of the Staie Legislature following its receipt trom ihe Board, aiong with an actiontaken report.

Administralion of Police Powers and

responsiblllties of the OirectorGeneral

o{ Police

50.(,, rl_e adminislralion of lLe ool;ce throughotrl lheSlalesl al vestin:hF Direclo' General ol Pol ce ard l^ such Add l'onal Dlreclo-s GcnerJ' ol Police, lnspectors General ol Police, Deputy lnspeL:iors General cl Police and other ollicers, as may be appointed'

(2) The adminisiraiion of Police in a districl shall vest in the District S u perinlendent of Police.

r3) Adminislral o'r rea's il'e manageme'l of the Po ice service sirbjecl^Io aw, ru es and regulal;o' s, and will inc'ude lra'r^lngol regL'a lons suoer'"'s nq theiunclioning i fre police ai all levels, appoinlmenl lo subordinate rants ol tt. potlc"

"irui"e, d"ployment ofthe Police persofnei, posting' vansfer ;nd the reqtlis le oiscrolirary action up to and includrng t'le ral< oelow lial ol l.lspector o, Police. and advising t'e Govelnnent o' the olacemerl^ol ofiice;s ofthe rank of Assistant/Depr.rty Superintendent oi Police and above:

Provided lhatlhe Staie Government may intervene in the exercise oi the administrative powers by the Direcior Generalol Police or any other authorizad oiricer, only in accordance with the presc bed ru16s, regulations or in exceptional circumstances lnvolving urgent public interesi' lhe

. reasons for which should be recorded in wriling. 51.^AsHead ol the Slale Police, it shall be ihe respons ibility of ihe Direclor Generalof Policelol_

(i) advise ihe Government and the Stale Police Board in all malters of Policing;

(ii) implement lhe pollcies, the Strategic Policing Plan and ihe Annuai Policlng Sub'Plan approved bythe Slale Police Board;

(iii) administer and supewise the police service lo ensure its efflciency' eflectiveness, responsiveness and accountability;

(iv) issue direclions irrespective ol any general execulive instructions to the contrary bui subject to the provisions of this Act and the rules made there-under, for recruitrnenlof constabulary and Group 'C' oliicers to fiil in exisling and anticipated vacancies ln accordance wilh ihe sanctioned skenglh' as per provisionsol ihe recruiiment rules'

52. (l) There shallbe a Stale Police Eslablishment Committee headed by ihe Direcior General of Pollce and comprising lhe heads of lhe Intelligence' ClD, Law and Order and one other ollicer not belour rank ol InspeclorGeneral ol Police norninaled bythe Direclor Generalof Police inio the Committee' Th6 Commitlee shall be responsible lor:^_

(l) approving allpostlng and transfers ololllcers belowthe rank of Deputy Supeintendent ol Police between the various wings ol the Police organlzation, and depuiation outsidethe organization with lhe approval olihe State Government, and lor inter_districl transJers in allthe wings:

Provided that in respeci ol any transler io lrom a districl the commiltee shalltake into accountthe recommendation oi the concerned Diskict Superintendenl of Police and in case the recommendation^is not accepted the commillee shall record its reasons for nol accepting the samel

(ii) lssue oI general policy direclions and Standing Orders to l'he committees constituGd lormaklng posUngs and transiers within a unitordistrict as provlded undel sub-seclion^(2);

Police

Establlshment

Commlttee

Procedurefor Promotion o{ Police Officers Training cum Educalion Policy lor the Police Financial Management Pollce Gazette

I iiil heaano anddisposing of appeals againsl l'anslerolders rss'redby ,t rlho;ies suDo-d''ate lo lhe D:Ieclor Generar oi Pol:ce:

(ivl recommend:ng proposa's torlrans'e' of ofticels o' lhe Ian\ o' Deputy ' ' S.:pe'irtenoe,ir ot pol'ce and aoo'/e lo lne Stare Gove'nnert subject to provisions oi this Act;

(v) making recommendations to State Government with regard to reore;rlalions^'nService'naners trom offlcers oi Ihe ranh oi Depuly S-perinlende'I ol oo ce and above ard deal:'g witn al' eslabl'shme11 mitters nol covered by any other Board'

r2r WiIh lhe p'evious conse lt ol lhe Slate Gove'rmerl^IFeDirecto' Gene'alof Po'ce may conslrlule a Cornmiltee'or any specilic Lnil wilhi'l ll'e Polce oiganizai6n tor mat

53. Promotion to each rank in the Pollce Service shall be based on seniority cu; merit, to be evaluated through the lesull of a qualifying examinat^on and pertormance evaluation in re;pect of each otticer' The DirectorGeneral ;l P;lice shali, with lhe approvat of the slate Government, irame lhe evaluation criterialor each rank and category ol Police personnel:

Provided thatiorthe ollicels ofthe lndian Pollce Service such eva uaiion crileria shalL be as iramed by the Government of lndia'

54. r1) The SlaLe Goverare4l s,lall^raydown a r'a ning_curr_ Educll on policy

covelinq a,l ra'lks ano calegories ol PoL',ce persornel' I h's uolrc/ sra l

ens"'e ih"t all Potice person'1el are aoeouate^ylrained lo p€rio'rr.l'e^r'oD rakino d-e care oi proper ah,t.ldina, developfi'enl' and sl all lle l ' \e0 lo ca'e;_ development scneme ol pol:ce person,lel in difie'ent ranks a_o categories.

(2) The policy shall arSo airr lo p'omote a seTv:ce cullure ol Polce personner -' i"q-t""g "ppi"p''ule eoucaliona,

a1d ploless'ona' qua i';catrons as lhey

advance in theircareers

55. r') The Di-ector General of Po ice 5hal, be respons'o'e Io' subnilli g.tle buooetalV requ;rerleats oi tne Pollce service^asa wnole lo Ine >Iale Go16rrtrirt suft:cient.y:n advance in Il^e preceoing {',lancial vear' r2) Tne budoelan reqLl'ements snai oe worKeo oLl on ll^e bas;s oi 'ea l'slic '''

"""aJl""n'u,*;n, wrng. -'rit a^d s,rb un't ol tl^e pol ce serv'ce ooui'ed {rom the unit olf cers concerned,

,i!^'lh-. District Suoeantendenls o' po'ice shal la\e specialcare lo e15''e^thal the'i_anc,a' Iequi'ere_ts ol each Police SlaionⁱⁿIhe Distr:!ts a-e v!orKeo oui neticurousty and aoequalely oroiecteo i'l^rhebLogPtary demdnd ol rne Dislrici.

r4t Th-o budoetarv a'locatlon naoe oy lke reg:slaIJre gndll be placed at lhe ^i

th; Direclor General ol Pol;ce !tno sha'l be vested \& lh po$eIs in-I"-.na ine amor,nts earmarked unoereach I_eao ol tne b'dget as per^tne i,".i"i"i ,r"i oitn.

"tule and orrecions g:ven bv 1ne slate gove"nenl irom lime io tirne.

56. -"e Drrector Ge^e'a' ol Po ice shall cause to be pubrrlhed eacn oJarter^a Pol:ce Gazehe conla,ni"g Deparl'renlal Orde's No';ircatro'5 and C''cu'ars '"i" in-'l-the-pf1es lo'i -cu]atior within rhe Police organ:Tation' and n'a, p-ri,;r,i

"poroo,iut"

oort;ons ol Lhe publ;cation on l_e webs'Ie ol Por'ce DePartment

Role, tunclions and duties ol the Police

57.

CHAPTER VI

Role. Functions, Duties and Fesponsibilities of the Police The role and functions of the Police shall broadly be :' ra) to rohold and eniorce the law imoa'l;ally and lo prolecl ife' libe'ry properly, huma' 'ignls^andd gni) ol the rnombers ol lhe puD c'

(b) lo piom'ote and preserve publlcorderand plevent nuisancesⁱⁿ publlc

places;

,.r ro ororecl internalsecurily. lo p/event and con',0ltarror'sl acl;vii'es' '"' i"r*"r'r"" or.o.a,rnal h;rrony. mil lant acl:vil es a'd olhe'silualio,ls aflecting lnte rnaL Secu rity;

{ot ro orotecr p-br:c p'openies,'clJdi'1g roads, rairwavs. b'oges' !.ilal '-'

inirft"i,on.

"no "arablislnenls elc against acs ol vardar;str vio e_ce or any kind ol attack;

rei lo orevenl crirres, aao red-ce l1e ooportunities^'ortne conriss'on^ol'"' .i rur ,rrroron p'*e_live acl'on, irleiigence gat,re'ing a1o connLlnil) participation;

{f) lo accu rale' ,/ 'eq iste I a'lcorrp'artis ano Iake prorlpt fo'low'Lo acliol

1r"reon, a tt"i o-iy acknowledg'ng the receipt of the corrplaint:

'or to reo'slet and l_vesligale

allcognilab e ofences comi'g lo thei' lolice '"

iiio,ion .r.n

"ornola---rs or oth;rwise. d,ly suppry'19 a cooy o'Ihe First;Jormation Feporttothe complainant, and where appropriate' to apprehend lhe olienders, and extend requisile assistance in lhe prosecution of^of^fenders;

rh, to create a,ld mainlain a reeling oi secu'ly r lhe co'nmun ly a-d a' lar as possible prevenl co'lflicls ano o'orole ar'Iyi r,) to provide, as li'sl Iesponders. ajl poqsible helo ro oeoole^-lsiludlions ,ri.ino ort oi n"tr'"1 o' man_maoe disaslers ano lo plovide aclive assis;nce lo other agencies in relief and rehabilitation measures; r , ro aid ind.viduals w'lo are i' dangel oi phys'cal halm to lheir pe'so- "' o. p'op"ny. uno,o provioe necessary herp a.1d a'lord re ief to oeoo eⁿ distress situations;

(l ro fac'lilale oroerly raovement ol people in puo'ic olaces ensurP their ' lenerat saiery a^o securhy. and reguiate{airt' evenls a-d processions

forthe PurPose;

(l) to controt and regulate traffic on streets, roads and h ghways and generally in public places, and preveni obslruction; tar, lo co,rect tnterligence 'elal'ng lo manets aileclinq oLlb ic peace and all ' ' ninds ol .r,n_"slncluoing soiial ano econorric ofences a'd organized crime, communalism, extremism, terrorism and othel mafters relatlfg L nailonal security, and dissemlnate ihe same to allconcemed agencles' besides acting as approp ateon itthemselves;

{nr io ta(e charqe, as a Police Oficer on ouly' oi a' u_claiTed propen) and take actt-o1'or fheir sale custody and disposal i1 acco'dance wllh the procedure Prescribed:

Social responsibililies of ihe Police

{o) to prov de guards in accordance wilh the sianding orders issued n this behalflortreasuries,lock ups and olher ocations as sanclioned bythe Governmenl from time to time;

(p) to provlde escons overprisoners orforvalltables in accordance with sland ng orders lssued by the Director Generalof Police from lime to t mel

(q) to perform such otherfunctions as may be required in accordance wiih this Act and any otherlaw iorthe time being in force.

58. Every police oftlcer shaLi-

(a) behave with ihe members oJ the public with due couftesy and decorum, paiticularly so in dealing with senlor cilizens, wornen, and chiidreni

(b) guide and assist members of the public, panicularly senror citlzens, women, children, lhe poor and indigent and lhe physica ly or mentally challenged indlv duais who may need help and protect onl

(c) provide allrequisiie assistance 1o v iclirns olcrime and of road accidenls and:n panicu Lar ens! re that they are grven prompl nredicaiaid krespective ol med co-legalforrna itles, and provide all slch inlormalion and documents as would facilltate thek orlhelr nexi of kln's cornpensation^. and cther legalcLaims;

(d) ensureJhat ln all sitlraliofs, espec ally during conflici beiween communities classes, castes and political groups, the conducl ol the Police is always governed bytheprincples of impartiality and human righls norms, with special atlention 10 protection of weaker seclions including mrnorities;

(e) prevent harassment ol women and children in public places and public transport, including stalking, making objectionable gestlires, signs rer.ta.^s or rarassTe'1r caLseo .n any way.

() renoer al equis te a.s slance^lol.e ne^1bers of l_e puor,c pa_ cJlily uromen, children, and the poor and indlgent persons, against crim nal exploitation by any person or organized group; aad

(g) irrrange lor legally permissible sustenance and she terto every person in custodyand making known to allsuch personsihe plevisions ol legal aid schemes available f rom the Governmenland also inlorm lhe autho lies concerned in this regard.

59.(1) The primary duly forthe roLe and iunclions oi the Police under th s Act shal , unless spec lied otherl/Vlse, be wilh the Police of the District concemed headed by the District Superintendent oi Policel Provided ihatlhe State Governmenl may by general ofd er c reale or designate special units at the S1ale, Dislrlct or Police Station level ior investigalion trai{ic, lnlel igence Law and Order elc. and in s!ch a case the responsibiity lorthe discharge oftheftrnction shallbe with such Unit.

(2) lt shal be the duty oi every Pollce ollicer posted to a Staie Unlt or the District Police and any unii therein, to discharge the role and iunciions assigned, to ihe besi oi his ability by the proper exercise of ihe powers conle(ed Lrpon him undelthls Acl or any other lawtorlhetime beingⁱⁿ iorce.

(3) Subject io ihe general or speciilc orders thai may be made by the State Government in this behall, the Dlrector General of Police or the Dislrict

Duties ofthePolice

Dutiesⁱⁿ emergency siluations suoer'ntendent of Police may on being salisfied aoout the 'ecessity tot so

Joinq, a"prt" requ site number ot Police person_cl ior lre,orolecxon-o.^a oers"on oihis oropety or for the organ'zaion ol an event o or execullon or Slvio,l ur,lJrir"o^oiucompelenl;uthoiry' for such lin'e as mav be dee'ned ieasible^andProper:

Provided lhal dePuiation oi Police^person nel for suoh purposes may be

al the cost of the appiicant or lhe protectoe or ihe organizers ol ihe event irv"Lr" "irr',","t"! "nd

ln the manner as rnay be prescribed by the slate

Governmenl,

60 rll rhe slale Government may' by nol:llcat'on '1lhe oil:cid Gazefie decla-e "- ' '

""" "-""iirial "ervrce to be'an issentral serv:ce to l^e com'runlly lor a lpl.,ii"J p"'ioo, *"1.r, .ay be enelded lro'n 1;are lo time' oy a nollcalion as ma!' be deemed necessary'

I2l tiDon a declarat'o 1 lreing made u'de'suD_seclion {1) and so lorg n lemai_s '- i"loi"", ,t .nJf u" the duly ol every Pol ce O{iicer to obev lawf-' o'ders of h;s superlor olficers tor the maintenance oi the esseniial service'

61. A se_ior Po.ice OfJicer may perform any duty assigned Dy law or Dy a lawiu- oroer toany oliicer subordilatoio n'm and rray ald' suppler'lenl' suoelseoe or oreventirv actio' or the subordinale ofirce/ by h:s own acLion or lnat oI ini, peoo. ."u,trrrv a"ting unoer h s comnand or aulhoriv whenever the saIre sharl appear necessary or expedienl ot givi'1g more complele o' conven ent eflect Io the law or loI avoidrng any inhingement iheleol

62. Allpersons shallbeboundto complywith the reasonableand law4u I dlreclions girln by. potic. Ofii""r in the di;iharge^oihis duties under this Act Wherc inf p"i.o" ,""i"t. r"lLrses or larls 10 comply with €.ly s-ch directio' -a oolce ofl'cermay, w.lhout plejJdice to anv other aclion'e -nay lake Lnder anv olher orovision ol ll'ls Ad o'any olFer 'aw lor

ihe ti'ne belng

ro'ce'

ieri]ore s-.h p"rton ora.-esl and prcduce 1im before lne nearesl vag'srale

w Il^in a period of hIe,,]ly lour hours'

63. (1) A Police officer effecting arrestordetaining a person a(ested in accordance wilh the Law shall,'

(l) wear accurale, visible and clear ideniificalion, with name tags; Iiil nreoare a meno^olarrest al lhe Iine o'arresl g:v:ng tne dale a'ld ti-ne ' ' lr ir'. rrresr. and'orthwill' seno a wriflen communicalion lo l'is:nned'ale supen0r;

{iirl tnfolm lhe person arresteo. of h's nghl to have sone one ol \is choice

as a next fre_d, noli:ied ol n's arresl or detentron as soon as 'e s p-l

under arrest oris detained, and forlhwith cause such a person to be

notlfied:

(iv) make an enlryn Ine d;al at the Dlace of oeleqlion resaroi^rSth-e-,1]1sl ol l1e p€lson specifyirg lhe narre oi the rexl friend oilhe persor a_esleo who has been informtd oi the a(est and the names and pa(iculars of the Police oflicials in whose cuslody the person arrested is kept; (vl arra'1ge for im'nediale med;car e'aminat'on by a doclor.desigratedlor i'e p;pose ano ror'urthe'lredical examinai on everyr'8 ('oly-elgntl hours during his detention in custody;

(vi) send copies ofallthe documents including the memo ofarlest reierred to above, to the N4agistrate having jurisdiction, lor his record; Senlor police olticer

performing dulies ot

subordinate otticer

AII persons bound to

complywith the

reasonable directions

ol Pclice Oflicer

Arrestand Detentlon

Conduct prohibited for Police Otficers

(vii) permil the person arrested to meet his lawyel in such manner as may be prescribed;

(viii)cause the name and other parlicularofthe person arrested to be displayed in the notice board atthe place ofdetention and at such olherplaces as may be prescrib€d;

(ix) inform tfre arrested person, of his right to engage a lawyer and of the provisions of LegaiAid Authority for getting free legalaid.

12) ln maklnq an arrest or keeping an arrested person in cuslody, only that amount ol force shallbe used as maybe reasonably required to ensure thatthere is no possibility to escape- Handcuffing of a person arresled or in lawiul police custody shallbe resorled to onlywherethere is a reasonable apprehension that such a person may turn violent, aftempt suicide, escape or be forcibly released from arresl or deiention.

64. ('1) No Police Orficer shallwithdraw himself from dulies ot his offjce unless expressly allowed to do by the competent authority.

(2) No Police otlicer shall resign his office unless he has given notice in writing to his sr.lperior officer of nol lessthan one month, and ii has been accepted as perthe ru,es prescribed by the State Governmenl lor its employees

(3) No Po ice otficer shall ongage in activity of any other office unless expressly permittedto do so in writing by lhe Director Generalof Police or an oflicer authorized by him-

Police Stations cove ring rural or Security ol Police Stations

Pollce Beat

Beat Potlce Officer

65.

66.

67.

68.

CHAPTEBVII

Policing ln Rural Areas and Village/Town Police System Police Statjons covering rutal ortown areas shallbe so organized as 1o be reasonably self-s!Flicienl in malters ol accommodaUon, amenities as well as in communication facililies, transport and Police housing Each Police Station wili also be equipped wilh adequate facililies of forensic science and scientific aids 1o invesligalion.

Special.atteniion shall be paid to the security of each Police Station, partcularly in areas proneto violence or mass dislurbances The ju.isdictional area of a Police Slation shall be divided into suitable number oi Beats, each covering a clusier of villages or a specified town area,lo be kepl snderlhedirectcharge ofa Constable, Head Conslable or an Assistant Su bl nspector (called Beat Otficer) formaintaining regularand close contact wilh the villages under his charge

The Station House Otlicer shall ensu16 lhat every village or town area in his jurisdiciion is covered by a Beat Police Officer as per the minimum irequency prescribed bythe Supe nlendenl of Police by a general or special order.

The duties and responsibilities of the Beal Officer shall, inter_alia, be"

to iiaisewith community elders, members ol ihe Communiiy Liaison Group, if any, the Village Defence Pady, the Vi{lage Guard, and ihe residents of each village under his charge, and to review, during every visit, the crlme preveniion measures in lhe village;

io collect informalion relating io crimes and criminals and actlvities of subversive, rnilitant and anti-social nature, if any, in the village and communicale the same io the Station House Ofiicer;

to maintain watch over hisiory-sheeted cirninals, ii any, and others with crlminal recotd or bad chalactels;

to acquaint himsellwith localdisputes having polent alforviolence orwiih casle or communal overtones, and inform the Slation House Officerollhe same with allavailable detailsi

io carry outany other policing task in respect ollhevillage assigned bythe Disirjcl Supedntendentof Police or by Stalion House Otiicerihrough general orspecialorder.

to record any public grievances and complaints in relalion to policing; and 1o maintain a record of aloresaid dulies and responsibjlilies carried out by him during hisv,sit and submitthe same reguiarlytolhe officerin charge ol the Police Slation.

The Slation House Otficer shall visit every village L.lnder hisjurisdiction, as perthe rninimum lrequency prescribed by the Superintendent of Police through a general or special o rder, and shall interact with as many local residents as possible so as lo assess the level of public satislaction with AllsupeNisory ollicers including the Supenntendenls of Police shallregularly visit as rnany villages in their iu risdiction as possible. -fhe purpose of such

visits shallbe lo reviewthe generalstate ofcnmo, the law and ordersituation and the activities, ifany, ol violent and miliiant individuals orgroups in the Duties and

responsibilities

of Beat Officer

69.

(a) (b) (c) (e)

70.⁽¹⁾

(d)

Village visit^byStation HouseOfficerand

supewis0ry officer

(2)

Enllstment of Village Guard and Selection Criteria

village Guard to be public Servant

Training of Village Guard area and to ioteract with as many local residents as possible so as to assess lhe level oi public satislaction with the police,

(3) The Station House Ollicer shallcause lo be mainiained a Village Begiste., enteringlherein majorcrimes incidents or potential for crime in a village or town area based interalia on the reporlof the Beat Officer, his information and that ol his superior otlicers.

Village-Police SYstem

The Stale Government may by notification provide forthe establishmentof a Village Guard for a vilLage or cluster of villages to be enlisted by the Distrjct Superintendenl of Policefrom amongst able'bodied persons of eiiher gender, betlveenthe age of 21 and 60 years and with unimpeachable characler and antecedents who are permanent residents ofihat village, possessing the ability lo read and write in the local language, who have not been convicled by a Court ol lav/ or have not had charges frarned againstthem by a Co!rt of lawⁱⁿ a criminal case, or dismissed, removed, discharged or comPulsorily retired kom anyemploymenton grounds oJcorruption, moral turpiiude or misconduct, and who are aol active members of any politicalparty, ororganization alled to a political party or a militant outlil.

A person enlisted as Village Guard will normally have a tenure oi ihree years, which may be renelved upon satisfactory pedorrnance. No renewal shall, howeverbe grantedto a person aJterhecrosses the age ot sixty years orwho has servsd foa three consecuiive terms or who incurs any other condilion of ineligibility specilied in the roregoing soction.

AVillageGuard shallbe removed lromthe assignment at any time during the cufiency of his enlistment if he incurs any condition ol ineligibilily stipulated in Section 71.

The Village Guard shall be a public servant as defined in lhe lndian Penal Code, 1860.

The Superintendeni of Police shall ensure that every person, on hls induction as a Viilage Guard,^isadmini6tered a training course ofaduration and as per the syllabus prescribed bythe Director General ol Police. Periodical retresher training shallalso be organized forthose who are re-enlisied as Village Guard, for each renewedlerm.

Every person enlisted as Village Gsard shalllake an oath or affirrnation, as prescribed beforetho Station House Officer concerned.

Each Village Guard will be provided with an identificalioo Badge and^a reasonable monthly honorarlum and due out-of-pockel expenses as prescribed by the Districl Superinlendent of Police. The honorarium so tixed shall not be less than thal paid to a Home Guard in the State

78. Any person who tor any reason ceases to be a Village Guard shall forlhwith deliver up to lhe Superintendent ot Police orto an oflicer authorized by him his ldentilication Badge and all records and documents maintained by him as ihe Village Guard.

79. The duties and responsibiliues of the Village Guard shall include-

(a) reportlng the occurrence ofany6rime orlaw and ordersituation in the village, atiheeadiest, io the Pollce, and assistingthe Police in bringingthe olfenders lo book;

Tenure ol Village Guard^72.

Bemoval of vlllage Quard 73.

74_

75-

76.

77.

Oath orAttirmation by Village Guard

Honorariumand

identilication badge of Village Guard Return ot

ldentilication

Badgeetc. by

Village Guard

Outies and

Responsibllities of Village Guard

Vi!lage / Town Defence Parties lnduction lnto Village /Town Defence Parties

(b) maintaining a general vigil in the village irom lhe point ot view of crime prevention orprevenlion of a law and order problem and prornptly inlorming the Police about the same;

(c) remaining alert andsensitive to any information about any suspicious activity, movement ol suspicious persons or developmeni of any conspiracy in the village thal is likelyto lead to a crime or breach of law and order, and promptly passing on such iniormaiion io the Police;

(d) assisting any citizen in arresting or handing over to the Police Stalion any person or persons underSection 43 oithe Code ol Criminal Procedure, 1973, along with the arms, ammunition, properly or any objeclionable or suspicious objeci, I any, seized irom him, withoui delay; ln case the arrested person is awoman, a male Village Guard shallbe accompanied by awoman;

(e) securing and preserving the scene oiany crimetillthe arrivaloflhe Police, du ly ensuring that it is nol distu rlred by curious onlookers or any u naulhorized personi

(r) meeting the Siation House Otficer at a minimum frequency as prescrjbed by the Superiniendentof Policethrough a general orspecial order, lo

. repon on such activities and incidents inthe village as would have a bearlng on crime,law and order ot other conce rns,

(g) mainiaining the prescribed recordsand registersl

(h) recording any public grievances or complaints in relallon to Policing; and

(i) liaising with the village Panchayat on malters relatingto crime and law and order in ihe village.

80. Wherever it appears, on lhe basis oi intomation received, thai there is likelihood oi violence or majorcime ordamage to property in any area,lhe Superintendent of Pollce, in consullaiion with the District Magislrate, may dkect organization of a group of local respeciable persons for each village or cluster olviliages or lown for the purpose of carrying out preventive patrolling, promoling crirne reduction measures and generally assisting the Police in their iunciioning. The group will be called the Village/Town Delence Pany and rnay not norma ly consist ol moro than 15 members, with provision for having more thaa one Village/Town Defence Party if the size and population otlhe village orcluster ofvillages so require. The composition ofthe Party shall reflecl the diversityof local population including adequate gender representation.

81. I\,4embers will be inducted into the Village/Town Deience Pafiies by the Superintendent of PoLice in consultation with the Community Liaison Group from amongst able-bodied persoas, andwilh good characterand antecedents, who are pennanent residenls oflhatvillage ortown, who have nol been convicted by a Court of law or have not had charges framed againstlhem by a Courl of law in a criminal case, or dismissed, removed, discharged or compulsorily retired hom any empioyment on grounds of moral turpitude, corruption or misconrluct, or are not connected with any poliiical party or any allied organization thereof. The Su pe riatendent of Police shallappointone men'rber as leader ol the party based on his expe ence and leadership qualities, and may replace a member or the leader in case his work or conduci is not saiisfactory.

82. A V,llaqe/Town Defence Party sha lDe o'ganized tora pe.iod nor exceed.ng³⁰ days. Providedthalthe pedod may be exlended foralufiherperiod of30 days bylhe Superintendent of Police in consultation with lhe District [,4agistrale, for reasons to be recorded in writlng.

Tenure of Village/

Town oelence Padies

Action agalnsl Member of Village/ Town Detence Parties Membershipto

beVoluntary

ldentification Badge Return of ldentif ication Badge etc.

Cornmunity Liaison Group

84.

85.

86.

ln tho evei]t of any complaint againsl Village/Town Defence Party or its members, the Superinlendent of Police willtake appropriate action, including, if necessary, removalofthe concerned members,

[rembership ofthe V llage/Town Defence Party shailbe voluntary and honorary. The District Superintendeni ot Policewilmake arrangements for the training of the members of Village/Town Defence Party, if deemed necessary. Members of lhe Village/Town Defence Parly shallw6arlhe identilication badqe issued by the District Superintendeni of Pollce if considered necessary by him.

Any person who for any reason ceases lo be a member ol a Village/Town Detence Paaty shailtodhwith deliver, to the S!perintendent of Police orto an olfice aulhorized byhim, his identilication Badge and allrecordsand documenis maintained by him as a member ofthe Town Oefence Party. The Disiricl Superintendent of Police in consultation withihe District Magistrate shall constilute a Community Liaison Groupforeach Police Station, comprising respectable local residents of the area with unimpeachable character and anlecedents, including retired publicservants and heads ofteaching institutions i, any, as representalives of the community, to generally advise the PoJice in theirfunctioning. The Communily Liaison Gro!p shail have a fair representation oJ gender, and all olher segments and professions of the society in viLlages falling in lhe Police Station area.The Cornmunity Liaison GroLrp shallhavetwo representatives nominated by each Panchayai Samiliin thejurisdiction oi the concerned Police Slation from amongst its members I

Provided ihat no person convicted by a court ol law or againsl whom charges have been framed by aCourt oi law in a criminalcase, ordismissed, removed, discharged orcompulsorily relired from any ernploymenl on grouods ofcorruplion, mora iurpitude or rn isconduct shall be eligibleto be inducted into the Community Liajson Gro!p:

Provlded furlher that no person who is connected with any poliiical party or an organizalion allied to the poliiicalparty, otherthan ihe nonrinated representative of the Panchayat Sarniti, shatl be eligible to be inducled lnto the Community Lia son Group.

The Community Liaison Group will idefltify the existing and ernerging policing needs ofthe area, which willbe taken into consideraiion by the Siation House Ollicer whi e preparing the annual polic ng strategy and action plan lor his jurisdiction lor submlssion to the 0istrict Superintendent of Pollce. The Community Liaison Group shall perlorm such otheriLlnctions as prescribed. It willmeet as frequently as necessary, and at least once in each quarter of a year. The meetings oflhe Community Liaison Group shallbe atiended bythe Sub-Divislonal Magistrate and Sub^Divisional Police Oiiicor as well as the Station House Otficer. The meetings shall be open io the public. Policing in U.ban and other Noiified Areas

Whlle planning for any major development activity including development ol newcolonies, the concemed agency shallconsultlhe Director General of Police to assess the likeiy impact of the proposed developmenlal activity, on the safety and security needs oi the citizens or any other policing requirements, and the suggestions based onsuch assessmenl shallbe given due consideration in linaliTilg tne plar.

Duties and Functlons ol

Community Llaison

Group

Policelo be associaled

in urban planning

and setting

up of new colonies

84.

89.

lnlernal Security Scheme^90. Revtew of lntenal

SecurityScheme

District levellnlemal SecurityScheme

Scheme to cover

bactcward and

Inaccess Ible areas SecuritY olcritlcal infrastructure to be aovered bY lhe scheme Schemeto coversPecllic securily requiremenl arislng oul oI anY activity or programme

Updated standard^95. operating procedure to be incorporated in the Scheme

91.

92.

CHAPTER VIII

Policing in the context of public orderand lnterna I Securlty challenges rl r The Director General ot PoIce shall. with the approval ot lne Stale "

Gouern.nent, dra* i,p an lnternal Security Schere for lne e'1lrre Slate as wellasfor each ol ll'e dislricts and ma.or urba' areas to dealw IF oroble'ns oiguotic O,aer ana Security ol State, as specificto the area and shallplace it belore the State Police Board for its approval

12, The iniernal Securiry Schemes so'o'mJlated shallbe 'ev'eweo a-d rev sed '' r"n."essarvonceintwoyears,a'd rrorefrequentlyi'requi'ed' Dislrict level Inlernal Security Scheme shall be prepared by lhe District

iuo"ri.,"na"ntotpori"eand s;ntIotheD:rectorGe4e'alof

polcealonqwith

the endorse-nent ard suggesl'ons oi lhe District [lagist'ate'

/Tl The lnlernal SecJ'iIV Schemes wil' as laras possible' cove' all rna or ' oroblernr1.ear", isbrone lo orwhicrcar otherwise beanticipated in lhe lnote or any pan tne'eol ln preparing lhe Scheres, tne Director Gene-a oi

pnrjc."natttire soeciatattention to liely disluroanceol pub'ic ordera'isi'19

orr oinon-iipten'"_ratlon of develoomenla o'ogrammes in lne bac

and not-so'easily'accessible areas.

(2) T_e Scl'emes will provide that o,lrcers deploying lhe Police Io dea w(h situatiors of conflict between comnunlies. classes casles and poiltlcal groups shatl ensure that ils composition, as far as possible, reilecls social ;ivo;siry of lhe area including adequale represenlalion of weakersections and minorities.

Th6 lnternal Secu rily Scheme shall, inter alia, cover the role of the Police with iegaroio fne security of any establishment or installation relating lo crilical infraskucrure il a'y localed in lhe a'ea

0) Any organ:zaliol, while lak'ng -p^anyactiv'ty or plogramme.wh cl'^s orheMise ulobjeclionable bul'ray have Ihe potentraltordisturbi"g law and order may inform the Police, and thereupon, the Pollce shalltake such measure; as deemed necessary to dealwilh ihe situation'

12) Whi,e oreoarinq the lnternal security Scheme under Sectiol 90 lhe Police ' shall r;le'inlo ;nsideralion the co;tingencies of special law and order oroolems, and security requirements that rray a'i5e 'n such sitJalons The jnte'nal securhy Schemes will incorporate regurar y updaled^and corro'ehens've Standard Operat.ng Procedures lor the aclion to be taken by ine iot'ce, lnOeperOe.tly or in coordinat on witn oI'er corcerled age4c^es 'n

ine p"rioO'pr"ceOing, Ouring, and in ihe aFtermath of problems ol each kind'

94.

Crime lnvestigation Separalecrime

investigation unit

CHAPTER IX

Crimina! lnvestigation

96. A report of commission ol a crime shall be entered in the records 0f the Police Slation forthwith in accordancewith ihe la1/v in such maflnerand on sr.rch formal as may be prescribed by the Governrnenl by rulesorbythe Director Generalof Police through Standing Orders.

97. The State Government shall in the Police Stations oi such crime-prone areas or urban areas as it may consider necessary, by orderseparale lhe investigation of crime from law and order and other Police funclions by creating a Special Crime lnvestigation Unit(ClU), headed byan officer not below the rankofSub- lnspector ol Pollce, with appropriate slrength of officers and stafi, for the invpsligal on of econon c dno ieinous c.imes.

98. The olficers posted in Crime lnvestigation Units will be selecled on the bas s oi lheir aptitude, competence and integrity. Their professional skills will be upgraded, lrom time 10 time, th.ough specialized training in investigative techniques, particularly in the application ofscienlitic aidsto invesiigat on and forensic science lechn iq ues.

99. Oilicers posted to Crime lnvestigalion Unils will have a reasooable tenure, and willbe rotated to law and orderand other assignmenls.

100. (1)The ofiicers posled to the Crime lnvesiigalion Units willinvestigate crimes slch as murder. kidnapping, rape, dacoily, robbery, dowry-related offences, serious cases of cheatlng, misappropriation and other economic , otfences as notifled bythe Djreclor Generaiof Police, besides any olher cases specially enlrusled iothe Unit bythe District Superinlendent of Police.

(2) Ali othercrimes will be invesiigated by other Police Otficers posted in such Police Stations.

10'1. Necessary legal and forensic assistance witl be made availabte to investigating otticers during visit io the scene ot crime and during investigation. 1m. The invesijgation of cases taken up by the Crime lnvestigation Llnit personnel, overand above ihe supervision of lhe Statjon HorJse Oflicer cofcerned, willbe supervised by an oflicernol belowthe rankot Deputy Superiniendent o{ Police, who !'vill report directly to the District Superintendent of Police.

103. ('1) The Criminal lnvesligation Department (ClD) of lhe Staie shall take up investigatlon of oflences of a more serious nature orlhose thal may have interstaleor inler-distrlct ramifications, and other complex crimes, includlng economic crimes as notified by the State Government from lime to time and as may be specifically entrusted to it by the Direcior General oi Police in public interest

(2) The Direclor Generalof Police may entrustthe Criminal lnvestigation Depaiment wilh the investigalion of any case registered wilh any Police Station in the Slate in case special investigation is expeditiously required, or it is necessary to do so to maintain pLrblic credibi lty in ihe investigalive process.

lM. The Criminal lnvestigalion Deparlmoni will have specialized unlts ior investigation of cyber crime, orqanized crime, homicide cases, economic oilences, crime relallng to women, and any oiher category ol ofiences, as notified by the State Government afd which require specialized invesligalive ski s.

Selectlon oI officers

forCdme lnvestigation

Units

Tenure of

offlcers ln

cru

Specific

offences

to be

Investlgated

by Crime

lnvesilgation

Units

Legalancl forenslc

asslstance

Supervision

oI investigation

lnvestigations by

Criminal lnvestigation

Department

Specialized unitsfor

speailic crime

Selectlon of otflcers forlhe Crlminal

lnvestigallon Department

Legal

advlsors and experts

Funds, powers and facilltiestorsclentific lnvestigation

Scientlfic Aids to lnvestigation

lnvestigalion Manual and Crime Beview '105. Ihe otficers posiedto the Criminal lnvestigation Department will be selected on the basis of their aptitude, professional competence, experience and integrity. They will undergo approp ate training upon induclion, and ihek kno;ledge and skills will be upgraded from time to time lhrough appropriale ref resher and specia,ized courses.

106. The Criminal lnvestigalion Departme.l will be providedw,ih an appropriaie number of law officers, crime analysis, technical experts, specialists etc^to guide, advise and assistthe investigating officers in the Police Stations orlhe clD.

107. The Criminal lnvesiigation Departrnent shallbe provlded withadequate siatf and funds. -fhe head of ihis Department and the State lntelligence Department will be vested with the financial powers and privileges of a Head of the Deparlment.

108. The Criminal lnvestigation Department shall be equipped with adequate iacililies of scienlific aids to invesiigation and forensic science including qualified and lrained manpower, in accordancewith the guidelines ifany issued in lhis regard by the Directorate of Forensic Science orthe Bureau ol Police Besearch and Development otthe Government of lndia.

109. (1)The head oflhe Cdminal lnvestigation Departmeni shallcause to be P.epared, wiihin 6 (six) rnonihs lrom the commencemenl oi lhls Acl, a compreherlsjve lnvestigaiion Manual specitying detailed operating proceduresior investigation ofserious crimes and other crimes,^procedure ior collection ol samp{es tor forenslc analysis by the CID and Police Slation levelClUs and investigating officers. The Manualalong with recommendations olthe Director General of Police shall be placed before the Stale Police Board for its approvalwithin I monlhs of lhe comrfiencement oi this Act (2)The Criminal lnvestigalion Department shall publish a periodical Criminal lnvestigation Gazette/Crime Beview, giving inlormalion regarding crime, arrests, wanted persons, warnings etc., in such lorm and with such content asthe Direcior General of Police may directfrom timeto time. The Gazelte shallbe widely circulated, and published on lhe website oflhe Police Department.

110. (1)The Slate CID shallmaintain databank oi allindices important for crime invesligalion, c me prevenlion and tracing of losl and missing persons and property, and shall administer lhe State C me Records Bureau and Diskict Crime Record Bureau forthe purpose.

(2) The CID shallmainlain adequate linkages with District Superintendenls o, Police and with the Nalional Crime Becords Bureau ior data updaiing and exchange.

(3) The CID shall have a Finger Print Bureau to be hoaded by an otficer of appropriaterank.TheBureaushall maintaincompulerized,searchable dalabanks offinger prints, including those collecied in the course ol investigation bythe Bureau orbythe District Police. The State Finger Print Bureau shallcoordinat6 activitieswith similaragencies in olher Slates and Governmentof lndia. The Finger Prinl Bureau shallprovide training to invesligating otficers oftho District Police and develop standard operating procedure ior lifting, developing and matching finger prlnts in various ciroumstances, and shallpublish a Finger Printing Manuallorlhe purpose, Maintenanceof Crime&

Forensic Data Bankand

FinEerprint Bureau

Methodologyⁱⁿ Evolving Training PollcY lnlraslructure

of Training lnslilutions Tralnlng cum

Education PolicY

Training lo be linked to promotion and Postlng Developmentol

Scientllic^and

Technical Assistance Training In Central and Regional

Police Training

tnstitutions

Guidelines of Bureau of Police Flesearch etc. to betaken into

consideration Ior Tralning

Assistancelrcm BLIrcau of Police Rerearch and Developmentetc.

State Bureau

ot Police Besearch and Development

CHAPTER^X

Training, Research and Development

111. The State Government shall evolve aTraining_curn "Ed!calion Policyiorihe Police in accordance wilh the provisions ofthis Act, keeping in view the current and anticipaled requirements of policing The policy will, as iar as possibl€, lake intoaccount anyguidelines in respect of Police lraining as may be issued by the Union and the Stale Government from time 1o time

"ffte training policy shallaim al achievinglhe obiectlves o{imparting knowledge i' Poiice subjecls, developing professional skills inculcating the righl attitudes, and promoting Constitutional and ethicalvalues among Police personnel 'l 1 2. Ihe training po licy shali € nsu re that Police pe rsonn el are adequ alely tralned 10 eflicienly ,edorm their job. Successful participalion in appropriate trainlng programmes shall be linked as far as possible, to the promoilon of Police peraonnel of different ranks, and to thelr posting to difierent assignmenls^{in a} structured manner, as notified by the State Government from time to time'

113. ln evolving the training policy, optirnum advantage shall be taken of the methodologies ot distance learning, outsourcing and on theiobtraining 1'14. The Stale Governmeni shall creaie and upgrade from tirne to tirne, lhe infraskuciure and capabiLilies of training inslilutions in consonance wilh the holistjctraining needs ol PoJice perconnsloi different ranks, which shallinclude, besides alltypes of specialized training, a compulsory reiresherkaining course of appropriate duration for all ranks periodically For this purpose tl'le Slate Government may also create a suilable training centre wilh the req!isite infrastructure in the districts or in the Armed Police Battalions. lls.TheslaleGovernmentshallensurethatfulladvantageistakenofthetraining faciliUes available in cenlral and rsgional police training institutions, 10 ad equately train Police personneloilhe Slaie in specialized profess ional su biects, and to train the trainers oi lhe State Police training lnstitutions

116. ln upgradingtheirtraining infraslructure as wellas the content and methodologles of lrainlng courses, the training lnstilutions shall take maximum advantage ofthe standards and practices evolved orgLiidelines issued by organizations such as the Bureau ot Police Research and Development of Governmentot lndia, and lhe NationalPolice Academy 1'17. Foran objective pe odicalevallalion ofthetraining policy ofthe State and^i1s irnpleme;talto_. lhe Siale Police rray LtiliTe tne ava lable ass.sld"lce^ol o'ganrTal:ons sJcl as the Bu'eau o' Police Research a1d Deve'opfl ent^o[ Government of India.

118. The State Government may establish a State Bureau of Police Research and Developmentwith provision lorappropriate slaff' fundsand olher Iesources to 'egrrlariy unoe.tar.e research a1d analysis on all such sub,ects and issues l,,liich may lead Io irlproJene.lt'n lqe standaros of Police lunclion'n9^and performance. The State Government rnay also sponsor' in other repuled organlzationsand instituiions, specialstudies and research in subiects having relevance to policing.

'119. The Srare Gove.nme'lt may also lal.e approplate measJres to ha'ness deve'oping tech rology lo r scient:i ic andlechnrcalass:slance l'1 lhe inrvestigalon and deteciion of crime, and other policing tasks.

Funclions of State Bureau of Police Research and

Development

120. Ihe tasks of the Slate B!reau of Police Besearch and Development, when conslituted, shall include^:_

(a) preparation offive-year Perspective Piansto modemize and upgrade Police inkastructure wilh the objective of enhancing ihe prolessional compelence and efficient management ofthe Polce Service. This Plan shallcover mobiliiy, weaponry, communicalion, lraining, forensic inf rastruciure, equipmentsand protective gears, officialand residential accommodation, and any othersubjectwhich may have a bearlng on qualitaiive improvement in Policing;

(b)keeping abreasl ofthe latest equipmentand in novative tech nologies succesalully introduced^byolherPollce organizations within the counlry or abroad, and assessing lhe adaplabilily orotherwise of such equipment and technologies by the Slate Poiice. These may include new producls, arms and ammunilion, riot conkol equiprneni, kallic conlrol equipment, Police transport and various scienlili6 and electronic equipmenls useful ior scientific aids io investigation or other policing tasks;

(c) liaising and coordinating wilh the BureaLl of Police Besearch and Developmenl ol Government of lndia, ihe acadernia, reputed scientiiic ' organizations, instilutions and laboralories and privaie secior u nde rtakings on rolevant matters;

(d) studying specific and developing problems of policing in the Staie wilh the objective of evolving solutions and remedial measures;

(e) examining ihe prevalenl sysiem of policing and suggesting structu€1, instilutional, and otherchanges thal need to be inlroduced in ihe Police lo make its functioning more eflicient and responsive; and concurrently evaluating and documenting the impactof modernizaiion and training policies ofthe State Police and repofling ils findings to the Dkector Generalof Police and the Slale Governrneni.

Framing ot ruleslor adminlslration ol Police Prohibition of certain practices

Disciplinary Penalties

CHAPTER XI

Begulation, Control and Dlscipline

121. Subiect lo any rules and rcgulations made in this regard by the Slate Governmenl the Director General of Police shallmake rules, regulaiions or issue orders, not inconsisient wilh this Act or \/iih any other enaotment for the lirne being in force, in respect o, the following, amongst others,^ior_

(a) prevention and investigati6n of crime;

(b) effeclive prosecuiion otoffences, including liling of appeals;

(d) regulation and inspecuon oi the Police organization and oflhe work performed by Police officers;

(e) determiningthe description and quantity of arms, accoulrements, clothlng ' and other wherewilhal io be provlded io the Police Servicei (D prescribing the places of residence of rnembers ofthe Police Service;

(g) instiiution, managemenland regulation of any Police fund forpurposes connected with the Poljce administration including reward to informels or welfare of Police Personneletc;

(h) regulation, deployment, movements and location olthe Pollce;

(i) assigning duues lo oflicers of all ranks afld grades and prescribing^the manner and the conditions subiect to whlch they shali exercise^and perlorrn their respective powers and dLJtiesi 0 regulaiing the collection and communication of intelligence and in{ormation by the Police;

(k) prescribing the records, registerc and ionns to be mainlained and the returns to be submitted by difierent Police units and oificers;

(l) computerization of Police records and police working;and

(m) generally, lor the purpose oi rendering the police more ellicient'and prevenling abuse ot power and neglect ol dutles bythem-

122. No Police otficer shall ioin or be a member oi any association orparticipate in the aclivities oi such associalion whi6h has an objective,or which aims at collective negotiation, on mailers aelating to the Police service. 123.⁽¹) Su bject to th€ provisions of Arlicle 3'1 1 oi the Constitution^and the rules and

reg;lations made underthis Act, ao olficer of ihe rank of S!peintendent^of Poiice orabove may award any ofthe following punishmenlto a police of{icer of a rank lorwhich he^istho appointing authority_

(a) reduction in rank (providedthat such reduction in rank shallnotbe^{to a} rank below the lank in whlch such otlicer was aecruited);

(b) compulsory.ethement;

(o) dism'ssal.

(2) Any Police o'ltcer oi Ihe ranh of Supe':ntendent of Pol ce or above' s-bjecl io tne ru,es madeⁱⁿtnis behar{ Inay award anyol re tol'owi'\g pL^isfments to any Group'C'Police oilicer under his official controi'

Suspension Misconduct

(a) reduction in PaY;

(b) withholding o{ increment;

(d) fine not exceeding one month's pay;^or

(e) rePrlmand or censure' l-11 An AssrSlanl Superinlende_l ol Po 'ce o'an ol':cer ol equ vale^t rark nar '' i"r"?o"i.",ii,i-",J'i'i lni orl"pti'-'a'o or "nrsu'e ro a1 oll cer o'o' oerow I' e

rank ol Sub lnspeclor ot Police'

r4l Anv o,1 cei of ano above lne lank oi lnspeclo' ol Pollce Tnay awald

"]li,*r"iu t" c"ttiables ard Headconslab'es as orescribeo inthe rules

;amed underlhis^Aci'

,5rAnvDunsh'nentrenionedinsubseclionsl1l'^2)'(3) or^(4J^' awaroed^lo

''^';;:Fice; -',i";' afiecl hrs :abrr'l! ior plosecJror Io'aav cr irnina o'e'ce committed by him.

124. {lrADoriCeofii(erolo,ab.vethera'kols-pe'inlendento'oo cP may,place

''- ' , t" ,a" "i ."r.f

lne ran( or lnspecto'oi Pol'ce o' oelow suoo'diTa'e^lo him, under susPension'

.a, w_ere a oisc,!l:rary o'oceed'19 'o- awa'o ol pun sl^mo1l aga'ns' h -'l 's

contemPlaied or ls Pending;

(b) wne'e in lhe opin'on ol lhe a'o'esa'o auihor'ty Ihe'e's^a ptina'ac:e _

case thal sJct oflicer l_rs engaged n:rrself in aciiv Iies orejJd'c;aj Io

lhe securlty oi Staie; or

r.1 wne, e ln ihe op nion of I're aforesa'd aulhor'ty l1e'e s onma lacie ev derce in resnecl ol any c'imlnal orlence'inder investigat'o'' nqu'ry 0-r'a'

(2) Every order oi suspension passed und€r th s secilon shall be in wrting

giving brieilY the reasons

(31 Wnere an otl'cer is p'aced rnoe' s-spension l^ *t:"111.-::T::l::J"':,:

oisciplinary ploceeo'ng o'ol erv/isp ano anolhcr d sclolrnary Droce eu "9

J'i"'r"o

"jain.r .'- o,'ing Ihe cur-ency o' Inal s*":'rt::'.'::^"yl:::iI"

.onp"tenito p'a"e n'' undel suspen'ion 'T ay' for 'casons 1o De rec:ru-:u

;w; no. d;'ecI Ihat tne o'f'c€r shall conlinue lo oe u_de' s"spels'on^lJnI the cor'-p'etion olall or any o'sucn proceedl'lgs'

r4r an .r.ier ol susoensio' so made rnay at any lime oe revoked oI mooii'ed' or

'- ^1., ^.". r.")^,i"wp.l everv six monlhs or ear"e'' s-o molu oJ on a

L*"!"""t'"" -"0" orin" o4tu'.lnd"t s"oe'tron oy lhe aut'o'iylvhich .iIa" rn. o,o"r^o,^nv

"nv aulhorily Io wn'ch st'ch aul'ro-ity 's crboroinale

{5, l'r every case where I'e perod o{ 5-spe_sron exceeds ore }ear'.Ihe case ''

a-"i_u,j r"p""* t",rre Dl'ecto'General^olDorlce^whosu a Ilnereafterepon the same to the State Police Board'

125.^APorrce oliicer sl^a' .^-rado.lio'] lo arl olher dei' ouen! act o'oenav'o--^as

"p"a ]i"i,",1," ,ul*u"l rures' be liao'e lor disciph_ary acl:on for a_^/ol lhe f 6llnwino miscondud, namelY:-

(a) dis;edience oi lawfulorders;

(b) neglect ol duly;

(d) malingering or unauthorized absence lrom duly;

(e) act of cowardice;

(f) misuse of authority; oI

(g) any act unbecoming of a Police oflicer. ApPealagainsto'Clersot126.(1)Anappealagainstanyodeloipunishmentpassedagainsianoff]cerUnder pu;ishh;nt this Act or any .ules made there under, shall^lie:

(a) where the order is passed by the Director General of Police, to the Siate Government;and

' (b) where theorder is passed by an olficer subordinate io lhe Direcior General of Police,lo ihe oflicer next higherin ranklnthe Police hierarchy who passed such order.

{2) No appeal shall lle afier a period of45 (fony-five)days of passing lhe order .^ofPunishmenl^I

Provided thatlhe State Government orlhe Direclor General of Police may relaxthe period within which the appealshould be filed foriust and suilicient reasons to be recorded in wriiing.

Separate set ol ru,es for 127. The State Government shall frame ihe classiiication, control and appeals poiice personnel rules for police personnel, which will, among otherthings, ensure limely ' disposal of disciplinary proceedings

Pollce oftice6 128-⁽¹⁾Every Police Otlicer not on leave or under suspension shall, ior all purposes always on duty of this Act, be considered to be always on duty and may at any time be deployed ln any Part oi the State.

(2) Notlvithslanding the grantof compensatory benefits in lieu ol holidays or weekly ofl orlor seNice beyond otfice woAing hours the appropriaie Police aulhoriiies and the state Government shall ensure that all Police personnel get reasonabie number of holidaysand time offs

Policeofficer 129, No Police Otiicer shallabciicate his duties or wilhdraw himsell lrom his not to abdicate place ol posting or deployment witholl proper authorizatlon ' duty withont propet Explanation: An oflicet who, being absent on authorized leave fails wiihout authorrzalron reisonable causoto reporl forduty atthe expiration oi such leave, shallbe deemed within the meaning of this seciion io withdraw himself irom the

dulies o{ his office.

Police otticer notto 130. No Police Offjcer shallengage in any employment or office ot proiil

engageinemploymenlorwhatsoever'olherthanhisduliesundelthisActunlessexpresslypermitled

ottice-or protii ' to do so in writing by the central or state Government in case of lndian ' Police Service and Slate Police SeNice oiiicers respeclively, and the Direclor General oi Police in every othercase

Additlonal mechanism for Police accountabilitY Police A6countability Commission

CHAPTER^XII

Police AccountabilltY

131. ln ado4o_ 1o 1ne er:sl,ng necran'sms iJ_cI o'ls ouies a-d'esoonsib rites

ol rne deparimenlal aulno nes accounlabl'lyof theoo'ice s'aL-be lu'1tser

]n.r".JJi"-l-or', ,"" ,aori'oral recha-isn oera 'ed in l'is chaole' AccountabilitY lor conduct

1T 2. The Siale Co!e'nnenl sl-all eslaD sh a Po'ce Accou'tao'llly Coqn ssion

'"- ;;";i":;"';,,.d to as'1.e co'n'ssor'l cons'strng ol a chairoelqon' ,liio",tl-i-.n

"ine'srail as 'nay be lecessary' Io ""S.Y1" 'l':-li:'::

"*ol"^"ir rt,ppoaea oy swor_ slalen ent aqai'sl Ihe Policeo'licers lorse4ors

;J;;;i;;; ,"r"; s-ch orher iuncli;s sr'pJrateo 'n tHis ctsaple :

133. The Comrnisslon sha I have lhlee members wllh a credible record oi iniegrity

'--

anJ commitmenlto human rights and shallconsistof'

(a) A retired High CoufiJudgewho shallbethe chairperson ol ihe Commission;

tDt A -e' 'ed otficer noI De ow lne rdnk o'Sec'e1ary Corniss'o1e' lo Ihe Siale

Cor"in"n-,^o'upo';ce oficer s-pPran_ualeoⁱⁿ^lre 'ank 'ol be ow t5at oi

;;iil;;;,;,;;;*d "iPorice,

wilh experience in public administralion^;

(c)One person oi repute and sianding from ihe civil soc ety:

Provided thal at leasl one mernber shall be wornan and not more

than one member shallbea retired Police officer' '134. rl ) T'le Chailperso'1 ol the Con_nission sl_al De appor']leo lorn a Ddnel of

'* ."i;; ;':;":n Juoqes. receiveo 'ron- rne ch'e' - J:trce oJ t-e urgh cou.t

ot Sikkirn.

(2) lUemoels oi1*e Con.'l_;sso' othe-lFar tne Cnairpe'so_ slarlbeapoo'nted o'1 Ihe recon-nendal'on ol l_e selecton parelcoJ^st t-ted Llnoer lh-slct'o'

in" uipoi"*"-,^oi'n"

Fdeoenoenl r'erbers o'lne Slale Porice Boaro

r3r Vacanc'es in lne Comn-'rss'on s1a'' be I'red Jp as soor ds o-acrtable a'^d

'"'

" ""Jira"

i"'",,n"" Ihree monihs atler a seal has la e,l vacalt

(4) ln selecting memberso{the Commission the Pan el shall adopt a transparenl

process.

135. A person shall be ineligible to be member ol lhe Commission'ⁱⁱ^{he '}

(a) s ^ot a citzen o'lndia:

(b)ls above 70 Years oi^age;

.e) "olos any e ecled ollrc''

''c uo ng LnaI of l"4en_oe' of Paniarer^Ior Sta'e Leqislalure^oranY local bod)r

,fl s a nerbe'ol, ol^sassoc aleo in a'V na_1er w'Iq' ar orga'izalio_ oec ared as un,a,14_' -rde'a' elisl'ng la$'

(g) ls an olfice bearer or a mernber oJ any political pady;

rhl has been convicleo 'oI ory criTina' otle_ce l'volv ng 'rorar l-'o'lLde o'

lor an ofience pJnislao'e l^'ll^

'n'pr'so'1meni of one year or n0re

Composition of the

Commission

lneligibilltY fo.

membershiP

seleclion of ChairPerson

and Members of the

Commission

(i) is lacing proseculion lor anyoffence rnentioned in clause^(h)above and againstwhom charges have beenframed by a Court of law;or

(j) is ol unsound mind aod has been so declared by a compelent Court- Term of ofrice and 136. (1) The lerm of office of the Chairperson shall be 5 (five) years, and that of a iiiJitl.r"oi""*i""'nenberlhreeyears,u^less-

of Chairperson and (a) he resigns al any time beiore the expiry oi his term ; or Members

(b) he is removed trom thd office on any oi the grounds mentioned in Section

135.

(2) The Chairperson and Membersshallbe eligiblelor reappoinlmenl onthe expiry of lerm.

(3) Ihe remune.ation, allowances and otherlerms and condjlions o, service ol the members shall be as notified by lhe Siate Governmeni irom time to time.

Removal ot 137. The Chairperson or any Member of the Commission may be removed from Chairoerson anc, otfice on the recommendalion of the Siate Police Board, by an order of the Members Slale Governfient on the grounds^ol

(a) proven misconduct or misbehavior;

(b) percislent neg ecl lo perlorrn outies ollhe Commissron:

(c) occurrence ofany situatlon thal would make a momber ineligibletor appointmentto the Commission underSection 135; or (d)any member engaging himselfduring his term of otfice in any paid employment outside the duties ot his otfice.

Slaff of the Gommission 138- (1) Members oi the Commission shall be assisled by adequate statf with requisite skills, lor eificient discharge ol lhe funcllons of the Commission.

(2) The strenglh of the staff, their remuneration and condilions of service shall be as prescribed by ihe State Government. keeping in view the size ol the State, iis population and the average number of complalnts against ihe Police, the add ition al funclions entrusted to the Commission, and shallbe periodically reviewed and revised.

(3) The subordinate staff shall be selecled by the Comrnission inter alia, on a contractual basis, through a transparent process.

(4)The remuneration and otherlerms and conditions of servlce of the staff shall be prescribed from lime lo lime.

Conduct of business '139. The Commission shall devise its own rules for the conduct of its business. Functionsotthe 140. (1)The Comrnission shallinquke into allegations of "seriousmisconducl"

Commission against police personnel, as deiailed below, eiiher suo rnotu or on a complaint

. received trom any ol thefollowir]g-

(a) a victim or any pe.son on hls behali;

(b) the National, or the Staie Human Rights Commission ii conslituled;

(d) any othersource. Explanation :"setlous misconduct" lor the purpose o, this chapter shall mean any actorornissiofi oia Pollce officerthal leads to or amounts to-

oltheCommission

(a) death in Police cuslody;

(b) grlevous hurt, as defined in seclion 320 oJ the lndian PenalCode,1860;

(d) arresl or detenlion withoul due prooess^oilaw :

Providecj that the Comnrission shall inquire lnto a compiainl oi such arrest or detenlion, only if ii ls salisfied prima tacie about lhe veracity of the complaint

(2)The Cornmission may also inquire inlo any other case reierred io it by the Direclor Qeneral of Police if, in the opinion ol ihe Commission' lhe nature

ol l.e case'1erhs an ndepe dent inqJ 1.

(3) The Commission may monitor lhe status oi depadmenlal inquir es and action on the complai;ts of 'mlsconducl' against Group'A', Group 'B' and Group C' police perconnelthrough quarierly reports obtained from the Directol Generalof Police and issue apnroprlale advice lo the Pollce depanrnentfor expediijous complelion ol inquiry, it in the Cornmission's opinjon such inquiry or actlon on lhe complainls is getting unduly delayed

. (4)The Commission mayalso callfora reportfrom and issue app roprlaie advice lor further action or if necessary a direction for a lresh inquiry by anoiher officer,lo the Direclor Generalol Policewhen a complainant' being dissauslied by lhe oLltcome of, or inordinate delay in the process of, depaftrnentaiinquiry into his complaint of "misconduct" by a Police otflcer' brings such matter io ils nollce.

(5) The Commission may lay down general guidelines for the State Police to prevent n'risconduct on lhe part ofthe police personnelland

(6) The Commisslon shallalso perform theluncuons oi ihe State Human Bights Commission lisled undersection 12 oflhe Proteclion of Human Rights Act' 19s3. forlhe Staie ol Sikkim and make sultable recommendations io the Governmenl and the authority concerned. ln performing such iunctions lhe Commission shall be provided all necessary inlormalion/ assistance as il may reasonably require, by all concerned

1,11, (1) ln lhe cases direclly enquired by it, the Comrnission shall have alllhe powers of a civilcourttrying asuit underthe Code ol ClvllProcedure,¹⁹⁰⁵ and in particular in respecl ofihe following matters_

(a) suanmoning and enlorclng ihe ailendance ofwilnesses^and exarrt,]ing tnen o_ oatr:

(b) discovery and production of any documenti Lc) receiv^ngevidence o_ aff davils;

(d) requisitioning any public record or copy thereof irom any court or oflice;

(e) issuing authorities iorthe examinailon of wilnesses ordocuments; and

(0 any other malter as may be prescrlbed.

(2) The Comnrission shallhavethe powerto require any person sublectto legal p vilege, to furnish inforn'ation on such points or matters as, in the opinion of iheLommission, maybe usefulior, or relevant lo, the subiect matter of the iflquiry, anci any person s0 required shall be deerned io be legally

Statements madetothe Commlsslon

Persons likely io be preiudicially affected to be heard

bound to lurnish such information lliihin the meaning of Seclions 176 and 177 oflhe lndian PenalCode, 1860.

(3) TheCommission shallbe deemedto beacivilcourtand when any otfence, as defined in sections 1 75,178,179,180 ot 228 of the lndian Penal Code, 1860,^iscommitted in the view or presence ofthe Commission, the Commission may, wjth the prior sanction o{ the Stale Governmeni,^and afterre6ording lhetacts constituting the of{ence and thestalement olthe accused as plov ded loriothe Code olCriminal Procedur€, 1973, forward lhe case to a Magisirate having jurisdiclion to try the same. The lvlagistrate to whom any such case is foMarded shallproceed to hearthe complaint against the accltsed^asif ihe case has been fo&arded to him under section 346 ofthe Code oi Criminal Procedure 1973.

(4) Every proceeding before the Commission shall be deemed 10 be ajudicial proceeding within lhe meanings of Seciions 193 and 228 and forlhe purposes of section 196 ofthe lndian Penalcode 1860' the commission shallbe deemed io be a civilcourt for allthe purposes of section 195 and

. Chapterxxvl ofthe Code of Criminal Procedure, 1973.

(5) The Commission shall have the powo.to advise the State Government on measures to ensure protection ofwlinesses, vlctims and theirfamilies who mightiace any threator harassmentfor making the complainl orfor fumishing evidence.

(6)The Commission mayvisit any Police Station lock'up or any otherplace^of detention used by the police and lf it thinks lit il may be accompanied^{by a} Police or'ficer.

142, No statement made by a person in the course of giving evidence before the Commission shall-su6ject that person to a civil or criminal proceeding or be used against him in such proceeding, except a prosecution forgiving false evidence^:

Provided that the statemenl-

(a) is made in reply totho question which he is required by the Commission 10 answetior

(b) is relevant to the subiect matter of the inquiry^:

Provideci runher that on conclusiol. ol the inqu'ry into a conplainl o' 'serious misconduct'against lhe Police personnel, i{ t'e Comn'ission^:s satisiied that the comp'aint was vexalioJs, irivolous oI -alal:de, ihe Comrnission may impose such line as considered approp ate on the comPlainant.

143. lt, at any stage o{ the inquiry, the Commission considers it necessary io nquire iitothdconduct ol any person, or is oi the opinion lhai lhe reputation of aiy person is hkely to be preiudrcially affected by ihe inq,riry, il sn€rl g r'e lhal peison a reasonab e ooponunity of bolng reard 'n tne iTquiry and lo ploduce evidence in his supportl

Provided lhal nothing ln this Section shall apply where lhe credibilily of a witness is being impeached.

'144. (1) ln the cases dlrecily inquired by the Commission, it may, upon completi0n ol the inquiry, communicate its findings 10 the Director Generalol Police ard the State Govemment with a recommendation^to_

Decisions and

recommendations

oI the Commission

(a) register a First !ntormation Beport;and/or

(b) initiate deparimentaJ action based on such lindings,duly torWarding the evidenco collected by ii io the Police:

Feports ot the Commission Rights ofthe complainanl

Provided thai the Commission, before fina lzlng its opinion in all^such

"u""".tuii!r"

ii" oit";tor General ol Police an opporturity to present lhe department's view and additionalfacis, il any:

Provided lrrl"e'tnal' i' suc' cases' lhe Corrr'ssion ray^rev:ew^:ls I n.lnos uoon rece'pl ol adoil ona in'ormat'on f'on lnF Direclor uenera or

Pol'cJthai r'ay rtave a nalerial beafg on lFe case' ,21 The Comrnrss'on may also recomnerd lo lre Stale Gove'n'-rent pay're t

"' .I-""a",""v

""ap""satior bv rhe Gor ernne'l lo lhe viclins ot lhe sub ecl malter o, slch an inquiry'

',0U.,,,-n"6o1nlsl;oashallplepareanal'ualreoorlatlheendoteacocalenda year, inter alia, conta nlng_

(a) the number and type of cases oi "serious misconducl" inquired^nto bY ii;

nl ihp nurnoer a_o lvpe o' casps ol _r'l:sco'1ouc[ Iefelleoloilbylle '"' l""p]" """" +"'t oe ng d'ssat srred oy l' e oeparlnenta' nqL:ry:nto

his comPlalnt;

r., Jne n-rnber a''ld Npe ol caSes^.]cudrrg lhose relelred to il ib I above^{i 1}- which adv ce o' Iecoflme_da l;on was issJed by I lo the po'ce'or

,uriheraction;

(d) the identiliable patterns of misconduct on the part^o'Police personnel

in the Slalel and

(e) recommendations on measures 1o enhance pollce accountabilliy r2r Tne annJal reood ol Ihe Comrrission thar be 'aid be'ore the Slate "' i""'.r"i-r"

it* ordget sessio_ and ena'r oe a pLbric docL'neni' rade

easily accessible to the Public'

r3j Tne Corrn,ssion 4_ay a.so preparF speciar reporl: w'lh respecl to soecl''c

-'c".les

Oirecrfy :'quirua lnLo Oy t. f"ese -eports sqall a 5o oe rade Fasrly accessible io the Public'

'146. . I r -_e Complai_a1l may lodqe

_is co.-lpla:' I 'elalinq lo any'n:scond'rcl '-'

"t="r'",r'a riaao_ouct' onl"e oatoloolrcepersonnFl e'ihervrt'^{Il^e} departmenial police auihoriiies or with the Commission^:

Provided that no complaint shall be enlertained by lhe Commlssion il

tn. sunieir marte, ot tne comola'rl^isbe'_g e?anineo by a'! olhe' commi;sron. or anv Courl

r2l^Incases whe-e a comp'ainant 1aq rodged a cornp'aint wn5 lne Police

, _

,,,,fi..L" 1o -", i_'orm lre Commision al arv stage ol lhe depalrnenlal inq-i.v atoura_yi'no''edelayⁱⁿlhe orocass ng of the lnqrlry' {31The corDlainant sral, have a 'ighl lo oe inlorred ol l"e prog'ess o' lhe

- r;;;;; ri;ji;; io ti,e a" j^,rsresJ.t oy rhe ' ' o r:'-s authorrr) iriJ iJnce'neo^potce a-r'orrry or tl^e Com'rrssron)' r4) Tne coflpla:^a'l 'nay atie_d a'l hear;rgs ir a_ 'no_'J concerning n s c€se'

'-'il:;;;;;";"i.;' oe intornea^o't-ne date and oiace oi each hea-ing'

(5) A,. hearings s'1ar oe co'lducled n a language i'Le I gible lo,f-e-compli'a'l' -'n

"iua"'*nuonur,'ngscdnnolbeconducteolnsuchala'guagelse

""r["" "ir"

1",",p,""i shall be requisition d iithe complain ant so desires ' {6r W-ere upon t-e corrpletron of ttse depa(Tentar lnq I ry' lre comp aina^'5

'-'ctiss-ar]sliea wirn rne ourcone orlhe i1quiry on ihe 9'oL'los thal tl'P^sa'd

Duty ofthe Police and other State agencies inquiry violated the principles ol naturaliustice, he may approach the Commission Jor appropriale directions.

147. (1) The Director General oJ Police shajl refer or cause to be reiered,all allegat ons ol"serous misconduct'by Po ice person nel coming 10 his notice or of h,s Oepadre.t lo lhe Commrsslon.

(2) lt shall be the duty oi the heads of the Dislrici Police and the Slate Police as wellas any olherconcerned State agency 1o plovrde 10 lhe Commission allinformation itmay reasonably require lo perJorm iis duties prov ded for in this Chapter.

148. Whoever influences or interferes with the functioning ol the Commission, except in the co!rse of lawful duty, shall, oo conviction by a co!4 of law, be liable to aiine or1oan i.np sonmenl for a term not exceeding oae year, or both. Explanation: Ary lhrcat, coercion or inducemeni oftered lo any wilness^or victim of polrce misconducl or serious misconduct, shall be deerned to be interference with the functioning ol the Commission lor the purposes of this Secllon.

Accountabllity for performance

149.⁽¹⁾The Slate Police Eoard created underthisActshall regularlyevaiuate and review the performance oi the Police Setuice in the Stale as a whole and also districl-wise. For thrs purpose, the Board sha l-

(a) identify performance indicalolsto evalualethe lunct;oning ofthe Po;ce Service, which shali, inter alia, include operationaL efliciency public satislaction, victim gratiiication vis-a-vis police investigation and response, accountabillty, oplimum uulization of resources, and human rights record;

{b) review and evaLuate organlzationalperformance ofthe State Police against (i) the Annual Plan provided for ln this Act, (il) performance indicators as idenlified and laid down bythe Board itself(ili) resources available with, and constraints of the Police;

(d) suggesi ways and means to lmprove the efflciency, effectiveness., accountabilily, and responsiveness of the Police.

150. (1) The Board shall, at the end of each calendar year, prepare and toflvard lo the Siate Government an annualreporl on Police perlomance, wh ch 6hal1, nteralia, incl!de recorn mendations for irnprovement.

(2)This report shall be Laid before the Staie Legislature n the budget session and shalL be a public document, made easijy accessible 10 the public.

151. No suit or other legalproceeding shaLI lie agaihst the Slate Government, the State Police Board, its members and slafl, the PoLlce Accountability Commission, its members, staff or any person acting underihe dlreciion of the Board orthe Cornmission, in respecl otantthingwhich is in goodiaith doneorinlended to be done in pursuance oflhe provlsions ofthrs Chapter. lnterterence

with lhe Iunctionlng

oftheCommisslon

Eevlew oi Police

pertormance

Reports ol

the Boarcl on police

perlormanc_e

Prolectioh olaction

taken in good faith

Wellare Officer and Welfare Committee

CHAPTEB^XIII

Welfare and Grievance Bedressal Mechanism for Police Officers

152. t1 ) Ar otiicer l.ol oelow lne ran{ ot Depulv lnspeclor Gereral or Forice' ir lne

'"' ' .rr

oi1r,"'o,*cto' Gereral oi Po ic;, sha'r be oes'g'raledaswe'a'e Oflicerto aarise ana assist^himin the implemenlation of wellare measures for Police Of{icers.

.),The fUnctions a^d dLt.es o'lhe Werare Ofice-shall 'nlel ar'a iTclLde

'' ,a'a,"iti-a" """ -orilor:rg

ol wella-e -neasules ror Police pe'so_ne

such^as_

rar hearhca'e,particular.y "'espe"lof c'ronica_ose-ousailTe-ls'^a_d'"' :ij o,"s p;.i-r"lir"-eit he: ih ca-e schenes lor Po';ce oersonne ard their dePendenls;

Lo, lur and lioeral reoical ass'stance lo ool ce oerson_el

s-ria-i_g '^l-1ⁿ

!he coLfse o' Pedo'nance ot dJtY:

(d) post'ret remenllinanclai security; (e)grouP housingl

/il edJcat on a'd ca'ee'cou_sel'ng and Irain rg in aopropr ale shlls^fo depeloenls o' oolice oH cels:^and

ro) aoorop'iale leqalfac' ilies olde'ence o'po' ce ollicers lacrng coLd '"' riJ""uoinqt li."tlers relating to bonafide drscha'ge ol dLl\'

(h) monitol^thewelf are activities underlaken by various Pollce units in the State.

{3) The Wel'are O'1 cer sha'l De ass steo by :-ch s-bo'd .]ale o'l ce-s as

p,escrrbeo oyl.e D' ecto' Gel.era, nl Porice.

r4 A Police Wellare F .rd, unoe- I'e aorr:-istralio,1 a_o cont'olol tne Wel'are ''

"it'""r .n"ri L.*"Ieofo'lLewela'eaclivilies anoolog-arre'foI Po lce personnel, which will have two componenls"

(a) oLrtright linancial granl by the State; and (b, ralchl,1g gra l bv Ihe slale Io the corl io-l'ons rade oy Ine Pollce pe so nel lowalos ll'e \ e'fare lJnd'

,5t The Welia-e Ort;cerslarr,ⁱⁿtne pe'lorrance ol hisluncl ons begLidedoythe "' ;;;;;;; ",;. tu'o oo*n uv a wel'are co'nr;nee a1o rariJ'ed. b! rl'e 'dir""Lio"i"r"i

"t p"rice TheWelfare committee shallcomprise of one or ;;;orrce oersonler oi drflererl ranks i'om each -_it o' \ti19 o{ Ihe Pol ce service lo be no'r,_ateo by the D'recior Ge,le al ol Police' r6,^_lne Welfare Ofl'cer shall also .nlelact wli'1 oll'er gove'nmenl deoannenls' '" ;',; ;;";ir-;enaki"qs and otne' orga'rsatio's to fac'litale.ga nir emDlovmenl 'o eti'eo police oll'ce's, ard lor lhe deperde'ls ol poLce

".["ri".i*f,o f,"* 'u;o dow4 t'1eil'ives in d']e d'scta'ge of Il'e'' dLties t ss. , t t The Srare Goverl'Tent na/ Drov'de 'nsLra^ce co!e'age to'a'l or spec 'ic '"" ' ' .;;;; ;;r;s ot police'ofl cers aga 1sr alv n jul' d'sao'l ry or dealh caus-ed in the course of perlorrnance ol their duiy

Insurancecovel,

allowances

and medical facilities

Grievance Fledressal workinq hours

(2) Police Otiicels posted in specialwings, such as Co!nter-Terrorism Operallons Unils, Bomb Disposal Squads, Commando Groups e1c. shall be paid risk allowance commensurate with the risks involved in lhose duties

(3) ln addition io facililies as may be mado avaiLable in hospilals tor general treatmenl and specialised services, Police personnel may a so be provided with a medical insurance cover that would enable them to keep up the requked standards ol health and physica filness.

(4) Fac ities ior slress management, includlng psychological counsellng, 1o cope wilh prolessional stress shal be given due atlentlon in all police units and establishments.

154. (1) The Direcior Generalof Police, wiih lhe approvalof lhe State Government shall put in place a fa r, transparent, and pariicipalory grievance redressal mechanism ior looking inio individual as wellas collective grievances of Police personnel, whlch shallbefreely received and channeled uPwards from all levels of the organization. Till such time any other mechanisrn is pul ' ln place ihe Welfare Oflicerand ihe Welfare Committee indicated rn S-oction 152 shallserve the purpose and report to the Direclor Generai of Police'

(2)The grlevanceslhal cannot be redressed by the said mechanism shall be

forr'r';rded lo the State Police Board, which in turn, shall make appropriate

recommendallo ns to the Stale Govelnment{or lemedial measures.

(3) An analysis oi ihe grievances, the:r causes and their impacl on the moraie and etticiency oi tile Police Seryico shall be carried out annuaLly' This analysis shall be included in the annual repori ol lhe Slale Poiice Board

155. The Slaie Government shall iake effeclive steps to ensLlre thal the average hours ol duty ol a Police Officer do not normally exceed eight hours a day :

Provided thalin exceplional siiualions the duty hours of a Pollce Ofiicer may extend up to^'12hours or beyond. ln such cases, adequate compensalion and facilities shall be provided to the Police personnei.

Regulatjon^ofPublic assemblies^and

processions Assemblies and Processions violating prescribed condilions Regulation

oltheuse

of music

and other

sound systems

in public

places

CHAPTEB^XIV

General Offences, Penallies, and Responsibllities Order in streets^andPublic Places

156. r L The Drstlicl S-perinlerdenl^oi^Do :ce o' a1 od ceI 4ol belor !he ann o' a""ittln-Joupurv srp"'_lenoenl ol Po ce nay wnere necessary' d:'eci if,"

"onor"t oi uit ,""".blies and processions on any public place road' tii""i.;i.,orsn tur", "no

o'escribe lhe roules by $hcn a-d,1ie ti-ne-al - ir,iJ .rcn

iroc"ts'o1^naypass o'the place at whrch and lre l'4'e'or which an assdmbly may be held'

/2r li shal be oitv ol anv person rle'ding lo olgar'ze a process on on any ' ' 'oao, sl'eei oithoroLg-'aro, oI lo co.1vene an aSsen_bly at dny pJ0 lc ola'e'

to o ie ir' nar,or ir w't'ng lo Ire corcer'ed D'sl'ict S_oerrntenderl o' Po'ice

orine S-b_ D visio_al Po ice Oficel

r3i The District Superlntenderl o- any officFr nol be ow Ihe rdn< o'Assislanv -' o"-orl i.r", n,*o"nl o{ Pol'ce ;1 rece'pl or s_ch ''llimalio4 or othe1vise and u;on be^_qsatisi:ed lnat sLcn an assen'ory or plocessro^' ll a loweo i,ir,orr or"

"oit'or uno ,egu'atro_ is ri\ely lo caJse a breacnor peace nay orescr,be _ecessary cond Iio_s inc'udi_g'na\ing p'ovisions'orsallstaclory ',"n,lrrorv atranoelerts, on w_ich alone s-cn asserblvo'olocess on nay i.l"

"i""ir. U""6t tp*ial cilcumsla-ces lo be reco'ded in t\rIing''he ;""";,;;; ;i;"t;"v aiso prohibrl Ihe assenblv^ororoc^ess-on '1DJbIc inleresl, Allo'de'sandd rect'onsshoJldbe g!e_wll_rn4drroJty_ecr^U hours ol receipt oi intimailon, as tar as possible

157. rlrA N,4aolsrale o' ary Po'lce Oilicer'lo( berowthe rank S-b_'nspecto "' ' ot poia" urt."rize; ir lh's behall oy tne Disrict Suoerinle'dent oi Do ce

mav sloo anv asseraD,\, or processior which violares lhe cond tlors set ,,.?"..-'IooJ",io".ⁱ);-d^(3Joi Sectio4^I56, and orde'sJcn asse'nb^y^or procession to disperse.

12, Anv assembly oI process'on wh'ch neg'ects o'Iel"ses lo ooey a ) o der ' qiv;a L"der s-b_sect'on (') above shall be oeemed 10 be an r.1la'IU ;ssembly "under Chapiei Vlll ofthe lndian Penalcode' 1860'

'158. ,llAn\ 1,4aO.silate orlhe D'strrct Supe'inlenoent ol Po ice o-any of''cer

_ot

'* ' ;;;;;'";-k

"' AssrsranuDeputy superinlerrde,,.t ol Porice'nay reg-Lare l'e lirre and t1c vo ume al whlch nus'c and other so'l'ld systerns a-e useo in connection with any performances and other activ ties in or near

.ir"",. oi uny putli" ilice that cause annoyance io ihe res;den1s of the neighborhood.

(2) lt sha I be lhe duty ol any person inlending to organize an event or

nerlormance^ala puo ic place alv\l'ic'music aro olher sound sysJers^are ,."ir" """"*, ":

*,ir' i"e pe'ornances to gire inlinano"^rrwril'nglo.IFe concened tlag'strate ano Dislrict S-oe"lenderl^o'Pollce or t"e SUD_ Divisional Police Otlicer'

(3) Any,4agisirate orthe Digiricl superintendent of Police or any off cer not

oetw tr"e 'ann of AssrstanuDeputy Supelinte^denl ot Police o" rece pl of

sucr:.Llma',on o'olherw'se'^a_d-oon oelrg sarsiied lhal such ar Pverl^lr

iiloweO w r,,o"r^dueconr-ot a-d tegulat on. is 'ihely Io cause a breaci or

peace or annoyance Iot"e'es'denls oflLe leighborhood, rnay 0'escnDe-

r""".""ry

"ondi,io".

ncl-o ng'rak'ng o'ov s:o ns^'orsatrsfac]9 ry T-S:l:11) arargeorents.^o"wh,ch a'one sLc',\ evenl^mayLahe o ace' A lor0els aro

Directions to keep order on public roads

direclions sho!ld be given wilhin 48 hours of receiptol rntimation, as laras possible.

159.⁽¹⁾Any Magistrate o.lhe District S!perintendent of Police or any other Police Ofticer authorized by him in this behali. through a general or speclal o rde r. may give reasonab e directions to the pubticto keep order on pubtrc roads arid streets, thoroughlares, orany public place, in orderto prevent obstruclion, injury, orannoyance to passers-by orto prevenl pollr.rtion. (2)Any Maglstrate orlhe District Superintendent of Police may issue geferal drrectionsundersub-secllon (1)in respectof the wholedislrctoranypart thereol.

160. Anypersonnolobeyingthelawfulordersissuedur]derSeciions 156, 157and 158 may be arresied and on convlction by a Court of la!,v, shali be iable to a f ne.

161. (l)Any ft,4agistrate or lhe Drstrici Superintendent ol Po]ice may, by p!bLic notice, iemporarily reserue forany publc purpose any slreet orolherpubllc place and prohibitthe publlctrom entering the area so reserved, except on such conditrons as may be specifed.

(2)(a) The Distrlcl Superintendent of Police may a!thorize any Police oificer to erecl baftiers and other necessaryslructures on publ c roads and streels, to check vehicles or occupanls thereol ior violation ol any Iegal provisions by them.

(b) ln making such order, the District Superintendent of Police shall prescribe the necessary steps for ensuring the saleiy of passers-by.

162, Nol wilhstanding anything conlained nthls chapter nothing shal bedeemed lo have inierfered with the generaLcontrolofthe [4agistrates ofthe District on the matters assjgned to them under any law lor the time being in force. Otfences against ihe police

1m, Any person, who obstrucis the discharge of dulles and functions oi a police ofiicer, sha l, on conviction, be liable to slmple imprisonment not exceeding three months or f ne or both,

164. Whoever not being a m€mber of the Police Service, wears, wlthoLtt obtaining permission irom an ofiicer aLrlhorized in this behalf by the State Governrnenl by a general or special order, a Police un form or any dress having the appearan ce^{o r}bearing any o r the dlstin ctive rn arks of that uniform, sha 1, on convicUon, be punished with imprisonment not exceeding six months oriine or both

165. Whoev6r, having ceased to be a Police olficer, does not forlhwith deliver up his/hercertificate of appointment, clothing, accoulrements and other wherewlthal supp ied 1o him for lhe execution oi his duty, shall on convlcuon by a coun oi law. be liable to a fine.

166. Whoever makes a talse siatement or a statement which is misLeading in materal particu ars to a Police offlcer forlhe purpose of obtaining any benelit shalL, on conviclion, be pufished with imprisonment for a term which may extentto lhree months or a iine or both.

Penalty for disobeying

orders ordirections

Power lo reserve public

places, and erect barriets

Saving ol Control ol

lMagistrate of the District

Obslructionⁱⁿ

Police work

Unautho.ised^useof

Police uniform

Retusallo deliver up

ceatificate etc. on

ceasing to

be Police officer

False or misleading

statement

nade to

the Police

Dereliction of duly by Police officer

Arrestj search, selzule Offences by the publlc '167.

Otfence by the police

(1) whoever. being a Police officeF

(a) williully breaches or neglects lo lollow any legal provis on, procedure, rules, regulations applicable to members of the Police Service; or

(b) without law4ul reason, iails to regisler a First Lniormation Report as required by Sectjon 154 oi the Code ol Criminal Procedure, 1973i or

(d) malingers or feigns illness oriniury orvoluntarily causes hurtlo himself with a view to evading duty; or

(e) acts in any other manner unbecoming ol a Police Otficer;shall,on conviction, be punishedwith imprisonment foraiermwhich may extend ro lhree n_ontl's o'wilE a ii'1e o'bolh.

(2)Whoever, be ng a Police Officer:"

(a) is gullty of cowardice; or

(b) abdicates duties. or withdraws from duties or remains absent withoul aulhorizallon from dutyior more than 21 (twenty-one) daysior

(d) is guilty of sexual harassrnent in the course of duty, whelheriowards other Polce Officers^orany member of the pubLlc;shall, on convlcilon, be punlshed wiih irnprisonmeni for a ierm which mav €xtend to three months orwiih afine or both.

Whoever, being a Police ofllcer-

(1 ) withoul laMu I aulhority and reasonable cause enters or searches, or causes to be enlered orsearched, anybuilding, vessel,lenl or place;or

(2) unlaMully and without reasonablecause seizesthe property oiany person;or

(3) unlaMully andwilhout reasonable cause delains,searches, orarrests a person;or

(4) unla!#Lrlly and wilhout reasonablecause delays lhe lorwarding ol any person arrested io a Magistrate or to any other aulhorily to whom he is legally boLind tofoMard slrch person;

(5) subjects any person in her/hls custody or wiih whom he may come lnto contact in ihe course ol duty, to torlure orlo any kind of inhuman or unlaMul persona violence or gross misbehavior;

(6)holds out and threat: orpromise nol wa(anted by law;shall, on conviction, be punished with lmprisonmenl for a ierm which may exlend to one year and shall be liable lo fine.

158.

169.⁽¹⁾Any person who commits any ol lhe lollowlng ofiences on any road, oI street orlhoroughfare, or any open place, within the limils of any area speclally notiiied by the Stale Government or a LocalGovernmenl forthe punose of this Seclion, to the inconvenience, annoyance ordanger ollhe residenls or passers"by shall, on convicllon by a Coud, be liable to a iine:

(a) allowlng any cattle to stray, or keep ng any cattle or conveyance oi any kind standing longerlhan is required lor loading or unloading ortorlaking up orselting down passengers, orleaving any conveyance in such a manner as to cause inconvenience ordangerto the public;

Procec,ureforposting directio.!sand public

(b) beingfound intoxicated and /riotous;

(c) neglecting tO lence in or duly protect anywell, lank, hole or olfter dangerous place orstruclure underhischarge or possession;or otherw se creating a hazardous situallon in a public placel

{d) defacing, or aflixlng noiices, or writing grallition walls, buidings orother structures wltholt ihe prior permission oflhe custodian ofihe property; (e)wjlllullyenlering orremaining without suiiicient cause in or upon anybuilding belonging to the Govemment or land orground attached lhereto, oron any vehicie belonging to Governmenll

(i) kn owin gly spreading rumours orcausing a talse alarm to mislead the police f ire brigade or any other essenlial service or;

(g) willl!lly darnaging or saboiaglng any public alarmsysteml

(h) knowingly and willullycausing damage to an esseniialservice, in order to caLse ge^e'al pan:c among rhe pJb'ic:

(i) act ng in contravenlion of a nolice publicly dispiayed by the competent authority in any government b!ilding, provided that the police shalltake cognizance of this offence only upon a compla nt made by an aulhorized lunclionary of the concerned oifice;

0 causing annoyance to a wornan by making indecefl overtures orcals or by stalking, provlded thatthe Police shalltake cognizance of this offence on y upon a complaini made by ihe victim:

(k)ihrowing difi, waste rnaterials,^paslic bags etc. n jhoras'; ({) unioadlng or keeping any conslruction maierial etc, on a street, road or thoroughfare that may cause obslructlon lo the movementoithe people or vehicles;

(m) slaughlering any catt e, cleans any carcass or rides or drives any caltle recklesslyon any road orln any open place to the obstruction, lnconvenience, annoyance, rlsk danger ordamage of lhe residents or passers-by;

(n) neg ecis to fence in or protect any we l, lank or other dangerous place or

(2) The State Governmeni may, by notlicalion in the OtficialGazette, prescribe a m nimum amount of fine that shall be irnposed on a person on conviclion Ior any oifence mentioned in sub'Seciion (1).

(3) lt shall be laMulforany pollce oJt cerio take inio custody, wilhout awarrant, whoevercornmiis anyoflhe oifences meniioned in sub-seclion (1). (4)Whoever commits any oilence under sub-Secllon (1), on subsequent convicllon shal be liable to enhanced punishrnent.

Procedural matters

'170. (1) All gene.al direct ons, regulalions and public notices lssued underihis Chapter shall be published by posting noiices in the office of the District^and Sub-Divisional l\,4agiskaie, BDO Oiiice, and Panchayal oifice of ihe local area as weil as in ihe locallty affected, by af'fixlng copies in conspicuous places nearthe building orplaceio which the notlcespecially relales, or by announcing il by the bealing oi drum or by advedising in local newspapers and other media, or by any othermeans as the Superinlendent of police may deem fit:

Prosecuiion of police of,ficers Summary

disposalof

certain cases Prosecution f or offences'172. under other laws

171.

173.

Provided lhatthe S u perintendent of Pollce may, on being sat siied lhat It is in public interest to b ng any regulalion inio fdrce wilh immediate etlect, make sLrch direclion or reOulation wilhout previous ptlblication.

(2) lf any direction or regulation made underthis section relates to arly matter wiih respect io which ihere^isa provision n any la\{, rule or bylaw ofihe Corporation orofany other MunicipaLor LocalAuthortyⁿ relat on lo publ c health, converl ence or salety oJ the localily, such regulalion shallbe subl6ctlosuch law, rule or byelaw. No Court shalltake cognizance of any olfence aileged lo have been commitied lnder this Act by any PoLlce otfcer whie acting or purporting lo act in the discharge of his official duty excepl on a report in wrillnq ofthe tacts constltutlng such offence by, orwith lhe previous sanction by the auihority dLr y authorlzed by the State Governmenl in his behalf. Subject 1o lhe provisions coniainedⁱⁿSection 300 of the Code^o{Crim^nal Procedure,'1973, nothlng in thisActsha lbe consirued as prevenl ng any Person from being prosecuted and punished underany other law for an)'1hing made punishable by this Act.

(1) A court taking cognlzance of an otfence punishable under Sectlons 160 ard 169 may state, upon the summons to be served to the accused person, thal he may, by a spacllied date priorto the hearing ofthe charge, plead 10 lhe charge by registered letter, and remit to the court such sum as the court may sPecify.

(2) Where an accused person pleads guilty and rernits the sum specif ed in the surnmons under sub-section (1), no further proceedings in respecl of the offence shaLl be taken againsl that person.

Provisions of Sections 64to70 ofthe lndlan PenalCode 1860 and Seclions 386 to 389 oi the Code of Criminal Procedure 1973 shall apply to penalties and fines imposed under thls Act on convictlon before a Magistratei

Provided thal notwithstanding an)'thing cottained in Section 65 oi the lndian PenalCode, 1860, any person sentenced lo fine under Sections¹⁶⁰ and 169 may be rnprisoned in delault ot payment ofsuch fine, tor any period not exceeding eighl days.

No Coud shalltake cognlzance ol any otfence underthis Chapter alter the exp ry of the period of limllation provided for in Seclion 468 of the Code ot Criminal Procedure, T 973. The provis ons oi Chapter XXXVlolthe Code oi Crlminal Procedure shall apply for computing the period oi lirnitalion. Recovery of penalties 174,

and fines imposed bY

Magistrates

Limitation oI actions 175'

l,!e}"hod of provin g orders and noti::cations

Validity of rules and Oftice.s holding charge of or Succeeding

to vacancies competent io exercjse powers

Licences and writlen permjssions to specily conditions, and to be signed

Revocation ot licence When licence is revoked, grantee deemed to be Licence and petmission to be produced when

rcquired

CHAPTER XV

Miscellaneous 1 76. All lees paid-fo I ljcenses o I written permission issued u nde r th is Act an d a slms paid for the service of processes by potice oificers ana alt rewaras, forfeituresand penallies o.shares thereof whictr are Oy taw payaoteto Cotl-e o.l'ce. as i"fo.rrers sha,l. save rn so far as any srcn ,ee, oisrri-f"Un'I u'rderlhe p'ov,sio-s otany enaclme.rjr ro,celo jry tocalr_llo, ry oec;;;;to the State Government I

Provided rnal with rhe sanction ol rt e Slale Governmenl. or _noeT anv rrle maoe by the Slate Govern,nent jn tnatoelari rre *r,o,e - aiv ponloi o'r anysuc5 reward. ,orieiture or penally may Io. soeciat seru.ces, O'e'paro to apolrce o'icer, or be dj!:oed amongst lwo or more po,ice O.1,cers. '177. Any oroe.or notificalJon oJbisheo or.ssJed b! tr-e S-ate Goverrmenl orov a

Magisfare or o,l cerunde,any provrsio. ot tni; Acr. and t,e oue pr,b.,cat:#oi

tsLe ll.e.eol.-lay be proved ov rhe oroouct:on ot

" "ooy,n","oii,:

if," Offi"iui u-azene, or ot a copythe.eoJsrg.ed by suc5 [,{ag.st,ate oro.icer andbyrin- cenll,ed lo be a lrue copy of aa origirai p,b,ished or rssueo acco.d;no to rhe provisions of the section of the Act app icable thereto. '178, No rule, regutai on, order, direction, ornotification made orpublished and no adjud cal o-, inq- ry o. act done under any provrs on o. t"rs Acl oTUnoeranv rL es naoe rhere-unoe.. lvnich is in s,.:bitartiar co.iorm ry "i,h th" ;a;;

shail be deemed illegal, void or invalid by reason of any deiect of lorm.

179. Whenever in consequence oflhe otfjce of a poiice officerbecomtng vacant, any officer holds charge of the post of such police oiticeror succee"ds, eiinei temporarily or permane.fly, to his otfice, such ofiicer shalt be competent to exercise a I l' e rrowe's and peno,.rr alrthe oulres respecltvely co1te.,ed an; imposed by lhis Acr on such oo ice oiiice/. as l1e case nay oe. 180.⁽¹⁾AnV licence or wrrflen permtssioi g.anled u-oer rhe p.ov s.ons ot I .is Acr sha speci{y the pe'.od and local ty .or wr ch ard t^e cono:l ons ano reslr ctiot suo:ect lo whtcn, the san-e s granreo. and snal be g ven rnoer the signature oflhe competent authority rnd such fee lor grani of such permission rnay becharged as is prescribed by any rule;derthis Actor as prescribed by the State Governrnent kom tlrne to time in that behati.

(2) Any licence or written permissjon granted under this Act may at any time be suspended or revoked bythecompetent authority, if any ofitsconditions or restrjctions is infringed or evaded by the person to whom it has been granted, or if such person is convicted oJ any offe!ce in any matter to wh ich such llcence o r permls sion relates, or if there is likelih ood ot breach of peace,

(3) When anysucl-,icerceo-writen perm:ssion s s-spendeo orreJo(ed, or \aher tfe per:od,or wnich lhe sane was g.a4led hds erprreo. r.re pe,so, iowhomihe same was granted shall for all pu.poses of this Act, be deemed to be withaut a licence or written permiss/on until the oider for suspending or revoking the sarre is cancelled, or untjl the same is renev,,ed. as the case may be,

(4) Every persor to whom any such ticence or lvriiten pe.miss,on has been granted, shall, while the sarne remains in lorce_ at all reasonable time, produce the same, if so required by a potice Oiflcer. 5l

P,Jbic notices how to be given Consentolcompetent authority^may^beProved by writing under hls signaiure

Power to make rules, noiification in official Gazetie, and laying of rules lrefore lhe State Legislalure

Power of Additional Director General of Police etc. to issue Standing Instructions on matiers wiihin their jurisdiction

ditficultles

Explanation: Forthe purpose of. thisseciion anysuch infrlnge ment or evasion by, or conviction of, a servant or other agent acting on behalf of the person io whom the licence or wrilten permission has been granted shall be deenred lo be infrlngement orevasion by, oras the case may be, conviction ofthe person to whom such licence or written permission has been granled '181. Any public notice requlred to be given under any ol ihe provisions ol this Act shall be in wriUng under lhe signaiure of a cornpetent auihority and shall be published in the locality to be aifected thereby, by atflxing copies hereofⁱⁿ conspicuous publlc places, or by proclajming the same with beat ol drums, or by aoverl'sing r^e same i_ suc\ local_ewsDape's'EnglisE orreg'o arlangrage o;Hrnd as lhe s'aid autFo'iry may oeen fit. or by a.y lwo o- ToIe ol Ihese rneans and by any other means it may think suitable^:

Prov ded thal lhe Competent Authority may, on belng satisfied thal, it is in public inieresi to bring any reg!lalion into iorce with immediaie eflect, make such direction or regulation without previous publication.

182. Whenever undel th s Acl, the doing orlhe omitt ng io do any'1hing orlhe valldity of anylhing depends upon lhe consent, apProval, doclaration, opin on or satisfaciion ofa competent auihority, awrltten document slgned bya competenl authority purporung 10 convey or setlorth such consent approval, declaration, opinion or salisiaction shall be suflicienl evidence thereof-

183. (1)The Governmeni may make rules and regulations lor carrying out the p!rposes of this Act.

(2) Every rule and regulatior rnade underthls Acl shall be made by notlfical on in the Oilicial Gazette.

(3) Every rule and regulation rnade underthis Act shall be laid, as soon as may be atier il is rnade, beiore the Staie Legislaturei

Providedihalal^therules, requlatonsand orders re ating to ad rnlniskation ofthe State Police eslablish ment existing immediately before commencernenl of rhis Act shall be deemed to have been made under thls Act unless any provlsion thereol is lound inconsisient wth lhis Act

184. Sublect to Section 121 , the Additional Dlrecior General of Pollce, lnspector Ge;eral ol Police, Deputy lnspector General of Police and Superintendent of Police, and commandanl ola Batlallon may issuestanding insiruclions with n their respective jurisdlclion to carry out the purposes oi th s Aci' '185. (1)lf any difi culiy arlses ln giving efteci to the provisions ol this Act the Slate Governmenl may, by noiillcation in the Ofiicial Gazetie' make such provisions as il deems necessary or expedient foI removing the diflicuLly

(2) Every notiflcaiion issued underlhis section shall, as Sool as may be al1er I is issued, be laid before the legislaiure.

186. ln the case oi any rule or order made by lhe State Government utcs-^2_ authorlty conferred by this Act and requiring the public or a padicLlar ' a:' :'

persons to perform some duty or act, or to conduct oI order ll'ernst^-" :-

those under their controL in a manner therein described. it shari :s ::-::::_:

Persons aggrieved

may applyto State

Govetnment to annul,

reverse or alterany lule

Repealandsaving to any aggriev€d person to make the representation to the State Governmenr to annul, revease, or alterthe, aforesaid rule or order,

187. (1) The Police Aci, 1851, in its apptication to rhe State ot Sikkim, is hereby repealed.

(2) Notwithstanding such repeal, anythihg done or any action taken or any proceed;ng instituted underthe Act so repealed shallbe deemed to haye bee; done or taken or instituted underthe corresponding provision ofthjs Act.

(3) All reterences in any enactment to any of the provisions of the Act so repealed shallbe construed as references to the corresponding provision of this Act. ByOrder.

R. K. PURKAYASTHA, SSJS

LR-cum-Secretary Law Depaatment.

16 (82y LD,'PI2008

GOVEFINIMENT

SIKKIIVI

EXTRAORDINARY

PUBLISHED BY AUTHOEITY

GAZH'I'T'E

Gangtok

Salurday 7ih February, 2009 No.34

GOVEBNEMIJT OF SIKKIII,I

LAW DEPARTMENT

GANGTOK

No. 32i LD/P/2009 Date: 05.02.2009

NOTIFICATION

The fo lowing Ac1 passed by lhe Sikklm Leglslalive Assemb y and havi q recelved the assent oi the Governor on 3l 12.2008 is hereby publlshed for general informaion:-

THE SIKKIM POLICE (AMENDI\,1ENT) ACT,2008

ACT

to amend the Sikkirn Police Act,2008. Be it enacted by the Legislature of Sikkim in the Fifty-ninth Year of the Republic of India as followsr^-

shoi t titte and 1

Amendment oi 2.

Section¹³¹

(1) This Act may be caled the Sikkim PoLjce (Amendment)Ac1,

2008

(2) ll sha I come lnio force on such dale as lhe Slate Governnrent may by nor ,-?r or n rrF or(cial ialel'" "ppo 1.

ln the Sikkim Po ice Act, 2008 (hereinafler relerred 1o as the said Acl), lor the existing section 131, the lollowng sha I be subslltuted

"13T The provision oi ihls Chapter shal be ln addiilon lo and not n de rogallon oi the provlsions of any olhe r law ru les regulatlons and ordels lor the time being in force dealing wilh the accountabllity of lhe police'. Ln ihe said Act, forlhe exlstlng seclon 132, lhe lollowing shall be substiluted namely:-

"132 The Slate Governmenl shaLl for the enlire State of Sikkm consltute r Po ice Accountabiiiy Conrmission (hereinaiter reierred to as 'the Commission') conslsling ol a Chairperson, rnembe(s)^to eflqu re lnlo.pubiccomplalntsagansl any^polce officer for serioLrs rnisconducl and peJorrn such other lunciions as mentjoned in ihis Chapter:

Amendmeni of 3

Section 132

Subslitution Seclion 133 of

P.ovidedthallhe Chairperson and mernberoflhe police ComD ainl A -tho'r'v aDpoi{eo \ ioe Ninrcaro. t\o.77 .-oro.2OC7 oatpd ld 0O 2O( shal be deemed 1o have been appointed under lh s provisioa tor ihe rema n ng duration oJ ihelr term of office,,.

4. ln the seid Act lor the existing sect]on 133, the lollowng shat be sLb\I: ur.d. aie,r..

'133 (1)- The Conrmission sha cons s1 ol -

(a) a person who has been a Judge ot the Hlgh Court who shall be its Chairpersonl

Prov ded ihal no appointm€nt und€r this clause shall be made exceot a'ler co's-lrdljo,

^i'h

l_e C.l p' Juslice of ine - 9r CoJ.lo- Sit,r'

(b) a member who shall be a ret red olicer nol below the rank of Secrelary to the State Governmeni or a relired poLice oifr.er in the rank not beow thal of nspector Generat ot poilce. The member shal he selected onthe recommendat onol the Selectio. Commifiee cons|l!1ed by the State Governmenl ior the purposel

(c) a nrember who sha be a retired Jud c al Olficer oi lhe State Slperior .iLdic a Serv ce not betow the rafk of Districl & Sess on Judoe. (oi I-e C\a.,oe.

(2) Every appoin(r.ent under sub-secllcn {1) shal bemadeby the State Governnrent in accordance wilh ihe proced!re la d above.

(3) The hrnclion;fg of the Commission shal not be invalid merely by reason of afy vacancy in lhe commlss on,'.

5. ln the said Act section 134 shal be omitted

1C.

lr the sald Act in secton 135, Ior the worcls^,,a person sha be inel gbleto bememberoitheComrnission', thewords,,a oerso. shal .1ol o-p ig bl" ro be're r,e-roero,lt .Conr:-,o-',s,dl Des,botL_Leo ln the sald Act, in sub-section (t)of secton l36jorthe words ,,that of a member 3 years' lhe words ,that oi a member five v€ars, sha I be substituled.

n lhe sa d Acl, in seciion 137, c ause (d) shal be omitteC. (1)ln lhs sa d Act, in sectton t40, causes(b)and(d) oisub- sectjon(1) shallbe omittediand

(2)sub-section (6) of section 140 sha be omitted. ln the sald Act, seclion l45 shal be omttterl

Amendment

Section 134

Amendment

Section 135

Section 136

Section 137

Amendment

Section 140

Amendment of

Section l45

By Order.

R.K, PUBKAYASTHA (SSJS) LFI-cum-Secretary Law Department File No. 16 (821/ LD/P/ 2009 S.G.P.G- - 34/ cazette/ 1 0o Cps./ 7.02.2009

SIKKIM

GOVERNMENT GAZETTE

EXTRAOBDINARY

PUBLISHED BY AUTHORITY

Fiiir 6" Februarv,²⁰¹⁵No.27 Gangtok No. s/LD/P/15

GOVEFNI\,1ENT OF SIKKIM

LAW DEPARTI\4ENT

GANGTO K

Datedr 30.01.2015

NOTIFICATION

Thefo lowlngAct passed by ihe Sikklm Legls ativeAssembLy and having recelved assenlortheGov€rnor on 281, day of November,20l4 is here by pLrblished for genera information:'

THE SIKKIM POLICE (ANIEND N4 ENT) ACT, 2014

(acT No.9 OF 2014)

AGI

to amend the sikkim Poll6e Act, 2008. ''- - E" li

""""t"0 tV the Legi; hture ot Sikkim in the Sixiy,fifth Year ol lhe Republic^otlnd ia as follows:' Lakchung SherPa (SSJS)

L.R-cum- SecretarY,

Lavr OePartment.

rn-lsa"tmay uec.tleo tt e Sikkim PoLice (Amendnrenl)Act²⁰¹⁴Shorl tille, It sha lextefd to the whole ol Sikkim.

rr.qlalloe aeemed to lavecome intolorce on the daie ihe S l.l m PolLce Act, 2008 came ,nLo folce.

The Sikkim PoliceAct,2008 (hereinafter refer e' lo as the Act)' afler sLrb Secuon⁽²⁾Section 1 36, the following^p^rovis o shall be 'Provided thatwherea Chairperson ora l\rlemberhas al como ered a te-!'e or 5 (iv6,)ea's Lhe Slale Go/e'rre_I lav e4e1 he len re or 'rch Charroe so_ or a \,1emoer "' l"e ca 'e -av^be, ro

s!ch fLr.ther period as i1 nr:y deem fli

Amendnent ol Seotlon¹³⁶

ln the said Act in sub'section (1)(k)ofseciion 169 ailerwords ''plastic bags eic.', the words'injhoras shallbe omliied Amendment of Section¹⁶⁹

a.G.P-c.^-27/ Con-s/Gazette/ 30 Cpsl a6.02-2015

THE SUBSEQUENT AMENDMENTS TO THE SIKKIM POLICE ACT, 2008 (ACT NO. 15 OF 2008) AMENDED AND UPDATED

UPTO FEBRUARY, 2015.

Sikkim act 015 of 2008 : The SIKKIM POLICE ACT,2008

SECTIONS X

SECTIONS