Joint Police-Officers (Bombay) Act, 1855 [Repealed]
(Received the assent of the Governor General on the 27th March 1855.)
An Act to amend Regulation III. of 1833 of the Bombay Regulations.
Whereas the restriction of the appointment of Joint Police Officers, under Regulation III. of 1833 of the Bombay Code, to certain Towns has been found to be inconvenient; It is enacted as follows:
Section 1. Government may appoint Joint Police Officers to districts, &c
It shall be competent to the Governor in Council of Bombay to appoint a Joint Police Officer or Officers to any district of that Presidency, under the provisions of Regulation III. of 1833; and every Joint Police Officer so appointed shall be subject to all the provisions of Regulation III. of 1833, in the same manner as if the words or districts had been used in conjunction with the word Towns throughout that Regulation.
Section 2. And exempt them from the provisions of Sections II. and III. Regulation III. of
It shall be lawful for the Governor in Council to exempt any Joint Police Officer from the provisions of Sections II. and III. of the said Regulation.