act 028 of 1852 : Police (Bombay) Act, 1852 [Repealed]

Police (Bombay) Act, 1852 [Repealed]

ACTNO. 28 OF 1852

07 February, 1852

Repealed by Act 8 of 1868

Passed by the Governor General of India in Council, on the 2nd July, 1852.

An Act to relieve the Court of Sudder Foujdaree Adawlut at Bombay from the superintendence of the Police in that Presidency.

Whereas it is expedient to relieve the Court of Sudder Foujdaree Adawlut at Bombay from the superintendence of the Police in that Presidency. It is hereby enacted as follows:

Section 1.

1. So much of Clause 1, Section XXVII. of Regulation XIII. of 1827, of the Bombay Code, as enacts that the Court of Sudder Foujdaree Adawlut shall superintend the administration of Police, and so much of Clause 4, Section XXVII. of the same Regulation as enacts that the Court of Sudder Foujdaree Adawlut shall furnish information to Government of the state of the Police in each Zillah, are hereby repealed.

Section 2.

2. From and after the passing of this Act, the superintendence of the Police in the said Presidency shall be vested in, and exercised by, the Governor in Council of Bombay, and for the better superintendence thereof, it shall be lawful for the said Governor in Council to appoint such persons as he shall think tit to control and superintend the said Police, subject to the Orders of the said Governor in Council, and to vest in such persons such power and authority for the purposes aforesaid, as to the said Governor in Council may seem proper.