The Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011 Act No. 22 of 2011
ARRANGEMENT OF SECTIONS
Sections.
1. Short title and commencement.
2. Repeal.
3. Transfer of area and saving.
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The Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011 Act No. 22 of 2011
[24th September 2011]
An Act to repeal the Chennai City Police (Extension to the Chennai City Suburban Area) Act,
2008.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year of the Republic of India as follows:—
1. Short title and commencement.- (1) This Act may be called the Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011.
(2) It shall be deemed to have come into force on the 24th August 2011.
2. Repeal.- The Chennai City Police (Extension to the Chennai City Suburban Area) Act, 2008 (Tamil Nadu Act 54 of 2008) (hereinafter referred to as the repealed Act) is hereby repealed.
3. Transfer of area and saving.-
(1) With effect on and from the 24th day of August 2011, the local area comprising the limits of the police stations specified in the Schedule to the repealed Act shall stand transferred and become part and parcel of the City of Chennai as notified under the Chennai City Police Act, 1888 (Tamil Nadu Act III of 1888).
(2) The police force functioning under the repealed Act immediately before the 24th day of August 2011 (hereinafter in this section referred to as the existing police force) shall, on the 24th day of August 2011, be deemed to be the police force constituted under the Chennai City Police Act, 1888 (Tamil Nadu Act III of 1888) and every member of the existing police force holding the office immediately before the 24th day of August 2011 shall be deemed to be appointed on the 24th day of August 2011 as members of the police force for the City of Chennai.
(3) The repeal of the repealed Act shall not affect,—
(a) all proceedings (including by way of investigations) pending before any police officer of the existing police force immediately before the 24th day of August 2011, shall be
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deemed to be proceedings pending before him in his capacity as the holder of the office to which he is appointed under the repealed Act and shall be dealt with accordingly.
(b) Where any power or function which may be exercised or discharged under any law by the Commissioner of Police or other police officer, as the case may be, for Chennai City Suburban Area in the capacity of an Executive Magistrate under the repealed Act shall stand transferred to the Commissioner of Police for Chennai or other police officer, as the case may be, and the officer to whom such proceedings stand so transferred shall either proceed de novo or from the stage of such transfer.
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