PUNJAB GOVT. GAZ. (EXTRA), APRIL 19, 2018 41
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 19th April, 2018 No.10-Leg./2018.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 6th day of April, 2018, is hereby published for general information:-
THE PUNJAB POLICE (AMENDMENT) ACT, 2018.
(Punjab Act No. 9 of 2018)
AN
ACT
further to amend the Punjab Police Act, 2007. BE it enacted by the Legistature of the State of Punjab in the Sixty-ninth Year of the Republic of India:-
1. (1) This Act may be called the Punjab Police (Amendment) Act, 2018. Shovt title and , . . _ commencement. (2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Police Act. 2007 (hereinafter referred to as the principal Amendment in . . , . section 2 of Act), in section 2, clause (t) shall be omitted. Punjab Act 10 of
2008.
3. In the principal Act, in section (4), for clause (b), the following clause Amendment in shall be substituted, namely:- section 4 of
Punjab Act 10 of
"(b)_ the officers of subordinate ranks of district police, armed police, 2008. intelligence, investigation and technical and Support Services shall form separate cadre: Senicrity of each cadre shall be maintained at the State level. !tansfer of a member of one cadre to another cadre shall not be allowed. However. the officer of subordinate rank working in special operation group may be transferred to district police after the successtu: completion of the fixed tenure in special operation group as specified by the Government. In case ar officer of subordinate rank is rendered completely or partially disabled during operations or training, the period of fixed tenure can be relaxed by the Director General of Police for the purpose of transfer
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 19, 2018 42
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to district police. The subordinate rank officer who opt for transfer to district police, if transferred, his seniority shall be placed at the bottom of the officers holding the same rank in the district police;".
4. Inthe principal Act, for section 9, the following section shall be substituted, Substitution of section 9 in
n =
P
amely Punjab Act 10 of
"9. Each police range shall be headed by an officer of the rank of 2208. Creation Inspector General of Police or Deputy Inspector General of of police Police, who shall supervise the police administration of such ranees. range, and report to the Director General of Police directly or through any superior officer as and when posted.".
5S. Inthe principal Act, in section 15, in sub-section (1), for items | and 2, Amendment in the following item shall be substituted, namely:- section 15 of Punjab Act 10 of "I. Inspector General of Police or Deputy Inspector General of Police, 2008.
as the case may be;".
6. Inthe principal Act, in section 32,- Amendment in
section 32 of (a) in sub-section (3), the words and sign "police zone or" wherever Punjab Act 10 of occurring and "as the case may be," shall be omitted; 2008.
(b) sub-section (4) shall be omitted; and
(c) for sub-section (5), the following sub-section shall be substituted, namely:-
"(5) The transfers and postings of officers of the subordinate ranks, within a police range, shall be made by the Inspector General of Police or the Deputy Inspector General of Police of the range, as the case may be, on the recommendations 92f a Committee, comprising of the Senior Superintendents of Police of all the districts in that range.".
7. In the principal Act, in section 36, in sub-sections (1) and (2), for the Amendment in words " the Deputy Inspector General of Police", wherever occurring, the a Ato . ] unjab Aci oO words "the Inspector General of Police or the Deputy Inspector General of onie Police" shall be substituted.
8. (1) The Punjab Police (Amendment) Ordinance, 2018 (Punjab Repeal and Ordinance No. | of 2018), is hereby repealed. saving.
(2) Notwithstanding such repeal, anything done or any action taken
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under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1488/04-2018/Pb. Govt. Press, S.A.S. Nagar
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