The Andhra Pradesh Police (Reforms) Act, 2014

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ANDHRA PRADESH POLICE (REFORMS)ACT, 2014 
ARRANGEMENT OF SECTIONS
Chapter I
Sections
1. Short title, extent and commencement
2. Definitions
Chapter II
TERM OF OFFICE OF DIRECTOR GENERAL OF POLICE 
AND OTHER POLICE OFFICERS
3. Selection, appointment and term of DGP.
4. Repeal of Ordinance No.1 of 2014.
                                                    
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THE ANDHRA PRADESH POLICE (REFORMS) ACT, 2014
(ACT No.9 of 2014)
[22nd September,2014]
1[ “AN ACT TO PROVIDE FOR SELECTION AND APPOINTMENT OF  
DIRECTOR  GENERAL  OF  POLICE  (HEAD  OF  POLICE  FORCE)  AND  
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.”].
Be it enacted by the Legislature of the State of Andhra Pradesh in the  
Sixty-fifth Year of the Republic of India as follows:- 
CHAPTER I
1.Short title extent and commencement - 
1                (1)  This Act may be called the Andhra Pradesh Police 
(Reforms) Act, 2014;
(2) It extends to the whole of the State of Andhra Pradesh;
(3) It shall be deemed to have come into force with effect 
from the 20th July, 2014.
2. Definitions -
2.               (1) In this Act, unless the context otherwise requires;
(a) “Government” means the State Government;
(b) “Police Officer” means any member of the Andhra  
Pradesh Police and includes an Indian Police Service  
(IPS) officer working in connection with the affairs of  
the State and the Andhra Pradesh Police;
(c) “State” means the State of Andhra Pradesh;
1 Subs. By Act 17 of 2018 s.2, for long title (w.e.f.26-12-2017)
                                                    
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(2) Words and expressions used in the Act, but not defined  
specifically shall have the same meaning as provided in  
the Code of Criminal Procedure, 1973 (Central Act 2 of  
1974) and the Indian Penal Code, 1860 (Central Act 45  
of 1860).
CHAPTER-II
TERM OF OFFICE OF DIRECTOR GENERAL OF
POLICE AND OTHER POLICE OFFICERS
3. Selection, appointment and term of DGP - 2 [“(1) The Director General  
of Police (Head Of Police Force) shall be selected by the State Government  
from amongst officers of the Indian Police Service in the rank of Director  
General of Police on the basis of their length of service, very good history of  
service, professional knowledge and ability to lead Police Force in the State.
(2) The Director General of Police (Head Of Police Force) appointed  
under sub-section (1) shall have a tenure in accordance with the rules made  
under the All India Services Act, 1951 (Central Act No. 61 of 1951.)”.]
(3)  The  Director  General  of  Police  may  be  relieved  of  his/her  
responsibilities under the following circumstances, namely,-
(a) on conviction by a court of law in a criminal offence  
or in a case of corruption;
(b) on  punishment of dismissal, removal or compulsory  
retirement from service or of reduction to a lower  
post awarded under the provisions of the All India  
Services (Discipline and Appeal) Rules or any other  
relevant Rules;
(c) on incapacitation by physical or mental illness or  
otherwise  becoming  unable  to  discharge  his/her  
functions;
(d) on appointment to any other post either under the  
State  Government   or  Central  Government,  with  
his/her consent for such posting;
(e) on other administrative grounds to be recorded in  
writing.
2 Subs. by Act 17 of 2018, s.3, for sub-sections (1) and (2) (w.e.f.26-12-2017)
                                                    
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4. Repeal of Ordinance - The Andhra Pradesh Police (Reforms) Ordinance,  
2014 (Ordinance No.1 of 2014) is here repealed.
                                                    

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