The Andhra Pradesh Members of Police Force (Regulation of Transfers) Act, 1985.

THE ANDHRA PRADESH MEMBERS OF POLICE FORCE (REGULATION OF
TRANSFERS) ACT, 1985
ACT No. 9 OF 1985
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, application and commencement
2. Definitions
3. Regulation of transfer of members of police force
4. Power to make rules
5. Repeal of Ordinance 29 of 1984
THE ANDHRA PRADESH MEMBERS OF POLICE FORCE (REGULATION OF
TRANSFERS) ACT, 1985
ACT No. 9 OF 1985
[8th April, 1988]
AN ACT TO REGULATE THE TRANSFER OF PERSONS APPOINTED TO
POLICE FORCE IN THE STATE OF ANDHRA PRADESH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Thirty-sixth Year of the Republic of India as follows:-
1. Short title, application and commencement - (1) This Act may be called
the Andhra Pradesh Members of Police Force (Regulation of Transfers) Act,
1985.
(2) It shall apply to persons appointed to police force, whether appointed
before or after the commencement of this Act.
(3) It shall be deemed to have come into force on the 11th October, 1984.
2. Definitions - In this Act, unless the context otherwise requires,-
(a) ‘Government’ means the State Government of Andhra Pradesh;
(b) ‘police force’ means the police force constituted under the Hyderabad City
Police Act, 1348 F., the Andhra Pradesh (Andhra Area) District Police Act, 1859
and the Andhra Pradesh (Telangana Area) District Police Act, 1329 F, or any
other law relating to police force;
 (c) ‘prescribed’ means prescribed by rules made under this Act.
3. Regulation of transfer of members of police force- (1) Notwithstanding
anything in any law for the time being in force, a member of the police State of
Andhra Pradesh.
(2) The Government may make rules for the regulation of transfer of members
of police force from one part of the State to another part within the State of
Andhra Pradesh by such authority as may be prescribed.
4. Power to make rules- (1) The Government may, by notification in the
Andhra Pradesh Gazette, make rules to carry out the purposes of this Act. (2)
Every rule made under this Act shall, immediately after it is made, be laid
before each House of the State Legislature if it is in session, and if it is not in
session in the session immediately following for a total period of fourteen days
which may be comprised in one session or in two successive sessions, and if,
before the expiration of the session in which it is so laid or the session
immediately following both Houses agree in making any modification in the
rule or in the annulment of the rule, the rule shall from the date on which the
modification or annulment is notified in the Andhra Pradesh Gazette, have
effect only in such modified form or shall stand annulled, as the case may be;
so however, that any such modification or annulment shall be without
prejudice the validity of anything previously done under that rule.
5. Repeal of Ordinance 29 of 1984- The Andhra Pradesh Members of Police
Force (Regulation of Transfers) Ordinance, 1984, is hereby repealed.

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