The ASSAM ENHANCED POLlCE DlSCIPLlNARY .POWERS ACT, 1950

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A.'lSAM ACT XVliI DF 1950 
*THE ASSAM ENHA.NCEJJ POLl CE DlS CI.PLl NA.K Y .POWERS 
ACT, 1950 
[Published iu the ''A:):.am Ga zette", dat ed lhc 26th April 1950] 
An 
Act to providi.: for the n .. -gulation and maiu tcaaucc u1 discipline in the Assam 
Polk~ .Ft1rccs aiuJ1 tb1~ J\:s;!;am ?ofo:c Battalion 
Prewnble.-Wb.erca::. i.t i ~ exp.:dient lt) _pro vide for t.lJc regula tion and main · 
tenance of di6ciphne i.a thi;; As::;am Police Forces w d. the Assam Police Batta-
lion. -
It is hereby ena cted a::i fo llows :--· 
1. Short title, cxknt ~ m d applkalioJJ .---UJ ·rws Act m ay be called the 
Assam Enhanced Polic e Discipiina ,ry Powers Act, 1950. 
(2) It extend s to whole of As~am an'l a ppl i e ~ tu all members of the Assam 
Police Forces aud Ille Ass am rolice ila tt alio11 whercv~ r they may be serving. 
(3) It shall come intp force at one<:. 
2. Genc.ral supc1llile.!1Hi~n t c rmd cw::ihol ot tlrn As.l>am i'olili,·c Battalion , ~ 
The general superinten dence ancL cou trol oii the /\mun Polic:e Battalion shall be 
exercised by such person or autho rity a3 the State Govern ment may ~ppoint ir 
this behalf , desit,'1lated the "C011mandnnt of Assaru Polic0 Battalio n" and in the 
exercise of such superint cndenc·c a·1d control thl: person or authority so appointed 
shall be govern ed by tbc Police Act (V of 1861). 
*For statem ent o f obj ects and reasons see "Ais am G azette, Extraordinary". 
dated 15th March 1950, page 107. 
348. 
3. Powel's of puuisluueut. - (1) Notwithstanding , a11ything contai11ed . in·:: . 
section 7(b) ' of tihe Police Act, 1861 (Act V of 1861), any Police Officer below, the~ 
rank of Sub-Inspector of Polic;:; or any membet of the Assam Police Battali.~.n.,· 
below the rank qf Sub-Inspector of Police whe shall discharge his duty in a 
careless or negligent manner or who by any act of his own · shall render himself 
unfit'·for the discharge thereof, may be awarded with the following .punishment 
by the dif[erent authorities subject to the maximum period noted l'ligainst,cae'h :~~· 
(a) (i) 
Authority 
The Specia l Superintendent of Polic e, 
Criminal Inv estigation Department 
or the Deput y Inspector Gene ral in 
relation to Criminal Inv estigation 
Dcparlm ent. 
(ii) 'rlic Superintendent of Railwa y Poli ce 
in regard to the Railway Police and 
Railway Prot ection Police, 
(iii) The Superint endent of Police in regard 
to the District Police Force, 
(iv) The Principal of the Police Training 
College in regard to personnel und er 
training in the College, and 
(v) The Comma ndant of the Assam Poli ce 
Battalion, in regard to personnel of 
the Assam Police Battalion and trai­
nees of othe r uni t5 under his com· 
mand for the time being. 
(vi) Any other Officer of the rank of Su­
perintendent of Police in respect of 
Police personnel und er his command. 
(b) (i) Assi~tant Sup erint endent of Police and 
Deputy Superint endent of Police in 
i'egard to District Police Force and 
(ii) Assistant Comm andant of the 
Assam Police Battalion in regard to 
personnel of the Assam Police Batt a­
lion. 
· (c) ,Inspector or Sub-~nsp cctor of Police !n 
charge of Circles or T hanas or 111 
charge of ind ependent detachm ents 
of the Assam Police Battalion in re­
gard to the district ·Police Force em­
ployed in the Circle or Thana or per­
sonnel of the Assam Police Battali on 
under his command. 
Puni shmrnt Maximum 
pGrioc\ --
Confinement in Lhc Quar- 28 days. 
terguard. 
Confineme nt in the Gua ra 
room or lin es, punis h­
ment drill , extra guard, 
fatigue or other duty. 
Confinemei'lt in the Guard 
room or lin es, puni shment 
drill, extra guard, fatigue 
or other duty. 
7 days. 
5 days. 
(2) ln addition io the above, the Commandant of the Assam Police Batta~ 
:lion shall have powers to award all other punishmen~ admiss~ble wider- se~tion 1., 
p~ tbe P9.lice Act (Act V of 1861). 
, A-\, Effect.-This Act is in addition and n.ot cterogatory to Police ·Act, 1861. 
' . ~t ' . Qf l8§1l. 

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