The Assam Police Act, 2007

zy
Registered No. 768/97
V 5 P P T  I f f i
W h l Wtfll
THE ASSAM GAZETTE
EXTRAORDINARY
t o  W T O t e
PUBLISHED BY THE AUTHORITY
* R  292 31 2007, 9 « -r, 1929 ( ^ )
No. 292 Dispur, Friday, 31st August, 2007, 9th Bhadra, 1929 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 31st August, 2007
No. LGL. 149/2007/92. —  The following Act of the Assam Legislative Assembly which 
received the assent o f the Governor is hereby published for general information.
ASSAM ACT NO. XX OF 2007
(Received the assent of the Governor on 30th August, 2007)
TH E A SSAM  PO LICE ACT, 2007
AN
ACT
to p ro v id e for im partial and efficient P olice S ervice safegu ard in g the  
in terests o f  th e p eop le m aking the Police F orce p rofession ally organized,  
service orien ted  and accountable to th e law.
Preamble W H E R E A S  It is the constitutional obligation o f the S tate to provide  
im p artial a n d  efficien t police Service safegu ard in g th e Interests o f  the  
p eop le w ith  d u e regard to rule o f law;
A N D  W H E R E A S  such fu nctioning o f  the p olice p erson n el needs to be  
p rofession ally organ ized , service oriented and a ccou n tab le to law  to make  
it m ore efficien t instrum ent for the prevention and d etection  o f crim e ;
A N D  W H E R E A S  it is expedient to red efin e the role o f the police taking  
in to  a cco u n t th e em ergin g challenges o f policing and secu rity o f the State,  
th e im p eratives o f  good governance, and resp ect Tor hu m an  rights;
A N D  W H E R E A S  it is essential to appropriately em p ow er the police to  
en ab le it to fu n ction  as an efficient, effective, people-friendly and  
resp on sive agency;
A N D  W H E R E A S , it is necessary fo r this p u rp o se to enact a new law  
relatin g to th e estab lish m en t and m anagem ent o f  th e P olice Service;
It is h ereb y en acted  in the Fifty-eighth Y ear o f th e R epu blic o f India  
as follow s

1874 THE ASSA^f_GAZETTE L EXTRAORDINARY AUGUST 31. 2007........ - - - - - .
Chapter I
Preliminary: Definitions and Interpretations
Short 1 .
title, extent and
commencement
(1) This Act may be called the Assam Police Act, 2007.
(2) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, specify in 
this behalf.
-
(3) It extends to the whole of the State of Assam.
Definitions 2. (1) In this Act, unless the context otherwise requires,--
(a) “Act” means the Assam Police Act, 2007;
(b) the words "Magistrate of the District'’  shall mean the Chief 
Officer charged with the executive administration of 
Magistrate and exercising the powers of the Magistrate, by 
whatever designation the chief officer charged with such 
executive administration is styled;
the word “Magistrate” shall include all persons within the 
general Police District, exercising all or any of the powers 
of a Magistrate;
(c) "cattle” include cows, buffaloes, elephants, camels, horses, 
asses, mules, sheep, goats and swine;
(d) “insurgency” includes waging of armed struggle by a group 
or a section of population against the state with a political 
objective including the separation of a part from the 
territory of India,
(e) “organized crime” includes any crime committed by a group 
or network of persons in pursuance of its common intention 
of unlawful gain by using violent means or threat ol 
violence;
(f) “internal security” means preservation of sovereignty and 
integrity of the State from disruptive and anti-national 
forces from within the State;
(g) "militant” activities shall include any violent activity of a 
group using explosives, mfiammabie substances, firearms 
or other lethal weapons or any hazardous substance in 
order to achieve its political objectives;
(h) “property” shall include any movable property, money or 
valuable security;
(i) “person” shall include a company or corporation;
G ) “State Government” means the Government of Assam;

THE. ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007 1875.
(k) “Police District” means the territorial area notified under 
section 9 of Chapter II of this Act;
(1) “Police Officer” means any member of Assam Police 
Force constituted under this Act;
m)
(n)
“prescribed” means prescribed by rules made under this 
Act;
“public place” means any place to which the public have 
access and includes,-
(i) a public building and monument and precincts
thereof; and
(ii) any place accessible to the public for drawing
w ’ ater, washing or bathing or for purposes of 
recreation;
(o) “regulations” mean regulations made under this Act;
(P) “rules” mean rules made under this Act;
(q) “service companies” mean units of State Armed Police 
Branches and District Armed Reserve which are deployed 
for law and order and other duties in support of civil police;
(r) “service” means the Police Service constituted under this 
Act;
(s) “subordinate rank” means all ranks below the rank of 
Inspector of Police;
(t) “terrorist activity” shall include any activity of a person or 
a group using explosives or inflammable substances or 
firearms or other lethal weapons or noxious gases or other 
chemicals or any other substance of a hazardous nature 
with the aim to strike terror in the society or any section 
thereof, and with an intent to overawe the Government 
established by law:
Provided that any publication, document or  
communication to promote terrorist activities shall be 
deemed as terrorist activity.
(2) Words and expressions used in this Act but not defined specifically 
shall have the same meaning as provided in the General Clauses Act, 
1897, Code of Criminal Procedure, 1973, and the Indian Penal Code, 
1860 and Assam General Clauses Act, 1915.
Central Act No. 10 
o f 1897;
Central Act No 2 o f
1974,
Central Act No. 45 
o f i860;
Assam Act 2 o f
1915
 
 
1876 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007
Chapter II
Constitution and organization of the Police Force
One Police
Force for the State
3 .  (1) There shall be one Police Force for the State, Members of the 
Police Force shall be liable for posting to any branch of the Force 
in the State, including any of its specialized wings.
(2) The entire police establishment under the State Government shall, 
for the purpose of this Act, be deemed to be one Police Force and 
shall be formally enrolled and shall consist of such members of 
officers and men, and shall be constituted in such manner, as shall 
from time to time be ordered by the State Government.
Constitution and  
composition o f the 
Police Force
4 .
(1)
Subject to the provisions of this Act ,—
the Police Force shall consist of such numbers in various ranks and 
have such organization as the State Government may by general or 
special orders determine;
(2) the direct recruitments to non-gazetted ranks in the Police Force 
shall be made through a state-level Police Recruitment Board by a 
transparent process, adopting well-codified and scientific systems 
and procedures which shall be notified through appropriate rules to 
be framed by the State Government;
(3) the recruitment to the Indian Police Service and to the rank of 
Deputy Superintendent of Police shall be made through the Union 
Public Service Commission and the State Public Service 
Commission respectively;
(4) the composition of the Police Force shall, as far as possible, 
reflect adequate representation of all sections of society, including 
gender representation;
(5) the pay, allowances, service and working conditions of police 
personnel shall be as prescribed by rules, from time to time. 
These shall always be commensurate with the arduous and 
hazardous nature of their duties;
(6) police personnel shall at all times remain accountable to the law 
and responsible for protection of rights of the people and shall 
observe codes of ethical conduct and integrity, as may be 
prescribed.
Appointment o f 5« ( 1 )
Director General,
Additional Directors
General, Inspectors
General, Deputy
and Assistant
Inspectors General
For the overall direction and supervision of the Police Force, the 
State Government shall appoint a Director General of Police of the 
State who shall exercise such powers, perform such functions and 
duties, and have such responsibilities and such authority, as may be 
prescribed:

THE ASSAM GAZETTE, EXTRAORDINA RY . AUGUST 31 >..2007 l o  t I
Provided that the State Government may also appoint one or more 
Director General of Police as in-charge of various Police Organisations 
under the overall superintendence and control of the Director General of 
Police of the State.
(2)
(3)
(4)
The post of the Director General of Police of the State shall be the 
senior-most position in the hierarchy of the Police Force of the 
State.
The State Government may appoint one or more Additional 
Director General, and as many Inspectors General, Deputy and 
Assistant Inspectors General as necessary.
The State Government may, by a general or special order and in 
consultation with the Director General of Police, direct in what 
manner and to what extent an Additional Director General or an 
Inspector General or a Deputy or Assistant Inspector General shall 
assist and aid the Director General of Police in the performance, 
exercise and discharge of his functions, powers, duties, and 
responsibilities.
SCstiu>r.  
*snd icnn 
't office  
o f llie 
Director  
General  
o f Police
6. (1) The State Government shall appoint the Director General of Police 
from amongst the five eligible senior-most officers of the State, 
cm pan, 1  led for the rank.
(2) The empanelment for the rank of Director General of Police shall 
be done by the State Security Commission considering, inter alia.
■  following critcria:-
(a) length of service and fitness < ?f health, standaid: 
prescribed by the State Govcmmcn«;
(b) assessment ot the pcrtormance appraisal reports of the 
previous fifteen years of service by assigning weightages to 
different grading, namely, 'Out-landing'. ‘Very Good’, 
‘Good’ and ‘Satisfactory ' ,
(c) range of relevant experience, indiaiing experience of work 
tn central police o;gan:zations, and training courses 
undergone;
(d) indictment in any criminal or disciplinary proceedings or 
on lhe counts of corruption or moral turpitude: or charges 
having been framed by a court of law in such eases;
(e) due wcighlage to award of medals for gallantry, 
distinguished and meritorious service.
(3) The Director General of Police so appointed shall have a minimum 
tenure of one year subject to his norma* date of supcrannuationr-
Provided that the Director Genera! o f Police may be  
transferred from the post before the expiry o f his tenure bv the  
State Government consequent upon. -
(a) conviction by a court ot law in criminal offence or where charges 
have been framed by a court in a case involving corruption or 
moral turpitude; or
 
 
 
 
 
 
 
 
878 TH E.,A SSAM  GAZETTE, EXTRAORDINARY, AUGUST 31.. 2007
Administration 
o! Police « ti 
Meuonnbran 
Aivas. Major 
I irbut! Arras 
end other 
notified Areas
Creation 
o f Police 
Zones 
and 
Ranges
!
(b) punishment of dismissal, removal, or compulsory retirement from 
service or of reduction to a lower post, or imposition of any other 
penalty other than censure awarded under the provisions of relevant 
Acts and Rules; or
(c) suspension from service in accordance with the provisions of the 
rules; or
(d) incapacitation by physical or mental illness or otherwise becoming 
unable to discharge his functions as the Director General of Police;
or
(e) promotion to a higher [tost under either the State or the Central 
Government, subject to the officer's consent to such a posting.
(f) inefficiency or negligence oi misdemeanour prima facie 
established after preliminary enquiry':
Provided that in public interest the Stale Government may transfer  
the Director General of Police as may he deemed appropriate to meet  
any contingency
the State Government may, by notification in the official gazette 
establish for each urban areas with a population of 10 lakhs or more 
as may be notified for the purpose from time to lime, a police system 
w  hich is capable of handling the typical complex problems of crime , 
pubhc order and internal security in urban areas, which call for quick 
and comprehensive response springing from purposeful direction 
unitary chain of command, professional competence, functional 
specialization and legal authority coupled with accountability as 
follows :  -
The State Government may appoint a police officer not below the 
rank of Inspector General of Police to be the Commissioner for any 
area specified in a notification issued by the State Government in 
ihis behalf and published in the Official Gazette ;
I  he Commissioner shall exercise such powers, perform such 
functions and duties and shall have such responsibilities and 
authority as are provided by this Act, or as may otherwise be 
directed by the State Government by general or special order:
Provided that in any area /or which a ( otnmissioner is  
appointed and is empowered to exercise to any power or perform any  
/unction or duly under this Act or any other Act. the District Magistrate  
shall not exercise the same power or perform the same function or duty  
not withstanding the fact that such ureaforms part o f a District within the  
territorial jurisdiction o f the District Magistrate.
(i)
i i )
8.( i ) The Stale Government, in consultation with the Director General 
of Police, may by notification divide the entire geographical area 
of the State into one or more Police Zones.Each Zone, comprising 
two or more Police Ranges, shall be headed by an Officer of the 
rank of Inspector General who shall supervise the police 
administration of the Zone and report directly to the Director 
General of Police.
 
 
 
 
 
 
 
IH ^ jS S A J ^ G A ^ T T E , EXTRAORDINARY, AUGUST 31, 2007 ' 1879
(2) I he State Government, in consultation with the Director General 
o.f Police of the Stele, may by notification create as many Police 
Ranges as deemed necessary. Lar-i: -.in:,.-.. i-n-ting of two or 
more Police Districts, shall be headed by an officer of the rank of 
Deputy Inspector General who shall supervise the police 
administration of the Range and report directly to the Inspector 
General in charge of the Zone in the jurisdiction of which the 
Range falls.
Police 9 .
Districts
Dislict level  
Special  
Celis.Sub  
Division s  
and Circles
The State Government may in consultation with the Director 
General of Police of the State, may by notification declare any area 
within the State to be a Police District. The administration of the 
Police throughout such district shall vest in the Superintendent of 
Police who may be assisted by as many Additional, Assistant or 
Deputy Superintendents, as deemed necessary and are notified.
10, (1) For the purpose of dealing with a particular category of 
crime or providing better service to the community at large 
including victims of crime , the State Government may, in 
consultation with the Director General of Police of the State and by 
Notification , create one or more Special Cells in each Police 
District, to be headed by an officer of the rank of Assistant / 
Deputy Superintendent of Police.
(2) The State Government may by notification divide each Police 
District into as many Sub-Divisions as deemed necessary, to be 
headed by an officer of the rank of Assistant/Deputy 
Superintendent of Police.
(3) The State Government may by notification divide each Police 
Sub-Division into two or more Circles, each to be headed
by an Officer of the rank of Inspector or Deputy Superintendent of 
Police.
11.(1) The State Government may, in consultation with the Director 
General of Police of the State and by notification, create as many 
Police Stations with as many outposts as necessary, in a Police 
Dislrictas deemed necessary, duly keeping in view the population, 
the area, the crime situation, the workload in terms of law and 
order and the distances to be travelled by the inhabitants to reach 
the Police Station.
(2) Two or more Police Stations may be assigned to a Police Circle for 
the purpose of control and supervision.
(3) A Police Station shall be headed by an Officer in Charge not below 
the rank of Sub-Inspector of Police:
Provided that larger Police Stations may be placed under  
the supervision o f officers o f the rank o f Inspector o f Police.
(4) There shall"be a crime investigation unit of appropriate strength in 
each Police Station.
(5) The Superintendent of Police o f a district may constitute a 
community liaison group as may be prescribed for each police 
station comprising respectable local residents of the area including 
the representatives of the weaker sections and women with 
unimpeachable character antecedents and aptitude for community 
service to aid and advise the police in its functioning .
 
 
 
 
 
1880 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007
Each Police Station shall prominently display all the relevant 
information required to be made public, as may be required.
Appointment and 12.(1) The State Government shall appoint and transfer officers of the rank 
fuM tionw S  of Assistant/Deputy Superintendent of Police and above.
(2) The Government may when deemed necessary post of a Senior 
Superintendent of Police in a district who will discharge all the 
functions of a Superintendent of Police in charge of a district:
Provided that the State Government may appoint one or 
more Superintendents of Police in a district under the control and 
supervision of Senior Superintendent of Police .
(3) Following police officers on operational duties in the field 
shall have a term of minimum one year:-
(i) Superintendent of Police in charge of District;
(ii) Officer in charge of Police Station:
Provided that any such officer may be transferred from his  
post before the expiry o f the minimum tenure o f one year  
consequent upon,-
(a) promotion to a higher post; or
(b) conviction, or charges having been framed, by a court of 
law in a criminal offence; or
(c) punishment of dismissal, removal, discharge or 
compulsory retirement from service or of reduction to a 
lower rank, or imposition of any other penalty other than 
censure awarded under the relevant Acts and Rules ;or
(d) suspension from service in accordance with the provisions 
of the Rules; or
(e) incapacitation by physical or mental illness or otherwise 
becoming unable to discharge his functions and duties; or
(f) the need to fill up a vacancy caused by promotion, 
transfer, or retirement; or
(g) on deputation with the consent of the officer concerned ; or
(h) inefficiency or negligence or misdemeanor prima facie 
established after preliminary enquiry :
Provided that in the public interest the State  
Government may transfer the Superintendent o f Police o f  
the District as may be deemed appropriate to meet any  
contingency:
Provided further that in the public interest the  
Director General o f Police o f the State may transfer  
Officers in Charge o f Police Station o f the rank o f  
Inspector and District Superintendent o f Police may  
transfer the Officer in Charge o f Police Station o f the rank  
o f Sub-Inspector o f Police within the district as may be  
deemed appropriate to meet any contingency.

THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007. 1881
13.
Senior Police
Officer
performing duties  
o f a subordinate  
officer
Relationship o f  
superintendent o f  
Police with  
District  
Magistrates
14.
Coordination 15. 
with lhe District  
Administration
A senior police officer may perform any duty assigned by law or 
by a lawful order to any officer subordinate to him, and may aid 
supplement, supersede or prevent any action of the subordinate 
by his own action or that of any person lawfully acting under his 
command or authority, whenever the same shall appear necessary 
or expedient for giving more complete or convenient effect to the 
law or for avoiding any infringement thereof.
(1) The administration of the Police throughout the local 
jurisdiction of the Magistrate is vested in the 
Superintendent of Police under the general control and 
direction of the Deputy Commissioner as District 
Magistrate. The latter is responsible for keeping peace and 
maintenance of law and order in a district and may employ 
the police as he thinks best for the purpose .
(2) Ilie Deputy Commissioner as District Magistrate has 
however , no authority to interfere in the internal 
organization and discipline of the Police force, but it is his 
duty to bring to the notice of the Superintendent of Police, all 
cases in which the conduct of and qualifications of Police 
Officer affect the general administration of a district.
(1) For the purpose of efficiency in the general administration 
of the district, it shall be lawful for the District Magistrate, in 
addition to the provisions of the Code of Criminal Procedure, 
1973 and other relevant Acts, to coordinate and direct the 
functioning of the police, with other agencies of district 
administration in respect of matters relating to the following:-
Central  
Act 2 o f  
1974
(a) the promotion of land reforms and the settlement of land 
disputes;
(b) extensive disturbance of the public peace and tranquility in 
the district;
(c) the conduct of elections to any public body;
(d) the handling of natural calamities and rehabilitation of the 
persons affected thereby;
(e) situations arising out of any external aggression or internal 
disturbances;
(f) any similar matter, not within the purview of any one 
department and affecting the general welfare of the public 
of the district; and
(g) removal of any persistent public grievance.
For the purpose of such coordination, the District Magistrate may 
call for information of a general or special nature, as and when 
required, from the Superintendent of Police and heads of other 
departments of the district. Where the situation so demands, the 
District Magistrate shall pass appropriate orders and issue 
directions in writing, to achieve the objective of coordination.
(2)

1882 THE ASSAM GAZETTE, EXTRAORDINARY AUGUST 31, 2007
Railway
Police
State 
intelligence 
and Criminal 
Investigation 
Department
16. (1) The State Government may, by notification in the Official Gazette, 
create one or more special police districts embracing such railway areas in 
the State as it may specify, and appoint a Superintendent of Police, one or 
more Assistant and Deputy Superintendent and such other police officers 
for each such special district as it may deem fit. The State Government 
may also appoint for the whole State an officer not below the rank of 
Deputy Inspector General of Police to supervise the functions of the 
Railway Police.
(2) Subject to the control of the Director General of Police, such police 
officers shall discharge police functions connected with the 
administration of railways situated within their respective charges, and 
such other functions as the State Government may from time to time 
assign to them.
(3) Any police officer whom the Stale Government may by general or 
special order empower to act under this sub-section, may, subject 
to any orders which the government may make in this behalf, 
exercise within the special district or any part thereof any of the 
powers of an Officer-in-Chargc of a Police Station in that district. 
While exercising such powers he shall, subject to any such order as 
aforesaid, be deemed to be an Officer-in-Charge of the Police 
Station discharging the functions of such officer within the limits 
of his Station.
(4) Subject to any general or special orders which the State 
Government may make in this behalf, such police officers shall, in 
the discharge of their functions, be vested within every' part of the 
State, with the powers and privileges and be subject to the 
liabilities of police officers under this Act or any other law for the 
time being in force.
17. (I) The State Police Organization shall have a State Intelligence
Department for collection, collation, analysis and dissemination of 
intelligence, and a Criminal Investigation Department for 
investigating inter-state, inter-district crimes and other specified 
offences, in accordance with the provisions of this Act.
(2) The State Government shall appoint a police officer of or above 
the rank of Inspector General of Police to head each of the 
aforesaid departments.
(3) The Criminal Investigation Department shall have, specialized 
wings to deal with different types of crime requiring focused 
attention or special expertise for investigation. Each of these 
w'ings shall be headed by an officer not below the rank of a 
Superintendent of Police.
(4) The State Intelligence Department shall have specialized wings,
to deal with and coordinate specialized tasks such as measures for 
counter terrorism, counter militancy and VIP Security.
(5) The State Government shall appoint as may be prescribed in die 
rules an appropriate number of officers from different ranks to 
serve in. the Criminal Investigation. Department, and the State 
Intelligence Department, as deemed appropriate with due regard to 
the volume and variety of tasks to be handled.

THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007 1883
Technical and
Support
Service
Appointment o f 
Directors o f State 
Police Academics 
and Principals o f 
Police Training 
Colleges and 
Schools.
18, (1) The State Government shall create and maintain such ancillary
technical agencies and services, under the overall control of the 
Director General of Police, as considered necessary or expedient 
for promoting efficiency of the Police Service.
(2) The State Government shall take measures to encourage and 
promote the use of science and technology in all aspects of 
policing.
19. (1) The State Government may establish a full-fledged Police
Training Academy at the State level and as many fully-equipped 
Police Training Colleges and Schools as deemed necessary for 
ensuring efficient post-induction training of all directly- 
recruited police personnel in various ranks, pre-promotion training 
for al! those promoted to higher levels and such thematic and 
specialized in-service training courses for police personnel of 
different ranks and categories as deemed necessary from time to 
time.
Organisation 
o f Research
The State Government shall also provide for appointment, by rules, 
of appropriate number of officers from the police service or para­
military forces or armed forces or other professional organizations, 
in such Police Training Academy , College and School, after 
careful selection having due regard to aptitude, academic 
qualifications, professional competence , experience and integrity. 
The State Government shall evolve a scheme of monetary and 
other incentives to attract and retain the best of the available talent 
in the service to faculties of such training institutions .
The State Government may set up such bodies and take up 
such other steps as considered necessary or expedient for the 
purpose of undertaking research into matters relating to the 
efficiency of the Police Service.
Oath and 
Affirmation try 
Police Personnels
21.
Certificate o f 
appointment
22. (1)
(2)
Everv member of the Police Service enrolled under this Act shall, 
or. appointment and completion of training, make and subscribe 
before the Superintendent of Police or Commissioner, as the case 
may be or another officer appointed in this behalf by him as the 
case may be, an oath or affirmation, as prescribed.
Every police officer of or below the rank of Inspector shall on 
appointment receive an insignia and a certificate in the form as 
prescribed. The certificate shall be issued under the hand and 
Director General of Police or such officer as may be authorized 
by the Director General of Police
Th-: certificate of aepointment shall become null and void, and the 
insignia shall be deemed to be withdrawn whenever the person 
named therein ceases to belong to the Police force or shall remain 
inoperative during the period such person is suspended from the 
service.
G) Such certificate shall cease to have effect whenever the person 
named in it ceases for any reason, to be a police-officer, and on his 
ceasing to be such an officer, shall be forthwith surrendered by him 
to any officer empowered to receive the same.

1884 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUbi 3i, 2007
A police-officer shall not. by reason of being suspended 
from office, cease to be a police-officer. During the term of such 
suspension, the powers, functions and privileges vested in him as a 
police-officer shall be in abeyance, but he shall continue subject to 
the same responsibilities, discipline and penalties and to the same 
authorities, as if he had not been suspended.
Special Police
Officer 23. (1) When it shall appear that any unlawful assembly, or riot or 
disturbance of the peace has taken place, or maybe reasonably 
apprehended, and that police force ordinarily employed for 
preserving the peace is not sufficient for its preservation and 
protection of the inhabitants and the security of the property in the 
place where such unlawful assembly or not or disturbance of the 
peace has occurred . or is apprehended, the Superintendent of 
Police or any officer specially empowered in this behalf by the 
State Government, may, at any lime by a written order issued 
under the hand and seal of such officer, appoint, for a period as 
specified in the appointment order, any able bodied and w.lling 
person between the age of 18 and 50 years, whom be considers fit 
to be Special Police Officer to assist the Police force, with prior 
approval of die State Government.
(2) Every Special Police Officer so appointed shall have the same 
powers, privileges and immunities and be liable to the same duties 
and responsibilities and be subject to the same authorities as an 
ordinary police officer.
(3) Every Special Police Officer so appointed shall be honorary in 
nature. However, the State Government, may by special order 
prescribe the honorarium to be paid to such Special Police officers 
in the manner prescribed.
Police Officer  
not to resign  
without leave  
or two months  
notice
24. No police-officer shall be at liberty to withdraw himself from the duties of 
his office unless expressly allowed to do so by the District Superintendent 
or by some other officer authorized to grant such permission, or without 
the leave of the District Superintendent, to resign his office, unless he shall 
have given to his superior officer notice in writing, for a period of not 
“less than two months, of his intention to resign.”
Police Officer not • ,?  
to engage in other  
employment
No police-officer shall engage in an employment or office whatever other 
then his duties under this Act, unless expressly permitted to do so in 
writing by the Director General of Police.
Additional  
Police officer  
employed at  
cost o f 
individuals
26. It shall be lawful for the Director General of Police or any Additional 
Director General of Police or Inspector General of Police or Deputy 
Inspector General of Police, or for the District Superintendent of Police, 
subject to the general direction of the Magistrate of the district, on the 
applications of any person showing the necessity thereof, to depute any 
additional number of police-officers to keep the peace at any place within 
the general police-district and for such time as shall be deemed proper.
Ranks structures  
in Civil Police
The service shall have such ranks and post as may be prescribed or as may 
be notified by the State Government . The recruitment, training , posting, 
deputation , promotion, code of conduct, discipline, punishment and 
appeal and to other service conditions of various ranks of service shall be 
as per rules.
27.
 
 
 
 
 
 
 
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007 1885.
District Armed  
Reserved and  
State Armed  
Police 
Battalions
Role and functions  
o f State Armed  
Police Battalions
District Armed  
Reserve
Organisational  
structure o f the 
Armed Police  
Battalions set  
«P
Administration,  
Training etc. o f  
Armed Police  
Branches
Superintendence  
o f State Police to  
vest in the Stale  
Government
State Security  
Commission
Composition  
o f the State 
Security  
Commission
28. To assist the civil police promptly and efficiently in dealing with group 
protests and violent disturbances involving breaches of peace or law and 
order, and in disaster management functions, as well as to discharge such 
duties as require the presence of armed police, the State Government shall 
create Armed Police units with appropriate manpower strengths in the 
form of an Armed Police Reserve for each Police District, and appropriate 
number of Armed Police Battalions for the State, including provision of 
women units.
29. The Armed Police Battalion will be a state-level reserve, to be deployed 
under specific orders of the Director General of Police, to aid and assist 
the civil police in dealing with virulent and widespread problems of public 
disorder or other forms of violence, needing deployment of armed police 
beyond the resources of the District Police.
30. The District Armed Reserve, which will function under the control, 
direction and supervision of the District Superintendent of Police shall be 
the armed wing of the District Police to deal with an emergent Law  and 
order problem or any violent situation in the district, and for providing 
security guards or escort of violent prisoners, or such other duties as may 
be prescribed.
31. A Commandant, equivalent in rank to Superintendent o f Police, shall head 
each Armed Police Battalion. The Commandant shall be assisted by a 
Deputy Commandant, equivalent in rank to Additional Superintendent of 
Police, who will also be the Second-in-Command of the Battalion. Each 
Battalion shall be divided into appropriate number of Service Companies 
and a Headquarters Company, each of which will be headed by an 
Assistant Commandant, equivalent in rank to Deputy Superinteodent of 
Police.
32. The Armed Police Branches setup of the State shall be headed by an officer 
of or above the rank of Inspector General o f Police, who shall be 
responsible for the administration, training, operational preparedness and 
welfare o f personnel of all the armed police units in the State, under the 
overall guidance and supervision of the Director General of Police.
Chapter III
Superintendence and Administration of Folice
33. The superintendence of State Police shall vest in and be exercised by the 
State Government in accordance with the provisions of this Act, and any 
other law for the time being in force.
34. The State Government shall, within six months o f the coming into force 
of this Act, establish a State Security Commission to exercise the 
functions assigned to it under the provi sions o f this Chapter.
35. (1) The State Security Commission shall have as its members:
(a) the Chief Minister as the Chairperson,

1886 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007
Quorum
Grounds o f ineligibility  
for Independent Members
(b) a retired High Court Judge;
(c) the Chief Secretary;
(d) the Secretary in charge of the Home Department as its 
Member Secretary;
(e) the Director Genera! of Police of the State ; and
(f) three non-political persons (hereinafter referred to as 
“Independent Members”) of high integrity, expertise and 
competence in administration, law enforcement and 
security related matters nominated by the State 
Government. Out of these one shall be police officer 
superannuated in the rank not below Director General of 
Police, another a retired civil service officer not below the 
rank of Commissioner and Secretary to the State 
Government with experience in public administration, and 
the third member will be from the fields of public service, 
legal profession or social organization with at least fifteen 
years experience in the field .
(2) No serving Government employee shall be appointed as an
Independent Member.
(3) Any vacancy in the State Security Commission shall be filled 
up as soon as practicable, but not later than three months 
after the seat has fallen vacant:
Provided that when the Chief Minister is not the  
Minister in charge o f Home Department then the Minister  
in charge o f Home shall be the vice chairperson o f the  
Commission:
36. Half of the members present shall constitute the quorum for the 
meeting.
37. No person shall be appointed as an Independent Member of the 
State Security Commission if he
(a) is not a citizen of India; or
(b) has been convicted by a court of law or against whom 
charges have been framed in a court of law; or
(c) has been dismissed or removed from service or 
compulsorily retired on the grounds of corruption or 
misconduct; or
(d) hoids an elected office, including that of Members of 
Parliament or State Legislature or a local body, or is an 
office-bearer of any political party or any organization 
connected with a political party; or
(e) is of unsound mind.

-IHLASSAN£^AZETTE, extraordinary , august  31 2007 1887
T  erm of ’ office o f the 38.
Retire J High Court
Judge and Independent  
Members
Removal o f
Independent Members
39.
The Retired High Court Judge and the Independent Members shall 
be appointed for a period of three years. The same persons shall 
not be appointed for more than two consecutive terms.
(l)An  Independent Member may be removed from the State 
Security Commission by a two-thirds majority of members of the 
Board on any of the following grounds:
(a) proven incompetence; or
(b) proven misbehavior; or .
(c) failure to attend three consecutive meetings of the State 
Security Commission without sufficient cause; or
(d) incapacitation by reasons of physical or mental infirmity or 
otherwise becoming unable io discharge his functions as a 
Member.
(2) In addition, an Independent Member shall be removed from the 
State Security Commission if he incurs any of the grounds of 
ineligibility specified under section 37.
(3) The State Security Commission shall explicitly state in writing the 
grounds for such removal.
Functions o f the Stale
Security Cornwission
Expenses n f lhe 
State Security  
Commission
40. The State Security Commission shall perform the following 
functions:
(a) frame broad policy guidelines lor promoting efficient, effective, 
responsive and accountable policing, in accordance with the law;
(b) prepare panel of five police officers for the rank of Director 
General of Police against prescribed criteria in accordance with the 
provisions of Section 6 of Chapter II.
(c) identify performance indicators to evaluate the functioning of the 
Police Service. These indicators shall, inter alia,  include: 
operational efficiency, public satisfaction, victim satisfaction 
vis-a-vis police investigation and response, accountability, 
optimum utilization of resources, and observance of human 
rights standards.
41. The expenses on account of remuneration, allowances and travel in 
connection with official business of the State Security 
Commission, in respect of the Independent Members of the 
Commission shall be bomc by the State Government “in 
accordance with prescribed rules and procedures-'
Administration o f  
Police Force
42. (l)The administration of the Police Force throughout the State 
shall be vested in the Director General of Police of the State and in 
such Additional Directors General, Inspectors General, Deputy 
Inspectors General and other officers as appointed under this Act.
(2)The administration of Police in a district shall vest in the 
District Superintendent of Police:
 
 
 
 
lHfc ASSAM  G A Z bt lb , bX  1KAORD1NARY, AUGUST 31, 2007
I *
Powers and
Responsibilities  
o f the Director
General o f Police
Police 
Establishment  
Board
Functions o f  the
Police
Establishment
Board
Provided that the State Government may intervene in the  
exercise o f the powers o f administration by the Director General o f  
Police o f the State or any other authorized officer, in accordance  
with the prescribed rules, regulations or in exceptional  
circumstances involving urgent public interest, reasons for which  
shall be recorded in writing.
43. As head of the State Police Force, it shall be the responsibility of 
the Director General of Police of the State to,-
(a) make operational the Government policies and any action 
plans approved by the State Government; and
(b) administer, control and supervise the Police Force to 
ensure its efficiency, effectiveness, responsiveness and 
accountability.
44. The State Government shall constitute a Police Establishment 
Board (hereinafter referred to as the ‘Establishment Board’) with 
the Director General of Police of the State as its Chairperson and 
two other senior officers not below the rank o f Inspector General 
o f Police within the police organization of the State as members.
45. The Police Establishment Board shall perform the following 
functions:
(a) accept and examine complaints from police officers about 
being subjected to illegal orders. The Establishment Board 
shall make appropriate recommendation to the Director 
General of Police of the State for necessary action:
Provided that if the matter under report involves any  
authority o f or above the ranks o f the members o f the  
Police Establishment Board, it shall forward such report to  
the State Security Commission fo r further action.
(b) recommend annually a panel of names of suitable officers 
to the State Government for posting in the rank of 
Assistant/Deputy Superintendent of Police.
(c) recommend to the Director General of Police of the State 
the names of officers upto the rank of Sub-Inspector for 
posting to a Police District on initial appointment, or for 
transfer from one Police District to another, where such 
transfer is considered expedient for the Police Force.
(d) recommend posting and transfer of officers in the rank of 
Inspector to the Director General of Police of the State:
Provided that on the specific authorization o f the Director  
General o f Police o f the State, the Range Deputy Inspector  
General o f Police may effect inter district transfer o f  
officers upto the rank o f Sub-Inspector within the range on  
recommendation o f concerned District Superintendent o f  
Police.
Provided further that in the public interest the  
Director General o f Police o f the State may transfer any  
officer up to the rank o f Inspector as deemed appropriate to  
meet any contingency.

THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 31, 2007 1889
transfer and 
posting o f 
non-gaaetted 
ranks within a 
police range or 
Police district
46. Postings and transfers of non-gazetted police officers within a 
Police District shall be decided by the District Superintendent of 
Police.
Chapter -IV
Role, Function, Duties and Responsibilities of the Police.
Role and 47. The role and functions of the police shall broadly be,- 
Functions o f
th e  P o lic e  (a) to uphold and enforce the law impartially, and to protect life, liberty,
property, human rights, and dignity of the members of the public ;
( b) to promote and preserve public order;
(c) to protect internal security, to prevent and control terrorist activities, 
breach of communal harmony, militant activities and other situations 
affecting Internal Security,
(d) to protect public properties including roads, railways, bridges, vital 
installations and establishments etc. against acts of vandalism, violence 
or any kind of attack;
(e) to prevent crimes, and reduce the opportunities for the commission of 
crimes through their own preventive action and measures as well as by 
aiding and cooperating with other relevant agencies in implementing due 
measures for prevention of crimes;
(f) to accurately register all complaints brought to them by a complainant or 
his representative, in person or received by post, e-mail or other means, 
and take prompt follow-up action thereon, after duly acknowledging the 
receipt of the complaint;
(g) to register and investigate all cognizable offences coming to their notice 
through such complaints or otherwise, duly supplying a copy of the First 
Information Report to the complainant, and where appropriate, to 
apprehend the offenders, and extend requisite assistance in the 
prosecution of offenders;
(h) to create and maintain a feeling of security in the community, and as far 
as possible prevent conflicts and promote amity;
(i) to provide ,as first responders, all possible help to people in situations 
arising out of natural or man-made disasters, and to provide active 
assistance to other agencies in relief and rehabilitation measures;
(j) to aid individuals who are in danger of physical harm to their person or 
pro

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