LexThe Chhattisgarh Police Act, 2007
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act..
-~~3Rfl@~
~ ~ ~ ~ ( f;;r-rr mcfi
~>tm~~
';iff. 2- n sa11-111i:f lf3Rt38 m. sq_
f~. ~ 30 5- 2001 ..
,
~ 21s I
( ~fllgff~OI )
~ * Y cfi I ~I fl
~ ~ ··@ifltl•I~/~ /
~. 114- 009/2003no-01-03:·
, ~ 28~ .007~6, fJqi 1929
fcJftr ~ fclt114l cnW fcNTJr
• ~.eyJ;~~~.~
~.~2sfi@Mi't2001
~ -4g/tf-209/ l-3l/1jl'f,.qo1/07.- ~,=tfltill~ fcltrr-J~cfil f?tq~f©d ~~f?t4q
~ Q'l ~ 27-09-2007 en,- {l.;;.q q lci 4?f" ~ ~ m ~ ~' ({o<l_&.1(1 (-{4Et Ill 1(01 ~ ~ Mi:f>lfl Zfi'
~ ijcfilald ~ '1f@l
~ ~ ;JPf R iflll 3U~llli::\t0<,
~fn~;N -~.
S71
572(!)
~ :
9ctftfl ., i; alt'.lnw lf'f
(<t>¥1itn 13 ~ 2007)
1 ~ ~ . fcHfl 1-< ~ ~
2. ~
31Ulllt-<IT
9,Rwifl 'ifiT m:r-f ~ fl•ld'1
31\:.U 111~cft;:J
~ q;r Pt~:tM om ~eror
11. ~~q,l~
12 ~ '-li51Pl~~lcfj
13 ~eF.;rrT{~q,l~
J,
.
14. ~ cf,ctc.lfi ~ q,Rfqq ~ ~ <ITT cfil4cf,lc1
15. ~ ~ ~ ~ ~ rfi ~ ~j~ll~11flich cf>l~ql~
..
..
•
•
16.
17 . .
18.
19 .
20.
21 .
22
• ! .
urt'fl-H•ra m. ~ 2a ~ 2001 .
31'21 I ll-'ifR
~ 'IR;ttt at,m,1 1{ii ~R-ttt ~ ilTt
~~3ITTTfll'
~ ~ ~ -~....+-gfc@~ qff 3Rtm
"fq'fi?l flGfln q;y cfilUcfilc:-f ~ ~
~ t1c::tlf1· cm~ ufAT
m,ll ~ 3ITTTfl1' ~ cnTtt
~ ~ 3ITTTfl1' cf>f ~ SiRl~G-1
~~ ~
3f'UI I ll-QTif
'IR;ttt 31~c61A q'f i6 iJ>Td o2fl ~frdi(t;l~fq
23 ~<1fJ~ . ffl~~
572 (1)
24 . ~~mc.f~tR"ITTlTT~~'ti Pt~'ifGta 3T2fcIT~ cr;
~ ~ fc);m- vJl ,fi/$•11
25 ~ ~ ~ ~ '(IG11ll-< ~ ~ ~ "ITT1Tf
2s. ~ ~ cITT1c.ll x1 1.1c'tl1~a ~ m1TT. m
27 ~ ~ ~ ~ cfR fi~'II
• 28. ~ ~ 3fGlcl!4lct tfqfffi c#f ........ ~'t--~-,ft 1ITT1lT
29 iffem~<J>t~~mlTT
30 fi-<cf>I'< fclq-<01 'l'f5I q;J ~ ~ <fR fi/$1ft
31 cfcfl. qi::Rf~ (o1,TTT), ft1Gif1w11 ~
3f'UI I ll- lJ:
q)ft.tRl,, i6 ~ ntil~ \llq£1H
32. ~ 3Tliffi ~ ~cf>lg~j
33. t11dG1Plr.t, ~ cn1 3ITTfett:r m ~ 3T<ffiUcn i4-1ci1~ ctfr Wffi'
34. ~- ~ ~ qRfi-<1 '<f>l fclf.!P-P1-1
35. ~fq,qi q;-r fclPllll-f-1
36 ~ 3T~ cf>,~ cn1 -~1 Pcki"'!'l=-Tnqj ~ cf>Rr
37. fl:JC:lll ~ ~
d) ..
572 (2) ~
3tE4 I ll- 'flffi
. 'Jfc.l ofl u1 q I iii~ ifl
38. ~ Glq!El~i?J ~
39 ~ cCf ti-<iFll
40. f1Gf-lk11 $ ~ 3141?1fll
41 . ~ ~ f1Gf4i cnT amht>1c1 m.TT ~ ~ ~
42 . ~ 3T2fcfT fl~tll'i cnT &en:rr ~
43 !.ll~cf>I-< ~ ffl
3tE41~-3ITo
<6t'"4t0 1 ~ fltcbttrtff "cb"T uRttil11101
31£41 u-.:rl
'fllJ.fl~ 314-<1£1 ~ G"'-5
48. ~~ 3TfqxOT cti ~
49 ~ qift cnT ~ ....... ;aq-1.( ...... l'J
31\Ull~-crn
Yctil0 f
50. ~~qfr~
51 FclPlll&i 6frfA ~ ~
52. ct>fa.:t1~41 ~ Pl-<lcf>'(OJ cGt' wfcffi
53. ~-<fl-1 ~ ~li=J:Rtilll
•
..
+
ff'i11tt•I<; 31~~ 4if
(~ 13 ~ 2007)
-9-cti~ft~tt~•,-4 ~ft,fl at~~ lllf. 2007
572 (3) ~
th'1'>1fl'I Cp ~ B ~ ~ ~ ~ ~ cf 311jtif7'1 cf> ~
wmt Fcrfu q;r ~ cf tl~Fcha ~ ~ 3rlEIPl~'1 I .
1TTffi 1I0I-<IGlt ~ ~c:.olct'4~ cf"ff 'q gffifPICp ~ &RT
Pt&.1R;iRsJ ct ~ i¥ ~ ~ "ITT I
1. (1 )
(2)
(3)
31\:.414
\I l~fff:lcf>
<IB' ~ 'tkrl1~1•lep ~ ~ 2007 ¢6cll~•II,
!T6 -<1'314-:il il ~ Ucf>l!tl-1 ~ a1.fl& ~ ~ IDTfT I
~ fcltal-< ~ uffi1t111c; ~ ~ am ~ ~ ~
~ ufdlfl•I~ ~ cff ~~~~I
ti~ld ~.
fa«'!l'C ~
~-
2. (1) ~ ~ ~ ~ ~ ~ ~ ~ ~ ~ ID :- qR"Jtltsflif.
(cp) ·~ ~ · ~ ~ i . ~ lffi=A ~ ~ ~.
(~) ·~ 'H51Pt~~I¢ " ~ ~ t. 'cfRT 12 rfi amr-l ~Pt-gem
~ ;
{71') -~ · ~ ~ ~. SfultPI~ ~-'<1'11-Rt ~
1959(4ili ic6 2 ~ 1959) c6 ~ ~ ~ ~ Tf ~
'l!IGlfct ef?r; _
("ET) ·~ 1-1ftt~c·· ~ ~ ~. ~ uf$~1 tff~a1. 1973 •
(1914 c6T ~o - 2) ~ qm 20 ctt ~ (1) cff $o
Ptgcra ~ yftt~e;
('5.) •·~ ~·~ ~ t ~~'11~. GilcFfil-.,fi, lfTGcf), ~
l,cffiff , r.lcll(i:6I'1!, ~ ~ 1l1T ~ . 31"facf> g,cllfQI(
Ptm~a fITT:rr ~ ~ ctnl ~ ~ ~ fl-<¢1'< cff
~~~;
(=q) -~· ~ ~ ~ c#r ~ c5 ~ ~;
(~) •]fffi, ~· ~ ~ ~. ~ ~PIJ.11-1 7$ 050 ~
~rf)~-q~~;
(uf) "~~fl ~· ~ awn@ t. ~ ~ ct; ~
Ptgcm ~ ~ ~ c6 ~ '8Fl ~ wt ~ ~
~ -q Ptgcm ~ ~ q)J ~ ~ ~ ~ ~ cf)'
~ fflT ~ ~ 1il'<tfl4 ~ "flqT '-ff ~ ~ ~ "if
\.IRIPtgf4tt ~ Ptgcm ~ 3Flt ~ fi,1a-1 ifiT ~
~ lfJ ~ ctft ElRT 9 3f,ijqT 10 c6 ~ Ptgiffi
«mffi fl fnif~m t:
("$1) .. ~ ctft ~- "ff ~ ~ ~ +tf?+t~a ~- ~
cf>1lfq1~q; om ~wttPfq; i:1111Ji ~ ~- 1111h;~i.:i er
~ ~ <Cr ~ ~ ~ G116 Qfi\~1 tifga1 1973.
(1974 cffl ~o 2) if 3iafflte, ~ ~ tieif~n, ~ ~
~ ~ ~ ~ ~ Ml~cf>l;fl m-1". ~ J:fllw!T -if
~ ~ SHlrflPt4> ~ ~ Pts.,p11cft ~- · Gclc~.
fa<£Jfb-sa ffl' m ~1.flfeta ffl' ~ trfcffi" 1ft ttfbi~a
t .
(sf) , ttt~'1fRqi ~· ~ ~ ~- ~ ~ vffit <'ITl1T cGt
~ tTI;
(c) "fclfgcr· "ff ~ ~. ~ &m ~;
(o) ·~ IITTf' ~ ~ ~. ~ ~ . ~ ~ -t ~ctt>L4
cmT tJctftf14lf$ ~ ci> ,fTffi ~ ~ c1fr ~ ~ if 'q'<-f
~ ~ ~ 3ijC'1'rf ~lqltd't ffthfo11 c6 ~ ti'ttfclte af?l;
~) ,.~,, ~ ~ ~ ~ -Bfaifz;ia ~- ~ ~
cf.lll'~~- .
(G) . fclPtlt'i" "ff ~ ~. ~ ~ c5 ~ iAm -rn)
fc)Plltt-1;
(ur)·~·"ff~l~~ci>~ ~lJ<)
~ ;
{ff) ·~• ~ ~ ~- Dffi1tPli;> ~;
(2I) ·~ flii!cf>lii!' "ff~ "t. D~·HJI~ ~ fl-<cbi-i!,
(G) "~ ~,, ~ ~ t, fl61llct, ~ ml ~ ~
~ ~"ft ~'ii~~ ;
(cl) -~ ~eiq;' ' ~ ~ t ~ ~ cJiT ~ ~
~; .........,.......,._ .
(~) . 444ai<f> ~,. "ft' ~ t. fl61tlcf> ~ ~ ~ ~efq)
~~~ ctfr~ ;
(2) ~ ~ ~ ~ FcW<j ~ ~ ~ 3t4R'silf1'ct ~
~ ~ q;,- qt)' 3l~ ~. ~ Sctfltt•I~ tfl"II~
~ ~Pt4'1. 1955 (tf>O 5 ~ 1955), ~ Mfihlll '6~dl,
1973 (1974 cnT ~o 2) ~ 11,ii!~lf ~ tifga1, 1aso (1aeo
iffl ~o 45) if ~ t I
..
•
L
. .
Ggl ~~ r j' li1•
, ~ ~ t::' ~ • t
t; 1&rtt ~l
~l l·i l t~i
t ~ t ri ~ 1w t 1& t 11' : i ,,. f ~ : ; ~ i _ ~ 1& 1&
1·
i ~ 1& J - 1& JU 1& i ~ I
lj ~~i1i~~f ~flt 1&
fi ti:,~i:~ ~~,t i
i,,ii (f ~ i ~i i ~ i ~ tr': I~ 1& r I _·Wa! it!• ~~~lt~Jiit ~!li~!ll ~l i1wt!i~fti :~tti - - -~ ~ ~
............ ,,-..... ,-....,,. .,..-.._ -----. ,-...,_ .,-..._
~~~.,s.-!:, ~-!:, -~
~ "'f' ~ (D
" ..
I•
-"
•
@)
I II
. ' ..
if 1-1: 1&f& ;; ~~, -~1&l iJiii ~!f-t!1 j
,~ ti~ it~~ it& 111-1&.~~1&, i- ~,1~11 ~t ,-~1&~ i~ ~- ~, t~ .1,~ifj ~iit~i~1&
-~ ~ 1tr f&t 1& "'1 l ~ f i i1&1u titi'&>.1& ~ -¢ - _ 1& - -
.. • 'Ir ~ ~ Iii I)} Iii i re t " ~ l i l t I!,> II, _ _ ·- "' _ 1B ~
~: i I t<!i'
i~ ~~t 1&1
... .. - t i i ~-t t i ~ ~ i ! I t-i i ~ 1 ! 1 "' 1& V6 ! 1 r~ t 1ij 1 ; i !
1, to.ti FP_ ,up, f "'1&& ~ ,~ [?t!- .1lf~i!i1 ; tlii'r r!t
1 I!~ I {I! t l"11 ·r ~ ~ It _ii · i-'1& If _1& ~I f ;iii 1111
i~ti1&iti li ~t iiii ~til~llli ~ii1~1g11
- - - - - - -~ ..£:!., .e ...- ~ ... ~
- .......
cci c.,; 0 r,.. ....
-1;;
t ~ . ,cJ I cg
' ~ ' 1!'! ii 11
..
,,
•
9ffi'lfl•ii;; ~. ~ 28 fmr"iR 2007
31~ cfA
W..fl qiT Pl~:tlrf ~ trdct~
11 . ~ ~ cnT 3l'cfra,ui, ~ ~ ~ ~ il.
~ f1 '< cfi I'< tf frrfm, ID1TT I
12.(1) ~ tf'<i:f>I-<, ~ ~ ~ ~ f.1~~1'1 cf
cn:marur cfi ~ ~ ~ '-lt;I Pl~ ~,co Pl~cft't ~
(2) ~ '-li51Pt~~lcfj ~ Pl~Fcki. ~ ~ ll ~
vrr ~ ~ ~ 1-rn,Pl~~,ct> ~ ~ q,14'<t1 ~
31~TcIT '~ ~ ll ~ ~ ~ 'Bl'<cftll
fflT ~. 1951 (1951 q>'f ~ 61) cfi ~ ~
~ ~ ~ qG'1"1fct ~ c'ITll ~ * ~.
~ ~ ~a,tll 4~illq 1-1g1Pl~!tlcfi cffr ~ ll
iiln-fRI m.1 '34gcffi trrm 11m m cf; m 6RT c5t
vil~Jfl .
~m;)~cCJ~tfj.,m
~ ir '-li51Pl~:tlcfi ~ ~ cf} ~ ttj)cfia ~
tJGT ~ ~ cff ~ ~ 3Rft)q, , ll vTI' -41 cnll m
ID11T I
(3) 3ITTY'R 111xtfll.l M ~ . 1951 (19s1 q;r 'ff.
61) cf> 3~ ~ 1T"l) ~ ct; ~ ~
(2) <fl ~ Ptgcffi ~ ~ '1i51Pl~fJlcfj cf;T
--q::~1a1-1 col4i:t>lc1 c:'r ~ q;r irn I
(4) ~ (3) cf; ~ ~ cfi ~ ~ ~- ~
1ffl1Pt~:t1¢ qj1 ~ Pi1Rh-l ~ ~ ~ ~
¢1C1icl~ ~ ~ ~ ~ ~ fHi:f>I-< &RT
f.!1;.1ffiifiga ci, qRu11qfct'(ijq_ ct>1-<un cm- RIPl~te.
rnxa- ~ . f&~a ll ~ 6RT. ~ ~ ~ urr
~- '
(<P) ~ ~ ~cfi-<OI ~ .:iillllc1ll 6Rf
G~'IR=i~ ~ ~ ;.ij!lllctll ~ 1:fte.lill'<
• ~ ~ 3lW@T q;r ~ Rl-<Rlct
~-TTm m·
.. Q
572 (7)
~2(8)
~ t,il ij ~lffi:J
qi{ q~~UI.
m-JlfPld ~. ~ 28 fffirR.R 2007
~-
~ -,waflll ~ (31jfllltt-=1 ~ ~) r-n:r=r, 1969
~~3Rl '{_jtilli.4 ~ci,~fcn ~
~ t1G tR ~ fcITT) ~ ~ ~ q;,- ~-
("El) Pl d 61 --1;
(~.) !lll~Rct> ~ lil1fflq, ~ cfi qJRUT ~
l-l§tf-1e~lq, cfi cnfm cfi P!4§-i ~ 3TWffir.
("'ct) ~ ~ cf> f;}tjG-i 'qx 7:11·
(u") M~llflPl<l> 31fl1Jct~ll4>aI ~ R;iRslt:'1 ~ ~
fcl><:rr G11i)411 I
13.(1) ~ tt'l!<l>I'( ~ i:ts1P1~~14, cCt t1sIllaI ct;
~-~ fll•!IR!t:c ~ ~ ~ &-,m ~ cf) Pl~~l-1 cf
~~cf>~~. -qq; ~ ~ 1-rn1Pt~arcn ~ ~
cr;~clf/Pt~f«l~~ I
(2) ~ ef3i ~ ~ ~ cf>T ~ ~ ~!ffcl> ~
~ , I
~ <t>tfaff lR 14.(1) -~ ~ ~ w=fRl ~ $ ~ 1T ~ ~
ct,Rlq~_ ~ ~ ~ ~ ~ ~altP. ~ ~ 7$ wm)
31ftfct>1Rirf cf;1 cfff ~--trt&t 4>1'-tchlt"l c:)' qtf <ITT mTTT I
cf>l4q>Jt'f
(2) ~(1)~ fiITTfr 6lTff m Y?m ~ '#t,'3"ff ~ (1)~
Pif<!tc. fcp-tfr ~ cm f.1,:;, cf>1"<011 ~ ~ GT qtf ~
;.q_1aA 4,1~i:b1c-1 er;~~ 'cti ~-~ ~~mm
~1--1iaRa ~ vIT f14>'11 1
(q;) \1UJ tlG ~ !.ll~R) CR .
(~) ~ ~ ~
(7T) ~ ;:ii1l1lc>1~ GRl Glt51fflf.t CR ·
(-q) G°'5 rllllll&lll f(RT 31IG-<I~ ~ B Jil-.:'1~a
~ fcN~a m;) IR ·
(~.) ~ ~ ~ 31j~lltF1l("i-l<l> cf>lqcll~ ~ ~
~ cf> cfml 4G'c1fa, ~ ~ ~ vfA. ~
!Jcffi fcp-4 vlR ~ 31PJc114 ~c11Plqfffi
~ ~ -wift 'tf 3W@ ~ vtR ~ --'G~;;,o...;s-a
~uJRtR;
..
..
28 ~ 2007
(q) Plc1ii1-1 ~-
(s) ~11.f!Rct, 3Mcff 11HR!cfi ~ ~ cpRUT ~
cf>ct&n cf cf>Tm ct> Pf Ji~H ~ _3la;i@l ~ ;
(~) ~ : Pt~C:'1 ~- 3l~
~) ~~llflPf i;f) 3{1qilllc#cil. vTT R;f Rsa ~ if
~ ~ Tim m I
15.(1)~ c5 ~ cfi 3lji8G 311 cf>'·~ cfi ~.
~ BsrPt~~,q; &~ ~ Pt~m ~ tt·N,1-<
mr~~3Rl~~ 3fCA~
~ cfi ~ ~ ~ ct>1 ~ ct,Jc2.t1 cfi
Pt cf s-1 it ~ m ~ m ~ ~ 3ij9 gcffi
~ ~Qx~~ 3f<liffi cfiTGTtfi~vlAlR,
~ qc:11a. ~ ~ 6cl ~ . ~ ll 3lcR"ff. 3l~
1s ~ ~ ~ ~ ct> ~ m ~ it ~
mm=r m ~ ~ ~ . 3tfaRcffi tf6xT. ~ m
~ ~) q R'(iicii ciR ti cfi' 11 I
(2) ~ (1) $ ~q;'t wncft ~cf>~~
fi'<chl'< ~ ~ ~ I
16.(1)~ tNcf>I'<. ~ ~ 3TTmTf ~ ~ qRlfi (vTT
~ ~ q~'qjtj "amirrr" cf> ~ -q ~Ptrnce ~). yfJ'
~~cfi~tff~~lTTl~"cf>'T
Pl«41Gri ~ I
(2) 4!6'1~. 3TTmTf cfi tt'Sil4ffi ~ ~ 3TTmTf ~ ~ flGfzt
PIJ.iljfll'< "ITT-it :-
(q;) ~ mmr·
(«) l[i5' ~ cf>l Wffi) ~
(TT) ~ &:f61Pl~filcf>• .
(t:r) ~ ft'<cf>!'< GM '1ll=f Ptfc!ce ~ ~ 3mirrr
cf>l~•
fJ/)
572 (9) ~
.
~~311~•1.
GP 572 (10)
~~~
Pt'jRtd ~
ai-nft:11.
(6.) ~ ~Ncnt-< ~ Pl gem ~ ~ ~ ( ~ 1-ft lITTI
~ ~~. ~ fficf; ~Filllfl'i, ~~lll <TT 3Rl ~ ffi
if flfllPl~I ~ ~e=riroT cfi ~ ~ -m1<'f ~) I
(a) ~ Bs1Pt~~1q5, m ci> fficJ ~ 1 •
11. ~ c21fcffl ~ cpl ~ m cff ~ CTf?{ ~ mm. ~
cf6' -
(cJi) 'J{ffif q;T rfl41Rcn -1 m .
(~) arrg1ocflt~~m·
("TT) ~ ~- m 1TT flE~cii fi41drf :q ,Aql-<ci tTT
m ~ Ptgl«i ~ ~ 1ltfAT 1) ~ WfjTT fflT
if ~ ¥TT ID ·
("ET) ffiqj ~ ci> ~ "rf Pt iMtta ID .
(6.) fflfG m ~ Fc:M1-1Jio-sc-1 'lfT ~ ~ Plct5tl.l
q)"f ~ ~ ~ Pic1ffifa tfG tITTUT qRfil m ;
("if) f4El&il-i ~ ~ ~ ~ ~ ~ fl41d-i
qjT ~ ~ 1lT ~ ~ ~ t1t5m,n m ;
(o) fclRfl -<lvt~~q, ~ cnT ~ m ~ ID,
(vf) ~ 3l'c1lRTT ~ ~,1~c-1 ~ ~ Wll ~
~ "lJT ~ cJlf <TT ~ c6 ¢1-<lclltl ~ G0 -s4'll
~ ~ ~ ~'i~ffl~ ~ 7T"lIT "ITT ;
(~) '34fliffi ~ (u) "B ~ ~ ~ c6 fc;t-q
3T~Lnvi-1 ~ ffl 61 ~ Rilflc6 ~
rllllllcwlll ~ 3f'mq f?Nfifa fcpm "1flJT "ITT ; 3l~
(3f) ~~q;-rm I
~ -ac:~ 18 (1) ~ flC::tll cnT cbl4<Plcl '3titfil Plgfchi fG'1icf> ~ m cfif c#r
151 cf>l4cf>fol ~ qil6llcl~ ~ ~ 6TTIT mTT ~ ~-1~!;~ ~ ~ tn?I 'Tiff
~"'ill~ct>I'<. mrrT I
(2) ~ ~ 3taaP,q; ~ Tf ffi cnVTT rfm ~ ~
q)1 ~ q ~ ~ cfr vli~Jft. ~ ~ fcn<n
urm I
~ ttc:'fQY 19.(1) ~ fl-<rhl~ R:l~a ~ aRT ~ ~ ~ ctn
<fit llcfZJT uf'AT. P!J;.Jfc;ij'?ge1 T{ ~ ~ 1ft 3mTR tR t?CT ~ :-
~ .
II . li ii ~
N ~ l r
~ .. ~i ~ ! b
i ~i . ~ . }t
. ~ i i l ! . f ~ . i 1; r; jtf ~ I .I. ! .. 1& -~
~ 1& i l i 1 .I. .~ i l .. ~ g l-; t ~1 ~ 1 I& ~ ~ t ! i i 1& i. - ! ~ ~ i 1& t 1& . _! 1& 1& ii i . i . ! !
i ( ;µ- t ! :tt . 1& 1& i -~- ~ - ~ 1& t . 1& i ~ t
~i ; ~ ~ 1 ~1 11s~~-1~ 1& r t,ii.-1 ~i I! i j ri !.~ ~ - 1 1s i 1s l~ ~ l ~ r; i l! ~ f ~i: ~ 1& lo' l i
;µ- rg~ i l".1&.:_· lh,1.,1&! ti~ IL,,l ~ ~ lt~1&
. .
~ ~ = ~ i ~ I f ~ ! i: I i i !. i ~ 1 f ll t E ~
0
N
........ .... ...........
- - ,..-... .£:!- e ~
t I
-'I-
-N ~
-~
CJY
572 {12)
"fl~. ~ ~"' ~ ~ ~ ~
im"T ~ ~ ~ ~ ~lffDT ~ - ~ :-
~) ~ 3l~ ~ cf>~~ "fl~
~ mra- s3TT m m Pt'<l¢"<o, ~;
{:m) 3Rl ~ -q ~ tN4>1'< <51 fitq,1R~1 ~ I
(TT) ~ ~ ffl ~ ~ ~ Fcn' ~ fcturr ~ I
(3) ~ fl-<chl'( ~ ~ ~ im"T ~ ~ ~ U:
11ffi
ct ~ ~ ~ ~ ~ ~ ~ ~ qrfffi- 3lITTlT
cm ~1 frl cll cf> 1 cITT' · ~ I
( 1) (q;) ~ cp) >fcJrn q)FfT qQ.TT ~ $ ut)cr;,, W31ctl ,
ft&q~ . 3l1um elm~ cCi' xm ~ ,
(~) ~ ~ fficn '3Q<i-qul {14>-il .
(-r) men~ cf>T ~e,ur ~ .
~) 3'ictRcf> ~ "q,T ~ ~ - -5fltfq,qlcfl
~ c#r ~ q)Fff "ff2n Ptti~a ~
oirr~~1riTcffi~ ;
('5.) ft1cfo,Ptq; flqfffi cCi' ~ cf>ffi ..
("'q) 311R1m <-P1 tffiT 6P 11 11 ~ ~ c6 ~
~ q,1"RRf,
(9) ~ <4f<ffi~1 cITT r'l'<4Hil'< ~ Rrffi ~1-<CJ,dl-<
~m~cf6~~~~m~
ftitt~ ~-<CJ,fll~ cf) ~ tflITtfl" 3mm fcl~'-tlrf "ITT ;
(\if) ~,crzfaq; m ~ frrfire "fjq)c ~ '3~"1 ~
-q 'ffiT1T qff ff£51lkll ~ oWf ~ ~ if
3Rf ~ cffi ti £51 lki) G'1i' ,
(~) uAm ~ ~ c6 ~ _,;..'<l'r.4-161-1 cpl ffi"C'1
. ~ ~ ~ ~ Ptti~d ~ fclPt af?tct c5FIT ,
(:sf) ffiq, ~ ~ ~ ~ ~ fclirm elm 3TCRm
~ ~ ~1~-q1I ~ qlF{T ;
@
-;;,
-!:,
N
- ,.._ ..., !O
~
i;i 1i1 11-i
~!1&~ 'Ir~
I l t · i ~
1Y . ~
i.¾; lti
lit
11·1 ~ t 1 ·i litl ~, lt!,
. ~ 1, ~i 11&& 11"
! ! It ~1: ~t
i!I 111s ~1if f1&
1Y - 16-15- ~ f rs= ~
! l ~- BC - ~ i - BC 1,
i 1 ~1[ Ill~ t! I_ -~ E .J -ii~ i [ _
I,._. I ... - ·-
[ii O r,~~ ,.,.,
'
l~t* Iii~ ll!
. ~~
g :§: ~1~~ 1:!
-~
. .
~
N
1~1; ti1& - !i~!l ~ti ·
l I~ _[ f i ~ t ! If-~ I -~ ~ ~
i~~~ . ~~it I ~ ; r&1f;
111&; ,~~1 •1*1 ,i,-J
ti I ~ t ~ ~ 1 t-~I . i I l 1
1 ~ .. l ~It: tit~.! if-rs ll!d,i' l [<~ lt•ii- i'.lul 1~~11fll l1sl111 i l
in
N
<O
N
,..:
N
---«i
N
~, ti 1-ti ,~ 1 ' lftf iii il 1 ' I? 1i -g ~ ~ ~ t - i -t !,i !1&f 1l,i 1&
~ ti ~; . trdt~ i~~ Ii ~ ~iJ1i-• 1sli 1~ l·I
~ 1i-f i 1u -g~f E ~ It ii ti J ,1e <€' ~ rc~'J& ~ ~ ~ F f ~it i'l&'1>'>' ·
i ~, ~ - ~ i j ii: - l: ii i ~ i I ~ i. if ~ . f: ii { ~!E ~i~ t~ .. ~~ 4L _:·- ~I ~it ~ ~~~=i
I ill !its l~~!~ ~~~~i II ~~~t :~* ~~,1&
~ f ii1 !f~11 t· ii~ .. 1r~1~lt - -iii,:! 11l1i ,11~ !ll!&!l!I lilt: - -........ ..!:,. ~ ~ al 0
N (') '
~~ i~ ~1
.!:,. i .
N
t!t I;!
t:;
- ......... -=- -£:i..
~
(')
ii
~It
-T""
---N
(')
Ii
ii
.........
~ - . ~ Cf)
Cf)
1i ~ 'ti
lii
lti~
. (en) fGIBr ~ 3Mafcn ffldGiPiqj ~ ci> -rnr. ~
uR '3q~~a cfi t14'1G11 cf> ~ fclrnt ~ m ~
t11dG1Plq; ~ cffi ~ ~ ~ ~ <ITT
~~~~ef:irt{~~~~
fi=q16F1 cnr RlPllti·Ft cJR t1ci>111 . nm
(~) ~ ~ 3l't:ft~. 3Tl11 ~ en fITT=r tf. ~
~ c6 ~ cf) ~ fil chitPlcfi ~ cf2IT
,1Pc;illi -q ~ rim 3Fll' 311c1:tacf> fixtj11 6AA ci>
~o2TTfctRft31tRTqqjTt@l~q~~cfi
~ cfIB-1T lff ~ ~ ~ cITT ~ ~
~ ~~cl5T~~~ I
34 (1) ~ ~ ~eicf> . fll4GiPli:b ff-scb'i 3l~ ffl&GiPlcf5 •1~41
3l2Icn 3!1J.l-<lfdl tR ~ fr1T3TT cf '!!cifil cITT FaPiaftia ~ cf>
~ fl1J.llrl4 1IT fcrffl ~ ullfr cfR fl~'II ~ ~ Tfrf
ft:lt1c6 em o2TT ~ wm ~ ·~ ~ ~ v11 ~. Fctf%o
cfR" ~I
~ ~ ftrc.lT ~ 3fcfiew;, ~ 6JTI'f ~ ~ m fcl;
fcITTfr c1.ffc@ 'lfT cl1fcffi4'i cli ~ c6 g:m ~l~l~c1 ID. ~
at Pt ti~a ITT. fflfrr ~ ~ . TIT'fr m 3Tfll xTfdl tf ~ qjl
tilll\J11 'lfT ~ ~ 3l~ cnW ~ f.1q;1i:-FII, ~
31PlliG!a m. ~ ~ ~ ~ ~ m m ~ ~
irr~ ~fcl:ct41 m ~Ralli c5 ~ cn1. ~
i:ilti«c. ~ ~ IDl(f cfR'i cf;~ Plclftia cfR ~ I
(2) ~ Bfti~e m ~ liftt~e ~ ~ cf> ~. ~
(3)
(4)
• cffl '341cfc'f ~ ~ ~ "WGA cfR ttci>111 I
~ ~ ~ ~ -if Trcfr <TT 311'1-<1-R"II it ~ ~
Q'{ ~ ttlflftta ~ m C!cf>8ia ffl ~ ~ Plch1c1-=t ·
~ m ~ $\ ~lcFfl ID, m qg ~ ~ ~ ~ ~
cfR fl'61II I
~ ~ ~ ~ tR arrB m ~ cfTT fclPiafBa
~ c5T Gffi-<~l~tq 'in. fclrnl ~ cITT ftiflc6 tfffi ~
(~·) tf ~ ~ rf m m '3+1<61 m tf ~ clft
ffiTT cm- 31 RI s:n~a cfffiIT m. xTcf> fl cfi 111 ~ ~ cf,)' !lts1:.: 14
cfi1 ~ ~ q>pf cp1 3lRlT ~ flc6'11 I
~ ~ m ~ un ~ 'idc1& ~-~ cf> oITTf ~ -mt
3~ ctft ~ m 3l~ct,li< ~ t. ~ fcl1a ~ vf'lTcf
~ \ifl~'ll I
CJD
572 (15)
'81-tlail'_ ~
~ qRtt,ff ct>1
fc!lf.lqlf•t
. .
1~ ~ ir" ;r~1&1& ~tt 1&:1 ~: ~i i ~ J "'' tii!e>;i ~f5ji_ i~t 1 ~~ 'i ~,g ii~ 11&- ·15 1 - t~,n;1&~ - r i- l~i tt td!! ~~
i 1& i ! i I 1& ~ i ~ i ~ i I! 1& I-t i 'Ir ~ . ~ i ! ~ i ~ ! I f 1 i ~ ~- I I-~ ~ ~ I ~ t i t l ! t 11' i I l1& ~ i t 1 g
~ -N
lo
!i i-r"'l :,~1-11 11!1& ~1&~c- ~i ~~ 4'~
!ti 1& _f f Ii Ii~ ~if!
l ~ ~ li _ I ~ l 111& l l ~ j I re l re ~ l j i ! ~ i ! f ~ It .1.
j ~iii ~ · i~ ~,tt; ~ ~15
~ ~ ltriii ~11&! ltt.. ~- ~ s $ I~ ~
~
(I')
i! ,.
cc ...:
(I') (I')
1i ! l
iii! it
co
fl?
iii
oi
(I')
i
I.I
. ..
I-
,
~ ~- ~ 28 ~ 2007
(1) ~ .-lllll!~ll _<fi ~q1P,qct1 ~ 3'~ idi:iH1~ ~lf1:lch
~ cfj ~q1P,qct1 ~. \Jl1 ~ ~ ~ ~
~ ~llllclll 1l ~ M c#I" 4',ntm fflITT m,
~ q5l ~ Nm,
(2) 31f?!Rctt1 ~ •-us1Pi~~1m cCt- ~ m ~ ~ ~ cnr
~ ~q1Pi1-a ~ ~- . -!I
(3) ~ ti-.!chl-< ~ ffiq ~ W1fr <TT ~ ~ ~ cf>T
~ ~q,Pi~m ffiq) fflcn,
(4) fftl°c)cl ~ ~ ~ m1<'f ~ 1.1f?lf53ct clITTffi \iTT
w i1.-lla211 octfl+p1q; ~ il f.1Cm," ~ m~
40. cnW ~ ~ c#I" -<iGt•aa1 rl> ~ m NlTT. ~ cm- :
(cf>) . 1-fTW cf>T 11 i I Rct, ~ ~-
(~) 70 cf't ~ ~ 3-Tnj cf>T tn;
(Tf) fcITTfl ~ . ~ m ~ '{1 4 10-1 it ~ ~ m m.
3T21cll ~ Pi~Fcra ~ ~ ~ ~ 'ij mrr cJR ~
m;
(ll) c>M> ~ <fi ~ it Pld',Rna ~
(~.) \iTT ~ ~ fclRfr ~ ~chill <ll fc1eU--l'l'5C1 cnT "ltT ~
~ 61 3f~ '1f)- ~ '<lvi~foq; ~ <TT ~ ~
~ fl'ld--1 r.f>T ~ tf·
~) ~31'c1l@fct>3'1fflelcnT3T~~~m~c#I"
~ ~ G0.s1lll ~ ~ cf>T <;)tifft.e 6T:
(u) '1f)- id4-<lcffi ;aq~o-s ~) 4 · '3~Rslct ~ ~ cf>T
~ 'ITT ('fWI Rilit-1$ ~ G!fa.sch ;.q1llle1ll &RT
3TRfC1 ~-<Rla fcl>m Tf<TT ITT, m
(~) ull ~ ~ ;.ql.Ql&lll 61"-<l ~ !iffatih ~ f$!Jr
Tfm 6T I
- @
572 (17)
'tf ~'flldi ~
~
3141~dl
-
1~rs _1s 1& . f 'ti . ~i -ii
w~,. g; ~ I • l ~ i 1& . tl ;_ t_~ ri
! ii t·] !. ti! g; .1. t t _ t i i ! ! ! t 1 fl I ig~~~ ti i~ [ 1& ~~ ~ ~ t ~1&
i ~:Jg; tl1&'fii ~ :~ -,~ ~ i Jt i t- 1&i11~ .
! if' ,~;e1&! 1 )ii: ~ _ : I !1 ; ~,~1 ~ii~1
! ~ii til15.i1J 1it1ti 1.i ~t 'i~ i;lf 15 f ~W~i~ ~ -w· ~ ! ! 1& 1_ -~ 1& ! f ~ l I ~ 1 1 : 1 1,; ti f ~ t 1 -i 1;: i
ii litt ~ i 1~ ti t~!'~~&i ~ i
1
& . "" ~ i ~ I ~ lE 1i: } : t ~ i t E 1i: ~ __ rs
~flltrti! i~ E t !~Ji
N
'Cf'
~ p~
~i 11~
...--..,,....-....~ ~ ...........
~~E,, .e., ~
Cf)
'Cf'
1&
Ii
---~
I-
·· @
44.
(3) mfmnR tJcrfT cf) ~ : lJfff 4~illtj ~ ~lcf>llkl tR ~
~~I
(4) ~ (1) cl> ~ ~ ~ cff) \Jlf'EI 3l~ ~ ffl
m tff ~ mfmnR cf) qm Pri~fc.l~a i:i1'-l&1'i rf> ~ ~
~ ~ ~ ~ ~ ~tfchia'f ~ vfT ,i!jrlcll~ cf> ~
~ fftfclc>1 --illltl&ill -q frrf%TI wcfT 6. 3l~ -
(q,)_ fcITTfr mm cnr fl1=lrf ~ a~ ~ ~
cITTRT ~~"CR ~ wrm ~
(~) fcJmr C:fdl~\ii cf) l,lcfj~cf>-<01 C12TT ~ ~ ufR cl>
~ arqa,r ~~
(1T) ~-i:r,rr ~ m~ m-ta ~
(ti") fcITTfr ~llll&ill m cf>lllf<1a ~ ~ c'ffq) ~
m ~ !.lf?tfc;iftl <-lfr ~ ~ ;
' (\S) ~ <TT C:ffil~Gf'j ~ q&iur ~ ~ cf>~~l'i ~
~;~ . /
("q)~3Rlfct'flT'3ilfcl;-~fcl;1t~ I
(5) ~ ~ fl'<cf>I-< cf)l !.lfa~C:1 ~ cfR1fr c=Jm ~ 1ll
erg '3fmr wm ffiq:,,R~, 1fr cfRlft I
31\:.211~ 3fTo
qfo•lUUI . fllif>Flicff qTT yR,a)tto1
572 (19)
,.
45. (1)
(2)
(3)
~ ti'<cf>I-<. ~ ~ ~ ct>M~'i ct> ~ ~ ffl ~ cfiflhir
~ ~1q-11 cfR ~ I ~ 4>~11°1' ~
~ cITT Wlllflrf ~ ~ ~arcrr ~ ~ ~ ~ 1Jf1£PII, ~ m
~ fcp ~ ID I
ffl -q ~ x1fl1a1 uPTT <-lfr '11/ciJft, 3mR[ -
(cn) ~ tNcfW< ~ ~4ta ~ ~;
(~) ~ cf>~ll~- &RT ffl ll ~ 7Tm ~ ; m
(11) ~ 3Rt ~. GR 31~ fH_;ll~•I W ~ cf;
~ ~ 7fm ITT I .
572 (20~
~~~
3tl'q~0I ~
31q•<1E1
47. (1)
(2)
~ flxq,1;;: ~ <t>f1i4i cf> q;fa-11$lll. cf> s.ifaa)ttot ~ ~
ffi ~ ~ Pl~fRa cJR ~1
~ ff?r, ~ fGrnT. ~ ~ ~ ~ '1i51frl~fllq, ~ ~
~ ct,fihli ~ fll<f>l~ffi $ ~~a)~o1 ~ ~ ffi<il-11
-tjPI fhkt clR11f ~ ~ 1-ft 'tJPlilt1a Q'R"lfl c.tfl ~ ~
~ cnTf~q)J:(~~mq;r~q,li< ~
~ ~ fl,cti, llffi c1; Pi-<,m-<a, ~ ~ ~ m 1
.
Ufllt ~ ----
48. (1) cfi1{ ~ ~ ~ Qx. PJ9fc;,ftla S-<lil-<0 1 "cfi cnTm 11 ~
t:rrm u11~111. o) ~ °QO 1.000/- ~ ~ 3f~ ~ ~f?J-sa
fct;mGtT~.31~:-
,
(q;) 3TT11 vRffl ~ ~ -q JiGf.l-k-1 ~ ~ 'lTT 3tqi'iol
q;-m~qrm~.
(~) Gtlrii{$1cf>1< ~ ~ ~ . m ~ - 31~~1'1'1
m ~ 3iflllqflllct> ~ cm ~ m ct; ~ ~
~ m.31R
(lT) ~ 11 ~ c11 3f~ c2lfcln cITT Wf q §ii 1-9 cfi ~
~ 3ll't.NOI m ~ cJR in ~ 1
(2) ~ -~ ~ qj ~ ~ cZITTffi cITT ~ qRc ~
fiHQic11-< ~ ~ "ITT1TI I
(3) ~ (1) ~ ~ ~ ~ ~ q,T ~ i:fic6 ~ ~
Pi~ffi ~ ~ ~ am. 3T1R1'cfr GRT 500 / -
~:P@A~~Qx,~Gtl~ I
(4) ~ ~ 3ftRTtT cnl ~ '34\!.ll'<I (3) ct; ~ ID 'Gf@T ~ ffi
~ 3T1R1'cfr 31fil '<lffi ll ~ ffi ~ ctcih I t>I 1jcffi fcnirr GtN1TI ~
~ ~ ~ 3ftR'ltl ~ ~ i:f ~ 3TTTPl chlUc:0~ ~ ~
Gir~·,r, I
®~" ~
N
f',.
I()
'jg ~. if i .
tiii i~ 1! ~J I ii'!; j:; I 1& ~ ~ 1&1l'
i1& 'f/~1&!it I ~ -E If. . . . ' : %11~1&,p; ! f ~ 1& I .! Ii·~
i ! ; - l ! ~ ~ ~ t j ~ - I I! i_ l~ I? I.[& ~
Ir "" l ,.,; 'fJ ! ~ ~ ~ 1& w; ~ ~ Iii f i ~ cl I [& I :~ ! ' ~11 . i~~t·!1 ~ i. ,: ;_- ~~.1.i! i~[&f~. _.~
I 11st 1:1:i: ii 1& l[& 11 i~-i~j til1&jit-i
; ~t! 11!:!i l~~i t! ti:l~t!:!]~!f[&
1 jli ~it , ... ...........-- ,-
-..... .........
....--. ..--.. -s ~ ~
. .
~ 0 .....
~ ~ ~
1!:~
. ,
. ~ : ii t t~ I ; i I
~.~rt t ~ 1 ~ ~, it
~ !I~ ijt i :i !i i : !~ t f I
j iiJlr i i,~ iij j _· i!ij! I i _
~ -N ,-..
1,/'1
_g _ ! r,,., ~ ~ 1ct[ I ~~
~ ~ ~ ~ ~~! i~ ~~~~ ~t ~~
,.-...,
- ~ - ..... ......... e -
..£!
.
N
II)
1&1&
iif
: Ii!
~ -I It liZr-1
fijti
r I ~ w ~
I I Ki~
16 _f 1& I .
. ,., ~ 1& fy
"FJ; .-. ~ fu>
i I& ..:::. g 16
iii!i .
......... ...--:. ..- N
--- ---
(")
IO
·i
ii
-;:_ - ----·------ - -·
-
r
'fu ... "-:: ~ -,-- .:i s r.r;,:r• . .. 1
~ ... ~-~· r , .. .:: ," • rit • I' I I
' ... .,~ T' "" . ' '
r ·-:.-~ T ---:;r &! "· r!.,
~ -,r; :a- :;~-r ~;·1=-r•.-r:r:• ,Ji ~~-•J , • I
• • ...4 . I-.-,, l~ • I •,1 1 T, ~l ~-.i ... ..., .. , .
,
-YI~ f , . ,) 'i 1 ;_/; 2B rower~ 2007
<.;,-l ·er,- P..s~e .. ~ 20~ / 21-31 / ~1fiq 0 i / 01 - 1-TT«f ~ ~c.TFr ci>
::n ·l .-):.s.~ 3.-~a er, ~ (3) cF> olj,fl~ 01 i1 eef.'flfl 114 :ffem -lt1~f~p:r:;, 2001
(\. _- , 1.:, .1-: 2007) ;i)r ~:ii ~I uft ! •Jlftllc'J ci ~'qm if ~ ti ·' G I~ . '
c:-.,f~ff ·.,, Ti ~ ~-
rmfmi ~ • ~j,r•.f~ ..P 11 ti-11 .3if«!aJt1:f I:~.
irPraT fift! <fi"IJ.'l, ,· '1- - tf··rl
572 ,(!P
CHHATTI C,ARH A T
( O. 13 OF 2007)
CHHATTISG RH POLI E CT 2007.
cPl'l'iJi 8548 / 209 / 21-ai YffitfV1 '01 n Act lo con olidate and amend
the law reJating to Police For e in the tate of Chhatti garh and
matters connected therewith and incidental thereto.
Be it enacted by th ~hbattisgarh State Leg· lature in tbe
Fifty-eighth year of Republic of India a. follows:-
1.
HAPTER 1- PRELIMI RY
(1) Thi Act ma be called the
Chbatti garb Police A t 2007:
(2) It shall come into force from the date
of its publication in the Official Gazette;
(3) It extends to the whole of the tale of
Chbattisgarh and to the police office
of the State of Chbatti garb deployed
outside the State.
Short title, extent
and
commencement.
2. In thi Act, unless tbe context otherwise Definitions.
requires -
(a) "Chief Secretary" means the Chief Secretary
to the State Government;
(b "Director GeneraJ of Police" means the officer
appointed under ection 12 ·
(c) "District" mean a r eoue territory notified
as a district under the Chh ttisgar Land
Revenue Code, 1959 (No.20 of 1959)·
om1 tPI~ ~. ~ 28 fmf RR 2007
(d) "District Magistrate" mean District Magistrate
appointed under sub-section (I) of section 20
of the Code of Criminal Pt"ocedure 1973
(No.2 of 1974);
(e "Moral Turpitude'' means involvement in any
crime whic;:h pertains to cheating forgery,
drugs, intoxication, rape, offending the
mode ty of a women immoral trafficking,
. planned violence or any offence against the
State Government; ·
(0 "Outpost" means post within the jurisdiction of
Police Station·
(g ''Police District" means the territory
notified a police di trict under this Act·
(h). "Police Officer 11 means ~ny member of the Police
Force appointed under this Act or appointed before
the commencement of this Act for the State and
include members of the Indian Police Service or
members of any other police organization on
deputation to the State Police, serving for the State
572 (25)
and persons appointed under section 9 or JO of this Act;
i) "Power of Superintendence" means and includes
power of giving directions, guidance and
instructions in all executive and administrative
matters and also incJude the power to annul,
reverse, rescind or revise any adlDlnistrative
order issued in such matter by an authority under
thi Act, ubject to the provisions pertaining to
investigation as contained in the Code ot Criminal
Procedure, 1973 (No. 2 of 1974); ·
(j) ''Public place'' means any place to which the
public bas access·
(k) "Prescribed" means prescribed by rules·
(I) "Railway Area" means an area -between
outer most signals appurtenant to railway
@
572 (26)
.,,..
2007
tracks including railway platforms of a railwa
talion and hall include running trains
over the entire length of the railwa tracks
within the State of Cbhatti garh ·
(m) "Ranks" means and includes uborciinate
ranks and supervi ory ranks·
(n) 11 Regulation '' means regulations made under
the Act;
(o) "Rules" mean the rule made under the Act·
(p) "State" mean the tate of Chhattisgarh;
(q) "State Government" means the tale Go ernment
of Chhattisgarh;
(r) "Subordinate Ranks" means ranks below the
ran of A i tant or Deputy operiotendent
of police·
(s) "Superintendent of Police" means the police
officer in charge of a Police District;
(t "Supervisory Ranks" means ranks of A sistant
and Deputy Superintendent of Police or above.
(2) Words and expres ions used in this Act but not
defined specifically shall have the same meaning a
provided in the Chhattisgarb General Clause ct,
1955 (No. 5 of 1955), the Code of Criminal Procedure
1973, (No. 2 of 1974), and the Indian Penal Code,
1860 (No 45 of 1860).
tbffilf l' li:: m , ~ 28 ~ 2007 572 (27)
HAPTER -11
CONSTITUTION AND ORGA IZATION OF THE POLICE.
3. (I) There hall be a State Poli e for the
tate, a an agency of the Government.
(2) The State Pol.ice hall consist or such
ranks and number and have such
organi ation a the Government may,
by general or pecial order, determine.
(3) The organization of the State Poli e may ·
include training institutions, research and
development bureaus technical and sqpport
ervi es, intelligence and criminal
investigation units and other bodies and
unit as determined by the State Government
from time to time.
4. { 1 ) The State Government ma , b notification
divide the entire geographical area of
5.
the State into one or more Police Zones.
(2) Th administration of the Police in the
Police Zone shall vest in an offi~r of the
rank of Inspector General of Police.
(3) The State Government may by notification,
divide the entire geographicaJ area of
Zone into one or more Police Ranges.
4) The ad.ministration of the Police
., in the Police Range shall vest in an
officer not below the rank of Deputy
Inspector General of Polioe.
l 1) The State Government may, by notification,
divide the geographical area of the State
into Police Districts:
Con titution
·of State
Police.
Police Zones
and Ranges.
Police
District .
572 (2<;§>
6.
7.
Provided that exi ting Police Districts
shall continue to be the Police Disc ricts until
areas are altered or re-notified.
(2) The admini tration of police in a Police
District throughout the local jurisdiction
of the District l\'lagi trate shall under the
general control and direction of the District
Magi trate be vested in a Di tri l Superintendent
of Police.
( 1) The State Government may by notification
divide each Police District into one or more
Sub division and appoint a AssistanU
Deputy uperintendenl of Police to be
in charge of such sub division:
Provided that exi ting Sub divisions
hall continue to be the sub divisions until
they are altered or r'e-notilied.
(2) The State Government ma , by notification
establish/create one or mor Special Cells in
a Police District and may appoint an officer
not below the rank of Deputy Superintendent
of Police to be the in charge of such special
cell.
(l) The State Government may, by notification,
establish one or more Police Stations in a
sub division pecifying the 'territorial
jurisdiction of each such Police Station.
(2) The State Government may appoint a police
officer not below the rank of Sub-Inspector
of Police to be in charge of a Police Station.
(3) The State Government may, by notification,
establish one or more outposts within the
territorial jurisdiction of a Police Station
specifying the territorial jurisdiction of such
outpost:
Sub divisions
and Police
District-le el
pedal Cells.
Police Station.
2007
Provided that the State Government may,
by notification, invest any outpost with such powers
and respon ibilitie of a Police Station as it deems
necessary:
Provided further that existing Police Stations
and outposts shall continue to be the Police Station
and outpost until they are altered . or re-notified.
'
572 (29)
8. The S,tate Government may by notification, create one Special _
provisions
pertaining
9.
10.
or more Police Districts headed by a Superintendent of
Police and embracing su~h railway ar~a in the State as
the Government may specify.
(I ) Subject to Rules prescribed in this behalf, the
Superintendent of Police may at any time, by
an order in writing, appoint any person· to act
as a Special Police Officer for a period as
specified in the appointment order.
(2) Every special police officer o appointed shall
have the same powers privileges and protection,
and shall be liable to perform the same duties
and shall be amendable to the same penalties, and
be subordinate to the same authorities, a the
ordinary officers of the police.
(1) The State Government , or a the case may be, an
authority specially empowered by the State
Government in this behalf may appoint
Additional Police Officers for such purpo es and
on such terms and conditions and in such
manner as may be pre cribed.
(2) The deployment or deputation of such Additional
Police Officers may be mad~ at the request of
any person showing the necessity thereof, and
the cost incurred on such deployment or
deputation may be recovered from the person
making request for such deployment or
deputation in the manner prescribed.
to
Railway
Area.
Special
Police
Officers.
Additional
Police
Officers.
(1P
572 (30) OffilfPlit. ~ - ~ 28 ~ 2007
Chapter-III- Direction and upervision of the Police.
11. Superintendence over the State Police in respect
of all matters shaJJ vest in the State Goven1ment.
Superintendence
over the Slate
Police.
12.
.
(1) The State Government shall appoint a
Director General of Police for the overall
administration , direction and upervision
of the State Police.
Director General
of Police.
(2) The Director General of Police hall be
appointed from a panel of officer consisting
of the officers already working in the rank
of the Director Genera l, or the officers who
have been found suitable for promotion in
the rank of Director General after screening
by a Committee under the provisions of the
AH-India Services Act, 1951 (No. LXI of 19S1)
and in accordance with the rules applicable
fQr such promotion:
Provided that number of officers in the panel
shall not exceed three or double the number
of cadre posts sanctioned for the rank of Director
General in the State, whichever is less.
(3 Subject to the rules made under AU India Services
Act, 1951 (No. LXI of 1951), the Director General of
Police so appointed under sub-section (2) sbaU have
a minimum tenure of two years.
(4) Notwithstanding anythin g in sub- ection (3),
Director General of Police may be removed from
his po t before the expiry of it tenure by the
Government by the order in writing pecifying
rea ons consequent upon ,-
(a) Conviction by a court of law in a criminal
offence or wher e charges have been framed
by a court in 1' case involving corruption
· or moral turpitud e;
(b)Superannuation
13.
14,
2007
(c) Puni hment of reduction to a lower post
awarded under the provision of the AU India
ervices (Di cipHne and Appeal) Rules 1969
or an other rele nt rule·
(d) u pen ion~
( ) In apacity in discharging bis functions a
Director General of Police due to physical
or mental illne ;
(f) On bi own request; or
g) An admini trative exigency which baU b
recorded in writing.
572 (31)
( 1) The tate Go eroment may appoint an ofti er
not below the rank of Deputy Inspector Gt:neraJ
of Poli e to a i t the Director General of Police
to b in- barge of direction and upervi ion of the
Police deplo ed in Railwa y Area .
upervi ion
of Police
(2) The upervi ion of a Police Di trict in a Railway
rea shall ve t in a up rintendent of Police.
(I) Police officer po 'led a Officer-in-charge
of a Police tation; or as a Di trict
uperintendent of Police in-charge of a
Police Di trict hall have a minimum tenure
of two ears.
(2) otwithstanding anything in ub- ection (1)
an officer ref erred to in sub- ection ( 1) may
be remo ed or transf err d from his po t before
the expiry of the minimum tenure of two years
consequent upon,-
(a ) Promotion to a high er po t;
(b) uperannwition·
(c) Conviction by a court of law;
(d) Charge having been framed , by a court
of law in a criminal case;
in Railway
Area.
Tenore
of office
of cert.am
police
officer on
police duties.
e) P'!nishment of dismissal, removal, discharge or
compulsory retirement from service or of
reduction to a lower ran award d under the
rules relating to di ciplinary _actioos applicable
to hini·
(0 u pensi on ·
~·
572 (32) ® 28 2007
JS.
(g) Incapacity in di charging hi functions and
dutie due to phy ical or mental illne ~
(b) On his own requ t· or
(i) An administrati e exigency hich hall be
recorded in writing.
( 1) Subject to the provi ion of Article 311 of' the
Con titution of India the Director General
of Police or any other police officer authori ed
by the State Government in this behalf may
dismiss remove from rvice reduce in rank.
or confine to quarter for a term not exceeding
fifteen day (with or without punishment
drill extra guard, fatigue or other duty)
any police officer of subordinate ranks found
to be remi or negligent in the discharge of
his duties or unfit for the ame, or guilty of any
misconduct.
2) The State Government may make rules to give
effect to the provision of sub-section (J),
Di ciplinar
proceeding
again t
police
officers
of
ubordinate
ranks.
Chapter- - State Police Commis ion and Police Establi bment Board
16. (1) The State Government shall establi b a tale
Police Commi ion (hereinafter referred to as the
"Commi ion"), which hall perform function
assigned to it under the provision of this
Chapter.
(2 The Home Minister ball be the Chairman of the
State
Police
Commission.
Commission and other members of the Commi ion
ball be as follow :-
(a) Chief Secretary ;
(b Seer tary in ch rge of the Home Department;
(c) Director Gen ral of Police;
(d) Member State Human Right Commission
to be nominated b State Government·
e) Two Independent Members (per ons of proven
reputation for integrity and competence
from any field ucb academia law, public
administration , media or any other field) to be
appointed by the State Government.
(3) Director General ·of Police shall be Secretary of the
Commis ion.
t7.
,,
A per on hall not be eligible to be a member of the
Authority if he -
(a) ls not a citizen of India;
(b) I above 70 years of age;
(c) I serving in any police, military or allied
organisation or has so served in the
twelve months preceding such apPQintment·
(d) I employed a a public er ant;
(e) Hold any elected office, including that of
Member of Parliament or State Legislature
or any local body;
(f) I a member of or is associated in any manner
with, an organization declared as unlawful
under an existing law;
(g) Is an office bearer or a member of any political
party·
(h) Has been convicted for any criminal offence
involving moral turpitude or for an offence
punishable with impri onmenf of one year or
more;
(i) Is facing prosecution for any offence mentioned
in clause (h) above and against whom charges
have been framed by a court of law· or
(j) ls. of unsound mind.
18. (I) The term of an Independent Member sh~ be
for a period of two years from the date of
appointment and be shall not be eligible for
reappointment.
(2) An Independent Member sbaU serve in an honorary
capacity and the privileges and facilities to be
extended to such member shaU be such as may be
prescribed.
19. The State Government may by order in writing
remove an Independent Member on any of the
following gronnds:-
(a) (i) incompetence·
Disqualification
for appointment
as Independent
Members.
Term and
privileges
of Independent
Member.
Removal of
Independent
Members.
e ~·-
572 (34)
20.
21.
22.
(ii) misbehaviour;
(iii) failure to attend three consecutive
meetings of the Commi sion without
sufficient cause·
(iv) incapacitation by rea on of physical
or mental infirrnit · or
(v) otherwise becoming unable to discharge ·
his function a a member.
(b) If he incurs any cli qµalification specified
in Section 17.
The Commission shall perform the following functions
namely:-
(}) To advise the State Government on policy guidelines
for promoting efficient, effective, responsive and
accountable policing;
(2) To assist the State Government in identifying
performance indicators to evaluate the functioning
of the Police Force;
(3) To communicate to the State Government its views
on the performance of the Police; and
(4) To formulate perspective plans for policing and
submit them to the State Government.
The Commission shall , at the end of each year, present
to the State Government a report on its work during
the preceding year as well as of performance of the
Police.
(1) The State Government shall by a notification
constitute a Police E ta blishment Board
(hereinafter referred lo as the "Board") with
the Director Genera) of Police as its Chairman
and four other senior police officers not below
the rank of Deputy Inspector General of Police.
(2) The Board shall perform the following functions
and duties -
(a) Trausfer of ubordinate ran~ up to the level
Function of
the State
Police
Commis ion.
Annual report
of the State
Police
Commis ion.
Police
Establishment
1'11Brd.
of Inspector from one Zone or Range or District
to another;
23.
o m"tfl'r~ ~ . ~ 28 ~ 2001
(b) Receive and examine representation from police
officer aggrieved by an order of superior
officer , other than the order passed under the
rule made under the ·Article 309 of the
Con titution of India and: -
I. Decide such representation if it is received from a
police officer of the sub-ordinate rank;
. II. Make recommendation to the State Government
in other cases .
(c Such other functions and duties as may be prescribed.
(3) The State Government may review the orders passed
by PoUce Establishment Board on representation made
by aggrieved Police Officers within 90 days from the
date of order.
Chapter-V- Functions and · Responsibilith:s of' Police Officers.
572 (35)
The following shall be the functions and
responsibilities of a police offi er:-
Role functions and
duties of the Police.
(1) (a) To enforce the law and to protect
life liberty, property rights and
dignity of the people·
(b To prevent crime and public nuisance· ,.
(c) To maintain public order;
fd) To preserve internal security prevent
and control terrorist activities and to
prevent breach of public peace;
(e) To protect public property;
(0 To detect offences and bring the offenders
to justice;
(g) To arrest persons whom he is legally
authorised to arrest and for whose arrest
sufficient grounds exist ;
~@
24.
25.
26.
572 (36)
(h) To help people in situa:-tions arising out of
natural or man -made disa ters and to a . i t
other agencie in relief mea ures;
(i) To facilitate orderly movement of people and
vehicles and to control and regulate traffic·
(j) To gather intelligence relating to matters
affecting public peace and crime;
(k) To provide ecurity to public outhoritie in
discharging their function ·
(I) To perform all uch dutie and discharge such
responsibilities as may be enjoined upon him
by law or by an authority empowered to issue
such directions under any law.
(2) The State Government, or an authority specially
empowered in tbi behalf by the State Government
may assign uch other duties and responsibilities to
police officer as may be pecified by the State
Government.
Every police officer shall be considered to be always
on duty, when-employed as a police officer in tke
State or deployed outside the State.
No police officer may engage in an employment or
office whatsoever, other than his duties under this
Act, unless expressly permitted to do so in writing
by the State Government.
No police officer hall be at liberty to withdraw himself
from duties unless expressly allowed to do so by the
officer authorised to grant such permission. ·
Police officer
always on duty
and may be
employed in
the State or
deployed
outside the
State,.
Police officer
not to engage
in other
employment.
Police officers
not to withdraw
,, from duty, etc.
27. It shall be lawful for the police officeF to lay any
information before a Magistrate having jurisdiction,
and to apply for a urnmon, warrant earcb warrant
or such other legal process a may by law, be issued
against any person committing an offence.
28. (I) It shaJI be the duty of every police officer to take
charge of aJI unclaimed property, and to furnish
an inventory thereof to the Police Station having
juri diction.
2J The manner of disposal of uch property shall be
such as may be directed by the District Magistrate
or Sub-Divisional Magistrate as the case may be.
29. It shall be the duty of every oflicer in charge of a police
station to keep a general diary in such form and manner
as may be prescribed.
30. (1) The State Government may prescribe the forms and
the manner of returns to be submitted to it by the
Director General of Police.
(2) The Director General of Police may specify by an
order the form and the manner of returns to be
furnished to him by other police officers.
31. I) The State Government may prescribe uniform,
insignia and accoutrements for police officers or
class of police officers as the case may be.
(2) The Director General of Police may from time to
time, issl'lc directions for wearing of uniforms and
carrying of insignia and accoutrements.
572 (37) @
Police officers
may lay
information
etc.
Police officers
to take charge
of unclaimed
property.
Police officers
to keep diary.
Government
may prescribe
form of returns.
Uniforms
insignia,
accoutrements,
etc.
Chapter-VI- Special Provisions of Policing
32. (1) The State Government may , b general or special
order , create in any Police District sub division or
as the case may be, Police Station, a Special Crime
Investigation Unit, headed by an officer not below
the rank of Sub-Inspector of Police. ..
Special Crime
Investigation
Units.
572 (38) ® 2007
(2) The polic offi crs p ted to ucl1 units hall not be
as igned to any other dut except under very pecial
circumstances with the penni.ssion of the Director
General of Police.
3} The Dire tor General of Police ma by general
or pecial order, pecify the offenc which may be
investigated b. th Special rim In ligation nit.
33. Subject to an checks nd restri tion a ma be
pecitied by an order b the tale Govcrnmenl-
34.
(a) The Di trict up rinteodent of Police ma
temporarily reserve by publk ooti e, any treet
or other public place for un public purpos and
regulate the movement of per on end vehicle
in the area o r er ed; and
(b) The Di tri l uperintendent of Police may in lhe
intere t of general publi • authori e any police
officer to raise barrier and other nee ary
tructures on public road and treets for
maintenance of public order or to heck vehi ·le
or occupant thereof for prevention and det · ction
of any crime.
(1) The Di trict "up rintendent of Police ma i ue
general or pecial order for r gul ting all
a embli and proces ions on the public roads
or in public treets or th roughfares and prescribe
the routes by which and the tim at which such
proc ions may pa :
Provided that where the Distri t Superintendent
of Police i satisfied that it is intended by any
person or cla of persons to onvene or collect an
assembly on u h road, treet or thoroughfare or
to form a procession which would, if uncontrolled
be likely to cause a breach of peac , be may direct
such persons or clas of per ons to eek permis ion
from the District Magi trate or uh Divisjonal
gi trate a the e may be.
Power tor erv
Public plac and
rai e barriers.
Regulation of
Assemblie
Proces ion
and premises.
(2) The Di trict Magi trate or u b Divi ional Magi trnte
may grant the requi ite permi ion ivith uch ondilion
a he ma d em appropriate:
Pro ided that he may refu e to grant permi sion
lo convene or collect as as embly in uch road treet
or thoroughfare or form a pro es ion which would
I
in his opinion. be Uk I) to cau a breach of the peace.
(3) An · poli e offic r on whom the r pon ibility to
regulate a public embl_ or pro ession · njoined
upon ma top any pr ion which do not po ess
the permi ion referred to in ub- ection (2 or which,
i~ h' opinion violat th condition of the pcrmi ion,
and may order an. uch pro' ion or any o h assembly
to di per e.
(4) ny proces ion or a mbl which neglect or r fu es
to obe an order gi en und Excerpt shown. Open the full act in Lexace.