The CHHATTISGARH SPECIAL POLICE ESTABLISHMENT (REPEAL) ADHINIYAM, 2003.

“farmde & Rl T 
& & TR yEA  (fF e 
feshie) ¥ Juw 3 ST, HHF 
<. 2-22-wiiag Tere/3s AL R 
foreé, feer 30-5-2001." 
el I ¢ e 
. sh.aagyi7/2002." 
S SGHERUS RE] ' ~ (3TaTHRT) 
Ik & whIivTa 
HHE 132-31 ) TR, TeaR, feis 29 7 200398 8, WH 1925 
, i sl fareret o Frsn 
TER, fi 29 7 2003 
i 3309, — B fore W 1 e st fom w R 26-5-2003 F T 2 STk WE S TH 
2, TG TGN AR % f e fame s 2. 
) TG & AN & T A qe SRR, 
<&, . "o, su-wfeE. 
262 (1) 
262(2) sitang T, i 29 w2003 
St aifufm 
(3 13 T 2003) 
mfifiwsfiwm(fiwflmfiw 2003 
BT F s atfufn, zooztaimm-mflmmmfifi 
fismmfimawammmmm, 1947 % Frftm g aifufrm, 
T o < o e e s g P 4 st @ o 
R T A T, 1 (1) 
@ 
@ 
3) 
(4) 
T fufrm F1 v T o fade gt wn (Rrad) afufem, 2003 2 : . 
T T H THF FHTOH H A R v wen 
mr;f“ammmafiifiw, 1947 (Wi 17, B 1947) WAEETT P Toran < & e 7 Hfufran & sf s fadm whaw v et R S & : ' 
fififiv\usflmflmflmafiuflafltifiamwfififmfim, 
Tt Ref smferall o a1 3, 9 Sy 3 e T Fower F o7 R @ TER O i & el 1 T R % fore sveea W s g, 
9 TR Yt forirs YR v & e W ) sidw g R v T 1 H T, S T 1 A F e dorgn w2 
g T8 7, < yefes o fera oo 9 s e & g e MN@HWWMW:},mmfim@wfifi,fimm 
3nT arfufrem, 2002 (W 30 T 2002) F1 ¥10 13 (5) % il Toa wEm ERy e fora 8. . . 
@fififlqgfivmmm&fim%fitfinfiwfim et arh s mfimsfimmmmfimmfirfififlmfiflfiw 
o ifem B 0t e forerd el ol g oo U veen 8, 3 TEF @m g genfiufs gEiRfaa e o S VR & T A hireenf wHgn wwn, 
TR, 7 29 wE 2003 
mssqa—m%fiv’mfifisflfiaMs%m(s)%mfimmmw (firem) s, 2003 (3. 13 §7,2003) 1 33t ST TSUT 5 W & UregRT Ferfera P < 2, 
BTG & o AT R A9 SR, 
. . s, sv-afm, 
g I, fets 20 w2003 262(3) 
CHHATTISGARH ACT 
(No. 13 of 2003) 
THE CHBHATTISGARH SPECIAL POLICE ESTABLISHMENT (REPEAL) 
: ADHINIYAM, 2003 
An Act to repeal the Chhattisgarh Special Police Establishment Act, 1947 in view of the 
existing provision to appoint a separate agency for similar functions under the Chhattisgarh 
Lok Aayog Adhiniyam; 2002. . 
Beit cnacted by the Chhattisgarh Legislative Assembly in the Fifty-fourth year of the Republic 
ofIndia as follows :— 
L. This Act may be called the Chhattisgarh Special Police Establishment (Repcal) ~ Shors title and Com- 
Act, 2003. S mencement. 
Q) LIt shallv come into force from the date of its publication in the Gazette. 
2 M The Chhattisgarh Special Police Establishment Act, 1947 (No. 17 of 1947) is  Repeal and Sflvkflp 
hereby repealed and the Special Police Establishment created under the said Act 
is dissolved. . 
) All assets and liabilities of the aforesaid Special Potice Establishment shall be 
vested in the State Government which shall have powers 10 take possession of, 
recover and otherwise deal with such assets and discharge such liabilities; 
3) The State Government may, by order entrust matters pending in the aforesaid 
Special Police Establishment to any other organization which shall deal with such 
matters there after : . 
. Provided that those matters referred to the aforesaid Special Potice 
Establishment before its dissolution by the Chhattisgarh Lok Aayog shall stand 
transferred to the agency appointed by the State Government under section 13 {5) 
of the Chhattisgarh Lok Aayog Adhiniyam, 2002 (No. 30 of 2002). . 
@) All actions taken by the aforesaid Special Police Establishment before its disso- 
lution shall be deemed to have been taken by the agency or organization as the case 
may be referred to in sub-sections (3) and in any proceedings before any court in 
which the aforesaid Special Police Establishment is a party, it shall be deemed to 
be substituted by the agency or organization aforementioned. as the case may be. 
TS, T Ao S W, G T W &6 qRwea, Temehe } o aa v —2003.

‹ Prev All Chhattisgarh acts Next ›