The Nagaland Police Enhancement Disciplinary Powers Act,1965

NAGALAND ACT 5 OF 1965 
[THE NAGALAND POLICE ENHANCED DISCIPLINARY POWERS 
 ACT, 1965] 
Received the assent of the Governor on the 16th April, 1965 
[Published in the Nagaland Gazette-Extraordinary, Dated the 26th April, 1965] 
  An Act to provide for regulation and maintenance of 
  discipline in Nagaland Police Forces and the Nagaland 
  Armed Police Battalion. 
 Preamble.- WHEREAS it is expedient to provide for the regulation and 
maintenance of discipline in the Nagaland Police Forces and the Nagaland Armed 
Police Battalion; 
 It is hereby enacted in the Sixteenth Year of the Republic of India as follows:- 
 Short title and commencement.- 1. (1) This Act may be called the Nagaland 
Police Enhanced Disciplinary Powers Act, 1963. 
 (2) It extends to whole of Nagaland and applies to all members of the 
Nagaland Police Forces and the Nagaland Armed Police Battalion wherever they may 
be serving. 
 (3) It shall come into force at once. 
 General superintendence and control of the Nagaland Armed Police 
Battalion.- 2. The General superintendence and the control of the Nagaland Armed 
Police Battalion shall be exercised by such person or authority as the State 
Government may appoint in this behalf, designated such superintendence and control 
the person or authority so appointed shall be governed by Police Act, 1861 (V of 
1861). 
 Power of Punishment.- 3. (1) Notwithstanding anything contained in section 
7(b) of Police Act, 1861 (Act V of 1861), any Police Officer below the rank of Sub-
Inspector of Police or any member of the Nagaland Armed Police Battalion below the 
rank of Sub-Inspector of Police who shall discharge his duty in a careless or negligent 
manner or who by any act of his own shall render himself unfit for the discharge 
thereof, may be awarded with the following punishment by the different authorities 
subject to the maximum period noted against each: - 
 
 
 
 
Authority 
(a) (i)  The Superintendent of 
Police in regard to the 
District Police Force. 
     (ii)  The Principal of the Police 
Training College in regard 
to the personnel under 
training in the College. 
(iii) The Commandant of the 
Nagaland Armed Police 
Battalion, in regard to the 
personnel of the Nagaland 
Armed Police Battalion and 
trainees of other units under 
his command for the time 
being, and; 
(iv) Any other officer of the 
rank of Superintendent of 
Police in respect of  Police 
personnel under his 
command. 
(b)  (i)  Deputy Superintendent of 
Police in regard to District 
Police Force and; 
     (ii)  Deputy Commandant of the 
Nagaland Armed Police 
Battalion in regard to the 
personnel of the Nagaland 
Armed Police Battalion. 
(c)        Inspector or Sub-Inspector 
of Police in charge of a 
charge or thanas or in 
charge    of    independent  
Punishment  
Confinement in the 
quarter guard. 
 
“ 
 
 
 
“ 
 
 
 
 
 
 
 
“ 
 
 
 
 
Confinement in the 
quarter-guard room or 
lines, punishment drill, 
extra guard, fatigue or 
other duty. 
 
 
 
Confinement in the 
quarter-guard room or 
lines, punishment drill,  
 
Maximum Period 
28 days 
 
 
“ 
 
 
 
“ 
 
 
 
 
 
 
 
“ 
 
 
 
 
7 days 
 
  
 “  
 
 
 
 
            5 days  
 
 
          
           detachments of the Nagaland 
Police Battalion in regard to 
the District Police Force 
employed in the Circle or 
thana or personnel of 
Nagaland Armed Police 
Battalion under his 
command. 
extra-guard, fatigue or 
other duty. 
 
 
 
 
 
 
 
   
 (2) In addition to the above, the Commandant of the Nagaland Armed Police Battalion 
shall have powers to award all other punishment admissible under section 7 of the Police Act 
(Act V of 1861.) 
 Effect.- 4.  This Act is in addition and not derogatory to Police Act 1861 (Act V of 
1861).  
 

‹ Prev All Nagaland acts Next ›