The SIKKIM ARMED POLICE FORCE ACT,1981

-' ~I~K.IM
GAZETTE
EXTRAORDINARY
PUBLlSHED BY AUTHORITY
--------------------------,---'----No. 127 Gangtok, Monday, October 19, 1981
LAW DEPARTMENT
GOVERNMENT OF SIKKIM
Notification No. 11/LD/81.
Dated Gangtok, the 16th October, 1981.
, The following Act of the Sikkim Legislative Assembly having received the assent of
the Governor on 30th day of September, 1981, is hereby published for general information.
THE SIKKIM ARMED POLlCE FORCE ACT, 1981.
ACT NO, 8 OF 1981.
AN
ACT
to provide for the constitution find regulationof the Sikkim Armed Police
Force in the State of Sikkim.
Beit enacted by the Legislature of Sikkim in the Thirty-second Year
of the Republic of India as follows;-
1. (1) This Act may be called the Sikkirn Armed Police Force Act, 1981. Short title
extent, COITI-
(2) It extends to the whole of Sikkim. mencement,
:. and applica-
(3) It shall come into force on such date as the State Government may, tion.
by notification in the Official Gazette, appoint.
(4) It shall apply to the officers of the Force. wherever they may be.
I 2. In this Act; unless the context otherwise requires,- Definitions
(a) "active duty" means-
(i) the duty to restore and preserve order in any local area in the
event of any disturbance therein, to prevent offences involving
breach of peace or danger to life or property, and to search for
and apprehend persons concerned in such offences, or who are
so desperate and dangerous as to render their being at large
hazardous to the community; .
(ii) the duty to take all measures for extinguishing fires or to pre-
vent damage to person or property on the occasion of such
occurrences as fires, floods, earth-quakes, enemy action or riots
and to restore peace and preserve order on such occasion;
(iii) such other duty as may be specified to be active duty by the
State Government or the Inspector General of Police in a direc-
tion issued under section 12;

----
(b)
(c)
(d)
(e)
(f)
(g)
(h)
(i)
(j)
Constitu- 3.tion of the
Force.
2
"Commandant", "Assistant Commandant" "Adjutant" "Company
Commander" means a person appointed by the State Government to
those offices under section 5;
"follower" means any person appointed to do the work of a cook,
mess servant, washerman, cobbler, barber, tailor, sweeper or any
other tradesman designated as such in connection with the Force;
"Force" means the Sikkim Armed Police Force constituted under
section 3;
"Inspector-General" means the Inspector-General of Police ;
"members of the subordinate ranks" means members of the Force
below the rank of Adjutant, Assistant Commandant or Company
Commander;
"officer of the Force" means a member of the Force;
"police officer" means every police officer as defined III the Police 5 of 1861
Act, 1861;
"prescribed" means prescribed by rules made under this Act;
"superior officer" in relation to any officer of the Force, means,-
(a) an officer of the Force of a higher class than, or of a higher
grade in the same class as, such officer; or(b) an officer of the Force of the same grade or class but senior to
such officer;
(k) the words and expressions used herein and not defined, but defined
in the Indian Penal Code, 1860, the Code of Criminal Procedure 45 rf1860
1898, and the Police Act, 1861 shall have the meanings respectively ~~f~~~Lassigned to them in those enactments.
(1) In addition to the police force constituted under the Police Act, 1861,5 of 1961.
the State Government may constitute and maintain a force known
as the Sikkim Armed Police Force'. '
(2) The Force shall be constituted and maintained in such manner as may
be prescribed.
(3) Subject to the provisions of this Act, the pay, pension and other con-
ditions.of service of members of the Force shall be such as may be prescribed:
Provided that nothing in this section shall apply to the pay, pension and
other conditions of service of the mem bers of the Indian Police Service who
may be transferred to the Force.
(4) The State Government 01' any officer empowered by the State Govern-
ment in this behalf may-
(a) divide the Force in groups;
(b) sub-divide each group into battalions, and each battalion into
companies, and each company into platoons, and platoons into
sections or smaller sub-units; .
(c) post any group, battalion, company, platoon, section or smaller
sub-unit at such places as the State .Government or such officer
may deem fit.
4. The superintendence, control and administration of the Force shall, in
accordance with the provisions of this Act and the rules made thereunder,
vest in the Inspector-General or in such Deputy Inspector-General or Assis-
tant Inspector-General of Police as the State Government may authorise in
this behalf.
Appoint- 5. (1) The State Government may appoint for each Battalion a Comman-ment of
Comman- dant who is a person eligible to hold the post of a Superintendent of Police
dant, Assis- and one or more Assistant Commandants, Adjutants and Company Com-
~~~;a~~-manders who shall be persons eligible to hold the post of an Assistant or a
and Adju- Deputy Superintendent of Police.tanto
Superinten-
dence, con-
trol and
administra-
tion of
Force.

5 of1861.
3
(2) The Deputy Inspector-General of Police, the Assistant Inspector-
General of Police, the Commandant, the Assistant Commandant, the Com-
pany Commander and the Adjutant may exercise such powers and authority
as may be prescribed.
6. The State Government may, by notification in the Official Gazette, em- C?nfe~ment
power a police officer of the District police force of such rank to exercise such go~~~~a~n_
disciplinary powers under this Act over the officers of the Force working under der~heAct
his operational control and in such districts as may be specified in the notifi- ;~i~tp3i~cation: Force.
Provided that such police officer shall be of the rank higher than the rank
of the officer of the Force incharge of such Force.
7. (1) Before any person appointed to be an·officer of the force joins his Appoint-
appointment, a declaration in the form in Schedule I shall be read out, and if ment,
he so desires, explained to him in the presence of a Commandant or an Assis-
tant Commandant, or an Adjutant or a police officer not below the rank of
an Assistant Superintendent or a Deputy Superintendent of Police and shall
be signed by him, in token of having been so read out, and explained to him,
and of his having undertaken to abide by the conditions prescribed therein.
The declaration shall then be attested by such Commandant, Assistant Corn-
mandant, Adjutant or police officer, as the case may be.
(2) No officer of the Force shall resignhis appointment except in accor-
dance with the terms of the declaration signed by him under sub-section (1).
(3) Where any officer of the Force resigns in contravention of the
provisions of this section, he shall, on the order of the Commandant, forfeit
all arrears of pay due to him on the date of his resignation.
(4) The forfeiture of arrears of pay under sub-section (3), shall be
without prejudice to any other penalty, if any, that may be imposed
upon such officer under the provisions of this Act or any other law for
the time being in force.
8. (1) Subject to the provisions of sections 14 to 21, every officer of o,ffipcerofh F h 11 hi . d I h . tie orcetot e orce sa, upon IS appointment an so ong as e continues to havesame
be an officer thereof, be deemed to be a police officer and, subject to any P1wers,priei
terms, conditions and restrictions as may be prescribed, have and be subject li~bT;;~ies~s
to, all the powers, privileges, liabilities, penalties, punishments and protec- policeoffi-
tion as a police officer duly enrolled under provisions of the Police Act, cer.
1861, or any other law for the time being in force, or arty rules or
regulation made thereunder:
Provided that the provisions of the Police Act, or any other law
or rules or regulations made thereunder are not inconsistant with the
provisions of this Act or any rules made thereunder.
(2) The State Government may designate the ranks of officers of
the Force which shall be deemed to be equivalent to various ranks of
the police officers for the purposes of this section, and also generally
for the purposes of this Act.
9. (1) Notwithstanding' anything contained in this Act or Police Act, Transfer,
1861, it shall be competent for the State Government or the Inspector-
Genera], if so authorised by the State Government in this behalf, to
transfer officer of the police force appointed under the Police Act, 1861,
to the Force and vice-versa.
(2) On the trartsferof an officer of the policeforceappointed under
the Police Act, 1861, to the Force or vice-versa, he shall be deemed to
be an officer of the Force or the police force, as the case may be, to
which he is transferred and in the performance of his functions, he shall,
subject to such order as the State Government may make, be deemed
to be vested with such powers and privileges, and be subject to the
liabilities, of an officer of the grade in the Force or the police force, as
the case may be, to which he has been transferred, as may be specified
in the order.
50f1861.
5 of1861.
50f1861;

4
Certificate 10. (1) Every officer of the Force below such rank as may be specifiedof appoint- b h S t r: h 11' .ment y t e ta C Goverument sa, on appointment, receive a certificate of
tofficertainr appointment in the form in Schedule Il.o ccrs 0
Force, and (2) Every person who for any reason, ceases to be an officer of the
when such F f 11~ J itl 1r: J ' if f .certificate to -orce, 611(1 lent lWILl ceuver 11S ceru icate 0 appointment and the arms,
besurrcn- accoutrements, clothing and other necessaries which have been furnished
dered. to him for the execution of his office to an officer empowered by the
Commandant to receive the same.
1i. The Commandant shall, subject to the orders of the Inspector-General,
direct and regulate all matters of arms, drill exercise, discipline, mutual
relations, distribution of duties, and alljthe matters of executive detail in
the fulfilment of their duties by the officers of the Force and members
of the subordinate ranks under his charge.
12. (1) Every officer of the Force shall for the purpose of this Act be
deemed to be always on duty and any officer of the Force and any number
or body of the officers of the Force may, jf the State Government or the
Inspector-General so directs, be employed on active duty for so long as
and wherever the service of the same may be required whether in Sikkim
or outside.
(2) Every direction issued under sub-section (1) shall specify that the
duty on which any officer of the Force or any number Orbody of such officers
is directed to be employed shall be deemed as active duty for the purposes
of this Act.
(3) Every direction issued under sub-section (1) shall be final and
binding 011 every officer of the Force.
(4) An officer of the Force employed on active duty under sub-section
(1), or when a number or body of the officers of the Force are so employed,
the officer-in-charge of such number or body, shall be responsible for the
efficient performance of their duty and all police officers who but for the
employment of one or more officers of the Force or body of officers of the
Force, would be responsible for the performance of that duty, shall, to the
best of their ability, assist and co-operate with the .said officer of the Force
or officer-in ..charge of a number or body of officers of the Force.
Officer of 13. (1) When employed on active duty at any place under sub-section (1) of
t~:d~~~;d section J2, the senior officer of highest rank not be1o.wthat of a Head Cons-
to be in table present shall be deemed to be an officer-in-charge of a police station 5 £1898
~~\;~~es~:_for the purposes of Chapter IX of the Code of Criminal Procedure 1898. 0
tion andcir- (2" T • h di hi tai d' ti 100 d 103 fcumstances ~)~'lotWJt standing anyt nng con ame 10 see Ions an 0
under which Indian Penal Code, 1860, an officer of the Force employed as aforesaid may, 45 of 1860.
~~;~: of when there is reasonable apprehension of assault on himself or any officer of
entitled to the Force or of damage or harm to any property or person which or whom it
use force. is his duty to protect, use such force against the wrong-doer or assailant as
may be reasonably necessary, even though the use of such force may involve
risk of death of the wrong-doer or the assailant or any other person assisting
such wrong-doer or assailant.
General
powers of
Comman-
dant.
General
duties of
officers of
Force.
Punish,!lcnt 14. If any officer of the Force resigns his appointment in contravention offor reslgna-. d . f h '. . b f dtioncontra- section 7 an .in pursuance 0 sue resignation remains a sent rom uty
ryto provi- before it is ?ccel~ted, he shall be punished with imprisonment for a term which
~:~~s7~f see- may extend to oneyear or with fine which may extend to one thousand
rupees, or with both.
Punishment 15. Any officer of the Force who wilfully neglects or refuses to deliver up
i~rd~fi~~~l his certificate of appointment or any other article in accordance with
certificate of sub-section (2) of section 10 shall be punished with imprisonment for
~f~l~:n~ic. a term which may extend to three months or with fine which may
extend to five hundred rupees, or with both.

5
16. Every officer of the Force who More hei-
BOllS offien-
ces.
(a) begins, excites, causes or conspires to cause, or joins any mutiny,
or, being present at any mutiny, does not use his utmost
endeavours to suppress it, knowing or having reason to believe
in the existence of any mutiny, or of any intention or conspiracy to
mutiny or any conspiracy against the State, does not, without
delay, give information thereof to his superior officer; or
(I;) uses, or attempts to use criminal force against or commits an
assault, on his superior officer whether on or off duty; or
(c) shamefully abandons or delivers up any post, guard, buildings,
fortification or property which is committed to his charge or
which it is his duty to defend; or
(d) in the presenct: of any person in arms against whom it ishis duty
to act, shamefully casts away his arms or his ammunition' or
intentionally uses words or any other means to induce any
officer of the Force or any police officer to abstain from acting
against any such person in arms, or to discourage such officer
from acting against any such person in arms, or who is otherwise
guilty of cowardice or misbehaviour in rthe presence of any
such person in arms; or
(e) directly or indirectly holds correspondence with, or commu.iicates
intelligence to, or assists, or relieves,any person in arms r.gai.ist
the State or any person conspiring against the State+Government
• or public security or ahYf",p.erson to be arrested, 0r"'(')mits to
,""'"disclose immediately to his superior officer present, any such
.. correspondence or communications coming to his knowledge; or
(f) directly or indirectly sells, gives away, or otherwise disposes of,
or agrees to, orassists in, the sale, gift or disposal of any
arms, ammunition or equipment to any person referred to in clause
(e), or knowingly harbours or protects any such person; or
(g) while on active duty "-
(i) disobeys the lawful command of his superior officer; or
(ii) deserts the Force or his post; or
(iii) being a sentry, or otherwise detailed to remain alert, sleeps
at his post or quits it without being regularly relieved or
without leave; or
(iv) without authority leaves his office for any purpose what-
soever; or
(v) uses criminal force against or commits an assault on, any
person whom he has not any reason to believe to be in
arms against the State and against whom it is his duty
to act, or without authority breaks into any house or other
place for plunder or any illegal purpose, or wilfully and
unnecessarily plunders, destroys or damages any property
of any kind; or
(vi) intentionally causes or spreads a false alarm in camp,
garrison or qual' ters;
(vii) commits extortion or without lawful authority extortsanything
from any person, carriage, potterage or provisions;
shall be punished with rigorous imprisonment for a term which
may extend to six years and shall also be liable to fine.
Explauotion=:« An officer of the Force shall be deemed to desert the
Force if he leaves his place of duty or posting without the permission
of his superior officer, and he shall be deemed to desert his post if
he leaves any sentry, beat, point, building, vehicle, or other place at
which or in which he is specifically ordered by his superior officer to
perform the duty assigned to him.

Less hei-
nous offien-
ces.
6
17. Every officer of the Force who -
(a) assaults or uses or attempts to use criminal force against any
sentry; or
being in command of a guard, picquet or patrol, refuses to
receive any l?risoner or person lawfully made over to his charge
or whether Il1 such command or not, releases any prisoner or
person without proper authority or negligently suffers any pri-
soner 0 r person to escape; or
bcingin command of a guard, picquet or patrol, permits any
person belonging to such guard, picquet or patrol to engage
himself in gambling or other behaviour prejudicial to good
order and discipline; or
being under arrest or in confinement leaves the place of his
arrest or confinement, before he is set at liberty by lawful
authority; or
is grossly insubordinate or insolent to his superior officer in
the execution of his office; or
maligns, feigns or produces disease or infirmity in himself or
intentionally delays his cure Of aggravates his disease or infir-
mity; or
maligns or disparages a superior officer or refers to him in
derogatory terms either orally or in writing; or
refuses to superintend or assist in the making or carrying out
of any construction of any description ordered to be made
either in quarters or in the field; or
assaults or otherwise ill-treats any officer of the Force with
reference to whom he is a superior officer; or
designedly or through neglect damages or loses or fraudulantly
or without due authority disposes of his arms, clothes, tools,
equipment, ammunition, accoutrements or other necessaries
furnished to him for the execution of his officer or any such
article entrusted to him or to any other person; or
with intent to render himself or any other person unfit for
duty voluntarily causes hurt to himself or any other person; or
(I) wilfully or negligently ill-treats, injures or causes the death of
any animal or damages, lL1SSCS or takes away any animal or
vehicle used in the public service;
shall be punishable with rigorous imprisonment for a term which
may extend to six months or with fine, which may extend to five
hundred rupees or, with both. '
(b)
(c)
(d)
(e)
(f)
(g)
(h)
(i)
(j)
(k)
18. An officer of the Force, who, being in command of any guard, picquet,
party, patrol or. detachment and k!lOWing of the c.ommission or of a
design to commit any offence punishable under section 16 or 17, by or
on the part of any officer of the Force under his command, intentionally
omits or without reasonable excuse (the burden of proving which shall
lie on him) fails to give information of such commission or design to his
superior officer, shall be punished with rigorous imprisonment for a term
which may extend to six months or with fine which may extend to five
hundred rupees or with both.
Place of 19. (1) Every person sentenced under this Act to imprisonment may be
~~rti~~nd dismissed from the Force and his pay, allowances and any other money
Iiability to due to him, as well as any medals and decorations received by him
be dismissed f h b I· bl . f feit .on imprison- shall urt er e ra e to or er 111e.
Officer of
Force
in com-
mand to
give infor-
mation of
offience
under this
A~t.
menr,

7
(2) Every such p- rson shall, if he is so dismissed, be imprisoned in such
prison as the Slate Government may, by notification in ':he Official Gazette,
specify in this behalf, but if he is not so dismissed from IheFor(c, he may
if the Court so directs be confined ill the quarter guard or such other place
as the Court may consider suitable.
20. (I) Whoever intcntionallv causes or attempts to cause or docs any Penalty for
I . h'! - t· , , " ,- .'" - , I " <:nusmg dis-act wrnc nc cnows IS ! II<CiY to C;JU=: ulsaJ! ccnon towards L.1e'-..lOVern· ..aiTection
mcnt established by law in India, amnl1~';t the oi:Y;cers of the Force, or etc. '
induces or attempts to. induce, or C!o·~s any act which he knows is
likely to induce any 0111cer of' the Force to withno!d his services or to
commit a breach of discipline, shall be punished with imp. isonmcnt which
may extend to six month, or with fine which may extend to two
hundred rupee; or wnh both,
(2) Nothing shall be deemed to be all offence under this ,<ellen which
is clone in good faith for the purpose of promoting the welfare or interest of
any officer of the Force by inducing him to withheld his services in any man-
ner authorised by law.
21_ (1) A Commandant, or subject to the control of the Commandant an Minor
A· C - 1 h ~ ,t. 'punlsh-ssistant ommancant or sue 1 at er orncers as may be prcscr: bed, may award ments •
for good and sufficient reasons to any member of the subordinate ranks anu
below the rank of Head Constable, who.is subject to his authority, ~J11y of the
following punishments for the commission (If any offence against dis, ipline,
which is not otherwise provided for in this Act or which in the opinior of the
Commandant, Assistant Commandant or such other OmC~T, as the C2~.C may
be, is not of such serious nature as to call for prosecution before a crimi-
nal court, that is t.o say+ ,...
(il) confinement ill the quarter guard, or suchother place as may be'
considered suitable, for a term which may extend io fifteen clays
when the order is passed by a Commandant, or 1.0 seven days when
it is passed by any other officer. Such confinement shall involve
the forfeiture of pay and allowances for the period orconfinement if
an order to this effect is passed by the officer awarding the punish-
ment:
Provided that no officer below the rank of Commandant shall pass
orders towards forfeiture of rDy and allowances;
(b) punishment drill, extra gu;nd, fatigue or any other ("luty for a term
which may extend, when the order is passed by the Commandant,
to fifteen days and when the order is passed by any other officer to
seven days. •
(2) Any of the punishments specified in sub-section (1) may be awarded
separately or jointly with anyone or more of the other punishments:
Provided always that confinement to the quarter guard shall not
exeed :fifteen consecutive days-
(3) When a Commandant or an Assistant Commandant or other officer
passes an order under sub-section (1), he shall enter in a book to be kept for
the purpose, a brief description of the defaults together with the names of
witnesses, explanation of the defaulter and the order of punishment and
shall sign and date each such order.
22- Any officer of the FOJ'(;e who attempts to commit an offence punishable Attempts.
under this Act, or causes such all, ()frc\1~~ to be cO,~11mitted and in ,slIch
attempt docs any ac: tG'.V~;;-\l::;~h:; C.:-;~l:-· ':;; ..;~ of 11;-.:c~;;:;;',c:, may be punished
with the punishment providedin this Act for such offence.
23_ Any officer of the Force who abets [In offence punishable under this Act Abetment.
may be punished with the punishment provided in this Act for such offence-
24. (1) No Court shall take cognizance of an offence under this Act except Cfog~zance
. I J . t- rl ! - t f' " '(" 1 0 011ences,Wit 1 11C previous sanction or on re co mp am o· we mspector .renera or
any other police officer (not below the rank of Commandant) authorised by
him in this behalf. .

8
(2) No Court inferior to the Court of the Magistrate of the first class
shall try any offence under this Act.
25. Nothing in this Act shall prevent any person from being prosecuted
under any other enactment, order or rule made under any other enactment,
for any act or omission punishable thereunder, or from being liable, if so
prosecuted, to any other or higher penalty than is provided for in that Act or
omission by this Act:
Provided that r o person shall be punished twice for the same offence.I,
26. (1) In any suit or proceedings against any officer of the Force for any
act done by him in pursuance of a warrant or order of a superior officer, it
shall be lawful for him to plead that such act was done by hill} under the
authority of such warrant or order.
(2) Any such plea may be proved by the production of the warrant or
order directing the act, and if it is so proved, the officer of the Force shall
thereupon be discharged from liability in respect of the act so done by him,
notwithstanding any defect in the jurisdiction of the authority which issued
such warrant or order.
(3) Notwithstanding anything contained in any other law, for the time
being in force, any legal proceeding, whether civil or criminal, which may,
lawfully be brought against any officer of the Force for anything done or
intended to be done under the powers conferred by, or in pursuance of, any
provision of this Act or the rules made thereunder, shall be commenced with-
in two months after the act complained of was committed and not otherwise,
and notice in writing of such proceedings and of the cause thereof, shall be
given to the defendant or his superior officer, at least one month before the
commencement of such proceedings:
Provided that such proceedings may, with the sanction of the State
Government, be commenced at any time after the act complained of was
committed.
Power to 27. (1) The State Government may, by notification in the Official Gazette,
make rules' make; rules consistent with this Act for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the forego-
ing provisions, such rules may provide for all or any of the following matters,
namely:-
(a) the constitution and administration of the Force;
(b) the number, classes and grades of the Force;
(c) recruitment, organisation, classification and discipline of members
of the subordinate ranks;
(d) inspection of the Force;
(e) powers to be exercised by the Deputy Inspector General, Assistant
Inspector General, Company Commander and Adjutant under the
Act;
(f) description and quantity of arms, accoutrements, clothing and other
necessaries to be furnished to the officers of the Force;
(g) pay, pension and other conditions of service of the members of the
Force; .
(h) officers who may award minor punishments under section 21;
(i) any other matter which is to be or may be prescribed.
R~mova.1of 28. If any difficulty arises in giving effect to the provisions of this Act, the
difficulties, State Government may, by order, do anything not inconsistent with the pro-
visions of this Act which appears to it to be necessary or expedient for the
purpose of removing the difficulty:
Saving of
prosecu-
tions under
other laws.
Protection
for act of
officer of
Force.
Provided that no such order shall be made after the expiry of a
period of two years from the commencement of this Act.

29. (1) The Sikkim Armed Police Force in existence at the commencement Provisions
of this Act, shall be deemed to be the Force constituted under this Act. ~~~oST~~!~
Armed
Police.
Force;
(2) Officers of the Sikkim Armed Police Force in existence at the com-
mencement of this Act shall be deemed to have been appointed under this
Act.
(3) Anything done or any action taken before the commencement of
this Act in relation to the constitution of the Sikkim Armed Police Force re-
ferred to in sub-section (1), in relation to any person appointed thereto, shall
be as valid and effectivein law as if such thing or action was done or taken
under this Act.
\

1~
S€HBDUnE1 II
( See sectiorji1J)
Form of declaration to be signed before joiniug appointment in the Force.
I, (Name in full) , :.. '"'.'."" '.....•.... " ' .' .
designation in the ca~e of a officer of an police force/address in the case of a direct recruit
'.' '.declare that
(1) I am willing to serve, wherever' posted, in the Force. . .1.
(2) I shall not be entitled to resign my appointment in the Force or to apply for a
transfar to any other police force until I have completed the prescribed period
of service in the Force; and
(3) I shall not be entitled to resign my appointment or to apply for the transfer in the
manner specified in (2) above even after the completion of the prescribed period of
service, if on the relevant date I am on active duty or if my resignation or transfer
as the case may be, would cause the vacancies in my Group to exceed such percen-
tage of the sanctioned strength of the Group as may for the time being have been
prescribed by the State Government.
(4) In the event of my resignation from the appointment, I shall not remain absent
from duty tilI the date with effect from which the resignation is accepted.
Signature in token of the above
declaration having been read out
and explanined to the declarant and
on his having understood and
accepted it.
Date:
Plaee:----------------------------
Signed in my presence after I had satisfied my self that (name in full) .
.........................................................................................designation in the case of a officer of a police force I full address in the case of a direct
recruit ' .
has understood and accepted the declaration and signed it in my presence.
Signature.
Designation of the officer before
whom the declaration is signed.
Commandant/ Assistant Commandant.
Adjutant or police officer.
Date: .
Place: .
I

11
SCHEDULE II
( See section 10)
Form of Certificate
SEAL
A.B has been
appointed to the Force in the State of Sikkim and is vested with the powers, functions and
privileges of an officer of the Force under the Sikkirn Armed Police Force Act. 1981.
Signature
Appointing Authority.
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkirn,
Law Department,
F. No. 16/(72)LLj78.
·-----·PRINTEj)--AT THE SIKKIM GOVERNMENT PRE';S, GANGTOK.

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