The Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011

The Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011 
Act No. 22 of  2011 
ARRANGEMENT OF SECTIONS 
Sections.  
1. Short title and commencement.  
2. Repeal.  
3. Transfer of area and saving.  
 
  
The Chennai City Police (Extension to the Chennai City Suburban Area) Repeal Act, 2011 
Act No. 22 of  2011 
[24th September 2011] 
An Act to repeal the Chennai City Police (Extension to the Chennai City Suburban Area) Act, 
2008. 
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year 
of the Republic of India as follows:— 
1. Short title and commencement. -  (1) This Act may be called the Chennai City Police 
(Extension to the Chennai City Suburban Area) Repeal Act, 2011. 
 (2) It shall be deemed to have come into force on the 24th August 2011. 
2. Repeal.- The Chennai City Police (Extension to the Chennai City Suburban Area) Act, 2008 
(Tamil Nadu Act 54 of 2008) (hereinafter referred to as the repealed Act) is hereby repealed. 
3. Transfer of area and saving.- 
 (1) With effect on and from the 24th day of August 2011, the local area comprising the 
limits of the police stations specified in the Schedule to the repealed Act shall stand transferred 
and become part and parcel of the City of Chennai as notified under t he Chennai City Police 
Act, 1888 (Tamil Nadu Act III of 1888).  
 (2) The police force functioning under the repealed Act immediately before the 24th day 
of August 2011 (hereinafter in this section referred to as the existing police force) shall, on the 
24th day of August 2011, be deemed to be the police force constituted under the Chennai City 
Police Act, 1888 (Tamil Nadu Act III of 1888) and every member of the existing police force 
holding the office immediately before the 24th day of August 2011 shall be  deemed to be 
appointed on the 24th day of August 2011 as members of the police force for the City of 
Chennai. 
 (3) The repeal of the repealed Act shall not affect,—  
  (a) all proceedings (including by way of investigations) pending before any police 
officer of the existing police force immediately before the 24th day of August 2011, shall be 
deemed to be proceedings pending before him in his capacity as the holder of th e office to 
which he is appointed under the repealed Act and shall be dealt with accordingly. 
  (b) Where any power or function which may be exercised or discharged under 
any law by the Commissioner of Police or other police officer, as the case may be, fo r Chennai 
City Suburban Area in the capacity of an Executive Magistrate under the repealed Act shall 
stand transferred to the Commissioner of Police for Chennai or other police officer, as the case 
may be, and the officer to whom such proceedings stand so transferred shall either proceed de 
novo or from the stage of such transfer. 

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