The Telangana Police (Selection and Appointment of Director General of Police (Head of Police Force)) Act, 2018.

THE TELANGANA POLICE (SELECTION AND APPOINTMENT OF 
DIRECTOR GENERAL OF POLICE (HEAD OF POLICE FORCE)) 
ACT, 2018. 
(ACT NO. 9 OF 2018) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Selection, appointment of the Director General of 
Police (Head of Police Force) and tenure. 
 
THE TELANGANA POLICE (SELECTION AND 
APPOINTMENT OF DIRECTOR GENERAL OF POLICE 
(HEAD OF POLICE FORCE)) ACT, 2018. 
 
ACT No. 9 OF 2018. 
 
[30th March, 2018] 
 
AN ACT TO PROVIDE FOR  SELECTION AND 
 APPOINTMENT OF DIRECTOR GENERAL OF POLICE 
 (HEAD OF POLICE FORCE) AND FOR MATTERS 
 CONNECTED THEREWITH OR INCIDENTAL THERETO. 
 
 Be it enacted by the Legislature of the State of 
Telangana in the Sixty-ninth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Telangana Police 
(Selection and Appointment of Director General of Police 
(Head of Police Force)) Act, 2018. 
 
 (2) It extends to the whole of the State of Telangana. 
 
 (3) It shall come into force with effect from the date of 
publication of the Act in the Telangana Gazette. 
 
2. (1) In this Act, unless the context otherwise requires,- 
 
  (a) “Government” means the State Government; 
 
  (b) “Police Officer ” means any member of the 
Telangana Police and includes an Indian Police Service 
(IPS) Officer working in connection with the affairs of the 
State and the Telangana Police; 
 
                                                           
 Received the assent of the Governor on the 29th March, 2018. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.9 of 2018] 
  (c) “State” means the State of Telangana. 
 
 (2) Words and expressions used in this Act, but not 
defined specifically, shall have the same meaning as 
provided in the Code of Criminal Procedure, 1973 and the 
Indian Penal Code, 1860. 
 
3. (1) The Director General of Police (Head of Police 
Force) shall be selected and appointed by the State 
Government from amongst the officers of the Indian Police 
Service in the rank of Director General of Police on the basis 
of their length of service, very good history of service, 
professional knowledge and ability to lead Police Force in 
the State. 
 
 (2) The Director General of Police (Head of Police 
Force) appointed under sub -section (1) shall have a 
minimum tenure of two years , subject to retirement in 
accordance with the rules made under the All India Services 
Act, 1951. 
 
 (3) The Director General of Police (Head of Police 
Force) may be re lieved of his/her responsibilities under the 
following circumstances, namely,- 
 
  (a) on conviction by a court of law in a criminal 
offence or in a case of corruption; 
 
  (b) on punishment of dismissal, removal or 
compulsory retirement from service or of r eduction to a 
lower post awarded under the provisions of the All India 
Services (Discipline and Appeal) Rules or any other relevant 
rules for the time being in force; 
 
  (c) on incapacitation by physical or mental illness or 
otherwise becoming unable to discharge his/ her functions; 
 
Selection, 
appointment of 
the Director 
General of Police 
(Head of Police 
Force) and 
tenure. 
Central Act No.2 of 
1974. 
Central Act No.45 of 
1860. 
Central Act No.61 of 
1951. 
[Act No.9 of 2018]  3 
  (d) on appointment to any other post either under the 
State Government or Central Government, with his/ her 
consent for such posting; 
 
  (e) on any other administrative grounds. 
 
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