The Telangana Members of Police Force (Regulation of Transfers) Act, 1985.

 
 
THE TELANGANA MEMBERS OF POLICE FORCE (REGULATION 
OF TRANSFERS) ACT, 1985. 
(ACT NO. 9 OF 1985) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, application and commencement. 
2. Definitions. 
3. Regulation of transfer of members of police force. 
4. Power to make rules. 
5. Repeal of Ordinance 29 of 1984. 
 
THE TELANGANA MEMBERS OF POLICE FORCE 
(REGULATION OF TRANSFERS) ACT, 1985.1 
 
ACT No. 9 OF 1985. 
 
1. (1) This Act may be called the 2Telangana Members of 
Police Force (Regulation of Transfers) Act, 1985. 
 
 (2) It shall apply to persons appointed to  police force, 
whether appointed before or after the  commencement of 
this Act. 
 
 (3) It shall be deemed to have come into force  on the 
11th October, 1984. 
 
2.  In this Act, unless the context otherwise requires,- 
 
 (a) ‘Government’ means the State Government  of 
2Telangana; 
 
  (b) ‘police force ’ means the police force constituted 
under the 3Hyderabad City Police Act, 1348 F.,  the Andhra 
Pradesh (A ndhra Area) District Police Act, 1859  and the 
3Telangana District Police Act, 1329F.  or any other law 
relating to police force; 
 
 (c) ‘prescribed’ means prescribed by rules made under 
this Act. 
                                                           
1. The Andhra Pradesh Members of Police Force (Regulation of 
Transfers) Act, 198 5 received the assent of the Governor on the 7th 
April, 198 5. The said Act in force in the combined State, as on 
02.06.2014, has been adapted to the State of Telangana, under section 
101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 
2014) vide.  the Telangana Adaptation of Laws Order, 2016  issued in 
G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
3. Adapted vide. the Telangana Adaptation Laws (No.2) Order, 2016 
issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, 
application and 
commencement. 
Definitions. 
Act IX of 1348 F. 
Act XXIV of 1859. 
Act X of 1329 F. 
2  [Act No. 9 of 1985] 
3. (1) Notwithstanding anything in any law for the t ime 
being in force, a m ember of the police force shall be liable 
to service in any part of the State of 4Telangana. 
 
 (2) The Government may make rules for the  regulation 
of transfer of members of police force from  one part of the  
State to another part within th e State of 4Telangana by such 
authority as may be prescribed. 
 
4. (1) The Government may, by notification in  the 
4Telangana Gazette, make rules to carry out the purposes of 
this Act.  
 
 (2) Every rule made under this Act shall, immediately  
after it is made, be laid before each House  of the State 
Legislature if it is in s ession and if it is  not in s ession in the 
session immediately following,  for a total period of fourteen 
days which may be  comprised in one sessio n or in two 
successive sessions, and if, before the expiration of the 
session in which  it is so laid or the session immediately 
following both Houses agree in making any modification in 
the rule or in the annulment of the rule, the rule shall from 
the date on which  the modification or annulment is  notified 
in the 4Telangana Gazette, have effect only in such modified 
form or shall stand annuled, as the case may be; so 
however, that any such modification  or annulment shall be 
without prejudice to the  validity of anything previously done 
under that rule. 
 
5. The Andhra  Pradesh Members of Police Force  
(Regulation of Transfers) Ordinance, 1984, is hereby  
repealed. 
 
* * * 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
Regulation of 
transfer of 
members of 
police force. 
Power to make 
rules. 
Repeal of 
Ordinance 29 of 
1984. 

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