The UTTAR PRADESH VIGILANCE ESTABLISHMENT ACT 1965

THE UTTAR PRADESH VIGILANCE ESTABLISHMENT
ACT, 1965
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(U.P. Act No. VII OF 1965)
(*Authoritative English text of the Uttar Pradesh Satarkata Adhisthan Adhiniyam 1965.)
AN
ACT
To make provision for the constitution, superintendence and administration of the Uttar Pradesh Vigilance
Establishment as a special police force.
IT IS HEREBY enacted in the Sixteenth Year of the Republic of India as follows:
1. Short title and extent-
(1) This Act may be called the Uttar Pradesh Vigilance Establishment Act, 1965.
(2) It extends to the whole of Uttar Pradesh.
2. Constitution and powers of Vigilance Establishment:
(1) Notwithstanding anything in the Police Act, 1861, the State Government may constitute a special
police force to be called the Uttar Pradesh Vigilance Establishment for the investigation of offences notified
under the section 3.
(2) Subject to any orders which the State Government may make in this behalf members of the said
establishment shall have, in relation to the investigation of such offences and arrest of persons concerned
in such offences, all the powers, duties, privileges and liabilities which police officers holding
corresponding ranks in the ordinary police force of the State have in connection with investigation of
offences and shall for purpose of conferment of powers under any law for the time being in force be
deemed to be police officers holding corresponding ranks in the ordinary police force of the State.
(3) Any member of the said establishment of or above the rank of Sub Inspector may, subject to any
orders which the state Government may make in this behalf, exercise, in discharging his functions under
sub section(2), any of the powers of the officer in charge of police station in the area in which he is for the
time being and when so exercising such powers shall, subject to any such orders as aforesaid, be deemed
to be an officerin- charge of a police station discharging the functions of such an officer within the limits of
his station.
3. Offences to be investigated by the Vigilance Establishment: -
The State Government may by notification in the Gazette, specify the offence or classes of which are to be
investigated by the Uttar Pradesh Vigilance Establishment.
4. Superintendence and administration of the Vigilance Establishment.
(1) The superintendence of the Uttar Pradesh Vigilance Establishment shall vest in the State
Government.
(2) The administration of the establishment shall vest in an officer to be called the Director of
Vigilance, appointed in this behalf by the state Government, who shall exercise, in respect of that
establishment, such of the powers exercisable by the Inspector. General of Police in respect of the
ordinary police force of the State Government may specify in this behalf.
(3) Save as otherwise provided in this Act the provisions of the Police Act, 1861 and of the rules and
regulations made thereunder as the apply in relation to members of the ordinary police force of the State
shall apply in relation to members of the said establishment, subject to such adaptations, whether by way
of modification, addition or omission, as may be made therein by the State Government consistently with
the purposes of the Act.
5. Repeal and saving -
(1) The Uttar Pradesh Vigilance Establishment Ordinance, 1965, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said ordinance shall be
deemed to have been done or taken under this Act, as if this Act had commenced on the fifth day of
January 1965.
By Order
Brijlal Chak
Secretary
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[*For statement of Objects and Reasons, please see Uttar Pradesh Gazette Extraordinary), dated February 15, 1965.]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on February 18, 1965 and by the Uttar Pradesh Legislative
Council on March 3, 1965.]
[Received the Assent of the President on March 18, 1965 under Article 201, of the Constitution of India and was
published in the Uttar Pradesh Gazette Extraordinary, dated March 20, 1965.]

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