The UTTAR PRADESH VIGILANCE ESTABLISHMENT ACT, 1965

113 
 
THE UTTAR PRADESH VIGILANCE ESTABLISHMENT ACT, 19651 
[U.P. Act No. VII of 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 pr esident 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,] 
 
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:-- 
Short title and  
extent 
1- (1)  This Act may be called the Uttar Pradesh Vigilance Establishment Act, 
1965. 
(2)  It extends to the whole of Uttar Pradesh. 
 
Constitution 
and powers of 
the Vigilance 
Establishment  
2- (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 section 3.  
(2) Subject to any order which the State Government may make in this behalf, 
members of the s aid establishment shall have in relation to the investigation of 
such offences and arrest of pe rsons concerned in such offences, al the powers, 
duties, privileges and liabilities which police officers holding corresponding ranks 
in the ordinary police force of the State have in connexion with inves tigation of 
offences, and shall for pur poses of conf erment 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 estab lishment of or above the rank of Sub -
Inspector may, subject to any orders which the State Government may make in this 
behalf, exerc ise, in discharging his functions under sub -section (2), any  of the 
powers of the officer-in-charge of a police station in the area in which he is for the 
time being and when so exercising such powers shall subje ct to any such orders as 
aforesaid, be deemed to be an officer-in-charge of a police stat ion disc harging the 
functions of such an officer within the limits of his station. 
 
Offences to be 
investigated by 
the Vigilance 
Establishment  
3- The State Government may, by notification in the Gazette, specify the 
offences or classes of offences which are to be investigated by the Uttar Pradesh 
vigilance Establishment. 
 
 
 
1. For Statement of Objects and Reasons. See Uttar Pradesh Gazette, Extraordinary dated 
February 15, 1965.    
114 
 
[The Uttar Pradesh Vigilance Establishment Act, 1965]     [Section 4-5] 
 
 Superintendence 
and 
Administration 
of the Vigilance  
Establishment 
4- (1) The superintendenc e of the Uttar Pradesh Vigilanc e Establishment s hall 
vest in the State Government.  
(2) The administration of the aid 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, suc h of the powers exercised 
by the Inspector General of Police in respect of the ordinary police f orce of the 
State as the State Government may specify in this behalf.  
(3) Save as otherwis e provided in this Act the provisions of the Police Act, 
1861 and of the rules and regulations made the thereunder as the a pply in relation 
to members of  the ordinary police force of the State shall apply in relatio n to 
members of the said establishment, subject to such adapta tions, whether by way of 
modification, addition or omission, as  may be ma de therein by the State 
Government consistently with the purposes of this Act.  
 
Repeal and  
saving  
5- (1) The Uttar Pradesh Vi gilance 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.  
 
 

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