The Delhi Special Police Establishment Act, 1946
5. Extension of powers and jurisdiction of special police establishment to other areas.-
(1) The Central Government may by order extend to any area (including Railway areas) 4[in 5[a State, not being a Union territory]] the powers and jurisdiction of members of the Delhi Special Police Establishment for the investigation of any offences or classes of offences specified in a notification under section 3.
(2) When by an order under sub-section (1) the powers and jurisdiction of members of the said police establishment are extended to any such area, a member thereof may, subject to any orders which the Central Government may make in this behalf, discharge the functions of a police officer in that area and shall, while so discharging such functions, be deemed to be a member of the police force of that area and be vested with the powers, functions and privileges and be subject to the liabilities of a police officer belonging to that police force.
1[(3) Where any such order under sub-section (1) is made relation to any area, then, without prejudice to the provisions of sub-section (2), any member of the Delhi Special Police Establishment of or above the rank of Sub-Inspector may, subject to any orders which the Central Government may make in this behalf, exercise the powers of the officer in charge of a police station in that area and when so exercising such powers, shall be deemed to be an officer in charge of a police station discharging the functions of such an officer within the limits of his station.]
4. Subs. by Act 26 of 1952, s. 5, for "in India outside the State of Delhi".
5. Subs. by the A.O, 1956, for "a Part A State or a Part B State".
1. Ins. by Act 40 of 1964, s. 5.
Back
