The Delhi Special Police Establishment Act, 1946

[Act No. 25 of 1946]¹

[19th November, 1946.]

An Act to make provision for the constitution of a special police force ²[in Delhi for the investigation of certain offences in ³[the Union territories]] for the superintendence and administration of the said force and for the extension to other areas 4* * * of the powers and jurisdiction of members of the said force in regard to the investigation of the said offences.

WHEREAS it is necessary to constitute a special police force 2[in Delhi for the investigation of certain offences in ³[the Union territories]] and to make provision for the superintendence and administration of the said force and for the extension to other area 4*** of the powers and jurisdiction of the members of the said force in regard to the investigation of the said offences;

It is hereby enacted as follows: -

1. The Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and the Sch. to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the Sch. I (w.e.f. 1-7-1965); and to Pondicherry by Reg. 7 of 1963, s. 3 and the Sch. I (w.e.f. 1-10-1963), to Lakshadweep (w.e.f. 1-10-1967) vide Reg. 8 of 1965, s. 3 and the Sch. and to Sikkim (w.e.f. 15-5-1976); vide notification No. S. O. 1668, dated 6-5-1976.

2. Subs. by Act 26 of 1952, s. 2, for certain words.

3. Subs. by the A.O. 1956, for "Part C States".

4. The words "in the States" omitted by Act 3 of 1951, s. 3 and the Sch.

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