The Delhi Special Police Establishment Act, 1946
[Act No. 25 of 1946]
[19th November, 1946]
| Contents | |
| Title | Delhi Special Police Establishment Act, 1946 |
| Sections | Particulars |
| 1. | Short title and extent |
| 2. | Constitution and powers of special police establishment |
| 3. | Offences to be investigated by special police establishment |
| 4. | Superintendence and administration of Special Police Establishment |
| 4A. | Committee for appointment of Director |
| 4B. | Terms and conditions of service of Director |
| 4BA. | Director of Prosecution |
| 4C. | Appointment for posts of Superintendent of Police and above, extension and curtailment of their tenure, etc. |
| 5. | Extension of powers and jurisdiction of special police establishment to other areas |
| 6. | Consent of State Government to exercise of powers and jurisdiction |
| 6A. | Approval of Central Government to conduct, inquiry or investigation |
| 7 | [Repeal of Ordinance 22 of 1946.] Rep. by the Repealing and Amending Act, 1950 (35 of 1950), s. 2 and Sch. I. |
