Andhra Pradesh Police (Reforms) Act, 2014
(Act No. 9 of 2014)
Last Updated 21st November, 2019 [ap665]
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LEGISLATIVE HISTORY 6 |
Chapter I
1. Short title extent and commencement. - (1) This Act may be called the Andhra Pradesh Police (Reforms) Act, 2014; (2) It extends to the whole of the State of Andhra Pradesh; (3) It shall be deemed to have come into force with effect from the 20th July, 2014. 2. Definitions. - (1) In this Act, unless the context otherwise requires;(a) "Government" means the State Government;
(b) "Police Officer" means any member of the Andhra Pradesh Police and includes an Indian Police Service (IPS) officer working in connection with the affairs of the State and the Andhra Pradesh Police;
(c) "State" means the State of Andhra Pradesh;
(2) Words and expressions used in the Act, but not defined specifically shall have the same meaning as provided in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) and the Indian Penal Code, 1860 (Central Act 45 of 1860).CHAPTER-II
Term of Office of Director General of Police and Other Police Officers
3. Selection, appointment and term of DGP. - [(1) The Director General of Police (Head of Police Force) shall be selected by the State Government from amongst officers of the Indian Police Service in the rank of Director General of Police on the basis of their length of service, very good history of service, professional knowledge and ability to lead Police Force in the State. (2) The Director General of Police (Head Of Police Force) appointed under sub-section (1) shall have a tenure in accordance with the rules made under the All India Services Act, 1951 (Central Act No. 61 of 1951).] (3) The Director General of Police may be relieved of his/her responsibilities under the following circumstances, namely, -(a) on conviction by a court of law in a criminal offence or in a case of corruption;
(b) on punishment of dismissal, removal or compulsory retirement from service or of reduction to a lower post awarded under the provisions of the All India Services (Discipline and Appeal) Rules or any other relevant Rules;
(c) on incapacitation by physical or mental illness or otherwise becoming unable to discharge his/her functions;
(d) on appointment to any other post either under the State Government or Central Government, with his/her consent for such posting;
(e) on other administrative grounds to be recorded in writing.
4. Repeal of Ordinance. - The Andhra Pradesh Police (Reforms) Ordinance, 2014 (Ordinance No.1 of 2014) is here repealed.