BENGAL POLICE ACT, 1869 THE BENGAL
POLICE ACT, 1869 [Act, No. 7 of 1869] [29th September, 1869] An Act to amend the constitution of the
Police-force in Bengal. WHEREAS it is expedient that the entire police-establishment
in the provinces under control of the Lieutenant-Governor of Bengal should
cease to be one Police-force, and that the said provinces should cease to be
one general police-district under one Inspector-General. It is enacted as follows :-- Rep. by s. 4 and the Third Schedule of the Amending
Act, 1903 (I of 1903). It shall be lawful for the State Government from
time to time, to divide the said States into as many general police-districts
as it may think fit, and from time to time to vary and alter any of such
general police-districts, or to consolidate two or more of such general
police-districts into one district, as it may think fit. It shall be lawful for the said State Government in
each such general police-district to appoint some persons or exercise in such
district the powers of an Inspector-General of Police, whether such person
shall or shall not hold any other office under the Government; and the
administration of the Police throughout such general police-district, and all
powers and authorities by the Police Act, 1861 (V of 1861) or any other Act
conferred on an Inspector-General of Police, shall be vested in such person. The entire police-establishment in every such
district shall, for the purposes of the Police Act, 1861, be deemed to be one
police-force, and shall be formally enrolled, and shall consist of such member
of officers and men, and shall be constituted in such manner, as shall from
time to time be ordered by the said State Government. The pay and all other conditions of service of the
members of such force below the rank of Deputy Superintendent shall subject to
the provisions of the said Act of 1861, be such as may be determined by the
State Government. It shall be lawful for the State Government to
employ members of the police-force who have been enrolled in, or appointed to,
any one general police-district, in any other general police-district within
the States subject to its control; and powers conferred on police-officers by
the Code of Criminal Procedure, 1898 (Act V of 1898), may be by them exercised
in any portion of the said States without reference to the local limits of the
general police-district to which they may respectively belong. This Act shall be read and taken, in the
territories to which it extends as part of the Police Act, 1861.
Preamble 1 - BENGAL POLICE ACT, 1869PREAMBLE