POLICE FORCES (RESTRICTION OF RIGHTS) AMENDED RULES, 1967

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 6 of the Police-Forces (Restriction of Rights) Act, 1966 (33 of 1966) the Central Government hereby makes the following rules to amend the Police Forces (Restriction of Rights) Rules, 1966, namely:-

Rule 1.

These Rules may be called the Police Force (Restriction of Rights) Amendment Rules, 1967.

Rule 2.

In the Police Force (Restriction of Rights) Rules, 1966 for provision to clause (c) of Rule 3, the following shall be substituted, namely:-

"Provided that nothing contained in clause (c) shall preclude a member of a police-force from participating in a meeting-

(i)       which is convened by an association of which he is a member and which has been accorded sanction under sub-section (1) of section 3 of the Act;

(ii)      which has been specifically provided for the articles of association governing the functioning of such association :

Provided that the Inspector General of Police may, by general or special order, having regard to the objects of the meeting and other relevant factors permit any meeting not specifically provided for in the said articles of association; and

(iii)     which has been held in pursuance of, or for the furtherance of, the objects of such association.

Rule 3. Place of meeting.

Any meeting convened under the provision to clause (c) of Rule 3 shall be held only at such places or placed as the Inspector General of Police, may, by general or special order, specify in this behalf.

Explanation.-- In Rule 3 in this Rule, references to the Inspector General of Police shall be construed as including references to a functionary exercising similar powers."