POLICE (UTTAR PRADESH AMENDMENT) ACT, 2001 THE POLICE (UTTAR
PRADESH AMENDMENT) ACT, 2001 [Act No. 33 of 2001] [03rd October, 2001] An Act further to
amend the Police Act, 1861 in its application to Uttar Pradesh It
is hereby enacted in the Fifty-second Year of the Republic of India as
follows:-- (1) This Act may be called the Police (Uttar Pradesh
Amendment) Act, 2001. (2) It extends to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on
August 10, 2001. In
section 1 of the Police Act, 1861, hereinafter referred to as the principal Act
after the definition of the word "property", the following definition
shall be inserted namely:-- "The
expression 'civil aviation personnel' shall mean such officers and employees of
the Civil Aviation Department posted in the maintenance, security and general administration
wing of the Civil Aviation Directorate, Uttar Pradesh immediately before the
commencement of the Police (Uttar Pradesh Amendment) Act, 2001, as may be
specified in this behalf by the State Government by notification, and shall
include any person appointed as a civil aviation personnel after such
commencement." After
section 2 of the principal Act, the following section shall be inserted,
namely:-- "2-A.
Civil aviation personnel to be police force (1) The provisions of this section shall have effect
notwithstanding anything contained in any other provisions of this Act or in
any other law for the time being in force. (2) On and from such date as the State Government may,
by notification appoint in this behalf, the entire civil aviation personnel
employed immediately before that date shall, for the purposes of this Act,
become members of a police force and shall be formally enrolled in accordance
with the provisions of section 8-A and any new such members shall, thereafter,
be appointed in such manner, as shall from time to time, be ordered by the
State Government: Provided
that any civil aviation personnel employed before the said date may, by notice
addressed to the Director General, Civil Aviation, Uttar Pradesh served within
a period of thirty days from the said date, intimate his option not to become a
member of the said police force, and upon receipt of such notice, the post in
the Civil Aviation Department held until then by him shall stand abolished and
his services shall stand terminated and he shall be paid an amount equivalent
to his three months salary as compensation. (3)
The
pay and allowances payable to, and the other terms and conditions of service of
civil aviation personnel shall be such as may be prescribed by rules made by
the State Government. (4)
The
civil aviation personnel shall discharge such duties as may be specified by
general or special orders of the State Government from time to time pertaining
to maintenance of aircraft belonging to, or hired by, the State Government,
security at the Airport at Lucknow or at any other airport specified by a
general or special order of the State Government and other duties incidental
thereto or connected therewith. (5)
The
civil aviation personnel shall have such privileges and exercise such powers
necessary for the discharge of the said duties as may be specified by general
or special orders of the State Government. (6) The administration of the civil aviation personnel
shall be vested in the Director General, Civil Aviation, Uttar Pradesh who
shall be assisted by the Additional Director (Administration) Civil Aviation,
Uttar Pradesh and such other officers and employees as may be specified by the
State Government from time to time." After
section 8 of the principal Act, the following section shall be inserted,
namely:-- "8-A.
Enrolment of civil aviation personnel Every
civil aviation personnel who has, by virtue of this Act, become a member of a
police force, shall receive on the, commencement of the Police (Uttar Pradesh
Amendment) Act, 2001, and every such personnel appointed, after such
commencement, as such member, shall receive on his appointment, a certificate
in the form given below under the seal of the Director General, Civil Aviation,
Uttar Pradesh or such other officer as the State Government may appoint in this
behalf. Form of Enrolment Certified
that Sri.........................................has been appointed as a civil
aviation personnel being a member of a police force under the Police Act,
1861." (1) The Police (Uttar Pradesh Amendment) Ordinance,
2001 (U.P. Ordinance no. 16 of 2001) is hereby repealed. (2) Notwithstanding such repeal anything done or any
action taken under the provisions of the principal Act, as amended by the
Ordinance referred to in sub-section (1), shall be deemed to have been done or
taken under the corresponding provisions of the principal Act as amended by
this Act as if this Act were in force at all material times.
Preamble - POLICE (UTTAR PRADESH
AMENDMENT) ACT, 2001PREAMBLE