India code link to Delhi Special Police Establishment Act, 1946
Delhi Special Police Establishment Act,1946
Delhi Special Police Establishment Act, 1946
1. Short title and extent.
1A. Interpretation section.
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. [Repealed.]
The Delhi Special Police Establishment Act, 1946
(25 of 1946)
An Act to make provision for the constitution of a special police force in Delhi for the investigation of certain offences in the Union territories, for the superintendence and administration of the said force and for the extension to other areas of the powers and jurisdiction of the members of the said force in regards to the investigation of the said offences .
Whereas it is necessary to constitute a special police force in Delhi for the investigation of certain offences in the Union territories and to make provisions for the superintendence and administration of the said force and for the extension to other areas of the powers and jurisdiction of the members of the said force in regard to the investigation of the said offences;
It is hereby enacted as follows:
| LEGISLATIVE HISTORY |
| · Amended by Act 30 of 1950.
· Amended by Act 03 of 1951. · Amended by Act 26 of 1952. · Amended by Act 62 of 1956. · Amended by Act 40 of 1964. · Amended by Act 45 of 2003. · Amended by Act 20 of 2006. · Adapted by A.L.O., 1950; 3 A.L.O., 1956. · Extended by Act 59 of 1949. · Extended by Act 30 of 1950. · Regs. by Act 12 of 1962. · Regs. by Act 06 of 1963. · Regs. by Act 07 of 1963. · Regs. by Act 08 of 1965. · Repealed in part by Act 35 of 1950. |
1. Short title and extent .(1) This Act may be called The Delhi Special Police Establishment Act, 1946 .
(2) It extends to the whole of India.
[1-A. Interpretation section .Words and expressions used herein and not defined but defined in the Central Vigilance Commission Act, 2003 (45 of 2003), shall have the meanings, respectively, assigned to them in that Act.]
| Object & Reasons |
| In 1943 the Government of India set up a police staff called the Special Police Establishment (War Department) under the Special Police Establishment (War Department) Ordinance No. XXII of 1943 for the purpose of investigating offences of bribery and corruption connected with the Departments of the Central Government. The organisation has done useful work in the investigaion of cases in which employees and contractors of the Central Government were invoked and in bringing offenders to book. The Government of India, with the advice of the Standing Committee of the Central Legislature for the Home Department has decided that it is necessary to retain this police staff on a permanent basis by means of legislation. The Special Police Establishment (War Department) Ordinance, No. XXII of 1943, lapsed on 30th September 1946 and necessary legislation could not undertaken before that date. To avoid a break in continuity an Ordinance entitled the Delhi Special Police Establishment, Ordinance 1946 (22 of 1946), was promulgated on the 25th September, 1946, which will remain in force upto 25th March 1947. The object of this Bill is the retention of the special police staff as a permanent organisation by means of legislation. Under the terms of the proposed Bill the force will be able to conduct investigations in all Provisions with their consent. All Provisional Governments with the exception of Sind have agreed to the special police staff functioning in their jurisdiction. |
2. Constitution and powers of special police establishment .(1) Notwithstanding anything in the Police Act, 1861 (5 of 1861), the Central Government may constitute a special police force to be called the Delhi Special Police Establishment for the investigation in any Union Territory of offences notified under section 3.
(2) Subject to any orders which the Central Government may make in this behalf, members of the said police establishment shall have throughout any Union Territory, in relation to the investigation of such offences and arrest of persons concerned in such offences, all the powers, duties, privileges and liabilities which police officers of that Union Territory have in connection with the investigation of offences committed therein.
(3) Any member of the said police establishment of or above the rank of Sub-Inspector may, subject to any orders which the Central Government may make in this behalf, exercise any Union Territory or any of the powers of the officer-in-charge, of a police station in the area in which he is for the time being and when so exercising such powers shall, subject to any such order as aforesaid, be deemed to be an officer-in-charge of a police station discharging the functions of such an officer within the limits of his station.
3. Offences to be investigated by special police establishment .The Central Government may, by notification in the Official Gazette, specify the offences or classes of offences which are to be investigated by the Delhi Special Police Establishment.
[4. Superintendence and administration of special police establishment .(1) The superintendence of the Delhi Special Police Establishment insofar as it relates to investigation of offences alleged to have been committed under the Prevention of Corruption Act, 1988 (49 of 1988), shall vest in the Commission.
(2) Save as otherwise provided in sub-section (1), the superintendence of the said police establishment in all other matters shall vest in the Central Government.
(3) The administration of the said police establishment shall vest in an officer appointed in this behalf by the Central Government (hereinafter referred to as the Director) who shall exercise in respect of that police establishment such of the powers exercisable by an Inspector-General of Police in respect of the police force in a State as the Central Government may specify in this behalf. ]
4-A. Committee for appointment of Director .(1) The Central Government shall appoint the Director on the recommendation of the Committee consisting of
| (a) The Prime Minister | Chairperson; |
| (b) The Leader of opposition in the House of the People | Members; |
| (c) The Chief Justice of India or Judge of the Supreme Court nominated by him | Member; |
[****]
(3) The Committee shall recommend a panel of officers
(a) on the basis of seniority, integrity and experience in the investigation of anti-corruption cases; and
(b) chosen from amongst officers belonging to the Indian Police Service constituted under the All-India Services Act, 1951 (61 of 1951), for being considered for appointment as the Director. ]
4-B. Terms and conditions of service of Director .(1) The Director shall, notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.
(2) The Director shall not be transferred except with the previous consent of the Committee referred to in sub-section (1) of section 4-A. ]
[4-BA. Director of Prosecution.- (1) There shall be a Direcorate of Prosecution headed by a Director who shall be an officer not below the rank of joint seceratry to the Government of India, for conducting prosecution of cases under this Act.
(2) The Director of Prosecution shall function under the overall supervision and control of the Director.
(3) The Central Governement shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission.
(4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.]
4-C. Appointment for posts of Superintendent of Police and above, extension and curtailment of their tenure, etc .[(1) The Central Government shall appoint officers to the posts of the level of Superintendent of Police and above except Director, and also recommend the extension or curtailment of the tenure of such officers in the Delhi Special Police Establishment, on the recommendation of a committee consisting of : —
| (a) the Central Vigilance Commissioner | Chairperson; |
| (b) Vigilance Commissioners | Members; |
| (c) Secretary to the Government of India in Charge of the Ministry of Home | Members; |
| (d) Secretary to the Government of India in charge of the Department of Personnel | Members: |
Provided that the Committee shall consult the Director before submitting its recommendation to the
Central Government.]
(2) On receipt of the recommendation under sub-section (1), the Central Government shall pass such
orders as it thinks fit to give effect to the said recommendation.]
5. Extension of powers and jurisdiction of special police establishment to other areas .(1) The Central Government may by order extend to any area (including Railway areas), in a State, not being a Union Territory the powers and jurisdiction of members of the Delhi Special Police Establishment for the investigation of any offences or classes of offences specified in a notification under section 3.
(2) When by an order under sub-section (1) the powers and jurisdiction of members of the said police establishment are extended to any such area, a member thereof may, subject to any orders which the Central Government may make in this behalf, discharge the functions of a police officer in that area and shall, while so discharging such functions, be deemed to be a member of the police force of the area and be vested with the powers, functions and privileges and be subject to the liabilities of a police officer belonging to that police force.
(3) Where any such order under sub-section (1) is made in relation to any area, then, without prejudice to the provisions of sub-section (2) any member of the Delhi Special Police Establishment of or above the rank of Sub-Inspector may subject to any orders which the Central Government may make in this behalf, exercise the powers of the officer in charge of a police station in that area and when so exercising such powers, shall be deemed to be an officer in charge of a police station discharging the functions of such an officer within the limits of his station.
6. Consent of State Government to exercise of powers and jurisdiction .Nothing contained in section 5 shall be deemed to enable any member of the Delhi Special Police Establishment to exercise powers and jurisdiction in any area in a State, not being a Union Territory of Railway, area, without the consent of the Government of that State.
[6-A. Approval of Central Government to conduct inquiry or investigation .(1) The Delhi Special Police Establishment shall not conduct any inquiry or investigation into any offence alleged to have been committed under the Prevention of Corruption Act, 1988 (49 of 1988) except with the previous approval of the Central Government where such allegation relates to
(a) the employees of the Central Government of the level of Joint Secretary and above; and
(b) such officers as are appointed by the Central Government in corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by that Government.
(2) Notwithstanding anything contained in sub-section (1), no such approval shall be necessary for cases involving arrest of a person on the spot on the charge of accepting or attempting to accept any gratification other than legal remuneration referred to in clause (c) of the Explanation to section 7 of the Prevention of Corruption Act, 1988 (49 of 1988).]
7. Repeal of Ordinance 22 of 1946 .[Repealed by the Repealing and Amending Act, 1950 (35 of1950), section 2 and Schedule I.]
