The Police (East Punjab Amendments) Act, 1948
East Punjab Act 30 of 1948
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Received the assent of His Excellency the Governor of the East Punjab on the 4th November, 1948, and was first published in the East Punjab Gazette Extraordinary, dated the 9th November, 1948.
An Act to amend the Police Act, 1861.
It is hereby enacted as follows :-
- Short title and commencement.- (1) This Act may be called the Police (East Punjab Amendments) Act, 1948.
(2) It shall be deemed to have come into force on the commencement of the Police Act, 1861 (hereinafter referred to as the said Act)
| Object & Reasons6 |
- Amendment of section 7 Act V of 1961.- In section 7 of the said Act-
(a) after the words "dismiss, suspend or reduce" the words "either in rank or within a time-scale" shall be inserted; and
(b) after the existing clause (d), the following clause shall added namely, ;
"(e) stoppage of increments."
- Repeal of Punjab Act XIII of 1947.- The police (Punjab Amendment) Act, 1947, is hereby repealed.
