Rajasthan Police (Integration) Ordinance, 1949 1. Short title, extent and commencement. 2. Integration of the Police of Rajasthan
Rajasthan Police (Integration) Ordinance, 1949
Ordinance No. 3 of 1949, Published in the Rajasthan Gazette ( Raj-Patra) Extraordinary No. 5 dated 16-4-1949.
RJ109
(Promulgated by His Highness the Rajpramukh on the 15th day of April, 1959)
An Ordinance to provide for the integration of the Police of Rajasthan.
Whereas in the interests of the peace and good Government of Rajasthan it is expedient to provide for the integration of the Police of Rajasthan;
Now, therefore, in exercise of the authority vested in him by paragraph (3) of Article X of the Covenant, His Highness the Rajpramukh is pleased to make and promulgate the following Ordinance-
- Short title, extent and commencement.- (1) This Ordinance may be called the Rajasthan Police (Integration) Ordinance, 1949.
(2) It shall extend to the whole of Rajasthan and shall come into force at once.
- Integration of the Police of Rajasthan- Notwithstanding anything contained in any existing law referred to in section 3 of the Rajasthan Administration Ordinance No. I of 1949)-
(a) the whole of Rajasthan shall be deemed to be one general police district;
(b) all police establishments constituted under any such law within Rajasthan shall be deemed to be one police force, and subject to the superintendence and control of the Government of Rajasthan the superintendence, administration and control of such police force shall be vested in an officer to be appointed by the said Government and to be styled the Inspector-General of Police of Rajasthan.
(c) any Inspector-General of Police appointed under such law shall subject to the superintendence and control of the Inspector-General of Police of Rajasthan, and subject to such limitation as may from time to time be imposed by the Government of Rajasthan continue to exercise their powers and shall be designated as Additional Inspector-General of Police within their respective limits of jurisdiction;
(d) the Inspector-General of Police of Rajasthan shall have the full powers of a Magistrate throughout the territories of Rajasthan; but shall exercise those powers subject to such limitations as may from time to time be imposed by the Government of Rajasthan.
