Calcutta and Suburban Police (Superannuation Fund) Act, 1905

Calcutta and Suburban Police (Superannuation Fund) Act, 1905

Calcutta And Suburban Police (Superannuation Fund) Act, 1905 1. Short title. 2. Repeal of enactments. 3. Transfer and application of Calcutta and Suburban Police Superannuation Fund. The Calcutta And Suburban Police (Superannuation Fund) Act, 1905

Bengal Act 6 of 1905

WB202

[27th December, 1905.]

An Act to abolish the Calcutta and Suburban Police Superannuation Fund.

Whereas it is expedient to abolish the Calcutta and Suburban Police Superannuation Fund;

It is hereby enacted as follows :-

1. Short title. - This Act may be called the Calcutta and Suburban Police (Superannuation Fund) Act, 1905.
2. Repeal of enactments. - Repealed by Bengal Act 1 of 1939.
3. Transfer and application of Calcutta and Suburban Police Superannuation Fund. - All sums standing to the credit of the Calcutta and Suburban Police Superannuation Fund shall vest in [the State Government], to be applied, under rules made by the [State Government]in this behalf, towards the grant of pensions or gratuities to members of the Police force of the town or suburbs of Calcutta.

The Schedule.

[Enactments Repealed.]-Repealed by Bengal Act 1 of 1939.