The Central Reserve Police Force Act, 1949
2. Definitions.
In this Act, unless there is
anything repugnant in the subject or context,-
- " active duty " means the duty
to restore and preserve order in any local area in the event of any disturbance
therein ;
- " close arrest " means
confinement within the Force or a detachment of the Force or a post
quarter-guard building or tent under charge of a guard ;
- " the Force " means the Central
Reserve Police Force
- "member of the Force" means a
person who has been appointed to the Force by the Commandant, whether before or
after the commencement of this Act, and in sections 1, 3, 6, 7, 16, 17, 18 and
19, includes also a person appointed to the Force by the Central Government,
whether before or after such commencement;
- " open arrest " means
confinement within the precincts of any barracks, lines or camp for the time
being occupied by any part of the Force ;
- " prescribed " means prescribed
by rules made under this Act ;
- " subordinate officer " means a member of the Force of the rank of subedar-major,
subedar, jemadar or sub-inspector ;
- the expressions " assault ", " criminal force ", "fraudulently",
reason to believe " and " voluntarily causing hurt " have the
meanings assigned to them respectively in the Indian Penal Code. (45 of 1860) 1
The words " except the State of Hyderabad " ins. by the A. O. 1950
were omitted by Act 3 of 1951, s. 3 and Sch.
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