The Central Reserve Police Force Act, 1949
17. Protection for acts of members of the Force.
- In any suit or proceeding against any member of the Force for
any act done by him in pursuance of a warrant or order of a competent authority,
it shall be lawful for him to plead that such act was done by him under the
authority of such warrant or order.
- Any such plea may be proved by the production of the
warrant or order directing the act, and if it is so proved the member of the Force shall thereupon
be discharged from liability in respect of the act so done by him,
notwithstanding any defect in the jurisdiction of the authority which issued
such warrant or order.
- Notwithstanding anything contained in any other law for the
time being in force, any legal proceeding (whether civil or criminal) which may
lawfully be brought against any member of the Force for anything done or
intended to be done under the powers conferred by, or in pursuance of, any
provision of this Act or the rules there under, shall be commenced within three
months after the act complained of was committed and not otherwise, and notice
in, writing of such proceeding and of the cause thereof shall be given to the
defendant or his superior officer at least one month before the commencement of
such proceeding.
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