On November 14, 2021, the President promulgates Delhi Special Police Establishment (Amendment) Ordinance, 2021 to amend the Delhi Special Police Establishment Act, 1946. It shall come into force at once.

Key amendments:

  • In section 4B of the Delhi Special Police Establishment Act, 1946, in sub-section (1), the following provisos shall be inserted, namely,

    “Provided that the period for which the Director holds the office on his initial appointment may, in public interest, on the recommendation of the Committee under sub-section (1) of section 4A and for the reasons to be recorded in writing, be extended up to one year at a time:

Provided further that no such extension shall be granted after the completion of a period of five years in total including the period mentioned in the initial appointment;”

 

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