4. Inspector-General of Police, etc.

The administration of the police throughout the general police district shall be vested in an officer to be styled the Inspector-General of Police, and in such Deputy Inspectors-General and Assistant Inspectors-General as to the 1[State Government] shall been seem fit.

The administration of the police throughout the local jurisdiction of the Magistrate of the district shall, under the general control and direction of such Magistrate, be vested in a District Superintendent and such Assistant District Superintendents as the 1[State Government] shall consider necessary.

1. Under s. 2 of Police Act, 1888 (3 of 1888), the Central Government may, notwithstanding this provision, create a specialpolice-district, consisting of parts of two or more States.

As to Delhi State, see Gazette of India, 1912, Pt. I, p. 1105.

2. Subs. by the A.O. 1950, for "Province".

3. Ins. by Act 8 of 1895, s. 1.

4. Subs. by the A.O. 1950, for "Provincial Government" which had been subs. by the A.O. 1937, for "L.G."

5. The definitions relating to "number" and "gender" rep. By Act 10 of 1914, s. 3 and the Second Schedule.

6. Cf. Definition of "cattle" in s. 3 of the Cattle-trespass Act, 1871 (1 of 1871).

7. Ins. by the A.O. 1937.

8. S. 2, so far as it is related to the provinces under the administration of the Lieutenant-Governor of Bengal, rep. by the Bengal Police Act, 1869 (Ben. 7 of 1869).

9. See note to s. 8, infra, as to enrolment of the police force in certain places.

10. The words "and the members of such force shall receive such pay" omitted by the A.O. 1937.

11. Certain words omitted, ibid.

12. Ins. ibid.

13. The word "appoint" omitted, ibid.

14.In the town and suburbs of Calcutta, the administration of the police vests in the "Commissioner of Police",See s. 3 of the Calcutta Police Act, 1866 (Ben. 4 of 1866).

Back

Index

Next