6. Appointment of [Joint Commissioners or Deputy Commissioners or Assistant Commissioners] [Substituted for the words 'Deputies or Assistants to the Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).].
- The Government may, from time to time, appoint one or more [Joint Commissioners or Deputy Commissioners or Assistant Commissioners] [Substituted for the words 'Deputies or Assistants to the Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).], who shall be competent to perform any of the duties or exercise any of the powers assigned to that officer as Commissioner under his orders.
