(3)Any officer or other employee of the Municipality may, when empowered by a general or special order of the Director General and Inspector-General of Police, West Bengal, on the recommendation of the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] in that behalf, exercise the powers of a police-officer for such of the purposes of this Act as may be specified in such order.
