5. Administration. - (a) The administration of the Calcutta Police Force is vested in the Commissioner under section 4 of the Calcutta Police Act, 1866 (Bengal Act IV of 1866), section 3 of the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866) and section 130 of the Calcutta Port Act, 1890 (Bengal Act III of 1890).
(b)The Divisions, etc., mentioned in regulation 4(a) are controlled by officers as follows:(i)Division - A Deputy Commissioner.(ii)Subdivision - An Assistant Commissioner.(iii)Section - An Inspector or a Sub-Inspector,(iv)Sub-section - A Sergeant or an Assistant Sub-Inspector/Head Constable.(c)The Port Division is controlled by a Deputy Commissioner of Police assisted by two Assistant Commissioners of Police.
