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State of Karnataka - Section

Section 18 in Karnataka Police Act, 1963

18. Power of supervision by District Magistrates.

- If the District Magistrate observes any marked incompetence or unfitness for the locality or for his particular duties, in any Police Officer subordinate to the Superintendent, he may require the Superintendent to substitute another officer for any officer whom he has power to transfer and the Superintendent shall be bound to comply with the requisition:Provided that if the Police Officer concerned is an officer of the grade not below that of an Inspector, the District Magistrate may report his conduct to the Inspector-General. The Inspector-General may, thereafter, determine the action to be taken and pass such orders as he thinks fit, and shall communicate such action or order to the District Magistrate.