(3)Any police officer, who has been assigned power to work under this subsection through general or special order, subject to any order issued by the state government for this purpose, may exercise the power equivalent to the power of the Station House Officer of any police station in the concerned special district or in a part thereof. The Police Officer, while exercising these powers, which shall be subject to any such order mentioned above, shall perform duty equivalent to that of the Station House Officer of any police station under the jurisdiction of his Police Station.
