89. Appointment, liabilities and duties of municipal watchmen.
(1)If the establishment maintained under this chapter consists wholly or in part of watchmen, they:(a)shall be under the orders of the Superintendent of Police, subject to the general control of the District Magistrate;(b)shall be appointed and promoted, and shall be liable to dismissal, suspension, reduction or fine, under such rules as the State Government may, make in this behalf;(c)shall perform such duties as the State Government may, subject to the provisions of this Act, direct ; and(d)shall possess the same powers, be entitled to the same assistance, enjoy the same protection, be subject to the same responsibilities, and be liable to the same penalties, as if they were police officers enrolled under Act V of 1861.(2)Any person obstructing any such watchmen in the discharge of his duties may be arrested without warrant by a police officer or by any such watchman.
