4. Power to depute to District Superintendent authority over village-police-officer.
- It shall be lawful for the Magistrate of a district, with the sanction of the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964 section 4. Schedule] [**] [The words 'of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] to depute to the District Superintendent of Police any authority which may be exercised by the Magistrate of a district for the purposes of police over any village-police-officer.
