(1)Subject to the control of the State Government, the Commissioner [for any area] [These words were substituted for the words, 'for Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.] shall, if he thinks fit-(a)constitute [within the area under his charge] [These words were substituted for the words 'within the Greater Bombay,' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], Police divisions.(b)sub-divide the same into sections, and(c)define the limits and extent of such divisions and sections.(2)Officers in charge of divisions and sections. - Each such division shall be in charge of a Superintendent of Police and each section shall be in charge of an Inspector of Police.
