16. Police enrolled under Central [Act XXIV of 1859] [Tamil Nadu District Police Act, 1859.] to have powers of Police in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].
- Every Police-officer appointed under the provisions of [Act XXIV of 1859] [Tamil Nadu District Police Act, 1859.] may, at any time, be employed in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], and whilst so employed shall have the same duties, powers and privileges, and be subject to the same authority, as the Police-officers appointed under this Act.
