(1)The State Government may, by notification in the Official Gazette, establish for a municipal area and its adjoining area, a police system, which is capable of handling the typical and complex problems of crime, public order and internal security, which may call for quick and comprehensive response from the police by way of purposeful direction, unitary chain of command, professional competence, functional specialization and legal authority coupled with accountability.(2)For achieving the purposes mentioned in sub-section (1) -(i)the State Government may, appoint a police officer, not below the rank of Deputy Inspector General of police, to be the Commissioner of Police for any aforesaid specified area; and(ii)The Commissioner, so appointed, shall exercise such powers, perform such functions and duties and have such responsibilities and authority, as are provided by or under this Act or as may otherwise be directed by the State Government by a general or special order.Provided that the State Government may, direct that any of the powers, functions and duties, responsibilities or authority, exercisable or to be performed or discharged by the Commissioner of Police, shall be exercised or discharged subject to the control of the Director General of Police:Provided further that in any area for which a Commissioner of Police is appointed, and is empowered by the State Government by notification in the Official Gazette, subject to such conditions and limitations, as may be specified therein, he may exercise and perform in relation to the City Police Commissionerate, the powers and duties of an Executive Magistrate and of a District Magistrate under such provisions of the Code of Criminal Procedure, 1973, and the following Acts or any other Act, as may be specified in the notification: -(i)the Indian Explosives Act, 1884;(ii)the Mental Health Act, 1987;(iii)the Poisons Act, 1919;.(iv)the Police (Incitement to Disaffection) Act, 1922;(v)the Immoral Traffic (Prevention) Act, 1956;(vi)the Arms Act, 1959;(vii)the Prevention of Cruelty to Animals Act, 1960;(viii)the Sarais Act, 1867;(ix)the Cinematograph Act, 1952; and(x)the Child Marriage Restraint Act, 1929.
