8. Appointment of Superintendent, Additional, Assistant and Deputy Superintendents.
(1)The Government may appoint for each district or for a part of a district or for one or more districts a Superintendent and one or more Additional Superintendents and such Assistant and Deputy Superintendents of Police, as it may think expedient.(2)The Government may, by a general or special order, empower an Additional Superintendent to exercise and perform in the district for which he is appointed or in any parts thereof, all or any of the powers, functions or duties to be exercised or performed by a Superintendent under this Act or under any law for the time being in force.(3)The Superintendent may, with the previous sanction of the Government, delegate any of the powers and functions conferred on him by or under this Act to an Assistant or Deputy Superintendent.
