16. General powers of Commissioner and [Superintendent]. - The Commissioner subject to the orders, of the [Director-General and Inspector-General], and the [Superintendent], subject to the orders of the [Director-General and Inspector-General] and the District Magistrate, shall, within their respective spheres of authority direct and regulate all matters of arms, drill, exercise, observation of persons and events, mutual relations, distribution of duties, study of laws, orders and modes of proceedings and all matters of executive detail or the fulfilment of their duties by the Police Force under him.
