Section 44 in The Police Act, Svt. 1983 [Jammu and Kashmir]
44. Authority of Superintendent of police over village police
It shall be lawful for the Government in carrying this Act into effect in any part of the State to declare that any authority which now is or may be exercised by the District Magistrate over any village watchman or other village Police Officer for the purposes of police, shall be exercised, subject to the general control of the District Magistrate, by the Superintendent of police.
