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State of Tamilnadu - Section

Section 10 in Chennai City Police Act, 1888

10. - Rules for the governance of the force to be made by the Commissioner subject to the control of the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation Order, 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.].

- The Commissioner may, from time to time, subject to the control of the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation Order, 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] frame orders and regulations for the general governance of the force.