- No person. Court or officer shall have authority to appoint, supersede, or control any police functionary except as authorised by this Act:Provided that, nothing herein contained shall be deemed to affect in any way the powers of superintendence and control vested in [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.],
