(1)The administration of the police throughout the general police district shall be vested in [an officer to be styled the Inspector General of Police and in such Deputy Inspector General and Assistant Inspectors General as the Government may specify in this behalf.] [Substituted by Act XIV of 1960.]The administration of the police throughout the local jurisdiction of the District Magistrate shall, under the general control and direction of such Magistrate, be vested in a Superintendent and such Assistant and Deputy Superintendents as [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] shall consider necessary.The Inspector General and the Superintendent of Police shall from time to time be appointed by [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] and may be removed by the same authority.The Assistant Superintendents and Deputy Superintendents shall from time to time be appointed by [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] and may be removed by the same authority.(2)[ The Government may from time to time appoint one or more officers to be designated as Deputy Inspectors General of Police [or Assistant Inspectors General of Police] [Existing section 7 numbered as sub-section (1) and sub-section (2) added by Act XLII of 2011.] for the discharge of such functions under this Act as may be assigned to them by the Inspector General of Police.]
