(3)The [Superintendent] may, with the previous permission of the State Government delegate any of the powers and functions conferred on him by or under this Act to an Assistant or Deputy Superintendent:[Provided that, the powers to be exercised by the Superintendent of making, altering or rescinding any rules under section 33 shall not be delegated to an Assistant or Deputy Superintendent].[8A. [Appointment of Director of Police Wireless and of Superintendent], Assistant and Deputy Superintendents for Wireless System, Motor Transport System or any specific duty. - (1) The State Government may appoint for the whole of the State or for any part thereof-[(i) one or more Directors of Police Wireless and [a Special Inspector General] of Police for the Police Wireless System (hereinafter referred to as "the Director of Police Wireless") as it thinks fit, and(ii)one or more Superintendents of Police, and Assistant and Deputy Superintendents of Police as it thinks fit-],(a)for the Police Wireless System;(b)for the Police Motor Transport System; or(c)for the performance of such specific duties as the State Government may from time to time determine in this behalf.
