3. Power to appoint in districts persons to execute duties of Inspector-General.
- It shall be lawful for the said [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] in each such general police-district to appoint some person or exercise in such district the powers of an Inspector-General of Police, whether such person shall or shall not hold any other office under the [Government] [Word 'Crown' first substituted for the words 'said Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]; and the administration of the police throughout such general police-district, and all powers and authorities by [the Police Act, 1861] [Words and figures substituted for the words, figures and letter 'the said Act V of 1861' by Bengal Act 1 of 1939.] or any other Act conferred on an Inspector-General of Police, shall be vested in such person.
