14. Relationship of Superintendent of Police with District Megistrates –
(1)The administration of the Police throughout the local jurisdiction of the Magistrate is vested in the Superintendent of the Police under the general control and direction of the Deputy commissioner as District magistrate. The latter is responsible for keeping peace and maintenance of law and order in a district and may employ the police as he thinks best for the purpose.(2)The Deputy Commissioner as Director Magistrate has however, no authority to interfere in the internal organization and discipline of the Police force, but it is his duty to bring to the notice of the Superintendent of Police, all cases in which the conduct of and qualification of Police officer affect the general administration of a district.
