11. [Superintendents within Jurisdiction of Commissioners.] [This marginal note was substituted for the original, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
(1)The State Government may appoint [for any area for which a Commissioner of Police has been appointed under section 7] [These words were substituted for the words, 'for Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.] such number of Superintendents of Police as it may think expedient.(2)A Superintendent appointed under sub-section (1) shall exercise such powers and perform such duties and functions as can be exercised or performed under the provisions of this Act or any other law for the time being in force or as are assigned to him by the Commissioner under the general or special orders of the State Government:Provided that the powers to be exercised by the Commissioner [of making, altering or rescinding rules under section 33] [These words and figures were substituted for the words and figures 'under section 13 or 33' by Bombay 1 of 1956, section 2.] shall not be exercisable by the Superintendent.
