Section 5(1) in The Bombay Village Police Act, 1867
(1)The village-police in each village shall be under the charge of such person as the [ [State] [The words 'Provincial Government' were substituted for the words 'Magistrate of the district' by the Adaptation of Indian Laws Order in Council.] Government] shall [*] [The words 'subject to the approval of the Commissioner' were omitted by the Bombay Decentralization Act, 1915 (Bombay 3 of 1915).], app0int in writing to be Police-patel, and unless the [[State] [The words Provincial Government' were substituted for the word 'Commissioner' by the Adaptation of Indian Laws Order in Council.] Government], [*] [The words 'of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).], owing to the size of the village or other good cause, see fit to separate the appointments, the [[State] [The words 'Provincial Government' were substituted for the words 'Magistrate of the district' by the Adaptation of Indian Laws Order in Council.] Government] shall appoint the person conducting the duties of Revenue-patel to be Police patel.
