Section 3 in The Calcutta Suburban Police Act, 1866
3. Police to be under control of Commissioner of Police, Calcutta.—
The police-force of the suburbs of the town of Calcutta shall be under the exclusive direction and control of the Commissioner of Police for the town of Calcutta, who may from time to time, subject to the control of the said State Government, frame such orders and regulations as he shall deem expedient relative to the general Government of the force, the places of residence, the classification, rank, distribution and particular service of the several members thereof, their inspection, and the description of arms, accoutrements and other necessaries to be furnished to them, and all such other orders and regulations relative to the said police-force as the said Commissioner shall from time to time deem expedient for preventing neglect or abuse, and for rendering such force efficient in the discharge of all its duties.
