Section 7 in The Bombay State Commissioners of Police Act, 1959
7. Pending proceedings before District Superintendent of Police and District Magistrate.
- All proceedings, including proceedings by way of appeals, revision or review pending under any existing law before the District Superintendent of Police or, where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule before the date of appointment of the Commissioner of Police for any area shall be transferred to the Commissioner of Police for that area for disposal according to law.
