Section 15(d) in Police Regulations, Bengal , 1943
(d)All orders of the District Magistrate relating to the police except those passed in his judicial capacity, shall be addressed to the Superintendent, or in the event of his absence from headquarters to the officer-in-charge during his absence. The Superintendent, as the local head of the police under the District Magistrate, is bound to carry out his orders except in regard to the internal economy, organisation and discipline of the force, and matters of a purely departmental nature.
