44. Authority of Superintendent of Police over village Police.
- It shall be lawful for the [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] in carrying this Act into effect in any part of the State to declare that any authority which now is or may be exercised by the District magistrate over any village watchment or other Village Police officer for the purposes of police, shall be exercised, subject to the general control of the District magistrate, by the Superintendent of police.Form[see section (9)]A.B. has been appointed a member of the police force under Act II of 1993 and is vested with the powers functions and privileges of a Police officer.
