Section 44(a) in Police Regulations, Bengal , 1943
(a)With the written permission of the Deputy Inspector-General of the Range an Assistant or Deputy Superintendent in any district may, under the control of the Superintendent and subject to any written order recorded by him which does not conflict with any law or rule in force, perform any of the duties of a Superintendent under the Police Act, 1861, or under any rule or order made or approved by the Provincial Government under that Act.
