8. Appointment of Superintendent, Additional, Assistant and Deputy Superintendent.
(1)The State Government may appoint for each District or for a part of a district or for one or more districts a Superintendent of Police and one or more Additional, Assistant and Deputy Superintendents of Police, as it may think expedient.(2)The State Government may, by a general or special order, empower an Additional Superintendent to exercise and perform in the district for which he is appointed or in any part thereof, all or any of the powers, functions or duties to be exercised or performed by a Superintendent under this Act or under any law for the time being in force.(3)The Superintendent may, with the previous permission of the State Government delegate any of the powers and functions conferred on him by or under this Act to an Assistant or Deputy Superintendent:Provided that, the powers to be exercised by the Superintendent of making, altering or rescinding any rules under section 33 shall not be delegated on an Assistant or Deputy Superintendent.
