(3)the expression "competent authority" when used with reference to the exercise or performance of any power, duty or function under the provisions of this Act, means-(a)in relation to [any area] [These words were substituted for the words, 'Greater Bombay, and other areas,' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] for which a Commissioner of Police is appointed under section 7, the Commissioner;(b)in relation to the areas other than those referred to in clause (a), the District Magistrate or the District Superintendent or the Additional Superintendent when specially empowered in that behalf by the State Government;
