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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Bengal Presidency - Subsection

Section 20A(3) in The Calcutta Police Act, 1866

(3)The Commissioner of Police shall be the appointing authority in respect of the special police-officers and Traffic Wardens:Provided that the Commissioner of Police may, in respect of special Police-officers and Traffic Wardens, belonging to such class or holding such rank as may be specified by him, delegate his power of appointment to any Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police authorised by him in this behalf.