16. General powers of Commissioner and District Superintendent.
- The Commissioner or, subject to orders of the Inspector-General, and District Superintendent subject to the orders, of the Inspector-General and the District Magistrate, shall, within their respective spheres of authority direct and regulate all matters of arms, drill, exercise, observation of persons and events, mutual relations, distribution of duties, study of laws, orders and modes of proceedings and all matters of executive detail or the fulfilment of their duties by the Police Force under him.
