(1AA)[ A District Superintendent may, in areas under his charge or any part thereof, make, alter or rescind rules or orders not inconsistent with this Act, with respect to all or any of the matters specified in clauses (d), (db), (e) and (g) read with clause (y) of subsection (1):Provided that the rules and orders made by a District Magistrate under sub-section (1) for any of the matters specified in the said clauses and in force in any area immediately before the commencement of the Bombay Police (Gujarat Amendment) Act, 1977 (Gujarat 16 of 1978), shall continue in force therein as if made by the District Superintendent under this sub-section, until altered or repealed or amended by a competent authority.] [Sub-section (1AA) was inserted by Gujarat 16 of 1978, section 9 (b).]
