167. Officers holding charge of, or succeeding to, vacancies competent to exercise powers.—
Whenever in consequence of the office of a Commissioner, or Police Officer becoming vacant, any officer holds charge or additional charge of the post of such Commissioner, or Police Officer or succeeds, either temporarily or permanently, to his office, such officer shall be competent to exercise all the powers and perform all the duties respectively conferred and imposed by this Act on such Commissioner, or Police Officer, as the case may be.
