Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 34 in The Chota Nagpur Rural Police Act, 1914

34. Control by Commissioner, and delegation of powers and functions.

- The Commissioner shall have a general power of control over the proceedings of all officers under this Act, and may appoint any Gazetted Officer to exercise and perform all or any of the powers and functions vested in and exercisable by the Deputy Commissioner or the Superintendent of Police under this Act.