(3)Any member of the said Police Force whom the State Government shall generally or specially empower to act under this sub-section may, subject to any orders which that Government may make in this behalf, exercise within the special district or any part thereof any of the powers of an officer incharge of a police station in that district, and when so exercising such powers shall, subject to any such order as aforesaid, be deemed to be an officer incharge of the police station discharging the functions of such officer within the limits of his station.
