Section 4 in The Maharashtra State Commissioners of Police Act, 1959
4. Existing appointments, notifications, etc. by [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] and, where District Magistrate's powers are conferred in substitution on Commissioner of Police, by District Magistrate, to be deemed to have been made by Commissioner of Police.
- On the appointment of the Commissioner of Police for any area, any appointment, notification, order, rule, regulation, by-law, form, licence, instrument or, document made, prescribed, issued or executed or deemed, to have been made prescribed, issued or executed by the [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] and, where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule, by the District Magistrate, shall be deemed to have been made, prescribed, issued or executed by the Commissioner of Police and continue in operation unless and until it is superseded or modified by the Commissioner of Police.
