Section 2(a) in The Bombay State Commissioners of Police Act, 1959
(a)"Commissioner of Police" means the Commissioner of Police appointed by the State Government for any area in the State of [Gujarat] [Substituted for 'Bombay outside Greater Bombay' by A.O., 1960.] under the Bombay Police Act 1951 (Bombay XXII of 1951) and includes an Additional Commissioner of Police and a Deputy Commissioner of Police or Assistant Commissioner of Police who under the orders of the Commissioner of Police exercises and performs any of his powers and duties;
