44. Powers and functions of Assistant and Deputy Superintendents, [§ 12, Act V, 1861].
(a)With the written permission of the Deputy Inspector-General of the Range an Assistant or Deputy Superintendent in any district may, under the control of the Superintendent and subject to any written order recorded by him which does not conflict with any law or rule in force, perform any of the duties of a Superintendent under the Police Act, 1861, or under any rule or order made or approved by the Provincial Government under that Act.(b)The functions and departmental status of Assistant Superintendents and of Deputy Superintendent are generally the same; but the object for which Deputy Superintendents are appointed is to give the Superintendent as much relief as possible whereas the chief consideration in the case of Assistant Superintendents is their training and their duties shall therefore be arranged so as to give them experience of all branches of police work and to fit them as early as possible for the charge of a district (vide regulation 790).
