132. Officers empowered as Superintendents. [§ 12, Act V, 1861].
(a)In regulations 135, 137 and 138 the word "Superintendent" includes an Assistant Superintendent and [subject to clauses (b) and (c) of this regulation], a Deputy Superintendent or an Inspector.(b)Every Deputy Superintendent has been appointed to perform, in the district where he is appointed as such, all the duties of a District Superintendent under sections 30 and 30A of the Police Act, 1861.(c)Every Circle Inspector has been appointed to perform in the subdivision or circle to which he is posted as an Inspector, all the duties of a District Superintendent under sub-sections (3) and (4) of section 30 of that Act, subject to the limitation that, whenever possible, he sh ill obtain the order of a superior officer in the matter.(ii)Action to be taken before the assembly or procession is held.
