(1)Commissioner of Police. - The Commissioner of Police in whom the administration of police is vested in such area may be an officer of the rank of Deputy Inspector General of Police or above, depending on the population, and the magnitude and complexity of policing tasks in such area.(2)Additional, Joint, Deputy and Assistant Commissioners of Police : The Government may divide the area specified in Section 59 into convenient territorial units and appropriate special units, and appoint one or more Additional, Joint, Deputy and Assistant Commissioners to assist the Commissioner of Police in the discharge of his duties.(3)Powers, functions and duties : The Commissioner of Police and other officers under him shall exercise such powers, perform such functions and duties and shall have such responsibilities and authority, as prescribed :Provided that any of these powers, functions, or duties, exercised or performed by the Commissioner of Police, shall be subject to the overall control and direction of the Director General of Police.
