19. Power of supervision by District Magistrates. - If the District Magistrate observes any marked incompetence or unfitness for the locality or for his particular duties, in any Police officer subordinate to the [Superintendent] he may require the [Superintendent] to substitute another officer for any officer whom he has power to transfer and the [Superintendent] shall be bound to comply with the requisition:
Provided that if the Police Officer concerned is an officer [of a grade higher than that of an Inspector] the District Magistrate may report his conduct to the [Director-General and Inspector-General]. The [Director-General and Inspector-General] may, thereafter, determine the action to be taken and pass such orders as he thinks fit, and shall communicate such action or orders to the District Magistrate.
