5. - Administration vested in the Commissioner of Police
The administration of the Police of the City of Madras shall be vested in an officer to be styled the Commissioner of Police for Madras:Administration of Police employed at Railway stations, etc., may be vested in the Inspector-General of Police.Provided that the State Government may, by notification in the Official Gazette which they may cancel or vary, at any time direct that the administration of such of the Police within the City of Madras as are or may be employed at any railway stations or on any railway premises or within the limits of the City of Madras, shall be vested in the Inspector-General of Police, and from and after the issue of such notification the powers under this Act of the Commissioner and of his deputies or assistants in respect of such Police shall cease, and the Inspector-General of Police and under his control such officers as shall be appointed by the (State Government) to be Superintendent or Assistant Superintendent of Railway Police shall, as regards such Police exercise all the powers of the Commissioner of Police under this Act save that the power conferred on the Commissioner by Section 10 shall, in respect of such Police, be exercised by the Inspector-General of Police alone.
