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Union of India - Section
Section 4 in The Police Act, 1861
4. Inspector-General of Police, etc
.[The administration of the police throughout a general police district shall be vested in an officer to be styled the Inspector-General of Police, and in such Deputy Inspectors-General and Assistant Inspectors-General as to the State Government shall deemfit.] [[In the town andsuburbs of Calcutta, the administration of the police vests in the [Commissioner of Police] , see Section 3 of the Calcutta Police Act, 1866 (Ben.4 of 1866).]]The administration of the police throughout the local jurisdiction of the Magistrate of the district shall, under the general control and direction of such Magistrate, be vested in a District Superintendent and such Assistant District Superintendents as the State Government shall consider necessary.[- - -] [Certain words omitted by A.O.1937.]| [Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 4,(i) for the words Inspector-General of Police and in such, substitute Director General-cum-Inspector General of Police and in such Inspectors-General;(ii) for the words Assistant District Superintendents, substitute Assistant District Superintendents, Joint District Superintendents and Assistant District Superintendents.Uttar Pradesh Act 10 of 1984, Section 3.[West Bengal].In its application to the State of West Bengal, after Section 4, insert the following section, namely:4-A. Special and Additional Inspectors-General of Police.(1) If, at any time, the State Government considers it necessary so to do, it may appoint one or more officers to be Special Inspectors-General of Police and also appoint one or more officers to be Additional Inspectors-General of Police, and each of the officers so appointed shall be subordinate to the Inspector-General of Police.(2) The Special or, as the case may be, Additional Inspector-General of Police shall be competent to exercise all or any of the powers conferred on, and perform all or any of the functions or duties imposed upon, the Inspector-General of Police by or under this Act or any other law for the time being in force.West Bengal Act 5 of 1973, Section 3 (w.e.f. 17-3-1973). |