(1)The administration of the police throughout the general police district shall be vested in [an officer to be styled the Inspector General of Police and in such Deputy Inspector General and Assistant Inspectors General as the Government may specify in this behalf.] [Substituted by Act XIV of 1960.]The administration of the police throughout the local jurisdiction of the District Magistrate shall, under the general control and direction of such Magistrate, be vested in a Superintendent and such Assistant and Deputy Superintendents as [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] shall consider necessary.The Inspector General and the Superintendent of Police shall from time to time be appointed by [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] and may be removed by the same authority.The Assistant Superintendents and Deputy Superintendents shall from time to time be appointed by [the Government] [In section 7 'the Government' substituted for the words 'Member-in-charge of the Police Department' by Act X of 1996.] and may be removed by the same authority.
