4. Police establishment in each district to be considered one police-force.
- The entire police-establishment in every such district shall, for the purposes of the [Police Act, 1861] [Words and figures substituted for the words, figures and letter 'the said Act V of 1861' by Bengal Act 1 of 1939.], be deemed to be one police-force, and shall be formally enrolled, and shall consist of such number of officers and men, and shall be constituted in such manner, [* * * * *] [Words 'and the members of such force shall receive such pay' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] as shall from time to time be ordered by the said [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [* * * *] [Words 'subject to sanction of the Governor-General of India In Council' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.].[The pay and all other conditions of service of the members of such force below the rank of Deputy Superintendent shall subject to the provisions of the said Act of 1861, be such as may be determined by the [State] [This portion inserted by the Government of India (Adaptation of Indian Laws) Order, 1937.] Government.]
