47. Authority of District Superintendent of Police over village police
.It shall be lawful for the State Government in carrying this Act into effect in any part of the territories subject to such State Government, to declare that any authority which now is or may be exercised by the Magistrate of the district over any village watchman or other village police officer for the purposes of police, shall be exercised, subject to the general control of the Magistrate of the district, by the District Superintendent of Police.FORM(See section 8)A, B has been appointed a member of the police force under Act 5 of 1861, and is vested with the powers, functions and privileges of a police officer.
