8A. [ Appointment of Superintendents for Wireless System and Motor Transport System or for any specific duty. [Section 8A was inserted by Bombay 20 of 1953, section 2.]
- The State Government may appoint for the [whole of the [State or Gujarat] or for any part thereof one or more Superintendent of Police as it may think fit-(1)for the Police Wireless System;(2)for the Police Motor Transport System; or(3)for the performance of such specific duties as the State Government may from time to time determine in this behalf and the Superintendent so appointed shall exercise such powers and perform such functions as the State Government may from time to time assign to him.Provided that, such powers and functions shall be exercised or performed subject to the control of the Inspector General].
