1. Interpretations. (Section 3, Bengal Act II of 1866. Section 9, Bengal Act IV of 1866). - In all police regulations framed under section 3 of the Calcutta Suburban Police Act, 1866, and section 9 of the Calcutta Police Act, 1866, unless there is anything repugnant in the subject or context:
(i)The word "Commissioner" means the Commissioner of Police, Calcutta. The functions of the Commissioner may be delegated by him to a Deputy Commissioner of Police except the following which shall be exercised only by the Commissioner -(a)Issuing of orders under section 144 of the Code of Criminal Procedure, 1898 (Act V of 1898).(b)Sanctioning prosecution under section 39 of the Arms Act, 1959 (No. 54 of 1959).(c)Holding of executive enquiry when firing is ordered by a Deputy Commissioner of Police.(ii)(a)The words "Central Reserve Office" mean a branch of the Calcutta Police Directorate. It functions under the Deputy Commissioner of Police, Headquarters. It deals with matters relating to the enlistment, promotion, increment, transfer, discharge, leave, etc., of the Calcutta Police Force. It issues orders of the Commissioner in connection with the above and maintains records and registers concerning the force.(b)The words "Reserve Office" mean the branch of the office of a Deputy Commissioner of Police or an Assistant Commissioner of Police which is concerned mainly with matters connected with the equipment, discipline and general management of the force under the Deputy Commissioner of Police or the Assistant Commissioner of Police, as the case may be.(iii)(a)The words "Central Reserve Officer" mean the Inspector of Police employed on clerical duties in the Central Reserve Office to assist the Deputy Commissioner of Police, Headquarters, in the discharge of the functions described in clause (ii)(a) above.(b)The words "Reserve Officer" mean the Sub-Inspector of Police employed on clerical duties in the Reserve Office to assist the Deputy Commissioner or Assistant Commissioner of Police in matters mentioned in clause (ii)(b) above.(iv)(a)The words "Chief Court Inspector" mean the Inspector-in-charge of administration of Police duties in the Chief Presidency Magistrate's Court, Calcutta.(b)The words "Court Inspector" or the "Court Sub-Inspector" mean the Inspector or the Sub-Inspector-in-charge of the administration of Police duties in other courts in Calcutta and suburbs, e.g., the Court of the Additional Chief Presidency Magistrate, Calcutta, the Court of the Police Magistrate, Sealdah, and the Court of the Police Magistrate, Alipore.(c)The words "Police Prosecutor" mean the lawyer appointed by the State Government to conduct Police cases in the Presidency and Suburban Police Courts.(v)The word "police-station" means a police station as already declared by the State Government under section 51 of the Calcutta Suburban Police Act, 1866, and section 3 of the Calcutta Police Act, 1866, read with clause (s) of sub-section (1) of section 4 of the Code of Criminal Procedure, 1898.(vi)The word "Section" means a police area into which a Police division has been sub-divided under the provisions of section 15A of the Calcutta Suburban Police Act, 1866 or section 21A of the Calcutta Police Act, 1866.(vii)The word "Subdivision" means a number of Sections grouped into an administrative unit in charge of an Assistant Commissioner of Police.(viii)The word "sub-section" means a subordinate Police post ordinarily known as an outpost under a Police Section.
