Section 8 in The Bombay State Commissioners of Police Act, 1959
8. Pending legal proceedings.
- If on the date of appointment of a Commissioner of Police for any area, any legal proceedings are pending to which a District Superintendent of Police is a party or, where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule a District Magistrate for that area is a party the Commissioner of Police shall be substituted for the District Superintendent of Police or as the case may be for the District Magistrate in the said proceedings.
