8. Appointment of District Additional, Assistant and Deputy Superintendents.
(1)The State Government may appoint for each District or for a part of a District or for one or more districts a Superintendent and one or more Additional, Assistant and Deputy Superintendents of Police, as it may think expedient.(2)The State Government may, by a general or special order, empower an Additional Superintendent to exercise and perform in the district for which he is appointed or in any part thereof, all or any of the powers, functions or duties to be exercised or performed by a District Superintendent under this Act or under any law for the time being in force.(3)The District Superintendent may, with the previous permission of the State Government delegate any of the powers and functions [conferred on him by or under this Act, except the powers to make, alter or rescind rules or orders under section 33, to an Assistant or Deputy Superintendent.] [These words were substituted for the words 'conferred on him by or under this Act-to-an Assistant or Deputy Superintendent' by Gujarat 16 of 1978, section 2.].
