Section 3 in The Police (West Bengal Amendment) Act, 1973
3. Substitution of new section for section 4A of Act 5 of 1861.
- For section 4A of the said Act, the following section shall be substituted, namely:-"4A. Special and Additional Inspectors-General of Police. - (1) If, at any time, the State Government considers it necessary so to do, it may appoint one or more officers to be Special Inspectors-General of Police and may also appoint one or more officers to be Additional Inspectors-General of Police, and each of the officers so appointed shall be subordinate to the Inspector-General of Police.(2)The Special or, as the case may be, Additional Inspector-General of Police shall be competent to exercise, all or any of the powers conferred on, and perform all or any of, the functions or duties imposed upon, the Inspector-General of Police by or under this Act or any other law for the time being in force.".
