Section 3 in The Maharashtra Village Police Act, 1967
3. Administration, control and direction of village police, in whom vested.
The administration of the village police throughout each district shall, under the control and direction of the State Government and the Commissioner, be exercised by the District Magistrate, who may, with the sanction of the State Government or the Commissioner, delgate all or any of the powers conferred on or exercisable by him by or under the provisions of this Act (including the power to appoint Police-patils under section 5 and also the power under section 9 to take action against Police-patils or members of a village establishment liable to be called on for performance of police duties), to any Sub-Divisional Magistrate or Taluka Magistrate, having revenue charge as an Assistant or Deputy Collector or Tahasildar.
