.The superintendence of the police throughout a general police-district shall vest in and [- - -] [Certain words omitted by A.O.1937.] shall be exercised by the State Government to which such district is subordinate; and except as authorised under the provisions of this Act, no person, officer, or Court shall be empowered by the State Government to [---] [[The word "appoint" omitted byA.O.1937.]] supersede, or control any police functionary.
