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] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964 section 4. Schedule] [*] [The words 'of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).], be exercised by the Magistrate of the district, who may, with the sanction of the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964 section 4. Schedule] [] [The words 'of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).], delegate any portion thereof to any Magistrate with full powers having also revenue charge as an Assistant or Deputy Collector.
