5. Administration vested in the Commissioner of Police.
- The administration of the Police of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall be vested in an officer to be styled the Commissioner of Police for [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].[Administration of Police employed at Railway Stations, etc., may be vested in the Inspector-General of Police - Provided that the [State Government] [Proviso was added by section 1 of Madras Act III of 1898. As to the control by the Director-General of Police of the Chennai City Police, see Tamil Nadu Act III of 1907.] may, by notification in the [Official Gazette] [Substituted by the Adaptation Order, 1937.] which [they] [Substituted by the Adaptation Order, 1937.] may cancel or vary, at any time direct that the administration of such of the Police within the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] as are or may be employed at any railway stations or on any railway premises or within the limits of any railway or part of any railway situated within the limits of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall be vested in the [Director-General of Police] [Substituted by Tamil Nadu Police Laws (Amendment and Validation) Act, 1979 (Tamil Nadu Act 49 of 1979).], and from and after the issue of such notification the powers under this Act of the Commissioner and of his deputies or assistants in respect of such Police shall cease, and the [Director-General of Police] [Substituted by Tamil Nadu Police Laws (Amendment and Validation) Act, 1979 (Tamil Nadu Act 49 of 1979).] and under his control such officers as shall be appointed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order, 1937 and the word 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] to be Superintendent or Assistant Superintendent of Railway Police shall, as regards such Police, exercise all the powers of the Commissioner of Police under this Act, save that the power conferred on the Commissioner by section 10 shall, in respect of such Police, be exercised by the [Director-General of Police alone] [Substituted by Tamil Nadu Police Laws (Amendment and Validation) Act, 1979 (Tamil Nadu Act 49 of 1979).].]
