Section 4 in The Bombay State Commissioners of Police Act, 1959
4. Existing appointments, notifications, etc. by District Superintendent of Police and, where District Magistrate's powers are conferred in substitution on Commissioner of Police, by District Magistrate, to be deemed to have been made by Commissioner of Police.
- On the appointment of the Commissioner of Police for any area any appointment, notification, order, rule, regulation, by-law, form, licence, instrument or, document made, prescribed, issued or executed or deemed to have been made, prescribed, issued or executed by the District Superintendent of Police and where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule by the District Magistrate shall be deemed to have been made, prescribed, issued or executed by the Commissioner of Police and continue in operation unless and until it is superseded or modified by the Commissioner of Police.
