- It shall be lawful for the [State Government] [Words 'Provincial Government' first-substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937 and, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to employ members of the police-force who have been enrolled in, or appointed to, any one general police-district, in any other general police-district within the [States] [Word substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.] subject [* * * *] [Words 'in the case of officers of the Indian Police of and above the rank of Assistant Superintendent' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] to [its] [Word substituted for the word 'his' by the Government of India (Adaptation of Indian Laws) Order, 1937.] control; and the powers conferred on police-officers by the Code of Criminal Procedure, [1898] [Figures inserted by Bengal Act 1 of 1939.], may be by them exercised in any portion of the said [States] [Word substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.] without reference to the local limits of the general police-district to which they may respectively belong.
