Presidents, if duly qualified may be invested by the District Magistrate with powers under the provisions of Sections [64, 127 and 128] [Now see Sections 44(1), 129(1) and 129 (2) respectively of Cr. P.C. 1973.] of the Code of Criminal Procedure, namely of arresting persons committing offences in their presence, of ordering unlawful assemblies to disperse and of compelling them to disperse by the use of civil force.
