Report No. 43
7.37. Section 2(1)-"Superintendent of police" to be omitted.-
Section 2(1) defines 'Superintendent of Police'. The only practical utility of the definition is in the power of the Central Government to designate lower officers as Superintendents of Police. The various powers under the Act may well be confined to officers appointed as Superintendent of Police. Where it is considered necessary to invest some power on subordinate police officers, this has been expressly provided for1. As regards higher officers, no practical difficulty is likely to be caused by the absence of a definition. We, therefore, recommend omission of this definition.
1. See paras. 7.82 and 7.84 below (regarding to section 8 and 10).
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