Section 11 — Disciplinary and other powers of Commandants and Seconds-in-Command of Military Police otherwise than in respect of Military Police.

Subject to such rules as the Local Government may make in this behalf, a Commandant or Second-in Command of Military Police shall have, with respect to Policeofficers appointed to the Bengal Police Force under section 7 of Act V of 1861, who are not Military Policeofficers, the same disciplinary powers as a District Superintendent of Police has with respect to them under that section.

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