(1) This Act may be called the Maharashtra Police Officers (Change in Designation) Act, 1962.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
The present designation of the Superintendent of Police in any area under the charge of the Commissioner of Police, and that of the District Superintendent of Police in any other area, is hereby changed to Assistant Commissioner of Police and Superintendent of Police, respectively; and accordingly, any reference by whatever form of words to the Superintendent of Police, or as the case may be, to the District Superintendent of Police, in any law for the time being in force, or in any instrument or other document, shall, after the commencement of this Act, be a reference to the Assistant Commissioner of Police, or as the case may be, the Superintendent of Police.
The enactments specified in column 1 of the Schedule are hereby amended in the manner, and to the extent, shown in column 2 thereof.