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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in The Central Reserve Police Force Rules, 1955

(2)[ They will, however, be supplied free of cost the extra articles as shown in item 7 of the foot-note below Appendix A to be worn as honorary Company Commander/Quarter Master in addition to the articles of uniform already issued to them as Subedars.] [Inserted by G.S.R. 1205, dated 5.8.1965. ][76-B. Grant of Local Rank.-(1) Notwithstanding, anything contained in the rules, the Director-General may, subject to confirmation of the Central Government, grant to an Officer or an Inspector of the Force a rank, just above in the order of seniority from the ranks mentioned below, for a period of six months, which may, if necessary, be extended further, in the interest of better functioning of the Force, namely:--
(i)Additional Director-General;
(ii)Inspector-General;
(iii)Deputy Inspector-General;
(iv)Additional Deputy Inspector-General;
(v)Commandant;
(vi)Second-in-Command;
(vii)Deputy Commandant;
(viii ) Assistant Commandant.