Section 76 in The Central Reserve Police Force Rules, 1955
76. Supersession .-The passing over of any member of the Force for promotion in an officiating vacancy of four months or less (except for inefficiency or misconduct) or on the grounds of technical appointment such as Motor Transport Sub-Inspector, Radio Sub-Inspector, Armourers, Tailors, Carpenters shall not amount to supersession.
[76-A. Honorary rank of Company Commander/Quarter Master.-(1) The Central Government may, on the recommendation of the Inspector-General, confer the honorary rank of Company Commander/Quarter Master on senior and deserving Subedars and Subedar Major and employ them as such. During such employment they would not be entitled to any benefit of pay or travelling and other allowances of the post of Company Commander/Quarter Master.](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.(2)An Officer or Inspector of the Force holding a rank under sub-rule (1) shall,--(a)exercise the command and be vested with the powers of an officer holding that rank;(b)cease to hold that rank if the grant of such rank is not confirmed within one month by the Central Government or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;(c)not be entitled to claim any seniority over other officers of the Force by virtue of having held such rank; and(d)not be entitled to any extra pay and allowances for holding such rank.]Section VI-Special Appointments
