Section 2 in Rajasthan Armed Constabulary Act, 1950
2. Definitions.
(1)In this Act unless there is anything repugnant in the subject or context,(1)"Commandant", "Assistant Commandant" and "Adjutant" mean person appointed by the [State Government] [Substituted vide Section 4 of Rajasthan Act, ibid.] to those offices of the Rajasthan Armed Constabulary.(2)[....] [Substituted and omitted vide item No. 10 of the Schedule to the Raj. Act No. 27 of 1957 (published in the Rajasthan Gazetted, Part 4-A, Extraordinary dated 13.8.1957). This Act now extends to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas with effect from 1.9.1957, i.e. the date of enforcement of Rajasthan Act No. 27 of 1957.](3)"Officer of the Rajasthan Armed Constabulary" means a person appointed to the Rajasthan Armed Constabulary under this Act, who has, in accordance with the provisions of this Act, signed a statement, in the form given in the Schedule.(4)The expressions "reason to believe", "criminal force" and "assault" have the meanings respectively assigned to them in the Indian Penal Code of the Central Legislature.(5)"Superior Officer" means in relation to an officer of the Rajasthan Armed Constabulary any officer of a rank which as prescribed is higher than that of such officer.(6)"Prescribed" means prescribed by rules made this Act.(7)[ "Inspector General" and "Deputy Inspector General" mean the persons respectively appointed by the State Government to the Inspector General of Police and Deputy Inspector General of Police, under the law for the time being in force for the regulation of the police force in the State of Rajasthan.] [Inserted by section 2 of Rajasthan Act No. 14 of 1960 (published in Rajasthan Gazetted, Extraordinary., Part 4-A, dated 25.4.60).]["Inspector General" shall also include the Additional Inspector General Police appointed by the State Government] [Added by Notification F.7(II) L/68 dated 8.3.1968 by section 2 of the Rajasthan Armed Constabulary (Amendment) Act, 1968 (Rajasthan Act No. 4 of 1968) (published in Rajasthan Gazetted, Extraordinary, Part 4A dated 11.3.1968) and come into force w.e.f. 2.12.1966, retrospectively.](2)[ References in this Act, to the Police Act, 1861 of the Central Legislate shall be construed as references to that Act as adopted to the prereorganisation State of Rajasthan.] [Substituted by item No. 10 of the Schedule to the Rajasthan Act No. 27 of 1957 (Published in the Rajasthan Gazetted, Part 4-A, Extraordinary dated 13.8.1957).]
