Section 5 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
5. Appointment of Commandant, [Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.], Assistant Commandant and Adjutant.
(1)The State Government may appoint for each group a Zonal Officer who shall be a person not below the rank of an Assistant Inspector-General of Police.(2)The State Government may appoint for each Battalion a Commandant [or Deputy Commandant or both] [Inserted by MP Act No. 28 of 1987.] who shall be a person eligible to hold the post of a Superintendent of Police, and one or more Assistant Commandants and Adjutants, who shall be persons eligible to hold the post of an Assistant or a Deputy Superintendent.(3)The Deputy Inspector-General of Police, the Assistant Inspector-General of Police, the Zonal Officer, the Commandant, [the Deputy Commandant] [Inserted by M.P Act No. 28 of 1987.], the Assistant Commandant and the Adjutant may exercise such powers and authority as may be provided by or under this Act.
