Section 3 in The Commanders- In- Chief (Change In Designation) Act, 1955
3. Construction of references to Commanders-in-Chief in enactments or instruments.
Any reference, by whatever form of words, to the Commander-in-Chief of the regular Army, the Commander-in-Chief of the Indian Navy, and the Commander-in-Chief of the Air Force, in any law for the time being in force, or in any instrument or other document, shall be construed as a reference to the Chief of the Army Staff, the Chief of the Naval Staff, and the Chief of the Air Staff respectively.THE SCHEDULE.Omitted.
