(1)In these rules, unless the context otherwise requires,-(a)"Act" means, the Rajasthan Police Act, 2007 (14 of 2007);(b)"Administration" means the management and the organization of the Police Force of the State;(c)"Beat Constable" means a police constable of a police station assigned to a particular area as his beat and designated as beat constable;(d)"Board" means the Police Establishment Board constituted under section 28 of the Act;(e)"CLG" means Community Liasioning Group constituted under section 55 of the Act;(f)"Commission" means the State Police Commission established under section 21 of the Act;(g)"District Superintendent of Police" includes Deputy Commissioner of Police in respect of metropolitan area; and(h)"Section" means section of the Act.
