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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(b) in The Central Reserve Police Force Rules, 1955

(b)Superior Officers and other Police Officers, on deputation with the Force, shall ordinarily not be employed on work connected with the investigation or prosecution of cases. If and when these officers are employed on the duties they shall normally be relieved of the command of companies or detachments and the approval of the Deputy Inspector-General shall be obtained.