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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(i) in Tamil Nadu Home Guard Rules, 1963

(i)[ One or more Assistant Commandant Generals shall be appointed from among the Area Commanders on the basis of performance in the organization, merit and devotion, by the Commandant General, on the recommendation of the Deputy commandant General. They shall be assigned the rank of Deputy Commissioner of Police in the City of [Chennai] [Inserted by G. O. 2474, Home, dated 25th November 1983.] and the Superintendent of Police in the District. They shall assist ex-officio Commandant General and the ex-officio Deputy Commandant General. Their functions shall be only of advisory nature to the ex-officio Commandant General, ex-officio Deputy Commandant General. The region-wise jurisdiction of the Assistant Commandant Generals shall confine to [Chennai] [Inserted by G. O. 2474, Home, dated 25th November 1983.] city and to the Districts in Police Ranges in mofussil.]