166. Prescribed officers under section 108(1).-The following shall be the prescribed officers for the purposes of sub-section (1) of section 108, namely:-
(a)[ an air or other officer commanding a command or an independent group, may appoint any person subject to the Act and serving under him, to exercise the powers of a provost-marshal in relation to the persons serving under his command of such air or other officer;](b)the Air Officer incharge of Administration at the Air Headquarters may appoint any person subject to the Act serving in the Air Headquarters or the units directly under the Air Headquarters to exercise the powers of a provost-marshal in relation to all persons serving in the Air Headquarters and such units.(c)an officer commanding the air forces in the field may appoint any person subject to Act and serving under him to exercise the powers of a provost-marshal in relation to such air forces.
