Section 3(2) in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
(2)"Commandant" or "Assistant Commandant" means a person appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to be a Commandant or an Assistant Commandant of the Eastern Frontier Rifles [West Bengal Battalion] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], hereinafter referred to as the battalion:
