Section 5 in Arunachal Pradesh Fire and Emergency Services Act, 1991
5. [ Superintendence and control of force. [Substituted by 2012 amendment Act (Act no 7 of 2012. s.2.wef 30.05.2012, deleting the word 'Inspector General of Police' as amended by 1993 Act (Act no 1 of 1994]
(1)The Superintendence and control of the Force shall vest in the Director, who shall function under the control and supervision of the (Director General of Police). Arunachal Pradesh, and shall be carried on by him in accordance with provisions of the Act and the rules made thereunder.]
