Section 4 in The Central Reserve Police Force Rules, 1955
4. Powers of the Central Government and Certain Officers of the Force .- [(a) In all cases not specifically provided for in these rules, instructions issued from time to time by the Central Government or the Director-General or under his directions by the Additional Director-General or the Inspector-General shall regulate working of the Force.]
[* * *] [Clauses (b) and (c) omitted by G.S.R. 784, dated 16.9.1988 (w.e.f. 8.10.1988). ]
