Section 153(4) in The Indo-Tibetan Border Police Force Act, 1992
(4)An officer of the Force holding a local rank, -(a)shall exercise the command and be vested with the powers of an officer holding that rank;(b)shall cease to hold that rank if the grant of such rank is not confirmed within one month by the Central Government or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;(c)shall not be entitled to claim any seniority over other officers of the Force by virtue of having held such rank; and(d)shall not be entitled to any extra pay and allowances for holding such rank.Explanation I.-Assistant Commandant shall also include a Joint Assistant Commandant in case of personnel belonging to cadres of Motor Mechanic, Combatant Ministerial and Combatant Stenographer of the Force.Explanation II.-Sub-Inspector shall include an Assistant Sub-Inspector in case of personnel belonging to Combatant Ministerial cadre of the Force.
