Section 2(7) in Rajasthan Armed Constabulary Act, 1950
(7)[ "Inspector General" and "Deputy Inspector General" mean the persons respectively appointed by the State Government to the Inspector General of Police and Deputy Inspector General of Police, under the law for the time being in force for the regulation of the police force in the State of Rajasthan.] [Inserted by section 2 of Rajasthan Act No. 14 of 1960 (published in Rajasthan Gazetted, Extraordinary., Part 4-A, dated 25.4.60).]["Inspector General" shall also include the Additional Inspector General Police appointed by the State Government] [Added by Notification F.7(II) L/68 dated 8.3.1968 by section 2 of the Rajasthan Armed Constabulary (Amendment) Act, 1968 (Rajasthan Act No. 4 of 1968) (published in Rajasthan Gazetted, Extraordinary, Part 4A dated 11.3.1968) and come into force w.e.f. 2.12.1966, retrospectively.]
