4. Superintendence, Command and Administration of Special Armed Police :-
(1)The general superintendence of the Special Armed Police shall vest in and be exercised by the Government. The command, supervision and administration of the Special Armed Police shall vest in the Director General of Police, Bihar, who is the head of the Police force of the State.(2)The Director General of Police, Bihar shall, in the discharge of his duties under this Act, be assisted by the Director General/ Additional Director General/such other rank police officer, who is appointed as head of the Special Armed Police.(3)The Government shall appoint to the Special Armed Police such number of Inspectors General, Deputy Inspectors General, Commandants and such other rank police officers, as may be notified.(4)The Senior officers appointed to the Special Armed Police shall exercisesuch powers and duties as may be prescribed.
