149. Powers of officers of the Eastern Frontier Rifles for the purpose of dealing with unlawful assemblies.
- The Commandant, Assistant Commandants, Subadars and Jamadars of the Eastern Frontier Rifles have been given powers of an officer-in-charge of a police-station for the purpose of dealing with unlawful assemblies or any assembly of five or more persons likely to cause a disturbance of the public peace. These powers shall not be exercised by the Commandant in the presence of a Superintendent or an Additional Superintendent of a district, by the Assistant Commandants in the presence of officers of and above the rank of Sub-divisional Police Officer and by the Subadars and Jamadars in the presence of an Inspector of the District Police or the officer-in-charge of police-station. The powers will be exercised only when it becomes necessary to take action under sections 127 and 128 of the Code of Criminal Procedure.If, while the officers of the Eastern Frontier Rifles mentioned above are acting under this regulation it becomes practicable for them to communicate with an officer of the District Police in whose presence they may not exercise their powers they shall do so and shall thenceforward obey the instructions of the District Police officers concerned as to whether they shall or shall not continue to exercise their powers.
