(1)The State Government may appoint to the Armed Police a Commandant and such other persons as it thinks fit to be Deputy Commandants and Assistant Commandants.(2)The Commandant, Deputy Commandant or Assistant Commandant shall have, and may exercise, such powers and authority as may be provided by or under this Act.(3)The Inspector-General may appoint Inspectors:Provided that the Inspectors of Police, Arunachal Pradesh may also be deputed to the Armed Police as Inspectors by the Inspector-General.(4)The Commandant may appoint subordinate officers (other than Inspectors) constables and Enrolled Followers.
