Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 22 in The Bihar Home Guards Rules, 1953 22. The Inspector-General may delegate all or any of his powers to the Commandant or any other officer subordinate to the Inspector-General with the approval of the State Government.First ScheduleList of Gazetted Officers of The Home Guards Force
