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State of Madhya Pradesh - Section

Section 11 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

11. General powers of Commandant [and Deputy Commandant] [Inserted by M P. Act No. 28 of 1987.].

- The Zonal Officer or the Commandant [or the Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.] shall, subject to the orders of the Inspector-General direct and regulate all matters of arms, drill exercise discipline, mutual relations, distribution of duties, and all the matters of executive detail in the fulfilment of their duties by the officers of the Special Armed Force and members of the subordinate ranks under his charge.