(6)“Director General and Inspector General”, “Additional Director General and Inspector General”, “Special Inspector General”, “Commissioner”, “Joint Commissioner”, “Additional Commissioner”, “Deputy Inspector General”, “Deputy Commissioner”, “Assistant Commissioner”, “Superintendent”, “Additional Superintendent”, “Assistant Superintendent”and “Deputy Superintendent”means, respectively, the Director General and Inspector General of Police, Additional Director General and Inspector General of Police, Special Inspector General of Police, Commissioner of Police, Joint Commissioner of Police, Additional Commissioner of Police, Deputy Inspector General of Police (including the Director of Police Wireless and Deputy Inspector General of Police, Police Motor Transport appointed under section 8A), Deputy Commissioner of Police, Assistant Commissioner of Police, Superintendent of Police (including a Superintendent appointed under section 8A or 22A), Additional Superintendent of Police, Assistant Superintendent of Police and Deputy Superintendent of Police, appointed or deemed to be appointed under this Act;
