Section 4 in Rajasthan Armed Constabulary Act, 1950
4. Enrolment and discharge of officers of the Rajasthan Armed Constabulary.
- Before any person whether already enrolled in the Rajasthan Police Force or not so enrolled, is appointed to be an officer of the Rajasthan Armed Constabulary, the statement in the schedule shall be read; and if necessary, explained to him by a Magistrate, [Inspector General, Deputy Inspector General] [Inserted by section. 5, ibid] Commandant, or Assistant Commandant, shall be signed by him in acknowledgement of its having been so read and explained 4o him and shall be attested by the Magistrate, [Inspector General, Deputy Inspector General] [Inserted by section. 5, ibid] Commandant, or Assistant Commandant, as the case may be.
