Section 2(5) in The Orissa Special Armed Police Act, 1946
(5)"Assistant Commandant" means a person appointed by the Provincial Government to be an Assistant Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.], and includes an Assistant or Deputy Superintendent of Police not in charge of the civil police of a district or of a subdivision; and
