Section 7 in The Central Reserve Police Force Rules, 1955
7. Appointments other than that of Superior Officers .-(a) Officers and men mentioned in rule 5(b) and 5(c) shall be appointed--
(1)by direct recruitment;(2)by deputation from Army or State Police Forces;(3)by promotion as laid down in Chapter IX.(b)The authority to make appointments to the various non-Gazetted Ranks shall be the Commandant, provided that, in the case of Sub-Inspectors and Subedar (Inspectors) prior approval of the Deputy Inspector-General of Police and of the Inspector-General respectively shall be obtained.(c)[ Non-Gazetted Officers and men of all ranks shall be enrolled subject to sub-rule (b) above by the Commandant in the manner prescribed in section 5 and be appointed by him as member of the Force.]
