Section 43(i) in The Central Reserve Police Force Rules, 1955
(i)in cases, referred to in item (a) and item (b) above, approval of the Government in the case of Superior Officers, of the Inspector-General in the case of Subordinate and under officers, of the Deputy Inspector-General in the case of other members of the Force except enrolled followers and of the Commandant in the case of enrolled followers shall be obtained;
