Section 2 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
2. Definition,-
In this Act, unless there is anything repugnant in the subject or context, -(1)"Commandant", "Assistant Commandant" and "Adjutant" mean persons appointed by the State Government to those offices of the Pradeshik Armed Constabulary;(2)"Officer of the Pradeshik Armed Constabulary" means a person appointed to the Pradeshik Armed Constabulary under this Act, who has, in accordance with the provisions of this Act, signed a statement in the form given in the Schedule.(3)The expressions "reason to believe", "criminal force" and "assault", have the meanings respectively assigned to them in the Indian Penal Code.(4)"Superior officer" means in relation to an officer of the Pradeshik Armed Constabulary any officer of a rank which as prescribed is higher than that of such officer.(5)***(6)"prescribed" means prescribed by rules made under this Act.
