Section 2(1) in The Tamil Nadu Police (Reform) Act, 2013
(1)In this Act, unless the context otherwise requires, -(a)"Board" means the Police Establishment Board constituted under section 8;(b)"Commission" means the State Security Commission established under section 5;(c)"Government" means the State Government;(d)"Police Officer" means any member of the Tamil Nadu Police and includes an Indian Police Service (IPS) officer working in connection with the affairs of the State and the Tamil Nadu Police;(e)"prescribed" means prescribed by rules made under this Act;(f)"subordinate ranks" means all ranks below the rank of Deputy Superintendent of Police or its equivalent;(g)"supervisory ranks" means ranks of Deputy Superintendent of Police or its equivalent and above;
