Section 7 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
7. Superintendence and administration of the Force.
(1)The Director General shall be the principal administrative officer of the Force subject to overall control of the Government. He shall exercise such powers and perform such duties as may be prescribed.(2)Subject to the provisions of sub-section (1), the administration of the Force within such local limits as may be prescribed, shall be carried on by the Additional Director General, Inspector General, Deputy Inspector General, Assistant Inspector General or Commandant, Deputy Commandant and Assistant Commandant in accordance with the provisions of the Act and rules made thereunder and every supervisory officer placed in charge of the protection and security of places of deployment in the State, shall function on such terms and conditions as may be prescribed and shall subject to any direction that may be given by the Government or the Director General in this behalf, discharge his functions in co-ordination with the authority in charge of such place of deployment.
