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State of Tripura - Section

Section 5 in Tripura State Rifles Act, 1983

5. Appointment and powers of Superior Officers.

- The State Government may appoint to the Rifles a Commandant and such other persons as it thinks fit to be Deputy Commandants and Assistant Commandants.
(2)The Commandant, Deputy Commandant or Assistant Commandant shall have, and may exercise, such powers and authority as may be provided by or under this Act.
(3)The lnspector General may appoint Subedars:Provided that the Inspectors of Police, Tripura, may also be deputed to the Rifles as Subedars by the Inspector General.
(4)The Commandant may appoint Subordinate officers (other than Subedars), Rifleman and Enrolled Followers.