Section 4 in The Andhra Pradesh Special Protection Force Act, 1991
4. Appointment and powers of the Director-General and Supervisory Officers.—
(1)The Government may appoint a person to be the Director-General of the Force and may appoint other person to be Inspector-General, Deputy Inspector General. Commandants, Deputy Commandants and Assistant Commandants of the Force.(2)The Director-General and every other supervisory officer so appointed under sub-section (1) shall have and may exercise, such powers and perform such duties as may be prescribed.
