Section 4 in The Orissa Special Armed Police Act, 1946
4. Class and grades of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] Officers.
(1)There may be all or any of the following classes of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] Officers which shall take rank in the order mentioned, namely :(i)Sergeant-Major(ii)Subedars(iii)Sergeant(iv)Jamadars(v)Havildar-Major(vi)Havildars(vii)Naiks(viii)Sepoys including Lance Naiks and such grades in each class as the Provincial Government may direct.(2)The expression "Superior officer" in this Act means in relation to any Police-officer(a)any officer of a higher class than or of a higher grade in the same class as himself, and(b)any Assistant Commandant, Commandant or District Magistrate.
