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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(2)The State Government may appoint for each Battalion a Commandant [or Deputy Commandant or both] [Inserted by MP Act No. 28 of 1987.] who shall be a person eligible to hold the post of a Superintendent of Police, and one or more Assistant Commandants and Adjutants, who shall be persons eligible to hold the post of an Assistant or a Deputy Superintendent.