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State of Meghalaya - Section

Section 4 in The Meghalaya Subsidiary Force Act, 1971

4. General superintendance

(1)The general superintendence of the Force throughoutMeghalaya shall vest in and shall be exercised by the Government through an Officer to be styled as the Director of the Subsidiary Force in such manner and to such extent as the Government of Meghalaya may deem fit.
(2)Subject to sub-section (2) of section 3, there shall be a Commandant of the Force for every district, or part thereof and such other officers subordinate to him as may be necessary.