760. Havildar-major. [§ 241(l)(b), Government of India Act, 1935, and §2, Act V, 1861, read with §243 of the Government of India Act, 1935].
- Superintendents may confer the rank of havildar-major on officers whom they consider to be of outstanding merit and who hold the substantive rank of head constable in the Special Armed Force. These posts will be regarded as posts of distinction and not more than one havildar-major will be attached to each emergency force.For the purpose of pay and travelling allowance a havildar-major shall continue to be treated as a head constable but will rank senior to other head constables.
