- In these Regulations, unless there is anything repugnant in the subject or context, -(i)the word "Superintendent" means Superintendent of Police and includes a Special Superintendent, an Additional Superintendent and any officer, not below the rank of Inspector, temporarily discharging the duties of the Superintendent of Police when the latter is incapacitated or absent from headquarters ;(ii)the word "officers" includes men;(iii)the words "subordinate police officer" mean an officer below the rank of Deputy Superintendent of Police;(iv)the words "Unarmed Police" mean subordinate police officers who are not in the Eastern Frontier Rifles or in the Special Armed Force;(v)the words "Reserve Office" mean that branch of a Superintendent's office that is located in the Police Lines (vide regulation 892); and the words "Superintendent's Office" mean the remainder of his office;(vi)the words "Armed Inspector" mean the Inspector-in-charge of -(i)the Reserve Office except in districts where a "Reserve Office Inspector" is posted; and(ii)the Special Armed Force;(vii)the words, "Reserve Officer" mean the senior Sub-Inspector employed on clerical duties in the Reserve Office;(viii)the words "escort commander" mean the officer-in-charge of an escort;(ix)the words "Court Officer" mean the officer-in-charge of the Court Police Office;(x)the words "Office Inspector" mean the Inspector attached to the Superintendent's Office;(xi)the word "Brigade" means three or more battalions of the Armed Police Force placed in charge of the Deputy Inspector-General of Police, Armed Forces;(xii)the words "Reserve Office Inspector" mean the Inspector-in-charge of the Reserve Office.
