Section 3A in Rajasthan Armed Constabulary Act, 1950
3A. [ Control over and administration of Rajasthan Armed Constabulary. The control and direction of the Rajasthan Armed Constabulary shall vest in the Inspector General and in such Deputy Inspector General, as the State Government shall direct.
(2)Subject to such control and direction, the administration of a battalion of the Rajasthan Armed Constabulary shall vest in its commandant and such Assistant commandant, as the 'State Government shall direct.] [Inserted by section 4, ibid]
