(10)“Inspector-General”, “Commissioner”, “Deputy Inspector-General”, “Deputy Commissioner”, “Assistant Commissioner”, “Superintendent”, “Additional Superintendent”, “Assistant Superintendent”, and “Deputy Superintendent” mean respectively, the Inspector-General of Police, a Commissioner of Police, a Deputy Inspector-General of Police, a Deputy Commissioner of Police, an Assistant Commissioner of Police, a Superintendent of Police, an Additional Superintendent of Police, an Assistant Superintendent of Police and a Deputy Superintendent of Police appointed or deemed to be appointed under this Act;
