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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or tiny of the following matters, namely :-
(a)the number, classes and grades of the Special Armed Force;
(b)administration of the Special Armed Force;
(c)recruitment, organisation, classification and discipline of members of the subordinate ranks;
(d)inspection of the Force;
(e)description and quantity of arms accouterments, clothing and other necessaries to be furnished to the members of the Force;
(f)any other matter which is to be or may be prescribed.