Section 5 in The Special Protection Group Act, 1988
5. Control, direction, etc.
(1)The general superintendence, direction and control of the Group shall vest in, and be exercised by, the Central Government and subject thereto and to the provisions of this Act and the rules, the command and supervision of the Group shall vest in an officer to be appointed by the Central Government as the Director of the Group.(2)The Director shall, in the discharge of his duties under this Act, be assisted by such number of [Inspectors General, Deputy Inspectors General, Assistant Inspectors General] [Substituted by Act 20 of 2003, Section 3, for certain words (w.e.f. 13.3.2003).] and other officers as may be appointed by the Central Government.
