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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(b) in The Central Reserve Police Force Rules, 1955

(b)The authority to make appointments to the various non-Gazetted Ranks shall be the Commandant, provided that, in the case of Sub-Inspectors and Subedar (Inspectors) prior approval of the Deputy Inspector-General of Police and of the Inspector-General respectively shall be obtained.