Section 2 in The Central Reserve Police Force Rules, 1955
2. Definitions .-In these rules, unless the context otherwise requires,--
(a)"the Act" means the Central Reserve Police Force Act, 1949 (Act No. LXVI of 1949);(b)"Commandant" means the Commandant appointed to the Force;(c)"Deputy Inspector-General of Police" means an officer who has been notified by the Central Government as Deputy Inspector-General of Police for the Force;(d)"detachment" includes any part of the Force required or ordered to proceed on duty away from headquarters;(dd)[ "Director-General" means the Director-General of the Force appointed by the Central Government through whom the superintendence of, and control over, the Force of the Central Government shall be exercised and who shall, subject to any instructions that the Central Government may give, administer the Force in accordance with the provisions of the Act and of these or other rules;](e)"the Force" means the Central Reserve Police Force;(ee)[ "Additional Director-General" means an officer who has been appointed by the Central Government as Additional Director-General of Police for the Force and who shall subject to supervision, control and directions of the Director-General, perform such functions and exercise such financial and other powers as may be authorised by the Director-General by general or special order and exercise such financial powers as may be delegated to him by the Central Government;] [Inserted by G.S.R. 784, dated 16.9.1988 (w.e.f. 8.10.1988). ](f)"Inspector-General" means an officer who has been notified by the Central Government as Inspector-General of Police for the Force and who will [subject to the supervision, control, and direction of the Director-General] [ Inserted by S.O. 3117, dated 15.7.1971.] exercise the powers of the Head of the Department;(g)"section" means a section of the Act;(h)[ "Subordinate Officer" means a member of the Force of the rank of Subedar Major, Subedar, Sub-Inspector;] [Substituted by G.S.R. 436, dated 7.4.1959. ](i)"Superior Officer" means an officer appointed to the Force by the Central Government under sub-section (1) of section 4 and includes a person officiating for any such officer;(j)"under officer" means a member of the Force of the rank of Head Constable, Naik or Lance Naik.
