Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(1)The Government shall appoint a person to be the Director General of the Force and may also appoint other supervisory officers such as Additional Director General, Inspector General, Deputy Inspector General, Assistant Inspector General, Commandant, Deputy Commandant and Assistant Commandant as considered necessary.