Section 5(2) in The Special Protection Group Act, 1988
(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.
